DCIT, CIRCLE- 1(1)(1), INTERNATIONAL TAXATION, NEW DELHI vs. AT KEARNEY LTD.- INDIA BRANCH OFFICE, GURGAON

Grounds of appeal Numbers.1 to 3 filed by the Revenue relate to the adjustment on account of payment for intra group services to AE.

4.1. In appeal, the Ld. CIT(A) directed the TPO to grant 50% of the adjustment claimed by the assessee on account of intra-group services by observing as under :

“5.3. I have considered the arguments of the AR and the order of TPO. In light of various judicial precedents including CIT vs EKL

5 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. Appliances Ltd., [2012] 345 ITR 241, Dresser- Rand India Pvt. Ltd. v. Additional Commissioner of Income\Tax, 2012 (13) ITR (Trib) 422 and Commissioner of Income Tax-I vs. Cushman and Wakefield India Pvt. Ltd. (ITA No. 475/2012), it has been clearly established that it is beyond the powers of the Transfer Pricing Officer to question the commercial wisdom of the Assessee. The TPO's authority is restricted to determining the ALP for international transactions referred to him by the AO. The TPO, after a consideration of the facts, can state that the ALP is 'nil' given that an independent entity in a comparable transaction would not pay any amount. Further, the Delhi High Court in case of Bausch and Lomb Eye care Private Limited has held that re-characterization of transaction and questioning commercial expediency is not permissible on the basis of 6 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. the judgment in EKL Appliances. In this case, the issue raised by the Learned TPO/AO is whether an independent entity would have paid for such services. Relying on the decision of Hon’ble Delhi High Court in multiple cases such as EKL Appliances and Bausch and Lomb Eye care India Private Limited and the submissions of appellant, I am of the opinion that there is enough material on record to conclude that some services were availed by the company. However, it is not possible lo quantify the value of services availed by appellant in the absence of any independent third party documentation. Therefore, TPO is directed to grant 50% of the adjustment claimed by appellant on account of intra group services availed by the Appellant.”

7 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. 6. The Ld. D.R. heavily relied on the Order of the A.O.

8 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. therefore, the appeal filed by the Revenue should be dismissed.

9 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. “7. We have considered the rival arguments made by both the sides, perused the orders of the AO and the CIT(A) and the paper book filed on behalf of the assessee. We find identical issue had come up before the Tribunal in assessee’s own case vide Del/2012 for A.Y. 2008-09. The Tribunal, vide order dated 21st May, 2018 at para 16 to 18 of the order has observed as under:-

“11. After considering the written submissions of the ld. DR and the orders of the authorities below, in our considered opinion, in order to examine the ALP of intra group services received by one of the associated enterprises, following essential information should be available:

1. 1. Whether the AE has received intra group services? 2. What are the economic and commercial benefits derived by the recipient of intra group services.

3. In order to indentify the charges relating to services, there should be a mechanism in place which can identity (i) the cost incurred by the AE in providing the intra group services and (ii) the basis of allocation of cost to various AEs.

10 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. 4. Whether a comparable independent enterprise would have paid for the services in comparable circumstances?

13. In the same judgment, the Hon'ble High Court observed that “The character of transaction may derive from relationship between the parties rather than be determined by normal commercial conditions as may

11 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. have been structured by the tax payer to avoid or minimize tax.

The significance of the aforesaid guidelines lies in the fact that they recognise that barring exceptional cases, the tax administration should not disregard the actual transaction or substitute other transactions for them and the examination of a controlled transaction should ordinarily be based on the transaction as it has been actually undertaken and structured by the associated enterprises. It is of further significance that the guidelines discourage re-structuring of legitimate business transactions.”

12 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon.

15. The Hon'ble High Court of Delhi in the case of Cotton Naturals India [P] Ltd 276 CTR 445 at para 17 of its order has held that “Chapter X and Transfer Pricing rules do not permit the Revenue authorities to step into the shoes of the assessee and decide whether or not a transaction should have been entered. It is for the assessee to take commercial decisions and decide how to conduct and carry on its business.”

