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Income Tax Appellate Tribunal, DELHI BENCH ‘I-1’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE
PER N. K. BILLAIYA, AM:
These two appeals by the assessee are preferred against the
two separate orders framed u/s. 143 (3) r.w.s. 144 C of the Act.
Since common issues are involved in both these appeals they
were heard together and are being disposed of by this common
order for the sake of convenience.
The appellant company was formerly known as Flextornics
Software Systems Ltd. (FSS) which was formerly known as
Hughes House Software Services Ltd. (HSS) and is a company
incorporated under the companies Act. 1956. FSS is closely held
public limited company and is subsidiary company of Flextronics
Sales and Marketing Limited. The appellant is engaged in the
business of production of computer software products and
provision of software development services of communication
industry through the various 100% export oriented units set up
in software technology parks at Gurgaon and Bangalore.
The international transactions entered into by the assessee
are tabulated below:-
Name of transaction Method Total value (Rs.)
selected
Paid Received
Sales of services CPM 508,306,589
Sales of products CUP 27,096,734
Interest income CUP 2,428,061
Product Relates CPM 2,096,906
Services
Purchase of services CPM 198,33,524
CPM Reimbursement of 107,536
travel cost
Recharge of courier CPM 98,759
charges
Legal and CPM 241,398
Professional Expenses
Facility Rental CPM 19,333,061
4 Insurance Expenses CPM 23,484,987
Corporate Expenses CPM 24,022,522
CPM Marketing Services 49,565,029
The reference u/s. 92CA (1) of the Act was received by the
TPO for determination of arms length price for the international
transactions under taken by the appellant company. During the
course of the transfer pricing assessment proceedings the TPO
noticed that the assessee has paid Rs.24022522/- to its AE
Aricent US market Inc on account of certain services purported to
have been received by the assessee. The TPO found that this
amount has been bench marked by including it in the cost base
while comparing arms length margin using TNMM. The assessee
was asked to furnish all the agreements entered into by the
assessee company related to the Intra Group services obtained by
the assessee company from the AE. The assessee was also asked
to explain the rate of payment for Intra Group Services and
whether any cost benefit analysis was done while entering into
the agreement. The assessee was asked to furnish all the
evidences in relation to such payments. Assessee filed a detailed
reply vide submissions dated 17.08.2011 and 09.09.2011and also
filed the relevant agreement. The services listed in the agreement
are as under :-
SCOPE OF SER VICES Aricent shall provide following Services to Recipient: i. Accounting and Finance a) Audit liaison b) Consolidations c) Financial reviews d) Reporting to investors a) Undertaking group financial projects and providing forecasts
ii. Executive Management a) Development of corporate strategy for the business as a whole b) Deciding organizational structure c) Operating procedures to ensure efficient operations d) Anticipation of competitors' actions, customers' preferences in order to increase market share as well as revenues and margins.
iii Tax a) Regulatory compliance b) Minimizing overall effective tax cost.
iv. Legal (a) Formulating worldwide customer selling terms ana conditions (a) Providing documentation and review of customer contracts; (b) Assuring global compliance
v. Treasury (a) Global cash management (b) Global credit collection (c) Banking (loan syndication) (d) Debt management (e) Foreign exchange '
vi Corporate Marketing (a) Developing marketing strategies and content (b) Developing public relations
(c) Conducting road shows, campaigns as well as organizing public events and trade
shows
vii. Insurance (a) Obtaining and continuing in force the business insurance policies pertaining to global Operations of Recipient (b) Formulating insurance strategy .and oversight
It was explained that TNMM is the most appropriate method
with OP/OC as the profit level indicator and since the operating
profit margin of the assessee at 21.84% is higher than that all the
comparable companies at 20.36%, the international transaction
of payment of corporate charges was considered to be at arms
length price.
The TPO however rejected the TNMM method applied by the
assessee and separately bench marked the said transaction
allegedly applying CUP method. The TPO further held that since
the assessee has not received any economic and commercial
benefits from such payment and the evidence of incurring such
expenditure by the AE has also been not placed on record, the
arms length price of such international transaction shall be
considered to be at nil.
The assessee raised objections before the DRP. Before the
DRP it was strongly contended that Aricent Inc USA was created
solely for the purpose of rendering the corporate management
services to the group companies which related to the entire group.
It was brought to the notice of the DRP that the costs are charged
on a rational basis in proportion to benefit accruing to each
entity. The basis of cost share between the assessee and AE was
furnished. After considering the facts and the submissions and
after going through the TPO’s report the DRP held as under :-
“3.6 Thus in our view bits and pieces of work may benefit the Indian entity and there is no real way of quantification of such benefits. For example some costs of insurance premium and by Aricent US to benefit FSS India have been allocated on pro rata basis to three parties by the assessee. Thus it is difficult to actually quantity the amount spent for India entity. The report is also a preliminary draft for discussion purpose only (pages 234 of paper book). It is obvious that quantification is not conclusive nor is it possible to be conclusive from the recipient’s perspective. As we said earlier that some costs may be attributable to the assessee but are difficult to quantify. So an adhoc allowance of 1% of total costs
8 can be allowed to the assessee and the remaining to be considered for determination of ALP for transactions tested under TNMM. The TPO is directed to recomputed the ALP accordingly. Objection is partly accepted by the DRP.”
The assessee is in appeal before us vide ground No.2 to 2.7.
Assessee has objected to the TP adjustment of Rs.24022522/-.
Before us the counsel for the assessee vehemently stated
that the TPO grossly erred in not following the directions of the
DRP. It is the say of the counsel that the DRP has directed the
TPO to allow 1% of total cost to the assessee as against 1% of
corporate charges allowed by the TPO. The counsel further stated
that if 1% of the total cost of the assessee is taken than it will
come to Rs.8883840653/- which is higher than the amount of
Rs.24022522/- paid by the assessee towards corporate charges.
The counsel concluded by saying that if the directions of the DRP
are given effect to no adjustment on account of corporate charges
would survive.
The DR strongly supported the findings of the AO/TPO.
We have carefully considered the orders of the authorities
below. Since the revenue is not in appeal before us, the direction
of the DRP has attained finality. This means that the TPO should
give effect to the directions of the DRP in letter and spirit. The
direction of the DRP has been mentioned elsewhere and since the
DRP has directed the TPO to compute the ALP at 1% of total cost
the same should be followed. We accordingly direct the TPO / AO
to follow the directions of the DRP and if found that after giving
effect to the directions total cost of the assessee works out to be
higher than what has been paid by the assessee towards
corporate charges no adjustment on account of corporate charges
need to made. Accordingly grounds No.2 to 2.7 are allowed.
Ground No.3 relates to the transfer pricing adjustment of
Rs.23,56,249/- on account of interest on foreign currency loan
extended to AE.
Facts on record show that during the year under
consideration the assessee earned interest income of
Rs.23,56,249/- in respect of loan of US dollar Nine Hundred
10 thousand extended to its AE Aricent Japan Limited and Aricent
Beijing Limited. The assessee has charged interest at LIBOR +
1.5%. The assessee claimed that the rate of interest charged was
comparable to the prevailing rate of interest in the international
market. Thus international transaction was considered as being
at arms length price applying CUP as the most appropriate
method as the same was adequately bench marked with respect
to comparable uncontrolled transaction of expenses of payment of
interest on similar loans.
However, the TPO was of the opinion that the manner in
which the CUP method has been applied by the assessee is
erroneous. The TPO applied rate of interest at 17.26% which was
computed as under :-
CUP Rate is thus arrived at as under.
Basic interest rate for the credit rating of the AE 9.88% Add : Transaction cost 395 basis points CUP Rate Add : Adjustment for security Not computed Final CUP rate > 13.83+ Adjustment for security + Risk adjustment for single customer
Assessee raised objections before the DRP. The DRP upheld
the adjustment made by the TPO, however imputed rate of
interest @ 13.25% being PLR of SBI. Aggrieved by this the
assessee before us.
The counsel for the assessee stated that the present
transaction of lending loan to the associate is in foreign
currencies given to foreign associate enterprises. Hence, the
comparable transaction for the purpose of application of external
CUP should be considered to be foreign currency lending by
unrelated parties. The counsel further pointed out that even the
RBI has issued directions subsequently mentioning that LIBOR
rate has to be applied for charging interest on export credit.
