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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: SHRI V. DURGA RAO & SHRI G. MANJUNATHA
The learned D.R., on the other hand, supporting order of the learned DRP / CIT(A) submitted that the Assessing Officer has recorded satisfaction as required u/s.14A(2) of the Act, which is evident from assessment order passed for all assessment years, where the Assessing Officer, after considering exempt income earned for the year and expenses claimed by the assessee stated that disallowances computed u/s.14A cannot be accepted and said finding constitute satisfaction from the Assessing Officer and thus, there is no merit in the argument taken by the learned counsel for the assessee and that there is no satisfaction as required u/s.14A(2) of the Act. The learned DR further submitted that disallowance contemplated u/s.14A should be computed in accordance with Rule 8D of Income Tax Rules, 1962, and the 687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 Assessing Officer does not have any discretionary powers to deviate from the prescribed formula provided therein. In this case, the Assessing Officer has simply applied formula prescribed in Rule 8D and computed disallowance u/s.14A of the Income Tax Act, 1961. Further, recent decision of the ITAT, Guwahati Bench in the case of ACIT Vs.Williamson Financial Services Ltd. in to 156/Gau/2019 vide order dated 06.07.2022, the Tribunal, after considering amendment made by the legislature to section 14A of the Act has held that said amendment is retrospective in nature and applicable from the date of insertion of provisions of section 14A of the Act and thus, even if no exempt income is earned for any of the financial years, disallowance contemplated u/s.14A should be computed in accordance with Rule 8D of Income Tax Rules, 1962, and thus, there is no question of restriction of disallowance of expenditure to the extent of exempt income earned for the relevant assessment year.
Per contra, the learned A.R for the assessee referring to recent decision of the Hon’ble Delhi High Court in the case of PCIT Vs. M/s.Era Infrastructure (India) Ltd. in ITA No.204/2022
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 dated 20.07.2022 submitted that the Hon’ble High Court has considered very same issue in light of amendment to provisions to section 14A by the Finance Act, 2021 and held that amendment is prospective in nature and does not operate retrospectively for earlier assessment years and thus, as per present settled position of law, disallowances u/s.14A cannot exceed exempt income earned for the relevant assessment year.
We have heard both the parties, perused material available on record and gone through orders of the authorities below. As regards first argument of the learned counsel for the assessee on the issue of satisfaction as required to be recorded u/s.14A(2) of the Income Tax Act, 1961, we find that the Assessing Officer has recorded satisfaction having regard to books of account of the assessee and relevant expenditure incurred for the period when compared to exempt income earned by the assessee that disallowances computed u/s.14A of the Act is not correct and thus, in our considered view, said findings of the Assessing Officer constitute satisfaction as required u/s.14A of the Act. Further, the Hon'ble Supreme Court
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 in the case of Maxopp Investment Ltd. Vs. CIT (2018) 402 ITR 640 (SC) had very clearly held that question of recording satisfaction comes into play only when the assessee makes suo motu disallowance of expenditure relatable to exempt income u/s.14A of the Act and only in those cases, the Assessing Officer is required to record his satisfaction as required u/s.14A(2) of the Income Tax Act, 1961. In case, where there is no suo motu disallowance by the assessee, then question of recording satisfaction does not arise. In this case, on perusal of details available on record, we find that for the assessment years 2008-09 & 2009-10, the assessee does not make any suo motu disallowance and thus, question of the Assessing Officer recording satisfaction as required u/s.14A(2) of the Act does not arise.
Insofar as the assessment year 2010-11 & 2011-12, although, the assessee has made suo motu disallowance of expenses made relatable to exempt income u/s.14A of the Act, but the Assessing Officer before invoking provisions of Rule 8D of Income Tax Rules, 1962, has satisfied himself about disallowances made by the assessee having regard to books
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 of account of the assessee for the relevant assessment years and thus, we are of the considered view that the Assessing Officer has recorded satisfaction as required under sub-section (2) of section 14A of the Income Tax Act, 1961, and thus, there is no merit in the arguments advanced by the learned counsel for the assessee on the issue of satisfaction and hence, ground raised by the assessee is rejected.
