TATA TELESERVICES LTD.,NEW DELHI vs. ACIT, CIRCLE-76(1), NEW DELHI

Appellant by Ms Ananya Kapoor Advocate Respondent by Ms. Jaya Chaudhary CIT DR Date of hearing: 14/10/2024 Date of Pronouncement: 11/12/2024 ORDER PER SUDHIR KUMAR, JM:

This appeal by the assessee isdirected against the order of the Commissioner of Income Tax (Appeal)-41 New Delhi [hereinafter referred to as “CIT(A)”] vide order dated 01.12.2017 pertaining to A.Y. 2012-13 pertaining to arises out of the assessment order dated31.03.2014 under section 201/201(1A) of the Income Tax Act, 1961 [hereinafter referred as ‘the Act’].

2. The assessee has raised following grounds of appeal :-

1. That the order of the ld. Assessing Officer is bad in law and void ab initio.

i. That on the facts and in the circumstances of the case and in law, the learned CIT(A) has erred in summarily rejecting the ground of the Appellant that the Assessment order passed is bad in law and void ab –initio. ii. That on the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in upholding the order of the Ld. Assessing Officer of treating the Appellant as assessee in default' in view of the provisions of section 201(1) read with Section 191 of the Act and the judgment of Jagran Prakashan Limited Vs DCIT (TDS) (21 Taxman.com 489) (All HC) as there is no finding by the learned Assessing Officer with respect to the failure of deductees to pay tax directly, which is a jurisdictional pre- requisite.

Ground No. 2 That the Ld. CIT(A) grossly erred in confirming the order of the Ld. Assessing Officer (‘AO’) wherein the Appellant was held liable to deduct tax at source under Section 194H from the discounts allowed to its distributors on sale of starter kits and recharge vouchers (RCVs) under Section 194H of the Income-tax Act 1961(‘IT Act.) i. That the Ld. CIT (A) grossly erred in not appreciating that the provisions of Section 194H of the Act would apply only at the time of payment/credit to payee's account and that the discount allowed is not payment/credit made to the Channel partners account; ii. That the Ld. CIT (A) grossly erred in not appreciating that Section 194H would not apply as the discount allowed does not qualify as income chargeable to tax under the Act in the hands of the payee in the facts and circumstances of present case; iii. That the Ld. CIT (A) erroneously confirmed the classification of the discount given by the Applicant to its Channel Partners at the time of sale of Starter Kits and RCVs as commission/brokerage; iv. That the Ld. CIT (A) completely erred in not appreciating that the Hon'ble Karnataka High Court in Bharti Airtel Lid. vs. CIT, Anr., (2015) 372 ITR 33 (Karn) while considering an identical issue in the facts of the Appellant has inter alia held that 'right to service can be sold' and as such the supply of SIM cards and recharge vouchers can be on the basis of principal to principal and in the facts of the case, there would not be a relationship of agency. Similar view has been taken by the Rajasthan High Court in the case of the Appellant itself in M/s Hindustan Coco-Cola Beverages v. CIT, III Jaipur. (2017) 87 taxmann.com 295 (Rajasthan).

That the Ld. CIT (A) completely failed to appreciate that the goods sold to its channel partners have been accepted as a valid "sale" transaction by the Sales Tax/VAT authorities and hence the same could not be considered differently by the Tax Authorities; vi. That the Ld. CIT (A) completely failed to appreciate that discounts allowed on bulk sale of SUKs, RCVs by the Appellant to the distributors do not attract the provisions of Section 1941H. In furtherance of the same, he failed to appreciate that the channel partners purchase Appellant's products in bulk and generate income from further sale of these products to their retailers/customers, these discount allowed to the channel partners cannot be equated as income in the hands of the distributors; vii. That the Ld. CIT (A) failed to appreciate the decision of the Hon'ble Supreme Court in the case of CIT vs Ahmedabad Stamp Vendors Association (2012) 348 ITR 378 wherein the Hon'ble Court affirmed the decision of the Hon'ble Gujarat High Court in Ahmedabad Stamp vendors Association vs. Union of India, [2002] 257 ITR 202 (Guj.) wherein it is held that a P2P relation exists when a distributor sells products acquired at a discount and in such a transaction the provisions of Section 194H are not attracted. That the decision of the Hon'ble Supreme Court is squarely applicable in the case of the Appellant following an identical model, viii. It is stated that the Appellant had duly deducted tax under Section 194H with respect to payments made distributors of postpaid SIM cards for valid activation of postpaid connections. The CIT(A) appeal has failed to appreciate the distinction between prepaid distribution model where SIM cards are sold to be distributor and postpaid distribution model wherein the distributors model wherein the distributors assist in rendering of postpaid services.

