HINDUJA GROUP INDIA LTD,MUMBAI vs. ACIT RG 6(3), MUMBAI

आदेश / O R D E R PER R.C.SHARMA, A.M. These are the appeals filed by assessee against the order of CIT(A)-12, Mumbai dated 30/05/2014 for A.Y. 2008-09 and A.Y. 2009- 10 in the matter of order passed under Section 143(3) of the Income Tax Act (hereinafter “the Act”). In the A.Y. 2010-11, Revenue is in appeal before us with respect to disallowance of similar expenses.

2 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., 2. Grievance of assessee and revenue in all the three years are common which pertains to disallowance made on account of management training expenses paid to MBA Graduates.

Amount (`) Sr. No. Particulars Disallowance of remuneration paid to Management Graduates on the a 94,11,607 grounds that the expenditure is capital in nature b Foreign exchange for foreign travel 81,841 Total 94,93,448

3 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., graduates. The explanation as given by the assessee justifying the above expenditure as per letter dated 04.03.2013 is reproduced as under:-

During the assessment year 2010-11, Management trainee fees - Rs.94,11,607/- were paid to various IIM Graduates, by the assessee company. The details of the stipends/remuneration paid to these management trainees are enclosed as per Annexure ~ 31 (Page No.: 360). As you are aware, the assessee renders management consultancy services to the Hinduja Group. These management graduates were sent on deputation to various Hinduja group entities, who had reimbursed the salaries of these graduates. Wherever this was not possible, the services of these MBA graduates was utilised by the assessee company to service the in-house clients from whom fees were received. In AY 2008-09, the AO has treated this expenditure as not incurred for the purposes of business and disallowed the same in the assessment. The AO discusses this proposition at para 5.3 to paragraph 5.4 of the assessment order (page 4 to 8 of the assessment order). While arriving at this conclusion, the AO has relied upon the decision of Ram Bahadur Thakur 261 ITR 390. The decision referred to by the AO is based upon the issue pertaining to disallowance u/s 40 A (2) of the income tax act. First of all it is clarified, that none of the parties to whom the amount has been paid are related to directors /promoters of the assessee company. In these circumstances the question of invoking the provisions of section 40 A(2) of the income tax act does not arise. The central board of direct taxes in its circular dt no 6 -P (LXXVI-66) of 1968 dt 06/07/1968 issued under section 40 A{2) has cautioned the field officers, that while resorting to this provision the AO is expected to exercise his judgement in a reasonable and fair manner which will meet should not cause hardship in bona/ide cases. The Central Board of Direct Taxes in its Circular No. 4/1950 dtd.19.06.1950, while considering an issue of travel expenditure has held that once it is established that the expenditure for traveling is revenue in nature and incurred wholly and exclusively in the interest of business, it should be allowed without being too meticulous, as to whether such visits results immediately in earning of profits. The Gujarat High Court in Voltamp Transformers P Ltd 129 ITR 105, has held, the benefit derived by or accruing to the assessee from goods services or facilities etc. are to be judged from the viewpoint of a businessman and not from the viewpoint of a revenue officer. This cardinal principle has not been accepted by the AO and while considering the allowability of the expenditure he has looked into the proposition in a micro manner rather than a macro manner. With reference to the proposition of allowability of this expenditure on the ground of business expediency, we draw your attention to our submission dtd.09.01.2013, on which we seek to rely.

4 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., It may not be out of place to mention that the appeal for AY 2008-09 is still pending before CIT(A) on all the issues, which has been disallowed in the assessment. 7. However, AO did not convince with the assessee‟s reply and disallowed the remuneration paid to Management Graduates. 8. By the impugned order, CIT(A) deleted the same in A.Y. 2010-11 after observing as under:- 4.1 The first ground of appeal is in respect of the disallowances of Rs. 94,11,607/-. The Assessing Officer has discussed this issue in Para '3' of the assessment order. According to the Assessing Officer there was no material on record to establish how such management trainees fees is relatable to its business activities. As per the Assessing Officer there was no proof of any services rendered or revenue generated. 4.2 In the appellate proceeding it is submitted that the Management trainees fees Rs.94,11.607/- were paid to the various MM Graduates, by the appellate company. The appellant rendered management consultancy services to the Hinduja Group. The Management Graduates were sent on deputation to the various Hinduja Group entities. The services of these MBA graduates were utilized by the Appellant Company to service the in-house clients from whom fees were received. The salary paid to the Management trainees was much lower than what would have been payable to Senior Professional qualified employees. 4.3 In the profit and loss account it is seen that the Appellant has claimed employee costs of Rs. 6.99 crores in the current year. The salaries paid to Management Trainees of Rs.94.11 lacs are included under the head employees cost. The management trainees are like what article clerks are to a Chartered Accountancy Firm. From the details called it is seen that the Management Trainees have worked for the Appellant Company for a period of 1 to 2 years. The break-up of employee cost employee- wise was also furnished. It is seen that the payment to Management Trainees is much lower than salary paid to the regular employees. Salaries paid varies from trainee to trainee and generally is less than Rs.50.000 per month. Comparing the expenditure, it is seen that the consultancy income is to the tune of Rs.10.92 crores in the current year and the main cost incurred is the employee cost and administrative and another expenses. The employee cost in the current year at Rs. 7.94 crores is much lower than of Rs. 11.60 crores in the preceding year and the professional income was Rs.10.65 crores. In the following AYs 2011-12, the employee cost of Rs.7.03 cores is comparable to the current year

