NATIONAL ASSOCIATION OF SOFTWARE AND SERVICES COMPANIES ('NASSCOM'),NEW DELHI vs. CIT (EXEMPTIONS), NEW DELHI

The assessee is, therefore, aggrieved of the impugned order and challenged the same before us in this appeal stating that the Assessing Officer had already examined the issue relating to the allowability of GTD expenses and computed the assessed income of the assessee correctly. It is stated that the assessee incurred such the expenditure in furtherance of the aims and object of the assessee society and therefore, it cannot be said that allowing such an expenditure was unsustainable in law. The Ld. AR submitted that if for any reason the Ld.CIT(A) felt that there was no or inadequate enquiry, the Ld.CIT(A) should have taken it to the logical conclusion by adopting at independent enquiry by herself and recorded a finding of fact that the assessment was unsustainable or the order of the assessment was erroneous insofar as it is prejudicial to the interest of the revenue by demonstrating the same with cogent reasons.

Per contra, it is the argument of the Ld. DR that it has been observed that Ld. CIT(E) to rely on the material as it stands not only at the time when the order in question was passed by the ld. Assessing Officer, but also the record as it stands at the time of examination ofLd. CIT(E) in this matter. It is clear from the assessment order itself that when the Ld. Assessing Officer raised a query seeking details for the expenses incurred out of India, but the assessee did not furnish such a details and on the other hand stated that since they are not availing any benefit of exemption u/s 11 of the Act, and their income has been treated as business income as per Section 28(iii) of the Act, such details were irrelevant.

We have gone through the record in the light of the submissions made on either side. There is no dispute that the aims and object of the assessee society as are to be found from the Memorandum of Association incorporated at Page No. 56 to 74 of the paper book, vide Clause 3(7 and 24) include the promotion of expert of Indian Software & Associated Services and also sponsoring on its own and or arrange through the agencies of the Government visits of delegations of members to countries to promote the interests of the Indian Industry in general and software industry in particular in the areas such as market surveys, exports, joint ventures and collaborations, engineering consultancy studies and all other allied matters. Further, it was submitted before the Ld. CIT(E) that the nature of the GTD expenses as that it is primarily in the nature of the fees etc. being paid to various consulting (Public affair) firms of international repute, retained by the assessee to highlight the value proposition with key policy makers to maintain & enhance the business image of India and establishment of the “India” brand to facilitate opening up of international markets and to provide a level playing ground to India companies competing for international business, with large multinationals in the Indian market place.

Further, purpose of such expenditure and the benefits derivable there from is aimed at benefitting L.C.T & Business Process Management (BPM) industry as a whole, which not denotes the member fraternity of the assessee, but also the industry at large in India. The monetary & in principal support to GTD activity by Government of India clearly establish the utility of such expenses for the India I.T Industry as a whole.

It is further noteworthy that for the years early to the Assessment Year 2010-11 and subsequent to 2012-13 such an expensewas allowed without raising any query. The assessment order for the Assessment Year 2012-13 was passed on 9/2/2015 and it was available before the Ld. CIT(E) when she passed the order u/s 263 for the Assessment Year 2010-11. So also, when the Assessment Orders for the Assessment Years 2013-14, 2014-15 and 2015-16 were passed on 8/2/2016, 23/3/2016 & 15/3/2017, this order dated 30/03/2015 u/s 263 was very much available before the Ld. Assessing Officer. In spite of this fact, record does not show that any consistency is followed in respect of the Assessment Years prior to the Assessment Year 2010-11 and subsequent to 2012-13.

On a perusal of the objects of the society in the light of the nature of GTD Expenses and the nature and purposeof such expenses, it is difficult to say how allowance of such expenses was unsustainable.

Further, according to the Ld. CIT(E), Ld. A.O failed to make any enquiries with respect to the admissibility of the GTP activity expenses. However, the impugned order does not show any independent enquiry undertaken by the Ld. CIT(E). The assessee placed reliance on the decisions of the Hon’ble Jurisdictional High Court in the case of ITO Vs. D.G. Housing Projects Ltd and also 2012 343 ITR 329 Delhi and PCIT Vs. Delhi Airport Metro Express Pvt. Ltd. dated 5/9/2017 for the principle that in case the CIT(A) is of the opinion that this is a case of no enquiry or inadequate enquiry, in order to say that the order of assessment was erroneous, it is sine qua non for the Ld. CIT(E) to conduct necessary enquiry to reach the conclusion that the order was erroneous.

