LANXESS INDIA PVT. LTD.,MUMBAI vs. DCIT, CIRCLE-1 , THANE

The brief facts of the care as emanating from records are: The assessee is a company engaged in the business of manufacture and trading of chemical and chemical intermediates. The assessee is a subsidiary of Lanxess Deutschland GmbH. During the period relevant to Assessment Year under appeal, the assessee entered into following international transactions with its Associated Enterprises(AEs):

Shri Dhanesh Bafna appearing on behalf of the assessee submitted that the TPO has made adjustment in relation to export of goods (manufacturing segment) by applying CUP instead of TNMM adopted by the assessee for benchmarking the transactions. He submitted that the manner and the reasons given by the TPO for making the adjustment under manufacturing segments are identical to Assessment Year 2010-11. The assessee carried the issue in appeal before the Tribunal in ITA NO.971/Mum/2015. The Tribunal vide order dated 06/12/2022 held that TNMM is the most appropriate method for benchmarking transaction of export of finished goods. The ld.Authorized Representative of the assessee further submitted that similar adjustment was made in respect of manufacturing segment in Assessment Year 2013-14. The assessee carried the issue in appeal before the Tribunal in ITA No.7220/Mum/2017. The Tribunal following earlier order for Assessment Year 2010-11 held that CUP is not the most appropriate method for benchmarking the transaction for export of goods under manufacturing segment and upheld the assessee’s method of benchmarking i.e. TNMM as the most appropriate method. The ld.Authorized Representative of the assessee placed on record copy of the Tribunal order in and ITA No.7220/Mum/2017.

In respect of ground No.2 the ld.Authorized Representative of the assessee submitted that this ground is raised without prejudice to ground No.1. The DRP has directed the TPO/Assessing Officer to rework the entire adjustment by considering range benefit of +/- 3% on totality basis instead of each transaction. If, the valuation of +/-3% is considered on totality basis, the transaction would fall within arm’s length and no further adjustment shall be required. The TPO/A.O have not given effect to the aforesaid directions of the DRP. The ld.Authorized Representative of the assessee submits that if, ground No.1 in assessee’s appeal is allowed, the plea raised in ground No.2 would become academic.

In respect of ground No.3 relating to TP adjustment qua IT Services (Regional AP Cost) using ‘Other Method’, the ld.Authorized Representative of the assessee submitted that the assessee had availed IT support services from its AEs in accordance with IT Service Agreement. He referred to the said agreement at page 285 to 307 of the paper book. Explaining the nature of services, he pointed that IT Services include licenses such as SAP and Axapta for ERP, Lotus Notes for e-mail, net connectivity AP, Wireless Access for connectivity and other services such as share point i-net, note book security, etc. The assessee had also incurred certain Regional (AP) Cost for management and support services provided by the AEs. Explaining the Regional (AP) Cost, he pointed that these are cost incurred by Singapore group entity for South Asia region. He referred to sample invoice at page 367 of the paper book to show Regional (AP) Cost. The TPO without appreciating the facts and documents on record applied the ‘Other Method’ namely Need- Evidence-Benefit Test and computed the ALP of the Intra Group Services segment as nil. The DRP after examining the evidences furnished by the assessee and came to the conclusion that licenses/services are essential for the conduct of assessee’s business and that the assessee had also submitted quantification of cost, evidences for usage of such services, third party invoice, etc. The DRP directed the TPO to allow payment of IT support services to the extent of Rs.6,87,75,910/- out of the total payment of Rs.7,88,84,983/-. The DRP sustained the addition on the ground that the assessee has not furnished requisite details/evidences in respect of Regional(AP) Cost. The ld. Authorized Representative of the assessee submitted that Regional (AP) Cost is only extension of the other IT costs made by the assessee. He submitted that IT environment of any company requires management of various licenses, users and infrastructure. The Regional (AP) Cost is an integral part of the IT support cost incurred by the assessee and is necessarily required to support and managing cost allowed by the DRP. The ld.Authorized Representative of the assessee referring to clause (iii) (i.e. organization of IT Service) of the IT Services Agreement submitted that the IT Services are provided by the holding company either on its own or through affiliates or third party consultants. To substantiate that the regional services were indeed provided to the assessee, he referred to the e-mails at pages 381 and 382 of the paper book and the invoices for providing such services at page 367 of the paper book. In so far as the observation of the DRP that requisite details/evidences in respect of Regional (AP) Cost were not provided by the assessee, the ld.Authorized Representative of the assessee submitted that the assessee vide application dated 24/04/2018 furnished additional evidences before the DRP. The said additional evidences were in the nature of IT Service Agreement, invoices raised by Lanxess Germany on the assessee, documentary evidences to show IT support services availed by the assessee from AEs and the cost of each services along with proof and description of the services, etc. He contended that Regional (AP) Cost were paid by the assessee since 2007 and the same were billed in the invoices. The TPO never questioned these services in the past. This is the first Assessment Year when the TPO questioned the need and benefit of the said services. He referred to page 437 of the paper book, wherein the description of the services, need/benefit, etc. are given in respect of Regional(AP) Cost.

