YONGSAN AUTOMOTIVE INDIA PVT. LTD.,THIRUVALLUR vs. ACIT, CHENNAI

This appeal of the assessee is directed against the order passed by the Assessing Officer consequent to the directions of the Dispute Resolution Panel dated 21.10.2016 and pertains to assessment year 2012-13.

Shri Raghunathan Sampath, the Ld.counsel for the assessee, submitted that the Dispute Resolution Panel has violated the principles of natural justice and made downward adjustment by taking the entire transaction at entity level instead of Associated Enterprise transaction. According to the Ld. counsel, under the scheme of Income-tax Act, the transaction of the assessee being tested party with Associated Enterprise outside the country has to be compared with transaction of the similarly placed company in uncontrolled transaction. In the case before us, according to the Ld. counsel, the Assessing Officer has taken the entire transaction of the assessee, including the domestic transaction, for the purpose of transfer pricing adjustment.

Referring to the judgment of Bombay High Court in CIT v.

Shri Raghunathan Sampath, the Ld.counsel for the assessee, further submitted that the Dispute Resolution Panel has also removed the royalty reversal of `1,27,05,764/- from operating income of the assessee-company without appreciating the basis of such reversal. Therefore, according to the Ld. counsel, the DRP is not justified in giving direction to the Assessing Officer for adjustment.

We have heard Smt. Ruby George, the Ld. Departmental Representative, also. According to the Ld. D.R., the entire transaction of the assessee, including domestic transaction, has to be taken into consideration for the purpose of transfer pricing adjustment. Moreover, the royalty reversal needs to be removed from operating income for the purpose of transfer pricing adjustment. Therefore, according to the Ld. D.R., there is no reason to interfere with the direction of the Dispute Resolution Panel.

We have considered the rival submissions on either side and perused the relevant material available on record. The first issue arises for consideration is whether the entire transaction of the assessee needs to be taken into consideration for the purpose of transfer pricing adjustment or the TPO and DRP have to confine themselves only to international transaction? This issue was examined by the Delhi High Court in CIT v. Keihin Panalfa Ltd. 92016) 381 ITR 407. The Delhi High Court found that the international transaction constitutes only 23.38%, therefore, the transfer pricing adjustment proportionate to that extent can be made in respect of such international transaction. This judgment of Delhi High Court was followed by Bombay High Court in Alstom Projects India Limited (supra). The Bombay High Court found that Chapter X of the Act is not triggered to make adjustment to considerations received or paid unless they are Specified Domestic Transactions.

This Tribunal is of the considered opinion that under the scheme of the Income-tax Act, the transfer pricing adjustment has to be made only in respect of the transaction of the assessee being a tested party, with Associated Enterprise outside the country after comparing the transaction made by similarly placed company in uncontrolled transaction with non-Associated Enterprise. Therefore, we are unable to uphold the order of the Dispute Resolution Panel Accordingly the order of the DRP is set aside and the entire issue is remitted back to the file of the Assessing Officer.

Since the main issue is remitted back to the file of the Assessing Officer, this Tribunal is of the considered opinion that reversal of royalty to the extent of `1,27,05,764/- also needs to be reconsidered. Accordingly, the order of the TPO as confirmed by the DRP is set aside and the entire issue is remitted back to the file of the Assessing Officer. The Assessing Officer shall refer the matter once again to the file of the TPO. The TPO shall re- examine the issue in respect of the international transaction of the assessee with Associated Enterprise outside the country and compare the same with the transaction of similarly placed company with non-Associated Enterprise and thereafter, decide the issue in accordance with law. Similarly, the reversal of royalty also needs to be examined by the TPO and the procedure prescribed under 144C of the Act needs to be followed both by the assessee and the DRP.

In the result, the appeal filed by the assessee is allowed for statistical purposes.