DCIT, (IT)- 4(2)(2), MUMBAI vs. SOCIETE GENERALE, MUMBAI

P a g e | 3 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale as separate and distinct entity under the Act also, in view of explanation below sub clause (c) of clause (v) of section 9(1) introduced by Finance Act, 2015? 6. The Appellant prays that the order of the CIT(A) be set aside on the above grounds and the draft order of the Assessing Officer be restored. 7. The Appellant craves leave to amend or alter any ground or add a new ground which may be necessary."

4. The revenue being aggrieved with the order of the CIT(A) had carried the matter in appeal before us. The revenue by way of ground of appeal no.1 had assailed the order of the CIT(A) holding that as the payments made by the assessee for purchase of a copyrighted article being software product, cannot be treated as royalty in view of Explanation 4 of Section 9(1) of the ‘Act’, therefore, no disallowance P a g e | 4 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale u/s 40(a)(i) was called for in the hands of the assessee. The facts pertaining to the issue under consideration are that the assessee had purchased AML license software for a consideration of Rs.16,83,036/- from IMTF, Switzerland. The assessee on being called upon by the A.O to explain as to why no tax was deducted at source while making the payment to IMTF, Switzerland, submitted that as the remittance was made on account of license software sold by the company and was not in the nature of payment for royalty or fees for technical services, therefore, no tax was deductible at source under the said head. The A.O however did not find favour with the aforesaid contention of the assessee and being of the view that the consideration paid by the assessee was for use or right to use of computer software, therefore, the same was in the nature of payment for royalty. The A.O thus on the basis of his aforesaid conviction concluded that as the assessee had failed to deduct tax at source on the royalty paid to the company, therefore, disallowed the aforesaid expenditure of Rs. 16,83,036/- under Sec. 40(a)(i) of the ‘Act’.

5. The assessee being aggrieved with the aforesaid order of the A.O carried the matter in appeal before the CIT(A). The CIT(A) after deliberating on the issue under consideration found favour with the contentions of the assessee and deleted the disallowance made by the A.O, by observing as under:-

2. The first ground of appeal filed by the assessee is against the disallowance by the A.O of the payment made by the assessee towards purchase of software amounting to Rs.16,83,036/- in terms of the provisions of section 40(a)(i) of the Act. The concerned software was for the purpose of identification, monitoring and reporting of anti money laundering transactions. The assessee had treated the concerned transaction as a payment for the purposes of purchase of a copyrighted software product. However, the A.O was of the view that such payments made by the assessee would fall in the category of payment of royalty and TDS was deductible on the payment P a g e | 5 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale made to the supplier. As no such TDS had been deducted, the concerned expense was disallowed as a deduction by the A.O in the assessment order.

3. In coming to the conclusion that the payment for acquisition of software was in the nature of payment of royalty, the A.O relied on the amendment made in the provisions of section 9(1)(vi) of the Act by insertion of Explantion-4 thereto by the Finance Act, 2012 with retrospective effect from 01.06.1976. The said Explanation-4 stipulates that – “for the removal of doubts, it is clarified that the transfer of all or any rights in respect of any right, property or information includes and has always included transf er of all or any right f or use or right to use a computer software(including granting of a licence) irrespective of the medium through which such right is transferred.”

9. In view of the aforementioned decisions, supported by the conclusions reached by the jurisdictional Mumbai Bench of the Tribunal, it is hereby held that the payments for purchase of software licences by the assessee was not in the nature of royalty and accordingly the assessee was not required to deduct the tax at source while making such payment. The transaction being in the nature of a sale of goods by a Non Resident from overseas and the concerned Non Resident seller not having a PE in India, its receipts would not be chargeable to tax in India. Accordingly, the assessee was not required to deduct the tax at source and the concerned payment could not have been disallowed by the A.O under the provisions of section 40(a)(i) of the Act. The A.O is hereby directed to P a g e | 7 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale delete such disallowance made and the appeal filed on this ground may be treated as allowed.

6. The revenue being aggrieved with the order of the CIT(A) had carried the matter in appeal before us. The ld. Authorised representative (for short ‘A.R’) for the assessee relied on the order of the CIT(A). Per contra, the ld. Departmental representative (for short ‘D.R’) relied on the order of the A.O and submitted that as the remittance made by the assessee to IMTF, Switzerland was in the nature of payment for royalty, therefore, on the failure of the assessee to deduct tax at source on the said amount, the A.O had rightly disallowed the said expenditure under Sec. 40(a)(i).

