Income Tax Appellate Tribunal - Delhi
Romer Labs Singapore Pvt. Ltd , New Delhi vs Assessee on 16 June, 2009
zIN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH 'F' : NEW DELHI)
SHRI I.C. SUDHIR, JUDICIAL MEMBER
and
BEFORE SHRI B.C. MEENA, ACCOUNTANT MEMBER
ITA No.3883/Del./2009
(ASSESSMENT YEAR : 2005-06)
Romer Labs Singapore Pte. Ltd., vs. ADIT, Tax Circle 2(1),
C/o Pricewaterhouse Coopers Pvt. Ltd., International Taxation,
Sucheta Bhawan,
11A, Vishnu Digamber Marg,
New Delhi - 110 002.
(PAN : AADCR1267Q)
(APPELLANT) (RESPONDENT)
ASSESSEE BY : Shri Ravi Sharma, CA
REVENUE BY : Shri Sameer Sharma, Senior DR
ORDER
PER B.C. MEENA, ACCOUNTANT MEMBER
This appeal filed by the assessee emanates from the order of the CIT (Appeals)-XXIX, New Delhi dated 16.06.2009.
2. The grounds of appeal taken by the assessee read as under :-
"1. That on the facts & in the circumstances of the case and in law, the orders passed by the Assessing officer ("AO") and learned Commissioner of Income Tax (Appeals) -XXIX ["CIT(A)"] are bad in law and void ab-initio.2 ITA No.3883/Del./2009
2. That on the facts and in the circumstances of the case and in law, the learned CIT(A) erred in affirming the total income of the Appellant at Rs.2,876,271 as against the NIL income returned by the Appellant.
3. That, on the facts & in the circumstances of the case and in law, the learned CIT(A) has grossly erred in concluding that services provided by the Appellant qualify as "Fees for Technical Services"
under Article 12 paragraph (4) sub clause (c) of the Double Taxation Avoidance Agreement entered between India and Singapore and as such, these payments are liable to taxation in India.
4. That, on the facts & in the circumstances of the case and in law, the learned CIT(A) has grossly erred in concluding that testing services provided by the Appellant consist of development and transfer of a technical plan to its Indian customers.
5. That on the facts & in the circumstances of the case and in law, the learned CIT(A) has grossly erred in concluding that testing services provided by the Appellant qualify as "Fees for Technical Services" under India - Singapore Double Taxation Avoidance Agreement on the basis of judgement of jurisdictional Tribunal in the case of SNC Lavalin (26 SOT 155) without appreciating that the aforesaid judicial precedent was delivered in the context of India - Canada Double Taxation Avoidance Agreement whose clause of "Fees for Technical Services" is different from that of India
-Singapore Double Taxation Avoidance Agreement.
6. That, on facts & in the circumstances of the case and in law, the learned CIT (A) erred in upholding taxability of payments received by the appellant for services rendered outside India as per the Supreme Court's judgment in the case of Ishikawajma-Harima Heavy Industries Limited (288 ITR 408).
7. That, on facts and circumstances of the case and in law, the learned CIT (A) erred in upholding levy of interest under section 234A, 234B and 234C of the Income-tax Act, 1961."
3 ITA No.3883/Del./2009The only issue involved in these grounds is regarding taxability of Rs.28,76,271/-
which the assessee received for services provided to the Indian company. The revenue authorities treated this amount as "fees for technical services" under Article 12(4) of Double Taxation Avoidance Agreement (hereinafter referred to as DTAA) entered between India and Singapore. The revenue authorities held that testing services provided by assessee consisted of development and transfer of a technical plan to its Indian customers.
3. Brief facts of the case are that the return of income was filed declaring income at nil on 29.10.2005. The same was processed u/s 143(1). The assessment u/s 143(3) was finalized on 27.12.2007. The AO made an assessment where it is held that assessee has made available technical knowledge, skill or know-how to Indian customer and as such, the payments made to it were to the nature of fee for technical services as defined under Article 12 (4) of the DTAA between India and Singapore. The assessee is a resident of Singapore and entitled for the benefit of Tax Treaty between India and Singapore. The assessee company is incorporated under the laws of Singapore. It is engaged in the business of rendering services relating to testing solutions, sample analyses and analytical testing of food and feed samples. During the year under consideration, the assessee provided services to Indian companies, namely, Effem India Pvt. Ltd. (now known as Mars International India Pvt. Ltd.) for testing of dog feeds and similar products. The 4 ITA No.3883/Del./2009 basic intent of test was to check the mycotoxin level and whether the same is within permissible limit or not. Mycotoxins are fungal presence in the food which can contaminate it and make food hazardous for use. For testing purposes, Effem India Pvt. Ltd. sent samples to the laboratory of the appellant located in Singapore.
