M/S. HYUNDAI CONSTTRUCTION EQUIPMENT INDIA PRIVATE LIMITED,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 9,, PUNE

Succinctly, the factual matrix of the case is that the assessee has been engaged in the manufacture and distribution of heavy earthmoving equipments and parts. Return was filed declaring total income at Nil. The assessee reported 13 international transactions in Form No.3CEB and grouped some of them and then applied different methods for showing them at the ALP. In this appeal, we are concerned only with four transactions clubbed by the assessee under the `Manufacturing activity‘ segment consisting of Import of raw materials/components at Rs.3,63,04,44,799; Sale of manufactured goods at Rs.27,26,41,460; Payment of technical license fees/royalty at Rs. 5,65,23,382; and Payment of one time technology transfer fees at Rs.62,07,978. Other transactions reported by the assessee were accepted by the TPO at ALP. The assessee applied the Transactional Net Marginal Method (TNMM) as the most appropriate method for proving the above international transactions, under the overall Manufacturing activity segment, to be at ALP. The assessee computed its own Profit Level Indicator (PLI) of Operating Profit/Revenue at (-)6.87%. Two companies were chosen as comparable with their average PLI of (-)0.82%. The differential amount in the above two percentages was suo

The assessee has raised an unusually peculiar claim against non-consideration of impact of abnormal movement in the foreign exchange rates while computing the operating profit margin. Such a claim was not made in the Transfer pricing study report and hence there is no discussion in the order of the TPO. This issue was taken up before the DRP contending that there was extraordinary movement in the rate of US dollar against Indian rupees during the year under consideration vis-à-vis the preceding year, which was quantified at 13.54%. A prayer was made to allow adjustment in the profit margin of the comparables on this count. The DRP negatived the claim, against which the assessee has approached the Tribunal.

We have heard the rival contentions and perused the relevant material on record. The assessee is claiming reduction in the profit margin of the comparables on the ground that the foreign exchange fluctuation rate varied at 13.54% in this year in comparison with the preceding year. We fail to appreciate as to what is the rationale of comparing the foreign exchange rate for this year with the preceding year when the transactions of the assessee and those of the comparables relate only to the year in question. The foreign exchange rate fluctuation has impacted the assessee in the same way as the comparables. That can‘t be a reason for allowing any adjustment in the profit margin of the comparables.

There is another aspect of the matter also. Operating profit under the TNMM is computed by reducing all the operating costs from the operating revenues. In other words, all the non-operating items of expenses or revenue go out of reckoning. Normally, the forex loss or gain is treated as operating cost/revenue in the ALP determination under the TNMM save and except the safe harbour rules. It has been held in several decisions rendered by the various courts of the country including the Hon‘ble Delhi High Court in Pr.CIT Vs. BC Management Services Pvt. Ltd. (2018) 403 ITR 45 (Delhi) that foreign exchange gain or loss should be considered as operating in determining the operating margin.

Adverting to the facts of the instant case, it is seen that the assessee treated foreign exchange fluctuation loss as non-operating and thus computed its operating margin accordingly. Such treatment has been accepted by the TPO also. Once the forex loss has itself been treated and accepted as non-operating for self and the comparables, the same become neutral qua the computation of operating margin, leaving no room for any further adjustment. We, therefore, reject the claim of the assessee. The ground fails. B. ADJUSTMENT TOWARDS EXCESS CUTOM DUTY

The issue raised by the assessee is for the removal of the effect of excess custom duty paid on imports by it vis-à-vis the comparables. There is no discussion in the order of the TPO. It was for the first time that the assessee raised this issue before the DRP contending that the excess custom duty paid by it on imports

A case has been set up that since the assessee made more imports and paid higher custom duty, its effect should be unloaded from the profit margin of comparables. On a pertinent query, it was fairly agreed that there was no difference between the rate at which custom duty was paid by the assessee and the comparables. Thus the claim of the assessee rests at its making higher imports and paying more custom duty in comparison with the comparables.

