M/S. BURO HAPPOLD LTD.,MUMBAI vs. DY CIT (INTERNATIONAL TAXATION) -1(3)(2), MUMBAI

M/s Buro Happold Ltd, Mumbai. - 3 - and is tax resident of U.K. The assessee company is an international, integrated engineering and consulting company and is engaged in the business of providing structural and MEP (Mechanical, Electrical and public health), engineering and consultation services for various buildings and projects in India. The assessee has filed the return of income for the A.Y 2017-18 on 29.11.2017 with a total income of Rs.46,28,070/-. The assessee has offered to tax the income it has received as fees for consulting engineering services and fees for technical services. The assessee has filed the revised return of income on 29.09.2019 with a total income of Rs.Nil. Subsequently, the case was selected for scrutiny and notice u/s 143(2) and 142(1) of the Act along with specific questionnaire was issued. In the scrutiny proceedings it was found that the assessee has filed a revised computation of income where the receipts from M/s. Buro Happold Engineers India Pvt Ltd( Buro India) is disclosed Rs. Nil as against Rs.46,20,066/- disclosed in the original return of income. In compliance, the Ld. AR of the assessee appeared from time to time and furnished the details

M/s Buro Happold Ltd, Mumbai. - 4 - and the case was discussed. The A.O has passed the Draft assessment order u/s 144C(1) of the Act on 30.12.2019. The assessee has filed objections in form no 35A in respect of variations made by the A.O before the DRP. The DRP has considered the objections, submissions of the assessee and finally has passed directions on 24.02.2021. Whereas, the A.O in respect of consulting engineering services of Rs. 46,20,066/- which includes services provided in form of specialized services like master planning, acoustic engineering and environmental engineering. The said amount was offered to tax in the original return of income and was not offered in revised return of income. Whereas in the last scrutiny assessment, the A.O found that for the A.Y 2014-15 and 2015-16, the assessee has suo moto offered consulting engineering services for taxation. Whereas, in the present asst year, the assessee has filed a letter explaining the reasons for not included for taxation dated 20.12.2019 referred at Para 6(a) of the assessment order.

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“8. Discussions and directions of DRP: while deciding the appeal of the assessee in this regard, on the both

M/s Buro Happold Ltd, Mumbai. - 6 - grounds i.e addition of Rs. 46,20,066/- made towards consulting engineering services and addition of Rs. 4,39,80,878/- made towards management fees and common cost recharge. The DRP stated that in the A.Y 2015-16, it was observed by the DRP that once a new agreement incorporating the clause relating to payment for use of trade mark has been entered into between the two parties on the same issue, there is no question of the earlier agreement surviving. It is also been that the new agreement contains clause indicating the reason for entering into new agreement. Hence, the nature of the receipt to the assessee has to be discussed in light of the new agreement. The DRP is of the view that he payment made to the appellant is clearly for use of information concerning industrial, commercial or scientific experience in India. These payments are specifically covered by Article 13(3)(a) of the India-UK Treaty and are taxable as Royalty and since the services have been utilized by a resident of India in India, the services are liable to be taxed in India. Also the receipts of the assessee are held to be covered by Article 13 of the India UK DTAA and liable to tax in India. In light of the above, the DRP in its directions u/s 144C(5) of the IT Act dated 24.02.2021 has held that the services result in making available technical knowledge, experience and skill to the India Partly and the grounds raised by the assessee stands dismissed. Through the facts of the case and issued involved are same as those in A.Y 2015-16. The assessee has contended that the ITAT has decided the matter in favour of the assessee for Assessment Year 2011-12 and department has not filed an appeal in Bombay High Court because of low tax effect involved. As the department has not accepted the decision of the ITAT. Hence the panel has not interfered in the draft order passed by the AO and rejected the objections filed by the assessee.”

