VEDANTA LIMITED,NEW DELHI vs. ACIT, CIRCLE-26(2), NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) (THROUGH VIDEO CONFERENCE) BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No. 9495/Del./2019 A. Y. : 2015-16 M/s. VEDANTA LIMITED Vs. ACIT (Successor to M/s. Cairn India Ltd.) Circle-26(2) Core-6, 3rd Floor, Lodhi Road, New Delhi-110003 New Delhi

PAN : AACCS7101B (APPELLANT) (RESPONDENT) S.A. 248/ Del/ 2020 Arising out of ITA No. 9495/Del./2019 A. Y. : 2015-16 M/s. VEDANTA LIMITED Vs. ACIT (Successor to M/s. Cairn India Ltd.) Circle-26(2) Core-6, 3rd Floor, Lodhi Road, New Delhi-110003 New Delhi PAN : AACCS7101B (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Sr. Adv. REVENUE BY : Shri Ajit Kr. Singh, CIT-DR Date of Hearing : 07.12.2020 Date of Order : 24.12.2020

O R D E R PER KULDIP SINGH, JUDICIAL MEMBER Appellant, M/s. Vedanta Limited (hereinafter referred to as ‘the taxpayer’) by filing the present appeal sought to set aside the

2 ITA No. 9495/Del/2019 Vedanta Ltd. impugned order dated 28/11/2019 passed by the Assessing Officer

(AO) in consonance with the orders passed by the ld. DRP/TPO

under section 143 (3) read with section 144C of the Income-tax

Act, 1961 (for short ‘the Act’) qua the assessment year 2015-16 on

the grounds inter alia that :-

“1. That on the facts and circumstances of the case & in law, the draft assessment order (and the consequential final assessment order) passed by Asstt Commissioner of Income Tax, Circle 26(2), New Delhi (‘Ld AO’) is void ab initio for the reason that the draft order itself has been passed in the name of a non-existent entity and accordingly vitiates the whole assessment proceedings. 1.1 That on the facts and circumstances of the case & in law, the transfer pricing order passed by Learned. Transfer Pricing Officer (‘Ld. TPO’) in the name of non-existent “Cairn India Ltd.” is void ab-initio thereby rendering consequent proceedings under section 143(3) read with 144C of the Act as invalid. 1.2 Without prejudice to the above ground of appeal, the draft assessment order passed by the Ld. AO (and consequential assessment proceedings) are void ab-initio for the reason that Ld. AO grossly erred in passing a draft assessment order instead of a final assessment order when the transfer pricing order was itself a nullity in the eyes of law for having being passed in the name of non-existent “Cairn India Ltd.”. 2 Without prejudice to the above grounds of appeal, on the facts, in the circumstances of the case and in law, the Ld. AO erred in assessing the total income and adjusted book profit of the Appellant at Rs.374,09,75,540 and Rs. 2942,51,39,964 respectively as against Rs. 154,42,26,610 and Rs 2668,37,95,346 declared by the Appellant in the return of income. 3 That on the facts and circumstances of the case & in law, the Ld. AO/DRP grossly erred in making disallowance of Rs. 6,77,00,000 under section 14A of the Act read with Rule 8D of the Income Tax Rules, 1962 (‘the Rules’). 3.1 That on the facts and circumstances of the case and in law, the Ld. AO/DRP without assigning any cogent reason or recording necessary satisfaction under sub-section (2) of section 14A of the Act, embarked upon making the disallowance by mechanical application of Rule 8D read with 14A and so was not justified in making the disallowance of Rs. 6,77,00,000. 3.2 In making the above disallowance under section 14A read with Rule 8D of the Act, the Ld. AO/DRP completely chose to ignore the submissions of the Appellant and the third-party independent quotation filed to substantiate the basis of suo moto

