THE JT. CIT (OSD) (IT) -CIRCLE 3(3) (2), MUMBAI vs. SHRI KALPESH R. JHAVERI, MUMVBAI

The Revenue is challenging the decision of the learned CIT(A) in holding that the interest income assessed in the hands of these assessees, being non residents, in all the three years cannot be brought to tax in India.

Facts relating to the cases are stated in brief. This is a second round of proceedings in the hands of both the assessees. It came to the notice of the Government that both the assessees are holding a bank account jointly in HSBC Bank, Geneva. It was noticed that some deposits have been made in this bank account during the years relevant to A.Y. 2003-04 & 2004-05. In the three years under consideration namely A.Y. 2006-07 to 2008-09 interest has been credited on the deposits so made in the above said bank account. In the first round, the deposit amounts as well as interest income accrued on the above said deposits were assessed in the hands of the assessees dividing the same equally. The above said assessments were challenged by filing appeals before the learned CIT(A), who deleted the additions. Hence, the Revenue preferred the appeals before the ITAT and the Tribunal, vide its order dated 1.6.2018 passed in A.Y. 2003-04, 2004-05, 2006-07 to 2008-09, set aside the orders passed by the learned CIT(A) and restored the matter back to the file of the Assessing Officer with the direction to make further investigation into the source of deposits made into the bank account. Accordingly the Assessing Officer passed fresh assessment orders in all the above said year. However, the present appeals are related to A.Y. 2006-07 to 2008-09. Addition made in these years relate to interest income accrued on the deposits kept with the HSBC Bank, which are tabulated below :

We heard the parties and perused the record. There is no dispute with regard to the fact that the status of both the assessees under the Income tax Act is “Non Resident”. Section 5(2) of the Income tax Act defines the scope of total income, i.e., the income which can be taxed in India in the hands of “non residents”. The said Section reads as under:- “(2) Subject to the provisions of this Act, the total income of any previous year of a person who is a non- resident includes all income from whatever source derived which- (a) is received or is deemed to be received in India in such year by or on behalf of such person; or (b) accrues or arises or is deemed to accrue or arise to him in India during such year. Explanation 1-Income accruing or arising outside India shall not be deemed to be received in India within the meaning of this section by reason only of the fact that it is taken into account in a balance sheet prepared in India. Explanation 2.- For the removal of doubts, it is hereby declared that income which has been included in the total income of a person on the basis that it has accrued or arisen or is deemed to have accrued or arisen to him shall not again be so included on the basis that it is received or deemed to be received by him in India.”

The case of the assessing officer is that the interest income is “deemed to accrue or arise in India”. If any income is deemed to accrue or arise in India, then the same could be taxed in the hands of non residents also. There is no dispute on this proposition. However, the expression “deemed to accrue or arise in India” has been explained in Section 9 of the Act, which lists out the income, which are “deemed to accrue or arise in India”. It is a settled proposition of law that the deeming provisions are legal fiction created

There should not be any dispute that the issue in dispute in the hands of both these assessees has to be tested in terms of sec. 5(2) and sec. 9(1)(v) of the Income tax Act. No doubt that the income deemed to accrue or arise to a non resident in India is liable to be taxed in India. However, the question is whether the interest income accrued on a deposit kept in a foreign bank account can be considered as “deemed to accrue or arise in India”. Sec. 9(1)(v) of the Act lists out three situations in which an interest income could be “deemed to accrue or arise in India”. (a) The first situation is that the case of payment of interest income by Government of India, which is not the fact in the present cases. (b) The second situation is the case of payment of interest by a resident, which is also not the case here. (c) The Third situation is the case of payment of interest income by a non- resident, where the non-resident has used the borrowed money in India in his business.

In these years, the interest income has accrued on the deposits kept by the assessees in HSBC bank, Geneva and hence the said interest income cannot be said to fall under the definition of “deemed to accrue or arise in India” as given in sec. 9(1)(v) of the Act, i.e., the interest income has actually accrued outside India. Hence the said interest income cannot be assessed in the hands of the assessees, since they are non-residents. Accordingly, we do not find any infirmity in the decision rendered by Ld CIT(A) in all the three years in the hands of both the assessees.

In the result, all the appeals filed by the revenue are dismissed. Order pronounced in the open court on 20.10.2022.