PRINCIPAL COMMISSIONER OF IN vs. M/S SAIPEM INDIA PROJECTS PR

Whether on the facts and circumstances of the case and in law, the Tribunal was right in holding in favour of the assessee by placing reliance inter alia on the decision of Hon'ble High Court in the case of DIT vs. Infrasoft Ltd. (2013) 39 Taxmann.com 88 / 2014 220 Taxmann 273 (Delhi) when the issues involved are clearly distinguishable to the present case on hand?

Whether on the facts and circumstances of the case and in law, the Tribunal was right in holding that its mere a transfer of right to use copyrighted article, without appreciating the fact that when a copyrighted article is permitted or licenses to be used for a fee, the permission involves the use of or the right to use the copyright embedded therein and hence, such 'right to use' amount to 'royalty' even in the provisions of DTAA concerned?” 2. When these appeals are taken up for hearing today, the learned counsel appearing for both sides jointly submitted that the substantial questions of law raised herein have been decided in favour of the assessee, in the decision of the Hon'ble Supreme Court in the case of Engineering Analysis Centre of Excellence Private Limited v. Commissioner of Income Tax and another reported in (2021) SCC Online SC 159 which was followed by a Co-ordinate Bench of this Court in T.C.A. No. 150 of 2015 dated 4/9 https://www.mhc.tn.gov.in/judis TCA Nos. 549, 554, 555 and 558 of 2021 03.09.2021, the relevant passage of which is profitably, extracted below: 2.The appeal has been admitted on 06.07.2015 on the following substantial questions of law : “1.Whether on the facts and circumstances of this case, the Tribunal was right in deleting the disallowance made by the AO holding that the amendment to Section 9(1)(vi) introduced by Finance Act, 2012 with retrospective effect from 01.06.1976 is not applicable and therefore no TDS needs to be deducted? 2.Is not the finding of the Tribunal bad, especially when a non resident companies, ACI of Singapore and IRPL of Australia have permanent establishment in India through the medium of assessee company and as such liable to deduct tax at source on the payment received? 3.Whether the Tribunal was right in holding that the amounts paid by the assessee company to the non resident company for use of the assessee customer in India of operating net work payments, ATMs is not Royalty as per the provisions of Section 9(1)(vi) of the Income Tax Act? 4.Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in holding that payments made to two companies no TDS is required to be deducted under Section 195 of the Income Tax Act?” 3.We have heard Mr.Karthik Ranganathan, learned Senior Standing Counsel for the appellant/Revenue and Mr.N.V.Balaji, learned counsel for the respondent/assessee. 4.It is not disputed before us that the substantial questions of law, which have been raised in this appeal, 5/9 https://www.mhc.tn.gov.in/judis TCA Nos. 549, 554, 555 and 558 of 2021 have been answered in favour of the assessee in the decision of the Hon'ble Supreme Court in the case of Engineering Analysis Centre of Excellence Private Limited v. Commissioner of Income Tax and another reported in (2021) SCC Online SC 159. 5.In the said decision, there were four categories of cases as mentioned below : “4.The appeals before us may be grouped into four categories: i) The first category deals with cases in which computer software is purchased directly by an end-user, resident in India, from a foreign, non- resident supplier or manufacturer. ii) The second category of cases deals with resident Indian companies that act as distributors or resellers, by purchasing computer software from foreign, nonresident suppliers or manufacturers and then reselling the same to resident Indian end-users. iii)The third category concerns cases wherein the distributor happens to be a foreign, non-resident vendor, who, after purchasing software from a foreign, nonresident seller, resells the same to resident Indian distributors or end-users. iv) The fourth category includes cases wherein computer software is affixed onto hardware and is sold as an integrated unit/equipment by foreign, non-resident suppliers to resident Indian distributors or end-users.” 6.After elaborately considering the entire issues, the Hon'ble Supreme Court held as follows : “172. Given the definition of royalties contained in Article 12 of the DTAAs mentioned in paragraph 41 of this judgment, it is clear that there is no obligation 6/9 https://www.mhc.tn.gov.in/judis TCA Nos. 549, 554, 555 and 558 of 2021 on the persons mentioned in section 195 of the Income Tax Act to deduct tax at source, as the distribution agreements/EULAs in the facts of these cases do not create any interest or right in such distributors/end- users, which would amount to the use of or right to use any copyright. The provisions contained in the Income Tax Act (section 9 (1)(vi), along with explanations 2 and 4 thereof), which deal with royalty, not being more beneficial to the assessees, have no application in the facts of these cases. 173. Our answer to the question posed before us, is that the amounts paid by resident Indian end- users/distributors to non-resident computer software manufacturers/suppliers, as consideration for the resale/use of the computer software through EULAs/distribution agreements, is not the payment of royalty for the use of copyright in the computer software, and that the same does not give rise to any income taxable in India, as a result of which the persons referred to in section 195 of the Income Tax Act were not liable to deduct any TDS under section 195 of the Income Tax Act. The answer to this question will apply to all four categories of cases enumerated by us in paragraph 4 of this judgment. 174. The appeals from the impugned judgments of the High Court of Karnataka are allowed, and the aforesaid judgments are set aside. The ruling of the AAR in Citrix Systems (AAR) (supra) is set aside. The appeals from the impugned judgments of the High Court of Delhi are dismissed.” 7.Following the above decision, this Tax Case Appeal filed by the Revenue is dismissed and the substantial questions of law are answered against the Revenue. No costs.” 7/9 https://www.mhc.tn.gov.in/judis TCA Nos. 549, 554, 555 and 558 of 2021 3. In the light of the above, the substantial questions of law raised in these appeals, are answered against the Revenue. Accordingly, all the Tax Case Appeals are dismissed. No costs. Consequently, connected miscellaneous petitions are closed. [R.M.D,J.] [M.S.Q, J.] 20.12.2021 maya/rsh