AKER SOLUTIONS INDIA SDN BHD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX)- CIRCLE-1(1)(1), MUMBAI

ORDER

PER VIKAS AWASTHY, JM:

3.1 The ld. Authorized Representative of the assessee submits that the Authorities below have erred in not appreciating the fact that interest on income tax refund is not effectively connected with assessee’s PE in India. He placed reliance on the decision of Special Bench Delhi in the case of ACIT vs. Clough Engineering Ltd., 130 ITD 137 to contend that interest on income tax refund is taxable under Article -11 of the DTAA. The ld. Authorized Representative of the assessee further placed reliance on the decision of Hon'ble Bombay High Court in the case of DIT vs. Credit Agricole Indosuez 377 ITR 102 to contend that interest on income tax refund is not connected with the PE and hence, rate of tax is to determined on the basis of relevant clause of Interest in DTAA.

“11.4 Thus, we are again left with the fundamental question as to whether the debt-claim in this case can be said to be effectively connected with the PE. We have already held that the claim is connected with the PE in the sense that it has arisen on account of tax deduction at source from the receipts of the PE. However, it is also a fact that payment of tax is the responsibility of the foreign company. The same is determined after computation of its income and the tax forms not an expenditure for earning the income but an item of appropriation of profit. Therefore, even if the debt is connected with the receipts of the PE, it cannot be said to be effectively connected with such receipts because the responsibility to pay the tax lies on the shoulders of the assessee-company from the final profit ascertained as on the last date of the previous year and on closing the books of account. It is for the company to pay the tax from any source available with it. It so happened in this case that the tax got automatically deducted from the receipts of the PE by operation of law. Such collection of tax by force of law would not establish effective connection of the indebtedness with the PE as ultimately it is only the appropriation of profit of the assessee company. However, we may add that we do not venture to say that the interest income has to be necessarily business income in nature for establishing the effective connection with the PE because that would render provision contained in paragraph 4 of Article XI redundant. Thus, there may be cases where interest may be taxable under the Act under the residuary head and yet be effectively connected with the PE. The bank interest in this case is an example of effective connection between the PE and the income as the indebtedness is closely connected with the funds of the PE. However, the same cannot be said in respect of interest on income- tax refund. Such interest is not effectively connected with PE either on the basis of asset-test or activity-test. Accordingly, it is held that this part of interest is taxable under paragraph No. 2 of Article XI. Thus, the ground referred to the Special Bench is partly allowed. The Division Bench shall dispose off the appeal in conformity with this order.” [Emphasized by us] 7. One of the question of law for consideration before Hon'ble Bombay High Court in the case of DIT vs. Credit Agricole Indosuez (supra) was :

“(4) Whether, on the facts and in the circumstances of the case and in law, the ITAT has erred in directing the A.O. to tax the interest received u/s 244A at the rate prescribed in Article 12 of DTAA between India and France?” The Hon’ble High Court referred to the decision of Special Bench in the case of ACIT vs. Clough Engineering Ltd. (supra) and decided the question against the Department by observing as under:

“6.Regarding Question 4 : (a) The Tribunal by the impugned order restored the issue of the rate at which interest is to be charged to tax on income-tax refund received under Section 244A of the Act to the Assessing Officer to be decided in the light of Indo-France DTAA and the decision of the Special Bench of the Tribunal in the matter of Asstt. CIT v. Clough Engg. Ltd. [2011] 130 ITD 137/11 Taxman 70 (Delhi). (b) The grievance of the Revenue is with the impugned order following the decision of the Special bench in Clough Engg. Ltd. (supra). (c) However we find that the decision in Clough Engg. Ltd. (supra) of the Special Bench had been followed by the Tribunal in DHL Operations B.V. v. Dy. DIT [IT Appeal No. 183 (Mum.) of 2010]. The issue before the Tribunal was the rate of tax on which Income tax refund is to be taxed i.e. on the basis of the Articles of DTAA or under the Act. The Tribunal on examination of the DTAA in the above case concluded that interest on income tax refund is not effectively connected with the PE (Permanent Establishment) either on asset test or activity test. Therefore, taxable under the Article 11(2) of Indo-Netherlands tax treaty. The Revenue carried the aforesaid decision of DHL Operations B.V. (supra) in appeal to this Court, being Income Tax Appeal No.431 of 2012. This Court by order dated 17 July 2014 refused to entertain the appeal. In the circumstances no fault can be found with the impugned order of the Tribunal in restoring the issue to the Assessing officer to determine/adopt the rate of tax on refund in the light of the relevant clauses of Indo-France DTAA and the decision of Special Bench in Clough Engg. Ltd. (supra). Accordingly, question 4 does not raise any substantial question of law so as to be entertained.”