M/S CLEAR WATER TECHNOLOGY SERVICES PVT LTD ,BANGALORE vs. INCOME TAX OFFICER WARD-11(1), BANGALORE

2. The CIT(A) grossly erred in confirming the disallowances as made by the AO in utter disregard to the orders of this Hon'ble ITAT in the Appellant's own case for earlier years, on both the issues involved namely deduction under S.10-B and disallowance under S.40(a)(ia) of the Act. 3. The CIT(A) ought to have appreciated both disallowances namely deduction under S.10-B as well as one under S.40(a)(ia) of the Act stood covered, copy of orders of the ITAT having been furnished during the course of hearing. 4. The CIT(A) further committed serious lapse in not even considering the afore- said judgments of this Court and further committed a grave error in even ignoring judgment of Supreme court in the case of Yokogawa relied on by the Appellant. 5. CIT(A) ought to have appreciated that the order relied on by her in the case of Vodafone as regards disallowance under S.40(a)(ia), has already been considered by another coordinate bench, namely Delhi 'A' Bench in the case of Bharti Airtel Ltd. Vs. ITA (TDS) and hence the same was not applicable to the facts, especially when the court had ruled in favour, in the appellant's own case. 6. For these and such other grounds that may be urged at the time of hearing, the Appellant prays that the appeal may be allowed by directing the AO to accept deduction under S.10-B as claimed and deleting the disallowance under S.40(a)(ia) of the Act.

Page 3 of 7 4. Ground Nos. 1 and 6 (supra) being general in nature, no adjudication is called for thereon.

5. In the grounds raised (supra), the assessee has assailed the order of the CIT(A) in upholding the AO’s action in disallowing u/s 40(a)(ia) of the Act, the payment of Rs.55,41,541/- by the assessee to M/s. Novatel of USA for non-deduction of tax at source thereon u/s 195 of the Act. According to the learned AR for the assessee, similar issues have been decided in favour of the assessee by Co-ordinate Benches of this Tribunal in the assessee’s own case for Assessment Year 2008-09 in dated 28.09.2012; which has been followed by another Co- ordinate Bench in the assessee’s own case for Assessment Year 2010-11 in its order in ITA No.1146/Bang/2013 dated 12.09.2014.

5.2 Per contra, the learned DR for Revenue supported the orders of the authorities below.

5.3.1 We have heard the rival contentions and perused and carefully considered the material on record, including the judicial pronouncements cited (supra). The issue for consideration before us is whether the assessee was liable to deduct tax at source u/s 195 of the Act on payments to M/s. Novatel, USA during this year. We find that this very issue has been considered and held in favour of the assessee and against Revenue by the decision of the Co-ordinate Bench of this Tribunal in its order in dated 12.09.2014 for Assessment Year 2010-11; wherein, following the decision of another Co-ordinate Bench of this Tribunal in the assessee’s own case for Assessment Year 2008-09 dated 28.09.2012 (supra), it was held as under at paras 13 and 14 as under:

Page 4 of 7 “13. We have considered the rival submissions. We find that the ITAT in Assessee's own case for the assessment year 2008-09 in order dated 28.9.2012 in respect of an identical payment to M/S. Novatel, USA, the tribunal held that the payment was not fees for technical services rendered by the non-resident but was business income in the hands of the non-resident and since the non-resident did not have a permanent residence in India, the same is not chargeable to tax in the hands of the non-resident in India. The Tribunal therefore held that there was no obligation on the part of the Assessee to deduct tax at source. The following were the relevant observations of the Tribunal. "4.16 Also the Hon'ble Supreme Court in the case of GE India Technology Centre (P) Ltd. v. CIT & Anr reported in 327 ITR 456 (SC) has made it implicit that 'The most important expression in s. 195(1) consists of the words 'chargeable under the provisions of the Act'. A person paying interest or any other sum to a non-resident is not liable to deduct tax, if such sum is not chargeable to tax under the I.T.Act. 4.17 Moreover, the Hon'ble earlier Bench of this Tribunal had considered a similar issue in the case of Infosys Technologies Ltd. v. DCIT in ITA.No.1140/BangI2009 dated 21.1.2011. After due consideration of the issue and also in conformity with the ruling of the Hon'ble Supreme Court in the case of GE India Technology Centre P. Ltd. v. DCIT reported in 327 ITR 456(SC), the Hon'ble earlier Bench had decided the issue in favour of the assessee. The relevant portion of the findings of the Hon'ble Bench is reproduced as under: '4.9 The payments made to service providers such as AT and T or MCI Telecommunications are for the use of bandwidth provided for down linking signals in the United States. The payments made are not in the nature of managerial, consultancy or technical services nor is it for the use of or right to use industrial, commercial or scientific equipment. The service providers such as MCI Telecommunications or AT and T only ensures that the sufficient bandwidth is available on an ongoing basis to the ultimate users to uplink and downlink the signals. 4.10 The Madras High Court in the case of Sky Cell Communication Services Ltd. v. DCIT Manu/TN/0461/2001 -- 2521 ITR 53 has held that payment for use of mobile phone services would not constitute royalties or fees for technical services. Payments made for bandwidth are akin to the payments for use of mobile phone services. 4.11 The Bangalore Bench of the ITAT in the case of Wipro Ltd. v. ITO 80 TTJ 191 has held that payment for bandwidth would constitute neither royalties nor fees for technical services either under the Act or under the agreement for Avoidance of Double Taxation with USA. This decision was followed by the Tribunal in the Page 5 of 7 assessee's own case [ITA.No.532 and 533/Bang/2002 and ITA.No.365 and 367/Bang/2003 dated 12.8.2005]. Moreover, the recent decisions of the AAR in the following cases have decided in favour of the assessee. Dell International Services (P) Ltd. v. CIT Manu/APJ2002/2008 -- 305 ITR 37 ISRO Satellite Centre (ISAC) v. DIT Manu/AP./0010/2008 -- 307 ITR 59; and Cable and Wireless Networks India (P) Ltd. v. DIT Manu/AR/0018/2009 72.' 4.18 In the overall consideration of the facts and circumstances of the issue and also in conformity with judicial views referred supra, we are of the considered view that the assessee had no obligation whatsoever to deduct tax at source when the payments made to Novatel and as such, no disallowance u/s 40(a)(ia) of the Act was called for. It is order ordered accordingly."

6.2 We have heard the rival contentions and perused and carefully considered the material on record; including the judicial pronouncement cited (supra). On perusal of para 4.4 of the impugned order, it is seen that the CIT(A) has not adjudicated this issue on the ground that this claim of the assessee pertained to Assessment Year 2010- 11 and not the year under consideration i.e., Assessment Year 2011-12. The CIT(A) has also directed the AO to give consequential effect of earlier years as per the latest enforceable order. In these circumstances, it cannot be said that CIT(A) has dismissed the assessee’s claim. We, accordingly, direct the AO to follow the order of the CIT(A) to give consequential effect of earlier years as per the latest order and further direct the AO to follow the decision of the Hon’ble Karnataka High Court in the case of CIT Vs. Yokogawa (supra) while setting off the carry forward business losses and depreciation in the computation of the assessee’s claim for deduction u/s 10B of the Act. We hold and direct accordingly. Consequently, the grounds raised on this issue are allowed for statistical purposes.

Order pronounced in the open court on this 13th day of December, 2018.