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9. Subject to the above remarks, the total income of the assessee is computed as under:

S.No Particulars Amount 1 Consulting Engineering 46,20,066 Services (As para 5.2) 2 Management Fees & Cost 4,39,80,878 recharge (As discussed above) Total income 4,86,00,944 Rounded off to 4,86,00,940

4. Aggrieved by the order passed u/s 143(3) r.w.s 144C(13) of the Act dated 19-03-2021 the assessee has filed an appeal before the Hon’ble Tribunal.

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No. 1 & 2 with respect to taxability of consulting and engineering services as fees for technical services (FTS) and taxability of amount received as common cost recharge as royalty and fees for technical services(FTS). Whereas, on both these transactions, the A.O has made the addition and the DRP has confirmed the action of the A O. We find on the similar and identical issue, the decision of the Co ordinate bench of the Hon’ble Tribunal for the A.Y 2015-16 in assessee’s own case in dated 13.12.2020 dealt at page 3 Para 3 to 3.8 which is read as under:

3. We have heard rival submissions and perused the materials available on record. We find that assessee is a company registered in United Kingdom and is a tax resident of that state. It is in the business of providing engineering, design and consultancy services. Assessee is providing structural and MEP (Mechanical, Electrical and Public Health) engineering for various buildings. The return of income for the A.Y.2015- 16 was filed by the assessee on 30/11/2015 declaring total income of Rs.47,97,000/-. The assessee has offered to tax the income it has received under the head “consulting engineering fees” as fee for technical services under Article 13 of India-UK DTAA. During the scrutiny proceedings, the assessee filed the revised computation of income wherein the receipt from M/s. Buro Happold Engineers India Pvt. Ltd., was mentioned at Rs.53,23,753/- instead of M/s Buro Happold Ltd, Mumbai. - 9 - Rs.4,61,574/- given in the original return. The draft assessment, order was framed in the hands of the assessee u/s.143(3) of the Act r.w.s. 144C(1) of the Act dated 29/12/2017 determining the total income of the assessee at Rs.3,46,30,309/- as under:- Consulting Engineering Services - Rs. 96,59,182/- Cost Reiterated - Rs.2,49,71,127/- 3.1. The above total income was ought to be taxed @15% as in Article 13 of India-UK DTAA by the ld. AO. We find that assessee had preferred objections before the ld. Dispute Resolution Panel (DRP) and the same were disposed off vide order dated 04/09/2018.

3.2. During the year assessee has received amounts from the following stream:- (a) Consulting Engineering Services (Rs.96,59,182/-):- This includes technical services provided in the form of sketch diagrams and concept design criteria / assumptions bound in a report to support the architectural design concept. This amount is received from various entities as under:- (i) Gliders Buildcon LLP - Rs.33,22,086/- (ii) Nival Developers Pvt. Ltd - Rs.10,13,343/- (iii)Buro Happold Engineers India Pvt. Ltd., (Buro India) - Rs.53,23,753/- In respect of the receipt from Buro Happold Engineers India Pvt. Ltd., the above mentioned amount was offered by the assessee in its Revised Computation of Income.

(b) Cost recharge (Rs.2,49,72,127):- This is the amount charged to Buro India towards various costs incurred. The same has not been offered to tax by the assessee on the contention that these being management cost recharges does

M/s Buro Happold Ltd, Mumbai. - 10 - not make available any knowledge, skill, process, know-how and experience to Buro India as per the terms of the India-UK DTAA. During the assessment proceedings, the assessee has given an explanation as to why the amount received under this head has not been offered to tax.

3.3. The assessee submitted that it incurs various costs for the benefit of Buro group and hence, these costs are allocated group entity passed on certain pre-determined cost allocation key as per the cost allocation agreement. Accordingly, during the year under consideration, the assessee had raised common costs amounting to Rs.2,49,71,127/- to Buro India in respect of IT functions, business development, finance, human resource management, operations, project management function, corporate and commercial. The assessee pleaded that the transactions are governed by the India-UK DTAA as assessee is a tax resident of UK. He pleaded that as per Article 13 of India-UK DTAA, Fees for technical Services („FTS‟) provided by foreign company would be taxable in India on gross basis. The relevant extract of the definition of FTS as per Article 13 of India-UK DTAA is reproduced below for your ready reference.

