EXPEDITORS INTERNATIONAL OF WASHINGTON INC,USA vs. ACIT CIRCLE 1(2)(2) INTERNATIONAL TAXATION, NEW DELHI

4. That the AO and the Ld. DRP, on the facts and in law, have erred in holding that the reimbursement of lease line charges amounting to INR 1,03,04,852 received by the Appellant from EI India is in nature of royalty under Explanation 2 to section 9(1)(vi) of the Act and Article 12 of the India-USA DTAA.

5. That without prejudice to any other ground of appeal

, the AO on the facts and in law, has erred in levying interest under section 234A of the Act.

6. That without prejudice to any other ground of appeal, the AO on the facts and in law, has erred in levying interest under section 234B of the Act.

7. That on the facts and in law, the AO has erred in initiating penalty proceedings under section 270A of the Act mechanically by alleging that the Appellant has furnished incorrect particulars of income without recording any adequate satisfaction for such initiation.”

3. Briefly stated the facts are that the assessee is a non-resident company headquartered in Seattle, Washington and is engaged in the business of providing global freight logistics services worldwide. It carries out operations in three primary segments, namely airfreight, ocean freight and ocean services, customs brokerage and import services. The nature of 3 services primarily includes consolidation or forwarding of air and ocean freight. Additionally, these services include distribution management, vendor consolidation, cargo insurance, purchase order management, customised logistics information. These operations are rendered by the assessee from outside India. For AY 2021-22 the assessee filed its return of income on 14.03.2022 declaring income of Rs. 2,40,68,13,280/-.

3.1 The Ld. Assessing Officer (“AO”) in his draft assessment order assessed the income of the assessee at Rs. 3,99,24,58,779/- as against the income of Rs. 2,40,68,13,280/- returned by the assessee on account of the following additions proposed by him:- i. Sale of logistic services and global account manager expenses received, assessed as Fees for Technical Services (“FTS”) under the Act as well as India-USA Double Taxation Avoidance Agreement (“India-USA DTAA”) amounting to Rs. 1,57,53,40,647/-. ii. Receipts on account of lease line charges, assessed as royalty under the Act as well as India-USA DTAA amounting to Rs. 1,03,04,852/-.

3.2 Against the above additions proposed by the Ld. AO, the assessee raised objections before the Ld. DRP who vide its order dated 22.08.2023 recorded its finding in para 4.4.3 as under:-

“4.4.3 The assessee has submitted that the ITAT by following its own order for AY 2010-11 and AY 2011-12 has provided complete relief to assessee by consolidated order passed for AY 2012-13 to AY 2015-16 and AY 2017-18 and separate order for AY 2018-19 and AY 2020-21. There is no change in factual and legal matrix in the case from AY 2020-21 and earlier years, as well as the argument of the AO in the DAO. The panel directs the AO to verify if the decisions of the Hon'ble ITAT relied upon by the assessec are based on identical facts and has been accepted by the revenue and no appeal has been filed. If the decision of the Hon'ble ITAT has been accepted by the Revenue, the AO shall follow the same. On the other hand if the decision has been challenged before higher appellate forum, in order to keep the 4 issue alive, the panel upholds the conclusion of the AO, following its decision in the earlier A. Y.”

3.3 The Ld. AO in his final assessment order dated 22.09.2023 confirmed the impugned additions.

6.1 With respect to ground No. 2 relating to addition of Rs.1,49,85,14,454/- made by the Ld. AO on account of sale of logistic services treating the same as FTS under the Act as well as India-USA DTAA, the Coordinate Bench of the Tribunal in its decision dated 02.05.2023 in for AY 2020-21 in turn relying on its decision dated 31.10.2022 in ITA No. 1464/Del/2022 for AY 2018-19 observed and held as under:-

“7. On perusal of material placed before us, we find, this is a recurring issue between the assessee and the revenue starting from assessment year 2010-11. While deciding the issue in assessment year 2010-11, the Tribunal, in dated 30.09.2020 has held that the amount received by the assessee from freight/logistic support services cannot be treated as FTS/FIS either under the Act or under treaty provisions. Accordingly, the addition was deleted. Identical view was expressed by the Tribunal while deciding the appeals for subsequent assessment years, as noted above. In fact, though, the departmental authorities were conscious of the fact that the Tribunal has decided the issue in favour of the assessee in earlier assessment years, however, for the purpose of keeping the issue alive, a contrary decision has been taken. There being no change either in the factual or legal position relating to the disputed issue in the impugned assessment year, respectfully following the consistent view of the Tribunal in assessee’s own case in the preceding assessment years, as mentioned above, we delete the addition made by the assessing officer. This ground is allowed.”

6.2 With respect to ground No. 3 relating to the addition of Rs. 7,68,26,193/- made by the Ld. AO representing reimbursement of global account management charges received by the assessee treating the same as FTS under the Act as well as India-USA DTAA, the Coordinate Bench of the Tribunal in its decision dated 02.05.2023 in for AY 2020-21 in turn relying on its decision dated 31.10.2022 in ITA No. 1464/Del/2022 for AY 2018-19 observed and held as under:-

6 “10. Having considered rival submissions, we find that this is a recurring issue between the parties continuing right from the assessment year 2010-11. On going through the relevant orders of the Tribunal in assessment years 2010-11 to 2015-16 and 2017-18, it is observed that the issue has been consistently decided in favour of the assessee in all these years, while holding that the amount received towards reimbursement of global account management charges is not in the nature of FTS/FIS. Facts being identical, respectfully following the decision of the co-ordinate benches, we delete the addition made by the assessing officer. Ground raised is allowed. “

6.3 With regard to ground No. 4 relating to the addition of Rs. 1,03,04,852/- made by the Ld. AO representing reimbursement of lease line charges received by the assessee treating the same as royalty under the Act as well as India-USA DTAA, the Coordinate Bench of the Tribunal in its decision dated 02.05.2023 in for AY 2020-21 in turn relying on its decision dated 31.10.2022 in ITA No. 1464/Del/2022 for AY 2018-19 observed and held under:-

“13. Having considered rival submissions, it is observed that while deciding identical issue in assessee’s own case in assessment years 2012-13 to 2015-16, the Tribunal in and Ors. Dated 05.01.2022 has held that lease line charges are not in the nature of royalty. The same view was reiterated by the Tribunal while deciding the issue in assessment year 2017-18. It is further relevant to observe, while considering the allowability of payment made towards lease line charges at the hands of assessee’s payer, the assessing officer had held that the payment made is in the nature of royalty, hence, the assessee was required to deduct tax at source. Since, the assessee has not done so, the assessing officer made disallowance under section 40(a)(i) of the Act. However, while deciding the issue in case of the payer, the Hon'ble High Court held that the payment made, being not in the nature of royalty, no disallowance under section 40(a)(i) of the Act can be made. Thus, in view of the decision of the Tribunal in assessee’s own case and the decision of the Hon'ble High Court in case of the payer, the addition made cannot be sustained. Accordingly, we delete it. This ground is allowed.”