ACIT - 3(4), MUMBAI vs. THE SHIPPING CORPORATION OF INDIA LTD., MUMBAI

O R D E R Per Amarjit Singh (AM): Both these cross appeals filed by the assessee and revenue are directed against two different order of CIT(A)-1, Mumbai passed u/s 250

3. During the course of assessment the assessing officer noticed that assessee has declared certain income in the nature of excess provision/sundry credit balance written back of Rs.67.17 crores. On P a g e | 3 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) further verification the AO found that the following income have been categorised (under core activities) whereas the same were not qualified for categorised as relevant core activity as per the provision of Sec. 115BVII (2) of the Act. Sr. No. Nature of Income Amt (Rs.) 1. Excess Provisions/Sundry Credit Balances 62,85,16,392 2. Sundry creditors Written back 3,32,33,477 3. Sundry Receipts 28,42,44,559 The AO noticed that the assessee had opted for the ‘tonnage tax scheme’ w.e.f 2005-06 therefore any receipt arising from prior to A.Y. 2005-06 cannot be formed part of the tonnage tax computation and same would not qualify to be categorised as shipping income from the core activity in their entirety. Out of the sundry credits written back of Rs.3.32 crore a sum of Rs. 19,58,670/- was pertained to the pre-tonnage tax era. Out of excess provision back of Rs.62.85 crore a sum of RS.24,27,86,267/- pertained to pre-tonnage tax era. The AO on his own excluded certain items and estimated 80% of the such provision to be added to the total income of the assessee pertaining to the pre-tonnage era. The assessing officer stated that similar issue were there in assessment year 2007-08 and assessment year 2009-10 and addition was made on the ground that same were not falling under the core activity which was upheld by the ld. CIT(A). However, ITAT has deleted such addition and the department has not accepted the decision of ITAT on which the appeal has been filed before the Hon’ble jurisdictional High Court of Bombay. By referring the earlier order of assessment for assessment year 2007- 08 and 2008-09 the assessing officer has stated that claim of sundry creditors written back of Rs.19,58,670/- pertaining to pre-tonnage regime was taxable under the normal provision of the Act.

P a g e | 4 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) The assessing officer stated that in the pre-tonnage era the normal provision of tax were applicable and therefore, the assessee was required to add back the provision which were made against unascertained liability. Therefore, 80% of the excess provision written back for pre-tonnage period of Rs.242,78,627/- which works out to Rs.19,42,29,013/- was treated as income to be assessed under the normal provision of the Act.

