AAMANTARAN VTRAVEL CO. P.LTD,NEW DELHI vs. DCIT, CIRCLE-1(1), NEW DELHI

6. That the CIT(A) erred on facts and in law in not appreciating that the payments made by the appellant as per the rate contracts entered into with hotels, for stay of its clients, was merely a contract for providing specified types of hotel rooms at pre-determined rates during the agreed period and there was no obligation on the hotels to provide a room or specified set of rooms so as to be construed an accommodation taken on regular basis and therefore, even in terms of the Board’s Circular no 5 of 2002 dated 30th July 2002, there was no obligation to deduct tax at source form the payments made to hotels under section 194-I of the Act.

7. That the CIT(A) erred on facts and in law in misconstruing the import of the Board’s Circular no 5 of 2002 dated 30th July 2002 and not following the same while upholding the disallowance made by the assessing officer under section 40(a)(ia) of the Act in respect of payments made to hotels allegedly holding that the same constitutes payment of “rent” and was covered under section 194-I of the Act.

4 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi.

8. That the Ld CIT(A) has erred on facts and in law in holding that the appellant’s liability to deduct tax at source falls under section 194-1 of the Act without appreciating the fact that contracts with hotels do not guarantee any provision of rooms but such contracts only ensure room rate.

5 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi.

S.No. Summary of adjustments / Amount disallowances (in Rs.) i. Disallowance of ground arrangement 39,86,291 reimbursement ii. Disallowance of air fare expenses 60,67,142 iii. Disallowance of hotel accommodation 1,53,09,598 expenses 2. The Ld. CIT(A) deleted the first two additions, however, confirmed the third addition on which assessee is in appeal.

3. The A.O. disallowed an amount of Rs.1,53,09,598/- in respect of hotel accommodation expenses incurred by assessee taking a view that payment to hotel is on regular basis for services obtained from them and thus, payment is covered under section 194C of the I.T. Act for tax deduction. Since no TDS was deducted, the A.O. disallowed the amount in question. The Ld. CIT(A) referred to CBDT Circular No.5 of 2002 Dated 30.07.2002 clarifying the applicability of provisions of Section 194I of the I.T. Act, in respect of payments made to hotel for hiring of rooms. The Ld. CIT(A)

6 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi. noted that in the case of the assessee as per the rate contract hotels will provide certain number of rooms on regular basis. The Ld. CIT(A) noted that as in the case of the assessee as per the rate contract hotels will provide a certain number of rooms at specific rate the issue is covered under the provisions of Section 194I, therefore, TDS provisions are clearly applicable. The addition was accordingly confirmed.

S. Page Particulars No. No. 100- 5 Stop sale communication and ledger of Casa Baga, Goa 101 Rate Contract Agreement with Fariyas Hotels, Mumbai 102- 6 dated 15/05/2014 along with ledger extract and sample 115 bills Stop sale communications from Haathi Mahal and ledger 116- 7 extract 120 121- Email communications regarding fixing the rates, stop sale, 134 8 ledger extract and sample bills in case of bookings with ITC group of hotels

7 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi.

135- Rate Contract Agreement with Marriott group dated 157 9 01/08/2014 along with stop sale communications, ledger extract and sample bills

Confirmation letter, hotel occupancy agreement dated 10 20/02/2014, stop sale communication, ledger extract and 158- bill in respect of booking with Santiago Beach Resort, Goa 163 Hotel occupancy agreement entered into with Shikara 11 Beach resort dated 02/09/2014 along with stop sale 164- communications, ledger extract and sample bills 170 Confirmation letter, stop sale communications, ledger 171- 12 extract and sample bill in respect of booking with Star of 184 the Sea Resort, Goa

Email communications regarding fixing the rates, stop sale, 13 ledger extract and sample bills in case of bookings with Trident group of hotels 185- 194 4.1. It is submitted in the application that assessee is a tour operator, engaged in the business of travel related services to its customers travelling to India. In assessee’s case for assessment year under appeal, disallowance of the above amount has been made by the A.O. under section 40(a)(ia) of the I.T. Act in respect of payments made as per the rate contract with hotels for providing accommodation/rooms for 8 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi. stay of customers travelling to India, allegedly holding that the assessee failed to deduct tax at source under section 194C of the I.T. Act from the payment which was in the nature of payment for work.

