VERIZON COMMUNICATIONS INDIA PVT. LTD.,NEW DELHI vs. ADDL. CIT, SPECIAL RANGE- 9, NEW DELHI

06.10.2017 framed u/s. 143 (3) r.w.s. 144 C (13) of the Act and is the appeal by the assessee preferred against the order dated 14.06.2019 framed u/s. 143 (3) r.w.s 144 C of the Act pertaining to A.Y.2015-16.

Since common grievances are involved in the above mentioned appeals they were heard together and are disposed of by this common order for the sake of convenience and brevity.

The first common grievance relates to the proportionate disallowance of deduction claimed u/s.80 IA of the Act.

The underlying facts in the issue are that the assessee commenced providing telecommunication services from May, 2002. A deduction u/s. 80 IA of the Act was claimed by the assessee on profits derived from telecommunication services. A.Y.2007-08 was taken as the first of the 10 years out of a block of 15 years as stipulated under the provisions of section 80 IA of the Act. Accordingly the assessee claimed the deduction u/s. 80 IA for the first time in A.Y.2007-08. The claim was allowed by the AO.

In January 2008, the assessee also obtained NLD and ILD licenses from the DoT and continued to provide telecommunication services with enhanced quality. The assessee claimed deduction under section 80-IA of the Act on profits derived from telecommunication services including the services rendered pursuant to these licenses for the assessment years under consideration.

The AO was of the opinion that the services provided pursuant to ILD/ NLD license constitute a new and independent undertaking and since the license was received in 2008, according to the AO the assessee has not complied with the condition requiring that the telecommunication services should commence prior to 1, April 2005. Since the assessee did not provide any segmental income expenditure for NLD and ILD services, proportionate disallowance is made on the basis of revenue.

The proportionate disallowance for the year under consideration is as under :-

Assessee carried the matter before the CIT(A) but without any success.

Before us the Counsel for the assessee drew our attention to the decision of this Tribunal in assesee’s own case for A.Y.2011- 12 and pointed out the relevant findings of this Tribunal claiming that the issue has been decided by the Tribunal in favour of the assessee.

Per contra the DR did not bring any distinguishing decision in favour of the revenue.

We have carefully considered the orders of the authorities below and have carefully perused the decision of this Tribunal in assessee’s own case for A.Y.2011-12.

We find force in the contention of the counsel. This Tribunal in A.Y.2011-12 has resolved this quarrel in favour of the assessee. The relevant findings read as under :-

Since the factual matrix and the arguments are identical. Facts consider in A.Y.2011-12, respectfully following the decision of the coordinate bench (supra) we direct the AO to delete the proportionate disallowances.

Ground No.2 to 6 of A.Y.2010-11, ground 2 to 2.5 for A.Y.2013-14 and ground No.2 to 7 for A.Y.2015-16 are allowed.

The second common grievance relates to the disallowance of telecommunications expenses paid to Foreign Telecom Operators.

The underlying facts in this issue are that the assessee contracts with its customers for providing data transmission services in India and overseas in a safe and secure manner. While the assessee possesses the requisite licenses and infrastructure to render the telecommunication services in India, it is not able to do so outside India. The assessee has entered into an agreement with MCI Communication Services Inc. (MCICS) and MCI International Inc. for providing telecommunication services outside India. This is a quid pro quo arrangement wherein the assessee provides similar telecommunication services to the Foreign Telecom Operators (FTOs) within India as and when they require. In consideration to the services received from FTO the assessee has made payments to the FTOs. The assessee separately received payments from the FTOs for the telecommunication services provided by it within India.

The AO disallowed the payments so made u/s. 40 (a) (i) of the IT Act, 1961 for non-withholding of taxes.

When the matter was agitated before the CIT(A) it was strongly contended that no such withholding of taxes was required in terms of the provisions of section 195 of the Act since the subject payments were not chargeable to tax in India under the provisions of the Act and India-US Double Taxation Avoidance Agreement (‘DTAA’).

The CIT(A) was not convinced with the contention of the assessee and confirmed the disallowance.

Before us the counsel for the assessee drew our attention to the decision of this Tribunal in assessee’ s own case for A.Y.2011- 12 and pointed out that the Tribunal has decided the issue in favour of the assessee.

Per contra the DR though supported the findings of the lower authorities, but could not bring any distinguishing decision in favour of the revenue.

We have given a thoughtful consideration to the orders of the authorities below. We find force in the contention of the Counsel that this issue was considered by this Tribunal in assessee’s own case for A.Y.2011-12 and has decided in favour of the assessee. The relevant findings read as under ;-

On finding parity of facts with the facts of A.Y.2011-12, respectfully following the findings of this Tribunal (supra) we direct the AO to delete the disallowance.

Ground No. 7 to 10 in A.Y.2010-11, ground No.3 to 3.6 in A.Y.2013-14 and ground No.8 to 11 in A.Y. 2015-16 are allowed.