7. We have heard the authorised representatives for both the parties, perused the orders of the lower authorities and the material available on record. We have given a thoughtful consideration to the issue before us and find that the CIT(A) relying on the judgment of the Hon’ble High Court of Delhi in the case of DIT Vs. Infrasoft Ltd. (2014) 220 Taxman 273 (Delhi) held a conviction that the payment made by the assessee to the company for allowing the use of software could not be characterized as royalty. We are of the considered view that the CIT(A) while arriving at the aforesaid conclusion had gone by the observations of the Hon’ble High Court in the case of Infrasoft Ltd. (supra) that as the right that was transferred to the assessee was not a right to use the copyright, but was only limited to the right to use the copyrighted material, therefore, the same cannot be held as payment of royalty by the assessee. We have given a thoughtful consideration to the issue before us and find that the coordinate bench of the ITAT, Mumbai in the case of DDIT Vs. Solidworks Corporation (2013) 152 TTJ 0570 (Mum)

P a g e | 8 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale concurred with the view arrived at by the High Court of Delhi in the case of Director of Income Tax Vs. Ericsson A.B., New Delhi ITA No.504/2007 dated 23.12.2007,wherein it was held that when software is incorporated in a CD it becomes a tangible property and the payment made for acquiring the same is not a payment by way of royalty. We further find that a similar view had also been arrived at by the coordinate bench of the ITAT, Mumbai in the case of ACIT Vs. Sonata Information Technology Ltd. (2013) 152 TTJ 590 (Mum). We thus being of the considered view that no infirmity does emerges from the order passed by the CIT(A) on the issue under consideration by relying on the aforesaid judgment of the High Court of Delhi in the case of Infrasoft ltd. (supra), and finding ourselves to be in agreement with the view taken by the coordinate benches of the Tribunal in the aforementioned cases, therefore, uphold his order. The Ground of appeal No. 1 is dismissed.

8. The issue raised in ground of appeal no. 2 relates to the addition of Rs.2,60,72,707/- made by the A.O in respect of guarantee commission in the hands of the assessee. That during the year under consideration the assessee bank which is following mercantile system of accountancy had recognised guarantee commission in its books of accounts, as income over the period of the guarantee. However, the A.O being of the view that as the entire guarantee commission was received by the assessee at the time of furnishing the guarantee, therefore, the income of the assessee accrued or arose the moment the guarantee commission was received and no part of the guarantee commission received could be deferred for the purpose of taxation to any subsequent period. The A.O on the basis of his aforesaid conviction thus made an addition of Rs.2,60,72,707/- to the returned income of the assessee. That on appeal the CIT(A) after duly P a g e | 9 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale appreciating that the issue under consideration had earlier came up before the Tribunal in the assesses own case for AY’s 2002-03, 2005- 06 and 2008-09, wherein the appeal of the assessee was allowed, thus, being of the considered view that the issue was covered in favour of the assessee by the order of the Tribunal in the preceding years, therefore, deleted the aforesaid addition made by the A.O.

12. That on appeal the CIT(A) after deliberating on the issue under consideration held that the addition made by the A.O in the hands of the Head office of the assessee with reference to the reimbursement of expenses made by the P.E. of the assessee was found to be not justified and thus deleted the same.

P a g e | 11 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale 14. We have heard the authorized representatives for both the parties, perused the orders of the lower authorities and the material available on record. We find that the aforesaid issue is squarely covered by the order passed by the coordinate bench of the Tribunal in the assessee’s own case for A.Y. 2010-11, viz. M/s Societe Generale Vs. DCIT (IT), Mumbai (ITA No. 1854/Mum/2015), dated 19.04.2017, wherein the Tribunal deliberating on the issue under consideration, had held as under:-