5 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., while consultancy income of Rs.12.83 crores is somewhat higher. The process of recruitment of management graduate was explained by the A.R. It was submitted that graduates were hired from Indian Institute of Management (IIM) - Ahmedabad, Bangalore, Kolkata and Lucknow, XLRI - Jamshedpur and ISB - Hyderabad. These are premier institutes and the Graduates are with Engineering background with work experience before the MBA Degree. Copies of the employment agreements entered into by the appellant with these 22 trainees was also submitted. As per these agreements, the Trainees were designated as Asst. Manager. The payments to the employees were in the nature of salaries on which appropriate taxes was deducted. Copies of Form 16 were submitted. The Appellant Company has entered into several service agreement contracts with its Group Companies such as Ashok Leyland. Gulf Oil Corporation, Hinduja Global Solutions, Induslnd International Holdings Ltd. and Hinduja Ventures Ltd. Copies of these agreements were also produced. Details of the remuneration paid to the 22 Management Trainees were submitted as also the details of the project handled by them, which is tabulated as under :- Name of the Amount Sr.No. Management Nature of work handled paid in Graduate Rs. 1 Abhikesh Dabash Structure for product offering of 2,54,301 Arthacom Portal (HGI) Implementing the Model Developed by Manvendra by initiating Mock Trading (AL) 2 Abhishek Dubey Feasibility study of HTMT's BTO to 1,85,905 BTG transformation plan by expanding into consulting, its need and the strategic roadmap (HGS) Implementing Strategy for ICV Sales (AL) 3 Durga Patnaik Development 85 Communication of 11,14,287 Customer Value Proposition for the Commercial Vehicle Segment (HGS) Development & Communication of CVP for Commercial Vehicle Segment (Gulf) 4 Kholi Kayideni Sourcing of Lubricant for AL-Nissan LCV: 1,68,671 A study on Consumer Behavior, Techno Commercial evaluation of supplier & evolving global trends in lubricant usage (AL) 5 Mansij Majumdar Campus Strategy with Presentation 2,14,468 and selection procedure (HGI) HR/IR with Ashok Leyland - Develop HR architecture for GENMOD organization (AL) 6 Manvendra Hedging using Steel Futures (AL) 3,88,130 Pratap Singh Mergers & Acquisition - assessment of target opportunities and Due Diligence (HGS)

6 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., 7 Nitin Gregory Evolving the roadmap for transformation 9,10,726 of Strategic Sourcing function to best-in- class (AL) Developing Financial Models for the businesses (Gulf) 8 Pallavi Srivastava Internal Communication for Fleet 2,04,624 Business -Creating a Customer Value Proposition through the right communication strategy (Gulf) Work on the funding document for ECA/ ECB, domestic borrowings, new business case for advancement of F23 vehicles (AL) 9 Peeush Garg Business Planning and Strategy (Gulf) 7,36,148 Business case for Harvester Combine (AL) 10 Prasanna Marketing, Exports, Business Process 1,90,176 Alagesan Reengineering, IT System Design & Implementation (AL) Corporate Finance (HGI) 11 Prashant Saklani DTE-NA Post Acquisition Operations 2,20,268 and Performance Review (AL) Business Planning, Strategy and Performance Review (Defiance) 12 Prateek Parikh Return on Resources Deployed through 3,20,876 ROA Calculation, Financial Statement Analysis, Cost Allocation, Revenue Allocation and Profitability Analysis (AL) Developing & initializing strategies to enhance sales in key channels (Gulf) 13 Praveen Rajurkar Screening of Potential Targets - 10 2,25,117 companies anlaysed and ADES Delegation of Power (AL) Re- Engineering Of HFL Ennore - Project "Operation 6 Star" - Phase 1 (HF) 14 Rahul Raj Jain Contribution Variance Analysis of 7,88,179 inbound voice based process queue-wise (HGS) Cost efficacy and effectiveness (AL) 15 Rahul Sharma Mergers & Acquisition and Corporate 1,91,939 Strategy (HGS) International Operations - Process Improvement (AL) 16 Ralph Drago Develop a Marketing Strategy to increase 2,34,578 AL market share in the ICV segment (AL) Business Planning & Strategy - working on the strategy of HTMT globally i.e USD 500 mn revenue by 2010 (HGS) 17 Saurabh Kumar Project Sunrise - Role in Budgeting & 1,98,068 Jain MIS; Business Case for 3 JVs, Scenario Analysis; delegation of Power (AL) 18 Shilpa Bawane The objectives for the assignments / 6,62,753 projects worked on as a part of the Strategy team are as follows:

7 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., Education Sector •Competitor analysis - Educomp Solutions Ltd. •Analysis of the Education Value Chain •Analysis of Regulations and Licenses in the Education Sector Corporate Planning •Modification to the consolidated Corporate Plans 2009-2011 Financial Services •Financial Services - Structure for product offerings for Arthacom Power Sector •Power Sector Analysis and handover of the work to the new joinee •Analysis of the Nuclear power market 19 Vamsi K Valluri ICV Sales (AL) 9,67,427 On Dot Implementation of a daily secondary sales tracking system through mobile phones (Gulf) Analysis of Diesel engine oil market and recommendation on the possible strategic routes for Gulf Oil for 2010-1 l (Gulf) 20 Vikas Munjal Business Case for 3 JVs; Revenue Model 2,02,907 for Technology JV; Scenario Analysis for Base case; MIS (AL) Infrastructure Opportunity Assessment Group - working on the sector investment fund (HGI) 21 Vineet Launch Of New PCMO Products (Gulf) To 7,64,741 Vishwanathan drive the implementation of the roadmap for S3 (AL) 22 Yashaswi Marketing - Brand Architecture (AL) 2,67,318 Project on RFP and Sales process and design of an automation tool for these processes (HGS) Total 94,11,607

4.4 Various case laws were cited for the proposition that the expenditure incurred has to be adjudged from the point of view of the businessman and not of the revenue. Following was submitted. i) "It is settled proposition that an expenditure has to be adjudged from the point of view of businessman and not of the revenue. In this context, we draw your attention to the Apex court decision rendered in the case of Walchand & Co. Pvt. Ltd. - 65 ITR 381. In CIT v. Indian Bank Ltd. - 56 ITR 77. the apex court held that there is no need to examine, whether the expenditure or allowance, which is permissible must be capable of producing taxable income.

8 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd.,

ii) The House of Lords in British Insulated & Helsby Cables Ltd. - (1925) -tax cases 155, has held that in order to claim a deduction, it is enough to show that the money is expended, not of necessity and with a view to direct and immediate benefit, but voluntarily and on grounds of commercial expediency and in order to indirectly facilitate the carrying on the business. The above test in Atherton's case (supra) has been approved by this court in several decisions e.g. Eastern Investments Ltd. v. CIT (1951) 20 ITR 1 (SO, CIT v. Chandulal Keshavlal & Co. (1960) 38 ITR 601 (SC) iii) The apex court in Travancore Titanium Products Ltd. v. CIT - 60 ITR 277 has held that "but every item of expenditure merely because it is connected with the trade may not necessarily be treated as a permissible deduction. A fairly reliable approach for determining what may be regarded normally as expenditure laid out or expended wholly and exclusively for the purpose of the business has to be looked into. The nature of the expenditure or outgoing must be adjudged in the light of accepted commercial practice and trading principles. The expenditure must be incidental to the business and must be necessitated or justified by commercial expediency. It must be directly and intimately connected with the business and be laid out by the taxpayer in his character as a trader. To be a permissible1 deduction, there must be a direct and intimate connection between the expenditure and the business i.e. between the expenditure and the character of the assesses as a trader, and not as owner of assets, even if they are assets of the business." iv) The apex court in the case of CIT v. Malayalam Plantations Ltd. (1964) 53 ITR 140 (SO explaining the meaning of the word "for the purpose of business" has held that "the expression 'for the purpose of business' is wider in scope than the expression 'for the purpose of earning profits'. Its range is wide; it may take in not only the day to day running of a business but also the rationalization of its administration and modernization of its machinery: it may include measures for the preservation of the business and for the protection of its assets and property from expropriation, coercive process or assertion of hostile title; it may also comprehend payment of statutory dues and taxes imposed as a precondition to commerce or for carrying on of a business; it may comprehend many other acts incidental to the carrying on of a business. However wide the meaning of the expression may be, its limits are implicit in it. The purpose shall be for the purpose of the business, that is to say, the expenditure incurred shall be for the carrying on of the business and the assessee shall incur it in his capacity as a person carrying on the business."