3 ITA No. 9495/Del/2019 Vedanta Ltd. disallowance and so for this reason too the addition of Rs. 6,77,00,000 as made by the Ld. AO is not at all justified. 3.3 That on the facts and circumstances of the case & in law, the Ld. AO /DRP erred in considering an estimate of expenditure of 1NR 37,75,296/- (based on third party quotation) as a disallowance despite the fact that the Appellant had suo moto disallowed the same in its computation of income. 3.4 Without prejudice to the aforesaid ground of appeal, the Ld. AO/DRP erred in making disallowance under Rule 8D(2)(ii) of the Rules without appreciating that there were no borrowings outstanding at any time during the captioned assessment year. 4 Without prejudice to the above ground of appeal, on the facts, in the circumstances of the case & in law, the Ld. AO/DRP erred in adding back the disallowance of Rs.6,77,00,000 under section 14A of the Act read with Rule 8D of the Rules in computing book profit under section 115JB of the Act. 4.1 That while adding back the disallowance u/s 14A for MAT computation, the Ld. AO/DRP conveniently failed to take cognizance of the order passed by the Hon’ble 1TAT in the Appellant’s own case for AY 2011-12 to AY 2013-14. 5 That on the facts and circumstances of the case & in law, the Ld. AO/DRP erred in allowing additional depreciation amounting to 1NR 1,84,30,287/- under section 32( 1) (iia) of the Act despite the fact that Appellant had not claimed the same in its return of income. 5.1 That on the facts and circumstances of the case & in law, the Ld. AO/DRP erred in observing that the claim of additional depreciation was to be mandatorily allowed in terms of Explanation 5 to section 32(1) of the Act, without appreciating that additional depreciation being optional in nature, is not covered within the purview of the said Explanation. 6 That on the facts and circumstances of the case & in law, the Ld. AO/DRP grossly erred in adding INR 191,13,00,000/- both under the normal provisions of the Act as well as under section 115JB of the Act, while accepting change in the method of depreciation on plant and machinery from Straight Line Method (“SLM”) to Unit of Production (“UOP”) Method, in as much as the additional depreciation debited to the profit & loss account, for the period upto 31st March, 2014 as a consequence of adopting the changed method, has been allowed.

6.1 That on the facts and circumstances of the case & in law, the Ld. AO/DRP failed to appreciate that the depreciation amounting to INR 191,13,00,000/- was already disallowed in the computation of income under the head ‘Depletion, depreciation and amortisation’ and hence the addition by the Ld. AO/DRP results in double disallowance under normal provisions of the Act.

6.2 That on facts and circumstances of the case and in law, the

4 ITA No. 9495/Del/2019 Vedanta Ltd. Ld. AO/DRP erred in adding INR 191,13,00,000 to the total income, representing higher provision of depreciation for the year under consideration, which was necessitated due to change in method of depreciation on account of implementation of Schedule 11 to Companies Act, 2013 w.e.f. 1.04.2014. 7. That on the facts and circumstances of the case & in law, the Ld. AO/DRP erred in proposing to make the addition of INR 191,13,00,000/- to book profits of the Appellant under section 115JB of the Act without appreciating that same method of valuation is used in profit & loss account presented in Annual General Meeting (‘AGM’) of shareholders. 7.1 That the Ld. AO/DRP erred in adding INR 191,13,00,000/- to book profits of the Appellant in complete disregard to the first proviso to section 115JB(2) of the Act and also ignoring that there is no jurisdiction with the Ld. AO to recast the accounts of the Appellant in the present case. 8. That on the facts and circumstances of the case & in law, the Ld. AO/DRP erred in making adjustment of INR 68,46,45,714/- under section 115JB of the Act on account of CSR expenses (which included INR 10,05,60,602/- on account of donation) by misinterpreting the term “expenditure” as well as provisions of the Companies Act, 1956. 8.1 That the Ld. AO/DRP ought to have appreciated that their power of making adjustments is restricted to the items mentioned in Explanation 1 to section 115JB(2) of the Act and nothing more.

