NOVARTIS INDIA LTD,MUMBAI vs. ADDL CIT RG 7(1), MUMBAI

Assessee has raised following additional ground in its appeal, which is reproduced below: - “The following Grounds of Appeal are independent of, and without prejudice to each other and to the grounds of appeal filed earlier: Sr no 12. On the facts and in the circumstances of the case, the Appellant prays that the liability of Education Cess and Secondary and Higher Education Cess determined on Income-tax paid for the current year ought to have been granted by the AO as business expenditure under section 37(1) of the Income-tax Act, 1961 while computing the business income.

Assessee has further raised modified and additional ground of appeal which are reproduced below: - “On the facts and in the circumstances of the case, the Appellant wishes to raise the following additional ground of appeal which is independent of the other grounds of appeal: Modified Ground No. 1(c) in relation to transfer pricing adjustment in relation to provision of security support services:

Ld. Counsel for the assessee submitted that the above additional grounds and modified grounds of appeal are purely legal grounds and do not require any fresh examination of facts. Therefore, Ld. Counsel for the assessee prayed it may be admitted.

Considered the rival submissions and material placed on record, we observe that as the said additional grounds are legal grounds, wherein, the facts are on record and facts do not require fresh investigation, following the (A.Y. 2008-09) M/s. Novartis India Limited decision of Hon’ble Supreme Court in the case of National Thermal Power Co., Limited v. CIT 229 ITR 383 (SC), we admit the said additional grounds and modified grounds of appeal.

In regard to modified Ground No. 1(c) Ld. AR submitted as under: - “Government Companies accepted by the TPO (to be excluded from the comparable list) as they cannot be compared to entrepreneurial entity like Appellant: Name of the company Business Description Tamil Nadu Ex-Serviceman Functionally different - Tamil Nadu Ex-Servicemen's Corporation Ltd (Operating Corporation Limited is a margin as per TPO- 9.29%) Government of Tamil Nadu (Refer page no. 94 to 103 of the Factual Paper-book) company and is primarily engaged in provision of industrial security and related services. Apitco Ltd Functionally different: (Operating margin as per TPO - Based on the information available on the website of the 49.35%) company, www.apitco.org. it (Refer page 104-105 of the can be seen that Apitco Limited Factual Paper-book) is promoted jointly by all-India financial institutions (IDBI, IFCI, ICICI), Industry development corporations in Andhra Pradesh (APIDC, APSFC) and Commercial Banks (Andhra Bank, Indian Bank, State Bank of India, Syndicate Bank). Rites Limited ('Rites') Functionally different (Operating margin as per TPO- -Rites Limited is a government 31.52%) company established under the aegis of Indian Railways

In this regard, reliance is placed on following decisions, in which it held that Government companies cannot be considered as comparable to entrepreneurial companies like Assessee.  Novartis Healthcare Pvt. Ltd (ITA 7643/M/2012) dated 30 April 2015 (Page no. 566 to 592 of Legal Paper-book dated 2 December 2021)  Thyssen Krupp Industries India (P) Ltd (385 ITR 612) (Bombay HC) [Page no. 593 to 597 of Legal Paper-book dated 2 December 2021)  Jacobs Engineering India (P.) Ltd (109 taxmann.com 298 (Mumbai)) (Page no. 598 to 601 of Legal Paper-book dated 2 December 2021)  International SOS Services India Pvt Ltd (ITA No. 1631/Del/2014) dated 8 December 2015 affirmed b Delhi High Court in ITA 454/2016 dated 30 May 2017. SLP dismissed by Supreme Court vide order dated 3 July 2018 (Page no. 602 to 625 of Legal Paper-book dated 2 December 2021)  NGC Network (India) Pvt. Ltd vs ACIT dated 26 February 2020 in ITA 2103/Mum/2014 (Mumbai Tribunal) (Page no. 626-650 of Legal Paper-book dated 2 December 2021)

Ld. AR submitted that if the above ground is adjudicated, other grounds 1.1, 1.2, 1.4 and 1.5 becomes infructuous and hence be considered as academic in nature.

