DCIT (IT) 3(2)(2), MUMBAI vs. MWH CONSULTANTS (S) PTE. LTD, MUMBAI

Revenue has raised the following grounds in its appeal: - “1. "Whether on facts and in circumstances of the case and in law, the Ld. DRP is justified in holding that services rendered by the (A.Y: 2012-13) MWH Consultants (S) PTE Ltd assessee company are broadly in the nature of "Managerial Services" which are not covered within the scope of definition of the term "Fee for Technical Services" as per Article-12.4 of India- Singapore DTAA," 2. "Whether on facts and in circumstances of the case and in law and in continuation of (1) above, the services rendered by the assessee company do not make available any technical knowledge as held by DRP despite detailed analysis and observation of the assessing officer in the order of assessment under consideration.

At the time of hearing, Ld. Senior Counsel for the assessee submitted that tax effect on the issue in the present appeal is below ₹ 50 Lacs and in view of the CBDT Circular No. 17/2019 dated 08.08.2019 in F.No.279/Misc.142/2007-ITJ (Pt), the appeal of the Revenue is not maintainable. In the course of the hearing, Ld. Senior Counsel for the assessee furnished the calculation of tax effect which is as under: - Sr.NO. Particulars Amount in ₹. Amount in ₹. 1. Fees for technical services 4,84,44,048/- Total in IINR 4,84,44,048/- Tax on amounts disputed @ 10% as per 48,44,405/- Article 12 of the India - Singapore DTAA Add: Surcharge @ Nil * - Add: Education cess @ Nil * - Tax effect 48,44,405/- *No surcharge and education cess is leviable to tax rates as per the DTAA - reliance in this regard is placed on the following decisions:

Referring to the said calculation, Ld. Senior counsel submitted that the tax effect in this case is work out at ₹.48,44,405/- being 10% of tax on (A.Y: 2012-13) MWH Consultants (S) PTE Ltd fees for technical services and this tax rate is applied as per Article 12 of the DTAA between India and Singapore. Ld. Senior Counsel for the assessee submitted that surcharge and education cess are not applicable in the case of the assessee as the tax rate was applied as per DTAA. In support of his contentions he placed reliance on the following decisions: - a. Soregam SA v. DDIT [101 taxmann.com 94 (Delhi-Trib)] b. R.A.K. Ceremics, UAE v. DDIT [104 taxmann.com 380 (Hyd-Trib)] c. Parke Davis and Company LLC v. ACIT [41 taxmann.com 193 (Mum-Trib)] d. Sunil V. Motiani v. ITO [33 taxmann.com 252 (Mum-Trib)]

Ld. Departmental Representative submitted that in this case if the surcharge and education cess are not included the tax effect is coming to ₹.48,44,405/-.

We have heard the submissions and perused the grounds of appeal in this appeal. In this case the DRP in its order has observed that in terms of provisions of section 115A of the Act and also in terms of Article 12 of the India – Singapore DTAA, the rate of tax for “fees for technical services” is 10%. Accordingly, considering the provisions of section 115A, the DRP directed the Assessing Officer to apply the rate of tax as per the provisions of section 115A of the Act. We also observed that in the decisions relied on by the assessee it has been held that when the tax rate is applied as per the DTAA provisions, such tax rate as specified in DTAA provisions is inclusive of surcharge and education cess. Therefore, applying the rate

In the result, appeal of the Revenue is dismissed.