Director of Income-tax (International Taxation) v. NGC Network Asia LLC (222 CTR 86)

REUTERS TRANSACTION SERVICES LTD.,MUMBAI vs. DCIT (INTERNATIOAL TAXATION) - 4(1)(1), MUMBAI

In the result, the appeals filed by Revenue as well as the assessee are dismissed

ITA 2219/MUM/2016[2012-13]Status: DisposedITAT Mumbai03 Aug 2018AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunathadcit (It) - 4(1)(1) M/S. Reuters Transaction Room No. 120, Scindia House Services Ltd. Ballard Pier, N.M. Road C/O. Bmr & Associates Vs. Mumbai 400038 Bmr House, 36-B Dr. R.K. Shirodkar Marg Parel, Mumbai 400012 Pan – Aaccr0226Q Appellant Respondent M/S. Reuters Transaction Dcit (It) - 4(1)(1) Services Ltd. Room No. 120, Scindia House C/O. Bmr & Associates Ballard Pier, N.M. Road Vs. Bmr House, 36-B Mumbai 400038 Dr. R.K. Shirodkar Marg Parel, Mumbai 400012 Pan – Aaccr0226Q Appellant Respondent

For Appellant: Shri P.J. Pardiwala &For Respondent: Shri Samual Darse

Section 115ASection 143(3)Section 144C(1)Section 144C(3)Section 209(1)(d)Section 234BSection 90(2)

…light of the agreements submitted by the assessee and accordingly apply 10% tax. In so far as levy of interest under Section 234B of the Act the DRP, by following the decision of the Hon'ble Bombay High Court in the case of DIT vs. NGC Network Asia LLC (2009) 222 CTR 86, held that duty is cast on the payer to deduct tax at source, on failure of the payer to do so, no interest can be imposed on the payee assessee under Section 234B of the Act. Accordingly, directed the AO to modify the draft assessment order excluding interest levied under Section 234B of the Act. Aggrieved by the order of the DRP, the assessee as…

DCIT (IT) 4(1)(1), MUMBAI vs. REUTERS TRANSACTION SERVICES LTD, MUMBAI

In the result, the appeals filed by Revenue as well as the assessee are dismissed

ITA 1393/MUM/2016[2012-13]Status: DisposedITAT Mumbai03 Aug 2018AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunathadcit (It) - 4(1)(1) M/S. Reuters Transaction Room No. 120, Scindia House Services Ltd. Ballard Pier, N.M. Road C/O. Bmr & Associates Vs. Mumbai 400038 Bmr House, 36-B Dr. R.K. Shirodkar Marg Parel, Mumbai 400012 Pan – Aaccr0226Q Appellant Respondent M/S. Reuters Transaction Dcit (It) - 4(1)(1) Services Ltd. Room No. 120, Scindia House C/O. Bmr & Associates Ballard Pier, N.M. Road Vs. Bmr House, 36-B Mumbai 400038 Dr. R.K. Shirodkar Marg Parel, Mumbai 400012 Pan – Aaccr0226Q Appellant Respondent

For Appellant: Shri P.J. Pardiwala &For Respondent: Shri Samual Darse

Section 115ASection 143(3)Section 144C(1)Section 144C(3)Section 209(1)(d)Section 234BSection 90(2)

…light of the agreements submitted by the assessee and accordingly apply 10% tax. In so far as levy of interest under Section 234B of the Act the DRP, by following the decision of the Hon'ble Bombay High Court in the case of DIT vs. NGC Network Asia LLC (2009) 222 CTR 86, held that duty is cast on the payer to deduct tax at source, on failure of the payer to do so, no interest can be imposed on the payee assessee under Section 234B of the Act. Accordingly, directed the AO to modify the draft assessment order excluding interest levied under Section 234B of the Act. Aggrieved by the order of the DRP, the assessee as…

DCIT (IT) 3(3)(1), MUMBAI vs. QUINTILES TRANSNATIONAL CORP, MUMBAI

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 1498/MUM/2016[2012-13]Status: DisposedITAT Mumbai06 Jul 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1498/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2012-13) Dcit (International बिधम/ M/S. Quintiles Transnational Taxation)-3(3)(1), Mumbai Corp. C/O. Deloitte Haskins Vs. & Sells, Chartered Accountants, Tower 3, 27Th - 32Nd Floor India Bulls Finance Centre Elphinstone Mill Compound Mumbai- 400013. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacq2015N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ram Tiwari (Sr. Ar) Assessee By: Shri K.K. Ved सुनवाई की तारीख / Date Of Hearing: 25.05.2018 घोषणा की तारीख /Date Of Pronouncement: 06.07.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 14.12.2015 Passed By The Dispute Resolution Panel -2, Mumbai [Hereinafter Referred To As The “Drp”] Relevant To The A.Y.2012-13. 2. The Revenue Has Raised The Following Grounds: - “Whether On The Facts & In Circumstances Of The Case & In Law, The Ld. Drp Was Justified In Holding That The Assessee Company Is Not Liable To Interest U/S 234B Of The Act, Despite Decision Of A.Y.2012-13