The next grievance relates to the disallowances of telecommunication expense of Rs.30,08,982/- paid to Domestic Telecom Operators in A.Y.2010-11.

The underlying facts in this issue are that though the assessee possesses the requisite licenses and permissions to render the telecommunication services in India but it is not in a position to provide the same services outside India. Also, in some cases the assessee does not possess the requisite infrastructure to provide telecommunication services in a few parts of India. Therefore, in order to serve its customers all over India, the assessee procured telecom connectivity services from Indian telecom operators.

The AO disallowed the payments made for these telecom connectivity services. The AO was of the firm belief that the telecom charges paid to Indian Companies are eligible for withholding of tax u/s. 194J of the Act and since the assessee has not withheld the taxes the AO disallowed the entire payment u/s. 40 (a) (ia) of the Act.

The assessee agitated the matter before the CIT(A) but without any success.

Before us the counsel for the assessee vehemently stated that payment for telecommunication services to DTO do not qualify as royalty interms of section 9 (1) (vi) of the Act. It is the say of the Counsel that as per the agreement between the assessee, Bharti Airtel and Reliance each party was responsible for its own network and for the provision of services related to it.

Strong reliance was placed on the decision of this Tribunal in the case of Bharti Airtel Limited 178 ETJ 708.

Per contra the DR strongly supported the findings of the AO.

We have given a thoughtful consideration to the orders of the authorities below. It is true that the agreement between the assessee, Bharti Airtel and Reliance clearly show that each party was responsible for its network and for the provisions of services related to it. We are of the considered view that the telecom operators provided connecting, transit and termination services to each other on a reciprocal basis and neither of the parties had any rights in the equipments or in the network of the other parties. The FTOs do not grant any possession or control of any equipment or in the network deployed by them to the assessee.

We have carefully perused the decision of this Tribunal in the case of Bharti Airtel (supra). The relevant findings of the coordinate bench read as under :-

“6. The fact patterns of the Appellant’s case is similar to the fact patters in the order passed by jurisdictional Hon’ble Delhi Tribunal in case of Bharti Airtel (supra), being a DTO in Appellant’s case. The Hon’ble Delhi Tribunal examined the taxability of telecom payments to foreign telecom operators in detail and held that there is a clear distinction between service rendering agreements and Royalty agreements and a payment for a ‘service’ cannot be treated as Royalty for the ‘use of a process/ equipment’ either under the Act or under the tax treaty. Relevant extract of this Hon’ble Tribunal’s order is as under: “A perusal of these agreements demonstrate that, each party under the agreement remains responsible for its ' own network and for the provision of services related to it. The Telecom Operator provide connecting, transit and termination services to each other on a reciprocal basis and neither of the parties shall have any rights in the equipments or in the network of other parties The agreement are not for renting, hiring, letting or leasing out of any of the network elements or resources to the other parties or for rendering telecommunication services on a reciprocal basis ....The Assessee is nowhere concerned with the route, equipment, process or network elements used by the FTO in the course of rendering such sendees. ” “In the case of telecom industry. all the telecom operators have similar infrastructure and telecom networks in place, for rendition of telecommunication services. The process embedded in the networks of all telecom operators is the same. The equipments, resources etc. employed in the execution of the process may be different in physical terms i.e. in terms of ownership and physical presence, but the process embedded in the execution of a telecom infrastructure is the same and commonly available with all the telecom operators. The 'royalty' in respect of use of a 'process' would imply that the grantor of the right has an exclusive right over such 'process' and allows the 'use' thereof to the grantee in return for a 'royalty'. It is necessary that guarantee must 'use' the 'process' on its own and bear the risk of exploitation. The 'process ’ of runnings the networks in the case of all the telecom operators is essentially the same and they do not have any exclusive right over such 'process' so as to be in a position to charge a 'royalty'. For allowing the use of such process, the term 'use' in context of royalty connotes use by the grantee and not by the grantor. A 'process' which has been in public domain for some time and is widely used by everyone in the field cannot constitute an item of intellectual property for the purpose of charge of 'royalty'. Any compensation or consideration, if at all received for allowing the use of any such 'process' which is publically available and not exclusively owned by the gi-antor constitutes business income and not royalty. ”

On finding parity with the facts, respectfully following the decision of the coordinate Bench (supra) we direct the AO to delete the disallowance ground No.11 to 14 in A.Y.2010-11 are allowed.

The next grievance relates short grant of credit for Taxes Deducted at Source (‘TDS’) in A.Y. 2013-14 and 2015-16.

We find that on short grant of TDS given by the AO, the assessee has moved a rectification application which has not been disposed of till date. We direct the AO to consider the claim of the credit of TDS as per the provisions of the law and decide the rectification application expeditiously.

Ground No.5 of A.Y.2013-14 and ground No. 12 of A.Y.2015- 16 are accordingly disposed of.

Ground No.15 and 16 for A.Y.2010-11 are not pressed and same are disposed of as not pressed.

In the result, the appeal No.2234/Del/2019 is partly allowed and 6509/Del/2019 are allowed.