3. Ground No.3 That the Ld. CIT(A) grossly erred in confirming that the Appellant is an ‘assessee in default’ for alleged non deduction of tax at source under the provisions of Section 194J of the Act on interconnect usage charges (‘IUC’) paid b the Appellant to other telecom operators:

i. That the Ld. CIT(A) has erred in not appreciating that this Hon’ble Tribunal has decided the issue of deduction of tax at source on Inter-Connect Usage Charges (‘IUC’) which a telecom operator pays to another in the case of Bharti Airtel Vs. ITO (TDS) [2016] 60 Taxman.Com 223 (Delhi Trib.). Further, the decisions of the Bangalore and Jaipur Tribunal in favour of the assessee have been affirmed respectively by the Hon’ble Karnataka High Court in CIT Vs. Bangalore v. Vodafone South Ltd. [2016] 60 TAxmann.com 223 (Delhi Trib.). Further, the decisions of the Bangalore and Jaipur Tribunal in favour of the aessee have been affirmed respectively by the Hon’ble Karnataka High Court in CIT v. Vodafone South Ltd. [2016] 72 taxmnan.com 347 (Kar) and the Hon’ble Rajasthan High Courts M/s. Hindustan Coco-cola Beverages v. Jaipur [2017] 87 taxmnan.com 295 (Rajasthan). ii. That the Ld. CIT(A) completely failed to appreciate that there is no human intervention while concluding a successful call, for which alone payment was made by the Appellant to other operator; iii. That the Ld. CIT(A) completely failed to appreciate the fact that no human intervention of the nature of managerial or consultancy services in any case was involved in providing interconnect usage charges; iv. That the Ld. CIT(A) completely failed to appreciate that there was no use of equipment by the Appellant of the other operator and therefore, the payment made by the Appellant to the other operators would not be regarded as ‘Fee for Technical services’. v. That the Ld. CIT(A) completely failed in appreciating that the payment for interconnection was for use by the other operator of a standard facility; 4. GROUND 4: That the Ld. CIT (A) erred in not appreciating the decision in CIT vs. Bharti Cellular Ltd., [2010] 193 Taxman 97 (SC), and concluding that the Appellant was liable to deduct tax at source under section 1943.

5. GROUND 5: That the Ld. CIT (A) failed to appreciate that the order under Section 201 read with Section 201 (1A) of the Act passed by the Ld. AO is in violation of the principles of natural justice by not providing the Appellant reasonable opportunity when expressly asked for i. That the Ld. CIT (A) failed to appreciate the Ld. AO passed the under Section 201 read with Section 201 (1A) without providing the Appellant a copy of the independent expert opinion obtained by the Department on Roaming in case of Appellant Company and consequent cross-examination of department experts.

ii. That the Ld. CIT (A) failed to appreciate the Ld. AO that the order under Section 201 read with Section 201 (1A) is passed in violation of the principles of natural justice.

6. GROUND 6: That no TDS demand can be raised under section 201(1) of the Act.

i. That on the facts and circumstances of the case and in law, the order of the learned TDS Officer, as upheld by learned CIT(A), is bad in law in so far as it seeks to recover tax demand under section 201 of the Act in contradiction to the settled principle that the payer cannot be held liable for payment of the tax demand in cases involving non-deduction of tax at source and only interest liability under section 201(1A) of the Act, if any, can be levied in such cases. ii. Without prejudice to Ground No 6.1 above, on the facts and circumstances of the case and in law, the learned CIT (A) has erred in upholding the action of the learned TDS Officer in raising demand under section 201(1) of the Act even though taxes would have been paid on income earned by the payees (being other telecom operators) on the IUC payments received by them from the Appellant. Such actionof the learned TDS Officer has resulted in double recovery of taxes, which is against the rules of taxation principles.