2.3. We heard the rival submissions and perused the matter before us. We find that the assessee had made payment its sister concern located in Singapore for the services rendered by that entity, that it had claimed the payments were reimbursements only without any mark up, that the AO and the Panel rejected claim made by the assessee, that both the authorities held that the payment made by it were Royalty/FFTS. We find that the assessee had produced the debit note raised by the foreign entity. The invoices issued by the SGS talk about reimbursement, software maintenance charges, data communication charges, EDP consumables and others. If the DRP had some doubt about maintenance of software, it should have called for explanation from the assessee. But, doubt cannot take place of evidence to confirm any addition. Page 24 of the paper book contains detail of various charges paid by the assessee to the foreign entity. The Panel has not brought anything on record to controvert the entries appearing in it. Besides, Protocol 7 to the DTAA also supports the stand taken by the assessee. We would like to reproduce the relevant portion of the judgment of Steria (supra) and same is as under: The Protocol to the Double Taxation Avoidance Agreement between India and France (see [1994] 209 ITR (St.) 130, 157) provides that if under any Convention, Agreement or Protocol signed after September 1, 1989, between India and a third State which is a member of the OECD, India limits its taxation at source, inter alia, on fees for technical services to a rate lower or a scope more restricted than the rate of scope provided for in this Convention, the same rate or scope as provided for in that Convention Agreement or Protocol shall also apply under this Convention. There is no warrant for the restrictive interpretation placed oil 7 of the Protocol to the Double Taxation Avoidance Agreement between India and France in such a manner that that if a reference is made to one Convention signed after September 1, 1989 between India and another OECD member State for the purposes of ascertaining if it had a more restrictive scope or a lower rate of tax, then that Convention alone has to be referred to for both purposes or that it is not permissible for the assessee, in terms of clause 7 of the Protocol, to rely upon one

P a g e | 12 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale Convention between India and an OECD member State for the purposes of taking advantage of a lower rate of tax and then refer to another Convention between India and another OECD member State to take advantage of a more restricted scope. The words "a rate lower or a scope more restricted" occurring therein envisage that there could he a benefit on either score, i.e., a lower rate or a more restricted scope. One did not exclude the other. The purpose of clause 7 of the Protocol is to afford to a party to the India-France Convention the most beneficial of the provisions that may be available in another Convention between India and another OECD country. The wording of clause 7 of the Protocol makes it self-operational. Once the Double Taxation Avoidance Agreement has itself been notified, and contains the Protocol including clause 7 thereof; there is no need for the Protocol itself to be separately notified or for the beneficial provisions in some other Convention between India and another OECD country to be separately notified to form part of the Indo- France Double Taxation Avoidance Agreement. Clause 7 of the Protocol, which forms part of the Double Taxation Avoidance Agreement between India and France, automatically becomes applicable. .... that the definition of "fee for technical services" occurring in article 13(4) of the Double Taxation Avoidance Agreement between India and the United Kingdom clearly excludes managerial services. What was being provided by SF to the assessee in terms of the management services agreement were managerial services, it was plain that once the expression "managerial services" was outside the ambit of "fee for technical services", the question of the assessee having to deduct tax at source from payments for the managerial services, would not arise. The payment made by the assessee to SF for the Managerial services provided by the latter could not be taxed as fees for technical services and the payment were not liable to withholding of tax under section 195 of the Act. The Hon'ble Bombay High Court in the case of WNS Global Services has also dealt with the e of International Telecom Operators lease Lines. considering the above, we are of the opinion payment made by the assessee was neither royalty nor FFTS. It was case of pure and simple reimbursement. Secondly, the assessee had not made any payment to Singapore Telecommunication. Therefore, following judgment of Steria (supra) we decide Ground no. 1 in favour of the assessee”.

We have deliberated on the issue under consideration and find that the Tribunal in its aforesaid order had held that the payments made by the assessee to its H.O, viz. Societe Generale, Singapore were neither Royalty or Fees for technical services, but were pure reimbursements for services, viz. data communication charges, Annual Miscrosoft Enterprise Software product billing and true up

P a g e | 13 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale charges incurred etc., rendered for its Indian branch. We being of the considered view that the issue involved in the present appeal before us is squarely covered by the aforesaid order of the Tribunal, therefore, respectfully follow the same. The Ground of appeal no. 3 and 4 raised by the revenue before us are dismissed.

15. The ground of appeal no. 5 relates to the taxability of the interest of Rs. 1,38,09,350/- paid by the assessee to its H.O and other overseas branches on borrowings. The facts pertaining to the issue under consideration are that the A.O during the course of the assessment proceedings, being of the view that the P.E in India and the Head office and other branches were separate entities for the purpose of computation of income and the determination of the taxable profits, therefore, concluded that the payment of interest of Rs.1,38,09,350/- by the assessee P.E. were part of the interest income of the recipient head office and the overseas branches and hence chargeable to tax in India in the hands of the assessee. That on appeal the CIT(A) observed that the Tribunal in the assessee’s own case for A.Y’s 2005-06 and 2006-07 had accepted the assessee’s contention that interest payment by the P.E in India to the Head office or other overseas branches of the assessee was not chargeable to tax in their hands in India. The CIT(A) thus being of the view that as the aforesaid issue was squarely covered by the order of the Tribunal in the assessee’s own case, therefore, deleted the addition of the interest income in the hands of the assessee.