There is no merit in the contention of the assessee. Ordinarily, costly purchases are coupled with the increased sale

The ld. AR has fairly admitted that the rate of custom duty paid by the assessee and the comparables is similar. The position would have been different if the assessee had imported the same material at a rate of custom duty higher than those borne by the comparables. In that scenario, the suggestion for suitable adjustment would have merited consideration. Reliance of ld. AR on the decision of Pune Tribunal in the case of ACIT vs. Nord Drive Systems Pvt. Ltd. (ITA No.825/PUN/2016) is misconceived and rather supports this point of view only. That was a case in which the difference arose on account of varying rates of custom duty paid by the assessee vis-à-vis the comparables, which resulted in the grant of suitable adjustment inasmuch as the assessee therein

The next issue raised through ground Nos.3 and 6 is against the inclusion of BEML and JCB India Limited in the list of comparables by the authorities below for determining the Arm's Length Price (ALP) of the Manufacturing segment of the assessee. The TPO added two more companies in the list of comparables, namely, JCB Ltd. and BEML and computed the average PLI of finally selected four comparables at 2.99%. It has been noted above that the assessee, through ground Nos.3 and 6, seeks exclusion of two companies from the list of comparables drawn by the TPO, namely, Bharat Earth Movers Limited and JCB India No.6460/Mum/2012), vide its order dated 27.02.2013 excluded Engineers India Ltd., inter alia, on the ground that it was a Government company and profit motive can never be a relevant consideration in the Government undertakings. This order passed by the Tribunal was assailed by the Revenue before the Hon'ble Bombay High Court. Vide its judgment dated 28.03.2016, the Hon'ble Bombay High Court has refused to admit the questions of law on this aspect of the matter. Further, the Delhi Bench of the Tribunal in International SOS Services India P. Ltd. vs. DCIT (ITA No.1631/Del/2014) vide its order dated 08.12.2015, followed The Revenue preferred an appeal against the order. The Hon'ble Delhi High Court, vide its judgment dated 30.05.2017, refused to admit any question of law arising from this aspect of the matter.

It is observed that the TPO went on to include this company in the list of comparables by following his view canvassed for earlier years. This company came up for consideration before the Tribunal in the appeal of the assessee for the A.Y. 2011-12. Vide order dated 04.06.2021 (ITA No. 584/Pun/2016), the Tribunal has directed the exclusion of this company by relying on its order passed in the case of the assessee itself for the A.Y. 2010-11. In view of the above position, we hold that the authorities below were not justified in including BEML in the list of comparables. The same is, therefore, directed to be excluded. II. JCB India Limited

The TPO proposed to include this company in the list of comparables. The assessee objected to its inclusion. Unconvinced, the TPO went ahead. The assessee remained unsuccessful before the DRP.

The ld. AR argued for the exclusion of JCB India Ltd. on the ground of its functional dissimilarity. He submitted that the assessee had international transactions under the Manufacturing segment and also the Trading segment. Both the segments were separately benchmarked by the assessee and the TPO did not dispute the correctness of the ALP determination of the Trading segment. The ld. AR pointed out that JCB India Limited was engaged in Manufacturing, Trading & Design services and its accounts were maintained on a consolidated basis and thus the TPO went wrong in considering JCB India Ltd. as comparable on entity level with the lone Manufacturing segment of the assessee.

It is seen that JCB India Ltd. was included by the TPO in the list of comparables for the A.Y. 2011-12 also. The assessee objected to the same before the Tribunal, which upheld its inclusion by primarily noting that the nature of Manufacturing activity of the assessee matched with that of JCB India Ltd. inasmuch as both were dealing in similar products and further that the revenue from the non-manufacturing activity (Trading segment of that company along with Service charges) constituted only 0.35% of the Manufacturing revenue. Relying on the judgment in the case of CIT vs. Mercer Consulting (India) P. Ltd. (2017) 390

The ld. AR contended that the facts of JCB India Ltd. for the year under consideration were not similar to those of the A.Y. 2011-12. He submitted that for the year under review, JCB Ltd. had substantial trading activity, which was confined not only to the final products but also to Spare parts and components. It was put forth that the Spare parts and components were restricted only to trading activity of the company and had no relation with the manufacturing activity. With reference to the Annual report of this company, the ld. AR submitted that out of total revenue from sale of products (other than Spare parts and components) at Rs.4897.97crores, revenue from the Manufacturing activity was Rs.4893.40 crores and the trading activity Rs.4.57 crores. It was further stated that revenue from Spare parts and components at Rs.752.58 crores related only to the Trading activity. As the revenue from Trading goods including Spare parts and components constituted a major component vis-à-vis the revenue from the manufacturing activity, the ld. AR submitted that this company should be excluded. On being called upon to substantiate the submission that the revenue from Spare parts and components was only a part of trading activity and not that of manufacturing activity, the ld. AR could simily invite our attention towards break-up of Opening stock, Purchases, Sales and Closing stock given in the schedules by the company showing separate figures of Spare parts and components.

