KANAGARAJ SHANMUGAM,SALEM vs. ITO (INTERNATIONAL TAXATION) WARD 1(2), CHENNAI

That the learned CIT(A) has erred in law and on facts in dismissing the ground relating to withdrawal / recovery of interest under section 244A amounting to INR 82,739 and levy of interest under section 234D of the Act amounting to INR 89,749.

That the learned CIT(A) has further erred in law and on facts in not adjudicating the ground relating to initiation of penalty proceedings under section 274 of the Act.

The Ld. AR advanced argument assailing the stand of lower authorities and relied on various judicial pronouncements. The same has been controverted by Ld. Sr. DR. Having heard rival submissions and after due consideration of material facts, our adjudication would be as under. Assessment Proceedings 3.1 The assessee admitted salary income of Rs.37.32 Lacs in the return of income filed on 25.06.2015. However, the return was revised on 26.05.2016 wherein the income was declared as ‘nil’ after claiming exemption under Article 16(1) of India-UK Double Taxation Avoidance 3 - Agreement (DTAA) and refund of Rs.9.73 Lacs was claimed. The Ld. AO show-caused the assessee as to why salary income of Rs.38.42 Lacs as reflected by assessee’s employer in Form 16 not be considered as total income of the assessee. 3.2 It transpired that the assessee was an employee of M/s Oracle Financial Services Software Limited (OFSSL). The assessee was sent on an assignment to UK for the period from 22.04.2014 to 21.04.2016. The salary for that period has been paid by OFSSL in India though the same was reimbursable by foreign counterparts. As per Form 16, the assessee received gross salary of Rs.39.85 Lacs. After claiming exemption u/s 10, the taxable salary amounted to Rs.38.92 Lacs. 3.3 The assessee submitted that his stay in India during financial year (FY) 2014-15 was only 63 days. Being a tax resident of UK in the year under consideration, his salary income for FY 2014-15 was taxable in UK only and the same had, in fact, been offered to tax in UK. The assessee also submitted that salary received for work performed in UK would be exempt in India as per Article 16(1) of Double Taxation Avoidance Agreement (DTAA) between India and UK. It was further submitted that this salary would be taxable in India only if it accrues in India and salary is considered to be accrued where the employment is exercised. In support, the assessee relied on various decisions which has been enumerated in the assessment order. The Ld. AO demanded Tax Residency Certificate (TRC) which could not be produced by the assessee. 3.4 The Ld. AO to formed an opinion that employer-employee relationship between the assessee and OFSSL continued. The assessee was sent to UK on assignment only and had not shifted his employer 4 - whichwas evident from the fact that salary was received in India and Form 16 was also issued by OFSSL. The assessee merely got an opportunity to work in UK only because of his being an employee of OFSSL which may benefit OFSSL in many ways, directly and indirectly. In the form of direct benefit, the company will be paid by the foreign company for the services rendered by its employee and in form of indirect benefit, the employee of company gets experience, which will help the company in getting internationally experienced employee. All these factors show that there was Employee-Employer relationship between assessee and OFSSL even though the assessee was working in UK. Therefore, the salary due from an employer would be taxable u/s 15 of Income Tax Act. Further, Sec.5(2) provide that for non-resident, salary received in India would be taxable in India. So far as DTAA was concerned, the assessee was resident of UK and being non-resident in India, the assessee would not be eligible for relief under Article 16 of DTAA. Finally, the salary was held to be taxable in India. Appellate proceedings 4.1 During appellate proceedings, the assessee inter-alia, submitted that his stay in India during the whole financial year was only 63 days and therefore, he would be non-resident in India. Being a tax resident of UK, the salary income for this period was taxable in UK and the same has, in fact, been offered to tax in UK. Being non-resident in India, salary received for work performed in UK is exempt in India as per Article 16(1) of DTAA. 4.2 It was alternatively submitted that the assessee would be entitled for relief as per Sec.15 read with Sec.5(2) and Sec.9(1)(ii) of the Act which provides for taxability of salary on the basis of accrual and not on 5 - the basis of receipt of salary income. The assessee exercised employment inUK and salary thus earned was offered to tax in UK. The assessee also submitted that if a transaction results in receipt of an amount in India then it would not necessarily mean that it is taxable in India unless the provisions of the Act provide for taxing such receipts. To support, the same, the assessee relied on various judicial decisions. 4.2 The Ld. CIT(A) after appreciating the statutory provisions and the terms of DTAA opined that DTAA relief, if any, has to be given by the resident country. Since the assessee was resident of UK, he was not eligible to claim the relief under Article 16 of DTAA. Therefore, the additions were upheld against which the assessee is in further appeal before us. Our findings and Adjudication 5. From the fact it emerges that the assessee has stayed in India for 63 days during this year and his status, as per law, is non-resident. The assessee has worked in India for 21 days and offered proportionate salary to that extent to tax. For remaining period, the work has been performed in UK though the salary has been received in India from existing employer. It is also a fact on record that this salary, for work performed in UK, has been offered to tax in UK which is evident from Tax Returns filed in UK. The assessee submit the as per Article 16(1) of DTAA, this income would be taxable in UK only. Alternatively, the assessee relies on the provisions of Sec.15 read with Sec.5(2) and Sec.9(1)(ii) which provides for taxability of salary on accrual basis and not on receipt basis. However, Ld. CIT(A) has held that the assessee would not be eligible for the benefit of DTAA since DTAA relief is to be given by resident country which is UK in the present case.

We find that facts are pari-materia the same before us and the ratio of this decision is squarely applicable to the present case. Therefore, we 7 - would hold that salary income as accrued to the assessee for work performed in UK would not be taxable in India. However, the salary received for work performed in India would be taxable in India. Accordingly, we direct Ld. AO to re-compute the income of the assessee. The above proposition is also supported by the fact that upon perusal of UK tax return, it could be seen that the assessee has offered earnings from employment for£24184 on net basis which has been tax grossed up for £6046. This is in view of the fact that OFSSL has paid provisional payment of £9062 to UK revenue authorities since the employer has undertaken to meet the UK income tax liability arising from employee’s earnings in UK. Accordingly, the assessee has claimed refund of £3016. On the basis of the above, it could be seen that separate tax payment has been made by OFSSL to UK revenue authorities to discharge the tax liability of the assessee in that country.

The assessee has also placed on record Tax Residency Certificate (Page nos. 192-193 of paper book). As per this certificate, the assessee has claimed relief for foreign earning not taxable in UK for £7952. The same shall be considered by Ld. AO while computing the quantum of income taxable in India as directed by us in preceding para-7.

The appeal stands partly allowed in terms of our above order. Order pronounced on 07th September, 2022. Sd/- Sd/- (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा�� /VICE PRESIDENT लेखासद� /ACCOUNTANT MEMBER चे�ई/ Chennai; िदनांक/ Dated : 07-09-2022 JPV 8 - आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��यथ�/Respondent 3. आयकरआयु� (अपील)/CIT(A) 4. आयकरआयु�/CIT 5. िवभागीय�ितिनिध/DR 6. गाड�फाईल/GF