After testing, the test reports are sent to Effem India Pvt. Ltd. located in India and the assessee received service fee for the same. The assessee claims that these receipts were of business income. Assessee is not having any person/permanent establishment in India. This income is not taxable in India. While pleading on behalf of the assessee, the ld. AR submitted that the payments received by the assessee are not taxable as fees for technical services within the meaning of Article 12 (4) of Indo-Singapore Tax Treaty. The ld. AR also submitted that the pre-
requisite of applying Article 12(4)(b)(c) of Tax Treaty is that the services should be provided in a manner to make available technical knowledge to the recipient of services which enable the person acquiring the services to apply the technology contained therein. Ld. AR also submitted that in the facts of the assessee's case, the Effem India receives test reports but it does not acquire any technical knowledge from the appellant which can enable it to apply the technology so that it can produce test report independent of the services of the appellant. Ld. AR also submitted that legal position has been upheld in number of cases and he relied on the following decisions :-
5 ITA No.3883/Del./2009 (i) Raymonds Ltd. vs. DCIT - 86 ITD 791;
(ii) Anapharm Inc., IN Re (AAR), 305 ITRT 394;
(iii) ITO vs. De Bers India Minerals - 297 ITR 176;
(iv) Diamond Services International P. Ltd. vs. UOI - 304 ITR 418;
(v) NQA Quality Services vs. DCIT - 92 TTJ 946;
(vi) Mahindra & Mahindra Ltd. vs. DCIT - 30 SOT 374;
(vii) ACIT vs. Paradigm Geophysical - 117 TTJ 812; and
(viii) DIT vs. Guy Carpenter - 346 ITR 504.
The Ld. AR also submitted that the definition of the royalty under the Indo-
Singapore Tax Treaty is at variance from the definition of fees for technical services as per the Indian Income-tax Act, 1961 and definition of fee for technical services under Indo-France Tax Treaty and also definition of royalty under Indo-
Canada and Indo-USA Tax Treaty. For this purpose, the ld. AR submitted a chart which is reproduced as under :-
Definition of Fees for Definition of Royalty Definition of Royalty Definition of Royalty technical services as under Indo-France under India-Canada, under Indo-Singapore per Income Tax Act, Tax Treaty Indo-USA & Indo-UK Tax Treaty 1961 Tax treaty For the purposes of 4. The term "fees for 4. For purposes of The term "fees for this clause, "fees for technical servies" as this article, "fees for technical servies" as technical services" used in this Article included services" used in this Article means any means payments of means payments of means payments of consideration any kind to any any kind to any any kind to any (including any lump person, other than person in person in sum consideration) for payments to an consideration for the consideration for the rendering of any employee of the rendering of any services of a managerial, technical person making the technical or managerial, technical or consultancy payments and to any consultancy services or consultancy nature services (including the individual for (including through the (including the provision of servies of independent personal provision of services provision of such 6 ITA No.3883/Del./2009 technical or other services mentioned in of technical or other servies through personnel) but does Article 15, in personnel) if such technical or other not include consideration for services : personnel) if such consideration for any services of a (a) ... services :
construction managerial, technical (b) make available (a) are ancillary and assembly, mining or or consultancy nature. technical knowledge, subsidiary to the like project experience, skill, application or undertaken by the know-how, or enjoyment of the recipient or processes, or consist right, property or consideration which of the development information for which would be income of and transfer of a a payment described the recipient technical plan or in paragraph 3 is chargeable under the technical design. received; or head "Salaries".
(b) make available
technical knowledge,
experience, skill,
know-how or
processes, which
enables the person
acquiring the services
to apply the
technology contained
therein; or
(c) consist of the
development 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.