4. The relevant details of write-back were not provided to the AO or CIT(A).

P a g e | 6 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) (k) “tonnage tax activities” means the activities referred to in subsections (2) and (5) of section 115V-I; (l) “tonnage tax company” means a qualifying company in relation to which tonnage tax option is in force; (m) “tonnage tax scheme” means a scheme for computation of profits and gains of business of operating qualifying ships under the provisions of this Chapter. Tonnage income. 115VF. Subject to the other provisions of this Chapter, the tonnage income shall be computed in accordance with section 115VG and the income so computed shall be deemed to be the profits chargeable under the head “Profits and gains of business or profession” and the relevant shipping income referred to in sub-section (1) of section 115V-I shall not be chargeable to tax. Computation of tonnage income. 115VG. (1) The tonnage income of a tonnage tax company for a previous year shall be the aggregate of the tonnage income of each qualifying ship computed in accordance with the provisions of subsections (2) and (3). (2) For the purposes of sub-section (1), the tonnage income of each qualifying ship shall be the daily tonnage income of each such ship multiplied by— (a) the number of days in the previous year; or (b) the number of days in part of the previous year in case the ship is operated by the company as a qualifying ship for only part of the previous year, as the case may be. (3) For the purposes of sub-section (2), the daily tonnage income of a qualifying ship having tonnage referred to in column (1) of the Table below shall be the amount specified in the corresponding entry in column (2) of the Table: Qualifying ship having net tonnage Amount of daily tonnage income (1) (2) Up to 1,000 Rs.46 for each 100 tons Exceeding 1,000 but not more than Rs.460 plus Rs. 35 for each 100 tons 10,000 exceeding 1,000 tons Exceeding 10,000 but not more than Rs.3,610 plus Rs.28 for each 100 tons 25,000 exceeding 10,000 tons Exceeding 25,000 Rs.7,810 plus Rs.19 for each 100 tons exceeding 25,000 tons (4) For the purposes of this Chapter, the tonnage shall mean the tonnage of a ship indicated in the certificate referred to in section 115VX and includes the deemed tonnage computed in the prescribed manner. Explanation.—For the purposes of this sub-section, “deemed tonnage” shall be the tonnage in respect of an arrangement of purchase of slots, slot charter and an arrangement of sharing of break-bulk vessel. (5) The tonnage shall be rounded off to the nearest multiple of hundred tons and for this purpose any tonnage consisting of kilograms shall be ignored and thereafter if such tonnage is not a multiple of hundred, then, if the last figure in that amount is fifty tons or more, the tonnage shall be increased to the next higher tonnage which is a multiple of hundred and if the last figure is less than fifty tons, the tonnage shall be reduced to P a g e | 7 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) the next lower tonnage which is a multiple of hundred; and the tonnage so rounded off shall be the tonnage of the ship for the purposes of this section. (6) Notwithstanding anything contained in any other provision of this Act, no deduction or set off shall be allowed in computing the tonnage income under this Chapter. Relevant shipping income. 115V-I. (1) For the purposes of this Chapter, the relevant shipping income of a tonnage tax company means— (i) its profits from core activities referred to in sub-section (2); (ii) its profits from incidental activities referred in sub-section (5): Provided that where the aggregate of all such incomes specified in clause (ii) exceeds one-fourth per cent of the turnover from core activities referred to in sub-section (2), such excess shall not form part of the relevant shipping income for the purposes of this Chapter and shall be taxable under the other provisions of this Act. (2) The core activities of a tonnage tax company shall be— (i) its activities from operating qualifying ships; and (ii) other ship-related activities mentioned as under :— (A) shipping contracts in respect of— (i) earning from pooling arrangements; (ii) contracts of affreightment. Explanation.—For the purposes of this sub-clause,— (a)“pooling arrangement” means an agreement between two or more persons for providing services through a pool or operating one or more ships and sharing earnings or operating profits on the basis of mutually agreed terms; (b)“contract of affreightment” means a service contract under which a tonnage tax company agrees to transport a specified quantity of specified products at a specified rate, between designated loading and discharging ports over a specified period; (B)specific shipping trades, being— (i)on-board or on-shore activities of passenger ships comprising of fares and food and beverages consumed on board; (ii)slot charters, space charters, joint charters, feeder services, container box leasing of container shipping. (3) The Central Government, if it considers necessary or expedient so to do, may, by notification in the Official Gazette, exclude any activity referred to in clause (ii) of sub-section (2) or prescribe the limit up to which such activities shall be included in the core activities for the purposes of this section. (4) Every notification issued under this Chapter shall be laid, as soon as may be after it is issued, before each House of Parliament, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the P a g e | 8 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) notification, or both Houses agree that the notification should not be issued, the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification. (5) The incidental activities shall be the activities which are incidental to the core activities and which may be prescribed for the purpose. (6) Where a tonnage tax company operates any ship, which is not a qualifying ship, the income attributable to operating such nonqualifying ship shall be computed in accordance with the other provisions of this Act. (7) Where any goods or services held for the purposes of tonnage tax business are transferred to any other business carried on by a tonnage tax company, or where any goods or services held for the purposes of any other business carried on by such tonnage tax company are transferred to the tonnage tax business and, in either case, the consideration, if any, for such transfer as recorded in the accounts of the tonnage tax business does not correspond to the market value of such goods or services as on the date of the transfer, then, the relevant shipping income under this section shall be computed as if the transfer, in either case, had been made at the market value of such goods or services as on that date: Provided that where, in the opinion of the Assessing Officer, the computation of the relevant shipping income in the manner hereinbefore specified presents exceptional difficulties, the Assessing Officer may compute such income on such reasonable basis as he may deem fit. Explanation.—For the purposes of this sub-section, “market value”, in relation to any goods or services, means the price that such goods or services would ordinarily fetch on sale in the open market. (8) Where it appears to the Assessing Officer that, owing to the close connection between the tonnage tax company and any other person, or for any other reason, the course of business between them is so arranged that the business transacted between them produces to the tonnage tax company more than the ordinary profits which might be expected to arise in the tonnage tax business, the Assessing Officer shall, in computing the relevant shipping income of the tonnage tax company for the purposes of this Chapter, take the amount of income as may reasonably be deemed to have been derived therefrom. Explanation.—For the purposes of this Chapter, in case the relevant shipping income of a tonnage tax company is a loss, then, such loss shall be ignored for the purposes of computing tonnage income.”

