TOSHIBA JSW POWER SYSTEMS PRIVATE LIMITED,CHENNAI vs. DCIT INTERNATIONAL TAXATION 2(2), CHENNAI

At the outset, ld. AR for the assessee submitted that all the three appeals filed by the assessee are time barred by one day for which necessary petition for condonation of delay along with affidavit explaining the reasons for the delay has been filed. The AR further submitted that the assessee could not file appeal within the time allowed under the Act, due to the technical reasons as mentioned in petition. The delay in filing appeals is neither intentional nor willful, but for the unavoidable reasons, therefore, delay may be condoned in the interest of advancement of substantial justice. The Ld. DR, on the other hand, has no objection to condone the delay.

Having heard both sides and considered the petition filed by the assessee for condonation of one day delay which is meager, we are of the considered view that reasons given by the assessee for not filing the appeals with the time allowed under the Act comes under reasonable case as provided under the Act for condonation of :-3-: ITA. No:2158, 2159 & 2160 /Chny/2018 delay and hence, delay in filing of appeals is condoned and appeals filed by the assessee are admitted for adjudication.

Brief facts of the case are that the assessee M/s. Toshiba JSW Power Systems Pvt Ltd applied for a Nil withholding Tax Certificate u/s. 195(2) of the Income Tax Act, 1961, for the financial years 2010-11 to 2012-13 on the proposed remittances to the Non- resident company M/s. Toshiba Corporation, Japan. The Assessing Officer has passed order u/s. 195 of the Act and held that payments made by the assessee to non-resident being reimbursement of salary costs of the seconded employees of Toshiba Corporation Japan constitute income chargeable to tax in India as fees for technical services as per section 9(1)(vii) of the Act and also as per Article 12(4) of India and Japan DTAA and held to be liable to tax @ 10% of the gross amount on fee for technical services.

The assessee preferred appeal before the CIT(A) as required u/s. 248 of the Act on the ground that the assessee has not required to deduct TDS on payments made to non-resident towards cost of salary of seconded employees of Toshiba Corporation Japan. The assessee has also agitated the issue on the ground that it has already deducted TDS on behalf of non-resident and remitted the :-4-: ITA. No:2158, 2159 & 2160 /Chny/2018 TDS to Government account and thus, the same may be refunded as required u/s. 248 of the Act. The CIT(A) disposed off the appeals filed by the assessee for all the three assessment years on technical ground without discussing the issue on merit whether the assessee is required to deduct TDS or not on payments made to non-resident only on the ground that the assessee could not furnish necessary evidence to prove that there is an arrangement between the parties whether to deduct the tax deductable on said income is payable by the assessee. Being aggrieved by the CIT(A) order, the assessee is in appeal before us.

The Ld. Counsel for the assessee submitted that the Ld. CIT(A) has disposed off appeals filed by the assessee on technical ground without discussing the issue on merit to observe whether the assessee is liable to deduct TDS on impugned payments made to non-resident. The Ld. Counsel further submitted that the CIT(A) has dismissed the appeals without observing principles of natural justice which is evident from the fact that even though, the assessee has sought adjournment by way of letter dated 19.04.2018 and the CIT(A) has adjourned the appeals hearing to 16.05.2018, but the appellate order has been passed on 16.05.2018, without providing reasonable opportunity of hearing to :-5-: ITA. No:2158, 2159 & 2160 /Chny/2018 assessee and thus submitted that the appeals may be set aside to the file of the CIT(A) to give one more opportunity of hearing the assessee to explain its case.

The Ld. DR, on the other hand, supporting the order of the CIT(A) submitted that the CIT(A) had disposed off the appeals filed by the assessee on technical ground, however on perusal of reasons given by the CIT(A), it is very clear that the assessee could not file any details to prove its case that appeal can be filed u/s. 248 of the Act, and therefore there is no error in the reasons given by the CIT(A) to dismiss appeals filed by the assessee and thus, their order should be upheld.

We have heard both the parties, perused the material available on record and gone through orders of the authorities below. The AO had held that payment made by the assessee to non-resident towards cost of salary of seconded employees is fees for technical services as per section 9(1)(vii) of the Act and also as per Article 12(4) of India & Japan DTAA and held to be liable to tax @ 10% of gross amount on fee for technical services. It was the contention of the assessee before CIT(A) that reimbursement of cost of salary to seconded employees is not fees for technical services and thus,

In the result, the appeals filed by the assessee for assessment years 2011-12, 2012-13 & 2013-14 are treated as allowed for statistical purposes.