9.1 That the Ld. AO/DRP grossly erred in stating that AS 19 does not apply to lease of building more so when for the purpose of section 115JB of the Act they do not have the power of recasting the accounts of the Appellant certified by its statutory auditors.

5 ITA No. 9495/Del/2019 Vedanta Ltd. Production Sharing Contract/Petroleum Resource Agreement / Joint Operating Agreement, partners of Unincorporated Joint Venture (UJV) are permissible to pay only for actual cost incurred by the Appellant without any mark-up. 10.2 That on the facts and circumstances of the case & in law, the Ld. AO/TPO/DRP erred in not appreciating that the transaction of reimbursement of expenses amounting to INR 62,62,135/- entered into by the Appellant with its Associated Enterprises (‘AEs’) is in the nature of pass through costs and hence notional mark up of 5% on the same is unwarranted. 10.3 That on the facts and circumstances of the case & in law, the Ld. AO/TPO erred in not applying Comparable Uncontrolled Price (‘CUP’) method as directed by Ld. DRP with respect to determination of Arm’s Length price of MGA costs of INR 364,99,38,686/- reimbursed by CEHL when same transaction was entered into between Unincorporated Joint Venture (‘UJV’) of RJ ON-90/1 oil block (allegedly the Appellant) and third party Oil & Natural Gas Corporation of India Ltd (‘ONGC’). 10.4 Without prejudice to the above Grounds, the Ld. AO/TPO/DRP erred in imputing notional mark up of 5% on reimbursement of expenses, MGA costs and PCO costs in gross disregard of Rule 10B(2) of the Rules and OECD guidelines. That on the facts and circumstances of the case & in law, Ld. AO/TPO/DRP grossly erred in holding that:

the Appellant has not furnished any documentary evidence to demonstrate the benefits received from the services provided by the AE, ignoring the submissions and documents submitted by the Appellant during the course of assessment proceedings; - The Appellant has not furnished any cost benefit analysis with respect to cost of services and benefits received from AE vis-à-vis independent parties; - There is no clause defining the Scope of Work for which the payment was to be made; - There is absence of written binding contract between the payer andpayee companies; - The Appellant has not provided full details of nature and extent of services provided by AE; - The Appellant has not provided basis for determining the reimbursement to be charged.

6 ITA No. 9495/Del/2019 Vedanta Ltd.

the detailed and proper comparability analysis submitted by the Appellant in gross violation of section 92(c)(3) of the Act. 12. That on the facts and circumstances of the case & in law, the Ld. AO erred in imposition of interest under section 234C of the Income-tax Act, 1961.”

controversy at hand are : M/s. Vedanta Limited, the taxpayer is into

the business of exploring & drilling, developing, producing

refining, marketing of minerals and oil bye-products and other

activities incidental to the above. Apart from its business

activities, the taxpayer also holds interests in its subsidiary

companies which have been granted right to explore and develop

oil exploration blocks in the Indian sub-continent. The main

source of revenue is sale of crude oil and natural gas from the

blocks at Rajasthan and Canbay Offshore and Ravva Block (KG

Basin). During the year under assessment, the taxpayer entered into

international transactions and specified domestic transactions as

mentioned in Form 3CEB with its Associated Enterprises (AEs) as

under :-

International Transaction S. No. Natureof Transaction Amount in (Rs.) Method Applied 1 Bank Guarantee 805346 CUP 2 Subscription of Equity Shares 12102900 3 Recovery of travel & 6262135 Other Method accommodation expenses 4 Parent company overheads 415346005 5 Share of manpower general and 3975481665 administrative cost 6 Indirect charges 3705186 7 Sale of inventory and consumables 5089707 8 Transfer of inventory 4912809