“4. For the purposes of paragraph 2 of the Article, and subject to paragraph 5, of this Article, the term “fees for technical services” means payments of any kind of any person in consideration for the rendering of any technical or consultancy services (including the provision of services of a technical or other personnel) which: a. …..or b. ……or c. Make available technical knowledge, experience, skill know-how or processes, or consist of the development and transfer of a technical plan or technical design.”

M/s Buro Happold Ltd, Mumbai. - 11 - 3.4. The ld. AR further submitted that in order to fall within the ambit of Article 13 of India-UK DTAA, twin conditions are to be satisfied:- 1. Services should be in the nature of technical or consultancy services and 2. Services should make available technical knowledge, experience, skill knowhow or processes to the recipient of services. 3.5. It was submitted that the services provided by the assessee are managerial in nature and the same would not be covered under the definition of FTS under India-UK DTAA. The assessee even made argument on without prejudice basis, that even where it is considered that out of the above services, few services may be considered as technical or consultancy services, the same would still be not taxable under Article 13(4)(c) of the India-UK DTAA services as these services does not thus make available any technical knowledge, experience, skill, knowhow or processes to the recipient. The ld. AR finally pleaded that such income be classified as only as business income and would not be taxable in India in the absence of permanent establishment (PE) as per Article 7 read with Article 5 of India-UK DTAA. All these submissions were also made by the assessee before the ld. DRP. 3.6. With regard to admission of additional ground raised by the assessee, the ld. DR vehemently objected to the said admission on the ground that the facts relevant for the additional ground are not on record and it does not emanate from the objections raised before the ld. DRP. The ld. DR also objected to the admission of the additional ground that if the additional ground is admitted, then the same would result in assessed income going below the returned income. 3.7. Per contra, the ld. AR vehemently argued that there is absolutely no bar if the assessed income goes below the returned income as ultimately only the real income should be brought to tax in accordance with law which would also be in consonance with the Article 265 of the Constitution of India.

M/s Buro Happold Ltd, Mumbai. - 12 - He vehemently argued that the department could not be unjustly enriched merely because certain amounts had been erroneously offered to tax by the assessee. He placed reliance on the decision of the Hon‟ble Gujarat High Court in the case of Milton Laminates Ltd., vs. CIT reported in 37 Taxmann.com 249 (Guj) and Gujarat Gas Company Ltd., vs. JCIT reported in 245 ITR 84. We find lot of force in the said arguments of the ld. AR and we find that issue involved in the additional ground and the regular ground No.1 was the subject matter of adjudication of this Tribunal in assessee‟s own case for A.Y.2014-15 in dated 13/11/2019 wherein the exactly similar arguments were advanced by the ld. DR for that year also. We find that this Tribunal for A.Y.2014-15 in assessee‟s own case had admitted the additional ground and disposed off the issue in dispute as under:- “3.1 Facts on record would reveal that the assessee being non-resident assessee stated to be engaged in providing engineering and consultancy services was assessed for year under consideration vide final assessment order dated 23/10/2017 pursuant to the directions of Ld. DRP, wherein the income of the assessee was determined at Rs.637.19 Lacs as against Nil return filed by the assessee on 30/11/2014. The original return was revised twice wherein the assessee finally declared an income of Rs.120.58 Lacs on account of consulting and engineering services. The assessment was framed on the basis of latest revised return filed by the assessee on 31/03/2016. The assessee is stated to be an entity registered in UK and engaged in the business of providing engineering design and consultancy services with respect to buildings. 3.2 Initially, a draft assessment order was passed on 08/12/2016 as per law, wherein it transpired that the assessee was in receipt of consulting and engineering services of Rs.120.58 Lacs from various entities. The said services were in the form of providing sketch diagrams and concept design criteria / assumptions bound in a report to support the M/s Buro Happold Ltd, Mumbai. - 13 - architectural design. This amount was already offered to tax and the same was accepted by the revenue. 3.3 It further transpired that the assessee was in receipt of cost recharge of Rs.516.60 Lacs from its Associated entity in India i.e. Buro India towards various costs incurred. The same was not offered to tax since as per assessee's submissions, these services did not make available any knowledge, skill, process, know-how and experience as per the terms of India- UK DTAA. These costs were stated to be incurred for the benefit of Buro Group as a whole and allocated to various group entities based on certain predetermined cost allocation keys as per the cost allocation agreement. These costs would, interalia, include costs incurred by the assessee in providing various services viz. IT functions, Business development, finance, Human Resource Management, operations, Project Management function, corporate and commercial services etc. It was submitted that these services would qualify as managerial services and hence not covered by Article 13 of India-UK DTAA. Even, if these services were considered to be technical or consultancy services, the same would still not be covered since these services do not make available any technical knowledge, experience, skill, know-how or processes to the recipient of service. Therefore, such services would be classified as business income and not taxable in India in the absence of Permanent Establishment (PE) in India as per Article-7 read with Article-5 of India-UK DTAA.