8. Having said so, let us come to disallowances computed by the Assessing Officer. The Assessing Officer has computed disallowances u/s.14A of the Act by invoking Rule 8D of the Income Tax Rules, 1962 for the assessment years 2008-09 to 2010-11, which is in excess of exempt income earned by the assessee for the relevant assessment years. It is well settled principle of law by decisions of various courts, including Hon'ble High Court of Madras in the case of Marg Ltd. Vs. CIT (supra), where the Hon’ble High Court has very clearly held that disallowance under section 14A w.r.Rule 8D can never exceed exempt income earned by the assessee during particular assessment year. The Hon’ble Delhi High Court in the case of Cheminvest Vs. DCIT 378 ITR 33 (Del) had considered
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 very similar issue and held that disallowance contemplated u/s.14A cannot swallow entire exempt income earned for the relevant assessment year. The sum & substance of ratios laid down by various High Courts are that disallowance of expenditure u/s.14A of the Act cannot exceed exempt income earned for relevant assessment year. In this case, the assessee has earned exempt income of Rs.1,95,75,000/- for the assessment year 2008-09, whereas, the Assessing Officer had disallowed expenditure u/s.14A of the Act at Rs.75,07,26,240/-, which is in excess of exempt income earned for the relevant assessment year. Therefore, we are of the considered view that disallowance computed by the Assessing Officer cannot exceed exempt income earned for the relevant assessment year and thus, by respectfully following decision of the Hon’ble Madras High Court in the case of Marg Ltd. Vs.CIT (supra), we direct the Assessing Officer to restrict disallowances u/s.14A r.w.Rule 8D of the I.T. Rules, 1962, to the extent of exempt income earned for the relevant assessment years 2008- 09 to 2010-11.
In the result, appeals filed by the assessee for the assessment years 2008-09 to 2010-11 are partly allowed.
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 ITA No.1074/Chny/2014, C.O. No.52/Chny/2014 & ITA Nos. 687 & 706/Chny/2015:
In these appeals filed by the assessee as well as Revenue, only issue involved is transfer pricing adjustment made on account of corporate guarantee extended by the assessee to its AE and said issue has been decided in favour of the assessee by the Tribunal vide its order in 2108/Mds/2012, 687 & 884/Mds/2015 and 1074/Mds/2014 & C.O.No.52/Mds/2014, 706/Mds/2015 dated 07.10.2016 and both the parties have accepted decision rendered by the Tribunal on the issue of transfer pricing adjustment. However, the assessee has challenged order of the Tribunal dated 07.10.2016 before the Hon’ble High Court of Madras only on the issue of disallowances u/s.14A of the Income Tax Act, 1961, and the Hon’ble High Court vide its order dated 24.11.2020 set aside order of the Tribunal for the assessment years 2008-09 to 2010-11 only on the issue of disallowance u/s.14A of the Income Tax Act, 1961. However, while listing appeals for disposal in pursuant to direction of the Hon’ble High Court, the Registry has listed appeals filed by the Revenue for very same assessment years, even though issues
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 involved in those appeals are reached finality. Therefore, we are of the considered view that these appeals filed by the Revenue / the assessee and cross objection filed by the assessee for the assessment years 2009-10 & 2010-11 does not require any adjudication at this juncture and thus, these appeals and cross objection are disposed off without giving any finding on the issue as raised by both the parties.
In the result, appeals filed by the Revenue / the assessee and cross objection filed by the assessee are dismissed. (Assessment year 2011-12):
The first issue that came up for our consideration from ground no.2 to 2.2 of the Revenue appeal is disallowance made u/s.14A r.w.r 8D of the I.T. Rules, 1962. We find that an identical issue has been decided by us in 1039/Chny/2014 & 687/Chny/2015 for the assessment years 2008-09 to 2010-11. The reasons given by us in preceding paragraph No.6 to 9 in ITA Nos.2108/Chny/2012, 1039/Chny/2014 & 687/Chny/2015 for the assessment years 2008-09 to 2010-11 shall mutatis mutandis shall apply to this appeal, as well. Therefore, for 687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 similar reasons, we direct the Assessing Officer to restrict disallowances made u/s.14A r.w. Rule 8D of the Income Tax Rules, 1962, to the extent of exempt income earned by the assessee amounting to Rs.6,02,87,668/- and delete balance amount of disallowances made u/s.14A of the Income Tax Act, 1961.
The next issue that came up for our consideration from ground no.3 to 3.4 of the Revenue appeal is transfer pricing adjustment made on account of corporate guarantee extended by the assessee to its AE amounting to Rs.6,19,73,178/-. The Assessing Officer has made TP adjustment of Rs.6,19,73,178/- on corporate guarantee extended by the assessee to its AE by imputing guarantee commission @ 2.39% on total guarantee extended by the assessee to its AE.