7 ITA No. 9495/Del/2019 Vedanta Ltd.

Specific Domestic Transactions S.No. Nature of Transaction Amount in (Rs.) 1 Director’s remuneration 73306921 2 Director sitting fee 4700000 3 Payment of Commission 30000000 3 Transfer of Inventory and 10789036 Consumables from an eligible unit to non-eligible unit 4 Head Office Allocation 2329733043 5 Share of manpower, general and 3649938686 administrative cost

ld. TPO computed the Arm’s Length Price (ALP) of international

transactions/specified domestic transactions as under :-

S.No. 1 Cost Recovery 3986373475 4185692148 19,93,18,674 2. Corporate guarantee 8,05,346 66,68,263 58,62,917/- Total Adjustment 20,51,81,591/-

TPO/DRP made addition of Rs.191,13,18,674/- on account of

transfer pricing adjustment qua international transactions entered

into by the taxpayer with its AEs, made addition of

Rs.1,84,30,287/- on account of additional depreciation claimed by

the taxpayer, made addition of Rs.191,13,00,000/- by way of

disallowance for depreciation on account of change in accounting

policies, made adjustment in the books profit of the taxpayer to the

tune of Rs.77693904/- made adjustment of Rs.68,46,45,714/- on

account of payment of CSR adjusted in the book profit of the

8 ITA No. 9495/Del/2019 Vedanta Ltd. company for calculation of MAT and made adjustment of Rs.6,77,00,000/- by way of disallowance u/s 14A of the Act by

way of adjustment in the books of company of the taxpayer for calculation of MAT. Feeling aggrieved, the taxpayer has come up before the Tribunal by way of filing the appeal.

that he has specifically raised ground no.1 challenging the impugned order passed by the AO/DRP/TPO on the ground that the same was void ab initio having been passed in the name of

non-existent entity vitiating the whole assessment proceeding. 7. So, firstly, we would deal with ground no.1 raised in the appeal so as to decide issue as to whether assessment order passed by the AO on non-existent entity i.e. Cairn India Limited is void ab initio vitiating the entire assessment proceedings. 8. Ld. AR for the taxpayer challenging the impugned transfer

pricing order passed on a non-existent entity and the validity of

9 ITA No. 9495/Del/2019 Vedanta Ltd. draft assessment order contended inter alia that the factum of

amalgamation of Cairn India Ltd. with Vedanta Ltd. was duly

intimated to the AO; that the order passed by the TPO in the name

of amalgamating company is nullity/non-est ; that final assessment

order passed by the AO is also barred by limitation having been

passed on 28.11.2019 and relied upon the decision of Hon’ble

Supreme Court in cases of PCIT vs. Maruti Suzuki India Ltd. 416 ITR 613 & Spice Infotainment Ltd. vs. CIT in Civil Appeal

No.285 of 2014 and the decision of the Tribunal in FedEx

Express Transportation and Supply Chain Services (India) Pvt. Ltd. vs. DCIT in ITA No.857 of 2016. Ld. AR for the taxpayer

further relied upon the decision rendered by the Tribunal in

taxpayer’s own case for AY 2014-15 in ITA No.7684Del/2018.

the arguments addressed by the ld. AR for the taxpayer filed

written submissions dated 15.09.2020, which have been made part

of the judicial file, contended therein inter-alia that in the draft

assessment order, name of Vedanta Ltd. i.e. amalgamated entity is

written (earlier known as Cairn India Ltd.) with PAN of

amalgamated entity only which is a mere irregularity and does not

go to the roots of the case; that the TPO rectified the name of the

amalgamating company u/s 154 of the Act vide order

10 ITA No. 9495/Del/2019 Vedanta Ltd. dated12.12.2018 well before passing the draft assessment order

rectifying the mistake of mentioning the name of amalgamating

entity being a mistake apparent on record and relied upon the

decision rendered by Hon’ble Apex Court in case of Sky Light

Hospitality LLP vs. ACIT (2018) 92 taxmann.com 93 (SC).

2016 and effective date 11.04.2017, which fact has been duly

brought to the notice of the AO. It is also not in dispute that in the

assessee’s own case in similar set of facts and circumstances of the

case for AY 2014-15 assessment order in the name of non-existent

entity has been held to be void and non-est.

