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ITA 872/2019 & connected matters
Page 1 of 8
$~61 to 68 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 872/2019 PR. COMMISSIONER OF INCOME TAX, (CENTRAL)-3, NEW DELHI
.....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs.
versus
M/S PERNOD RICARD (INDIA) PVT. LT .....Respondent Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal Kandpal, Advs. 62 + ITA 49/2020
PR.COMMISSIONER OF INCOME TAX CENTRAL -3 ND .....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs.
versus
M/S PERNOD RICARD INDIA PVT. LTD. .....Respondent Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal Kandpal, Advs. 63 + ITA 50/2020 PR. COMMISSIONER OF INCOME TAX (CENTRAL) -3, NEW DELHI
.....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs.
versus 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 04/09/2024 at 12:25:50
ITA 872/2019 & connected matters
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M/S. PERNOD RICARD (INDIA) PVT. LTD .....Respondent
Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal Kandpal, Advs. 64 + ITA 51/2020 PR. COMMISSIONER OF INCOME TAX (CENTRAL), NEW DELHI .....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs.
versus
M/S. PERNOD RICARD (INDIA) PVT . LTD .....Respondent Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal Kandpal, Advs. 65 + ITA 54/2020 PR. COMMISSIONER OF INCOME TAX, (CENTRAL)-3, NEW DLEHI .....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs.
versus
M/S. PERNOD RICARD (INDIA) PVT. LTD .....Respondent Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal 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 04/09/2024 at 12:25:50
ITA 872/2019 & connected matters
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Kandpal, Advs. 66 + ITA 165/2021 PRINCIPAL COM0MISSIONER OF INCOME TAX (CENTRAL) - 3 .....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs.
versus
PERNOD RICARD INDIA PVT. LTD. .....Respondent Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal Kandpal, Advs. 67 + ITA 166/2021 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) – 3
.....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs.
versus
PERNOD RICARD INDIA PVT. LTD. .....Respondent Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal Kandpal, Advs. 68 + ITA 83/2022 PRINCIPAL COM0MISSIONER OF INCOME TAX (CENTRAL) - 3 .....Appellant Through: Mr. Anurag Ojha, SSC along with Ms. Hemlata Rawat & Mr. V.K. Saksena, JSCs. 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 04/09/2024 at 12:25:50
ITA 872/2019 & connected matters
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versus
PERNOD RICARD INDIA PVT. LTD. .....Respondent Through: Mr. Deepak Chopra, Mr. Anmol Anand, Ms. Priya Tandon and Ms. Sheetal Kandpal, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
O R D E R %
29.08.2024
Having heard Mr. Ojha, learned counsel for the appellant and Mr. Chopra, learned counsel for the respondent, we take note of the following principal issues which stand raised in these appeals and pertain to:- i) Transfer Pricing Adjustment on account of Advertising, Marketing and Promotional1 expenditure ii) Disallowance under Section 14A of the Income Tax Act, 19612 iii) Disallowance of brand building expenditure under Section 37 of the Act iv) Disallowance of INR 10,80,000/- based on seized material pertaining to the preceding years. 2. It is these four principal issues which form the heart of the questions as would be evident from the common chart which has been placed for our consideration and is extracted hereinbelow: -
1 AMP 2 Act 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 04/09/2024 at 12:25:50
ITA 872/2019 & connected matters
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COMMON CHART OF ISSUES INVOLVED
We note that insofar as the issue of AMP is concerned or the same transcending to brand building for the benefit of the AE, the same would have to necessarily be answered against the appellant bearing in mind the view expressed by the Court in Maruti Suzuki India Ltd. vs. Commissioner of Income-Tax3 and Sony Ericsson Mobile Communications India Pvt. Ltd. vs. Commissioner of Income-Tax4. 4. In the present matter, the Transfer Pricing Officer5 in its order dated 28 January 2014 held that the AMP expenses amounted to brand building for the benefit of the Associated Enterprise6. However, in the absence of any material or evidence which may have tended to
3 2015 SCC OnLine Del 13940 4 2015 SCC OnLine Del 8083 5 TPO 6 AE 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 04/09/2024 at 12:25:50
ITA 872/2019 & connected matters