The counsel drew our attention to the decision of the
Hon’ble Delhi High Court in the case of Cotton Naturals India
Private Limited reported in 276 CTR 445. The counsel further
pointed out that in subsequent assessment year 2012-13 the DRP
has followed the judgment of the Hon’ble Delhi High Court in
Cotton Naturals and revenue is not in appeal. It is the say of the
12 counsel that in view of the direct decision of Hon’ble High Court
of Delhi (supra) the LIBOR rate + 1.5% should be accepted and no
TP adjustment should be made.
The DR strongly relied upon the findings of the AO/ TPO. It
is the say of the DR that the Hon’ble Delhi High Court in the case
of Cotton Naturals has considered the facts where the loan
transactions have been done in the foreign currencies. The DR
further pointed that while charging the rate of interest many
factors have to be considered namely transaction cost, security
volatility in the market and risks, therefore, rate adopted by the
TPO should be accepted.
We have carefully considered the orders of the authorities
below. We have also gone through the relevant loan agreement
which is placed at pages 131 – 134 and 135-138 of the paper
book. We find that the loan agreement with FSS, Japan clearly
mentions that the borrower shall pay interest rate of 1.5% over
prevailing LIBOR and the transaction is in US dollar. Similarly
the agreement with FSS Beijing show interest at 150 basis points
over prevailing LIBOR and the transaction is in US dollar.
13 Considering the facts of the case in the light of the agreements
and in the light of the decision of DRP in A. Y. 2012-13 wherein
all the apprehensions raised by the DR has been duly considered
by the DRP which is also under appeal before us in ITA
No.1944/Del/2017, we are of the considered view that rate of
interest at LIBOR + 1.5% should be taken as the rate and since
the assessee has already charged the interest on loan at LIBOR +
150 basis points, the TP adjustment in interest on loan
amounting to Rs.2356249/- deserves to be deleted. We direct
accordingly.
Ground No.4 relates to the disallowance of project expenses
amounting to Rs.171617599/- treating the same to be capital
expenditure incurred on project which were yet to take off.
Facts on record show that the assessee has incurred
expenses of Rs.17.16 crores in respect of the various software
projects. Such expense were claimed to be routine business
expenses such as training and travelling expenses incurred in the
course of carrying on software business.
14 22. During the assessment proceedings the Assessing Officer
asked the assessee to submit detail of the project expense and
such details were furnished by the assessee. After considering
the submissions and the details, the Assessing Officer was of the
belief that these expenses are of capital nature giving enduring
benefits to the business of the assessee and are in respect of
projects which were yet to take off. Accordingly the expenditure
was disallowed. The objections raised by the assessee before the
DRP were of no avail.
Before us the Ld. Counsel for the assessee drew out
attention to the past assessment / appellate history of the
assessee in respect of such expenses and pointed out that in the
earlier assessment year such expenses were allowed as revenue
expenditure and the appeals of the revenue have been dismissed.
The DR could not bring any decision in favour of the revenue.
We have carefully considered the orders of the authorities
below. We have also gone through the past assessments/
appellate history in respect of the impugned addition. In A. Y.
2003-04 the Tribunal deleted the additions in 28 SOT 371 which
15 order was affirmed by the Hon’ble Delhi High Court in ITA
No.778/2011. In A. Y. 2004-05 the Tribunal has deleted the
additions in ITA No.1897/Del/2009 and in A. Y. 2006-07 the
Tribunal once again deleted the addition 9 taxman.com 287
which order affirmed by the Hon’ble Delhi High court in ITA
No.1071/2011. Considering the past assessments/ appellate
history of the assessee we direct the Assessing Officer to delete
the disallowance of Rs.1716599/-.
Ground No.5 relates to the disallowance of Rs.24022522/-
being expenses incurred on corporate charges u/s. 40a of the Act.
Facts show that the assessee has claimed of Rs.24022522/-
as deduction in the profit and loss account as corporate charges
being expenses allocated by Aricent Inc USA company for various
services including accounting and finance executive management,
tax, treasury, legal, corporate, marketing and insurance provided
by Aricent Inc USA.
While examining the expenses the Assessing Officer was of
the opinion that the corporate charges are in the nature of
16 consultation charges / technical fees having been remitted out of
India on which no TDS was deducted by the assessee and was of
the firm belief that provisions of section 40a squarely apply and
accordingly disallowed 2.40 crores. Such disallowance was
confirmed by the DRP.
Before us the Ld. Counsel for the assessee drew our
attention to the provisions of section 195 (1) of the Act and
pointed out that the liability to deduct tax at source under this
section arises only if the amount paid / payable to the no resident
is liable to tax in India. It is the say of the counsel that since the
payee is a tax resident of US and eligible to be governed by the
provisions of Act or the India US treaty, no disallowance can be
made.
The DR relied upon the findings of the lower authorities but
could not controvert the submissions of the counsel.
We have given a thoughtful consideration of the orders of
the authorities below qua the issue. There is no dispute that the
payee Aricent Inc USA is a tax resident of US and is, therefore,
17 governed by the provisions of the Act or the India US tax treaty,
whichever is more beneficial.
Article 12 of the DTAA between the India and USA provides
for the taxability of transactions in the nature of royality and fees
for included services. Article 12 (2) provides that royalities /fee for
included services arising in India and paid to a resident in USA
may be taxed in India if the recipient is a beneficial owner of the
royalities or FTS. As per Article 12 royalities and fees for included
services if paid for “make available technical knowledge,
experience, skill, know how or processes or consist of the
development and transfer of technical plan or technical design
will only be considered for taxability.”
We have given a thoughtful consideration to the nature of
services provided by AE. In our considered view no such services
‘make available’ technical knowledge etc to the assessee. No
technical knowledge experience or skill as required by article 12
is acquired as a result of provision of the services by Aricent USA.
In terms of the provisions of article 12 of the Indo –US DTAA fees
paid by the assessee to its AE Aricent USA would not be taxable
18 in India and therefore, the assessee was not required to deduct
tax at source. We accordingly direct the Assessing Officer to
delete the disallowance.
Ground No.6 needs no separate adjudication. Ground No.7
relates to the charging of interest u/s. 234 B and 234 C of the
Act. The levy of interest is mandatory though consequential. We
direct the Assessing Officer to charge interest as per the
provisions of the law. Interest u/s. 234 C of the Act has to be
charged on the returned income of the assessee.
Additional Grounds of appeal on deduction of depreciation on
goodwill
Vide application dated 26.08.2014 the assessee has prayed
to raise the following by way of additional ground of appeal.
“That on the facts and circumstances of the case and in law, the depreciation should be directed to be allowed in terms of section 32 (1) (i) of the Act in respect of intangible asset in the nature of ‘Goodwill amounting to Rs.26,75,57,10,570 arising on amalgamation of Flextronics Software Systems
19 Limited (‘Flextronics’) and Future Software Limited (‘FSL’) with Kappa Investment Limited (later renamed as Aricent
Technologies Holdings Limited i.e. the Applicant ) pursuant to scheme of amalgamation approved by the Hon’ble Delhi High Court vide order dated 16.05.2007.”
At the outset the DR objected to the admission of the
aforestated additional ground. It is the say of the DR that the
assessee failed to claim depreciation on goodwill in its return
which was filed by the assessee when the goodwill in question
was accounted for in the books of the assessee. The return was
duly verified by the assessee itself, and the assessee had access
to legal advice being such a big, reputed company of a global
group. The DR further pointed out that the assessee had further
opportunity by filing a revised return but again failed to claim it
by filing revised return. The DR continued by stating that the
assessee further failed to claim depreciation before the Assessing
Officer during the entire assessment proceedings and further
failed to claim depreciation before the DRP. The DR concluded by
saying that at this stage the additional ground raised by the
assessee should not be admitted.
Per contra the counsel for the assessee stated that being a
legal claim the assessee can raise the issue for the first time
before the Tribunal. Strong reliance was placed on the decision of
Hon’ble Supreme Court in the case of NTPC Limited 229 ITR 383.
