INDIA INDEX SERVICES & PRODUCTS LTD,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX 14(2)(2), MUMBAI

The assessee has filed the present appeal against the order dated 01.09.2017 passed by the Commissioner of Income Tax (Appeals)-22, Mumbai [hereinafter referred to as the “CIT(A)”] relevant to the A.Y.2012- 13.

The assessee has raised the following grounds of appeal: - “1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in confirming the action of the Ld. AO in disallowing Rs.74,43,942/- being research and administration fee incurred for strategic business planning by treating the same as capital in nature and the reasons assigned for doing so are wrong and contrary to the facts and circumstances of the case, provisions of Income Tax Act, 1961, and Rules made thereunder.

The AO treated the same as capital in nature, therefore, the disallowed the claim of the assessee and expenses in sum of Rs.76,97,442/- was added to the income of the assessee. The total income of the assessee was assessed to the tune of Rs.21,06,97,952/-. Feeling aggrieved, the assessee filed an appeal before the CIT(A) who confirmed the addition of professional fee in sum of Rs.76,97,442/- raised by the AO, therefore, the assessee has filed the present appeal before us. ISSUE NO. 1 5. Issue no. 1 is in connection with the disallowance Research and Administration fee in sum of Rs.74,43,942/- incurred for strategic business 3 A.Y. 2012-13 planning holding that the same is capital in nature. The Ld. Representative of the assessee has argued that the assessee company is in the business of providing equity and commodity index related services and products to various participants in the Capital markets such as stock exchanges, asset management companies, insurance companies, investment banks and other organizations across the globe for business purposes. It is also argued that the assessee company took the services for the improvement of indices and meet requirement of market participants engaged the external device from Oliver Wyman who was having the sufficient expertise in the area of capital market at the international level for conducting the said research. The expenses for that is revenue in nature and is liable to be allowed. In support of his contention, the Ld. Representative of the assessee has placed reliance upon the decision (i) Empire Jute Co. Ltd. Vs. CIT, 124 ITR 1 (SC), (ii) CIT Vs. Carborandum Universal Ltd. (2008) 219 CTR 202 (Madras High Court), (iii) CIT Vs. Praga Tools Ltd. (1986) 157 ITR 282, (iv) DCIT Vs. Reddiff.com India Ltd. 141 TTJ 679 (Mum), (v) Glaxo Smith Kline Consumer Healthcare Ltd. Vs. ACIT, 112 TTJ 94 (Chandigarh) & CIT Vs. Kerala State Industrial Development Corporation Ltd.(1990) 182 ITR 62. On the other hand, the Ld. Representative of the Department has strongly relied upon the order passed by the CIT(A) in question. In view of the arguments advanced by the Ld. Representative of the parties and perusing the record, we noticed that the assessee has paid in sum of Rs.76,97,442/- to Oliver Wyman for research and administrative fee. The consultant executed the following work as under.: - “1.3 The nature of research work carried out by the consultant were as under: (a) To review the existing company offerings compared to other leading competitors (domestic and International) (b) Evolution of the need of appellant client base and targeting strategy across segment covering both existing and prospective customers.

In view of the nature of work of the Oliver Wyman, it is to be decided whether the expenses are capital in nature or revenue in nature. If the advantage consists merely in facilitating the assessee’s trading operations or enabling the management and conduct of the assessee’s business to be carried on more efficiently or more profitable while leaving the fixed capital untouched, the expenditure would be on revenue account, even though the advantage may endure for an indefinite future. No doubt, the question must be viewed in the larger context of business necessity and expediency. If the outgoing expenditure is related to the carrying on or the conduct of the business that may be regarded as an integral part of the profit-earning process and not for acquisition of an asset or a right of a permanent character the possession of which is a condition of the carrying on of the business, the expenditure may be regarded as revenue expenditure. In the instant case also the assessee is not going to get any right of a permanent character to which it can be assumed that the assessee