On the facts and circumstances of the case and in law, the learned CIT (A) has erred in ignoring the ruling of the Mumbai Bench of this Hon'ble Tribunal in the case of Vodafone Essar Limited (ITA Nos. 6058, 6059, 6060/Mum/2009), wherein, this Hon'ble Tribunal directed the assessing officer to invoke his powers under the Act and verify payment of taxes by the payees from the respective Assessing Officers assessing the payees with the help of the PANs of the payee furnished by the Appellant.

7. GROUND 7: That the Ld. CIT (A) grossly erred in confirming the levy of interest under section 201(1A) of the Act;

i. That the Ld. CIT (A) erred in levying interest under Section 201(1A) as no demand under Section 194H and Section 1943 is sustainable against the Appellant. ii. On the facts and circumstances of the case and in law, the learned CIT(A) has erred in confirming the action of the learned TDS Officer in charging interest under Section 201(1A) of the Act.

That without prejudice to the above it is submitted that as per the decision of the Hon'ble Supreme Court of India in Hindustan Coca Cola Beverage (P.) Ltd. vs. Commissioner of Income-tax, [2007] 163 TAXMAN 355 (SC) in the present facts and circumstances as the tax on IUC payments have already been paid by the payees/ deductee-assessee the Appellant will only be liable to pay interest till the date of payment of taxes by the payees/deductee-assessee.

8. GROUND 8: That the Ld. CIT (A) has erred in confirming the initiation of penalty proceedings under section 271(1)(C) of the Act.

i. That on the facts and circumstances of the case and in law, the learned AO has erred in initiating penalty proceedings under section 271(1)(c) of the Act.paid by the payees/ deductee-assessee the Appellant will only be liable to pay interest till the date of payment of taxes by the payees/deductee-assessee.

8. GROUND 8: That the Ld. CIT (A) has erred in confirming the initiation of penalty proceedings under section 271(1)(C) of the Act.

1. That on the facts and circumstances of the case and in law, the learned AO has erred in initiating penalty proceedings under section 271(1)(c) of the Act.

9. GROUND 9: That the Ld. CIT (A) grossly erred in not considering the contentions and grounds raised by the Appellant

Each of the grounds or sub-grounds are in the alternative and is without prejudice to each other.

The Appellant craves leave to add, alter, amend or withdraw all or any of the Grounds of Appeal herein and to submit such statements, documents and papers as may be considered necessary either at or before the appeal hearing.

3. The brief facts of the case are that the assessee is a limited company registered under the companies Act, 1996, engaged in the business of providing telecommunication services across the country, including Delhi in terms of the license granted by the Department of Telecommunication Government of India. To provide telecommunication services amongst others tata teleservices sells service products such as Recharge coupon Vouchers (RCVs) and starter kits. RCVs are the pre-paid vouchers used for selling talk time to the pre-paid subscribers. The starter kits are the new connections containing “Removable userIdentityModuleRUIM cards) or subscribers Identity Module (SIM Cards)for providing the telecommunication connection. For selling service products the company enters into a channel partner agreement with the distributors who are also known as channel partners. On the upfront sale of the services products discount is offered to the channel partners to the extent of the difference between the Maximum retail price and the distributor’s sale price. On this discount no TDS provisions as per Act was made by the company. A notice was issued u/s201(1) of the Act to examine whether the assessee company had duly deducted TDS as required to be made on element of discount granted on account of sale of SIM cards /recharge vouchers/ talk time. The assessing officer was of the view that TDS should have been deducted u/194H of the Act. Secondly the assessing company has not deducted tax u/s 194J on roaming charges paid to the various operators. The assessee company has filed the detailed submission on the basis of facts and judicial pronouncements which did not satisfy the AO and addition on both the heads were made.