Particulars Core Shipping Commission on disbursement (receipts) 1,03,153 Insurance + P & I claims 8,37,37,661 House Rent ownership flat 1,26,74,819 Rent on furniture 56,604 Co’s bus services 130 Liquated Damages (Dry Docks) 4,56,27,987 Profit on Bar + Shops Sales 91,105 Refund of Director’s fees 21,93,338 Application Money – Right to Info Act 2984 Total Sundries 17,76,61,058 The assessing officer asked the assessee to explain why the aforesaid sundry receipt should not be taxed under the normal provision of the Act. The assessee explained that these receipts were recorded on gross basis and expenses incurred against the same have been debited to the profit and loss account and if these receipts were treated as income from other sources or normal business income then it would adversely affect the computation of income as the claim of expenses will be denied to the assessee. However, the assessing officer except considering the claim of incurring expenses against the income earned have not accepted the contention of the assessee. The assessing officer stated that the tonnage tax scheme was applicable for the income earned from operation of qualified ships and that too from the activities which have been listed as core activities of operation of ships. Therefore, he was of the view that the aforesaid receipt earned from the unrelated activities P a g e | 11 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) were taxable under the normal provision of the Act. On further query the assessee has submitted expenses incurred against 3 heads as under: “1. Insurance + PI claims Rs.8,37,37,681 2. House rent ownership flat Rs.1,26,74,819 3. Co’s bus services Rs. 130 Total Rs.9,64,12,610 The assessing officer has reduced the aforesaid expenses of Rs.964,12,610/- from the amount of Rs.17,76,61,058/- and stated that balance amount of Rs.812,48,448/- was not in the nature of receipt pertaining to the activity of the shipping activity. However, the AO has further reduced 20% of the amount as possible administration cost from the amount of Rs.812,48,448/- and treated the amount of Rs.649,98,758/- as income of the assessee.

P a g e | 12 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) The assessee explained that sundry receipts were related to the operation of ships therefore the same was required to be considered as income from core activities. The relevant part of the submission of the assessee filed before the ld. CIT(A) explaining the nature of income is reproduced as under:

P a g e | 13 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) 17. Further we have perused the decision of ITAT in the case of the assessee on this issue for assessment year 2007-08 to 2009-10. The relevant extract of the decision vide ITA No. 2550/Mum/2012 pertaining to assessment year 2008-09 is reproduced as under: “22. We have considered the rival submissions and perused the material available on record. The assessee has taken accommodation on rent for its employees involved in the core activity of the organisation, which was further sublet to those employees. As per the assessee, it incurred an expenditure of Rs.14,25,55,708 and recovered the house rent from his employees only to an extent of Rs.1,21,83,784. It is the plea of the assessee that the accommodation was taken on rent in respect of employees involved in the core activity of the organisation and therefore the recovery of rent is nothing but related to its core activity. Since the assessee does not have any other business other than the business of operating qualifying ships and as it has no other activity as contemplated under Chapter XII-G, we are of the considered opinion that the income cannot be brought to tax separately and it is the income from the core activity.

23. Similarly, the receipt of rent on furniture of Rs.30,404, company‟s bus service of Rs.1,795, contribution for employees‟ new post-retirement medical scheme of Rs.5,000, and penal charges levied on employees of Rs.9,150, are is in respect of employees involved in the core activity of the business of the assessee, we are of the considered opinion that same is not taxable under the normal provisions of the Act.