Considered the rival submissions and material placed on record, we observe that the comparables selected by the TPO i.e., Rites Ltd, Vapi Waste and Wapcos are government owned entities and the companies are held to be functionally different to the assessee by the Coordinate Bench in the group concern of the assessee in Novartis Healthcare Pvt. Ltd., (supra). The relevant findings are as under: - “8. It is settled proposition that while testing the international transaction of the assessee with the comparable uncontrol price, the margin of the transactions with the AE has to be taken into consideration and not the entity level margin of the assessee. The margin of the assessee from the international transaction is undisputedly 15% as charged by the assessee as cost + 15% marker from the AE. Accordingly, we direct the AO/TPO to compare the assessee’s margin at segmental level and not at entity level. The assessee claimed that the segmental level margin is at 15.50%. The assessee has disputed only three comparables selected by the TPO and seeking exclusion of these three from the set of comparables of the TPO. We will discuss these three comparables as under: i) Rites Ltd. The Revenue has not disputed that Rites Ltd. is a government company established under the Ministry of Indian Railways and is providing the services in the field of architecture and planning, bridge and tunnel engineering, construction project, electrical engineering etc. to the government organizations and public section undertakings. The functions performed and carried out by Rites Ltd. are entirely different from the functions and services provided by the assessee to its AE. The assessee is providing the support service in the field of pharmaceutical and medical support service, therefore on the face of it, this company cannot be a (A.Y. 2008-09) M/s. Novartis India Limited functionally comparable with the assessee. An identical issue has come up before Delhi Benches of this Tribunal in the case of “Nortel Networks India Pvt. Ltd.” (supra) wherein the Tribunal has observed in para 11 and 11.1 as under: “11. We have heard the rival contentions and perused the material available on record. Apropos the issue of comparability and the exclusion of Choksi, Rites and WAPCOS, Delhi Tribunal in the cases of M/s MCI Com India P. Ltd. and M/s Verizon India P. Ltd. has held that companies like EIL, Rites, Wapsos and TCE are engineering companies which provide end to end solutions and therefore they cannot be compared with assessees who provide marketing support services to the parent company. They were held to be functionally not comparable with thee engineering companies. 11.1. Following the orders of coordinate benches of ITAT in the cases of M/s MCI Com India P. Ltd.; M/s Verizon India P. Ltd. (supra); Estel in and our own decision in case of Actis Advisers Pvt. Ltd. ITA No. 6390/Del/2012, we hold that Choksi, Rites and WAPCOS being functionally different cannot be applied as appropriate comparable to the assessee. Therefore, they are to be excluded from TP adjustment while determining the ALP.” A similar finding has been given by the Tribunal regarding the comparability of this company in the case of MCI Com India Pvt. Ltd. as well as M/s. Chemtex Global Engineers Pvt. Ltd. Thus, having regard to the nature of functions and activities performed by the Rites Ltd., we find that this company cannot be regarded as a good comparable for determining the arms length price in respect of the services rendered by the assessee to its AE. ii) Vapi Waste & Effluent Mgmt. Co. Ltd. This company is undisputedly is a non equity company as the capital is contributed by its members and Government of India. The major portion of the income of this comes from its members, therefore the price of this company cannot be treated as an (A.Y. 2008-09) M/s. Novartis India Limited independent and uncontrol price when the majority of the Revenue is earned from the members who have contributed to the capital of the company. Even otherwise the business profile of the company is entirely different from the assessee as this company has been approved as special purpose vehicle by the government for road upgradation project under the infrastructure upgradation scheme. Apart from this, the company is providing a comprehensive environment and management programme for Vapi Industrial Estate. In case of “Actis Advisors Pvt. Ltd.” (supra) Delhi Benches of this Tribunal have considered the functional comparability of this company in para 6.1 as under: “6.1. Coming back to the issue of comparability the inclusion/ exclusion of Vapi and WAPCOS, the ITAT in the cases of M/s MCI Com India P. Ltd. and M/s Verizon India P. Ltd. (supra) has held that companies like EIL, Rites, Wapsos and TCE are engineering companies and provide end to end solutions and therefore they cannot be compared with those assessee who were into providing marketing support services to the parent company. They were held to be functionally not comparable with thee engineering companies. The case of Vapi also falls on the same footing. Therefore, respectfully following the order of the ITAT in the cases of M/s MCI Com India P. Ltd. and M/s Verizon India P. Ltd. (supra) and Estel in we are of the view that Vapi and WAPCOS are functionally not comparable to the assessee. Therefore, they are to be excluded. The issue of turn over does not arise in this case. In view of these facts, the matter will go back to the file of AO /TPO who will determine the T.P. adjustments by excluding Vapi and WAPCOS comparables. This ground of the assessee is accordingly allowed.” Apart from the finding of Delhi Benches of this Tribunal in the case of “Actis Advisors Pvt. Ltd.” (supra) the comparability of this company was also considered by the Tribunal in the case of “CISCO Systems (India) Pvt. Ltd.” (supra) and found that this company cannot be considered as a good comparable. In view of the findings of this Tribunal as well as the nature of functions performed by this (A.Y. 2008-09) M/s. Novartis India Limited company, we find that this company cannot be considered as a good comparable of the assessee. Accordingly, we direct the AO/TPO to exclude this company from the set of the comparables. iii) WAPCOS Limited We find from the record that this company provides consultancy in the domestic and international water and power sector. WAPCOS Limited is a government company with a Mini Ratna-I status and the primary function of the company is to provide consultancy in the field of water, power and infrastructure development for a total project solution. The comparability of this company was considered by Delhi benches of this Tribunal in the case of “Actis Advisors Pvt. Ltd.” (supra) in para 6.1 already reproduced in the foregoing part of this order. Similarly, in case of “MCI Com India Pvt. Ltd.” (supra) as well as in the case of “M/s. Chemtex Global Engineers Pvt. Ltd.” (supra) the Tribunal found that this company is not functionally comparable with the service providing companies in the other fields. As it is apparent from the nature of functions and activities performed by this company that the functions of the company are not comparable with the services provided by the assessee to its AE. Accordingly, we direct the AO/TPO to exclude this company from the list of comparables for determination of the ALP. As regards the objections of the Ld. D.R. that all other companies should also be rejected on the same criteria, it is pertinent to note that the DRP has not issued any direction of exclusion of the comparables selected by the TPO on the ground of functional non comparability, therefore we cannot go into the issue which has not been raised before us either by the assessee or by the department. Even otherwise the comparable selected by the TPO and confirmed by the DRP cannot be disputed by the department at this stage, therefore we do not propose to go into the issue of a functional comparability of the other companies which are not disputed by the assessee before us.