16. The ld. A.R of the assessee relied on the order of the CIT(A) and submitted that the issue was squarely covered by the order passed by the Tribunal in the assessee’s own case for A.Y’s 2005-06 and 2006-

07. The ld. D.R could not controvert the aforesaid contention of the assessee.

P a g e | 14 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale 17. We have heard the authorized representatives for both the parties, perused the orders of the lower authorities and the material available on record. We have deliberated on the issue under consideration and are persuaded to be in agreement with the ld. A.R that the same is squarely covered by the order passed by the Tribunal in the assessee’s own case for AYs: 2005-06 and 2006-07. We find that the Tribunal while disposing of the appeal of the assessee for A.Y. 2005-06, had observed as under:-

“4. We have heard the ld. A.R of the assessee as well as the ld. D.R and considered the relevant material on record. At the outset, we note that this issue is now covered by the decision of the Special Bench of this Tribunal in the case of Sumitomo Mitsui Banking Corporation Vs. Dy Director of Income Tax reported in 16 ITR (Tub) 11 6(Mumbai)(SB) wherein the Special Bench of the Tribunal has held as under: „Keeping in view all the facts of the case and the legal position emanating from the interpretation of the relevant provisions of the domestic law as well as that of the treaty as discussed above, we are of the view that although interest paid to the head office of the assessee bank by its Indian branch which constitutes its permanent establishment in India is not deductible an expenditure under the domestic low being payment to self, the same is deductible while determining the profit attributable to the permanent establishment which is taxable in India as per the provisions of article 7(2) and (3) of the Indo-Japanese treaty read with paragraph 8 of the protocol which are more beneficial to the assessee.-The said interest, however, cannot be taxed in India in the hands of the assessee-bank, a foreign enterprise being payment to self which cannot give rise to income that is taxable in India as per the domestic law. Even otherwise, there is no express provision contained in the relevant tax treaty which is contrary to the domestic law in India on this issue. This position applicable in the case of interest paid by Indian branch of a foreign bank to its head office equally holds good for the payment of interest made by the Indian branch of a foreign bank to its branch offices abroad as the same stands on the same footing as the payment of interest made to the head office. At the time of hearing before us, the learned representatives of both sides have also not made any separate submissions on this aspect of the matter specifically. Having held that the interest paid by the Indian branch of the assessee bank to its head office and other branches outside India is not chargeable to tax in India, it follows that the provisions of section 195 would not be attracted and there being no failure to deduct tax at source from the 1rsaid payment of interest made by the permanent establishment the question of disallowance of the said interest by P a g e | 15 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale invoking the provisions of section 14(a)(i) does not arise. Accordingly we answer question No.1 referred to this Special Bench in the negative, i.e. in favour of the assessee and question 2 in affirmative. i.e, again in favour of the assessee. 4.1 Since the benefit of DTAA is available to the assessee; therefore, though the interest cannot be taxed in India in the hands of the assessee being a foreign enterprise, being payment to self, the same is deductible while determining the profits attributable to PE which is taxable in India as per Article 7(2)(3) of DTAA. Accordingly, following the decision of the Special Bench of this Tribunal (supra). We decide this issue in favour of the assessee and against the revenue. The disallowance made u/s. 40(a)(ia) is accordingly deleted.

We find that as the issue involved is squarely covered by the aforesaid order of the Tribunal, therefore, finding no reason to take a different view thus uphold the order of the CIT(A) who by following the orders of the Tribunal in the assessee’s own case for the preceding years had held that the interest paid by the Indian branch/Permanent establishment of the foreign bank to its H.O and other overseas branches is not chargeable to tax. The Ground of appeal no. 5 is dismissed.