Aggrieved the order of the assessing officer the assessee company has filed the appeal before the Ld.CIT(A) who vide his order dated 01-12-2017dismissed the appeal against which the assessee is in appeal before us.

4. The Ld CIT(A) has observed in his order as under :- 6. I have considered the facts and circumstances of the case, submission of the appellant and the perused the order of the AO. I find that so far as invoking section 194H is concerned, on identical facts, the Hon’ble Delhi High Court has decided this issue in the case of CIT – XVII vs. Idea Cellular Ltd. reported in (2010) 189 Taxman 118 (Delhi)/[2010] 325 ITR 148 (Delhi) / [2010] 230 CTR 43 (Delhi) in which the Hon’ble court has held :- Section 194H of the Income-tax Act, 1961 Deduction of tax at source Commission or brokerage etc. Assessment years 2003-04 and 2004-05- Assessee company was engaged in business of providing cellular telephone network through a card called Subscriber Identification Module (SIM) - Pre- paid or post-paid connections were provided to subscribers through distributors called Pre-paid Market Associates (PMAS) appointed by assessee Assessee offered discount on pre-paid calling services to its distributors As per agreement, at all times pre-paid SIM card recharge coupons were owned by assessee; maximum price of SIM cards/recharge coupons was decided by assessee; and PMAs had to comply with all requirements of assessee in respect of invoicing and accounts, maintenance of brand image and providing monthly sale reports and other information relating to business Minimum performance targets for distributors were also set by assessee which reserved right to terminate agreement unilaterally - Ultimate agreement was entered into between subscribers and assessee creating legal relationship between them Whether, on facts, relationship between assessee and its distributors was Whether, on facts, relationship between assessee and its distributors was that of principal and agent and, consequently, amount of discount offered by assessee to its distributors was in nature of commission liable to tax deduction at source under section 194H-Held, yes"

6.1 Following the above decision, the demand raised by the AO under section 194H is confirmed.

6.2 So far as invoking section 194) is concerned, on perusal of the facts, it is clear that the appellant had received technical services in lieu of getting roaming services from the net work of another operators through an automated process undertaken by a series of highly advanced telecom network equipment but the same requires constant human intervention to make the process of roaming services effectively operational, thereby, I am of the considered view that the services rendered by the other operators with regard to roaming facility was the technical services for which provision of section 1941 are applicable, therefore, the AO had rightly invoked section 194J of the IT Act in this regard.

6.3 Further, the appellant has not filed any details of the persons concerned (deduction u/s 194H & 194J) with reference to proviso to section 201 of the I.T. Act for verification.

5. We have the bothparties and perused the materials available on record.

6. The ld AR has submitted that the issue is now squarely covered in favour of the assessee by the judgment of the of the Hon’ble Supreme Court in case of Bharti Cellular Ltd, vs ACIT Circle civil Appeal No 7257 of 2011& the Hon’ble Delhi High Court in case of Tata Teleservices Limited vs Income Tax Officer & Others ITA 512/2018. Reliance has also placed on the following judgments; 1. Hon’ble Supreme Court in Bharti Cellular Limited Vs. ACIT Civil Appeal No.7257./2011 (SC) 2. Hon’ble Delhi High Court in M/s. Tata Teleservices Ltd. Vs. Income Tax Officer of 2018 (Delhi) 3. Hon’ble Delhi High Court in CIT (TDS) 2 vs M/s. Tata Teleservices Ltd. (2022) [ ITA 1417/208 (Delhi) 4. Hon’ble Karnataka High Court in CIT vs. Vodafone South Ltd. (2016) [241 taxman 497] (Karnataka) 5. Hon’ble Supreme Court in CIT vs. Vegetable Products Ltd. (1973) [88 ITR 192] 6. Hon’ble Mumbai Tribunal special bench in Narang Overseas (P) Ltd. vs. ACIT Central Circle 36 (2008_ [111 ITD 1 (Mumbai) (SB)] 7. Hon’ble Delhi Tribunal in ACIT, Circle 78 (1) vs. Vodafone Idea Ltd. (2024) [ITA no.3328 to 3332/Del/2015] 8. Hon’ble Delhi Tribunal ACIT, Circle 78 (1) vs. Vodafone Idea Ltd. (2024) [ ITA 137/Del/2021] 9. Hon’ble Delhi Tribunal in Unitech Wireless (Tamil Nadu) (P) Ltd. vs. ACIT 142 taxmann.com 154 (Delhi-Trib.)