In respect of ground No.4 the ld.Authorized Representative of the assessee submits that the Assessing Officer has erred in determining the taxable income as ‘nil’ under normal provisions of the Act instead of Book Profits u/s. 115JB of the Act. He prayed for direction to the Assessing Officer to compute total taxable income by considering Book Profits u/s. 115JB of the Act.

In respect of ground No.5 of appeal, the ld.Authorized Representative of the assessee submits that the Assessing Officer has erred in not granting refund of Rs.8,86,885/- consequently, no interest u/s. 244A of the Act was allowed to the assessee.

Per contra, Ms. A. Alankrutha representing the Department vehemently defending the order of TPO and the assessment order submits that the assessee is exporting manufactured goods to AE and non-AEs. In the Assessment Year under appeal, there is no major difference in quantity of exports to AEs and non-AEs. In the preceding Assessment Years the Tribunal has granted relief by placing reliance on the decision in the case of Amphenol Interconnect India Pvt. Ltd. vs. ACIT, 105 taxmann.com 382(Pune-Trib). In the said case majority of exports were to AEs and only miniscule part of exports was to non-AEs, hence, the decision rendered in preceding Assessment Year would not apply to the facts of the impugned Assessment Year, therefore, the decision in the case of Amphenol Interconnect India Pvt. Ltd.(supra) is distinguishable on facts. He further submitted that geographical differences have already been factored by the TPO while applying CUP. The ld. Departmental Representative thus, prayed for sustaining the findings of the TPO in respect of manufacturing segment.

Rebutting he submissions, the ld.Authorized Representative of the assessee submitted that in respect of manufacturing segment, geographical differences have not been considered by the TPO at all. The TPO has put Europe and US market in the same category. He further pointed that as against total turnover of Rs.376 crores, the TPO applied CUP on the turnover of Rs.18 crores only. He further submitted that a bare reading of the rules would show that geographical differences cannot be ironed out. With regard to submissions made in respect of ground No.3 by the ld. Departmental Representative, the ld.Authorized Representative of the assessee submitted that the TPO and DRP has questioned rendering of services. The assessee had furnished documentary evidences to prove that services were indeed rendered by the AE. To substantiate rendering of services, the ld.Authorized Representative of the assessee referred to page 437 of the paper book.

We have heard the submissions made by rival sides and have examined the orders of authorities below. In ground No.1 of appeal, the assessee has assailed TP adjustment in relation to export of goods i.e. TP adjustment on manufacturing segment. The assessee is manufacturing chemical and chemical intermediates and exporting it to its AEs and non-AEs across the globe. The assessee adopted TNMM as the most appropriate method to benchmark its transaction of export of finished goods from its various plants located in India. The TPO applied CUP to benchmark the transaction. We find that similar adjustment was made under manufacturing segment in Assessment Year 2010- 11 and 2013-14. The issue travelled to the Tribunal in appeal by the assessee i.e. ITA No.971/Mum/2015(supra). The Co-ordinate Bench after placing reliance decisions in the case of Firmenich Aromatics Production (India) Pvt. Ltd. vs. ITO in for Assessment Year 2013-14 decided on 13/11/2018 and Amphenol Interconnect India Pvt. Ltd. vs. ACIT (supra) came to the conclusion that since the TPO has accepted application of internal TNMM on 65% transactions of exports and has applied CUP on the transaction to the extent of 35% only the Tribunal directed the Assessing Officer to apply TNMM to benchmark the balance transaction of 35%. Similar view was taken by the Tribunal in appeal by the assessee in ITA No.7220/Mum/2017 for Assessment Year 2013-14 (supra). In the impugned assessment year the ld.Authorized Representative of the assessee pointed that the TPO has accepted TNMM as the most appropriate method for benchmarking substantial turnover of Rs.376 crores and has applied CUP small part of the turnover i.e. Rs.18.00 cores only. This fact has not been rebutted by the Department. Thus, in facts of the case, we see no reason to take a divergent view. Respectfully following the decision of Co-ordinate Bench in assessee's own case in preceding Assessment Years, we direct the Assessing Officer to apply TNMM as most appropriate method to benchmark entire transaction under manufacturing segment. Ergo, the assessee succeeds on ground No.1 of appeal.