5. The assessee filed an appeal before the Ld. CIT(A) who has confirmed the addition for non-deduction of TDS under section 194I of the I.T. Act. The Ld. CIT(A) uphold the disallowance merely by holding that rate contract agreements entered into by the assessee with the Hotels carried an obligation to provide rooms and therefore, the payments for accommodation is in the nature of rent for which tax has to be deducted under section 194I of the I.T. Act. In Circular No.715 Dated 08.08.1995 and Circular No.5 of 2002 Dated 30.07.2002 issued by the CBDT, it was clarified that where an agreement is merely in the nature of rate contracts for providing specified type of hotel rooms at pre-determined rates during an agreed period, it cannot be said to be accommodation “taken on regular basis” as there are no 9 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi. obligation on the part of the Hotel to provide a room or specified set of rooms. The Ld. CIT(A) completely misconstrued the Board circulars. The findings of the Ld. CIT(A) are contrary to the Board circular. The issue as to whether payments made pursuant to rate contract agreement with hotels involve any obligation on the part of the hotel to provide any accommodation on demand was never put-forth to the assessee during the hearing. The aforesaid understanding of the import of the Circulars of the Ld. CIT(A) came to the knowledge of the assessee only after the receipt of the impugned order. Therefore, in order to rebut the findings of the Ld. CIT(A) and in order to clearly establish the nature of the contract with the hotels and in order to establish that there are only rate contracts and do not involve any obligation for providing room or specified set of rooms, assessee prayed for admission of the additional evidences. Some of the documents were already part of the record of the A.O. but in order to demonstrate in detail the nature of such agreements entered into and the business carried on by the assessee and 10 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi. the correct factual position, the assessee filed these additional evidences. The assessee relied upon the decision of the Hon’ble Delhi High Court in the case of CIT vs. Text Hundred Pvt. Ltd., 351 ITR 57 in which it was held as under :

“13. The aforesaid case law clearly lays down a neat principle of law that discretion lies with the Tribunal to admit additional evidence in the interest of justice once the Tribunal affirms the opinion that doing so would be necessary for proper adjudication of the matter. This can be done even when application is filed by one of the parties to the appeal and it need not to be a suo motto action of the Tribunal. The aforesaid rule is made enabling the Tribunal to admit the additional evidence in its discretion if the Tribunal holds the view that such additional evidence would be necessary to do substantial justice in the matter. It is well settled that the procedure is handmade of justice and justice should not be allowed to be 11 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi. choked only because of some inadvertent error or omission on the part of one of the parties to lead evidence at the appropriate stage. Once it is found that the party intending to lead evidence before the Tribunal for the first time was prevented by sufficient cause to lead such an evidence and that this evidence would have material bearing on the issue which needs to be decided by the Tribunal and ends of justice demand admission of such an evidence, the Tribunal can pass an order to that effect.”

5.1. Learned Counsel for the Assessee also relied upon decision of Hon’ble Punjab & Haryana High Court in the case of Atlas Cycle Industries Ltd., vs. CIT 133 ITR 231 and Order of ITAT, Delhi Bench in the case of YMCA of India vs. IAC 29 ITD 620. Learned Counsel for the Assessee, therefore, prayed that additional evidences may be admitted.

12 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi.

7.1. Admittedly, the above additional evidences were not before authorities below to decide whether provisions of Section 194I or 194C would apply in the matter. Therefore, interest of justice requires that an opportunity should be given to the A.O. to examine these additional evidences and decide the issue as per Law. In this view of the matter, we set aside the Orders of the authorities below and restore the matter in issue to the file of A.O. with a direction to re-decide the matter in issue in the light of additional evidences so admitted above, strictly in accordance with law. A.O. shall give reasonable, sufficient opportunity of being heard to the assessee. The assessee is directed to file copies of these additional evidences

14 ITA.No.5602/Del./2018 Aamantaran Travel Company Pvt. Ltd., New Delhi. before A.O. for his consideration. Accordingly, appeal of assessee is allowed for statistical purposes on all grounds.

Order pronounced in the open Court.