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Facts
The assessee, a non-resident Indian (NRI), filed a return declaring income of Rs. 8,16,240/-. The Assessing Officer (AO) made additions totaling Rs. 1,68,67,600/- for salary income and Rs. 1,75,000/- for other items, raising the assessed income to Rs. 1,76,83,840/-. The additions concerned salary received from an Indian company for services rendered entirely outside India, which the assessee contended was not taxable in India.
Held
The tribunal held that since the assessee is a non-resident and rendered all services outside India, the salary/allowances received cannot be subject to tax in India. The income under the head "Salaries" is taxable in India only if the services are rendered in India, as per Sections 5, 9, and 15 of the Income Tax Act.
Key Issues
Whether salary income earned by a non-resident for services rendered outside India is taxable in India. Applicability of DTAA and allegations of natural justice violation by the AO/DRP.
Sections Cited
Section 143(3), Section 144C(13), Section 15, Section 5(2), Section 9(1)(ii), Section 270A, Section 139, Section 6
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Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI
Before: Shri Challa Nagendra Prasad & Dr. B. R. R. Kumar
H IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri Challa Nagendra Prasad, Judicial Member & Dr. B. R. R. Kumar, Accountant Member ITA No. 1479/Del/2023 : Asstt. Year: 2019-20 Sanjay Kumar, Vs The ACIT, International Tax, Oaklands, Park South, Youghal Gurgaon. Road, Midleton, Cork, Ireland - P25CH96 (APPELLANT) (RESPONDENT) PAN No. AAHPK 5650 P Assessee by : Ms. Tanya, Adv. Revenue by : Sh. Vizay B. Vasanta, CIT-DR Date of Hearing: 01.02.2024 Date of Pronouncement: 14.02.2024
ORDER Per Dr. B. R. R. Kumar:- The present appeal has been filed by the assessee against the order of Assessing Officer dated 21.07.2022 for the A.Y. 2019-20. 2. The assessee has raised the following grounds of appeal:- “1. That on the facts and circumstances of the case & in law, the impugned assessment order passed under section 143(3) r.w. 144C(13) of the Act by Learned Assistant commissioner of Income tax, DCIT/ACIT - Int Tax, Gurgaon ("Ld. AO") in pursuant to directions of Learned Dispute Resolution Panel ("Ld. DRP") is wrong and bad in law and liable to be quashed. 2. That on the facts and circumstances of the case & in law, the Ld. DRP/AO has erred in making an addition of INR 1,66,92,600/- to salary income for the year under consideration ignoring the provisions of section 15 read with section 5(2) and section 9(1)(ii) of the Act, and without
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appreciating that the appellant is non-resident and such income earned in rendering services outside India. 3. That on the facts and circumstances of the case & in law, the Ld. DRP/ AO has erred in failing to appreciate the applicability of Article 15 of the India-UAE and India-Ireland Double Taxation Avoidance Agreement (DTAA) by considering the receipt of salary income earned in UAE and Ireland as taxable in India and disregarding the documentary evidence submitted in this regard. 4. That on the facts and circumstances of the case & in law, the Ld. AO/DRP has erred in making an addition of Rs. 1,75,000/- being the amount of contribution provident fund, donation and deduction of saving bank interest. 5. That on the facts and circumstances of the case & in law, the Ld. DRP/AO has erred in not granting reasonable opportunity of being heard to the appellant and thus violated the principles of natural justice while making the additions to the returned income; 6. That on the facts and circumstances of the case & in law, the Ld. AO erred in law in proposing the initiation of penalty proceedings under section 270A of the Act for underreporting of income.” 2. The assesse had e-filed his return of income u/s. 139 of the Income-tax Act, 1961 on 07.08.2019 declaring an income of Rs.8,16,240/-.
Salary and Allowances:
The Assessing Officer after going through the after details determined the income from salary of the assessee as under:-
Returned Income Rs. 8,16,240/- Addition (Refer Para 5) Rs. 1,68,67,600/- Assessed Income Rs. 1,76,83,840/-
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The undisputed facts are that: The assessee is a NRI The assessee received salary for services rendered outside India
Under these facts, the taxability of the salary paid by the Indian company to a non-resident is examined with reference to the provisions of Section 5, Section 9, Section 15 of the Income Tax Act, 1961. Section 5 Income Tax Act reads as under:
“Scope of total income. 5. (1) Subject to the provisions of this Act, the total income of any previous year of a person who is a resident includes all income from whatever source derived which— (a) is received or is deemed to be received in India in such year by or on behalf of such person or (b) accrues or arises or is deemed to accrue or arise to him in India during such year ; or (c) accrues or arises to him outside India during such year : Provided that, in the case of a person not ordinarily resident in India within the meaning of sub-section (6)* of section 6, the income which accrues or arises to him outside India shall not be so included unless it is derived from a business controlled in or a profession set up in India. (2) Subject to the provisions of this Act, the total income of any previous year of a person who is a non-resident includes all income from whatever source derived which— (a) is received or is deemed to be received in India in such year by or on behalf of such person ; or (b) accrues or arises or is deemed to accrue or arise to him in India during such year. Explanation 1.—Income accruing or arising outside India shall not be deemed to be received in India within the meaning of this section by reason only of the fact that it is taken into account in a balance sheet prepared in India. Explanation 2.—For the removal of doubts, it is hereby declared that income which has been included in the total income of a person on the basis that it has accrued or arisen or is deemed to have accrued or arisen to him shall not again be so included on the basis that it is received or deemed to be received by him in India.”
