DCIT, NEW DELHI vs. M/S. SHERATON OVERSEAS MANAGEMENT CORPORATION, NEW DELHI

During the course of assessment learned Assessing Officer found that the assessee received a sum of Rs. 5,51,05,219/- from certain hotel owners for rendering centralised services and it treated the same as Fee for Technical Services (FTS) and brought the same to tax. In appeal, Ld. CIT(A) while following the decision of the Hon’ble jurisdictional High Court in assessee’s own case, reached a conclusion that the payments received by the assessee where in the nature of business income, and not in the nature of royalty or Fee for Technical Services (FTS) and therefore, in the absence of any Permanent Establishment (PE) of the assessee in India, such receipts cannot be brought to tax. Aggrieved by the said findings of the Ld. CIT(A), Revenue preferred this appeal.

At the outset, Ld. AR submitted that the issue involved in this matter is no longer res Integra and in the case of assessee reported in Director of Income Tax vs. Sheraton International Inc (2009) 313 ITR 267 (Delhi), the Hon’ble jurisdictional High Court held that the payments for advertising, publicity and the sales promotion services rendered by the assessee, a company incorporated and tax resident in USAto Indian company, was advisement, publicity and sales promotion keeping in mind the mutual interests and in that context, the use of trademark, trade name etc. and other enumerated services referred to in the agreement with the assessee were incidental to main services and, therefore, the payments received were neither in the nature of royalty under section 9(1)(vi) of the Act, explanation 2, nor in the nature of ‘Fee for Technical Services’ (FTS) under section 9(1)(vii) of the Act, explanation 2, but business income and assessee not having any PE in India such business income was not taxable in India. He submitted that in the case of a group concern, namely, Starwood Hotels for the Assessment Year 2010-11, a coordinate Bench of this Tribunal, by order dated 28/9/2017 while following the decision of the Hon’ble jurisdictional High Court in Sheraton (supra) held that since the assessee is not having any PE in India, its business income earned is not taxable in India and such a finding is upheld by the Hon’ble jurisdictional High Court in ITA 467/2018 by order dated 18/04/2018. He further submitted that a similar view was taken in Starwood Hotels (supra) case for Assessment Year 2011-12 by a coordinate Bench of this Tribunal by order dated 18/12/2018 in while referring to the order of the Tribunal for the Assessment Year 2010-11. Lastly, he brought to our notice, the order dated 2/9/2019 for Assessment Year 2012-13 for a similar result.

Revenue does not dispute the fact of the Hon’ble jurisdictional High Court in assessee’s own case reported in Director of Income Tax vs. Sheraton International Inc (2009) 313 ITR 267 (Delhi) took the view that the payments for advertising, publicity and the sales promotion services rendered by the assessee, a company incorporated and tax resident in USA to Indian company, was advisement, publicity and sales promotion keeping in mind the mutual interests and in the context, the use of trademark, trade name etc. and other enumerated services referred to in the agreement with the assessee were incidental to main services and, therefore, the payments received were neither in the nature of royalty under section 9(1)(vi) of the Act, Explanation 2, nor in the nature of ‘Fee for Technical Services’ (FTS) under section 9(1)(vii) of the Act, Explanation 2, but business income and assessee not having any PE in India such business income was not taxable in India.

Further, on identical set of facts, in the case of Starwood (supra),Tribunaltook a consistent view following the above decision of the Hon’ble High Court for the AY 2010-11 and 2011-12, and such view wasupheld by the Hon’ble jurisdictional High Court in by order dated 18/4/2018 for Assessment year 2010-11, in ITA No. 713 of 2019 by order dated 02/08/2019 for Assessment Year 2011-12. Since the facts are identical and the issue is no longer res Integra,we donot findany reason to take a different view from the view taken by the Tribunal and the Hon’ble High Court for the immediately preceding years. Accordingly, we do not find any merits in the grounds of appeal of the Revenue and consequently dismiss the same.

In the result appeal of the Revenue is dismissed. Pronounced in open court on 18th November, 2019.