We have given a thoughtful consideration to the rival
submissions. Depreciation on goodwill is no more res-integra as
this issue has been settled down by the Hon’ble Supreme Court in
favour of the assessee and against the revenue in the case of CIT
Vs. Smifs Securities Limited 348 ITR 302 where in the Hon’ble
Supreme Court was concerned with claim of depreciation on
goodwill made by the amalgamated company.
However, the issue which has to be decided first is whether
such claim of depreciation can be made for the first time at this
stage in the light of the ratio laid down by the Hon’ble Supreme
Court in the case of NTPC Limited (supra).
The Hon’ble Supreme Court in the case of NTPC Limited
(supra) reframed the question for consideration as follows :-
21 “Ques : Where on the facts found by the authorities below a question
of law arises (though not raised before the authorities) which bears on
the tax liability of the assessee, whether the Tribunal has jurisdiction to
examine the same ?”
The Hon’ble Supreme Court answered as under :-
Ans : “Under section 254 of the Income Tax Act, the Appellate Tribunal
may after giving both the parties to the appeal an opportunity of being
heard, pass such orders thereon as it thinks fit. The power of the
Tribunal in dealing with appeal is thus expressed in the widest possible
terms. The purpose of the assessment proceedings before the taxing
authorities is to assessee correctly the tax liability of an assessee in
accordance with law. If, for example, as a result of a judicial decision
given while the appeal is pending before the Tribunal, it is found that a
non-taxable items is taxed or a permissible deduction is denied, we do
not see any reason why the assessee should be prevented from raising
that question before the Tribunal for the first time, so long as the
relevant facts are on record in respect of that item. We do not see any
reason to restrict the power of the Tribunal under section 254 only to
decide the grounds which arise from the order of the Commissioner of
Income – tax (Appeals). Both the assessee as well as the Department
have a right to file an appeal / cross-objections before the Tribunal. We
22 fail to see why the Tribunal should be prevented from considering
questions of law arising in assessment proceedings although not raised
earlier.
In the case of Jute Corporation of India Ltd. CIT [1991] 187 ITR
688, this court, while dealing with the power of the Appellate Assistant
Commissioner observed that an appellate authority has all the powers
which the original authority may have in deciding the question before it
subject to the restrictions or limitations, if any, prescribed by the
statutory provisions. In the absence of any statutory provision, the
appellate authority is vested with all the plenary powers which the
subordinate authority may have in the matter. There is no good reason
to justify curtailment of the power of the Appellate Assistant
Commissioner in entertaining an additional ground raised by the
assessee in seeking modification of the order of assessment passed by
the Income-tax Officer. This court further observed that there may be
several factors justifying the raising of a new plea in an appeal and
each case has to be considered on its own facts. The Appellate Assistant
Commissioner must-be-satisfied that the ground raised was bona fide
and that the same could not have been raised earlier for good reasons.
The Appellate Assistant Commissioner should exercise his discretion in
permitting or not permitting the assessee to raise an additional ground
23 in accordance with law and reaon. The same observations would apply
to appeals before the Tribunal also.
The view that the Tribunal is confined only to issues arising out of the appeal before the Commissioner of Income-tax (Appeals) takes too narrow a view of the powers of the Appellate Tribunal (vide, e.g., CIT v. Anand Prasad [1981] 128 ITR 388 (Delhi), CIT v. Karamchand Premchand P. Ltd. [1969] 74 ITR 254 (Guj) and CIT v. Cellulose Products of India Ltd. [1985] 151 ITR 499 (Guj) [FB]). Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is necessary to consider that question in order to correctly assess the tax liability of an assessee. The reframed question, therefore, is answered in the affirmative, i.e. the Tribunal has jurisdiction to examine a question of law which arises from the facts as found as found by the authorities below and having a bearing on the tax liability of the assessee. we remand the proceedings to the Tribunal for consideration of the new grounds raised by the assessee on the merits.”
In our understanding of the decision of Hon’ble Supreme
Court (supra), the emphasis is “on facts as found by the
authorities below and having bearing on the tax liability of the
24 assessee” on such emphasis the Hon’ble Supreme court held that
the Tribunal has jurisdiction to examine the question of law.
The fact that the scheme of amalgamation approved by the
Hon’ble High Court is available on record. Goodwill was shown
as an intangible asset in the balance sheet and was available
before the Assessing Officer at the time of the assessment
proceedings. Explanation-5 to section 32 (1) of the Act reads as
under :-
“For the removal of doubts, it is hereby declared that the provisions of this sub-section shall apply whether or not the assessee has claimed the deduction in respect of depreciation in computing his total income”
This was very much available before the Assessing Officer.
Even if the assessee had not claimed depreciation on goodwill, the
Assessing Officer was duty bound to compute the depreciation as
per the provisions of the law.
25 44. The contention of the DR that the assessee had several
opportunities to claim depreciation is not acceptable because
when the assesee filed its return of income the claim of
depreciation on goodwill was highly debatable issue. It is only
after the decision of the Hon’ble Supreme Court in the case of
Smifs Securities 348 ITR 302 the issue attained finality as the
Hon’ble Supreme Court has held that goodwill is an intangible
asset.
Since all the facts relating to the creation of goodwill are
available on the record, we have no hesitation in admitting the
additional ground for the adjudication.
Having admitted the additional ground relating to the claim
of depreciation let us now examine the facts relating to the
creation of goodwill.
Future Software Limited (‘FSL’) was incorporated on May 22, 1985 as Future Software Systems Limited and its name was changed to FSL on August 24, 2000.
26 FSSL was incorporated in India on December 30, 1991 as Hughes Software Systems Limited. Thereafter, its name was changed to FSSL on February 18, 2005. As on October 27, 2006, the assessee held 82.01 per cent stake in FSL.
The assessee [earlier known as Kappa Investment Limited (‘KIL’)], an unlisted Indian company, was incorporated on June 14, 2006 for the purpose of promoting, establishing, forming, acquiring or investing in entities engaged in the business of designing, developing, marketing and distributing IT software and hardware. The assessee (earlier known as KIL) commenced business on August 11, 2006 and acquired controlling equity stake in FSSL and FSL.
In order to fund the amalgamation of FSSL and FSL with the assessee, the parent company of the assessee invested additional funds of about Rs.2,462 crores in the assessee for acquiring shares in FSSL and FSL.
Thereafter, FSSL and FSL amalgamated into the assessee with effect from April 1, 2007 under a scheme of arrangement & amalgamation ('Scheme of Merger’) under the provisions of section 391 to 394 of the Companies Act, 1956. The said scheme of Merger was also in accordance with the provisions of Section 2(1 B) of the Income-tax Act, 1961 (‘Act’) and the shareholders of FSSL and FSL were issued shares in the assessee (earlier known as KIL), pursuant to the said merger.
27 48. The scheme of arrangement approved by Hon’ble High Court which was between Flextronics Software Systems Limited (FSSL) and Future software Limited (FSL) and Kappa Investments Limited Clause 15.8 read :- “15.8 The amount representing the different between (a) the aggregate value of : (a) book value of investment in the equity shares of Flextronics Software in the books of Kappa cancelled pursuant to Clause 14.1 (b) book value of investment in the equity shares of Future Soft in the books of Flextronics Software cancelled pursuant to Clause 14.2 and (b) the aggregate value of : (a) face value of share capital of Flextronics Software held by Kappa (b) face value of share capital of Future Soft by Flextronics Software
shall be debited to goodwill in the balance sheet of Kappa.
The issue of shares / accounting treatment has been dealt in the scheme of arrangement at Clause 13 and the Hon’ble High Court held :-
“This court doth hereby sanction the scheme of arrangement
28 set forth in Schedule-I annexed hereto and doth hereby declare the same to be binding on all the shareholders and creditors of the Transferor and Transferee companies and all concerned and doth approve the said scheme of arrangement with effect from the appointed date i.e. 01.04.2007.”
