DCIT (INTERNATIONAL TAXATION), NEW DELHI vs. M/S. THAICOM PUBLIC CO. LTD., NEW DELHI

The Revenue has raised following grounds of appeal:-

(i) “Whether on the facts and in the circumstances of the case, the Ld. CIT(A) has erred in holding that the transponder charges received by the assessee are not taxable as Royalty ignoring the fact that the decision of the Delhi High Court in ' assessee’s own case has not been accepted by the Department and an SLP has been filed and thus the issue has not attained its finality. (ii) Whether on the facts and in the circumstances of the case, the CIT(A) has erred in holding that the payment for provision of transponder capacity is not in the nature of Royalty under the provisions of the I.T. Act as well as under the corresponding provisions of the DTAA between India and Thailand. (iii) Whether on the facts and in the circumstances of the case, the CIT(A) has erred in ignoring the fact that the given payments fall within the purview of Equipment Royalty as well as Process Royalty under section 9(1 )(vi) of the Act. (iv) Whether on the facts and in the circumstances of the case, the CIT(A) has erred in not appreciating the fact that by way of insertion of Explanation 6 to section 9(1 )(vi) of the IT Act, the meaning of the term ‘process’ has only been clarified without amending the definition of ‘royalty’ in any manner. (v) Whether on the facts and in the circumstances of the case, the CIT(A) has erred in not appreciating the fact that the expression ‘process’ is not defined in the India - Thailand DTAA, and, therefore, Article 3(2) of India - Thailand DTAA permits the adoption of the term ‘process’ as defined under the domestic law. (vi) Whether on the facts and in the circumstances of the case, the CIT(A) has erred in ignoring the fact that there is nothing in the India- Thailand DTAA that restricts the scope of the term ‘process’.”

Despite service of notice, none appeared on behalf of the assessee.

Briefly in the facts of the case the assessee had claimed that the income earned by it from providing transponder services to customers in India is not taxable in its hands. According to the assessee, the income earned by it from providing transponder services is neither taxable as per provisions of the Act nor as per India-Thailand DTAA. The Assessing Officer held that the assessee to be in default and held that the transponder charges received by the assessee were taxable as royalty in the hands of the assessee under the provision of section 9(1)(vi) of the Act as well as corresponding provisions of DTAA between India and Thailand. The CIT(A) vide para 4.4 at page 6 onwards notes that the issue was arising in the earlier year and the Hon’ble High Court in assessee’s own case had decided the issue in favour of the assessee. The citation being DIT vs M/s. Shin Satellite Public Co.Ltd. 382 ITR 114, order dated 08.02.2016.

We find that the similar issue of transponder charges being received by the assessee, non-resident while providing digital broadcast services through the transponder to the customers, both residents in India as well as non- residents, was held to be not royalty in the hands of the assessee, both under the provisions as well as DTAA between India and Thailand. The assessee was earlier known as M/s. Shin Satellite Public Co.Ltd.

Similar issue arose before in the hands of the assessee in earlier years and the matter travelled till Hon’ble High Court. The Hon’ble High Court in the decision reported DIT vs M/s. Shin Satellite Public Co.Ltd. (supra) vide judgment dated 08.02.2016 had raised the following questions before it:-

Thereafter, the matter was considered at length by the Hon’ble High Court and it was concluded as under:-

“On a final note, India’s change in position to the OECD Commentary cannot be a fact that influences the interpretation of the words defining royalty as they stand today. The only manner in which such change in position can be relevant is if such change is incorporated into the agreement itself and not otherwise. A change in executive position cannot bring about a unilateral legislative amendment into a treaty concluded between two sovereign states. It is fallacious to assume that any change made to domestic law to rectify a situation of mistaken interpretation can spontaneously further their case in an international treaty. Therefore, mere amendment to Section 9(l)(vi) cannot result in a change. It is imperative that such amendment is brought about in the agreement as well. Any attempt short of this, even if it is evidence of the State’s discomfort- at letting data broadcast revenues slip by, will be insufficient to persuade this Court to hold that such amendments are applicable to the DTAAs.

Consequently, since we have held, that the Finance Act, 2012 will not affect Article 12 of the DTAAs, it would follow that the first determinative interpretation given to the word. "royalty” in Asia Satellites9, when the definitions were in fact pari materia (in the absence of any contouring explanations), will continue to hold the field for the purpose of assessment years preceding the Finance Act, 2012 and in all cases which involve a Double Tax Avoidance Agreement, unless the said. DTAAs are amended, jointly by both parties to incorporate income from data, transmission services as partaking of the nature of royalty, or amend the definition in a manner so that such income automatically becomes royalty. It is reiterated, that the Court has not returned, a finding on whether the amendment is in fact retrospective and applicable to cases preceding the Finance Act of 2012 where there exists no Double Tax Avoidance Agreement.”

In the result, the appeal of the Revenue is dismissed.