4. On the other hand, the ld. DR relied on the orders of the authorities below.
5. We have heard both the sides on the issue. We have also considered the case laws relied upon by both the sides. The term fees for technical services is defined under Article 12(4) of DTAA between the India and Singapore as under :-7 ITA No.3883/Del./2009
"4. The term "fees for technical services" as used in this Article means payments of any kind to any person in consideration for services of a managerial, technical or consultancy nature (including the provision of such servies through technical or other personnel) if such services :
(a) are ancillary and subsidiary to the application or enjoyment of the right, property or information for which a payment described in paragraph 3 is received; or
(b) make available technical knowledge, experience, skill, know-how or processes, which enables the person acquiring the services to apply the technology contained therein; or
(c) consist of the development 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."
The assessee provided testing services and issued test reports. These reports cannot be said to make available any technical knowledge, experience, skill, know-
how or processes which enables the Indian company to acquire the services able to apply the technology contained therein. Therefore, these receipts cannot partake the fees for technical services as defined in DTAA with Singapore. The samples were sent by India company, M/s. Effem India for testing in Singapore. These samples were comprising of broken rice, maize, pet food, wheat gluten sodium caseinate, poultry meal, soya protein isolate, copra press cake, etc. These samples were tested to detect the presence of mycotoxin. The presence of these toxins is hazardous to human and animal health. The Indian company Effem India which manufactures the dog foods regularly sent such samples to appellant for detection 8 ITA No.3883/Del./2009 of such toxins prior to the utilization of these items in the manufacturing process.
The expression "make available" has been examined by various courts. Some the decisions are as below :-
The Authority for Advance Rulings in the case of Anapharm Inc. reported in 305 ITR 394 (AAR) has held as under :-
"The applicant, a company incorporated in Canada, was a contract research organization providing clinical and bio-analytical services to assist pharmaceutical companies around the world in the development of new drugs or generic copies of drugs already being marketed. It evaluated on behalf of its clients the bio-equivalence and/or comparative bio-availability of the new generic drug vis-a-vis the reference drug which was already available in the market by devising various methods/protocols in conformity with international regulations. The reports produced by the applicant were acceptable to the regulatory authorities. Neither the methods/protocols developed, which were product specific, nor the specimens, were given to the clients. Only the final reports/conclusions of the e valuation were given to the clients. The client seeking approval of regulatory authorities for marketing of new generic drug would enclose the test report provided by the applicant along with its application. The applicant entered into agreements with Indian pharmaceutical companies, viz., Sandoz and Ranbaxy, for rendering such services. The client paid a fee to the applicant for these services. On these facts, the applicant sought ruling from this Authority on the question whether the fee was taxable in India. The Authority ruled :
(i) There is some difference between section 9 of the Income-tax Act, 1961 and article 12 of the Agreement for the Avoidance of Double Taxation between India and Canada in the definition of "fee for technical/included services", inasmuch as the requirement of paragraph 4(b) of article 12 of DTAA was absent in section 9.
Article 12 required that technical knowledge, experience, etc., should be 'made available' to the recipient, but it did not define that expression. Notwithstanding this, mere provision of technical services was not enough to attract article 12(4)(b). It additionally requires that the service provider should also make his technical 9 ITA No.3883/Del./2009 knowledge, experience, skill, know-how, etc., known to the recipient of the service so as to equip him to independently perform the technical function himself in future, without the help of the service provider. In other words, payment of consideration would be regarded as "fee for technical/included services" only if the twin test of rendering services and making technical knowledge available at the same time is satisfied.
RAYMOND LTD. v. DEPUTY CIT [2003] 86 ITD 791 (MUMBAI and MCKINSEY AND CO. INC. (PHILIPPINES) v. ASST.
DIRECTOR OF INCOME-TAX (INTERNATIONAL TAXATION) [2006] 284 ITR (AT) 227 (MUMBAI) relied on.
(ii) That though the applicant rendered bio-technical services which were sophisticated in nature, it did not reveal to Sandoz/Ranbaxy as to how it conducted those tests or the inputs that had gone into it, so as to enable the latter to carry out those tests themselves in future. A broad description or indication of the type of test carried out did not enable the applicant's clients to derive the requisite knowledge to conduct the tests or to develop the technique by themselves. The fact that the tests in question were highly technical in nature will not make a difference. There was no provision in the agreements with Sandoz/Ranbaxy which would entitle them to know the details of the analytical methods and the procedures employed by the applicant. Handing over the tested samples and test compound could not be equated with making technology, know-how, etc., available to the clients. Therefore, clause (b) of article 12(4) did not come into play and the servies could not be considered to be "fees for included services".