17. Break up of cost under each head is exhibited separately in the paper book. Each cost is supported by evidences which are placed at pages 701 to 1421 of the paper book.

14 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. 8. Since the facts of the impugned assessment year are identical to the facts of the case decided by the Tribunal in assessee’s own case, therefore, respectfully following the order of the Tribunal, we direct the A.O./TPO to delete the addition. The grounds raised by the assessee are accordingly allowed.”

8.1. Since the issue has already been decided by the Tribunal in favour of the assessee by deleting 50% of disallowance sustained by the Ld. CIT(A), therefore, in view of the Order of the Tribunal, we do not find any infirmity in the Order of the Ld. CIT(A) in deleting the adjustment on account of payment of intra group service to A.E. Ground Nos. 1 to 3 of the appeal of the Revenue are accordingly dismissed.

15 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. 9.1. Facts of the case, in brief, are that the TPO during the TP assessment proceedings, did not concur with the analysis undertaken in the TP documentation in relation to international transaction relating to provision of management consultancy services provided to AEs and reimbursement of expenses from AEs.

9.2. The TPO in his order under section 92CA(3) has undertaken the following approach in respect of these international transactions :- a) He did not agree with the multiple year data used in the TP documentation in relation to comparable companies and was of the view that the financial information of comparable companies pertaining to FY 2008-09 should only be used. b) He applied certain filters (in addition to those applied in the TP documentation) to reject/accept certain comparables which are as under:- - Rejected companies whose sales is less than Rs.5 crores;

16 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. - Rejected companies having diminishing revenues for the last three years upto and including F.Y. 2008- 09; - Rejected companies having different accounting year other than April to March; and - Rejected companies that are functionally different from the assessee. c) The above approach of the TPO resulted in exclusion of five out of seven companies selected as comparable by the assessee. d) Thereafter, the TPO selected five additional companies being comparable to the assessee based on the Accept/Reject Matrix. e) The TPO accordingly determined the ALP of the comparable companies at 24.05% on operating cost and proposed an upward adjustment of Rs.61,08,740/-.

9.3. The TPO by relying on various decisions held that reimbursement of payment incurred for rendering services

17 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. would be part and parcel in the process of rendering services and would fall within the scope of expenditure for services. He, therefore, held that the expenditure incurred by the assessee amounting to Rs.78,90,448/- are required to be considered for applying mark-up and consequently for the purpose of computing the arm’s length price. The A.O. accordingly made addition of Rs.61,08,740/- being adjustment of the price shown by the tax-payer under section 92CA as per the following calculation :

9.4. In appeal, the Ld. CIT(A) partly deleted by accepting four comparables of TPO and three comparables

18 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. of the assessee and accordingly, adjustment of Rs.38,13,886/- was deleted by the Ld. CIT(A) and balance adjustment of Rs.22,94,854/- was confirmed.

9.5. Aggrieved with such Order of the Ld. CIT(A) in giving part relief to the assessee, the Revenue is in appeal before the Tribunal.

9.6. The Ld. D.R. heavily relied on the Order of the A.O./TPO.

19 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. submitted that the assessee has rightly explained the nature of these transactions to prove that these payments shall not be considered as operating cost. The Learned Counsel for the Assessee drew the attention of the Bench to the submissions made before the Ld. CIT(A) which read as under:

“1.3. In this respect, the Appellant respectfully submits before your Honour that the Ld. TPO, while ascertaining the NCP margin of the tested party (i.e. the Appellant) has incorrectly included the third party pass through costs (which were actually out of pocket expenses incurred on behalf of customers and reimbursed by third party clients on a cost to cost basis) amounting to Rs. 7,890,448 in its computations. This has led to a reduction in the Appellant’s actual NCP margin of 11.19% to 9.02%. A snapshot of the NCP margin working has been provided below for your ready reference :

