DCIT CIRCLE 74(1), NEW DELHI vs. DABUR INDIA LIMITED, DELHI

O R D E R PER KUL BHARAT, JM:

This appeal, preferred by the Revenue, is directed against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 29.03.2023, pertaining to the assessment year 2014-15. The Revenue has raised following grounds of appeal:

“(1) Whether in the facts and circumstances of the case and in law, in the absence of power of setting aside a case to Assessing Officer (AO), Ld.

CIT(A) has erred in setting aside the issue of TDS u/s 194H of the Income- tax Act, 1961 on free samples given by the assessee to its stockists/distributors to the file of AO to examine and verify the signed copy of agreements to find if relationship between the assessee and stockiest/distributor is on a principal to principal basis? ii) Whether in the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in holding that the arrangement between the assessee and its stockist/distributors was on principal-to-principal on the basis of the sample copy of the agreement ignoring the fact that the assessee has been unable to provide signed copies of these agreements during any of the proceedings? (iii) Whether in the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in holding the arrangement between the assessee and its stockists/distributors was on principal-to-principal basis and not appreciating the fact that the free samples given by the assessee is a form of incentive and commission to stockists/distributors which will be liable to TDS u/s 194H of the Income-tax Act, 1961. (iv) Whether in the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in not holding that the offering of free samples by the assessee in the course of its business to stockists/distributors is in nature of incentive and commission and will be liable to TDS u/s 194H of the Income- tax Act, 1961? v) The appellant craves leave to add, alter or amend any of the Grounds of appeal at the time of hearing.

201(1) and interest thereon u/s 201(1A) of the Act. Aggrieved by this the assessee preferred appeal before the learned CIT(A), who after considering the submissions partly allowed the appeal of the assessee, inter alia, observing as under:

“7.9 With these observations, and on the basis of sample copy of agreement and its clauses it seems that the arrangement between the assessee and the distributor was that of principal-to-principal and not of principal-agent as key elements for having principle - Agent basis are missing in present appeal. Prima facie, it seems that provision of section 194H is not applicable in the case of appellant. Since, neither appellant nor AO have provided any signed copy of agreement between the appellant company and stockists/distributors, the appellant is directed to supply a signed copy of agreements with all different stockists to the AO. The AO is also directed to verify the clauses of agreement in light of above facts and provide necessary relief to the appellant if the relationship of the appellant and stockist/distributor established as principal to principal basis as discussed supra. With this, the grounds No 1 to 4 and 6 are partly allowed.” Aggrieved against this, the Revenue is in appeal before this Tribunal.

“7. A perusal of the aforementioned provision show that the rendering of services by the recipient to the payer is sine qua non. On facts of the case in hand the sales of goods made by the assessee to its stockists/ dealers on principal to principal basis and no services are rendered by the dealers stockists. Free samples of the goods were given by the assessee as additional items to the purchaser during the course of its sales and are in the nature of trade incentive. Free samples of the products distributed among the public at large were given on account of commercial expediency as product campaign. Such public at large has not rendered any services to the assessee for which the free samples of the goods have been given.

5.1 In respect of other grievances the Tribunal has decided as under:

“12. Considering the submissions of the assessee and drawn support from the decision of the Hon'ble Supreme Court in the case of Hindustan Coca Cola Beverages in Appeal No.3765 of 2007 the CIT(A) directed the AO to give necessary relief after verification of the certificate to be filed by the assessee showing that the recipient have shown the respective recipients in their return of income.

5.2 Admittedly the facts are identical for the assessment year under consideration. No binding precedent to the contrary has been brought to our notice.

Therefore, taking a consistent view we do not see any infirmity in the order of learned CIT(A) and the same is hereby affirmed. Grounds raised by the Revenue are dismissed. Consequently, appeal of the Revenue is dismissed. pronounced in open court on 23.11.2023.