The salient features of the scheme of amalgamation are as
follows :
(a) The scheme was sanctioned by the High Court of Delhi on May 16, 2007 with retrospective effect from April 1, 2007, being the appointed date of the merger and August 10, 2007, being the effective date of amalgamation for accounting purpose;
(b) Assessee adopted pooling-of-interest accounting method as approved by High Court for the purpose of transferring the assets and liabilities of the amalgamating companies at their respective book value, which was subject to the adjustments made for the difference in the accounting policies between the two companies as specified in the scheme of amalgamation;
(c) As per clause 1(e) and 1(g) of the amalgamation scheme, the details of assets and liabilities of FSSL and FSL which were to vest on the Assessee, after the amalgamation were as follows:
29 All secured and unsecured debts, present and future liabilities, contingent liabilities, duties and obligations and all assets and properties, wherever situated whether movable or immovable, real or personal, in possession or reversion, corporeal or incorporeal, tangible or Intangible, present or contingent, all Land and buildings, all plant and machineries, computers and accessories, software, leasehold improvements, vehicles, fixed assets, work-in- progress, appliances, accessories, sundry debtors, inventories current assets, deferred tax assets, investments including investments in overseas subsidiaries, overseas offices, reserves, provisions, funds, as on the appointed date. Offices, import entitlements, import licenses, other licenses, registrations, copyrights, patents, trade names, trademarks, applications of copyrights, patents, trade names, and trademarks, any other intellectual property rights whether registered or not, labels, label designs, quality certificates, leases, licenses, tenancy rights, premises, hire purchase and lease agreements, office equipment, electrical fittings, furniture and fittings, capital work-in-progress, telephones, telexes, email and facsimile connections, communication facilities, equipment and installations and utilities, electricity, water and other service connections, benefits of agreements, contracts and arrangements including customer contracts etc and all the rights, title, interest, goodwill benefit and advantage etc.
d) As per the scheme of amalgamation agreement, equity shares of Assessee were allotted to the shareholders of FSSL and FSL in the following agreed ratio:
To the shareholders of FSSL: 810 equity shares of • Rs.10 each of Assessee issued for every 100 equity shares of Rs.5 each held by the shareholder of FSSL;
To the shareholders of FSL: 50 equity shares of Rs.10 each • of Assessee issued for every 100 equity shares of Rs.5 each held by the shareholder of FSL
Re : Goodwill recognition /computation
For the purpose of amalgamation, the intrinsic value of equity share of each of KIL, FSSL and FSL, based on net- worth of these companies for the purpose of amalgamation, was determined on the basis of valuation report dated 10.11.2006 obtained from Ernst & Young (‘EY’) as under :
S. Name of No. of Instrinsic Fair Remarks/ No. the equity Value of Value (in Valuation company shares equity Rs. Crs.) methodology share
1 Assessee 9.51 Rs.110.7 Rs.1,053 Based on company crs NAV method
2 Flextronics 3.31 Rs.897.2 Rs.2,967 Based on Software crs weighted Systems average Limited method
3 Future 4.41 Rs.55.9 Rs.246 Based on Software crs weighted Limited average method
Thereafter, on the basis of the intrinsic value (refer supra), equity shares of Assessee were allotted to the shareholders of FSSl and FSL, as under :
• To the shareholders of FSSL: 810 equity shares of Rs.10 each of Assessee issued for every 100 equity shares of Rs.5 each held by the shareholder of FSSL; • To the shareholders of FSL: 50 equity shares of Rs.10 each of Assessee issued for every 100 equity shares of Rs.5 each held by the shareholder of FSL.
The aforesaid exchange ratio was duly approved in the meeting of the shareholders of FSSL and by the Hon’ble
32 High Court, as part of the scheme of amalgamation.
The aggregate fair value of acquired businesses, i.e., FSSL and FSL was determined at Rs.3,213 crores, as follows:
Rs. in crores 3.31 crore equity shares of FSSL @ 897.20 = 2,967.14 4.41 crore equity shares of FSL @ 55.90- = 246.26___
3,213.40
The details of fair value and actual discharge of purchase consideration by the assesse are provided below for reference:
33 The aforesaid facts were duly stated vide Note no1 and 5 of the Notes to Accounts, forming part of the audited accounts for the financial year 2007-08. The same is reproduced here under :
“The excess of book value of investments in equity shares and the face value of investments in equity shares of Flextronics Software Systems Limited recorded in the books of account of Aricent 'Technologies (Holdings) Limited and that of Future Software Limited recorded in the books of account of Flextronics Software Systems Limited has been debited to Goodwill in Schedule D. In terms of the scheme of amalgamation, the goodwill will not be amortised but will he tested for Impairment at each balance sheet date in accordance with generally accepted accounting principles in India and the prescribed accounting standards issued by the Institute of Chartered Accountants of India. ”
As per the methodology approved as part of the scheme of amalgamation, the computation of goodwill arising on amalgamation of FSSL and FSL with the assessee company, is demonstrated hereunder :
In this regard, it would be pertinent to mention that the aforesaid amount of goodwill comprises of the various intangible assets, as mentioned hereunder :
(i) Reputation
(ii) Customer relationship/contracts (iii) Technology for business verticals, e.g. technology, DataCom, SS7, VoIP, Wireless and mobile handsets (iv) Records, files, engineering process information, manuals, data (v) Catalogue, quotations, sales and advertisement materials, etc. (vi) Patents for processes - It may be noted that a list of such patents were appended as Schedule C of Hon’ble High Court approved scheme of arrangement
35 for the merger.
Re : Net asset acquired from FSSL and FSS
Break-up of net assets of FSSL and FSS as of 31st March 2007 i.e. prior to the amalgamation is as follows :
In this regard, it would also be pertinent to mention that the aforesaid mechanism has been duly certified by the tax auditor of the assessee company inasmuch as the same was duly
36 reflected under the head 'intangible assets’ in the depreciation chart as per clause 14 of the Tax audit report in Form 3CD, which was filed before the assessing officer, during the course of the assessment proceedings.
This is how the goodwill was acquired and found place in the books of the assessee duly reflected in the fixed assets schedule.
The DR vehemently stated that goodwill acquired pursuant to amalgamation, is nothing but a book entry to account for the difference between the consideration and the net assets acquired. Elaborate factual exercise, in accordance with relevant accounting standards (present 1nd As 103 As 38, 37 and others, or the relevant standards applicable to the relevant year) has to be carried out to ascertain whether such difference is to be recognized as goodwill of amalgamation or not.
This contention of the DR is not acceptable as the Hon’ble High Court in its order giving effect to the scheme of amalgamation mentioned elsewhere has clearly stated that the difference in the net asset value of FSSL and FSL and the consideration paid by the assessee shall be towards goodwill.
The DR further contended that the goodwill generated in the process of amalgamation was used for the purpose of business of the assessee for the entire previous year or only after the date of amalgamation is not known. As can be seen from the
37 scheme sanctioned by the Hon’ble High Court vide order dated 16.05.2007 the scheme has been given a retrospective from 01.04.2007 being the appointed date of the merger and 10.08.2007 being the effective date of amalgamation for accounting purpose. Thus it can be seen that the date of amalgamation for accounting purpose is 10.08.2007.