20 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. Particulars NCP margin (as NCP margin (as per Appellant) computed by the Ld. TPO in the TP Order) Income from 36,422,880 36,422,880 services Add: Recoveries - 7,890,448 Operating Income 36,422,880 44,313,328 (A) Total Expenditure 32,756,120 32,756,120 Add: Recoveries -- 7,890,448 Operating 32,756,120 40,646,568 expenses (B) Operating Profit 3,666,760 3,666,760 [(C) = (A) – (B)] OP/TC [(D) = 11.19% 9.02% (C)/(B)]

1.4. The Appellant submits that these costs were on account of certain out-of-pocket expenses which were incurred by the Appellant on behalf of its overseas AEs for administrative expediency and convenience, which were subsequently recovered by the Appellant from its overseas AEs on a cost-to-cost basis.

1.5. These expenses are mainly in the nature of travel and other employee related expenses. It is essential to note that while incurring these out-of-pocket

21 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. expenses, there is neither an element of provision of services nor an intention of providing any direct or proximate benefit to either of the parties. It is also imperative to note that the Appellant is not in the business of providing these kind of facility/ administration services (such as arranging for travelling, boarding, lodging, etc). Accordingly, no value adding activity is undertaken by the Appellant for its AEs while incurring these expenses and therefore only a cost to cost recovery of the same is sought from the AEs. In other words, a profit mark-up is not warranted on these expenses.

1.6. These out of pocket expenses are essentially in the nature of pass through costs that do not warrant a profit mark-up. This stance of the Appellant is also supported by the OECD Guidelines which state the following :

1.7. When an associated enterprise is acting only as an agent or intermediary in the provision of 22 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. services, it is important in applying the cost plus method that the return or mark-up is appropriate for the performance of an agency function rather than for the performance of the services themselves. In such a case, it may not be appropriate to determine arm’s length pricing as a mark-up on the cost of the services but rather on the costs of the agency function itself, or alternatively, depending on the type of comparable data being used, the mark-up on the cost of services should be lower than would be appropriate for the performance of the services themselves. For example, an associated enterprise may incur the costs of renting advertising space on behalf of group members, costs that the group members would have incurred directly had they been independent. In such a case, it may well be appropriate to pass on these costs to the group recipients without a mark-up, and to apply a mark-up only to the costs incurred by the intermediary in performing its agency function.

23 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. 1.8. In context of the present case, what the above guidance highlights is that in applying the cost plus method, it is important to ensure that the arm’s length profit mark up is charged on the value adding costs incurred by the sendee provider in rendering the sendees and not on the out of pocket / pass through costs that by themselves do not add any value and do not contain any element of provision of a service but are merely incurred by the service provider for administrative expediency and convenience.”

10.1. He submitted that the stand of the assessee is also supported by the decision of Coordinate Bench of the Tribunal in the case of DCIT vs., Cheil Communications India Pvt. Ltd., ITA.No.712/Del./2010 and various other decisions as mentioned in the paper book. He submitted that the Ld. CIT(A) has given well reasoned finding in his Order to address this issue. Therefore, the same being in consonance with Law, should be upheld and the ground raised by the Revenue should be dismissed.

24 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon.

“20.10. We have considered the rival arguments made by both the sides and perused the material available on record. We have also considered the various decisions cited before us. We find the ld. Counsel for the assessee is basically challenging the inclusion of the three companies, namely, WAPCOS Ltd. (Seg.); Antrix Corporation Ltd.; and Edserv Softsystems Ltd. from the list of comparables. So far as Antrix Corporation Ltd. and WAPCOS Ltd. (Seg.) are concerned, both these companies are Government of India Undertakings. While Antrix Corporation Ltd., is under the administrative control of the Department of Space and is the commercial arm of Indian Space Research Organisation and involved in building satellites, WAPCOS