24. As regards the refund of Director's fees of Rs.7,49,819, as per the assessee the same is recovered from the Directors who are holding the office as Director in companies where the assessee had joint ventures etc. Such Directors are paid their remuneration and as per the terms of employment, Directors‟ sitting fees are recovered. Since the assessee‟s only business is operating the qualifying ships therefore the aforesaid refund is also related to its core activity and thus cannot be taxed under the normal provisions of the Act.

25. The receipt of Rs.6,05,004 is on account of commission on disbursement which the assessee earned over and above the disbursement amount paid to the agents, Captain, and crew of ships when the ship is abroad. As per the assessee, such disbursement was pursuant to an agreement with certain shipowners. We have already upheld the taxability of commission on disbursement under Chapter XII-G, which was forming part of the prior period income. Since this commission is also of a similar nature and that too pertaining to the post tonnage tax era, therefore, same forms part of core shipping activity.

22. During the course of appellate proceedings before us, regarding insurance and PI claim the ld. Counsel submitted that as per the insurance policy the assessee had incurred the cost of the repair which was thereafter claimed as per the insurance policy and the same was directly related to the core activity of the assessee. In respect of receipt from house rent the ld. Counsel submitted that assessee has taken accommodation or rent for its employees and incurred expenses on a lease rent and recovered from normal house rent of Rs.126,74,819/- from the employees, therefore, the same was related to the core activity. In respect of company receipt from company bus service he submitted that assessee has provided bus service to its employees, therefore recovery of the bus services amount required to be treated as part of core activity. The ld. Counsel has also submitted that identical issue on similar facts has been adjudicated by the ITAT, Mumbai in favour of the assessee in the case of the assessee itself for the assessment year 2008- 09.

23. On the other hand, the ld. D.R supported the order of lower authorities.

of the assessee is allowed. Additional Ground No.4: Deduction of expenditure allowed by the ld. A.O against sundry receipts aggregating to Rs.9,64,12,610/- should be upheld.

26. Since we have adjudicated the additional ground no. 3 in favour of the assessee therefore, in consequence to additional ground no. 3 this additional ground of appeal no. 4of the assessee become academic and not required any adjudication therefore the same stand dismissed. Ground No.3: Adjustment in computation of turnover of core shipping:

27. Since we have adjudicated the ground no. 2 of appeal of the assessee regarding taxing the sundry receipts as part of core activities, therefore, in consequence to ground no. 2 this ground of appeal no. 3 of the assessee become academic not required any adjudication therefore the same stand dismissed.

P a g e | 18 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) Additional Ground No. 1: Interest income of Rs.218,15,37,199/- constituted profits from core activities and therefore could not be separately assessed to tax: 28. During the course of assessment the assessing officer noticed that under the head other taxable income the assessee has offered the following income: Sr. No. Nature of Income Amount (Rs. In crores) 1. Interest on bank deposits 188,93,39,520 2. Interest on deposits 9,92,04,691 3. Interest on others 19,29,92,988 4. Dividend 2,31,81,942 Total 220,47,19,141 as income from other sources and claimed administrative expenditure of Rs.11,52,75,610/- against the above income as deduction resulting in net income from other sources of Rs.208.9 crores. Assessee in its additional ground of appeal submitted that out of the above income interest income of Rs.218,15,37,199/- was arising from the business of operating qualifying ships. Since the deposit amount relating to shipping reserves was created as per Sec. 115VT of the Act was temporarily placed on fixed deposit until its utilisation for the purpose of operating of ships, therefore, interest income earned on the funds pertaining to running the shipping business is required to be treated as income from core shipping activity. In this regard the ld. Counsel submitted that similar issue on identical facts for the assessment year 2008-09 was adjudicated by the ITAT, Mumbai in favour of the assessee vide order of the ITAT vide ITA No. 2550/Mum/2012 dated 14.03.2023.