The another contention of the Ld. DR is that there is no cost of acquisition of goodwill, therefore, the actual cost of goodwill of amalgamation is zero. To butterress his claim the DR stated that such claim of depreciation is without sanction of the law. Referring to the relevant portion of section 32 of the Act the DR stated that the term used u/s. 32 (1) (ii) must be understood in light of terms placed before it and therefore the question is that under examination is not whether depreciation is allowable on goodwill acquired/ created during amalgamation. The DR further stated that as per section 32(1) of the Act 'depreciation', in the case of any block of assets, is to be computed on the written down value. According to explanation 2 of section 32(1) "written down value of the block of assets" shall have the same meaning as in section 43 (6) (c). This section lays down the meaning of the term "written down value", as under:
43(6) "written down value" means— (a) in the case of assets acquired in the previous year, the actual cost to the assessee; (b) in the case of assets acquired before the previous year,
38 the actual cost to the assessee less all depreciation actually allowed to him under this Act, or under the Indian Income-tax Act, 1922 (11 of 1922), or any Act repealed by that Act, or under any executive orders issued when the Indian Income-tax Act, 1886 (2 of 1886), was in force: Provided that in determining the written down value in respect of buildings, machinery or plant for the purposes of clause (ii) of sub-section (1) of section 32, "depreciation actually allowed" shall not include depreciation allowed under sub-clauses (a), (b) and (c) of clause (vi) of sub-section (2) of section 10 of the Indian Income-tax Act, 1922 (11 of 1922), where such depreciation was not deductible in determining the written down value for the purposes of the said clause (vi); (c) in the case of any block of assets,— (i) in respect of any previous year relevant to the assessment year commencing on the 1st day of April, 1988, the aggregate of the written down values of all the assets falling within that block of assets at the beginning of the previous year and adjusted,— (A) by the increase by the actual cost of any asset falling within that block, acquired during the previous year;
(B) by the reduction of the moneys payable in respect
39 of any asset falling within that block, which is sold or discarded or demolished or destroyed during that previous year together with the amount of the scrap value, if any, so, however, that the amount of such reduction does not exceed the written down value as so increased; and (C) in the case of a slump sale, decrease by the actual cost of the asset falling within that block as reduced— (a) by the amount of depreciation actually allowed to him under this Act or under the corresponding provisions of the Indian Income- tax Act, 1922 (11 of 1922) in respect of any previous year relevant to the assessment year commencing before the 1st day of April, 1988; and (b) by the amount of depreciation that would have been allowable to the assessee for any assessment year commencing on or after the 1st day of April, 1988 as if the asset was the only asset in the relevant block of assets, so, however, that the amount of such decrease does not exceed the written down value; (ii) in respect of any previous year relevant to the assessment year commencing on or after the 1st day of April, 1989, the written down value of that block of
40 assets in the immediately preceding previous year as reduced by the depreciation actually allowed in respect of that block of assets in relation to the said preceding previous year and as further adjusted by the increase or the reduction referred to in item (i).
Thus, if an asset is acquired during the previous year and it falls in a block of asset (like intangible in this case), then the written down value of that block of asset (to which such acquired asset belongs) would be increased by the actual cost of the asset acquired. Now definition of 'actual cost" is given in section 43(1). According to this "actual cost" means the actual cost of the assets to the assessee, reduced by that portion of the cost thereof, if any, as has been met directly or indirectly by any other person or authority. Explanation 7 of section 43(1) reads as below:
Explanation 7. —Where, in a scheme of amalgamation, any capital asset is transferred by the amalgamating company to the amalgamated company and the amalgamated company is an Indian company, the actual cost of the transferred capital asset to the amalgamated company shall be taken to be the same as it would have been if the amalgamating company had continued to hold the capital asset for the purposes of its own business.
41 57. In the case before us, goodwill was transferred by the amalgamating company (FSL and FSSL) to amalgamated company (assessee). According to this explanation, the 'actual cost' of goodwill to the amalgamated company (i.e the assessee) shall be same as it would have been if the amalgamating companies (FSL and FSSL) had continued to hold the capital asset (i.e. goodwill) for the purpose of its own business. Since the actual cost of goodwill in the case of amalgamating companies is zero, the actual cost in the case of amalgamated company (i.e. assessee) shall also be zero (and not the amount it paid to acquire the goodwill).
To clarify further, Explanation 2 to clause 43(6)(c) reads as under
Explanation 2. —Where in any previous year, any block of assets is transferred,— (a) by a holding company to its subsidiary company or by a subsidiary company to its holding company and the conditions of clause (iv) or, as the case may be, of clause (v) of section 47 are satisfied; or (b) by the amalgamating company to the amalgamated company in a scheme of amalgamation, and the amalgamated company is an Indian company, then, notwithstanding anything contained in clause (1), the actual cost of the block of assets in the case of the transferee-company or the amalgamated company; as
42 the case may be, shall be the written down value of the block of assets as in the case of the transferor-company or the amalgamating company for the immediately preceding previous year as reduced by the amount of depreciation actually allowed in relation to the said preceding previous year. Thus the Act clearly lay down that the actual cost of the block of asset (intangible block in this case) in the hand of the amalgamated company (assessee) would be written down value in the immediate preceding year in the case of amalgamating companies. Since, the written down value of the intangible block of asset was zero in the books of the amalgamating companies, the actual cost would remain zero in the hand of amalgamated company (the assessee). The written down value of block of assets "intangibles/goodwill" in the immediately preceding previous year (i.e. FY 2006-07 for AY 2008-09) was zero. Further, there is no actual cost incurred for acquisition of goodwill during the previous year. Hence, WDV of this block of assets for the previous year will also be zero. Accordingly the depreciation will be NIL.
The aforestated interpretation of the relevant provisions, in our understanding of the law is not correct for the simple reason that by virtue of the scheme of the amalgamation the appellant paid consideration over and above the net asset value of the amalgamating companies and therefore, the difference has been rightly taken as the cost of acquisition of goodwill.
The DR further emphasized that if the 6th proviso to section 32 (i) is considered the depreciation under this provision is to be restricted to the amount considering that amalgamation has not taken place and since in the hands of the amalgamating companies the depreciation on goodwill would have been zero there cannot be deprecation in the hand of the amalgamated company. In support reliance was placed on the decision of the coordinate bench of the Tribunal Bangalore in ITA No.722, 801 and 1065/ Bang/ 2014. Once again the DR is not appreciating the facts of the case in hand in their true perspective. It has to be understood that there was no goodwill in the books of amalgamating companies and only after the scheme of amalgamation, when the amalgamating companies amalgamated, goodwill came into existence being the difference between the consideration paid by amalgamated company over and above the net asset value of the amalgamating companies. The reliance placed on the judgment of coordinate bench is misplaced in as much as in that case the value of the goodwill in the books of amalgamating company was only Rs.7.45 crores which has been shown by the assessee at Rs.62.30 croes and on this it was held by the appellate authority that the assessee has failed to justify the valuation of goodwill at Rs.62.30 crores. The facts of the case in hand clearly show the valuation of goodwill as per the valuation report and there is no quarrel in so far as the net asset value of the amalgamating companies is concerned.
44 The same has the sanction of the Hon’ble High Court.
Another argument of the DR is that the assessee has not paid anything for the goodwill acquired in business reconstruction. No consideration can be ascribed to acquisition of goodwill. There was no goodwill before amalgamation. Hence, it is not a case that goodwill has been bought or purchased and therefore, the cost of acquisition of such goodwill in the hands of the assessee should be taken as nil. Once again the DR has erred in not understanding the scheme of amalgamation. In the order of the Hon’ble High Court itself it is clearly mentioned that anything paid over and above the net asset value of the amalgamating companies shall be towards goodwill.
The DR further referred to the decision relied upon by the counsel in the case of Smifs Securities 348 ITR 302 and stated that the Hon’ble Supreme Court has only laid down the ratio that goodwill is an intangible asset and eligible for deprecation but has nowhere the Hon’ble Supreme Court has given any finding in respect of deprecation on goodwill in the case of amalgamation. We do not find any merit in this contention of the DR. A conspectus reading of the Judgment of the Hon’ble Supreme Court clearly show that the Hon’ble Supreme Court was seized with the facts of amalgamation of one company with the assessee company and has held that the excess consideration paid by it over value of net asset acquired of the
45 amalgamating company amounted to goodwill for which the depreciation was to be allowed. The Hon’ble High Court of Delhi in the case of Hindustan Coca Cola Beverages Private Limited 331 ITR 192 has upheld the findings of the Tribunal that payments made towards business acquired on slum price and a part of the price so paid was allocated to the intangible asset covered under the head goodwill.
Considering the settled position of law and in the light of the factual matrix of the assessee discussed elsewhere we direct the Assessing Officer to allow deprecation on goodwill as per rates applicable for the year under consideration.
In the result, the additional ground raised by the assessee is allowed and appeal of the assessee is allowed.
ITA No.2671/Del/2014 (A. Y. 2009-10)
Ground No.1 is of general in nature and needs no separate adjudication.
Ground No.2 is in relation to the non giving of the correct credit of prepared taxes, tax deducted at sources and MAT credit.
We are of the considered view that the Assessing Officer should compute the correct tax liability and give all the credits
46 of the prepaid taxes including credit of TDS. The Assessing Officer should also compute the MAT credit as per the provisions of the law. We direct accordingly.
Ground No. 3 and 4 relates to the claim of depreciation in respect of goodwill pursuant to the scheme of amalgamation.