26 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. Ltd. is a Mini Ratna Public Sector Enterprise under the aegis of Union Ministry of Water Resources and provides services in all facets of water resources, power and infrastructure sectors in India and abroad. The Hon’ble Bombay High Court in the case of CIT vs. Thyssen Krupp Industries India (P) Ltd., has held that Public Sector Undertakings are not driven by profit motive alone, but, such other considerations also weigh such as discharge of social obligations, etc., and hence, they cannot be considered as comparable with the private companies. Respectfully following the above decision of the Hon’ble Bombay High Court and observing that WAPCO Ltd and Antrix Corporation Ltd. are Government of India Undertakings, we hold that these two companies cannot be held as comparable with the assessee company and are to be rejected. So far as Edserv Softsystems Ltd.

27 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. is concerned, it is the submission of the ld. Counsel for the assessee that the TPO, in the succeeding years has not considered this company as a functionally comparable company and has agreed with the assessee in considering the company as a functionally non-comparable. We, therefore, deem it proper to restore this issue to the file of the AO/TPO with a direction to verify the analysis done by them in subsequent years and find out as to whether this company is functionally similar or dissimilar to that of the assessee company and decide the issue as per fact and law. The ground of appeal No.4 raised by the assessee is accordingly allowed for statistical purposes.”

11.1. Since the appeal filed by the assessee on this issue is restored to the file of A.O./TPO, therefore, in all fairness, this issue also should go back to the file of A.O./TPO for fresh adjudication in accordance with fact and 28 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. Law and after giving due opportunity of being heard to the assessee. We hold and direct accordingly. Ground No.4 raised by the Revenue is accordingly allowed for statistical purposes.

12. Ground No.5 being general in nature needs no adjudication. Therefore, the same is dismissed.

ITA.No.7888/Del./2017 – A.Y. 2010-2011 [Revenue] :

14. The Grounds raised by the Revenue are as under :

29 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon.

2. Whether on the facts and circumstances of the case, Ld. CIT(A) was justified in law in holding that the TPO has re-characterized the inter group services transaction? 3. Whether on the facts and circumstances of the case, Ld. CIT(A) was justified in law in not appreciating that TPO has not disallowed the intra group services merely on the issue of non- substantiation of commercial expediency by the assessee but on several factors? 4. Whether on the facts and circumstances of the case, Ld. CIT(A) was justified in law to exclude the reimbursement payment from the operating cost not appreciating the fact that these reimbursement payment would attract withholding tax u/s 195 of the Income Tax Act? 5. The appellant craves to leave to add, modify, amend or alter any grounds of appeal at the time of, or before, the hearing of the appeal.

30 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. 14.1. Ground Nos.1 to 3 of the appeal raised by the Revenue relates to adjustment of payment made for intra group services to AE.

14.2. After hearing both the sides, we find Ground Numbers.1 to 3 are identical to the Grounds raised in ITA.No.7887/Del./ 2017 for the A.Y. 2009-2010. We have already decided the issue in the foregoing paras and the grounds raised by the Revenue are dismissed. Following the same reasons, the grounds raised by the Revenue are dismissed.

31 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. 16. Ground No.5 being general in nature needs no adjudication and the same is accordingly dismissed.

18. Before parting with this Order, it is to be mentioned that both the Assessee and Revenue had filed appeals before the Tribunal against the part relief granted by the Ld. CIT(A). Although, the cross-appeals should have been heard together, however, at the time of hearing of the appeal filed by the Assessee neither of the parties brought to the notice of the Bench that the Revenue has also filed an appeal, for which, the appeals filed by the Revenue were not heard along with the appeal filed by the Assessee. It is desired that in future, it should be kept in mind by both the sides to point-out to the Bench if any cross- objections/appeals are filed.

19. To sum-up, ITA.No.7887/Del./2017 of the Revenue is partly allowed for statistical purposes and ITA.No.7888/Del./2017 of the Revenue is dismissed.

32 ITA.Nos.7887 & 7888/Del./2017 M/s. AT Kearney Limited, Gurgaon. Order pronounced in the open Court on .09.2021.