29. On the other hand, the ld. D.R supported the order of lower authorities.

30. Heard both the sides and perused the material on record. With the assistance of the ld. representative we have gone through the P a g e | 19 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) decision of ITAT for A.Y. 2008-09 as referred above by the ld. Counsel. The relevant operating part of the decision is reproduced as under: “38. At the outset, the learned AR wishes not to press its claim in respect of dividend income. Accordingly, to this extent, ground No. 4.1 is dismissed as not pressed. As regards the interest income of Rs. 227.68 crores, the assessee submitted that the said receipt forms part of the core shipping activity of the assessee and therefore should be taxed on a presumptive basis under Chapter XII-G of the Act. As per section 115VT of the Act, tonnage tax company is required to credit to Tonnage Tax Reserve Account an amount not less than 25% of the book value derived from the activities referred to in section 115VI in each previous year. As per section 115VT(3) of the Act, the amount credited to the Tonnage Tax Reserve Account is required to be utilised by the company before the expiry of 8 years for acquiring a new ship for the purpose of the business of the company and until the acquisition of the new ship for the purpose of the business of operating qualifying ships. As per the assessee, in its Tonnage Tax Reserve, following the procedure prescribed under the aforesaid section, is Rs.695 crores as on 31/03/2008. Further, the assessee earned interest on deposits placed with the banks and financial institutions out of the funds required for purpose of the business but temporarily lying idle. The funds are required for meeting the working capital requirement and repayment of loans earlier taken for the acquisition of ships. In support of its submission, the assessee has placed on record statements showing the placement of surplus funds in short-term deposits on weekly basis, by way of additional evidence filed vide application dated 18/02/2021. It was submitted that factual assertion was made before the learned CIT(A), however, the underlying document in support of the same are filed for the first-time before the Tribunal. The assessee has also placed on record the details of repayment of loans taken for the acquisition of ships. Further, the month-wise weekly fund position was also filed by the assessee. In the present case, it is undisputed that the only business activity pursued by the assessee relates to shipping, and thus the entire receipts are from the shipping activity, which qualifies for computation on a presumptive basis under the tonnage tax provisions. We find that the Hon‟ble jurisdictional High Court in CIT vs Varun Shipping Co Ltd, [2011] 324 ITR 263 (Bom.) held that where the assessee borrowed certain amount for its business purpose and earn interest on unutilised portion of the loan, interest income is taxable as business income. Thus, since the funds are nothing but the funds required for running the shipping business, which has been invested by the assessee, and interest income is earned, therefore, we are of the considered opinion that income by way of interest arising from the said deposits is in the nature of business income and relates to the core shipping activity. As a result, ground No. 4 is partly allowed. In view of our aforesaid findings, the other aspects raised in ground No. 4 are rendered academic and therefore require no separate adjudication.”

P a g e | 20 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) Ground No.4: Disallowance of deduction of administrative expenditure of Rs.11,51,75,710/- against income from other sources amounting to Rs.220,47,19,141/-: 32. Since we have allowed the additional ground no.1 of the assessee by treating the interest income as arising from core shipping activity after following the decision of the ITAT, therefore, this ground of appeal no. 4 become academic and no separate adjudication is required. Ground No. 5: Disallowance of administrative expenses amounting to Rs.2,31,73,820/- against income from incidental shipping activities:

33. During the course of assessment the assessing officer noticed that assessee has claimed an expenditure of Rs.231,73,820/- against income from incidental activities. The assessing officer stated that allocation of administrative expenditure against incidental income is not allowable as per the proviso to sub-section (1) of Sec. 115VI, therefor, same was added back to the income of the assessee.

34. The assessee filed the appeal before the ld. CIT(A). The ld. CIT(A) has dismissed the ground of appeal of the assessee.

35. During the course of assessment proceeding before us the ld. Counsel submitted that similar issue on identical fact has been decided in favour of the assessee by the DRP for assessment year 2014-15 as per the copy of the order placed in the paper book. The ld. Counsel further submitted that there is no requirement to consider allocation of administrative expenses u/s 115VI of the Act.