(iii) That the fees could not be considered "royalty income" under article 12. Information concerning scientific or commercial experience of the applicant or relating to the method, procedure or protocol used in conducting bio-equivalence tests was not imparted to the pharmaceutical companies and the consideration was not paid for that purpose and the fees received by the applicant had to be treated as "business income" and not "royalty income". Since the applicant was in the business of providing bio-analytical services to pharmaceutical companies the consideration received from them would be business income. In view of article 7 read with article 5 of the DTAA such income could be taxed in India only if the applicant had a permanent establishment in India. Since the applicant denied that it had a 10 ITA No.3883/Del./2009 permanent establishment in India, and there was nothing on record to indicate the contrary, the applicant was not taxable under the Act in India."
In the case of Raymond Limited vs. DCIT reported in 86 ITD 791, the ITAT, Mumbai has analyzed the word "make available" and has decided the issue in its order at paras 91 to 95, which are reproduced as under :-
"91. Now we have to see if the meaning ascribed to the words "make available" by Mr. Dastur is acceptable or reasonable. Whereas section 9(1)(vii) stops with the "rendering" of technical services, the DTA goes further and qualifies such rendering of services with words to the effect that the services should also make available technical knowledge, experience, skills etc. to the person utilising the services. These words are "which make available". The meaning ascribed by Mr. Kapila for the Department is that these words merely mean "to allow somebody to make use of, whether actually made use of or not", but in our opinion and with respect, this meaning does not take due note of the addition of such words to the "rendering of any technical or consultancy services". The meaning suggested by Mr. Kapila is embedded in the "rendering" of the services itself. When somebody "renders" services, it presupposes that somebody else is "making use"
of the same. But the "making use of" should be contrasted with the "making available". The "making available", in our opinion, refers to the stage subsequent to the "making use of" stage. The qualifying word is "which" -- the use of this relative pronoun as a conjunction is to denote some additional function the "rendering of services" must fulfil. And that is that it should also "make available" technical knowledge, experience, skill etc. In grammar, the word "which" is called a relative pronoun "because it refers or relates (i.e. carries us back) to some noun going before, which is called its Antecedent" [see High School English Grammar and Compositions by Wren & Martin [1994] revised edition, page 45]. The noun going before the relative pronoun "which" in the article is "services". At pages 46 & 47 of the same book by Wren & Martin, it is stated as under :
"Note - The relative pronouns "who" and "which" can be used -11 ITA No.3883/Del./2009
(i) To restrict, limit, or define more clearly the antecedent;
(ii) To give some additional information about the antecedent;......."
(underlining, italicised ours).
92. We hold that the word "which" occurring in the article after the word "services" and before the words "make available" not only describes or defines more clearly the antecedent noun ("services") but also gives additional information about the same in the sense that it requires that the services should result in making available to the user technical knowledge, experience, skill, etc. Thus, the normal, plain and grammatical meaning of the language employed, in our understanding, is that a mere rendering of services is not roped in unless the person utilising the services is able to make use of the technical knowledge etc. by himself in his business or for his own benefit and without recourse to the performer of the services in future. The technical knowledge, experience, skill etc. must remain with the person utilising the services even after the rendering of the services has come to an end. A transmission of the technical knowledge, experience, skills etc. from the person rendering the services to the person utilising the same is contemplated by the article. Some sort of durability or permanency of the result of the "rendering of services" is envisaged which will remain at the disposal of the person utilising the services. The fruits of the services should remain available to the person utilising the services in some concrete shape such as technical knowledge, experience, skills etc.
93. In the present case, as Mr. Dastur pertinently pointed out, after the services of the managers (Merrill Lynch and other co-managers) came to an end, the assessee-company is left with no technical knowledge, experience, skill etc. and still continues to manufacture cement, suitings etc. as in the past.
