IATA BSP INDIA,MUMBAI vs. ADIT 3(1),

आदेश / O R D E R Per Ashwani Taneja (Accountant Member): These appeals, involving identical issues, belonging to one appellant, have been filed against separate orders of Ld.

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CIT(A), which were passed u/s 248 of Income Tax Act, 1961. Ld. CIT(A) had disposed the appeals filed before him against the separate orders passed u/s 195(2) of the Act wherein it was held that the appellant was liable to deduct tax at source on the remittances made by it to International Air Transport Association (Canada).

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agreement, ADP-GSI had developed the system as per the specific need of the Airlines and Agents to provide BSP Link services. BSP Link is a system, wherein the manual operations such as issue of debit noted/ credit notes, issue of refund, billing statement and all the information relating to tickets are carried out electronically by BSP Link System for Agents as well as for Airlines who have participated in the BSP Link.

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submissions were made. But all the appeals were dismissed in- liminie by the Ld. CIT(A) due to following three reasons : (i) Some of these appeals were filed late by the appellant and Ld. CIT(A) refused to grant condonation of delay in filing of the appeals before Ld CIT(A). (ii) Ld. CIT(A) held that for each remittances there should be separate appeal and in some cases the appellant had filed one appeal for two or more remittances and therefore, only one appeal was admitted and balance were dismissed. (iii) It was held by Ld. CIT(A) that IATA-India was not eligible to file appeal u/s 248 for the reason that it was not bearing the liability of the tax deducted at source on the remittances made by it, which is a mandatory condition prescribed u/s 248.

9.1. The Ld. CIT(A) refused to grant condonation for delay in filing of the appeals on the grounds that petition seeking

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condonation of delay was not attached along with the appeal memo filed in form no.35 and that appellant was not able to give sufficient cause to justify the delay.

9.2. In this regard we find that as per law, it is not mandatory that petition for condonation of delay has to be mandatorily attached along with appeal memo. If an appellant has filed the petition on or before the date of hearing of the appeal, the appellate authority should not brush aside the petition merely for the reason that the petition was not filed along with appeal memo. Further with regard to justification of delay, it is noted that the appellant had filed duly sworn affidavit before the Ld. CIT(A) in support of the reasoning given by it to explain the delay. The appellant also attached detailed note on reasoning for condonation of delay in filing of the appeal. We find it appropriate to reproduce the said note hereunder: “1. IATA BSP India (IATA, India), the appellant is a branch office of International Air Transport Association, Canada ("IATA, Canada"). The Reserve Bank of India vide its letter dated 25.11 .1995 has permitted IATA, Canada to establish branch office in India for the purpose of undertaking certain non- commercial activities on no profit basis. 2. IATA, Canada through its administrative office in Geneva, Switzerland contract into an agreement with GSI Transport Tourism SA, a corporation incorporated in France ("ADP-GSI") for BSP Link Services. 3. For providing BSP Link Services, ADP-GSI raises invoices on Geneva office of IATA, Canada. 4. Geneva office of IATA, Canada in turn raises invoices on the appellant (amongst other BSPs) for the BSP Link services. This is determined directly from the invoice issued by ADP-GSI to Geneva office of IATA, Canada for BSP Link services relating to India. Geneva

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office of IATA, Canada also passes on the pro-rata discount given by ADP-GSI to the appellant. Geneva office of IATA, Canada does not have any mark up on the invoice raised on the appellant. Geneva office of IATA, Canada does not render any service in connection with BSP Link. 5. For making the remittance to IATA, Canada against the aforesaid invoice, the appellant company filed an application before the Asst. Director of Income-tax (International Taxation) - 3(1), Mumbai ("ADIT") under section 195 of the Income- tax Act ("ITA"). 6. The ADIT passed an order under section 195 of the ITA dated 12 January 2006 holding that BSPL1nk services is in the nature of technical services and therefore the appellant is required to deduct tax at source. The aforesaid order was valid till 31 March 2006. 7. Against the aforesaid order the appellant has filed an appeal before your honour on 28 March 2006 ((late of payment tax - 27 February 2006) i.e. well within the due date. 8. For subsequent remittances made, the appellant company again made an application under section 195 and based on the earlier orders, the Assistant Director of Income- tax (International tax) - 3(1) passed the similar order under section 195 dated 4 October 2007. 9. In pursuance to the above order, the payment was made on different dates and accordingly, the tax was also paid on different dates (28 November 2007 and 7 February 2008). 10. The above order remained in file of the appellant and inadvertently the appeal was not filed. However, subsequently the appellant realised the mistake and has filed an appeal before your honour on 29 December 2008. The applicant most respectfully submits that since this was an inadvertent error on the part of the applicant without any deliberate intent or purpose, the delay in filing the appeal be condoned. 11. We further request your honour to kindly take liberal approach in condoning delay in filing appeal.”

