CAIRNHILL CGPE LIMITED vs. THE ASSISTANT COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) CIRCLE 1(2)(1) NEW DELHI

W.P.(C) 4664/2022 & 4665/2022

Page 1 of 7

$~40 & 41 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4664/2022

CAIRNHILL CGPE LIMITED

.....Petitioner Through: Mr. Vishal Kalra & Ms. Snighdham Gautam, Advs.

versus

THE ASSISTANT COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) CIRCLE 1(2)(1) NEW DELHI

.....Respondent Through: Mr. Puneet Rai, SSC with Mr. Ashvini Kumar, Mr. Nikhil Jain & Mr. Rishabh Nangia, Advs. 41 + W.P.(C) 4665/2022

CAIRNHILL CIPEF LIMITED

.....Petitioner Through: Mr. Vishal Kalra & Ms. Snighdham Gautam, Advs.

versus

THE ASSISTANT COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) CIRCLE 1(2)(1) NEW DELHI

.....Respondent Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, Mr. Pratyaksh Gautam, JSCs & Ms. Aditi Sabharwal, Adv.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE RAVINDER DUDEJA

25.07.2024 O R D E R

W.P.(C) 4664/2022 & 4665/2022

Page 2 of 7

order and or directions in the nature of certiorari, prohibition, or any other appropriate writ, order or direction quashing impugned notice dated 31 March 2021 issued under section 148 of the I.T. Act, the purported "reasons for reopening" dated 25/30 March 2021 (Served on 15 January 2022) and the impugned order · dated 01 March 2022 (ANNEXURE 1, 2, & 3); b) issue a Writ of Prohibition or a Writ in the nature of Prohibition or any other appropriate Writ, Order or Direction under Articles 226 and 227 of the Constitution prohibiting the Respondent from continuing with proposed reopening/ reassessment proceedings and/or from passing any further order; c) that pending the hearing and final disposal of this Petition, the Respondent by himself, his officers, subordinates, servants and agents be directed by an interim order and injunction of this Hon'ble Court to forthwith stay the operation, execution and implementation of the impugned notice dated 31 March 2021 under section 148 of the Act, impugned reasons dated 25/30 March 2021 (Served on 15 January 2022) and the impugned order dated 01 March 2022 issued by Respondent and any proceedings for recovery in pursuance or in furtherance thereof; d) that the Petitioner may be granted the cost of Petition; and e) Pass such other order/orders as this 'Hon'ble Court may deem fit and proper in the facts and circumstances of the case; f) And issue any other writ, Order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case to give complete relief to the Petitioner.

a) issue a Writ of Certiorari, or a Writ in the nature of Certiorari, or any other appropriate Writ, Order or Direction under Articles 226 and 227 of the Constitution of India, issue a writ of and/or order and or directions in the nature of certiorari, prohibition, or any other appropriate writ, order or direction quashing impugned notice dated 31 March 2021 issued under section 148 of the IT. Act, the purported "reasons for reopening" dated 25/30 March 2021 (Served on 15 January 2022) and the impugned order dated 01 March 2022 (ANNEXURE 1,2, & 3); WP(C) 4665/2022 b) issue a Writ of Prohibition or a Writ in the nature of Prohibition or any other appropriate Writ, Order or Direction under Articles 226 and 227 of the Constitution prohibiting the Respondent from continuing with proposed reopening/reassessment proceedings and/or from passing any further order; This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/08/2024 at 11:39:07

W.P.(C) 4664/2022 & 4665/2022

Page 3 of 7

c) that pending the hearing and final disposal of this Petition, the Respondent by himself, his officers, subordinates, servants and agents be directed by an interim order and injunction of this Hon'ble Court to forthwith stay the operation, execution and implementation of the impugned notice dated 31 March 2021 under section 148 of the Act, impugned reasons dated 25/30 March 2021 (Served on 15 January 2022) and the impugned order dated 01 March 2022 issued by Respondent and any proceedings for recovery in pursuance or in furtherance thereof; d) that the Petitioner may be granted the cost of Petition; and e) Pass such other order/orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case; f) And issue any other writ, Order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case to give complete relief to the Petitioner.

W.P.(C) 4664/2022 & 4665/2022

Page 4 of 7

limited gives arise to income under the head capital gain under section 45 of the Income Tax Act in the hands of Monet Limited and the above remittance was made without any withholding tax. Further, all the three entities namely M/s Monet limited, M/s Cairnhill CIPEF & M/s Chairnhill CGPE Limited are Mauritius entities inspite of that the money transfer was done through Indian Bank. In view of the above, I have reason to believe that the remittances of Rs. 1206,22,62,472/- was chargeable to TDS and the provisions of TDS were not complied with. Therefore, as defined u/s 147 of the Income Tax Act, 1961 for the Assessment year 2016-17 by reason of failure on part of the assessee to disclose fully and truly all material facts. Therefore, it is fit case for initiating proceedings u/s 147 of the Income Tax Act, 1961. Accordingly, notice u/s 148 of the Act may be issued in this case. In this case, the assessee has failed to furnish a report in respect of any international transaction which was required under section 92E. In light of the above provisions, this case is opened within four years from the end of the assessment year under consideration. Approval u/s 151(2) of the Act is solicited. Accordingly, put for your kind perusal and approval please.”