9 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd.,

v) Once again the Supreme court in S.A. Builders Ltd. - 288 ITR 1, has held that once the transaction has been entered in a commercially expedient manner, the resultant expenditure or loss is fully allowable to the assessee. " 4.5 It is noted that the assessing officer has not found any of these salary payments to be bogus. His main contention is that the expenses are huge and that the expenses are not shown to be incurred for appellant's business. As already seen in earlier, the total salary payments to these 22 management graduates at Rs 94 lakhs is only 11% of total salary expenses of Rs 794 lakhs incurred by the appellant. As regards the contention of the assessing officer that the expenses incurred are not for business, it is seen that the appellant has given details of the nature of assignments given to these MBA graduates. The appellant has income from professional consultancies. These MBA graduates are not independent consultants, rather they are management trainees, assisting other senior professionals of the appellant. Case laws cited by the appellant do support the proposition that how the businessman runs his business and incurs expenditure cannot be questioned. Here there is no positive proof that such expense are bogus or that these trainees were not carrying out the business of the appellant. Thus, the summary disallowance of the expenses is not justified. The disallowance of Rs 94,11,607/- on this count is deleted. Ground of appeal No.1 is allowed. 9. However, in the assessment year 2008-09 the AO declined assessee‟s claim after having observation in para 5.4. The AO has given his decision in para 5.3 to 5.5 of the assessment order. The AO made disallowance of payment made to 15 Management Graduates amounting to ₹1,71,50,064/- by holding that as the assessee has not furnished any evidence in support of its claim, the expenses for management graduates incurred by the assessee amounting to ₹1,71,50,064/- cannot be said to be for the purpose of business. He further relied on the decision of Kerala High Court in the case of Ram Bahadur Thakur Ltd (261 ITR 390) pertaining to disallowance u/s 40A(2) of the Act.

10 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., a) No evidence has been furnished by the Appellant as to services rendered by these Management Graduates either to the Appellant Company or any of its Group concerns. b) No evidence were submitted as regards which employees were sent on deputation and to which companies, what services were rendered, who had reimbursed the salaries of these graduates and the respective amount of reimbursement and the terms and conditions agreed etc. c) No evidence is furnished in respect of new business brought in by the Management graduates. d) On perusal of Profit and Loss Account for the year, it is seen that the appellant has shown the consultancy and professional receipts of Rs 12.4 crores as against preceding year's receipts of Rs 11 crore (approx). As against approximately 10% increase in its revenue, the Appellant had claimed employees cost of Rs 8.8 crores as against the preceding years employees cost of approximately 5 crores. Thus there is disproportionate increase in administrative and other expenses in comparison of the preceeding year (Rs 8.25 crore as against Rs 6.48 crore in preceeding year) e) Thus impugned expenditure did not justify its admissibility as a revenue expenditure having being incurred wholly and exclusively for the purpose of business. 11. In A.Y. 2009-10 the AO disallowed similar claim of ₹.3,48,29,461/- out of the salary costs incurred by the assessee on its employees. By the impugned order the CIT(A) confirmed the action of the AO.

Now both assessee and Revenue are in appeal before us for the disallowance of management fees.

11 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., is a subsidiary of Aasia management & Consultancy Pvt. Ltd., a controlling entity which has a controlling interest in the management of the listed entities of the Hinduja Group, namely:

i. Ashok Leyland Ltd. ii. Hinduja Foundries Ltd. iii. Indusind Bank Ltd. iv. Hinduja Ventures Ltd. v. Hinduja Global Solutions Ltd. vi. Gulf Oil Corporation Ltd. vii. Indusind Media & Communications Ltd. viii. INE Entertainment Ltd. The assessee company was formed on 16th July, 1993. The object clause No. 1 as per the Memorandum of Association of the company is as under: - “To act as consultants, retainers and advisers on all matters and problems including administration, finance, management, production, purchase, sales, marketing, advertisement, publicity material, cost control, law and consultancy to Hinduja group of companies.” From the record we find that in pursuance of its main object as stated above, since 1993, the assessee acts as Corporate Management Centre basically rendering centralized corporate services such as managerial, technical, legal and other general consultancy services in the field of business, finance, administration etc. to various entities of the Hinduja Group. In this role of a Corporate Management Centre to the Hinduja Group of companies, the assessee undertakes broadly the following activities: a) To identify areas of growth for these entities. b) Scope for improvement & reporting for performance. c) Preparation of annual budgets and long range plans of Group companies. d) Performance monitoring of Group companies. e) Identifying companies for future acquisitions. f) Helping group companies to raise finance. g) Identifying senior key personnel and placing them in these group entities.

