KALYANI MAXION WHEELS PRIVATE LIMITED,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 8, PUNE, PUNE

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ITA 1298/PUN/2025Status: DisposedITAT Pune08 September 2025AY 2018-19Bench: SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that dividend distribution tax is payable by the domestic company at the rate specified in Section 115-O of the Income Tax Act, and not at the rate prescribed in the DTAA, unless the treaty explicitly extends protection to the domestic company.

What were the facts?

The assessee filed appeals against orders related to assessment years 2017-18 to 2020-21. The appeals concerned the denial of benefits under the India-Germany Double Taxation Avoidance Agreement (DTAA) regarding dividend distribution tax (DDT).

What were the issues?

Whether the assessee is entitled to claim the benefit of the India-Germany DTAA for the dividend distribution tax paid by it.

Which sections of the Income-tax Act were involved?

Section 115-O

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R. K. PANDA & MS ASTHA CHANDRA

For Appellant: Shri Siddhesh Chaugule
For Respondent: Shri Ratnakar Bhimrao Shelake

The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 20.03.2025 of the Ld. CIT(A), Pune - 13 relating to assessment years 2020-21, 2017-18, 2019-20 & 2018-19 respectively. Since identical grounds have been raised by the assessee in all these appeals, therefore, for the sake of convenience, these appeals were heard together and are being disposed of by this common order.

2.

Identical grounds have been raised by the assessee in all the appeals which read as under:

1.

Refund of excess taxes paid on dividend distributed  On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in not granting the benefit of Article 11 of the India-Germany Double Taxation Avoidance Agreement ('DTAA’) in determining the dividend distribution tax (‘DDT’) payable, without appreciating the fact that the dividend declared and paid by the Appellant to Maxion Wheels Holding GmbH, being tax on dividend income should be liable to tax at the rate prescribed in the India-Germany DTAA.  In view of the above, the Appellant prays that the provisions of the tax treaty being more beneficial than the provisions of the Act, refund of excess DDT paid by it under section 115-O of the Act be granted. The Appellant craves leave to add to, alter, amend or withdraw all or any of the grounds of appeal herein above and to submit such statements, documents and papers as may be considered necessary either at or before the hearing of this appeal as per law.

3.

The Ld. Counsel for the assessee at the outset submitted that the issue stands decided against the assessee by the decision of the Special Bench of the Tribunal in the case of DCIT vs. Total Oil India (P.) Ltd. (2023) 104 ITR (T) 1 (Mumbai- Trib.) wherein it has been held that where dividend is declared, distributed or paid by a domestic company to a non-resident shareholder(s), which attracts Additional Income-tax (Tax on Distributed Profits) referred to in section 115-O, such additional income tax payable by the domestic company shall be at the rate mentioned in section 115-O and not at the rate of tax applicable to the non-resident shareholder(s) as specified in the relevant DTAA with reference to such dividend income. Thus, wherever the Contracting States to a tax treaty intend to extend the treaty protection to the domestic company paying dividend distribution tax, only then, the domestic company can claim benefit of the DTAA, if any.

4.

In view of the above submission of Ld. Counsel for the assessee and in absence of any objection from the side of the Ld. DR, the appeals filed by the assessee are dismissed.

5.

In the result, all the 4 appeals filed by the assessee are dismissed.

Order pronounced in the open Court at the conclusion of hearing itself i.e. on 8th September, 2025.

Sd/- Sd/- (ASTHA CHANDRA) (R. K. PANDA) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दिन ांक Dated : 8th September, 2025 GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपीलार्थी / The Appellant; 2. प्रत्यर्थी / The Respondent 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘A’ Bench, Pune 5. गार्ड फाईल / Guard file. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune

S.No. Details Date Initials Designation 1 Draft dictated on 08.09.2025 Sr. PS/PS 2 Draft placed before author 08.09.2025 Sr. PS/PS Draft proposed & placed before the 3 JM/AM Second Member Draft discussed/approved by Second 4 AM/AM Member 5 Approved Draft comes to the Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to the Head 9 Clerk 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

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