Uttarakhand High Court
Commissioner Of Income-Tax And Anr. vs Oil And Natural Gas Corporation on 15 December, 2005
Equivalent citations: (2007)207CTR(UTTRANCHAL)651, [2006]282ITR520(UTTARANCHAL)
Author: P.C. Verma
Bench: P.C. Verma, J.C.S. Rawat
JUDGMENT P.C. Verma, J.
1. This is an income-tax appeal under Section 260A of the Income-tax Act, 1961, against the judgment order dated September 28, 1999, passed by the Income-tax Appellate Tribunal (Delhi Bench "C" New Delhi) in S.T.A. No. 17 (Delhi) of 1992 (hereinafter referred to as "the Tribunal"), whereby the Tribunal has held that the assessee was not liable to surtax under the Companies (Profits) Surtax Act, 1964, by virtue of exemption available under Notification No. G.S.R. 307(E), dated March 31, 1983 see [1983] 142 ITR (St.) 88, issued under Section 24AA of the Companies (Profits) Surtax Act, 1964 (hereinafter referred to as "the Act").
2. The question raised in the memo. of appeal is being reproduced as under:
Whether, on the facts and in the circumstances of the case, the learned Income-tax Appellate Tribunal was legally correct to hold that the assessee was not liable to surtax under the Companies (Profits) Surtax Act, 1964, by virtue of exemption available under Notification No. G.S.R. 307(E), dated March 31, 1983 see [1983] 142 ITR (St.) 88, issued under Section 24AA of the Companies (Profits) Surtax Act, 1964?
3. The dispute in the present appeal relates to the assessment year 1987-88. The assessee is non-resident company executing contract with the O.N.G.C. The O.N.G.C. has borne the tax liability on behalf of the non-resident company including the surtax also. After completing the assessment of the income-tax under Section 44BB of the Income-tax Act, the assessing authority proceeded to assess the surtax under the provisions of the Act and notice was issued to the assessee-O.N.G.C. The assessee filed its written submission claiming exemption of surtax relying on Notification No. G.S.R. 307(E) dated March 31, 1983 see [1983] 142 ITR (St.) 88, and pleaded that the surtax was not leviable on the asses-see-foreign company.
4. After scrutinizing the contents of contract between the foreign company and the O.N.G.C., the assessing authority recorded a finding of fact that all the contracts were service contracts. It is an admitted fact that it is not the case of the assessee even before this Court that it was not a service contract and it was a works contract, i.e., association or participation in any business consisting of the prospecting for or extraction or production of mineral oils. Accordingly, the assessing authority came to the conclusion that the notification dated March 31, 1983, was not applicable in the case of the assessee and, therefore, the assessee was not exempted by virtue of the said notification. Against this order, first appeal was preferred by the assessee-foreign company before the Commissioner of Income-tax (Appeals), Dehradun. The Commissioner (Appeals) allowed the appeal after relying on the Income-tax Appellate Tribunal's earlier decision wherein, on the same facts and circumstances, it was held that the assessee was exempted from the payment of surtax by virtue of Notification No. G.S.R. 307(E) dated March 31, 1983 see [1983] 142 ITR (St.) 88. Against this order of the Commissioner (Appeals), the Revenue preferred a second appeal before the Income-tax Appellate Tribunal, Delhi. The learned Income-tax Appellate Tribunal also dismissed the appeal of the Revenue after relying on its earlier decision in the case of O.N.G.C. as agent of M/s. Griffin Alexander Drilling Co. v. Deputy CIT S.T.A. No. 9 (Delhi) of 1990, etc., and it was observed as under:
We have considered the rival submissions. We find that this very issue was considered by the Tribunal in the above noted decision where the Tribunal has held that in view of the terms of No. G.S.R. No. 307(E) dated March 31, 1983 see [1983] 142 ITR (St.) 88, and the letter of O.N.G.C. No. 0-19011/3/89-ONG/DO dated August 2, 1989, addressed to the Joint Secretary (FTD), Central Board of Direct Taxes, New Delhi. The Government has clarified that O.N.G.C. and Oil India Ltd., are persons authorised by the Central Government in the business of prospecting for or extraction or production of mineral oils. Therefore, it was clear that in terms of the aforesaid notification dated March 31, 1983, these foreign contractors of the O.N.G.C. were exempted from payment of surtax. Since the facts are the same, therefore, respectfully following the decision of the Appellate Tribunal in the assessee's own case for the assessment year 1983-84, no surtax is leviable on the assessee. These appeals are, therefore, allowed and the orders of the Commissioner of Income-tax (Appeals) are set aside.