This issue has been raised for the first time before the Tribunal in ITA No.90/Del/2013 (supra). We have adjudicated upon the admission of the additional ground and the claim of depreciation. For a detailed discussion there in we direct the Assessing Officer to compute the depreciation of goodwill as per the rates applicable for the year under consideration.
Ground No.5.1 to 5.6 – Transfer pricing adjustment of Rs.4,83,97,589/- on account of payment of corporate charges.
Facts on record show that during the year the assessee in the course of carrying on of its software development business has entered, interalia, into international transaction of payment of corporate charges of Rs.48397589/-. We find that the associated enterprises allocated these corporate charges among the group companies on the basis of cost + 5% markup which are based on the report prepared by an independent consultant.
47 72. This international transaction of payment of corporate charges was bench marked and TNMM was considered as the most appropriate method with OP/OC as the profit level indicator. Before the TPO the assessee contended that since the operating profit margin of the assessee @ 27.36% is higher than that of the comparable companies @ 14.24%, the international transaction of payment of corporate charges was considered to be arms length.
This contention of the assessee was dismissed by the TPO who was of the opinion that CUP is the most appropriate method. The TPO further observed that since the assessee has not received any economic and commercial benefits from such payment and the evidence of incurring such expenditure by AE has not been placed on record. The TPO adopted the arms length price of such international transaction at Nil. The TPO further observed that the assessee has not been able to prove that it has actually received services of some value that call for cost allocation. The TPO was of the firm belief that the question of benefit test is a highly relevant factor in determination of ALP as no independent person would pay for services unless he receives direct or tangible benefit of it. The TPO considered the following issues for determination of ALP in respect of this international transaction.
a. The taxpayer's agreement with the associated enterprises related to intra group services is to be examined to see as to what kind of services were to be provided by the AE to the taxpayer. As normally
48 such agreements refer to a large number of services which could be rendered by the AE, the taxpayer has to specify the service(s) which is actually received by it for which the payment is made. b. Whether the taxpayer really needed such services or not. If so, what direct or tangible benefit it has derived. c. Contemporaneous information on the basis of which rate or payment for the service is determined. This includes the cost benefit analysis done by the taxpayer at the time of entering into agreement. Whether any benchmarking analysis was done by the taxpayer so as to compare the amount which he would have paid to an independent person under similar circumstances. d. Whether an independent person would have paid such amount in comparable circumstances e. Whether the expected benefit commensurate with the payment f. Whether the taxpayer has separately incurred any expenditure on similar service's and if so the necessity of making further payment to the AE for the same activity or it is a duplicate payment.
g. Whether the payment is in the nature of shareholder's activity or largely for the benefit of the AE. h. Whether the AE is rendering such services to other AEs or independent parties and if so the rate/ amount charged from such persons. i. The cost incurred by the AE for providing such services and the basis of allocation key has charged any markup on such payments the arm’s length margin is also examined.
49 74. After jotting down the above mentioned points the TPO opined that the assessee has not been able to show as to when and how the various services were requisitioned from the AE’s, whether the services were actually needed by it and whether the same were actually received by it, what cost benefit analyzed was done particularly when a huge payment has been made by it to the AE’s. The TPO concluded by holding that the assessee failed to demonstrate the benefits passed to the assessee by the AE on availing such services. Applying CUP, the ALP of service fee was determined at Nil and the additions were made.
The objections were raised before the DRP. The DRP confirmed the ALP determination and the adjustment made by TPO and further directed the TPO to treat the arms length price of following international transaction aggregating to Rs.54858133/- at Nil.
Legal and professional expenses 2. Facility rental 3. Insurance 4. Repairs and maintenance 5. Training
Aggrieved by this the assessee before us.
Before us the counsel for the assessee stated that the
50 corporate charges relates to the entire turnover/ provision of services of the assessee and constitutes an essential part of the cost of the sales. The counsel once again reiterated that the OPM of the assessee @ 27.36% is higher than that of all the comparable companies @ 14.24%. The adjustment made by the TPO and enhanced by the DRP is unwarranted and should be deleted. It is the say of the counsel that the assessee is free to conduct business in the manner that assessee deems fit and the commercial or business expediency of incurring any expenditure is to be seen from the point of view of the assessee. The counsel further stated that as long as the item of expenditure has been incurred wholly and exclusively for the purpose of business of the assessee, whether or not such expenditure actually benefits assessee is irrelevant for the purpose of determination of ALP.
The counsel further stated that the TPO/ DRP grossly erred in holding that the transaction is having a bearing on income of the assessee and hence to be analyzed separately.
Referring to the enhancement in the TP adjustment by the DRP the counsel stated that without giving any opportunity to the assessee the TPO has made an adjustment of Rs.54858133/-. In support the counsel moved an application for admission of additional evidence and prayed for the deletion of adjustment made by the TPO on account of reimbursement of expenses.
Per contra the DR strongly supported the findings of the TPO/ DRP. It is the say of the DR that the evidences furnished by the assessee do not show that they are from the third party. It is the say of the DR that such evidences need further verification from TPO for fresh adjudication.
We have given a thoughtful consideration to the orders of the authorities below. In so far as the quarrel relating to the TP adjustment made by the TPO Rs.4,83,97,589/- is concerned, the facts have to be understood in their true perspective. The fact is that Aricent USA was formed only to provide centralized corporate management services to all entities in the group and it does not have any other business activity or sources of revenue. This means that Aricent USA was formed as a special purpose vehicle (SPV). This has to be further considered with the agreement between the assessee and the AE. The evidences placed before us are copies of Emails exchanged between the appellant and the associated enterprises to substantiate that significant services were rendered by the AE. In our considered view it is the prerogative of the assessee to decide as to whether or not the services are required. Our view find support from the decision of the Hon’ble High Court in the case of Reebok India Company 374 ITR 118 wherein Hon’ble High Court has held that once the expenditure is incurred for business purposes, the Assessing Officer cannot question requirement and quantum of expenditure the relevant finding read as under
52 :-
“54…………………….So long as the expenditure is for business consideration, the Assessing Officer cannot question the quantum or the wisdom of the assessee in incurring the expense. Issue of arm's length price, per se does not arise, when deduction under Section 37(1) is claimed. Expenditure and decision of the assessee, whether or not to incur the said expenditure; the quantum thereof, cannot be a subject matter of challenge or disallowance by the Assessing Officer, once it is accepted that the expenditure was wholly i.e. the quantum of expenditure incurred was fully, and exclusively for business purpose.”
In another decision in the case of EKL Appliances 345 TIR 241, the Hon’ble Delhi High Court has laid down the law in this regard, as under :-
“21. The position emerging from the above decisions is that it is not necessary for the assessee to show that any legitimate expenditure incurred by him was also incurred out of necessity. It is also not necessary for the assessee to show that any expenditure incurred by him for the purpose of business carried on by him has actually resulted in profit or income either in the same year or in any of the subsequent years. The only condition is that the expenditure should have been incurred “wholly and exclusively" for the purpose of business and nothing more. It is this
53 principle that inter alia finds expression in the OECD guidelines, in the paragraphs which we have quoted above.