3.4 However, Ld. AO formed an opinion that the income earned by the assessee was taxable in India as per Section-9 of the Act and Article 13 of India-UK M/s. Buro Happold Limited 8 DTAA both s royalty as well as fees for technical services. Since, as per the agreement, the assessee was entitled for mark-up of 5%, the said receipts were enhanced to that extent and brought to tax.

M/s Buro Happold Ltd, Mumbai. - 14 - 3.5 Aggrieved, the assessee raised objections against the proposed addition before Ld. DRP. The Ld. DRP, after considering assessee's submissions, confirmed the stand of Ld. AO by noticing that the services being rendered by the assessee were ancillary and subsidiary to the application or enjoyment of right of the assessee in brand used by the Buro- India and the payment was royalty in terms of para 3(a) of Article-13 of the treaty and therefore, its nature was that of fees for technical services. Aggrieved, the assessee is under appeal before us.

M/s Buro Happold Ltd, Mumbai. - 15 - to add that the adjudication shall be done keeping in view the decision rendered by the Tribunal in AY 2012-13.”

3.8. We admit the additional ground raised by the assessee as it goes to the root of the matter and by respectfully following the aforesaid judicial precedents in assessee‟s own case for A.Y.2014-15, we restore the issue to the file of ld. AO for fresh adjudication as was directed by this Tribunal for A.Y.2014-15 in assessee‟s own case. Accordingly, the ground No.1 of original ground of appeal and additional ground raised by the assessee are allowed for statistical purposes.

No. 3, the Ld. AR submitted that DCIT has erroneously applied the tax rate @15% as per the India- UK DTAA instead of applying the beneficial rate @10.506%. The Ld.AR submitted that on the similar ground of appeal was raised in the earlier assessment year (A.Y) 2015-16 and the Hon’ble Tribunal has granted the relief. At this juncture, we considered it appropriate to refer the findings of the Honble ITAT at page

9. Para 4 to 4.1 of the order as under;

5. The ground No.2 raised by the assessee is with regard to levy of surcharge and education cess on tax calculated at special rates under the DTAA.

4.1. We have heard rival submissions and we find that the issue in dispute is squarely allowed in favour of the assessee

M/s Buro Happold Ltd, Mumbai. - 16 - by the Co-ordinate Bench decision of Hyderabad Tribunal in the case of RAK Ceramics UAE vs. DCIT International Taxation (2), Hyderabad reported in 104 Taxmann.com 380 dated 29/03/2019 wherein it was categorically held that surcharge and education cess could not be added to connotation „tax‟ when the same is calculated as per DTAA. We find that the Hyderabad Tribunal while rendering this judgment had inturn placed reliance on the co-ordinate Bench decision of Kolkata Tribunal in the case of DIC Asia Pacific (Pte) Ltd., vs. Asst. DIT reported in 52 SOT 447 (Kol). No contrary decision was cited before us by the ld. DR in this regard and accordingly by respectfully following the aforesaid judicial president, the ground No.2 raised by the assessee is allowed

Order pronounced in the open court on 10.01.2022.