Provisions contained u/s 144C(15)(b) of the Act, the taxpayer in

whose name Transfer Pricing Proceedings has been concluded and

draft assessment order has been passed is not an “eligible

assessee”. For facility of reference provision contained u/s

144C(15)(b) are extracted for ready perusal as under :-

“144C. (1) The Assessing Officer shall, notwithstanding anything to the contrary contained in this Act, in the first instance, forward a draft of the proposed order of assessment (hereafter in this section referred to as the draft order) to the eligible assessee if he proposes to make, on or after the 1st day of October, 2009, any variation [ ] which is prejudicial to the interest of such assessee.” “(15) For the purposes of this section –

11 ITA No. 9495/Del/2019 Vedanta Ltd. (a) ---- (b) “eligible assessee” means – (i) Any person in whose case the variation referred to in sub-section (1) arises as a consequence of the order of the Transfer Pricing Officer passed under sub-section (3) of section 92CA; and (ii) any non-resident not being a company, or any foreign company.” 12. When we adhere to the provisions contained

u/s144C(15)(b)ii of the Act “eligible assessee” needs to be an

entity namely M/s. VEDANTA LIMITED , whereas transfer

pricing order has been passed in the name of erstwhile M/s.

Cairn India Limited which was not in-existence as on the date of order i.e 29th October, 2018, because M/s. Cairn India Ltd. got amalgamated with M/s. Vedanta Ltd. with effect from 11th April, 2016. Similarly draft assessment order dated 28th

December, 2018 has been passed in the name of M/s. Vedanta Ltd.

formerly known as Cairn India Ltd. which can not be considered

as an “eligible assessee” u/s 144C(15)(b) (ii).

Court in case of Spice Entertainment Ltd. bearing ITA No. 475 and 476 of 2011 with date of orders as 3rd August, 2011, which

has been affirmed by the Hon’ble Supreme Court in Civil Appeal No. 285 of 2014 (SC) date of order 2nd November, 2017. Hon’ble

Delhi High Court in case of Spice Entertainment Ltd. thrashed the

12 ITA No. 9495/Del/2019 Vedanta Ltd. issue at length by examining provisions contained u/s 292(b) of

the Act by framing the following questions of law :-

(i) Whether on the facts and in the circumstances of the case, the Tribunal erred in law in holding that the action of the Assessing Officer in framing assessment in the name of "Spice Corp Ltd", after the said entity stood dissolved consequent upon its amalgamation with Mcorp Private Limited w.e.f 01.07.2003, was a mere "procedural defect"? (ii) whether on the facts and in the circumstances of the case, the Tribunal erred in law in holding that in view of the provisions of section 292B of the Act, the assessment, having in substance and effect, been framed on the amalgamated company which could not be regarded as null and void?"

Court is as under :-

“12. Once it is found that assessment is framed in the name of non-existing entity, it does not remain a procedural irregularity of the nature which could be cured by invoking the provisions of Section 292B of the Act. Section 292B of the Act reads as under:-

"292B. No return of income assessment, notice, summons or other proceedings furnished or made or issue or taken or purported to have been furnished or made or issued or taken in pursuance of any of the provisions of this Act shall be invalid or shall be deemed to be invalid merely by reasons of any mistake, defect or omission in such return of income, assessment, notice, summons or other proceeding if such return of income, assessment, notice, summons or other proceedings is in substance and effect in conformity with or according to the intent and purpose of this Act."