XXX 22 ........... „ ....... So longastheexpenditureorpayment has been demonstrated to have been incurred or laid out for the purposes of business, it is no concern of the TPO to disallow the same on any extraneous reasoning. As provided in the OECD guidelines, he is expected to examine the international transaction as he actually finds the same and then make suitable adjustment but a wholesale disallowance of the expenditure, particularly on the grounds which have been given by the TPO is not contemplated or authorised. ’
Similarly, the Hon’ble Delhi High Court in the case of CIT vs Lumax Industries Limited (ITA No 102/2014) held that the Transfer Pricing provisions do not authorize disallowance of any expenditure on the basis that it was not necessary for the assessee to incur the expenditure. The Hon’ble Court held as under:
“16. On the question of addition made by the AO on account of ALP for the payment of royalty, learned counsel for the Assessee has rightly referred to the decision in Commissioner of Income Tax v. Sony Ericsson Mobile Communication (2015) 374 ITR 118 where the determination of the ALP of the royalty paid as Nil was not approved. The Court's attention has also been drawn to the decision in Commissioner of Income Tax v. EKL Appliances Limited (2012) 345 ITR 24'1 wherein it was held that Rule I OB (1) (a) did not authorize
54 disallowance of any expenditure on the ground that it was not necessary for the assessee to have incurred such expense. It was observed that though the quantum of expenditure could be examined. the entire expenditure could not be disallowed on the ground that U was not necessary. ”
The Delhi High Court in the case of CIT vs Cushman and Wakefield (India) Pvt Ltd. (ITA 475/ 2012) has held that the authority of the TPO is to conduct a TP analysis to determine the ALP and not to determine whether the tax payer derives any benefit from the service. The Hon’ble Delhi High Court has opined that the determination of benefit to the tax payer is in the domain of the AO. The Hon’ble High Court held as follows:
“34. The Court first notes that the authority of the TPO is to conduct a transfer pricing ............... analysis to determine the ALP and not to determine whether there is a service or not from which the assessee benefits. That aspect of the exercise is left to the A O. This distinction was made clear by the IT AT in Dresser- Rand India Pvt. Ltd. v. Additional Commissioner of Income Tax, 2012 (13) ITR (Trib) 422 .................. 35. The TPO’s Report is, subsequent to the Finance Act, 2007, binding on the AO. Thus, it becomes all the more important to clarify the extent of the TPO’s authority in this case, which is to determining the ALP” for international transactions referred to him or her by the AO, rather than determining whether such services exist or benefits have accrued. That exercise — of factual
55 verification is retained by the AO under Section 37 in this case. Indeed, this is not to say that the TPO cannot - after a consideration of the facts - state that the ALP is ‘nil’ given that an independent entity in a comparable transaction would not pay any amount However, this is different from the TPO stating that the did not benefit from these services, which amounts to disallowing expenditure. That decision is outside the authority of the TPO….”
In the light of the aforestated judicial discussion we are of the considered view that the TPO/ DRP grossly erred in examining the impugned corporate charges in the light of benefits and necessity.
We find that in its transfer pricing report the assessee has treated payment of administrative corporate fees payment as part of operating expenses. The TPO has held that this transaction is having bearing on income of the assessee and hence to be analyzed separately.
The undisputed fact is that the OPM of the assessee is @ 27.36% whereas that of all the comparable companies is @ 14.24%. As mentioned elsewhere the AE was created as a SPV for the purpose of giving services to the group companies for which the AE has charged cost + 5% as a marker and the assessee is making such payment in lieu of receiving vide scope of services from its AE. We are of the considered view that these are all inter linked transactions and therefore, should not be evaluated on a separate basis. This is also supported by para 1.42 and 1.43 of
56 the OECD guidelines which provide for evaluation of combined transactions where such transactions are closely linked or continues and cannot be evaluate separately.
This further finds support from the decision of the Hon’ble High Court in the case of Sony Ericson Mobile & Others in ITA No.16/2014 wherein the Hon’ble High Court affirm the benchmarked of closely linked transaction. The Hon’ble High Court held as under :-
“91. In case the tested party is engaged in single line of business, there is no bar or prohibition from applying the TNM Method on entity level basis. The focus of this method is on net profit amount in proportion to the appropriate base or the PLI. In fact, when transactions are interconnected, combined consideration may be the most reliable means of determining the arm‘s length price. There are often situations where closely linked and connected transactions cannot be evaluated adequately on separate basis. Segmentation may be mandated when controlled bundled transactions cannot be adequately compared on an aggregate basis. Thus, taxpayer can aggregate the controlled transactions if the transactions meet the specified common portfolio or package parameters. For complex entities or where one of the entities is not 'plain vanilla distributor, it should be applied when necessary and applicable comparables on functional analysis, with or without adjustments are available. Otherwise, the TNM Method should not be adopted or applied on account of being an inappropriate method.
Further the Hon’ble Delhi Court in the case of Sony Ericsson Mobile (supra) also held that if the Indian entity has satisfied Transactional Net Margin Method (TNMM), i.e., as long as the operating margins of the Indian enterprise are higher than the
57 operating margins of comparable companies, no further/separate compensation for AMP expenses is warranted. The Hon’ble Court held as under:
"101. However, once the Assessing Officer/TPO accepts and adopts TNM Method, but then chooses to treat a particular expenditure like AMP as a separate international transaction without bifurcation/segregation, it would as noticed above, lead to unusual and incongruous results as AMP expenses is the cost or expense and is not diverse. It is factored in the net profit of the inter-linked transaction. This would be also in consonance with Rule 10B(l)(e). which mandates only arriving at the net profit margin by comparing the profits and loss account of the tested party with the comparable. The TNM Method proceeds on the assumption that functions, assets and risk being broadly similar and once suitable adjustments have been made, all things get taken into account and stand reconciled when computing the net profit margin. Once the comparables pass the functional analysis test and adjustments have been made, then the profit margin as declared when matches with the comparables would result in affirmation of the transfer price as the arm‘s length price. Then to make a comparison of a horizontal item without segregation would be impermissible.
The coordinate bench in the case of M/s. BG Exploration and Production India Ltd. Vs. DCIT (ITA No. 1170/Del/2015) wherein the Tribunal has deleted the adjustment on account of payment made for intra group services. The Tribunal held as
58 under :-
“72. On the examination of the volume and us details submitted by the assessee. The Ld. dispute resolution panel has come to the conclusion that assessee has received the services and those services are useful services.. With respect to the clubbing of the transaction it was held that when the transactions are closely interrelated it is but natural to club such transaction and benchmarked it together. The Ld. dispute resolution panel at page No. 30 — 31, has considered the suspect and agreed with the contention of the assessee that intra group services received from its associated enterprise are closely linked to the main business activity of the assessee company placing reliance on the US regulations, OECD regulations and OECD draft notes on comparability. In view of this we do not find any infirmity and none was pointed out before us by the Ld. departmental representative in the order of the Ld. dispute resolution panel. Consequently, after verifying that assessee has demonstrated need for those services, benefit derived from those services, evidence of receipt of such services and submitting that those services are neither duplicative in nature and nor are share holder activities, the DRP directed the Ld. transfer pricing officer to delete the adjustment proposed with respect to the intra group services of Rs. 3329766244/-, deserves to be upheld. The judicial precedents cited before us also supports the view that the needed test, the benefit test are also required to be viewed from the perspective of a businessperson and not from the perspective of the revenue. Further, no evidences have been led
59 before us by revenue stating that these services are duplicative in nature and also serves only the interest of the shareholder. According to the information supplied by the assessee and examined by the Ld. dispute resolution panel does not give any such indication. Further regarding non-sharing of the cost by the joint-venture partners we have given our findings while deciding the appeal of the assessee that such an action of the joint-venture partners cannot be the reason to determine the arm's length price of the services which is been received by the assessee at nil. In view of this we uphold the finding of the Ld. dispute resolution panel holding that transactions of intra group services are interlinked, therefore, they should be benchmarked together by adopting TNMM as the most appropriate method , hence, directing the Ld. transfer pricing officer to delete the adjustment proposed of Rs.3329766244/-. In the result ground No. 1 to 3 of the appeal of the revenue are dismissed."
It would not be out of place to refer to the decision of the Hon’ble Delhi High Court in the case of Magneti Mareli Powertrain India Pvt. Ltd. (ITA No.350/2014) wherein the Hon’ble High Court held that technical know how fee paid by the assessee is to be benchmarked applying TNMM at the entity level. The said decision has been affirmed by the Hon’ble Supreme Court in ITA No.15244/2017.
Considering the judicial decisions discussed here in above in the light of the under lying facts in the issue we hold that TNMM is the most appropriate method for this international
60 transaction and since the OPM of the assessee is higher than the OPM of the comparable companies, we are of the considered view that the benefit and the necessity test applied by the TPO/ DRP is uncalled for and accordingly direct the TPO/ AO to delete the addition of Rs.48397589/- ground No.5.1 to 5.6 are allowed.
Ground No.5.7 to 5.8 – Transfer pricing adjustment of Rs.5,48,58,133/- on account of reimbursement of expenses.