Respectfully following the above said decision, we direct the TPO/Assessing Officer to recompute/determine the arms length price after exclusion of three companies as discussed in the above decision. The assessee has claimed that after the exclusion of these three companies the mean margin of the remaining comparables comes to 17.92% in comparison to the segmental level margin of the assessee at 15% which is in the tolerance range of + 5%, therefore it is claimed that no adjustment is called for. The TPO/Assessing Officer is directed to consider this aspect at the time of recomputation of the arms length price. Accordingly, ground raised by the assessee is allowed for statistical purpose.

Coming to Ground No. 2 which is in respect of disallowance of depreciation claimed on assets vested to CIBA Specialty Chemicals (India) Ltd pursuant to Demerger for an amount of ₹.7,82,474. Ld. AR submitted that assessee had demerged its chemical division from itself and formed Ciba

Ld.DR relied on the orders of the Authorities below.

Considered the rival submissions and material placed on record, we observed that similar issue was considered and adjudicated by the Coordinate Bench in assessee’s own case for the Assessment Years 1997-98 to 2001-02. The Coordinate Bench in ITA.No. 3379/Mum/2009 dated 30.04.2021 for the A.Y. 2001-02 decided the issue in favour of the assessee, while holding so the Coordinate Bench held as under: - “3.7 We find that this issue has been adjudicated in Tribunal’s order for AY 2000-01, para nos. 22 to 24. In para-24, the bench observed that newly inserted explanation 2A by Finance Act, 1999 w.e.f. 01/04/2000 to Sec. 43(6) was not considered by the lower authorities and therefore the matter was restored to the file of Ld. AO for de-novo adjudication. However, the assessee sought rectification of the directions vide MA No.43/Mum/2018. The Ld. Judicial Member concurred with the submissions that Explanation 2A to Sec. 43(6) would not have any application to assessee’s case for the year under consideration since demerger happened in previous year relevant to AY 1997-98 and in the current year, depreciation was to be allowed (A.Y. 2008-09) M/s. Novartis India Limited automatically on the opening written down value of the block as held by Tribunal in AYs 1997-98, 1998-99 & 1999-2000. However, the Learned Accountant Member, vide separate order, opined that the directions given in the order would not require any interference by the bench. Keeping in view the contrary views, reference was made u/s 255(4) to Hon’ble Vice President (third member) who vide para-13 of his order dated 09/08/2019, held that there exist mistake apparent from record which was to be rectified. Finally, following majority view, confirmatory order was passed by the bench on 27/09/2019. Thus, this issue has attained finality in assessee’s favor in AY 2000-01 wherein it have been held that the assessee would be eligible to claim depreciation on opening WDV of block of assets and the explanation 2A to Sec.43(6) would have no application. The Ld. DR has submitted that the revenue has preferred further appeal in earlier years before Hon’ble Bombay High Court and the same is pending for adjudication. However, we find that, as of now, the issue is covered by earlier decisions of the Tribunal. Hence, respectfully following the consistent view of the Tribunal, we direct Ld. AO to allow depreciation on same methodology as given in AY 2000-01 pursuant to the directions of the Tribunal. Ground No.5 of assessee’s appeal stand allowed whereas Ground No.1 of revenue’s appeal stand dismissed.