94. The Memorandum of Understanding appended to the DTA with USA and the Singapore DTA can be looked into as aids to the construction of the UK DTA. They deal with the same subject (fees for technical services, referred to in the US agreement as "fees for included services"). As noted earlier, it cannot be said that different meanings should be assigned to the US and UK agreements merely 12 ITA No.3883/Del./2009 because of the MOU despite the fact that the subject matter dealt with is the same and both have been entered into by the same country on one side (India). The MoU supports the contention of the assessee regarding the interpretation of the words "make available". The portions of the MoU explaining para 4(b) of the relevant article, which we have extracted earlier in our order while adverting to the contentions of the assessee, fully support its interpretation. Example (4) given in the MoU also supports it. This is of a US company manufacturing wallboard for the assessee using assessee's raw material but using its own plant. No technical knowledge, experience, skills, plan or design is held to have been made available in such a case. However, in contrast, example (5) is of a US company rendering certain services in connection with modifying the software used by the Indian company to suit a particular purpose. A modified computer software programme is supplied by the US company to the Indian company. It is therefore held that there is a transfer of a technical plan (i.e., computer software) which the US company has developed and made available to the Indian company. The fees are chargeable. These examples affirm the position taken by the assessee- company before us as to the interpretation of the words "make available".
95. Article 12.4(b) of the DTA with Singapore was relied on by both sides -- by Mr. Dastur to show that the words used therein, viz.
"if such services........make available technical knowledge, experience, skill, know-how or processes, which enables the person acquiring the services to apply the technology contained therein..." merely make it explicit what is meant by "make available" while Mr. Kapila contended that these words being absent in the DTA with UK, it indicates that the assessee-company need not be in a position to apply the technology for its own use in future without recourse to the person rendering the services. On a careful consideration of the matter, we are of opinion that the addition of these words in the Singapore DTA merely make it explicit what is embedded in the words "make available" appearing in the DTA with UK and USA. The MoU under the US DTA and the examples given thereunder, to which we have already referred, make it clear. The meaning of those words were expressly incorporated in the Singapore agreement by adding the necessary words. What would be the use of coining the words "make available" if it is not intended, as contended by Mr. Kapila, that the 13 ITA No.3883/Del./2009 person utilizing the services should be in a position to apply the technology for his own use in his business in future without recourse to the person rendering the services? Would it not be a contradiction in terms to say that though the technical knowledge etc. are "made available", the person to whom they are made available cannot apply the same for his benefit? The treaties, in our opinion, could not have intended such a result. What was therefore implicit in the concerned articles in the UK and US DTAs was made explicit by adding the necessary words in the Singapore agreements. As Mr. Dastur rightly remarked, it is a process of evolution guided by experience and what started in 1990 -- the DTA with the US -- as a MoU gradually crystallised and got incorporated in the article itself in the DTA with Singapore."
Hon'ble Delhi High Court in the case of DIT vs. Guy Carpenter and Co. Ltd. in ITA No.202 of 2012 dated 23.04.2012 has also analysed the word "make available" in the DTAA between Indo-UK and has decided the issue as under :-
"9. A plain reading of Article 13(4)(c) of the DTAA indicates that 'fees for technical services' would mean payments of any kind to any person in consideration for the rendering of any technical or consultancy services which, inter alia, "makes available" technical knowledge, experience, skill, know-how or processes, or consist of the development and transfer of a technical plan or technical design. According to the Tribunal this "make available" condition has not been satisfied inasmuch as no technical knowledge, experience, skill, know-how, processes, have been made available by the assessee to the insurance companies operating in India. It also does not consist of the development and transfer of any technical plan or technical design.
10. The Tribunal examined the evidence available on record in order to return a finding on the issue as to whether the payments received by the assessee from the insurance companies operating in India would fall within the expression 'fees for technical services' as appearing in article 13(4)(c) of the DTAA read with section 9(1)(vii) of the said Act. While doing so the Tribunal, inter alia, found that the assessee company was an international reinsurance intermediary 14 ITA No.3883/Del./2009 (broker) and was a tax resident of United Kingdom. Further, that it was a recognized broker by the financial services authority of United Kingdom. It was also an admitted position that the assessee did not maintain any office in India and that it had a referral relationship with J.B. Boda reinsurance (Broker) Pvt. Ltd of Mumbai and that J.B. Boda was duly licenced by the Insurance Regulatory & Development Authority to transact reinsurance business in India.
