DCIT, NEW DELHI vs. M/S. SMS MEVAC UK LTD., NEW DELHI

At the outset, we find that in so far as issue of levy of interest u/s 234B the same is covered by the judgment of Hon’ble Jurisdictional High Court in the case of DIT vs. GE Packaged Power Inc. (2015) 373 ITR 65(Delhi). As regard levy of interest u/s 234A, she submitted that in the quantum proceedings u/s 143(3) are still pending before the Tribunal and therefore levy of interest u/s 234A would be purely consequential after giving effect to the Tribunal order in the quantum proceedings.

On the other hand Ld. CIT (DR), though admitted that in so far as levy of interest u/s 234B is concerned the same is covered by the judgment of Hon’ble Delhi High Court, however in so far levy of interest u/s 234A is concerned, it is independent and depends upon filing of return of income. Here in this case the assessee had filed return of income at loss which in the assessment order passed u/s 143(3) r.w.s 144C(1) same stood assessed at Rs. 25,15,57,358/-. The calculation of the interest would depend upon fate of the additions whence Tribunal decides the issues. Therefore, levy of interest u/s 234A should be remanded back to the AO for calculating the interest after giving effect to the ITAT order.

After considering the aforesaid submissions and on perusal of the impugned order, we find that assessment order u/s 143(3) r.w.s. 144C was passed on 23.2.2012, wherein the addition was made after taxing the payment of the drawings and designs as ‘fee for technical services’ as per article 13 of DTAA between India and U K and amount of supervisory charges was also taxed as FTS. It is an undisputed fact that assessee is a tax recipient of UK and is engaged in the business of supply of plant equipment drawings as well as rendering of services which is nature of supervision of erection and commissioning. Now it is well settled proposition of the Jurisdictional High court that where assessee is a non resident company and if the entire tax which was to be deducted at source on payments made by the payer to it, then there is was no question of payment of advanced tax by the assessee and consequently no interest u/s 234B can be charged. Hon’ble High Court after detailed reasoning and reference to various judgments has concluded that interest u/s 234B cannot be charged from non- resident where the entire tax was deducted at source by the payer. In sums and substance the issue of the said judgment reads as under:-  The implication of an absolute obligation upon the payer to deduct tax at source under Section 195(I) is that it becomes the responsibility of the payer to determine the amount it ought to deduct from the remittance to be paid to the assessee, towards tax. This determination would depend directly on the income of the assessee that is taxable in India on account of being attributable to its PE in India. That this determination is the responsibility of the payer is provided for, in the statute, in Section 195(2).

Thus, respectfully following the aforesaid ratio, we hold that no interest u/s 234B can be charged from the assessee. Coming to the 4 issue of levy of interest u/s 234A it has been admitted by both the parties that levy of calculation of interest u/s 234A would be dependent upon the fate of the additions made by the AO from the stage of the Tribunal which matter is still pending. Accordingly, AO is directed to examine levy of interest u/s 234A and also calculation after giving effect to the Tribunal order. Accordingly, grounds raised by the revenue are treated as partly allowed for statistical purposes.