We intended to follow the same, however, we considered reading the section 43(6) of the Act and observe that as per provisions contained in section 43(6)(c) with regard to block of assets, it says that in respect of any previous year relevant to the assessment year, the aggregate of the written down values of all assets falling within that block of assets at the beginning of the previous year and adjusted, -- (A) by the increase of the actual cost of assets falling within that block, acquired during the year. (B) by the reduction of the moneys payable in respect of any asset falling within that block, which is sold or discarded or demolished or destroyed during that previous year together with the amount of the scrap value, if any, so, however, that the amount of such reduction does not exceed the written down value as so increased; and (C) ……..

Ld. DR vehemently supported orders of the authorities below.

Considered the rival submissions and material placed on record, we have perused the Hon'ble Bombay High Court ruling in the case of Geoffrey manners & Co. (supra). We further observe that on identical issue Coordinate Bench decided the issue in favour of the assessee in assessee’s own case for (A.Y. 2008-09) M/s. Novartis India Limited the A.Y. 2001-02 in ITA.No. 3379/Mum/2009 dated 30.04.2021. For the sake of clarity, relevant ratio is reproduced below: - “4.3 We find that this issue has been adjudicated in paras 26 & 27 of Tribunal’s order for AY 2000-2001 order dated 07/07/2017. The bench, noting the decision of Hon’ble Bombay High Court in assessee’s own case for AY 1997-98, decided this issue in assessee’s favor. Facts being identical, respectfully following the consistent stand of Tribunal, we dismiss ground no.2 of revenue’s appeal which makes ground no.1 of assessee’s cross-objection as infructuous.”

On a careful reading of the above order of the Tribunal, we observe that Coordinate Bench decided the issue in favour of the assessee by following the decision of the Hon'ble Bombay High Court in the case of Geoffrey Manners & Co. Ltd. (supra). Since the issue is exactly similar and grounds as well as the facts are also identical, respectfully following the above decision in assessee’s own case for the A.Y. 2001-02, we allow the ground raised by the assessee.

Coming to Ground No. 4 which is in respect of disallowance of expenditure incurred on computer software/license fees for an amount of ₹.46,92,440/-. Ld. AR submitted that the assessee incurs computer software packages/license fees on application software packages, implementation charges and upgradation of existing softwares. The softwares are frequently

In support of the contention that expenses incurred on Computer software and license fees is revenue expenses, Ld. AR relied on following case laws: - (i). ITAT orders in Appellant's own case for AY 1991-1992; (ii). ITAT orders in Appellant's own case for AYS 1995-97; (i). ITAT order in Appellant's own case for AYS 1997-98 to 1999- 00 dated 25 January 2016 (ii). ITAT Order in own case for AY 2000-01 dated 7 July 2017 read with Third member ruling dated 27 September 2019; (iii). ITAT Order in own case for AY 2001-02 dated 30 April 2021; (iv). CIT vs. Raychem RPG Ltd [2021] 21 taxmann.com 507 (Bombay)

Ld. AR submitted that in view of the various orders of ITAT in assessee’s own case, expenditure on incurred on computer software/ license fees ought to be allowed as revenue expenses.

Ld.DR vehemently supported the orders of the authorities below.

Considered the rival submissions and material placed on record, we have perused the various case laws relied on by the assessee. We further observe that on identical issue Coordinate Bench decided the issue in favour of the assessee in assessee’s own case for the A.Y. 2001-02 in ITA.No. 3379/Mum/2009 dated 30.04.2021. For the sake of clarity, relevant ratio is reproduced below: - “8.1 The assessee incurred an amount of Rs.27.31 Lacs towards purchase of various computer software packages as detailed in the assessment order. Majority of the expenses consisted of license fee or use of Microsoft packages (excel sheet, word document, power point presentation etc.) and Oracle software for developing accounting software at C & F locations. The assessee submitted that software expenses were for software packages which get frequently outdated and have to be replaced and therefore, the expenditure was revenue in nature. The assessee further stated that operating

On a careful reading of the above order of the Tribunal, we observe that Coordinate Bench decided the issue in favour of the assessee by following earlier orders of the Tribunal in assessee’s own case. Since the issue is exactly similar and grounds as well as the facts are also identical, respectfully following the above decision in assessee’s own case for the A.Y. 2001-02 and (A.Y. 2008-09) M/s. Novartis India Limited also following consistent stand of the Tribunal, we allow the ground raised by the assessee.

