EGIS INTERNATIONAL S.A.S. (EARLIER KNOWN AS EGIS INTERNATIONAL S.A.),NEW DELHI vs. ACIT, CIRCLE-1(2)(2), INTERNATIONAL TAXATION, NEW DELHI

The captioned appeal has been filed by the assessee is challenging the final assessment order passed under section 143(3) read with section 144C(13) of the Income-tax Act, 1961 pertaining to Assessment Year 2017-18, in pursuance to the directions of learned Dispute Resolution Panel (DRP).

3. The assessee is stated to be a foreign entity located in France. The overseas assessee inter-alia entered into international transactions with AE in India. As pointed out on behalf of the Assessee, the learned DRP proposed to benchmark the outstanding receivable from associate enterprises as separate transaction in the light of s. 92E of the Act and directed the AO for appropriate transfer pricing adjustment towards interest on delayed payments from its AE’s consistent with arm’s length principles. In terms of the DRP direction, the matter was referred to the Transfer Pricing Officer (TPO). Based on the order of TPO, the Assessing Officer embarked upon transfer pricing adjustment to the tune of Rs.6,63,370/- being interest on delayed payments from its AE’s adopting SBI base rate plus 300 basis points. The transfer pricing adjustment was thus worked out to the impugned amount of Rs. 6,63,370/-.

4. In the course of hearing, learned Counsel for the assessee submitted at the outset that from Indian Transfer Pricing Regulations perspective, there was no loss to the exchequer per se since purported delay in repatriation of outstanding receivable has occurred on the part of Indian entity to the assessee. The assessee in the instant case being a foreign entity incorporated in France, such imputations of notional interest for purported delay is not triggered as the impact of extension of credit period does not adversely affect the determination of arm’s length price. The adjustments in question made on account of notional interest computed on outstanding receivable by a foreign entity from an Indian entity thus does not prejudice the cause of the Revenue. On this ground alone, the impugned adjustment requires to be cancelled. The ld. Counsel thereafter submitted that similar credit policies have been extended to unconnected entities. No interest has been charged to third party customers. Further, such impact of overdue receivables has already been factored and is already subsumed in the working capital adjustment. To support such proposition, the learned Counsel referred to the judgment rendered by the Delhi High Court in the case of Pr. CIT vs. Kusum Healthcare Pvt. Ltd. 398 ITR 66. The learned Counsel thus submitted that no transfer pricing adjustment on account of overdue receivable by the foreign assessee is called for.

Order was pronounced in the open court on 29.12.2023