For Appellant: Shri K.K. VedFor Respondent: Shri Ram Tiwari (Sr. AR)

Section 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1498/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2012-13) DCIT (International बिधम/ M/s. Quintiles Transnational Taxation)-3(3)(1), Mumbai Corp. C/o. Deloitte Haskins Vs. & Sells, Chartered Accountants, Tower 3, 27th - 32nd Floor India Bulls Finance Centre Elphinstone Mill Compound Mumbai- 400013. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACQ2015N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Ram Tiwari (Sr. AR) Assessee by: Shri K.K. Ved सुनवाई की तारीख / Dat…

DCIT, NEW DELHI vs. M/S. CARGILL INTERNATIONAL TRADING PTE. LTD., SINGAPORE

In the result, the appeal of the Revenue is dismissed

ITA 3415/DEL/2015[2009-10]Status: DisposedITAT Delhi21 Jun 2018AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahuassessment Year: 2009-10

Section 115ASection 234BSection 91(7)

…For this proposition, the appellant has relied upon various case laws as under: DIT vs Jacabs Civil Incorporated, Mitsubishi Corpn. & ors. 330 ITR 578 (Delhi) CJT vs Sedco Forex International Drilling Co. Ltd. 264 ITR 320 (Uttar) DIT vs NGC Network Asia LLC 222 CTR 86 (Bom) 9.2. The contention of the appellant has been duly considered. In view of jurisdictional High Court's decision and other authorities on the issue, I hold that interest u/s 234B of the Act is not leviable in this case as payments made to the appellant were subject to withholding tax u/s 195 of the Act. The ground of appeal is allowed. 5. A…

DCIT, NEW DELHI vs. M/S. ANDRITZ AG, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 3413/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Jun 2018AY 2010-11

Bench: : Shri H.S. Sidhu & Shri L.P. Sahuassessment Year: 2010-11

Section 195Section 209(1)(d)Section 234B

…resident are subject to withholding tax u/s. 195 of the Act, the appellant is not liable to pay advance tax and hence, interest u/s. 234B in terms of provisions of section 209(1)(d). Reliance has been placed on following rulings: • DIT vs NGC Network Asia LLC 222 CTR 86 (Bom) • DIT vs Jacabs Civil Incorporated, 235 ITR 123 (Del). • CIT vs Halliburton Offshore Services Inc. 271 ITR 395 (Uttrakhand) 15.2 I have duly considered submissions of the appellant. Respectfully following jurisdictional Hon’ble Delhi High Court decision referred to supra, I hold that interest u/s. 234B is not leviable because payments made…

DCIT (IT) 3(2)(2), MUMBAI vs. MARUBENI CORPORATION, MUMBAI

In the result, appeal of the Revenue stands dismissed

ITA 4990/MUM/2015[2010-11]Status: DisposedITAT Mumbai02 May 2018AY 2010-11

Bench: S/Shri Shamim Yahya & Ravish Soodअयकर ऄपऩल सं./I.T.A. No.4990/Mum/2015 (ननधधारण वषा / Assessment Year : 2010-2011) बनधम/ Dy. Cit (It)-3(2)(2) M/S. Marubeni Corporation Scindia House, Ballard Pier, C/O/, M/S. Marubeni India Pvt.Ltd. Vs. 25, Mittal Chambers, 2Nd Floor, N.M. Road Mumbai-400 038 Nariman Point, Mumbai-400 021. स्थधयऩ लेखध सं./Pan :Aaacm 7682 D (ऄपऩलधथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri M.V. Rajguru-Sr.DRFor Respondent: Shri V.K. Duggal

Section 234BSection 44BSection 72

…IN THE INCOME TAX APPELLATE TRIBUNAL “ L ” BENCH, MUMBAI BEFORE S/SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER , AND RAVISH SOOD JUDICIAL MEMBER अयकर ऄपऩल सं./I.T.A. No.4990/Mum/2015 (ननधधारण वषा / Assessment Year : 2010-2011) बनधम/ Dy. CIT (IT)-3(2)(2) M/s. Marubeni Corporation Scindia House, Ballard Pier, C/o/, M/s. Marubeni India Pvt.Ltd. Vs. 25, Mittal Chambers, 2nd Floor, N.M. Road Mumbai-400 038 Nariman Point, Mumbai-400 021. स्थधयऩ लेखध सं./PAN :AAACM 7682 D (ऄपऩलधथी /Appellant) .. (प्रत्यथी / Respondent) ऄपऩलधथी की ओर से / Appellant by : Shri M.V. Rajguru-Sr.DR प्रत्यथी की ओर से/ Respondent by : Shri V.K. Du…

Director of Income-tax (International Taxation) v. NGC Network Asia LLC