Coming to Ground No. 5 which is in respect of addition of secondary freight to the closing stock for an amount of ₹.4,36,772/-. Ld. AR submitted that the assessee consistently values the closing inventories of its finished goods without secondary freight which is in the nature of distribution expenses and charged-off in the year in which it is incurred. Secondary freight on the closing stock of Financial Year (FY) 2007-08 is ₹.42,32,548. However, the Assessing Officer has taken a contrary position for previous years and added the expense to the closing stock. Ld. AR submitted that the same position has been followed for the captioned AY wherein the Assessing Officer has made additions net of secondary freight on opening stock of ₹.37,95,776/-. In support of the assessee’s contention that freight expenses should be allowed as revenue expenses and not form part of valuation of closing stock, Ld. AR relied on various orders of ITAT in assessee’s own case for the Assessment Years 1997-98 to 2001-02.

Ld.DR vehemently supported the orders of the authorities below.

On a careful reading of the above order of the Tribunal, we observe that Coordinate Bench decided the issue in favour of the assessee by following various orders of the Tribunal in assessee’s own case from the A.Ys. 1992-93 to 2000-01. Since the issue is exactly similar and grounds as well as the facts are also identical, respectfully following the above decision in assessee’s own case for the A.Y. 2001-02 and also following consistent stand of the Tribunal, we allow the ground raised by the assessee.

In support of the assessee’s contention that foreign travel expenses incurred for purpose of business and hence, allowed as revenue expenses, Ld. AR relied on various orders of ITAT in assessee’s own case for the Assessment Years 1997-98 to 2001-02.

Ld.DR vehemently supported the orders of the authorities below.

In view of the above, the learned Counsel for the assessee stated that first of all foreign travelling expenses were disallowed on adhoc basis at 25% of the expenses and secondly this being a historic issue, the Revenue is disallowing it from 1991-92 to 1999- 2000 as admitted by the AO and Tribunal consistently allowed this issue in favour of assessee in all the yeas and Revenue has not preferred the appeal before Hon'ble High Court against the same. This fact was admitted by the learned Sr. DR. The assessee has also filed details of foreign travelling expenses. In one of the year, the Tribunal in AY 1995-96 in allowed the claim of the assessee by Para 37 of its order which reads as under: - “37. Ground no. 7 relates to disallowance of Rs.23,18,653/- being 20% of foreign travelling expenses. Both parties agreed that identical issue has been decided by the Tribunal in assessee’s own case in A.Y. 1991-92, 1992-93 & 1993-94. We have carefully considered the order of the Tribunal for A.Y. 1993- 94 in ITA No. 334/Mum/1997. We find that a similar issue has been decided by the Tribunal while deciding ground no. 5 of that appeal at para 26 of its order. We find that the Tribunal has given finding at para 31 on page 10 of its order, wherein it has followed the decision of the Tribunal in assessee’s own case for A.Y. 1991-92 and 1992- 93 and deleted the additions sustained by the CIT(A) the facts being identical. We have no hesitation in following the findings of the Tribunal in assessee’s own case (Supra) disallowance sustained by the CIT(A) are deleted. This ground is accordingly allowed. Alternative plea raised by the assessee is dismissed.”

After hearing both the sides and going through the facts of the case, we are of the view that the issue is fully covered up in favour of assessee and against the Revenue. Respectfully following the Tribunal’s decision in assessee’s own case in earlier years, we allow the claim of the assessee.”

Coming to Ground No. 7 which is in respect of disallowance of hotel and air fare expenses of foreign visitors for an amount of ₹.3,91,564/-. Ld. AR submitted that the assessee receives foreign visitors coming to India for attending board meetings, management specialists, etc. These personnel are either from group companies or are third parties who come to India in order to conduct discussions on the company's business, finance, technical matters, etc. However, since AY 1995-96 and onwards, said expenses have been disallowed by the Assessing Officer during the assessment proceedings on the grounds that such visits are in connection to the business of the parent company and not the Assessee’s. The same position has been followed for the captioned assessment year wherein the Assessing Officer has disallowed the hotel and air fare expenses of foreign visitors.