36. On the other hand, the ld. D.R supported the order of the lower authorities.

P a g e | 21 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) 37. Heard both the sides and perused the material on record. We have perused the provision of Sec. 115VI of the Act the extract of the same is reproduced as under: “115V-I (I) For the purposes of this Chapter, the relevant shipping income of a tonnage tax company means- (i) Its profits from core activities referred to in sub-section (2) - (ii) Its profits from incidental activities referred to in sub-section (5); Provided that where the aggregate of all such incomes specified in clause (ii) exceeds one-fourth per cent of the turnover from core activities referred to in sub- section (2), such excess shall not form part of the relevant shipping income for the purposes of this chapter and shall be taxable under the other provisions of this Act.” After referring the aforesaid provision of Sec. 115VI the ld. DRP agreed that in respect of profit from incidental activities only the net receipt cannot be treated as income and reasonable allocation of administrative expenditure is required to be made. It is also stated in the finding of the DRP that assessee has shown the same on the basis of turnover, therefore, the same is reasonable. Considering the aforesaid fact and submission of the assessee that administrative expenses are required to be incurred for all activities of the assessee company, therefore, we consider that the same is required to be attributed on a reasonable basis to arrive at profit from the incidental activities in the case of the assessee in accordance with the Sec. 115VI of the Act. Therefore, we direct the AO to allow the claim of the assessee for allocating the administrative expenditure on the basis of turnover therefore this ground of appeal is allowed. (Revenue’s Appeal) Ground No. 1 & 5: Treatment of ‘commission of disbursement’ as part of profit and turnover from core activity:

38. During the course of assessment the assessing officer noticed that assessee has earned commission @ 25% on the disbursement of P a g e | 22 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) payment to shipping owners. After allowing deduction @ 20% the assessing officer treated the amount of Rs.649,98,758/- as not part of core activity of the assessee.

P a g e | 23 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) 43. Since the issue on hand being squarely covered by the decision of the ITAT in the case of the assessee itself as supra, therefore, following the decision of ITAT we don’t find any merit in the ground of appeal of the revenue and the same stand dismissed. Ground No.2: Treatment of ‘Profit on bar and shop sales’ as part of turnover from core activity:

44. During the course of assessment the assessing officer stated that profit on bar and shop sales is not related to the operation of ships, therefore, the assessing officer after allowing 20% of deduction of expenses for earning such income tax the balance 80% under the normal provision of the Act.

45. In the appeal, the ld. CIT(A) held that the profit on bar/shop sales are directly related to the incidental activities of the operation of the qualified ships, therefore, referring the decision of ITAT for assessment year 2009-10.

46. Heard both the sides and perused the material on record. We find that identical issue on similar fact has been adjudicated by the ITAT in the case of the assessee for assessment year 2008-09 vide ITA No. 2550/Mum/2023. The relevant extract of the decision is reproduced as under: “29. As regards the profit on bar plus shop sales of Rs.783,659, we find that a similar profit was held to be directly related to the incidental activity of the operation of the qualified ship by the coordinate bench of the Tribunal in assessee’s own case in The Shipping Corporation of India Ltd vs ACIT, in ITA No. 3546/Mum/2013, for the assessment year 2009-10, vide order dated 19/08/2015. As per the assessee, though the receipts have been referred to as incidental in the aforesaid order, what was meant was that it is a receipt from core activity. However, no order modifying the aforesaid findings by the coordinate bench is placed on record. Thus, respectfully following the judicial precedent in assessee’s own case, the profit on bar plus shop sales are held as incidental activity of the operation of the qualified ship.

P a g e | 24 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) 47. Following the decision of the ITAT as discussed supra in the case of the assessee for A.Y. 2008-09 we don’t find any merit in this ground of appeal of the revenue therefore the same stand dismissed. Ground No. 3 & 6: Treatment of “Sundries core shipping’ as part of profit and turnover from core activity:

48. The assessing officer has considered the sundry receipt as unrelated to the operations of qualifying ships, therefore, taxed 80% of such receipts under normal provision of the Act after allowing 20% towards expenditure incurred for earning such income.

49. The ld. CIT(A) held that such receipts are related to core shipping activity and same was treated as part of business receipt of the assessee.

50. We find that ld. CIT(A) held that such receipts are recovered from the container freight station and include various receipts including reserves on behalf of the customer which indicate that such receipts are related to the core shipping activity. Considering the aforesaid findings of the ld. CIT(A) we don’t find any reason to interfere in the decision of ld. CIT(A) therefore, this ground of revenue stand dismissed. Ground No. 4 & 7: Treatment of ‘recovery of water charges’ as part of profit and turnover from core activity:

51. The assessing officer has not treated recovery from water charges as part of profit on turnover from core activity.

52. However, the ld. CIT(A) held that same was part of shipping activity.

53. Heard both the sides and perused the material on record. Water charges recovery are made from the vessel owners towards supply of fresh water for use by crew staff which showed that this recovery is part P a g e | 25 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) of the shipping activity therefore, we don’t find any error in the decision ld. CIT(A), therefore, this ground of appeal of revenue are dismissed. Ground No. 8 & 9: Credit of Foreign Taxes paid u/s 90 and 91 of Act:

54. During the course of assessment the assessing officer has not allowed the claim of credit of foreign taxes paid by the assesse on the ground that as per Sec. 91 of the Act credit of only income tax act paid in country with which no agreement exit can be allowed.