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This section deals with the scope of total income and subjected to the other provisions of this Act. The taxable income includes income from all sources received, deemed to be received accrues and deemed to have accrued is taxable in India in case of a non-resident. Hence, it is imperative to examine the provisions of taxability of salary received by non- resident from an Indian company as per the provisions of section 9 of the Income Tax Act. Section 9 Income Tax Act reads as under:
“Income deemed to accrue or arise in India. 9. (1) The following incomes shall be deemed to accrue or arise in India :— 27(i) all income accruing or arising, whether directly or indirectly, through or from any business connection in India, or through or from any property in India, or through or from any asset or source of income in India, or through the transfer of a capital asset situate in India. Explanation 1.—For the purposes of this clause— (a) in the case of a business, other than the business having business connection in India on account of significant economic presence, of which all the operations are not carried out in India, the income of the business deemed under this clause to accrue or arise in India shall be only such part of the income as is reasonably attributable to the operations carried out in India ; (b) in the case of a non-resident, no income shall be deemed to accrue or arise in India to him through or from operations which are confined to the purchase of goods in India for the purpose of export ; (c) in the case of a non-resident, being a person engaged in the business of running a news agency or of publishing newspapers, magazines or journals, no income shall be deemed to accrue or arise in India to him through or from activities which are confined to the collection of news and views in India for transmission out of India ; (d) in the case of a non-resident, being— (1) an individual who is not a citizen of India ; or (2) a firm which does not have any partner who is a citizen of India or who is resident in India ; or (3) a company which does not have any shareholder who is a citizen of India or who is resident in India,
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no income shall be deemed to accrue or arise in India to such individual, firm or company through or from operations which are confined to the shooting of any cinematograph film in India; (e) in the case of a foreign company engaged in the business of mining of diamonds, no income shall be deemed to accrue or arise in India to it through or from the activities which are confined to the display of uncut and unassorted diamond in any special zone notified by the Central Government in the Official Gazette in this behalf. …………………. ………………….
(ii) income which falls under the head "Salaries", if it is earned in India. Explanation.—For the removal of doubts, it is hereby declared that the income of the nature referred to in this clause payable for— (a) service rendered in India; and (b) the rest period or leave period which is preceded and succeeded by services rendered in India and forms part of the service contract of employment, shall be regarded as income earned in India ; (iii) income chargeable under the head "Salaries" payable by the Government to a citizen of India for service outside India ;
As per the provision of Section 9 (1)(ii), the income earned under head “Salaries” is taxable in India “if it is earned” in India. The explanation issued for removal of doubts declares that ‘salaries if it is earned’ meets services rendered in India.
In the instant case the assessee neither had any rest period nor leave period which is preceded and succeeded by the services rendered outside India. Since, the assessee has rendered services outside India, the salary cannot be taxable in India. The definition of salary as per the Income Tax Act is as under:
“Salaries. 15. The following income shall be chargeable to income-tax under the head "Salaries"— (a) any salary due from an employer or a former employer to an assessee in the previous year, whether paid or not;
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(b) any salary paid or allowed to him in the previous year by or on behalf of an employer or a former employer though not due or before it became due to him; (c) any arrears of salary paid or allowed to him in the previous year by or on behalf of an employer or a former employer, if not charged to income-tax for any earlier previous year. Explanation 1.—For the removal of doubts, it is hereby declared that where any salary paid in advance is included in the total income of any person for any previous year it shall not be included again in the total income of the person when the salary becomes due. Explanation 2.—Any salary, bonus, commission or remuneration, by whatever name called, due to, or received by, a partner of a firm from the firm shall not be regarded as "salary" for the purposes of this section.”
As per the definition the salary paid or the advances received are to be included in the total income of the person when the salary becomes due. 10. From the concurrent reading of Section 5 dealing with scope of total income, Section 15 dealing with computation of total income under the head salary and chargeability thereof and Section 9 dealing with income arising or accruing in India with reference to the salaries and the services rendered in India, we hold that no taxability arises on the salary/allowances received by the assessee since the assessee is a non-resident and has rendered services outside India. 11. In the result, the appeals of the assessee are allowed. Order Pronounced in the Open Court on 14/02/2024.
Sd/- Sd/- (C.N Prasad) (Dr. B. R. R. Kumar) Judicial Member Accountant Member Dated: 14/02/2024 *NV, Sr. PS*
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