M/S RENTOKIL INDIA PRIVATE LIMITED,CHENNAI vs. DEPUTY COMMISSIONER OF INCOME TAX CORPORATE CIRCLE 5 (1), CHENNAI

आदेश/ O R D E R

PER S. JAYARAMAN, ACCOUNTANT MEMBER:

Further, Explanation 3 to section 32(1) of the Act defines intangible assets, being know-how, patents, copyrights, trademarks, licences, franchises or any other business or commercial rights of similar nature.Therefore, payments for any business or commercial rights would fall under the definition of Intangible Assets. The assessee also has relied on the decision reported in CIT Vs Smifs Securities Ltd(2012)(348 ITR 302). & 445/Chny/2018 :- 3 -:

2.1 The AO examined various clauses in the said agreement and held that the purchase price paid is nothing but Non-compete fee to the transferor, the assessee has just named it as customer right/goodwill. Therefore, he disallowed the depreciation claimed by the assessee in the form of goodwill/customer right for the impugned assessment years. Aggrieved, the assessee filed appeals before the Ld. CIT(A). The Ld. CIT(A) dismissed the appeals.

“3. It was submitted by the Ld.AR that the assessee has raised 5 grounds in its appeal. It was a submission that the assessee was only pressing Ground Nos.2 to 2.5 which was against the action of the Ld.CIT(A) in confirming the disallowance made by the AO in relation to claim of depreciation on intangible asset representing the goodwill/customer list. It was a submission that the assessee is in the business of providing Pest Control Services. It was a submission that during the AY 2009-10, the assessee had with the objective of expanding its business, had acquired the businesses of 7 other companies under Business Transfer Agreements (BTA). The assessee company had capitalized the payments in respect of the payment for the goodwill/customer & 445/Chny/2018 :- 4 -: list and the assessee had claimed depreciation on the same. It was a submission that for the AY 2009-10, the assessee had claimed the depreciation and the return filed by the assessee had been accepted and there was no scrutiny assessment on the same. It was a submission that for the AY 2011-12 being the AY under dispute, the AO had denied the assessee’s claim of depreciation. For the AY 2010-11 the assessment have been re-opened and was pending. It was a submission that the AO had disallowed the assessee’s claim for depreciation holding that the Business Transfer Agreement contained non-compete clauses and hence depreciation was not allowable on the non- compete fee. The AO held that the assessee was attempting to claim the depreciation on the payment in respect of non-compete fee by changing nomenclature. It was a submission that the assessee had acquired the businesses by the Business Transfer Agreement on a Slump Sale basis. In the books of account of the assessee, the assessee had valued the assets and the goodwill/customer list had been treated as an intangible asset and depreciation claimed thereon. It was a submission that though there is non-compete clause in the Business Transfer Agreement, no amount was quantified for the same. It was a further submission that even assuming the amount was non-compete fee still in view of the decision of the Hon’ble Madras High Court in the case of M/s.Pentasoft Technologies Ltd., reported in 264 CTR 187, non-compete fee has been held to be a right as an intangible asset entitled to depreciation u/s.32. It was a further submission that neither the term customer list nor non- compete fee was defined in Sec.32. It was a submission that Sec.92B(2)(ii)(f) however defined intangible asset to include the customer list and sub-clause (g) to include non-compete fee. It was a submission that as the customer list as claimed by the assessee and non-compete fee as held by the AO were both intangible assets, in view of the provisions of Sec.32, the assessee was entitled to the claim of depreciation.

4. In reply, the Ld.DR vehemently supported the order of the Ld.CIT(A) & the AO. It was a submission that Sec.92B was in relation to international transactions and Sec.32 did not include customer list or non-compete fee.

5. We have considered the rival submissions. A perusal of the provisions of Sec.32(1) Explanation-3 shows that the expression asset meant to include intangible assets being knowhow, patents, copyrights, trademarks ………….. any & 445/Chny/2018 :- 5 -:

other business or commercial rights of similar nature. A perusal of the decision of the Hon’ble Madras High Court in the case of M/s.Pentasoft Technologies Ltd., shows that it has recognized that the agreement therein was a composite agreement and under the agreement, the transferor had transferred all its rights, copy rights to the transferee and in order to strengthen those rights transferred, the non-compete clause was supporting the clause to strengthen the commercial right which is transferred in favour of the transferee. In the present case also, the Business Transfer Agreement is a composite agreement and the non-compete clause therein was supporting clause to strengthen the commercial rights which had been transferred to the assessee herein. Further, a perusal of the decision of the Co-ordinate Bench of this Tribunal, Pune ‘A’ Bench, in the case of M/s.Cosmos Co-op Bank Ltd., shows that even the customer list has been treated as falling within the expression “business or commercial rights of similar nature” contained in Sec.32(1)(ii) of the Act. For this purpose, the Co-ordinate Bench of this Tribunal has relied upon the decision of the Hon’ble Delhi High Court in the case of M/s.Areva T & D India Ltd., reported in [2012] 20 taxmann.com 29 (Delhi). In these circumstances, we are of the view that the assessee is entitled to the depreciation on the intangible asset viz., goodwill/customer list as claimed by him. Our view is also on account of the fact that Sec.92B in respect of international transactions under the Explanation thereto has provided that the expression intangible property would include under clause-(f) “customer related intangible assets such as customer list, customer contacts, …………………….”, thus, the legislature in its wisdom in respect of the international transactions provided for the expression intangible property to include intangible assets such as customer list in Sec.92B then an interpretation difference from the same cannot be taken that under the same applicable act and that too to the detriment of local business and citizens. In these circumstances, we are of the view that the assessee is entitled to the claim of depreciation on the intangible assets, being the goodwill/customer list, as claimed by the assessee. In the result, Ground Nos.2 to 2.5 of the assessee’s appeal stand allowed. The other grounds have not been pressed by the assessee and consequently stand dismissed as not pressed.”

& 445/Chny/2018 :- 6 -: Following the above order, the grounds related to depreciation on goodwill for assessment years 2010-11 & 2014-15 are allowed. Since, the assessee has not pressed the other grounds for assessment year 2010-11 they stand dismissed as not pressed.

Order pronounced on Thursday, the 26th day of July, 2018 at Chennai.