It is further submitted on behalf of the assessee that the assessee receives Government grant and subsidies and the unfunded amount have been carried forward to the subsequent years as could be seen from the notes to accounts at Page No 14 of the paper book. It could be seen from the income and expenditure amount for the year ended March 31st, 2010, the GTD expenses were shown at Rs. 274,56,234/- was declared and it is so inconsonance with the practice for earlier years.

In D.G Housing Projects Ltd. (Supra), the Hon’ble Jurisdictional High Court held as under:-

This distinction must be kept in mind by the CIT while exercising jurisdiction under Section 263 of the Act and in the absence of the finding that the order is erroneous and prejudicial to the interest of Revenue, exercise of jurisdiction under the said section is not sustainable. In most cases of alleged "inadequate investigation", it will be difficult to hold that the order of the Assessing Officer, who had conducted enquiries and had acted as an investigator, is erroneous, without CIT conducting verification/inquiry. The order of the Assessing Officer may be or may not be wrong. CIT cannot direct reconsideration on this ground but only when the order is erroneous. An order of remit cannot be passed by the CIT to ask the Assessing Officer to decide whether the order was erroneous. This is not permissible. An order is not erroneous, unless the CIT hold and records reasons why it is erroneous. An order will not become erroneous because on remit, the Assessing Officer may decide that the order is erroneous. Therefore CIT must after recording reasons hold that the order is erroneous. The jurisdictional precondition stipulated is that the CIT must come to the conclusion that the order is erroneous and is unsustainable in law. We may notice that the material which the CIT can rely includes not only the record as it stands at the time when the order in question was passed by the Assessing Officer but also the record as it stands at the time of examination by the CIT(A).”

So also in Delhi Airport Metro Express Pvt. ltd. (supra), the Hon’ble Jurisdictional High Court held that for the purpose of exercising jurisdictional u/s 263 of the Act, the conclusion that the order of A.O is erroneous and the prejudicial to the interest of the Revenue has to be preceded by minimal enquiry and it is incumbent upon the PCIT to conduct such enquiry where the PCIT was of the view that the A.O did not undertaken any enquiry. It is further held that such an enquiry has to be exercised only by the PCIT. In the case of PCIT Vs. Modi care Ltd. (ITA NO. 759/Del/2016) dated 14/9/2017,the Hon’ble Jurisdictional High Court, after noticing the decisions in the case of D.G Housing Projects Ltd. and also Delhi Airport Metro Express Pvt. Ltd held that the exercise u/s 263 of the Act could not have been outsourced by the CIT(A) to A.O and instead of directing the A.O to verify the correctness of the client of the assessee, the CIT himself should have undertaken an enquiry and give reasons for coming to the conclusion that the assessment order was erroneous and prejudicial to the interest of the revenue.

In these circumstances, we are of the considered opinion that the Ld. CIT(A)(E) in this matter did not undertake the exercise of enquiry required to reach the conclusion that the assessment order was erroneous insofar as it is prejudicial to the interest of the revenue because firstly, there is no finding that the GTD activity expenses were not for furtherance of the aims and objects of the assessee society or that the assessment order is erroneous for any reasons to be recorded by the Ld. CIT(E). For want of an enquiry to reach such a conclusion we find it difficult to sustain the impugned order in so far as GTD expenses are concerned.

Now, coming to the aspect of the computation error adverted to by the ld. CIT(E) in respect of the denial of exemption of Rs. 8,32,29,451/-,the contention of the assessee is that the assessee was not given an opportunity of being heard on this aspect and there was no such mention in the notice issued to the assessee u/s 263 of the Act. On a perusal of the copy, notice that Page No. 36 of the paper book, we find that there is no reference to this computational error and the record does not reveal that the CIT(E) had given any opportunity to the assessee to explain this aspect.

We, therefore, for the reasons set forth in the preceding paragraphs or of the considered opinion that the impugned order cannot be sustained and is liable to be quashed. We accordingly quashed this.

In the result, the appeal of the assessee is allowed.