P a g e | 16 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale "1. Whether on the facts and in the circumstances of the case and in law the DRP was justified in holding that since the assessee was consistently following offering of guarantee commission by spreading it over the period of guarantee given and ultimately there is no revenue impact without appreciating the fact that on each assessment year the assessee is supposed to offer all the income that has accrued to the assessee and by not offering all the guarantee commission income received/ accrued during the year the assessee has postponed its tax liability? 2. Whether on the facts and in the circumstances of the case, the DRP was justified in holding that interest payable by the Indian Permanent Establishment of the foreign bank to its H.O. and other overseas branches, is deductible in computing the total income? 3. Whether on the facts and in the circumstances of the case, the DRP was justified in holding that interest income payable by the India Permanent Establishment of a foreign bank to its H.O. and branch offices abroad cannot be taken into account for the purpose of computing the income of H.O. liable to be taxed in India without appreciating that in view of decision in case of ABN Amro Bank 343 ITR 81 (Cal) later affirmed by Hon'ble Supreme Court also, for all purposes P.E. & G.E. are to be treated as separate entities? 4. Without prejudice to ground No. 2 & 3 above, whether on the facts and in the circumstance of the case, the DRP was justified in not directing the A.O. to make disallowance u/s. 14 -A following the decision of ITAT, Mumbai in assessee's own case for A.Y. 2001-02 in and decision of ITAT, Mumbai in the case of Oman International Bank SAOG 35 CCH 207 (Mumbai Trib.) once the DRP had held that interest payable by PE to its H.O and branch offices was not taxable in India? 5. The appellant prays that the order of the DRP be set aside on the above grounds and the draft order of the Assessing Officer be restored.

6. The appellant craves leave to amend or alter any grounds or add a new ground which may be necessary.”

P a g e | 17 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale thus filed objections before the DRP. The DRP vide its order dated 28.11.2014 issued directions and the A.O was called upon to give effect to the same as per the provisions of Section 144C(13) of the Act. The revenue being aggrieved with the order passed by the DRP u/s 143(3) r.w.s 144C(13), had carried the matter in appeal before us.

P a g e | 18 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale appeal before us. The Grounds of Appeal No. 2 and 3 raised by the revenue are thus dismissed in terms of our aforesaid observations.

no. 4 relates to disallowance under Sec. 14A of the expenses relatable to the interest paid by the assessee P.E to its H.O and Overseas Branches, which was held by the DRP to be not taxable in India. The ld. A.R adverting to the ground of appeal no. 4 raised by the revenue before us, submitted that the same does not emerge from the orders of the lower authorities. Per Contra, the ld. D.R relied on the order passed by this bench of the Tribunal while disposing of the appeal of the revenue for AY: 2001-02. The ld. D.R taking us through the order passed by the Tribunal while disposing of the appeal of the revenue for A.Y. 2001-02, drew our attention to Para 44-45 of the order. It was submitted by the ld. D.R that the Tribunal in its aforesaid order after concluding that the interest income of Rs.3.96 crore received by the assessee on funds placed with Head office/Overseas branches was exempt from tax on the principle of mutuality, had however observed that the interest paid by the assessee on the funds which were placed as deposits with the H.O/Overseas branches would be liable to be disallowed under Sec.14A of the ‘Act’. The ld. D.R further to fortify his aforesaid contention also relied on the order passed by a coordinate bench of the Tribunal in the case of Oman International Bank SAOG Vs. Jt.DIT (International Taxation) (2013)

35. CCH 0207 (Mum).

P a g e | 20 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale 27. The appeal of the revenue is partly allowed. 28. The appeal of the revenue for AY: 2009-10, marked as ITA No. 4542/Mum/2017 is dismissed, while for the appeal of the revenue for AY: 2010-11, marked as ITA No. 1671/Mum/2017 is partly allowed.

Order pronounced in the open court on 11.09. 2017

Sd/- Sd/- (SHAMIM YAHYA) (RAVISH SOOD) ACCOUNTANT MEMBER JUDICIAL MEMBER भ ुंफई Mumbai; ददन ुंक 11.09.2017 Ps. Rohit Kumar आदेश की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to : अऩीर थी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आम क्त(अऩीर) / The CIT(A)- 3. 4. आमकय आम क्त / CIT 5. विब गीम प्रतततनधध, आमकय अऩीरीम अधधकयण, भ ुंफई / DR, ITAT, Mumbai ग र्ड प ईर / Guard file. 6. सत्म वऩत प्रतत //True Copy// आदेशानुसार/ BY ORDER, उि/सहायक िंजीकार (Dy./Asstt. Registrar) आयकर अिीऱीय अधिकरण, भ ुंफई / ITAT, Mumbai

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