Income Tax Appellate Tribunal - Chennai
Chennai Petroleum Corporation Ltd., ... vs Jcit, Chennai on 24 February, 2020
आयकर अपील य अ धकरण, 'बी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
' B' BENCH : CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं
ी इंटूर रामा राव, लेखा सद य के सम
[BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER]
M.P.Nos.255 & 256/CHNY/2019
आयकर अपील सं./I.T.A. Nos. 689/CHNY/2012 and 495/CHNY/2014
नधारण वष /Assessment years : 2009-10 & 2010-2011.
M/s. Chennai Petroleum Vs. The Joint Commissioner of
Corporation Limited, Income Tax,
536, Anna Salai, Large Tax Payer Unit,
Teynampet, Chennai 600 034.
Chennai 600 018.
[PAN AAACM 4392C]
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ# क$ ओर से/ Appellant by : Shri. R. Vijayaraghavan, Adv
&'यथ# क$ ओर से /Respondent by : Shri. A. Sundararajan, Addl. CIT.
सन
ु वाई क$ तार ख/Date of Hearing : 21-02-2020
घोषणा क$ तार ख /Date of Pronouncement : 24-02-2020
आदे श / O R D E R
PER INTURI RAMA RAO, ACCOUNTANT MEMBER
The present Miscellaneous Petitions are filed by the assessee company praying that consolidated order passed by this Tribunal in :- 2 -: MP Nos.255 & 256/2019 ITA Nos.689/CHNY/2012 for assessment year 2009-2010 and ITA No.495/CHNY/2014 for assessment year 2010-2011 dated 20.03.2019 may be recalled, as the Tribunal had failed to adjudicate the following grounds of appeal and additional grounds of appeal filed before the Tribunal.
ITA No.689/CHNY/2012 for assessment year 2009-2010''3. The Commissioner of Income tax (Appeals), LTU erred in confirming the disallowance of Rs.6 1,23,06,054/- u/s 40(a)(i) as the appellant had not deducted TDS from the payments made to Hardy Exploration and Production India Inc (HEPI) u/s 195.
3.1 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that payment made to HEPI was for the purchase of crude oil and hence payment is not subject to tax in India.
3.2 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that Section 195 requires that tax is to be deducted at source from payment to a non-resident only if the amount is chargeable to tax 3.3 The Hon'ble Supreme Court in G.E.Technology Center vs. CIT (327 ITR 256) has held that that if there is no income chargeable to tax in India then there is no requirement for deducting tax at source under the Income Tax Act, 1961.
3.4 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that the disallowance u/s 40(a)(i) can be made only in respect of amounts outstanding and payable as on 3l march and not on amounts which have been paid during the previous year. Appellant relies on the decision of Special bench in the case of Merilyn Shipping and Transports V. ACIT, reported in 16 ITR (Trib) I (Vis) (SB).
:- 3 -: MP Nos.255 & 256/20193.5 Without prejudice, only the profit accruing to MIs. Hardy Exploration and Production India Inc on sale of crude to the Appellant which is taxable in India can be disallowed u/s 40(a)(i) and not the entire payment.
Further the following additional grounds were filed before the Tribunal
1. The CIT(A) erred in confirming disallowance u/s.40(a)(i) of the Act, for non-deduction of tax under section 195(1) of the Act, the total Gross Payments made for purchase of crude oil from the Indian PE of the non-resident M/s.Hardy Exploration and Production India Inc (HEPI) and not the profit chargeable to tax.
2. The CIT(A) ought to have appreciated as per the provisions of Article 7 of the DTAA between India and USA, the ratio of the decision of the Apex Court in the case of G.E.Technology Centre P Ltd v CIT 327 ITR 456 and the clarification issued by the CBDT vide Instruction No.02/2014 dated 26.02.2014 read with CBDT Circular No.3/2015 dt 12.02.2015 the Assessing Officer has to first determine the income chargeable to tax under the Indian Income Tax Act 1961 on which tax has to be deducted and then compute the amount to be disallowed, if any, u/s 40(a)(i). As the Assessing Officer has not done so, even though the assessment of the recipient was available, the CIT(A) should have set aside the disallowance u/s 40(a)(i).
3. The CIT(A) ought to have held that, when the recipient M/s. Hardy Exploration and Production India Inc has paid the requisite tax taking into account the amount received from the Appellant, further disallowance of the same amount in the hands of the Appellant would amount to double taxation of that amount and hence the disallowance should be deleted.
4. The CIT(A) ought to have appreciated that that as per provisions of sec 191, once the payee has paid the tax, the TDS cannot be recovered from the Assessee payer and hence the amount cannot be disallowed in the hands of the Assessee u/s 40(a)(i).