We have gone through such figures which decipher that the revenue from Spare parts and components stood at Rs.752.58 crores as against closing stock at Rs.57.09 crores. On the other hand, opening stock of Spare parts and components was Rs.65.37 crores with Purchases amounting to Rs.331.07 crores. On perusal of these figures, it becomes apparent that as against the combined Opening stock and Purchases totaling Rs.396.44 crores, combined Sales and Closing stock of Spare parts and components comes to Rs.809.67 crores, leaving difference of Rs.413.60 crores which is 104% of the combined amount of Opening stock and Purchases. For manufacturing Spare parts and components, one needs to make the requisite purchases also. The above narration of figures relating to Spare parts and components shows that 104% of sales is nothing but the cost of their manufacturing except purchase of material and also the profit margin on their sale. The ld. AR failed to point out anywhere from the Annual report of this company that the Spare parts and components were only purchased and not manufactured and further that the amount of revenue from Spare parts and components was only from Trading sale and not the Manufacturing sales. It is just elementary that Spare parts and components go with the products finally sold, whether purchased or manufactured. On a consideration of the figures of sales, purchases and inventory of Spare parts and components, it clearly transpires that JCB India Ltd. was also into manufacturing of the Spare parts and Components and further selling the same both with the manufactured and traded products. Thus the contention of the ld. AR that the Spare parts and components were only purchased and not manufactured, fails.

Now we turn to the bifurcation of sale of Spare parts and Components pertaining to trading and manufacturing activity. As these are an integral part of the goods sold - be they manufactured or traded - we need to allocate sale of Spare parts and Components in same proportion as their respective sales. As the manufactured goods have been sold at Rs.4893.40 crores with trading sale of goods at Rs.4.50 crores, the amount of sale of Spare parts and Components would thus, in the same proportion, be Rs.751.87 crores for manufacturing activity and 0.71 crores for trading activity. When such figures are clubbed with the sale of products, total amount of manufacturing activity sale comes to Rs.5645.27 crores and that of trading comes to Rs.5.28 crores. The latter is less than 0.1% of the manufacturing sale. In addition, this company also earned revenue from sale of services at Rs.43.42 crores, which comes to 0.77% of the manufacturing sale, thereby making total non-manufacturing sales at 0.87%.

At this juncture, we consider it apt to quote Rule 10B(3) of Income-tax Rules, 1962 (hereinafter referred to as ‗the Rules‘) as under: - ―Rule 10B(1).... ........ (3) An uncontrolled transaction shall be comparable to an international transaction or a specified domestic transaction if—

On going through the prescription of the above rule, it transpires that an uncontrolled transaction shall be comparable to an international transaction if the differences, if any, between the two are not likely to materially affect the price charged or paid or reasonably accurate adjustment can be made to eliminate the material effects of such differences. The case under consideration is a typical example which fits within the prescription of rule 10B(3) inasmuch as JCB India Limited is otherwise functionally similar to the assessee company to the extent of 99.13% of its business operations.

In Mercer Consulting (supra), one of the filters was that the export revenue should not be less than 75% of total turnover. One of the comparables chosen by the assessee had export revenue to turnover at 74.45%, which got excluded by the TPO on the basis of this filter. The Tribunal ordered its inclusion by accepting that a deviation of 0.55% was immaterial. When the matter came up before the Hon‘ble High Court, it approved the view point of the Tribunal by holding that: `the case could not have been rejected

Without prejudice to our above decision on merits, we also take note of the fact that the assessee determined the ALP of its Manufacturing segment for the A.Y. 2010-11 and suo motu

In view of the foregoing discussion, we uphold the inclusion of JCB India Limited in the list of comparables. At the same time, the TPO is directed to carry out reasonably accurate adjustment to the margin of JCB India Ltd. so as to eliminate the effect of the amalgam of the a microscopic Trading sales and service income, after affording hearing opportunity to the assessee.