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9.3. In support of the aforesaid note, reliance has been placed on various judgment including the judgment of Hon’ble Supreme Court in the case of Mst. Katiji and others 167 ITR 471(SC), Ram Nath Saho order dated 27.02.2002 (SC) and N. Balaksrishnan (1998) 7SCC 123 for the proposition that in absence of any malafide intention for causing the delay deliberately as a dilatory tactic, court should normally condone the delay. During the course of hearing it has been vehemently argued by the Ld. Counsel that there was no mafafide intention on the part of the appellant in filing the appeal late. The delay occurred inadvertently due to misunderstanding of legal position and incorrect advice received by it. The cause of justice will suffer in case the delay is not condoned.

9.4. On the other hand, the Ld. DR has contended that Ld. CIT(A) has rightly held that the appellant was assisted by a well established firm of consultants and therefore, justification of delay given before Ld. CIT(A) was not acceptable in the given facts of the case.

9.5. We have gone through the detailed reasoning given by the appellant for delay in filing of these appeals and also gone through the orders of Ld. CIT(A). We do not fully accept the contentions of the Revenue. It cannot be said that the appellant could not have received wrong advice or that it could not have misunderstood the provisions of law, merely because appellant was assisted by well established firm of consultants.

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The issues with regard to TDS provisions on foreign remittances and filing of appeal u/s 248 are quite complex in nature. Ld. CIT(A) should not have presumed that the appellant had malafide intention or delay was deliberate, without there being any contrary material on record. The appellant has justified the delay along with duly sworn affidavit signed by its country manager. Ld. CIT(A), before rejecting the deposition made in the affidavit, did not find it appropriate to examine the deponent. No remand report was called from the AO. No facts were brought on record to show that approach of the appellant was not bonafide. Incorrect advice may be received by any person at any point of time. We do not find approach of Ld CIT(A) for dealing with the issue of condonation of delay, to be fair and judicious. Therefore, keeping in view, the facts of the case and judgments relied upon by the Ld. Counsel, we find it appropriate to condone the delay and direct the Ld. CIT(A) and take these appeals on record for hearing, subject to compliance of other requirements of law, discussed hereinafter.

10.1. The Ld. CIT(A) has held that for every remittances there should be separate appeal. We are not able to appreciate as to what are the basis with the Ld. CIT(A) to lay down such kind of proposition. In our considered opinion, for every order passed u/s 195(2), there would be only ‘one’ appeal required to be filed u/s 248 before Ld. CIT(A). But, if the order u/s 195(2) is

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for the remittances for more than one financial year and consolidated order is passed u/s 195(2), then, separate appeal will be required to be filed for each year. Thus, we direct Ld. CIT(A) to take up the appeals keeping in view aforesaid guidelines.

11.1. In all these appeals, the appellant before us was aggrieved with the orders passed by the respective officer u/s 195(2) holding the appellant as liable to deduct tax at source on the impugned remittances. Such orders are not appealable to Ld. CIT(A) u/s 246A as would be clear from the plain reading of section 246A. Therefore, with a view to provide the remedy of appeal against such orders, section 248 was specifically brought on statute, wherein it has been provided that if a person disputes its obligation to deduct tax at source u/s 195, then, he may appeal to Ld. CIT(A) for obtaining a clarity and determination of the issue that whether the said person is liable to deduct tax at source on certain remittances. Ld. CIT(A) has held in all the appeal before us that the appellant was not eligible to file appeal u/s 248 as it did not fulfill requisite conditions of section 248 and therefore, he dismissed the appeal of the appellant in-liminie.

11.2. Being aggrieved, the appellant contested the orders of the Ld. CIT(A) before us, objecting to the action of Ld. CIT(A) in

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holding that the appeal of the appellant was not maintainable as per provisions of section 248 of the Act.

11.3. Before we proceed to discuss the facts of the case, we find it appropriate to reproduce section 248, as amended by Finance Act, 2007 w.e.f. 01.06.2007, as under:

“Where under an agreement or other arrangement, the tax deductible on any income, other than interest, under section 195 is to be borne by the person by whom the income is payable, and such person having paid such tax to the credit of the Central Government, claims that no tax was required to be deducted on such income, he may appeal to the Commissioner (Appeals) for a declaration that no tax was deductible on such income.”

Before the amendment was made by Finance Act, 2007, section 248 read as under: “ Appeal by person denying liability to deduct tax- any person having in accordance with the provisions of section 195 and 200 deducted and paid tax in respect of any sum chargeable under this Act, other than interest, who denies his liability to make such deduction, may appeal to the Commissioner (Appeals) to be declared not liable to make such deduction.”

11.4. The perusal of the section 248, as amended by the Finance Act, 2007, reveals that following conditions are

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required to be fulfilled to enable a person to file an appeal u/s 248 against order passed u/s 195: (a) An order has been passed against the said person u/s 195(2) of the Act, (b) The tax deductable on the income as mentioned in the aforesaid order is to be borne by the person who is payer, under an agreement or other arrangement. (c) The said person has paid tax to the credit of the Central Government.

It may be noted that condition at point no (b) above, has been introduced by the Finance Act, 2007 w.e.f. 01.06.2007.