In support of the assessee contention that expenses on Foreign visitors is incurred for purpose of business and hence, allowed as revenue expenses,

Ld. DR vehemently supported the orders of the authorities below.

Considered the rival submissions and material placed on record, we have perused various orders of the Coordinate Bench in assessee’s own case for the Assessment Years 1992-93 to 2001-02. We further observe that on identical issue Coordinate Bench decided the issue in favour of the assessee in assessee’s own case for the A.Y. 2000-01 in ITA.No. 6226/Mum/2004 dated 07.07.2017. For the sake of clarity, relevant ratio is reproduced below: - “10. The next issue in this appeal in for AY 2000-01 is as regards to the expenses disallowed by AO and confirmed by CIT(A) of foreign visitors. For this assessee has raised following ground No.3: - “The CIT(A) erred in upholding the disallowance of Hotel and airfare expenses incurred on foreign visitors to India amounting to Rs.1,54,201/- on the ground that these expenses were not for the purpose of the business.”

The learned Counsel for the assesse, in view of the above observation of the AO argued that this being a historic issue, the revenue is consistently disallowing this expense from AYs 1995-96 to 1999-2000 and the Tribunal allowed the claim of foreign visitors expenses consistently in all these years and he similarly referred to the order of Tribunal in whereby vide Para 40 & 41 of the Tribunal’s order the issue was allowed as under: - “40. Ground no. 9 relates to the disallowance of total air fare expenses incurred on foreign visitors, this issue has been discussed by the AO at page 36 vide para 17 of his order. The AO has followed the findings of A.Y. 1994-95 and disallowed the entire expenditure incurred on foreign visitors. When this addition was challenged before the CIT(A), the CIT(A) considered the grievance of the assessee at para 17 of page 36 of its order. The CIT(A) was convinced with the expenditure on travelling of foreign directors and directed the AO to allow this expenditure of Rs.5,56,647/-. However, for the remaining amount, the CIT(A) observed that the assessee has failed to establish the business relevance of the expenditure and confirmed the balance.

The learned Sr. DR fairly conceded the position. After hearing both the sides and going through the facts of the case, we find that the issue is squarely covered in favour of assessee and against the Revenue and assessee has also filed details of foreign visitors before us. Keeping in view the facts and circumstances, we delete the disallowance and allow this issue of assessee’s appeal.”

On a careful reading of the above order of the Tribunal, we find that this issue is squarely covered in assessee’s favor by the various decisions of Tribunal right from AYs 1996-97 to AY 2000-01. Since the issue is exactly similar and grounds as well as the facts are also identical, respectfully following the above decision in assessee’s own case for the A.Y. 2000-01, we allow the ground raised by the assessee.

Ld. AR further submitted that the assessee allowing claim of the entire incremental VRS pension liability in the captioned AY instead of amortizing payments made during the captioned AY over 5 years would not be prejudicial to the interest of the Revenue. This is because the tax rate applicable to domestic companies and cess rates remain unchanged @30% and 3% respectively over AYS 2008-09 to 2012 13 whereas the surcharge has reduced from 10% to 7.5% (AY 2011-12) and then 5% (AY 2012-13).

In support of the assessee contention that incremental VRS provision made on actuarial basis is allowable as revenue expenses, Ld. AR relied on various orders of ITAT in assessee’s own case for the A.Ys. 1997-98 to 2001-02. Ld. AR further relies on following precedents in support of its contention that allowing claim of the entire incremental VRS pension liability in the captioned AY instead of amortizing payments made during the captioned AY over 5 years would not be prejudicial to the interest of the Revenue: - (i). Excel Industries Limited (358 ITR 295) (Supreme Court); (ii). Nagri Mills Ltd (33 ITR 681) (Bombay High Court); and (A.Y. 2008-09) M/s. Novartis India Limited (iii). Vishnu Industrial Gases P. Ltd. (Delhi High Court) (ITR No 229/1988) dated 6 May 2008

Ld. AR further submitted that incremental liability on account of pension under VRS should be allowed as revenue expenses in view of ITAT order for previous years. Further, the action of disallowing the same and allowing the actual payment in subsequent year, is revenue-neutral (on account of fact that tax rates are common), accordingly prayed that disallowance in one year and allowing the same in next year will have no tax impact and hence, no addition on account of the same is warranted.

Ld.DR vehemently supported the orders of the authorities below.