7. At the outset, the ld DR vehemently supported the order of the lower authorities. The Ld. DR has relied on the following judgments as under;

1. Unitech Wireless (Tamil Nadu) Pvt. Ltd. Vs. ACIT

2. ACIT Vs. Unitech Wireless ITA No.2925/Del/2015 ITA No.2926/Del/2015 3. High Court of Madras in the case of Commissioner of Income-tax v. Dishnet Wireless Ltd. [2024] 165 taxmnan.com 416 (Madras) 4. Supreme Court of India in the case of Commissioner of Income –tax, Delhi v. Bharti Cellular Ltd [2010] 193 Taxman (SC).

8. In view of the above foregoing discussion, we think it proper to set aside the appeal in the light of the decisions, referred supra. We order accordingly.

9. Ground No 2;-This issue relates that whether the assessee would be under a legal obligation to deduct tax at source u/s 194H of the Act from the discounts allowed to its distributors on sale of starter kits and recharge vouchers?The Hon’ble Supreme Court in case of Bharti Cellular Ltd, vs ACIT Circle civil Appeal No 7257 of 2011 held as under :-

42. In view of the aforesaid discussion, we hold that the assessees would not be under a legal obligation to deduct tax at source on the income/profit component in the payments received by the distributors/franchisees from the third parties/customers, or while selling/transferring the pre-paid coupons or starter-kits to the distributors. Section 194-H of the Act is not applicable to the facts and circumstances of this case. Accordingly, the appeals filed by the assessee – cellular mobile service providers, challenging the judgments of the High Courts of Delhi and Calcutta are allowed and these judgments are set aside. The appeals filed by the Revenue challenging the judgments of High Courts of Rajasthan, Karnataka and Bombay are dismissed. There would be no orders as to cost. Pending applications, if any, shall stand disposed of.

10. In the case of Tata Teleservices Limited vs Income Tax officer & ANR ITA 512/2018 Hon’ble Delhi High Court held that;

1. The instant appeals raise the following common questions of law:

Whether Income Tax Appellate Tribunal fell into error in its interpretation of Section 194-H of the Income Tax Act, 1961 in the facts and circumstances of the case?

2. Undisputedly the aforesaid questions stands answered in favour of the assessee in light of the judgment rendered by the Supreme Court in Bharti Cellular Ltd. v. CIT [2024 SCC OnLine SC 198].

3. While dealing with the same, the Court had in Bharti Cellular held as follows:

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/04/2024 at 21:27:11 "

There is a close relationship between a franchisor and a franchisee because a franchisee's operations are closely regulated, and this possibly is a distinction between a franchise agreement and a distributorship agreement.

Franchise agreements are extremely detailed and complex. They may relate to distribution franchises, service franchises and production franchises. Notwithstanding the strict restrictions placed on the franchisees--which may require the franchisee to sell only the franchised goods, operate in a specific location, maintain premises which are required to comply with certain requirements, and even sell according to specified prices--the relationship may in a given case be that of an independent contractor. The facts of each case and the authority given by the "principal" to the franchisees matter and are determinative.

41. Thus, the term "agent" denotes a relationship that is very different from that existing between a master and his servant, or between a principal and principal, or between an employer and his This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/04/2024 at 21:27:12 independent contractor. Although servants and independent contractors are parties to relationships in which one person acts for another, and thereby possesses the capacity to involve them in liability, yet the nature of the relationship and the kind of acts in question are sufficiently different to justify the exclusion of servants and independent contractors from the law relating to agency. In other words, the term "agent" should be restricted to one who has the power of affecting the legal position of his principal by the making of contracts, or the disposition of the principal's property; viz. an independent contractor who may, incidentally, also affect the legal position of his principal in other ways. This can be ascertained by referring to and examining the indicia mentioned in clauses (a) to (d) in paragraph 8 of this judgment. It is in the restricted sense in which the term agent is used in Explanation (i) to section 194H of the Act.