The learned A.R. for the assessee submitted that this issue is squarely covered by the decision of the ITAT., Chennai in the case of M/s. Indian Public School Pvt. Ltd. Vs DCIT in IT(TP)A.No.34/Chny/2018 dated 15.06.2022, where the Tribunal by following decision of the Hon’ble Bombay High Court in the case of CIT Vs Everest Kento Cylinders Ltd. (2015)
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 58 taxmann.com 254 (Bom) held that corporate guarantee is international transaction, however, when it comes to benchmarking, guarantee commission charged by commercial banks cannot be applied. The Tribunal further held that 0.5% commission is reasonable rate for benchmarking corporate guarantee given by the assessee to its AE.
The learned DR, on the other hand, supporting order of the CIT(A) submitted that corporate guarantee extended by the assessee to its AE is international transaction and same needs to be benchmarked by taking relevant factors, including risk involved in transactions. The TPO/Assessing Officer, after considering relevant facts has rightly imputed guarantee commission @ 2.39% on total corporate guarantee given by the assessee and thus, their orders should be upheld.
We have heard both the parties, perused material available on record and gone through orders of the authorities below. As regards, first argument of the assessee that extending corporate guarantee is not international transaction, we find that Tribunal has considered an identical issue in the case of Indian Public School Pvt. Ltd. Vs DCIT (supra) and held
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 that after amendment of section 92B of the Income Tax Act, 1961, corporate guarantee given by the assessee to its AE is an international transaction. Therefore, first argument of the assessee is hereby rejected. As regards, rate at which such guarantee is required to be benchmarked, the Tribunal in the very same decision, after considering judgement of the Hon’ble Bombay High Court in the case of Everest Kento Cylinders Ltd (supra) had directed the TPO/A.O. to compute guarantee commission @ 0.5% on total corporate guarantee given by the assessee to its AE. The relevant findings of the Tribunal are as under:- “7. We have heard both the parties, perused the materials available on record and gone through orders of the authorities below. As regards the first argument of the assessee that providing corporate guarantee per se is not an international transaction, we find that the provisions of Sec.92B of the Act, has been amended to expand the definition of international transaction, as per which, lending or borrowing money or any other transaction having a bearing on the profits, income, losses or assets of such enterprises, and shall include a mutual agreement or arrangement between two or more AEs for the allocation or apportionment of, or any contribution to, any cost or expense incurred or to be incurred in connection with a benefit, service or facility provided or to be provided to any one or more of such 687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 enterprise, is also an international transaction. From plain reading of definition, it is clear that lending or borrowing of money between two or more enterprises also comes under the definition of international transaction. Therefore, when the assessee has provided guarantee on behalf of its AE for availing loan facility, it definitely bearing on the profits or loss of the assessee and thus, it falls within the definition of international transaction and thus, providing corporate guarantee is an international transaction, which needs to be bench marked to determine ALP of such transaction. Therefore, the TPO has rightly held that providing corporate guarantee is an international transaction and hence, we reject the arguments of the Counsel for the assessee.
As regards imputing rate of commission on guarantee. It is a well settled principle of law by the decision of various courts, including the decision of the Hon'ble Bombay High Court in the case of CIT v. Everest Kento Cylinders Ltd. (supra), wherein, It has been clearly held that no Comparison can be made between the guarantee issued by commercial banks as against corporate guarantee issued by holding company for benefit of its AE, a subsidiary company for computing ALP of guarantee commission. The Hon'ble Bombay High Court further held that when it comes rate of commission, at Which, such corporate guarantee needs to be bench marked, then depending upon each case, a reasonable rate may be adopted and thus, in the said case has upheld 0.5% commission on corporate
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 guarantee. Therefore, considering the facts and circumstances of the present case and also by following the decision of the Hon'ble Bombay High Court in the case of CIT v. Everest Kento Cylinders Ltd. (supra), we are of the considered view that 0.5% is the reasonable rate for benchmarking corporate guarantee given by the assessee to Its subsidiary AE. Therefore, we direct the AO to make adjustment towards corporate guarantee fee @ 0.5% of total corporate guarantee given by the assessee to its AE.”
In this view of the matter, and by following decision of the co-ordinate Bench of the Tribunal in the case of Indian Public School Pvt. Ltd. vs. DCIT (supra), we direct the Assessing Officer to impute guarantee commission @ 0.5% on total corporate guarantee given by the assessee to its AE.
In the result, appeal filed by the Revenue for the assessment year 2011-12 is partly allowed.
To sum up, the appeals filed by the assessee in 1039/Chny/2014 and 884/Chny/2015 for assessment years 2008-09 to 2010-11 are partly allowed. The appeals filed by the Revenue in ITA No.1074/Chny/2014, 706/Chny/2015 for the assessment years 2009-10 & 2010-11
687 & 884/Chny/2015 & CO No.52/Chny/2014 706/Chny/2015 & 919/Chny/2018 are dismissed. The appeal filed by the assessee in ITA