5. The CIT(A) erred in law in not applying the provisions of Non Discrimination as per article 26 (3) of the DTAA :- 4 -: MP Nos.255 & 256/2019 between India and USA, whereby, the payment by an Indian resident to a resident of USA should be allowed in computing the taxable income of the Indian payer as if such payments have been made to an Indian resident. As payments to an Indian Resident for purchase of oil does not require deduction of tax, payment to HEPI cannot be disallowed for non deduction of tax as per Article 26(3) of the DTAA.
6. The CIT(A) ought to have appreciated that as per article 26 (3) of the DTAA between India and USA which provides that allowability, in the hands of the resident Payer, of the amount paid to a Resident USA should be on the same conditions as if the payment was made to an Indian resident. Consequently the CIT(A) ought to have held that as per Proviso to section 40 (a) (ía) read with Proviso to sec 201 (1) and in the light of the decision of the Delhi High Court in the case of CIT Vs Ansal Land Mark Township Pvt Ltd read with Article 26(3) of the DTAA between India and USA, no disallowance can be made in the hands of the payer as the recipient has paid the Tax.
7. In any event, the Tribunal erred in law in not directed that disallowance u/s.40(a) (i) should be restricted to the amount of income which is found to be chargeable to tax in the hands of the recipient''.
ITA No.495/CHNY/2014 for assessment year 2010-2011''5. The Commissioner of Income tax (Appeals), LTU erred in confirming the disallowance of Rs.24,71 ,39,263/- u/s 40(a)(i)for non-deduction TDS from the payments made to Hardy Exploration and Production India Inc (HEPI) u/s 195.
5.1 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that payment made to HEPI was for the purchase of crude oil and hence payment is not subject to tax in India.
5.2 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that Section 195 requires that tax is to be deducted at source from payment to a non-resident only if the amount is chargeable to tax :- 5 -: MP Nos.255 & 256/2019 5.3 The Hon'ble Supreme Court in G.E.Technology Center vs. CIT (327 ITR 256) has held that that only that portion of the payment to the non resident chargeable to tax in India tax has to be deducted at source under the Income Tax Act, 1961.
5.4 Without prejudice, under the DTAA between UK and India only the profit accruing to M/s. Hardy Exploration and Production India Inc on production and sale of crude to the Appellant is taxable in India. Hence the entire payment can not be disallowed u/s 40(a)(i).
5.5 Without prejudice disallowance u/s 40(a)(ia) can be made only in respect of amounts outstanding and payable as on 3 l march and not the amounts which have been paid during the previous year. Merilyn Shipping and Transports V. ACIT, reported in 16 ITR (Trib) I (Vis)(SB). Vector Shipping 85 CCH 201 (All. H.C).
6. The Commissioner of Income tax (Appeals), LTU erred in confirming the disallowance of Rs. 15,83,20,443/- u/s 40(a)(i) for non-deduction of TDS from the payment made to M/s NIKO (Neco) Ltd.
6.1The Commissioner of Income tax (Appeals) ought to have appreciated that payment made to M/s. NIKO (Neco) Ltd was for the purchase of crude oil and hence payment is not subject to tax in India.
6.2 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that Section 195 requires that tax is to be deducted at source from payment to a non-resident only if the amount is chargeable to tax.
6.3 The Hon'ble Supreme Court in G.E.Technology Center vs. CIT (327 ITR 256) has held that that if there is no income chargeable to tax in India then there is no requirement for deducting tax at source under the Income Tax Act, 1961.
6.4 Without prejudice, under the DTAA between Japan and India only the profit accruing to MIs. NIKO (Neco) Ltd on production and sale of crude to the Appellant is taxable in India. Hence the entire payment cannot be disallowed u/s 40(a)(i).
6.5 Without prejudice disallowance u/s 40(a)(i) can be made only in respect of amounts outstanding and payable as on march and :- 6 -: MP Nos.255 & 256/2019 not the amounts which have been paid during the previous year. Merlyn Shipping and Transports V. ACIT, reported in 16 ITR (Trib) I (Vis)(SB). Vector Shipping 85 CCH 201 (All. H.C)"
7.0 The Commissioner of Income tax (Appeals), LTU erred in confirming the disallowance of the provision of Rs. 17,00,05,000/- made for Retirement benefits of supervisory and non-supervisory employees as per DPE guidelines as being contingent liability and added to the total income of the appellant.
7.1 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that As per the Department of Public Enterprises ( DPE) guideline dated 26th Nov 2008, all Central public sector enterprises are required to contribute 30% of Basic pay as superannuation benefit which may include contribution to provident fund (CPF),Gratuity , Pension and Post superannuation medical benefits.
7.2 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that In line with the above guideline, the appellant has made additional provision towards retirement benefit to the extent of 8.62% of the Basic pay as Superannuation benefit for the employees as the remaining 2 1.38% has been met through contribution to provident fund (CPF), Gratuity and other retirement benefits.
7.3 The Commissioner of Income tax (Appeals), LTU ought to have appreciated that the above provisions are business liability has arisen in the accounting year that are to be discharged at a future date. The appellant is certain of incurrence of the liability and the estimation made with reasonable certainty. Having met these requirements, the provision created by the appellant should be allowed as ascertained liability.