13 ITA No. 9495/Del/2019 Vedanta Ltd. defect cannot be treated as cured under Section 292B of the Act. The Court observed that this provisions condones the invalidity which arises merely by mistake, defect or omission in a notice, if in substance and effect it is in conformity with or according to the intent and purpose of this Act. Since no valid notice was served on the assessee to reassess the income, all the consequent proceedings were null and void and it was not a case of irregularity. Therefore, Section 292B of the Act had no application. 16. When we apply the ratio of aforesaid cases to the facts of this case, the irresistible conclusion would be provisions of Section 292B of the Act are not applicable in such a case. The framing of assessment against a non-existing entity/person goes to the root of the matter which is not a procedural irregularity but a jurisdictional defect as there cannot be any assessment against a „dead person‟. 17. The order of the Tribunal is, therefore, clearly unsustainable. We, thus, decide the questions of law in favour of the assessee and against the Revenue and allow these appeals.” 15. Hon’ble Supreme Court also decided identical issue in case

of Pr. Commissioner of Income Tax, New Delhi vs. Maruti

Suzuki India Ltd. Civil Appeal No. 5409 of 2019 as to framing

the assessment in the name of erstwhile entity / amalgamating

company in the light of provisions contained u/s 292(b) of the Act.

Hon’ble Supreme Court has also distinguished the decision

rendered by Hon’ble Delhi High Court in the case of Skylight

Hospitality LLP vs. Assistant Commissioner of Income Tax

relied upon by ld. DR on facts vis-a-vis decision rendered by the

Delhi High Court in Spice Entainment Ltd. (supra) on the ground

that defect in that case (Skylight Hospitality LLP) regarding the

name of non-existent company in a notice u/s 148 was a procedural

14 ITA No. 9495/Del/2019 Vedanta Ltd. defect or a mistake curable u/s 292(b) as no prejudice was caused

to the assessee. Whereas in Spice Entertainment Ltd. assessment

framed in the name of non-existent entity was found to be void ab

initio and as such not a curable defect u/s 292(b).

in passing the TPO order in the name of amalgamating entity

namely M/s. Cairn India Ltd. was rectified by the TPO by

inserting the name of amalgamated company namely Vedanta Ltd.

u/s 154 of the Act vide order dated 12.12.2018 before passing of

the draft assessment order and as such assessment framed in this

case u/s 143(3) / 144C is a valid assessment.

preceding paras and has also been held by Hon’ble Delhi High

Court in case of Spice Entertainment (supra) and Hon’ble Supreme

Court in the case of Maruti Suzuki (supra) framing the transfer

pricing order on the basis of which draft assessment order has been

passed in the name of amalgamating entity is not a curable defect

and the assessment framed is bad in law. So, the contention raised

by the Ld. DR is not sustainable.

of Tribunal in the assessee’s own case for AY 2014-15 in

15 ITA No. 9495/Del/2019 Vedanta Ltd. ITA No.7684/Del/2018, Vedanta Ltd. vs. ACIT vide order dated

04.02.2019 in favour of the assessee by holding the assessment

order and order passed by the TPO in the name of amalgamating entity is non-est.

144C of the Act is barred by limitation. Undisputedly, Ld. TPO passed the transfer pricing order on 29th October, 2018 on the basis of which draft assessment order was passed by 28.10.2018 and

directions, were issued by the Ld. DRP on 28.11.2019 and

consequently final assessment order was passed 28.11.2019. When

we refer to the provisions contained u/s 153(1) read with section

153(4), the final assessment order u/s 143(3)/ 144C (15) requires to

be passed by 31.12.2018. In these circumstances the order dated 28.11.2019 passed by AO is apparently barred by limitation.

and Hon’ble Supreme Court Maruti Suzuki (supra), we are of

the considered view that the assessment order framed in this case

on the basis of TP order passed by the TPO is bad in law, hence,

non-est and consequently hereby quashed. Since, assessment

16 ITA No. 9495/Del/2019 Vedanta Ltd. framed is a nullity being is not legally sustainable we are not

entering into the merits of this case by deciding other grounds on

merits. So the appeal filed by the assessee is hereby allowed.

dismissed having been become infructuous.

Order pronounced in open court on 24th December, 2020

Sd/- Sd/- (ANIL CHATURVEDI) (KULDIP SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 24th December, 2020 *Binita*