Considered the rival submissions and material placed on record, we have perused various orders of the Coordinate Bench in assessee’s own case for the Assessment Years 1993-94 to 2001-02 and also other case laws relied on by the assessee. We further observe that on identical issue Coordinate Bench decided the issue in favour of the assessee in assessee’s own case for the A.Y. 2001-02 in ITA.No. 3379/Mum/2009 dated 30.04.2021. For the sake of clarity, relevant ratio is reproduced below: - “6.1 The assessee claimed an amount of Rs.253.73 Lacs towards incremental VRS (Voluntary Retirement Scheme) for Bhandup unit

Coming to Ground No. 9 which is in respect of adjustment of excess and short year-end provision, Ld. AR submitted that the assessee makes provisions in its books of accounts based on various services/benefits received by it. Thus, in reality there is no excess provision except for the normal under or over accrual. During the AY 2007-08, total provisions of ₹.21,88,24,077 have been created for expenses which inter-alia include employee related payables, Central Sales Tax/ VAT expenses, Annual Awards Function, etc. Payments against the provisions during the captioned AY amount to INR 18,76,66,388. From the balance, excess provision for Central Sales Tax/ VAT expenses, provident fund contribution and bonus amounting to ₹.1,51,22,225 have been suo-moto disallowed by the assessee. The remaining excess provision of ₹.1,60,35.464 (representing meager 7.33% of the total

In support of contention that provisions on best estimate should be allowed as deduction Ld. AR relied on following case laws: - (i). Rotork Controls India (P) Limited (314 ITR 62)(SC) (ii). JCIT vs ITC LTD (112 ITD 57) (KOL SB) (iii). Bharat Earth Movers vs CIT (245 ITR 428)(SC)

Further, relying on following case laws, Ld.AR submitted that the disallowance of excess and short year end provisions is revenue-neutral accordingly, no addition on account of the same is warranted. (i). Excel Industries Limited (358 ITR 295) (Supreme Court); (ii). Nagri Mills Ltd (33 ITR 681) (Bombay High Court); and (iii). Vishnu Industrial Gases P. Ltd. (Delhi High Court) (ITR No 229/1988)

Ld. DR vehemently supported the orders of the authorities below.

Considered the rival submissions and material placed on record, we observe that there are two types of provisions accounted at the year end, first is the related expenses for the year under consideration without ascertaining the portion/head of expenses or the actual value. In the second type of provisions, the portion/head of expenses are ascertained but the actual value of the expenses are estimated. The assessee regularly follows the procedure of creating provisions and suomoto disallows the expenditure which are excessive in the next assessment year. The historical data shows that the assessee makes the adjustment every year which are in the range of 7-8% and it consistently follows the same and if there is short, it accounts

Respectfully following the above said decision of the Hon'ble Supreme Court, the ground raised by the assessee is allowed.

Coming to Ground No. 10 of grounds of appeal which is in respect of disallowance under section 14A read with rule 8D- of I.T. Rules for an amount of ₹.6,43,513/-. Ld. AR submitted that during the captioned AY, the assessee has earned dividend income [exempt under section 10(33) of the Act] amounting to ₹.84.13,754/- and interest from securities [exempt under section 10(35) of the Act] amounting to ₹.25,21,501/-. There are no specific expenses or efforts involved in earning the exempt income. Either cheques are received and deposited into the bank by the treasury department or are the incomes are directly credited into the bank account. Accordingly, the Assessee has computed a sum of ₹.1,21,445 as attributable towards earning exempt income and disallowed the same under section 14A of the Act in the computation of income. The disallowance has been computed on the basis of estimated time incurred by the treasury department towards investment

Ld.AR contended that disallowance u/s 14A cannot be made where no satisfaction has been recorded by the Assessing Officer as to the incorrectness of the claim of the Assessee that no expenditure has been incurred for earning exempt income and he relied on following case laws for the above contention: (i). Maxopp Investment Limited (402 ITR 640) (SC); (ii). Godrej & Boyce Manufacturing Company Ltd. (394 ITR 449) (SC); (iii). Reliance Capital Asset Management Ltd. (ITA No 487 of 2015) (dated 19 September 2017) (Bombay HC) affirmed by SC (98 Taxmann.com 361 (SC); (iv). Sociedade De Fomento Industrial (P.) Ltd. (ITA No 34 of 2014); (v). Bombay Stock Exchange Ltd. (ITA No 1017 of 2017) (Bombay HC); (vi). Tata Industries Limited (ITA 67, 68, 278 and 299/Mum/2018) (Mumbai Tribunal)

Ld. AR further submitted that no additional disallowance under section 14A is warranted, since, Assessing Officer has failed to record satisfaction for making disallowance under section 14A of the Act.