4. In view of the aforesaid, we allow the instant appeals and set aside the orders of the Income Tax Appellate Tribunal ["ITAT"] dated 15 March 2018, insofar as the issue of Section 194H is concerned.

11. Respectfully following the ratio laid down by the Hon’ble Apex Court and Hon’ble High Court we hold that no TDS u/s 194H is deductible in case of discounts allowed to the distributors on sale of starter Kits and recharge vouchers. Ground no2 is decided in favour of the assessee.

12. Ground no.3 whether the assessee in default for non - deduction of tax at source under the provisions of section 194J of the Acton inter connect usage charges paid by the assessee to the other telecom operators?

13. The Ld counsel for assessee has submitted that roaming process between participating entities is fully automatic and does not require any human intervention. On the contrary ld DR has submitted that human intervention by skilled technical personnel is an integral and unavoidable part of roaming services provided by the other entity and these services could not be rendered effectively without continuous human coordination, Ld D R has relied on the following pronouncement; 1) The Hon’ble Madras High Court in the case of Commissioner of Income Tax Vs. Dishnet Wireless Ltd. [2024] 165 taxmann.com 416 (Madras) (copy enclosed) has observed as under :-

Section 194J, read with section 201, of the Income-tax Act, 1961 - Deduction of tax at source - Fees for technical or professional services (Roaming charges) - Assessment year 2007-08 to 2011-12 Assessee-company, engaged in business of providing pre-paid telecommunication services, entered into roaming agreements with other telecom operators to facilitate its subscribers in availing roaming facilities when they travel outside home network area - During year, assessee made substantial payments as roaming charges to other operators without deducting any tax at source Assessing Officer noted that roaming charges paid by assessee constituted fees for technical services rendered by payee-telecom operators, thereby attracting provisions of section 194J which mandates deduction of tax at source On appeal, assessee contended that its own National GSM Roaming Agreement did not require human intervention and roaming services were automated processes and, hence roaming charges did not qualify as fees for technical services - It was noted that human intervention by skilled technical personnel was an integral and unavoidable part of roaming services provided by host telecom operators to assessee and these services could not be rendered effectively or efficiently without continuous human monitoring, coordination, troubleshooting, and expertise - Whether, thus, roaming services involved human intervention and technical expertise at various levels and, consequently, charges paid by assessee for such services constituted fees for technical services under section 194J as provision lucidly spells out that consideration can also be in one lump sum - Held, yes [Paras 18, 19 and 20] [In favour of revenue]

2. SUPREME COURT OF INDIA in the case of Commissioner of Income-tax, Delhi v. Bharti Cellular Ltd [2010] 193 Taxman 97 (SC) has observed as under :-

Section 194J of the Income-tax Act, 1961- Deduction of tax at source - Fees for technical/professional services - Assessee was a cellular service provider - It had an interconnect agreement with BSNL/MTNL under which it paid interconnect/access/port charges to BSNL/MTNL Question that arose for consideration was whether TDS was deductible by assessee on interconnect/access/port charges paid to BSNL/MTNL - Whether in absence of any expert evidence from department to show how mutual intervention was involved in technical operations by which assessee was given facility by BSNL/MTNL for interconnection, matter could not be decided - Held, yes Whether, therefore, Assessing Officer was to be directed to decide matter after examining a technical expert from side of department Held, yes [Matter remanded]

14. The Hon’ble Apex Court observed that human intervention is essential for any fee/charges to get covered under the definition of fees for technical services’ as defined in Explanation 2 to clause (vii) of section 9(1) of the Act. However, since no expert opinion was available on record whether any ‘human intervention is involved in the provision of interconnect services. The Hon’ble Supreme Court remanded the matter back to the office of the learned TDS office for seeking expert opinion on this aspect and thereafter for fresh adjudication on this matter basis such facts. The roaming process between participating entities is fully automatic and does not require any human intervention. We do not find that the above aforesaid decision would be help of the revenue. 14. In the case of Commissioner of Income Tax (TDS) -2 vs M/S TATA Teleservices Ltd,the jurisdictional Hon’ble Delhi High Court held as under :-