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establish the existence of an arrangement between the Indian entity and its AE, or which may have been viewed as evidence of them acting in concert, the view expressed by the TPO is untenable and the order of the Tribunal is liable to be upheld. 5. This more so in light of the order passed by this Court in Principal Commissioner of Income Tax (Central) – 3 vs. Seagram Manufacturing Private Ltd. (now Pemod Richard India Pvt. Ltd.) [ITA 885/2016 decided on 09 December 2016] and which we propose to presently review. 6. Viewed in light of the position of law which stood enunciated in the Maruti Suzuki and Sony Ericsson decisions, we are of the considered opinion that the appeals fail to raise any substantial questions of law in this respect. 7. As noticed above, the issue of disallowance of brand building expenses had formed subject matter of contestation inter partes in Seagram Manufacturing and in which appeal this issue came to be answered in favour of the respondent as would be evident from the order dated 09 December 2016 passed in the aforenoted appeal. The relevant extracts of that order are reproduced hereinbelow: - “6. Regarding Question No.2, during the course of proceedings in the relevant Assessment Year 2003-04, the AO disallowed 10% from the expenditure on brand enhancement on the ground that it was allocable to the overseas owner/collaborator. The AO reasoned that any enhancement in the brand presence of the assessee invariably had a fall-out vis-a-vis brand value of the overseas IPR proprietor. The AO also recorded the relevant facts that not all brands which belong to the overseas owner were available in the Indian market and in the eventuality of the brand proprietor deciding to wind-up operations, its reputation would still remain intact. The CIT(A), however disagreed with this reasoning. The ITAT confirmed the order but with little or seconded or no reasoning. 7. The expenses in this case were incurred by the assessee. The arrangement inter alia between the assessee and the brand proprietor 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 04/09/2024 at 12:25:50
ITA 872/2019 & connected matters
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was such that specified required brands were made available in the assessee deals. No doubt, the profits reported were put through the recourse of transfer pricing exercise for the purpose of Arm’s Length Price determination. Yet, the fact remains that the overseas owner did not set up any other licensee, at least in the area where the assessee operated, to operate as a rival. Under the Trade Mark Act, especially Section 48, as long as the arrangement existed, the assessee, who was a licensee of the products, was entitled to claim them as business expenditure though in the ultimate analysis they might have enhanced the brand of the overseas owner. No doubt, if the arrangements were terminated, the brand presence of the overseas owner of the articles/IPR would have subsisted. But that would nevertheless subsist in any event on the theory of trans- national reputation of the IPR owner. In the circumstances, disallowing a certain proportion on an entirely artificial and notional basis from the expense otherwise deductible, in our opinion, was not justified. The question of law is answered against the revenue. For the above reasons, the appeal fails. It is accordingly dismissed.” We consequently find no justification to re-examine the aforesaid issue. 8. We also find no justification to interfere with the view expressed by the Income Tax Appellate Tribunal7 with respect to Section 14A of the Act, bearing in mind the admitted position of there being no exempt income which was earned in the concerned Assessment Years8. We also bear in mind the judgment rendered recently by this Court in Principal Commissioner of Income Tax (Central) – 3 vs. Alchemist Ltd.9 9. That only leaves us to examine the question of disallowance on the basis of seized material. It is conceded before us that the seized material pertained to AY 2002-03 whereas the present appeals pertain to the period AY 2007-08 to 2011-12. It is in the aforesaid context that the Tribunal had followed the view expressed by the Supreme Court in Commissioner of Income-Tax III vs. Sinhgad Technical
7 Tribunal 8 AYs 9 2024:DHC:6439-DB 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 04/09/2024 at 12:25:50
ITA 872/2019 & connected matters
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Education Society10 to hold that in the absence of any incriminating material pertaining to the concerned AYs’, no disallowances would be merited. 10. In view of the aforesaid, these appeals fail and shall stand dismissed.
YASHWANT VARMA, J
RAVINDER DUDEJA, J AUGUST 29, 2024/RW
10 (2018) 11 SCC 490. 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 04/09/2024 at 12:25:50