In ground No.2 the assessee has made a prayer to direct the TPO/Assessing Officer to give effect to the direction of DRP in granting benefit of +/- 3% on the entire transaction under manufacturing segment. Since, we have allowed ground No.1 of appeal, the relief sought in ground No.2 has become academic.

In ground No.3 of appeal, the assessee has assailed TP adjustment on account of IT support services (Regional AP Cost). Initially, TPO had determined intra group services relating to IT Services as Nil. In proceedings before the DRP, the assessee referred to agreement and furnished various documentary evidences to substantiate rendering of intra group services by the AEs. The DRP after examining the documents on record came to the conclusion that the assessee has been able to show that the IT Services were indeed rendered and were required by the assessee. However, the DRP sustained TP adjustment in respect of Regional (AP) Cost on the ground that the assessee was not able to furnish requisite details/evidences in respect of such cost. Hence, the DRP determined the ALP of such transaction as Nil. During the course of submissions, the ld.Authorized Representative of the assessee has referred to page 437 of the paper book, wherein description of the services under the head “Regional Cost Asia” is tabulated. The brief description of the services under Regional Cost Asia is as under: “ To support the Regional IT CIO-s and co-ordinate activities in the following areas – WAN connectivity, Regional Hosting, Global and IT Security areas and Regional Infrastructure initiates. APAC- shared infrastructure cost like the APAC internet service fee, the APAC firewall management fee and AP domain hosting and management fee.”

The ld. Departmental Representative has palced reliance on the decision in the case of Co-ordinate Bench in the case of Lintas India (P) Ltd. (supra). The Tribunal in the said case observed that the assessee is required to maintain basic documents such as Service Agreement between the parties to demonstrate the right and obligation of the parties, nature of services, nature of reporting, the manner of billing along with documentary evidence. It is obligatory on the part of assessee to maintain full proof documents of every business activity. If the documents is not available of a particular business activity, the determination of ALP at Nil is proper. There is no denying the fact that in order to substantiate rendering of services relevant documentary evidences are necessary. Without there being any documentary proof of rendering of services by the AEs it would not be possible to determine the nature of services and proof of rendering of such services. The provisions of section 92CA of the Act cast an obligation on the TPO to determine the ALP of the international transaction. Here it would be imperative to record that the TPO cannot sit in the armchair of the assessee to decide whether the services are required or not. The role of the TPO under section 92CA is limited to the computation of ALP of the international transaction. For determination of ALP of the transaction, the assessee has to provide complete details of the nature of services and to discharge onus of proving rendering of services by A.E. Taking into consideration entire facts of the case, we deem it appropriate to restore this issue back to the file of Assessing Officer. The assessee is directed to furnish relevant documentary details substantiating services rendered to the assessee in lieu of payment of Regional (AP) Cost to the AE. The Assessing Officer/TPO after examining the same shall decide the issue, in accordance with law. In the result, ground No.3 of appeal is allowed for statistical purpose.

In ground No.4 of appeal, the assessee has prayed that the TPO has failed to determine book profits u/s. 115JB of the Act. The assessee has furnished computation of tax payable u/s. 115JB of the Act at page 33 of the paper book. We deem it appropriate to restore this issue to the file of Assessing Officer. The Assessing Officer shall examine the computation of tax payable u/s. 115JB of the Act furnished by the assessee and shall determine the Book Profits under the MAT provisions, in accordance with law. The ground No.4 of appeal is thus, allowed for statistical purpose.

In ground No.5 of appeal the assessee has assailed non-grant of interest u/s.244A of the Act. The contention of the assessee is that Assessing Officer has not granted interest u/s. 244A of the Act on refund of Rs.8,86,885/-. The Assessing Officer is directed to examine the aforesaid claim of assessee and allow interest u/s. 244A of the Act on the refund, if any, in accordance with law. Ground No.5 of appeal is thus, allowed for statistical purpose.

In the result, appeal of the assessee is partly allowed.