12 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., h) Formation of a corporate governance system for these entities and monitor adherence thereto. i) Handling of inter group legal issues. 13. From the record we also find that during A.Y. 2008-09 the assessee company has entered into several service agreement contracts with its Group Companies, (Ashok Leyland, Gulf Oil Corporation, Hinduja Global Solutions, Induslnd International Holdings Ltd., and Hinduja Ventures Ltd.) out of which one of the activities of such service agreement is that business proposals are to be developed directly .on behalf of its clients, either with full time staff employed by the assessee company or to the task force along with staff of its client's company. The agreements record the agreement on the services to be provided as per requirement of each Company and the fixed fees for the required services. The agreements are renewed each year and usually the client agrees for a fixed fee for the entire year. As the assessee is engaged in business of management consultancy services, employee cost is major expenditure of the assessee. For providing the requisite services, the Human Resource Head of the assessee company visits Top 5 Management Institutes in India viz.; Indian Institute of Management (IIM)-Ahmedabad, Bangalore, Kolkata and Lucknow, XLRI - Jamshedpur and ISB - Hyderabad, to hire fresh management graduates as full time employees on the rolls of the company. These graduates are from Engineering background and prior to joining the MBA Course, their work experience in Core Industry Sector of minimum 2 years is preferably screened. After selection of these candidates as employees of the assessee company, they go through on-the-job assignments/Projects across various group companies (with whom the assessee company has consultation contract). These are solution based LIVE projects (and not academic projects), which directly contribute to the business of the companies. The aim is to provide cross industry and cross functional exposure so that they develop General Management Skills for the assessee company. During A.Y. 2008-09, assessee has hired 15 Management Graduates. Copies of the employment agreements entered

13 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., into by the assessee with these 15 trainees along with the Form 16 evidencing payment of salary and deduction of TDS were filed before the lower authorities. A perusal of these employment agreements will reveal that these are regular employees of the assessee company and are designated as Asst. Managers. They act as management trainees and assist other senior professionals of the assessee and are not independent consultants. Since these are employees of the assessee company, the professional tax etc., are deducted from their salary and taxes under Section 192 of the Income Tax Act are deducted and paid, as per provision of law. The assessee is a retainer with various group entities and is dependent on these entities for earning its business income. In the case of retainership agreements, there is no scope to revise the remuneration till the time of renewal even if costs exceed due to various factors, for example, the number of employees are not sufficient or they do not have necessary aptitude. Further this is a common feature in service Industry wherein even if the fees from regular clientele cannot be recovered in full or in part, yet the client has to incur basic costs such as salaries, overheads etc. Accordingly, the assessee has to provide services to such clientele irrespective of recovery made and for this purpose had to hire employees. Precisely all these happened in assessee‟s case.

14 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., 15. The learned AO has in para 5.4 stated that in view of the provisions of section 40A(2) so far as a company is concerned, it is open to the taxing authorities to go into the reasonableness of the expenses also. We observe that in the case at hand, payment is made to the employees who are unrelated third parties and no payment has been made to the group companies or related parties, hence provisions of section 40A(2) are not applicable. Further even section 40A(2) provides for disallowance of excessive payments made to Group Companies and there is no provision in the Act for disallowance of under charging of fees. The observations of the AO and CIT(A) that no evidence were submitted as regards which employees were sent on deputation and to which companies, what services were rendered, who had reimbursed the salaries of these graduates and the respective amount of reimbursement and the terms and conditions agreed etc. is not correct as assessee had duly submitted the letter of appointment of these trainees, the Form 16 and the service agreement entered into with group entities and the recovery made before the lower authorities.

15 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., of the assessment order passed for AY 2011-12 is also placed on record. The decision to hire the 15 Management graduates was a business decision taken by the management out of commercial expediency. It is a well settled principle that expenditure has to be adjudged from the point of view of businessman and not of the Revenue. It is also settled principle in law that expenditure need not immediately result in earning of profits but if wholly and exclusively laid out for business, it is a revenue expenditure. Therefore, the views of the AO for disallowing the employees‟ costs are not warranted on merits of the case, and AO has not taken a holistic view of the facts and ground realities of industry in which assessee operates.