A. Birla Corporation Ltd. vs. Commissioner of Central Excise, (2005) 6 SCC 95 “5. In the instant case the same question arises for consideration and the facts are almost identical. We cannot permit the Revenue to take a different stand in this case. The earlier appeal involving identical issue was not pressed and was therefore, dismissed. The respondent having taken a conscious decision to accept the principles laid down in Pepsico India Holdings Ltd.(supra) cannot be permitted to take the opposite stand in this case. If we were to permit them to do so, the law will be in a state of confusion and will place the authorities as well as the assessees in a quandary.” B. Commissioner of Central Excise, Navi Mumbai vs. Amar Bitumen & Allied Products Private Limited & Ors., (2010) 13 SCC 76 “5. This Court in a catena of cases has consistently taken the view that if an earlier order is not appealed against by the Revenue and the same has attained finality, then it is not open to the Revenue to accept the judgment/order on the same question in the case of one assessee and question its correctness in the case of some other assesses. Revenue cannot pick and choose......”

7. Admittedly, the Karnataka High Court and various Tax Tribunals have taken the view that there is no human intervention involved in providing the interconnect services whether it be for data link or roaming.

8. The Supreme Court in Berger Paints India Ltd. vs. Commissioner of Income Tax, (2004) 135 Taxman 586 has held that if the revenue has not challenged the correctness of the law laid down by the High Court and has accepted it in the case of one assessee, then it is not open to the revenue to challenge its correctness in the case of other assessee without just cause.

9. Keeping in view the aforesaid mandate of law and the letter dated 21st April, 2022, this Court is of the view that the appellant-revenue has consciously elected not to challenge the aforesaid judgment of the Karnataka High Court, which hold that no TDS is required to be deducted by the assessee on payment of interconnect user charges as it cannot be categorized as fee for technical services. 10. Consequently, this Court is of the view that it is not open to the revenue to challenge the correctness of the finding rendered by the Karnataka High Court in Vodafone South Ltd. (supra) in the case of other asseesees without just cause. Accordingly, no substantial question of law arises for consideration in the present appeal and the same is dismissed. 15. In the case of Commissioner of Income Tax TDS Bangalore vs Vodafone South Ltd [2016]72 TAXMANN.COM 347 Karnataka theHon’ble High Court held as under :-

“11. We have heard the rival contentions of both the parties and perused the material available on record. After going through the order of the Assessing Officer, Id CIT(A); submissions of the assessee as well as going through the process of providing roaming services; examination of technical experts by the ACIT TDS, New Delhi in the case of Bharti Cellular Ltd.; thereafter cross examination made by M/s. Bharti Cellular Ltd.; also opinion of Hon'ble the then Chief Justice of India Mr. S.H.Kapadia dated 03.09.2013 and also various judgments given by the ITAT Ahmedabad Bench in the case of Canara Bank on MICR and Pune Bench decision on Data Link Services. We find thatforinstallation/setting up/repairing/servicing/maintenancecapacity augmentation are require human intervention but after completing this process mere interconnection between the operators is automatic and does not require any human intervention. The term Inter Connecting User Charges (IUC) also signifies charges for connecting two entities. The Coordinate Bench also considered the Hon'ble Supreme Court decision in the case of Bharti Cellular Ltd. in the case of in IGATE Computer System Ltd. and held that Data Link transfer does not require any human intervention and charges received or paid on account of this is not fees for technical services as envisaged in Section 194J read with Section 9(1)(vii) read with Explanation-2 of the Act. In case before us, the assessee has paid roaming charges i.e. IUC Charges to various operators at Rs. 10,18,92,350/-. Respectfully following above judicial precedents, we hold that these charges are not fees for rendering any technical services as envisaged in Section 194J of the Act. Therefore, we reverse the order of the Id CIT (A) and assessee's appeal is allowed on this ground also.

14. In view of the above, we do not find that any substantial question of law would arise for consideration. Hence, the appeals are dismissed.