11.5. In the appeal before us, it has been held by the Ld. CIT(A) that the appellant has not fulfilled the aforesaid condition mentioned at point (b) above i.e. appellant has not been able to show that tax liability is to be borne by the appellant as per the agreement.

11.6. During the course of hearing before us, Ld. Counsel has vehemently submitted that Ld. CIT(A) has not correctly appreciated the facts of the appellant and misunderstood the position of law in this regard. He had drawn our attention upon certain evidences enclosed in the paper book to show that ultimately tax liability was borne by the appellant. He has also submitted in detail that section 248 has been amended w.e.f. 01.06.2007, and therefore, remittances made prior to the said date do not require compliance of first condition for filing

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of appeal u/s 248. On the other hand, Ld. DR has submitted that the appellant has not been able to demonstrate properly on facts that tax liability has been born by it. There is confusion and contradiction in evidences filed by the appellant and therefore Ld. CIT(A) has rightly rejected the stand of the appellant.

11.7. We have gone through the orders passed by the Ld. CIT(A) and submissions made by both the sides. In our considered view this issue also requires re-examination by Ld. CIT(A) in terms of our directions and guidance discussed hereunder:

(1) We find force in the arguments of Ld. Counsel that right of appeal is substantive right, and therefore, it cannot be curtailed with retrospective effect. Thus, in view of clear and well settled position of law, the right of appeal vested in favour of the appellant on the date of making of remittance. The right of appeal is a statutory right and has been conferred by the statute upon the persons who may be aggrieved with certain provisions of the statute. As per section 195, the obligation of deduction of tax at source arises, simultaneously and immediately, on the making of the remittance by a person and therefore, statute grants and vests upon said person, simultaneously, a right of appeal u/s 248, as soon as the liability of tax is created. Therefore, in our considered opinion, for all the remittances made prior to 01.06.2007, the appeal can be filed u/s 248, in terms of its provisions, as they stood

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prior to 01.06.2007, and accordingly, for the remittances made on or after 01.06.2007, the appeal should have been filed, in accordance with section 248, as it stood after the amendment made by Finance Act, 2007. In other words the requirement of compliance of the condition of bearing of liability of TDS by the payer is not required to be met for filling of appeal u/s 248 with respect to the remittances made prior to 01.06.2007. Thus, the Ld. CIT(A) is directed to examine all these facts appeal and admit the same accordingly, u/s 248.

(2) Further, as far as compliance of condition of bearing the tax liability by the appellant is concerned, we find that the requirement of law has not been indeed properly understood by Ld. CIT(A) while examining the facts of the case of the appellant. The section uses the expressions that “Where under an agreement or other arrangement…..”. It shows that the section has been drawn in a manner so as to include wider range of possibilities in which tax liability can be borne by a person. The section could have merely used the term ‘agreement’, but it did not stop there and further added another expression i.e. ‘arrangement’, thereby widening its scope. In our opinion, it means that a person can bear liability (of tax) as per a written agreement or under some arrangement made between the two parties keeping in view their commercial expediency. Thus, it shall also cover a situation where even if as per the initial agreement, the liability (of tax) was not upon the payer, but later, due to certain reasons the liability is ultimately borne by him under any arrangement

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made between the parties inter se, then he is eligible to file appeal u/s 248. It is a well accepted principle under the income tax law that a revenue officer cannot be sit in the arm chair of a businessman to decide what is commercially expedient for him.

(3) Thus, in the cases before us, if the tax liability is ultimately born by IATA- India (i.e. appellant before us), under any arrangement made between the parties inter se, even if initial written agreement may not clearly suggest so, then under such circumstances, he can be said to have complied with requisite condition of section 248. Therefore, we send this issue back to the file of Ld. CIT(A) to examine the facts of these cases keeping in mind this legal background. The appellant is directed to submit before the Ld. CIT(A) all requisite evidences to show that the appellant has borne impugned liability of tax deducted at source under an agreement or other arrangement, as the case may be. The Ld. CIT(A) shall give adequate opportunity of hearing to the appellant and shall allow him to raise all legal and factual issues on this aspect. The appellant shall also file requisite evidences to show that the impugned amount of tax has been paid by it to the credit of Central Government, which is another mandatory condition for filing of appeal u/s 248.

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factual issues, and to file requisite evidences which shall be duly considered by Ld. CIT(A) before deciding these appeals.

Order pronounced in the open court on 16th March, 2016.

Sd/- Sd/- (Sanjay Garg ) (Ashwani Taneja) �या�यक सद�य / JUDICIAL MEMBER लेखा सद�य / ACCOUNTANT MEMBER मुंबई Mumbai; �दनांक Dated : 16 / 03 /2016 ctàxÄ? P.S/.�न.स. आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. आयकर आयु�त(अपील) / The CIT, Mumbai. 4. आयकर आयु�त / CIT(A)- , Mumbai 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील�य अ�धकरण, मुंबई / ITAT, Mumbai