W.P.(C) 4664/2022 & 4665/2022

Page 5 of 7

“24. The principal objection of the Petitioner that its investment in the shares of its subsidiary cannot be treated as ‘income’ is well founded. The decision of the Bombay High Court in Vodafone India Services Pvt. Ltd. v. Union of India (supra) holding such investment in shares to be a ‘capital account transaction’ not giving rise to income was accepted by the CBDT. Para 2 of Instruction No. 2 of 2015 dated 29th January, 2015 reads thus: “2. It is hereby informed that the Board has accepted the decision of the High Court of Bombay in the above mentioned Writ Petition. In view of the acceptance of the above judgment, it is directed that the ratio decidendi of the judgment must be adhered to by the field officers in all cases where this issue is involved. This may also be brought to the notice of the ITAT, DRPs and CIT (Appeals).” 25. Therefore, the fundamental premise of the Respondent that the above investment by the Petitioner in the shares of its subsidiary amounted to ‘income’ which had escaped assessment was flawed. The question of such a transaction forming a live link for reasons to believe that income had escaped assessment is entirely without basis and is rejected as such.” 7. Further, the action of the Respondents is in contravention of the CBDT Instruction No. 2 of 2015 dated 29th January, 2015 reiterating the view expressed by the Bombay High Court in Vodafone India Services Pvt. Ltd. v. Union of India ((2014) 368 ITR 1 (Bom)) that no income arises on investment in shares since it is a capital account transaction. 8. In fact, the judgment of the Bombay High Court was accepted by the Union Cabinet and a press note dated 28th January, 2015 was issued by the Press Information Bureau, Government of India. The relevant portion of the said press note is reproduced hereinbelow: “Acceptance of the Order of the High Court of Bombay in the case of Vodafone India Services Private Limited The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, in a major decision, has decided to accept the order of the High Court of Bombay in the case of Vodafone India Services Private Limited (VISPL) dated 10.10.2014. This is a major correction of a tax matter which has adversely affected investor sentiment. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/08/2024 at 11:39:07

W.P.(C) 4664/2022 & 4665/2022

Page 6 of 7

Based on the opinion of Chief Commissioner of Income-tax (International Taxation), Chairperson (CBDT) and the Attorney General of India, the Cabinet decided to i. accept the order of the High Court of Bombay in WP No. 871 of 2014, dated 10.10.2014; and not to file SLP against it before the Supreme Court of India; ii. accept of orders of Courts/IT AT/DRP in cases of other taxpayers where similar transfer pricing adjustments have been made and the Courts/IT AT/DRP have decided/decide in favour of the taxpayer. The Cabinet decision will bring greater clarity and predictability for taxpayers as well as tax authorities, thereby facilitating tax compliance and reducing litigation on similar issues. This will also set at rest the uncertainty prevailing in the minds of foreign investors and taxpayers in respect of possible transfer pricing adjustments in India on transactions related to issuance of shares, and thereby improve the investment climate in the country. The Cabinet came to this view as this is a transaction on the capital account and there is no income to be chargeable to tax. So applying any pricing formula is irrelevant. xxxxxxxxx VISPL filed a 2nd Writ Petition in the High Court of Bombay. The High Court, on 10.10.2014, has amongst other things observed: xxxxxxxxx e) The issue of shares at a premium is on Capital account and gives rise to no income. The submission on behalf of the revenue that the shortfall in the ALP as computed for the purposes of Chapter X of the Act is misplaced. The ALP is meant to determine the real value of the transaction entered into between AEs. It is a re-computation exercise to be carried out only when income arises in case of an International transaction between AEs. It does not warrant re-computation of a consideration received/given on capital account.” 9. Further, this Court in Divya Capital One Private Limited (Earlier Known as Divya Portfolio Private Limited) v. Assistant Commissioner of Income Tax Circle 7(1) Delhi, 2022 SCC OnLine Del 1461 held that ‘Whether it is “information to suggest” under amended law or “reason to believe” under erstwhile law the benchmark of “escapement of income chargeable of tax” still remains the primary condition to be satisfied before invoking powers under Section 147 of the Act’.” This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/08/2024 at 11:39:07

W.P.(C) 4664/2022 & 4665/2022

Page 7 of 7

YASHWANT VARMA, J

RAVINDER DUDEJA, J JULY 25, 2024/kk This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/08/2024 at 11:39:07