11. The Tribunal also observed as under:-
"27. In the illustrative transaction, New India Insurance Co. Ltd. in India has entered into an agreement to reinsure on an Excess Loss basis the catastrophe risk arising from its primary insurance cover in conjunction with J.B. Boda and Alsford Page and gems Ltd. (the reinsurance brokers). The terms of the agreement specifies that the assessee in conjunction with J.B. Boda are recognized as intermediary, through whom all communications relating to this agreement shall pass. The terms of the agreement further provides that the assessee will provide all the details of agreed endorsements to the reinsurers by e- mail or facsimile and shall submit the slip policy to XIS (Lloyd's processing market) for signing. The assessee will act as a claim administrator and will submit claims advices to relevant market systems. For the services rendered, the assessee along with the other reinsurance brokers acting as an intermediary in the reinsurance process for New India Assurance Co. will be entitled to 10% brokerage. From the role played by the assessee in the reinsurance process as discussed above, it is evident to us that the assessee was rendering only intermediary services while acting as an intermediary/facilitator in getting the reinsurance cover for New India Insurance Co. There exists no material or basis on the basis of which, it would be said that the assessee was rendering any kind of technical/consultancy service within the meaning of Article 13 of Indo-UK treaty. The consideration received by the assessee acting as an intermediary in the reinsurance process cannot, by any stretch of imagination, be qualified as a consideration received for rendering any financial analysis related consultancy services, rating agency advisory services, risk based capital analysis etc. as alleged by the A.O."15 ITA No.3883/Del./2009
The Tribunal also noted the process by which the transaction takes place. It has been pointed out that the originating insurer in India would contact J.B. Boda/ M.B. Boda for placing identified risks/ class of risks with international reinsurers. J.B. Boda, in turn, would contact one or more international firm(s) of reinsurance broker(s) like the assessee for competitive proposals from the international reinsurer. Then, the international reinsurance brokers like the assessee would contact other primary brokers and various syndicates in the Lloyds market for competitive proposals. Based on the various offers or proposals given by the international reinsurance brokers, like the assessee, to J.B. Boda, the latter would present various options to the originating insurer in India, which would take a final decision in the matter. Based on the decision of the originating insurer in India, the policy terms would then be agreed upon and the risk would be placed with the international reinsurer. It was also pointed out that as per the normal industry practice, the reinsurance premium net of brokerage of 10% as per the policy contract is remitted to the assessee, i.e., reinsurance brokers, for onward transmission to international reinsurers. The intermediation fee which is another word for brokerage is paid separately by the originating insurance in India to J.B. Boda, the international reinsurance brokers like the assessee and other intermediaries, based on a mutually agreed ratio which accounts for their relative contribution in the reinsurance process.
12. Based on this manner of transacting, the Tribunal came to a conclusion that the payment received by the assessee could not be regarded as 'fees for technical services'. Further, more, the Tribunal also held that such receipts would not amount to fees for technical services as the "make available" clause contained in article 13(4)(c) had not been satisfied in the facts and circumstances of the present case.
13. In our view, the Tribunal has arrived at these conclusions purely on assessing the factual matrix of the case at hand. The findings are in the nature of factual findings and, therefore, according to us, no substantial question of law arises for our consideration, particularly, because the learned counsel for the Revenue was unable to point out any perversity in the recording of such findings. As such 16 ITA No.3883/Del./2009 no substantial question of law arises for our consideration. The appeal is dismissed. There shall be no order as to costs."
Considering the facts of assessee's case, we come to the conclusion that payments received by the assessee are not for "fees for technical services". These receipts would not amount to be fees for technical services under the "make available"
clause in Article 12(4) of the DTAA between India and Singapore. In view of these facts, we allow the assessee's appeal.
6. In the result, the appeal of the assessee is allowed.
Order pronounced in open court on this 24th day of January, 2013.
Sd/- sd/-
(I.C. SUDHIR) (B.C. MEENA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated the 24th day of January, 2013
TS
Copy forwarded to:
1.Appellant
2.Respondent
3.CIT
4.CIT(A)-XXIX, New Delhi.
5.CIT(ITAT), New Delhi. AR, ITAT
NEW DELHI.