JOHN DEERE INDIA PVT.LTD,,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,, PUNE

Both the appeals relating to the connected assessee on similar issue were heard together and are being disposed of by this consolidated order for the sake of convenience. However, in order to adjudicate the issues, reference is being made to the facts and issues in ITA No.1163/PUN/2017.

The assessee in ITA No.1163/PUN/2017 has raised the following grounds of appeal:- 1] The learned CIT(A) erred in holding that the reopening u/s. 148 was justified in law and accordingly, the reassessment order passed by the learned Assessing Officer u/s 147 r.w.s. 143(3) was valid. 1.1] The learned CIT(A) erred in not appreciating that the reopening u/s. 148 and the consequential reasst. Order passed u/s. 147 was not justified on account of the following reasons - a. The assessment u/s 143(3) was completed and the reopening is beyond 4 years from the end of the relevant assessment year and since all the material facts were duly submitted by the assessee in the course of original assessment proceedings, the reopening is not valid since there is no failure on the part of the assessee to furnish the material facts. b. The reopening is made on a mere change of opinion and hence, the same was not justified at all. c. The reopening is being made on the basis of retrospective amendment in law which cannot be the basis for reopening the case and accordingly, the reassessment u/s. 147 be declared null and void. 2] The learned CIT(A) erred in confirming the disallowance of Rs.12,837,828/- u/s. 40(a)(i) of the Act in respect of information system charges and telecommunication expenses debited by the assessee without appreciating that no disallowance was warranted on facts of the case.

The learned Authorized Representative for the assessee at the outset pointed out that re-assessment proceedings were initiated against assessee on the ground that it had failed to deduct tax at source on the payments made for software license, leased line charges and IT support services. He further stated that initially order under section 201(1) of the Act was passed and thereafter, re-assessment proceedings were initiated under section 147 of the Act in order to make the disallowance under section 40(a)(ia) of the Act. The next contention of learned Authorized Representative for the assessee was that while deciding appeal against order passed under section 201(1) of the Act, an enhancement was made by CIT(A), wherein the assessee was held to be in default for non deduction of tax at source against training fees; reimbursement of salary of expatriate, which were held to be fees for technical services. In the order passed under section 143(3) r.w.s. 147 of the Act, the Assessing Officer had made disallowance under section 40(a)(ia) of the Act on account of

The learned Authorized Representative for the assessee then referred to order of Pune Bench of Tribunal in assessee’s own case against order passed under section 201(1) of the Act, wherein the addition on both the accounts has been struck down. The learned Authorized Representative for the assessee pointed out that grounds of appeal No.1 and 1.1 are not pressed. He further referred to grounds of appeal No.2 to 2.7 which were against disallowance made under section 40(a)(ia) of the Act in respect of non deduction of tax out of software license charges, leased line charges and IT support services. The grounds of appeal No.3 and 3.1 are vis-à-vis disallowance made under section 40(a)(ia) of the Act in respect of web based training charges paid by assessee on the ground that these were fees for technical services. The grounds of appeal No.4 to 4.3 are similarly against disallowance made under section 40(a)(ia) of the Act against reimbursement of expatriate’s salary being on the ground that same were fees for technical services. The grounds of appeal No.5 and 6 are not pressed. The learned Authorized Representative for the assessee then referred to order of CIT(A), which first decided the issue raised by Assessing Officer and upheld the order of Assessing Officer and then vide para 6.6 it refers to issue of enhancement i.e. payment made on account of web based training and reimbursement of expatriate’s salary and also held the assessee to be in default for non deduction of tax at source and hence, the disallowance warranted under section 40(a)(ia) of the Act.

The learned Departmental Representative for the Revenue on the other hand, placed heavy reliance on the orders of authorities below.

We have heard the rival contentions and perused the record. The issue which arises before us is whether the disallowance under section 40(a)(ia) of the Act is warranted in the hands of assessee on the ground that the assessee had failed to deduct tax at source out of certain payments made to its AEs. The Assessing Officer had made the aforesaid disallowance under section 40(a)(ia) of the Act against payments made on account of software license charges, leased line charges and IT support services. The basis for making aforesaid disallowance was the order passed under section 201(1) of the Act by Assessing Officer on the ground that such payments were in the nature of royalty and there was obligation on the part of assessee to deduct tax at source out of such payments both in view of section 9(1)(vi) of the Act and also in view of DTAA between India and USA.

The Pune Bench of Tribunal in John Deere India Pvt. Ltd. Vs DDIT (International Taxation) (2019) 70 ITR (Trib) 73 (Pune) had adjudicated the issue of deduction of tax at source in the hands of assessee and had vide different paras concluded by holding that there is no obligation on the part of assessee to deduct tax at source out of such payments. Vide para 90, the Tribunal decided the issue of non deduction of tax at source out of software license charges; vide para 93, similar decision in respect of IT support services and vide paras 100 and 101, it was held that in the absence of any equipment royalty, there was no requirement to deduct tax at source and at best payment of lease line charges was reimbursement of expenses. In such circumstances where there is no obligation on the assessee to deduct tax at source, then the assessee cannot be held to be in default for the aforesaid non deduction of tax

Coming to the order of CIT(A), who in addition to the disallowance made by Assessing Officer had made enhancement i.e. it had further made disallowance under section 40(a)(ia) of the Act on account of non deduction of tax at source against the amounts paid for web based training and reimbursement of salary of expatriates. Both these amounts were held to be fees for technical services, which warranted deduction of tax at source and the assessee was held to be in default under section 201(1) of the Act.

The Tribunal while deciding appeal of assessee in John Deere India Pvt. Ltd. Vs DDIT (International Taxation) (supra) against the order passed under section 201(1) of the Act in para 106 (web based training) and para 110 (reimbursement of salaries to expats) had adjudicated the said issue and has held that there was no requirement to deduct tax at source out of such payments and for non-deducting the tax at source, the assessee could not be held to be in default. Consequently, the order of CIT(A) in the present case needs to be reversed as where there was no requirement to deduct tax at source under section 197 of the Act, then the assessee could not be held to be in default. Where the assessee was held to be not in default under section 201(1) of the Act, then there is no requirement for making any disallowance under section 40(a)(ia) of the Act. Accordingly, we reverse the order of CIT(A) in this regard. The grounds of appeal No.2 to 4.3 are thus allowed. The grounds of appeal No.1 & 1.1 and 5 & 6 are not pressed and hence, the same are dismissed as not pressed.

We have decided the issue in ITA No.1163/PUN/2017 i.e. John Deere Equipment Pvt. Ltd., which now stands merged with John Deere India Pvt. Ltd. The assessee in John Deere India Pvt. Ltd. for the same assessment year has also filed an independent appeal in ITA No.1164/PUN/2017 and our decision in ITA No.1163/PUN/2017 shall apply mutatis mutandis to ITA No.1164/PUN/2017.

In the result, both the appeals of assessee are allowed as indicated above.