CONTROL TECHNIQUES INDIA PRIVATE LIMITED,CHENNAI vs. DCIT CORPORATE CIRCLE 1(2), CHENNAI

4. The Id. TPO, the Id. AO and the Id. DRP have erred in making the adjustment under section 92 of the Act violating the provisions of the law and in excess of their jurisdiction.

5. The Id. TPO and the Id. AO and the Id, DRP have erred in holding the arm's length value of management services to be nil without first establishing any reason for the rejection of the appellant's transfer pricing documentation, when the same documentation and benchmarking approach which included the management services as an operating cost was accepted by them as regards the other international transactions.

6. The Id. TPO, the ld.AO and the Id, DRP have erred in not accepting the closely linked and integral nature of management services to the appellant's business and in not considering the aggregation approach adopted by the appellant in its benchmarking.

7. The Id, TPO, the Id. AO and the ld.DRP have erred in making the adjustment purportedly under the CUP method, without first establishing any comparable uncontrolled transaction to arrive at such a conclusion.

9. The ld. TPO and the Id. DRP erred in not considering the information and documents submitted by the appellant.

During the year under consideration, the assessee has reported various international transactions entered into with its Associated Enterprises (in short “AE") which are tabulated below:

Nature of Amount MAM PLI Margin of Margin of International (in Rs.) taxpayer comparables transaction Purchase of raw 277922366 TNMM OP/Sales 7.06% 5.16% materials, Components, etc. Payment of 22984500 management fees Service income 733951 Warranty charges 5414352 received Sales 1477162 Warranty charges 134415 paid Reimbursement of 1038339 expenses paid Reimbursement of 3202737 expenses received Total 312773407

The assessee has arrived PLI margin of 7.06% and compared with margin of comparables which was at 5.16%. The assessee has aggregated all transactions and bench marked under transaction not margin method.

During the assessment proceedings, a reference was made to TPO to determine the ALP of international transactions of the assessee with its AE.

The TPO has accepted TNMM selected by the assessee as most appropriate method and has accepted transactions with its AE are at ALP. However, suggested downward adjustment on account of management fees paid to CTL-UK for Rs.1,57,23,722/- on the ground that the assessee has not furnished any evidences to prove that, in fact, services have been availed from its AE and also adoption of TNMM as most appropriate method is correct in the given facts and circumstances of the case and hence, out of total expenditure being payment of management fees of Rs.2,29,84,500/- has allowed, expenses relating to marketing of Rs.72,60,778/- and balance amount of Rs.1,57,23,722/- has been suggested as downward adjustment towards payment on account of management fees.

Aggrieved by the final Assessment Order, the assessee has filed this appeal before us.

However, set aside the appeal to the file of the TPO on the ground that the assessee has failed to file evidences to prove services received from its AE with a direction to the TPO to re-consider the issue. He, further, submitted that after the decision of the ITAT in assessee’s own case, the issue is being now settled by the decision of the Hon’ble Delhi High Court in the case of Magneti Marelli Powertrain India v. DCIT reported in 389 ITR 469, wherein, the Hon’ble Delhi High Court clearly held that having accepted the TNMM as the most appropriate method, it was not open to the TPO to segregate only one element i.e. payment of technical assistance fee to an entirely different (CUP Method) method. The Hon’ble Supreme Court affirmed the findings of the Hon’ble Delhi High Court while dismissing the SLP filed by the Revenue vide its order dated 25.10.2016. Therefore, now the issue is also settled by the decision of the Hon’ble Supreme Court that when all transactions of the assessee with its AE reckoned under one method i.e. TNMM and transactions are ALP then segregating one element of services and applying CUP Method is incorrect. Therefore, the Ld.TPO and Ld.DRP were erred in applying CUP method to make downward adjustment towards payment of management fees to CTL-UK.

8. We heard both the parties, perused the material available on record and gone through orders of the authorities below. The TPO has suggested downward adjustment of management fees paid to CTL-UK basically on two grounds. The first reason given by the TPO to make TP adjustment is that the assessee has not filed any evidences to prove receipt of services from its AE. The TPO, further, was of the opinion that the services claimed to have received by the assessee from its AE are in the nature of shareholders/stewardship services, which did not give any cost benefit to the assessee. The another reason given by the TPO to suggest TP adjustment is that the method selected by the assessee to compare payment of management fees is not a proper method. Because, if CUP is selected, then it is easy to compare the transactions in a similar scenario, an independent entity would not be willing to pay such amount for services so claimed to have been received by the assessee. We have given our thoughtful consideration to the reasons given by the TPO to make downward adjustment for management fees paid to AE and find that in so far as selection of most appropriate method, although the TPO is correct in selecting CUP method as the most appropriate method but failed to bring on any comparable to test the transactions of the assessee with its AE.

Further, it is a settled principle of law by the decision of the various High Courts including the decision of the Hon’ble Delhi High Court in the case of Magneti Marelli Powertrain India v. DCIT that having accepted the TNMM as the most appropriate method in respect of all transactions, it was not open to the TPO to select only one of the services i.e. payment of technical fees to an entirely different (CUP method). The said findings of the Hon’ble High Court has been affirmed by the Hon’ble Supreme Court while dismissing the SLP filed by the Revenue. In fact, the ITAT in the assessee’s own case for the AY 2012-13 has taken a similar view and held that it is not open to the TPO to select a different method for one element of services, when it is accepted the entire transactions of the assessee with its AE are at ALP under TNMM. However, the Tribunal has set aside the issue to the file of the TPO to verify the claim of the assessee with evidences of receipt of services from its AE and directed the TPO to allow the expenditure in case the assessee has filed necessary evidences to prove rendering of services by its AE. In the present case, for the impugned assessment year, we are not in agreement with selection of different method (CUP) by the TPO for bench marking one element of service, when entire services received by the assessee from its AE are tested at TNMM.

In principle, we agree with the arguments of the Ld.AR for the assessee that segregation of one element of services out of bunches of services received by the assessee from its AE and applying different method for bench marking transaction is not correct, most particularly when TPO has accepted transactions of the assessee with its AE are at ALP under TNMM.

However, fact remains that from the orders of the lower authorities, it was noticed that the TPO wanted the assessee to show that services were actually rendered by its AE to the assessee. Unless, the assessee substantiates its claim with necessary evidence including Invoices, if any, raised by the AE for rendering of services, then the claim of the assessee cannot be accepted. Therefore, we are of the considered view that the issue needs to be set aside to the file of the AO for limited purpose verification of facts with regard to rendering of services by the AE to the assessee in connection with payment of management fees. In case, the assessee produced particulars of actual receipt of services, then the TPO is directed to accept the TP study conducted by the assessee by applying TNMM as the most appropriate method and delete TP adjustment made towards management fees.

Order pronounced on the 12th day of April, 2021, in Chennai.