Proceeding further and coming to the TP adjustment of Rs.54858133/- which were made pursuant to the directions of the DRP on account of reimbursement of expenses, we are of the considered view that the transaction of reimbursement of expenses is closely linked with the entire business of the assessee. However, a careful perusal of the additional evidences shows that some of the evidences are not from third party. However, since the TPO has made the addition without offering any opportunity to the assessee, we restore this issue to the files of the TPO. The assessee is directed to furnish all the related evidences and the TPO is directed to examine such evidences and decide the issue afresh as per the provisions of the law.
Ground No.5.7 to 5.8 are allowed for statistical purposes.
Ground No.6 to 6.2 relates to the transfer pricing adjustments of Rs.38,31,452/- on account of interest on foreign currency loan extended to AE.
An identical issue has been considered and decided by us in ITA No.90/Del/2013 vide ground No.3. For the detailed discussion therein the adjustment of Rs.3831452/- is directed to be deleted. Ground No.6.1 to 6.2 are allowed.
Ground No.7 relates to the transfer pricing adjustment of Rs.92668509/- allegedly on account of re-characterizing the inter company receivables as unsecured loan extended by the assessee of its AE.
Facts on record show that during the course of the transfer pricing adjustment proceedings the TPO noticed that the balancesheet of the assessee reveals receivables. The TPO observed that the payment for the invoices raised by the assessee have not been received within the stipulated time as provided in the service agreement with the AE. The assessee was asked to furnish the time period for payment as per the service agreement with the AE. The TPO further observed that the delayed payments have to be treated as unsecured loans advanced to the AE on which normal rate of interest @ 16% for the period of delay in receipt of payment beyond the time stipulated in the service agreement shall be charged.
The assessee strongly objected to this proposition of the TPO pointing out that receivable is not an international transactions which warrant benchmarking. The assessee further objected for
62 imputing @16% for the delay in receipt of payments.
Dismissing the contention of the assessee the TPO resorted to Explanation (1)(c) to Section 92 B which has been inserted by Finance Act in 2012 with retrospective effect from 01.04.2002. The TPO was of the firm belief that the delay in receivables constitutes an international transaction in the light of the Explanation (1)(c) to section 92 B of the IT Act. The TPO observed that the assessee has provided benefit to its AE by way of advancing of interest free loan in the garb of delay in receipt of receivables. The TPO finally concluded by charging interest @ 15.77% and made adjustment of Rs.97780581/-. The objection before the DRP was of no avail.
Before us the counsel for the assessee vehemently stated that the delay of remittances cannot be re-characterized as unsecured loans advanced to the AE’s and imputing of the notinal interest thereon, is not in accordance with law. The counsel stated that the OPM of the assessee @ 27.36% is higher than the average working capital adjusted margins of the comparable companies finally accepted by the TPO at 12.97%. In support of his contention strong reliance was placed on the decision of the Hon’ble High Court of Delhi in the case of Kusum Healthcare Pvt. Ltd reported in 398 ITR 66. Further reliance was placed on the decision of the coordinate Bench in the case of Pitney Bowes Software India Pvt. Ltd. (ITA No.5052/Del/2018) wherein the Tribunal deleted the adjustment on account of
63 outstanding receivables after taking into consideration the working capital adjusted margins of the comparable companies. The counsel further stated that continuing debit balance cannot be regarded as international transaction on the contrary a continuing debit is a result of international transactions. The counsel further stated that the TPO/ DRP grossly erred in re- characterising the account receivable as unsecured loans. The counsel further pointed out that even if the benchmarking of delay in receipt has to be done the same should be done with internal comparables. Since the assessee has received remittances from unrelated third party with a time lag exceeding the credit period and since no interest has been charged for delay in receipt of such remittances from unrelated parties the same should be considered. The counsel concluded by praying that the impugned adjustment should deleted.
Per contra the DR strongly supported the finding of the TPO and placed strong reliance on Explanation (1)(c) to section 92 B of the Act.
We have given a thoughtful consideration to the orders of the authorities below. We have carefully considered the rival submissions. In our considered view every indebtness cannot be construed to have arisen out of a loan transaction and interest is involved only in relation to a debt created out of loan transaction. For this proposition, we draw support from the decision of Hon’ble Supreme Court in the case of Bombay Steam Navigation
64 reported in 56 ITR 52. This view further find support from the decision of Hon’ble High Court of Delhi in the case of Kusum Healthcare Private Limited 398 ITR 66 where in Hon’ble High court in the context of receivable held that not every item of receivable will be considered as an international transaction of receivable and each receivable has to be seen on case to case basis, the relevant finding read as under :-
“The Court is unable to agree with the above submissions. 10. The inclusion in the Explanation to Section 92B of the Act of the expression "receivables" does not mean that de hors the context every item of “receivables" appearing in the accounts of an entity, which may have dealings with foreign AEs would automatically be characterised as an international transaction. There may be a delay in collection of monies for supplies made, even beyond the agreed limit, due to a variety of factors which will have to be investigated on a case to case basis. Importantly, the impact this would have on the working capitalfof the Appellant will have to be studied. In other words, there has to be a proper inquiry by the TPO by analysing the statistics over a period of time to discern a pattern which would indicate that vis- a-vis the receivables for the supplies made to an AE, the arrangement reflects an international transaction intended to benefit the AE in some way.
The Court finds that the entire focus of the AO was on just one AY and the figure of receivables in relation to that A Y can hardly reflect a pattern that would justify a TPO concluding that the figure of receivables beyond 180 days constitutes an
65 international transaction by itself.”
It is not the case of the revenue that the impugned transaction is sham or bogus transaction, therefore, the re- characterization of the receivables as unsecured loans is uncalled for.
There is no dispute that remittances from unrelated third parties have also come with a time lag exceeding the agreed period and the undisputed fact is that the assessee has not charged any interest for delay in receipt of such remittances from unrelated parties. In the light of such undisputed fact any delay in remittances from associated enterprises should not be re-characterized as unsecured loans. We draw support from the decision of Hon’ble High Court of Bombay in the case of Indo American Jewellery Limited in ITA No.1053/2012 the relevant finding read as under :-
“However, in the facts of the present case, the specific finding of the IT AT is that there is complete uniformity in the act of the assessee in not charging interest from both the Associated Enterprises and Non Associated Enterprises debtors and the delay in realization of the export proceeds in both the cases is same. In these circumstances the decision of the Tribunal in deleting the notional interest on outstanding amount of export proceed realized belatedly cannot be faulted.”
66 104. There is no dispute that the OPM of the assessee @ 27.36% is higher than the average working capital adjusted margins of the comparable companies @12.97%, this being so no adjustment is called for in the light of the decision of the Hon’ble High Court of Delhi in the case of Kusum Healthcare (supra).
In our considered view since the receivables have been received by the assessee within ordinary time period it cannot be re-characterized as unsecured loans and accordingly no adjustment on account of delay in receipt of receivables can be made in the income of the assessee considering the fact that the similar delay is there in respect of receivables from unrelated third parties.
Considering the facts of the case in hand in totality in the light of the factual matrix discussed here in above viz-a-viz judicial decisions on the point of issue we are of the considered view that resorting to Explanation (1)(c) to section 92B of the Act is uncalled for. We accordingly direct the Assessing Officer / TPO to delete the transfer pricing adjustment of Rs.97780581/-. Ground No.7 is allowed.
Ground No.8 relates the charging of interest u/s. 234 B and 234 C of the Act. Levy of interest is mandatory though
consequential. We direct the Assessing Officer/ TPO to levy interest as per the provisions of the law. Interest u/s. 234 C of the Act has to be charged on the returned income.
In the result, the appeal filed by the assessee is partly allowed.
Order pronounced in the open court on 26.07.2019.
Sd/- Sd/- (SUCHITRA KAMBLE) (N. K. BILLAIYA) JUDICIAL MEMBER ACCOUNTANT MEMBER *NEHA* Date:- 26.07.2019 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI Date of dictation Date on which the typed draft is placed before the dictating Member Date on which the typed draft is placed before the Other member Date on which the approved draft comes to the Sr.PS/PS Date on which the fair order is placed before the Dictating Member for Pronouncement Date on which the fair order comes back to the Sr. PS/ PS Date on which the final order is uploaded on the 26.07.2019 website of ITAT Date on which the file goes to the Bench Clerk Date on which file goes to the Head Clerk. The date on which file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order