“Section 37(1) of the Income-tax Act, 1961 [Corresponding to section 10(2)(xv) of the Indian Income-tax Act, 1922] - Business expenditure -Allowability of - Assessment years 1953-54 and 1954-55 - Assessee company was engaged in business of managing agent - It's business was managed by three directors and it had also appointed three executive officers - By a resolution, assessee increased remuneration of above directors officers and other employees with a retrospective effect - ITO disallowed claim of assessee for deduction assessee during relevant assessment years on around that since increase in remuneration of salary of officers was not reflected in increase in profits of assesses, and it was not expenditure which could be justified as laid out wholly and necessarily for purposes of business under section 10(2)(xv) of Act of 1922 - Order of ITO was upheld by AAC - However, Tribunal partially allowed remuneration increased with respect to directors employees but did not give any reason for disallowance remaining part - On reference, High Court took view that work of assesses had increased considerably and had become more strenuous by reason of prosperity of managed companies and it would be reasonable and natural to infer that 'strain on both directors and top executives had increased justifying increase in their remuneration' - Whether rule that increased remuneration can only be justified if there be corresponding increase in profits of employer was erroneous - Held, yes - Whether in facts and circumstances of case, High Court was justified in holding that order of Tribunal disallowing claim for allowance of whole of additional remuneration was not supported by any evidence - Held, yes

16 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., 19. The Hon‟ble Supreme Court in the case of CIT v. Malayalam Plantations Ltd. (1964) 53 ITR 140 (SC) explaining the meaning of the word "for the purpose of business" has held that "the expression „for the purpose of business' is wider in scope than the expression „for the purpose of earning profits‟. Its range is wide; it may take in not only the day to day running of a business but also the rationalization of its administration and modernization of its machinery; it may include measures for the preservation of the business and for the protection of its assets and property from expropriation, coercive process or assertion of hostile title; it may also comprehend payment of statutory dues and taxes imposed as a precondition to commerce or for carrying on of a business; it may comprehend many other acts incidental to the carrying on of a business. However wide the meaning of the expression may be, its limits are implicit in it. The purpose shall be for the purpose of the business, that is to say, the expenditure incurred shall be for the carrying on of the business and the assesses shall incur it in his capacity as a person carrying on the business."

17 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., principles. The expenditure must be incidental to the business and must be necessitated or justified by commercial expediency. It must be directly and intimately connected with the business and be laid out by the taxpayer in his character as a trader. To be a permissible deduction, there must be a direct and intimate connection between the expenditure and the business i.e. between the expenditure and the character of the assessee as a trader, and not as owner of assets, even if they are assets of the business.”

18 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., expenditure may be incurred voluntarily and without any necessity and if it is incurred for promoting the business and to earn profits, the assessee is entitled to deduction, even though there might not be compelling necessity to incur such an expenditure. The fact that somebody other than the assessee is also benefited by the expenditure should not come in the way of an expenditure being allowed by way of deduction if it otherwise satisfies the test laid down by law. Once it is found that the expenditure is incurred wholly and exclusively for the purpose of business, the assesses is entitled to the deduction of expenses. One of the grounds of disallowance of the expenditure was that dividend income had been assessed under the head 'Income from other sources' and not 'Income from business'. What section 57(iii) requires is that the expenditure must be laid out or expended wholly and exclusively for the purpose of making or earning income. It is the purpose of the expenditure that is relevant in determining the applicability of section 57(iii) and that purpose must be making or earning of income. Section 57(iii) does not require that this purpose must be fulfilled in order to qualify the expenditure for deduction. It does not say that the expenditure would be deductible only if any income is made or earned. There is, in fact, nothing in the language of section 57(iii) to suggest that the purpose for which the expenditure is made should fructify into any benefit by way of return in the shape of income. The plain, natural construction of the language of section 57(iii) irresistibly leads to the conclusion that to bring a case within the section, it is not necessary that any income should, in fact, have been earned as a result of the expenditure. Moreover, when a Profit & Loss Account is cast in respect of any source of income, what is allowed by the statute as proper expenditure would be debited as an outgoing and income would be credited as a receipt and the resulting income or loss would be determined. It is true that the language of section 37(1) is a little wider than that of section 57(iii), but that cannot make any difference in the true interpretation of section 57(iii). The language of section 57(iii) is clear and unambiguous and it has to be construed

19 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., according to its plain natural meaning and merely because a slightly wider phraseology is employed in another section which may take in something more, it does not mean that section 57(iii) should be given a narrow and constricted meaning, not warranted by the language of the section and, in fact, contrary to such language. In the instant case, the assesses was engaged in the business of investment. The assessee had made investment in shares of REPL Engg. Ltd. under the MoU. The assessee had incurred the salary expenditure for the purpose of the said investment that was for the purpose of business. To know profit/income from business one has to prepare profit and loss account. In the profit and loss account all receipts and expenditures are to be taken and net profit is to be calculated. Once profit/income is determined, it is immaterial whether that income is offered for tax under the head "Income from business" or "Income from other sources". The Supreme Court in the case of United Commercial Bank Ltd. v. CIT [1957] 32 ITR 688 held that the business income is broken up under different heads only for the purpose of computation of the total income; by that break up the income does not cease to be the income of the business, the different heads of income being only the classification prescribed by the Act for computation of income. The genuineness of impugned expenditure was not in doubt. The expenditure incurred wholly and exclusively for the purpose of business was allowable. Therefore, the assessee was entitled to deduction of salary expenses in question.

