GENSLER SINGAPORE PRVIVATE LIMITED,SINGAPORE vs. JCIT, CIRCLE-1(3)(1) INTERNATIONAL TAX, NEW DELHI

However, not convinced with the submissions and contentions of the assessee the Assessing Officer held that from perusal of work order it is clear that the role of the assessee involved development and transfer of a technical plan and technical design to RCITP while applying or has applied into the final making of its building. The 3 designs and plans are supplied by the assessee along with the transfer of the technical plan or design. RCITP also acquired the rights to apply into its project the technology enhancement the design or blue print. On analyzing the work order the Assessing Officer concluded that the said receipts get covered in the scope and ambit of the term ‘fees for technical services’ as laid down in Article 12 of the Treaty. The Assessing Officer also concluded that the receipts are also covered in the scope of clause (b) of clause 4 of Article 12 because through its work as interior designer for the RCITP Twin Tower Project the assessee is making available a technical process to the client as interior designs or plans also describe the process by which his design or blue print will come to actual realization. Thus, the Assessing Officer in the draft assessment order dated 28.12.2018 passed under section 144C of the Act held that the income of Rs.2,70,89,423/- is in the nature of fees for technical services both under the Income Tax Act and the Indo – Singapore DTAA.

Assessee filed objections before the DRP and the DRP by order dated 7.06.2019 sustained the view of the Assessing Officer holding that the transfer of technical plan or design enabled RCITP to acquire the rights to apply into its project the technology enhancement in the design or blue print. This technology was a combined product of the expertise of the assessee and inputs acquired from the clients and got embedded into the technical designs or plans that were made by the assessee. The DRP held that when the client uses the designs it uses the technology i.e. enhancement in the designs and plans and, therefore, the requirements of Article 12 of the DTAA are met.

Before us the ld. Counsel for the assessee reiterated the submissions made before the Assessing Officer and the DRP. Ld. Counsel further submits that the design services provided by the assessee to RCITP are not making available the technical knowledge as every time a design service is being provided for a particular project the same design cannot be utilized for different project by relying as design are made project specific. Therefore, the transaction does not fall under Article 12(4)(b) of the Treaty. Ld. Counsel further submits that as per Article 12(4)(c) technical design services will only be included if the person who is acquiring these services applies the technology contained therein and in the given case RCITP uses only the design for its construction and nowhere uses the technology used to create the design. Therefore, the said transaction also cannot attract Article 12(4)(c) of the Treaty. Strong reliance was placed on the decision of the Mumbai Bench Tribunal in the case of DCIT Vs. Forum Homes (P.) Ltd. [(2022) 192 ITD 184 (Mumbai-Trib.)]. Reliance was also placed on the decision of the Hon’ble Karnataka High Court in the case of CIT Vs. De Beers India Mineral Private Limited [(2012) 346 ITR 467 (Kar). 8. On the other hand, the ld. DR referring to page Nos. 99 to 101 of the work order dated 30.06.2015 containing various clauses submits that as per the work order the principal designer co- ordinate with the contractors and other third parties appointed by RCITP and integrate the services with the services and work rendered by various contractors and third parties to ensure an 5 integrated project. Further referring to clause 2.9 of the work order the ld. DR submits that as per the said clause the principal designer the assessee grants RCITP a perpetual irrevocable non- exclusive royalty free fully paid-up right and license to use copy modified and prepare derivative works of the principal designers intellectual property rights incorporated in the deliverables for the use of the Reliance and its affiliates and third parties and, therefore, satisfies the condition of make available clause as per Article 12(4) of the Indo – Singapore DTAA. The ld. DR, therefore, submits that the lower authorities have rightly brought to tax the fee received by the assessee from Reliance as fees for technical services under Indo – Singapore DTAA itself for technical services. Further reliance was also placed on the decision of the Kolkata Bench Tribunal in the case of Gentex Merchants (P.) Ltd. Vs. DDIT (International Taxation) [(2005) 94 ITD 211 (Kol.)] in support of his contentions.

Heard rival submissions perused the orders of the authorities below. The assessee entered into a contract/work order with RCITP on 30.06.2015, according to which the assessee will provide interior design consultants and associate design consultancy for the Twin Tower Project of Reliance Corporation IT Park Limited, Ghansoli, India. The Twin Tower Project as described in the work order comprises of two towers one having 28 and the other having 26 floors. RCITP will set up a world class office complex along with a business centre in the Twin Tower. The assessee was required to provide/prepare designs for the interior office/business sets in the Twin Tower Building. The assessee was to prepare designs for all areas of the building such as lobby, visitors experience centre, business centre, private offices, cabins and work stations, conference meeting rooms, cafetoria, storage areas etc. The assessee was required to work in close co-ordination with the project/building architects, engineers and other teams of experts involved in the Twin Tower Projects. The question now is as to whether the services provided by the assessee to RCITP falls under Article 12 (4) of Indo – Singapore DTAA as fees for technical services. For quick reference clause (4) of Article 12 of Indo – Singapore DTAA which defines the term ‘Fees for Technical Services’ is reproduced as under:-

As could be seen from the above sub clause (b) of clause (4) of Article 12 payments of any kind to any person in consideration for services of a managerial technical or consultancy nature (including the provision of such services through technical or other personnel) 7 if such services make available technical knowledge, experience, skill know-how or process which enables the person acquiring the services to apply the technology contained therein shall fall under fees for technical services under Article 12(4)(b). Similarly under such clause (c) of clause (4) of Article 12 payments of any kind to any person in consideration for services of a managerial technical or consultancy nature (including the provision of such services through technical or other personnel) if such services consists of the developmental and transfer of a technical plan or technical design but excludes any service that does not enable the person acquiring the service to apply the technology contained therein shall be treated as fees for technical services.

The work order dated 30.06.2015 consists of the following clauses which are relevant for the purpose of deciding the issue:-

As could be seen from the above by virtue of clause 2.9 the assessee who is the principal designer assigns and transfer to RCITP all right title and interest in all deliverables from the moment of creation and the principal designer the assessee grants RCITP a perpetual irrevocable non-exclusive royalty-free fully paid-up right and license to use copy, modify and prepare derivative works of the principal designer intellectual property rights incorporated in the deliverables for the use of the deliverables by the RCITP and its affiliates and third parties engaged by RCITP in connection with the business operations of the RCITP 9 and its affiliates. This clearly shows that the assessee is making available RCITP all reports, analysis, tests, tables, plans, drawings or other documents in any form including electronic or printed form for the use of RCITP which enables RCITP to apply and use all these deliverables for its business purposes which specifies the conditions of sub clause (b) and (c ) of clause (4) of Article 12 of Indo – Singapore DTAA. Thus, the payments received by the assessee from RCITP are fees for technical services falls under sub clause (4) of Article 12 of Indo – Singapore DTAA. Thus, the lower authorities have rightly treated the amounts received by the assessee from RCITP as fees for technical services under Article 12 (4) of Indo – Singapore DTAA and was rightly brought to tax at 10%. The case laws relied on by the ld. Counsel for the assessee are distinguishable on facts and have no application to the case on hand. Thus, we dismiss ground No. 1 of grounds of appeal of the assessee.

Coming to ground No. 2 of grounds of appeal the assessee contended that the Assessing Officer wrongly taken returned income of the assessee as Rs.3,39,42,926/- instead of Rs.48,53,503/- thereby taxing the same income twice.

In the result, appeal of the assessee is partly allowed.