Considered the rival submissions and material placed on record, we observe that Ld. AR submitted that Assessing Officer has not recorded satisfaction even though assessee has suomoto disallowed certain expenditure. However, we observe from the Assessment Order that Assessing Officer has clearly considered the submissions of the assessee relating to the 14A and observed as under: - “11.3 However, this contention of the assessee cannot be accepted. Firstly, the assessee has a large investment portfolio of Rs.22 Crore as on 31.03.2008, consisting of shares/Units of various companies/Mutual Funds and Government securities as per Schedule 6 to the Balance Sheet containing details of investments. For managing such a large investment portfolio and taking care of return thereon, certain managerial and administrative time and expenditure has to be spent by the assessee. It may be appreciated that even single individual having a few deposits of varied terms and interest rates feels helpless by the task of deciding where to invest and then keeping a tab on has entitlements and correspondingly receipts for the above investments. It cannot be the case of the assessee that it chose to make diverse investments in various companies without there being any strategy, policy decision and involvement of expert professional well equipped with logistics support behind it. Therefore, it cannot be accepted that expenditure of merely Rs.121445/- as submitted by the assessee, is attributable to the activity of earning income which is exempt from tax. 11.4 Secondly, it is to be noted that investment in shares/Units of various companies/Mutual Funds and Govt. Securities and receipt of dividend thereon, does not form part of assessee's main business of manufacturing & trading of pharmaceutical products. The same is an (A.Y. 2008-09) M/s. Novartis India Limited entirely separate line of business, the income of which falls under the head of "income from other sources". In fact the assessee's business manufacturing pharmaceutical products has nothing to do with the above activity of investment in shares of other companies & Govt. Securities. The assessee, therefore, cannot be said to be carrying on an indivisible business. Rather, the business of pharmaceuticals and that of investment in share/ securities are separate and severable ventures having no relationship with each other. As such, as held by the apex court in Rajasthan State Warehousing Corporation Vs. CIT (2000) 1242 ITR 451], the principle of apportionment of expenditure will apply. Moreover section 14A introduced with retrospective effect specifically provides that the expenditure incurred on earning exempt income is not allowable.”

Assessing Officer has clearly discussed the issue relating to 14A disallowance and discussed specifically why he has imposed 14A in this case. There is no specific format for recording satisfaction. However, the Hon'ble Supreme Court in the case of Mak Data P. Ltd., v. CIT [(2013) 358 ITR 593 (SC)] held that Assessing Officer is not required to record his satisfaction in a particular manner or reduce it with writing (even though on the issue of section 271(1)(c) of the Act). In our considered view, as per the Assessment Order, the reasons recorded by the Assessing Officer in Para No. 11.3 and 11.4 for invoking Rule 8D are proper satisfaction and the cases relied by the assessee are distinguishable. Accordingly, this ground is dismissed.

Coming to Ground No. 12 of grounds of appeal

Ld. DR fairly agreed that issue may be restored back to Assessing Officer for verification.

Considered the rival submissions and material placed on record, we observe that Assessing Officer has completed Assessment under section 143(3) r.w.s 144C(13) of the Act. Therefore, certain informations were not (A.Y. 2008-09) M/s. Novartis India Limited available with him at the time of completion of the final Assessment Order. However, assessee has filed rectification application u/s. 154 of the Act and it is the duty imposed on the Assessing Officer to complete the rectification process within six months. Even otherwise the Assessing Officer should have intimated the same. Therefore, we are inclined to remit this issue back to the file of the Assessing Officer to verify the claim of the assessee as per the Act after giving them a proper opportunity of being heard and we direct the Assessing Officer to complete the rectification within one month on receipt of this order. Accordingly, ground raised by the assessee is allowed for statistical purpose.

Coming to Ground No. 13,14 and 15 of grounds of appeal, Ld. AR of the assessee submitted that these grounds are consequential in nature and need not be adjudicated. In view of the submission of the assessee these grounds are not adjudicated and kept open.

Coming to additional ground of appeal raised by the assessee which is in respect of deduction of education cess and higher education cess paid on income tax for the year, Ld. AR of the assessee submitted that the assessee would like to withdraw this additional ground. In view of the submissions of (A.Y. 2008-09) M/s. Novartis India Limited the Ld. AR as assessee withdrawn this ground. Hence, this ground is dismissed as withdrawn.

In the result, appeal filed by the assessee is partly allowed as stated above.