“Section 37(1) of the Income-tax Act, 1961 - Business expenditure - Allowability of - Assessment year 1990-91 - Whether in every case it is a question of fact whether expenditure was incurred wholly and exclusively for purpose of trade or business of assessee and it is for assessee to plead and prove before authorities that expenses were incurred wholly and exclusively for purpose of business of company -Held, yes - Whether when a claim for deduction of an expenditure under section 37(1) is made by an assessee, Assessing

20 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., Officer is bound to conduct an enquiry as to whether assessee satisfies all requirements of section and to afford an opportunity to assessee to establish its claim before either allowing or rejecting claim - Held, yes - Whether in all cases where an assessee makes a claim for deduction of an expenditure under section 37(1), Assessing Officer is bound to consider said claim, be it in respect of expenses for foreign tour of Director of a company or in respect of expenses for foreign tour of wife of Director accompanying him, meticulously keeping in mind legal principles governing question and to arrive at a decision either way after affording a reasonable opportunity to assessee - Held, yes -Assessee-company claimed a deduction of expenditure incurred on foreign travel of a director and his wife - Assessing Officer, without conducting any inquiry and affording an opportunity to assessee-company to establish its claim, simply assumed that foreign travel by director of assessee was for business purposes but foreign travel of wife accompanying director was not for business purposes and disallowed foreign travel expenditure pertaining to director's wife -Tribunal relying on earlier decision of assessee's case upheld Assessing Officer's order - Whether since there was no categoric finding by Tribunal on facts as to requisite condition, viz., expenditure was incurred wholly and exclusively for purpose of business of assessee, order of Tribunal was to be set aside and it was to be directed to dispose of appeal afresh in accordance with law - Held, yes” 26. In view of the above discussion and applying the ratio of the decisions referred herein above to the facts of instant case we do not find any justification for disallowance of remuneration paid to management graduates in all the three years under consideration.

21 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., “a) As fairly informed by the learned AR that the AO's action on this issue in the Appellant's case for AY 2007-08 has been confirmed by the learned predecessor CIT(A). b) The learned AR of the appellant could not furnish any evidence to establish that service tax component was included as a trading receipt in the Profit and Loss Account. If service tax component is not included as a trading receipt, no question arises for deduction either on accrual basis or on payment basis. c) Accordingly the disallowance of service tax is warranted and hence upheld. d) The CIT(A) directed the AO to verify the actual amount of service tax claimed by the Appellant and disallow the whole amount of service tax claimed by the Appellant to the extent the service tax component is not included in its trading receipt credited to its Profit and Loss account. 30. We find that the issue is covered by the decision of the Tribunal in assessee‟s own case for A.Y. 2007-08 dated 09.11.2012 wherein the matter was restored back to the file of the AO after having the following observation: -

"10. We have heard both the parties and their contentions have carefully been considered. It is the contention the Ld AR that the disallowed amount has not been debited to P&L Account and service tax has also not become payable as the payment for services rendered was not realized . In order to verify all these contentions, we consider it just and proper to restore this issue to the file of the AO with a direction to re-adjudicate the same as per law after giving the assessee a reasonable opportunity of hearing. We direct accordingly. This ground is allowed for statistical purposes." 31. We further observe that as per the directions of Hon Mumbai ITAT, the Ld Assessing Officer passed order dated 11.10.2013 giving effect to the order of Hon Mumbai ITAT and held that: -

"3. In response to statutory notice, the assessee company filed the written submission. Assessee has contended that service tax is paid to the treasury, as soon as, the payments along with service tax are received by the assessee. In respect of the disallowance made, the service tax was not received at all and amount was outstanding in the books of account. Since service tax has not received, therefore liability to pay service tax is not attracted. Further it is not routed through the profit and loss account.