At the conclusion of the hearing, the ld. AR came out with still another argument stating that if, at all, JCB Ltd. was to be considered as comparable, then the assessee‘s Manufacturing and Trading activities should also be merged and only one ALP be determined on a consolidated basis.

We are not convinced with this argument. The reason is that the assessee itself benchmarked both the segments separately by considering distinct comparables with varying margins. The TPO accepted the ALP under the Trading segment, thereby assigning

Ground no.7 of the assessee‘s appeal is against inappropriate computation of working capital adjustment. The facts apropos this issue are that the TPO did not grant any working capital adjustment to the assessee. The DRP agreed in principle that the working capital adjustment should be allowed. It, therefore, directed the AO/TPO to grant working capital adjustment in accordance with the methodology given in Annexure to Chapter III of the OECD Transfer Pricing Guidelines, 2010. The TPO, while giving effect to the direction given by the DRP, took certain figures of opening and closing of trade receivables, trade payables and inventory and accordingly computed their average for determining the amount of working capital. The ld. AR submitted that such figures adopted by the TPO were in variance with the figures appearing in its balance sheet. He further submitted that a rectification application in this regard was filed in the year 2017 which is still pending with the AO. Under such circumstances, we set-aside the impugned order on this aspect and remit the matter to the file of AO/TPO for re-computing the working capital adjustment by adopting the correct figures.

Ground no.8 of the appeal is against making transfer pricing adjustment on entity level rather than restricting it to the AE

In our considered opinion, this issue is fairly settled by judgment of Hon‘ble juri ictional High court in CIT Vs. Phoenix Mecano (India) Pvt. Ltd. (2019) 414 ITR 704 (Bom.), holding that the transfer pricing adjustment made at entity level should be restricted to the international transactions only. It is pertinent to mention that the Department‘s SLP against this judgment has since been dismissed by the Hon‘ble Supreme Court in CIT Vs. Phoenix Mecano (India) Pvt. Ltd. (2018) 402 ITR 32 (St.). Similar view has been taken by the Hon‘ble Bombay High Court in CIT Vs. We, therefore, direct the AO/TPO to restrict the transfer pricing addition to the extent of international transactions under the segment of ‗Manufacturing activity‘.

The assessee has raised the following additional ground, which reads as under: Ground of appeal 10 – Recomputation of losses to be carried forward in case resultant transfer pricing adjustment is less than voluntary adjustment offered in turn of income The Appellant requests your Honors to direct the learned AO/TPO to recomputed losses to be carried forward in case resultant transfer pricing adjustment after adjudication of all other grounds of appeal is less than voluntary transfer pricing adjustment offered in return of income.

The Hon‘ble Supreme Court in National Thermal Power Company Ltd. Vs. CIT (1998) 229 ITR 383 (SC) has observed that ―the purpose of the assessment proceedings before the taxing authorities is to assess correctly the tax liability of an assessee in accordance with law. If, for example, as a result of a judicial decision given while the appeal is pending before the Tribunal, it is found that a non-taxable item is taxed or a permissible deduction is denied, we do not see any reason why the assessee should be prevented from raising that question before the Tribunal for the first time, so long as the relevant facts are on record in respect of that item‖. Answering the question posed before it in affirmative, their Lordships held that on the facts found by the authorities below, if a question of law arises (though not raised before the authorities) which has bearing on the tax liability of the assessee, the Tribunal has juri iction to examine the same. Having gone

On merits, the additional ground raised by the assessee is for allowing adjustment towards voluntary transfer pricing addition offered by the assessee in the computation of total income. In this regard, we direct the TPO to allow necessary relief qua the suo motu transfer pricing adjustment offered by the assessee, if the resultant transfer pricing addition turns out to be more than that.

To sum up, the transfer pricing addition made in the impugned order under the Manufacturing activity segment is set aside and the matter is restored to the file of the AO/TPO for re- computing the same in accordance with the directions and observations given hereinabove. Needless to say, the assessee will be allowed an opportunity of hearing.

In the result, the appeal is partly allowed.

The DRP-3, Mumbai

The CIT (IT/TP), Pune 5. विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे ―सी‖ / DR ‗C‘, ITAT, Pune गार्ड फाईल / Guard file 6. आदेशानुसार/ BY ORDER, //// Senior Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune