AITHENT TECHNOLOGIES PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 2(1), NEW DELHI

The ld. CIT DR although supported the order of the AO but could not controvert the aforesaid contention of the ld. Counsel for the assessee.

10. In the circumstances, we are of the considered opinion that the LIBOR with mark up cannot be found fault with, having regard to the facts of the case of the assessee. However, we find that the mark up of 500 basis points to the US LIBOR appears to be unjustifiable. We consequently, accept the alternate plea of the assessee and find that the bench marking of the interest on loan at US LIBOR plus 170 basis points would meet the ends of justice, and, accordingly, direct the Ld. TPO to re-compute the notional interest at US LIBOR plus 170 basis points. Grounds of appeal are, accordingly, allowed in part.

“7. We have heard the ld. Authorized Representatives of the parties to the appeal, gone through the documents relied upon and orders passed by the revenue authorities below in the light of the facts and circumstances of the case.

8. At the very outset, ld. AR for the taxpayer contended that the issue in question is duly covered in favour of the taxpayer in its own case for AY 2006-07 decided in vide order dated 02.09.2019. It is further contended that when granting a loan to wholly owned subsidiary is less risky as compared to loan granted by bank, TPO/DRP have erred in making the mark-up of 500 basis points to the LIBOR and relied upon the decision rendered by the Hon’ble Delhi High Court in the case of CIT vs. Cotton Naturals (I)(P) Ltd. (2015) 55 taxmann.com 523 (Delhi) and the decision rendered by Hon’ble Rajasthan High Court in the case of CIT vs. M/s. Vaibhav Gems Ltd. (now known as Vaibhav Global Ltd.) in D.B. ITA No.14/2015 order dated13.10.2017.

“32. On the question of adjustment made on account of the transaction cost, we do not appreciate the reasoning given by the TPO and find it difficult to accept. The transaction or hedging cost is borne and paid by the borrower. These are undertaken when they take loans in US Dollars or other foreign currencies because the borrower wants to cover any loss on account of the depreciation of the Indian Rupee vis- à-vis the foreign currency. The assessee in the present case is not the borrower, but the lender. Transaction cost is not, therefore, applicable in the case in question, as the loan had to be repaid in US Dollars. Mark up towards the transaction cost is exorbitant and even comparison with banks is unsound and unintelligible. Risk factor adjustment is also 4 Aithent Technologies Pvt. Ltd. stretched, for it ignores the close relationship between the two AEs and the funds were the shareholder funds, and not borrowed money.”

10. Similarly, Hon’ble Rajasthan High Court in CIT vs. M/s. Vaibhav Gems Ltd. (supra) also decided the identical issue in favour of the taxpayer by holding that the taxpayer is entitled for the benefit of average LIBOR rate existing at that time which was 0.79% and also rejected the addition of ad hoc 2% applied by the Revenue by returning following findings:-

“11. Regarding preferred by the assessee in view of the Delhi High Court judgment (para no.14), the international transaction is required to be accepted, therefore, Tribunal has committed serious error. The assessee will be entitled for the benefit of average LIBOR rate existing at that time which was 0.79% and addition of adhoc 2% is not proper. In that view of the matter, the addition of 2% interest in the income is required to be quashed and set aside.”

“9. In so far as the facts are concerned, there is no dispute that the assessee advanced the interest free loan to its wholly owned subsidiary. In the first round of litigation, the Ld. TPO reckoned the notional interest as per PLR and was confirmed by the Ld. DRP, In the second round of litigation, the ld. TPO bench marked the interest on loan at SBI PLR plus 300 basis points, whereas, ld. DRP, while following their own finding for the AY 2002-03 made it US LIBOR plus 500 basis points. It is not the case of the assessee that the facts involved in the matter are different from those involved for the AY 2002-03. It is not the case of the assessee that the findings of the ld. DRP for the AY 2002-03 are in any way disturbed in any subsequent proceedings.

10. In the circumstances, we are of the considered opinion that the LIBOR with mark up cannot be found fault with, having regard to the facts of the case of the assessee. However, we find that the mark up of 500 basis points to the US LIBOR appears to be unjustifiable. We consequently, 5 Aithent Technologies Pvt. Ltd. accept the alternate plea of the assessee and find that the bench marking of the interest on loan at US LIBOR plus 170 basis points would meet the ends of justice, and, accordingly, direct the ld. TPO to re-compute the notional interest at US LIBOR plus 170 basis points, Grounds of appeal are, accordingly, allowed in part.”

9. We direct that transfer pricing adjustment qua the transaction of advancing loan by the taxpayer to its AE is to be determined at US LIBOR plus 170 basis points.