22 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., The contention of the assessee company is found to be considerable. Since assessee has not received the fees and service tax, question of deposit the same does not arise. Therefore disallowance made u/s 43B is not warranted and accordingly assessee gets the relief of Rs 4,42,755." 31. For AY 2008-09, the total Service Tax payable by the assessee was ₹42.56,213/-, out of which a sum of ₹32.97,322/- has been paid in various months of the subsequent accounting year, as and when the Professional Fees were received. According to Rule 6(1) of the Service Tax Rules as amended w.e.f. 16.10.1998, service tax is required to be paid only on the value of taxable services received in a particular month or quarter, as the case may be, and not on the gross amount charged or billed to the client. The relevant extracts of this provision are reproduced as under: "Payment of Service Tax 6. [1] The service tax shall be paid to the credit of the Central Government, - (i) By the 6th day of the month, if the duty is deposited electronically through internet banking; and (ii) By the 5th day of the month, in any other case, Immediately following the calendar month in which the payments are received, towards the value of taxable services." Accordingly the liability as reflected on 31.03.2008 in the Balance Sheet has been paid over the subsequent months as and when the fees were received from the client group companies. Details of the Service tax collected and service tax Paid are given at page no 105 to 106 of the paper book volume-I for AY 2008-09. Out of ₹43,80,414/- a sum of ₹32,98,355/- has been paid in various months of the subsequent accounting year, since collected in the subsequent years, as realization of fees was received in that period. An amount of ₹10,27,697/- pertaining to Service Tax still remained unpaid, since the fees were not collected. Since the fees were not collected / realized, the Service Tax liability had not crystallized, hence the amount of ₹10,27,697/- being Service Tax on unrealized fees cannot be disallowed under Section 43B of the Income Tax Act. However in Para 4, the AO disallowed a sum of ₹10,82,059/- under Section 43B of Act, in respect of fees receivable of

23 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., ₹87,81,217/-, the analysis of the same is found at Page 108 to 109 of the Paper Book volume-I for AY 2008-09. Out of the fees receivable of ₹87,81,217/- in the immediately succeeding assessment year, the assessee wrote off fees as bad debts amounting to ₹55,07,692/- and of the balance of ₹28,33,250/- still remained to be receivable. Since these fees were not received by the assessee, naturally service tax liability also did not accrue as per the provision of section 6 of the service tax act hence not disallowable under section 43 B of the Act. Even otherwise disallowance under Section 43B was not warranted in this case, as Service Tax was not claimed as an expenditure, neither it stood debited to the P&L Account by the assessee. In this context we relies on the decision of Delhi High Court rendered in the case of Noble & Hewitt (I) (P) Ltd. - 305 ITR 324 followed by the Mumbai Tribunal decision in the case of Pharma Search - 21 Taxman.com 44.

24 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., not agree with the assessee‟s submissions. In para 4.5 the AO disallowed 30% of employee cost of ₹11,60,98,208/- amounting to ₹3,48,29,462/-. By the impugned order the CIT(A) confirmed the action of the AO.

25 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., 37. Sub-rule (4) contained therein is an overriding power since it is a non obstante clause beginning with 'nothing contained in this rule'. Thus, the power of the appellate authority clearly overrides the provisions of sub-rules (1), (2) and (3) of rule 46A and it is open to the said authority to look into any additional document if it considers the same as required to dispose of the appeal or for any other substantial cause. As a matter of fact, the principal reason for the Commissioner (Appeals) in allowing the appeal was the fact that the Assessing Officer had failed to issue specific notice with regard to the services provided and further, he has come to the conclusion that expenses were not incurred for the purpose of business on the basis of details of expenses, employment agreement and Form 16 and agreement with Group Companies for rendering the services filed during assessment proceeding itself. Further the agreement with the Group Companies already listed the services which assessee would have to provide under the retainership agreement and also the employment agreements listed the services which the employees would provide to the company. It was only to further verify that the expenses are incurred for the purpose of business that the CIT(A) asked the assessee to submit the details of service rendered in tabular form and employee wise. Knowledge of the Revenue to the documentary evidence adduced at the appellate stage, is per se apparent on the face of the record and assessee has not submitted any new evidence but has only summarised the details submitted before AO in tabular form and employee wise. Thus, it was a clear cut case of exercise of the overriding power under rule 46A(4) of the rules and not really a case of permitting an assessee to file fresh document on the prayer of the assessee. Thus there is no violation of provisions of Rule 46A. For this purpose reliance may be placed on the decision of the Hon‟ble Patna High Court in the case of CIT vs. Sagar Construction (P) Ltd.56 taxmann.com 434.

26 ITA No.4458/Mum/2014 and other two appeals M/s. Hinduja Group India Ltd., 39. In the result, appeals for A.Y. 2008-09 and A.Y. 2009-10 are allowed whereas the appeal for A.Y. 2010-11 is dismissed.

Order pronounced in the open court on this 17th May, 2018

(AMARJIT SINGH) (R.C.SHARMA) ACCOUNTANT MEMBER JUDICIAL MEMBER

Mumbai; Dated 17th May, 2018 Karuna Sr.PS Copy of the Order forwarded to : 1. The Appellant 2. The Respondent. 3. The CIT(A), Mumbai. 4. CIT 5. DR, ITAT, Mumbai 6. Guard file. BY ORDER, सत्यापित प्रतत //True Copy//

(Asstt. Registrar) ITAT, Mumbai