Further the following additional grounds were filed before the Tribunal
1. The CIT(A) erred in confirming disallowance u/s.40(a)(i) of the Act, for non-deduction of tax under section 195(1) of the Act, the total Gross Payments made for purchase of crude oil from the Indian PE of the non-resident MIs.Hardy Exploration and Production India Inc (HEPI) and not the profit chargeable to tax.
2. The CIT(A) ought to have appreciated as per the provisions of Article7 of the DTAA between India and USA, the ratio of the :- 7 -: MP Nos.255 & 256/2019 decision of the Apex Court in the case of G.E.Technology Centre P Ltd v CIT 327 ITR 456 and the clarification issued by the CBDT vide Instruction No.02/20 14 dated 26.02.20 14 read with CBDT Circular No.3/2015 dt 12.02.2015 the Assessing Officer has to first determine the income chargeable to tax under the Indian Income Tax Act 1961 on which tax has to be deducted and then compute the amount to be disallowed, if any, u/s 40(a). As the Assessing Officer has not done so, even though the assessment of the recipient was available, the CIT(A) should have set aside the disallowance u/s 40(a)(i).
3. The CIT(A) ought to have held that, when the recipient M/s. Hardy Exploration and Production India Inc has paid the requisite tax taking into account the amount received from the Appellant, further disallowance of the same amount in the hands of the Appellant would amount to double taxation of that amount and hence the disallowance should be deleted.
4. The CIT(A) ought to have appreciated that that as per provisions of sec 191, once the payee has paid the tax, the TDS cannot be recovered from the Assessee payer and hence the amount cannot be disallowed in the hands of the Assessee u/s 40(a)(i).
5. The CIT(A) erred in law in not applying the provisions of Non Discrimination as per article 26 (3) of the DTAA between India and USA, whereby, the payment by an Indian resident to a resident of USA should be allowed in computing the taxable income of the Indian payer as if such payments have been made to an Indian resident. As payments to an Indian Resident for purchase of oil does not require deduction of tax, payment to HEPI cannot be disallowed for non deduction of tax as per Article 26(3) of the DTAA.
6. The CIT(A) ought to have appreciated that as per article 26 (3) of the DTAA between India and USA which provides that allowability, in the hands of the resident Payer, of the amount paid to a Resident USA should be on the same conditions as if the payment was made to an Indian resident. Consequently the CIT(A) ought to have held that as per Proviso to section 40 (a) (ia) read with Proviso to sec 201(1) and in the light of the decision of the Delhi High Court in the case of CIT Vs Ansal Land Mark Township Pvt Ltd read with Article 26(3) of the DTAA between India and USA, no disallowance can be made in the hands of the payer as the recipient has paid the Tax.
:- 8 -: MP Nos.255 & 256/20197. In any event the tribunal erred in law in not directing that disallowance u/s 40(a) (i) should be restricted to the amount of income which is found to be chargeable to Tax in the hands of the recipient''.
2. On the other hand, ld. Departmental Representative has not opposed the submission made by the assessee.
3. We heard the rival submissions, perused the miscellaneous petition and the impugned order. On perusal of the impugned order, it is clear that above grounds of appeal and additional grounds of appeal filed before the Tribunal were not adjudicated by this Tribunal. It is settled proposition of law that non adjudication of grounds of appeal and additional grounds of appeal filed before the Tribunal constitute mistake apparent from the records capable of being rectified in exercise of the powers vested with Tribunal u/s.254 (2) of the Income Tax Act, 1961 (in short ''the Act''). Thus, we recall the appeals for limited purpose for adjudicating the above grounds of appeal and additional grounds in ITA No.689/CHNY/2012 for assessment year 2009-10 and ITA No.495/CHNY/2014 for assessment year 2010-2011 and the appeals are posted for hearing on 20.04.2020 for which no separate notice of hearing is required to be dispatched, as the date of hearing of appeals were pronounced in the open court.
:- 9 -: MP Nos.255 & 256/20194. In the result, the Miscellaneous Petition Nos.255 and 256/CHNY/2019 for assessment years 2009-10 and 2010-2011 filed by the assessee are allowed on above lines.
Order pronounced on 24th day of February, 2020, at Chennai.
Sd/- Sd/-
(एन.आर.एस. गणेशन) (इंटूर रामा राव)
(N.R.S. GANESAN) (INTURI RAMA RAO)
या यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
चे नई/Chennai
.दनांक/Dated:24th February, 2020
KV
आदे श क$ & त0ल1प अ2े1षत/Copy to:
1. अपीलाथ#/Appellant 3. आयकर आय3
ु त (अपील)/CIT(A) 5. 1वभागीय & त न7ध/DR
2. &'यथ#/Respondent 4. आयकर आयु3त/CIT 6. गाड फाईल/GF