55. However, the ld. CIT(A) held that tax deducted in countries with whom India does not have a DTAA, the manner of determining the independent rate of tax has been specifically provided by explanation to Sec. 91 and the effective rate of tax determined by the AO was not proper, therefore, AO was directed to follow the same as per Sec. 91 of the Act.

56. Heard both the sides and perused the material on record. We find that similar issue on identical fact has been decided by the ITAT in the case of the assessee itself vide ITA No. 2944 & 2945/Mum/2010 for A.Y. 2007-08 on 21.03.2014 and the matter was restored to the file of the AO after referring the decision of the ITAT on the similar issue for assessment year 2005-06. We have perused the decision of ITAT in the case of the assessee for assessment year 2005-06 vide ITA No. 2944/Mum/2010 dated 21.03.2014. The relevant part of the decision is reproduced as under: “13. We have heard the arguments of both the sides and also perused the relevant material available on records. It is observed that the claim made by the assessee for relief u/s 90 and 91 of the Act on account of foreign taxes paid outside India was disallowed by the A.O. as well as the ld. CIT(A) mainly on the ground that the same was not made by the assessee by filing a revised return. Reliance in this regard was placed by the authorities below on the decision of Hon’ble Supreme Court in the case of Goetze (India) Ltd. (supra). As held by the Hon’ble Bombay High Court in the case of CIT vs. Pruthvi Brokers and Shareholders P. Ltd. [2012] 349 ITR 336 (Bom) cited by the ld. Counsel for the P a g e | 26 & 482/Mum/2021 The Shipping Corporation of India Vs. ACIT(LTU) assessee, the assessee is entitled to raise any additional claims before the appellate authorities as per the decision of Hon’ble Supreme Court in the case of National Thermal Power Company Ltd. Vs. CIT [1998] 229 ITR 383 (SC) and the Hon’ble Supreme Court in the case of Goetze (India) Ltd. (supra) did not hold anything contrary to what was held by the previous judgment in the case of National Thermal Power Company Ltd. (supra) to the effect that even if a claim not made before the A.O., it can be made before the appellate authorities. It was held by the Hon’ble Bombay High Court that the power of the appellate authority to entertain such a claim has not been negated by the Hon’ble Supreme Court in the judgment in the case of Goetze (India) Ltd. And the Hon’ble Supreme Court in fact has made it clear that the issue in that case was limited to the power of assessing authority and that the judgment does not impinge on the power of the Tribunal u/s 254 of the Act. The ld. Counsel for the assessee has also submitted that the relevant details in support of its claim for relief u/s 90 and 91 of the Act were also furnished by the assessee before the ld. CIT(A) (page 157 of the paper book) but the same have not been considered by the ld. CIT(A). He has urged that this issue may therefore be restored to the file of the A.O. for deciding the same afresh on merit after necessary verification. Keeping in view the submissions made by the ld. Counsel for the assessee on this issue, we are of the view that the claim of the assessee for relief u/s 90 and 91 of the Act in respect of foreign taxes paid outside India deserves to be entertained and since the ld. D.R. has also not raised any objection in this regard, the matter should go back to the A.O. for deciding the same afresh after necessary verification. We order accordingly. Ground No. 5 & 6 of the assessee’s appeal for A.Y. 2005-06 are accordingly treated as allowed for statistical purpose.”

is allowed for statistical purpose.

58. In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed. Order pronounced in the open court on 28.02.2024 Sd/- Sd/- (Vikas Awasthy) (Amarjit Singh) Judicial Member Accountant Member Place: Mumbai Date 28.02.2024 PS: Rohit