MEGGER INDIA P. LTD,MUMBAI vs. DCIT CIR 10(2)(2), MUMBAI

This appeal by the assessee is directed against order of the assessing officer dated 30.11.2016 passed pursuant to the direction of the dispute resolution panel dated 7.11.2016 for A.Y. 2012-13.

2. The Learned Dy. Commissioner of Income-tax, Circle 10(2)(2), Mumbai has erred in stating that no tangible or direct benefit was derived by the Appellant from receipt of the intra-group services and that the Appellant failed to furnish adequate evidences to demonstrate that the services were actually rendered by the AE, not appreciating the details, explanations and evidences submitted by the Appellant.

2 Megger India Pvt. Ltd.

Megger India Private Limited is engaged in the trading and distribution of electric test equipments and measuring instruments of the Megger Group, UK. During the year, the assessee company has undertaken following international transactions :-

Description Amount (Rs) Method used Purchases of equipments/goods from AEs for resale 320,390,001 TNMM Payment of Management service charges to AE 7,167,037 Provision of support services to AEs 21,063,940 Purchase of fixed assets from AEs 686,967 Recovery of marketing and commercial ('marcom') 924,175 material costs from AEs Reimbursement of expenses from AEs 725,570 Not applicable Total 350,957,689 The assessee selected TNMM as the most appropriate method to benchmark its international transactions of purchases of trading items, purchase of fixed asset, receipts for providing support services, payment for providing technical assistance services and payment for administrative and managerial service, recovery of marketing and commercial ('marcom') material costs from AEs.

3 Megger India Pvt. Ltd.

Nature of International Most Appropriate Profit Level Megger's Comparables Transaction Method Indicator Adjusted Adjusted Operating weighted average Margin operating margin International Transactional Net Adjusted 17.01 per cent 4.37 per cent transactions aggregated Margin Method Operating under the system Profit / Sales integration segment On this basis, the assessee contended that its international transactions are at the arm's length. The TPO in Order passed u/s. 92CA(3), determined the arm's length price of the international transactions of payment made for administrative and management services at NIL as against Rs.71,67,037/- claimed by the assessee.

b) The assessee did not produce any evidences regarding the actual services rendered by the AE and how they would be quantified at an arm's length condition. c) Details submitted by the assessee, it does not show the utility of services rendered and quantification of the same in arm's length condition. This shows that these charges are not linked with actual services. d) The assessee could not produce the details and quantum of expenditure spent by the AE in rendering services in connection with these services even though he was asked specifically. e) Just by describing various services, it will not suffice to justify the price charged in intra group services. The assessee is only describing various services rendered by the AE, but did not give the actual amount spent in respect of these expenses; as such dealing between two independent parties would invariably boils down to the actual expenditure incurred in connection with such services and markup thereon. f) The assessee has filed a copy of master agreement with its AE which gives the basis of calculation of cost based on revenue which is nothing but a broad-brush approach aimed at flatly equating the costs related to the revenue.

4 Megger India Pvt. Ltd. g) After carefully, considering the facts of the case submitted by the assessee, it is seen that the assessee has made detailed submissions regarding the legal provisions but has not responded to the undersigned queries on facts. The assessee has failed to furnish any evidences regarding the receipt of shared services. For determining the arm's length price of international transaction of receipt of shared services by the assessee the following considerations are of prime importance:

1) Whether services were received or not? 2) Whether services were beneficial to the recipient or not?

The quantum of share services are decided as per agreement entered into with the AEs. Though agreement exists but still the same cannot lead to the conclusion that the services were in fact received for which the payment has been made such a conclusion would be a presumption in the absence of evidence of rendering of services. Receipt of service is essential for allowance of payment either under Income-tax Act or under the Transfer Pricing Provisions. The difference being, if the services are received, benefit arising from the services cannot be questioned u/s.37(l), whereas benefit test is one of the pre-requisites under Transfer Pricing provisions for the service transactions."

Also during the course of the assessment proceedings, assessee did not file any of the specific details to support that how these payments have been derived at. Under these circumstances and facts of the case, it is not possible to determine as to whether the expenses amounting to Rs.71,67,037/- have been incurred wholly and exclusively of the purpose of the business. Therefore, the said expenses are hereby not allowed u/s.37(l) of the I.T. Act, 1961. Alternatively, they shall also stand disallowed u/s.40A(2)(b) of the Act as the assessee failed to establish both before the TPO and the undersigned during the course of the assessment proceedings, to furnish any specific details which could determine whether the expenses so made are not excessive and reasonable.

“7.2 The assessee has not raised any objection against the above proposed addition/disallowance. However, since the TPO has taken the ALP of the said transaction at NIL, and effectively there has been an upward adjustment of Rs.71,67,037/-, which has also been upheld by the Hon'ble DRP, therefore, the said expenses after being not allowed u/s.37(l) and/or u/s.40A(2)(b) of the Act, are not added back to the total income of the assessee, as the same may result into the double taxation of the said amount.”

5 Megger India Pvt. Ltd.

6 Megger India Pvt. Ltd. of agreement between the parties is not a subject matter of decision of DRP. The dispute resolution panel further erred in agreeing with the Transfer Pricing officer for application of benefit test for computing the arms length price of the international transaction. Accordingly in our considered opinion the Transfer Pricing adjustment is liable to be set aside as appropriate method of benchmarking the arms length price of international transaction as per the statute has not been adopted as held by the honourable jurisdictional High Court in the case of Johnson & Johnson (supra). Furthermore invoking of benefit test in transfer pricing adjustment is also against the ratio laid down by honourable Bombay High Court in the case of Lever India Exports Ltd. (supra). Hence in the background of aforesaid discussion and precedent from honourable jurisdictional High Court we set aside the orders of authorities below and decide the issue in favour of assessee.