5. We proceed to examine the aforesaid finding in the light of the provisions of Section 24AA of the Act and Notification No. G.S.R. 307(E), dated March 31, 1983 (see [1983] 142 ITR (St.) 88), and the letter of O.N.G.C. No. 0-19011/3/89/ONG/DO-1, dated August 2, 1989. Section 24AA of the Companies (Profits) Surtax Act, 1964, reads as under:
24AA. Power to make exemption, etc., in relation to participation in the business of prospecting for extraction, etc., of mineral oils.(1) If the Central Government is satisfied that it is necessary or expedient so to do in the public interest, it may, by notification in the Official Gazette, make an exemption, reduction in rate or other modification in respect of surtax in favour of any class of foreign companies specified in Sub-section (2) or in regard to the whole or any part of the chargeable profits of such class of companies.
Explanation.-For the purposes of this sub-section, 'foreign company' shall have the meaning assigned to it in Clause (4) of Section 80B of the Income-tax Act.
(2) The foreign companies referred to in Sub-section (1) are the following, namely:
(a) foreign companies with whom the Central Government has entered into agreements for the association or participation of that Government or any person authorised by that Government in any business consisting of the prospecting for or extraction or production of mineral oils; and
(b) foreign companies providing any services or facilities or supplying any ship, aircraft, machinery or plant (whether by way of sale or hire) in connection with any business consisting of the prospecting for or extraction or production of mineral oils carried on by that Government or any person specified by that Government in this behalf by notification in the Official Gazette.
(3) Every notification issued under this section shall be laid before each House of Parliament.
Explanation.-For the purpose of this section, 'mineral oil' includes petroleum and natural gas.
6. Sub-section (2) of Section 24AA of the Act refers to the companies referred in Sub-section (1) of Section 24AA of the Act under which the Government is empowered to exempt the companies from surtax. Clause (a) of Sub-section (2) of Section 24AA of the Act refers to those foreign companies with whom the Central Government has entered into agreement for the association or participation of that Government or any person authorised by that Government in any business consisting of the prospecting for or extraction or production of mineral oils. Clause (b) of Sub-section (2) of Section 24AA of the Act specifies any services or facilities or supplying any ship, aircraft, machinery or plant (whether by way of sale or hire) in connection with any business consisting of the prospecting for or extraction or production of mineral oils.
7. A conjoint reading of these two clauses clearly reveals that both these two clauses are referring to two separate categories of foreign companies. The first category of companies are those companies with which a contract is entered into for the association or participation of that Government or any person authorised by that Government in any business consisting of the prospecting for or extraction or production of mineral oils. The second category of companies are those companies with which the contract is for providing any service or facility or supplying any ship, aircraft, machinery or plant in connection with the work referred in Clause (a) of Sub-section (2) of Section 24AA of the Act. Therefore, Clause (a) of Sub-section (2) of Section 24AA of the Act refers to a work contract company entering into a contract and Clause (b) of Sub-section (1) of Section 24AA of the Act provides for those companies which have entered into a contract to provide services for work.
8. Notification No. G.S.R. 307(E), dated March 31, 1983 (see [1983] 142 ITR (St.) 88) reads as under:
Whereas the Central Government is satisfied that it is necessary and expedient in the public interest to make an exemption in respect of surtax in favour of foreign companies with whom the Central Government has entered into agreements for the association or participation of that Government or any person authorised by that Government in any business consisting of the prospecting for or extraction or production of mineral oils ;
Now, therefore, in exercise of the powers conferred by Section 24AA of the Companies (Profits) Surtax Act, 1964 (7 of 1964), the Central Government hereby provides that no surtax shall be payable by such foreign companies.
Explanation.-For the purposes of this notification,-
(a) 'foreign company' shall have the meaning assigned to it in Clause (4) of Ssection 80B of the Income-tax Act, 1961 (43 of 1961);
(b) 'mineral oil' includes petroleum and natural gas.
9. The exemption provided by the aforesaid notification is only with respect to those categories of foreign companies, which enter into an agreement for the association or participation in any business consisting of prospecting for or extraction or production of mineral oils. The mineral oil includes petroleum and natural gas also as explained in the Explanation appended to Section 24AA of the Act. As has been explained in the said notification, "foreign companies" have the same meaning as defined under Section 80B of the Income-tax Act as it stood at the relevant time. Clause (4) of Section 80B of the Income-tax Act defines the foreign companies to mean a company which is not a domestic company as defined in Clause (2). Clause (2) of Section 80B of the Income-tax Act defines the domestic company means an Indian company, or any other company which, in respect of its income liable to tax under this Act, has made the prescribed arrangements for the declaration and payment, within India, of the dividends (including dividends on preference shares) payable out of such income.
10. By letter dated August 2, 1989, the O.N.G.C. has been declared to be "any person authorised by the Government". Admittedly, the assessee is a foreign company and had not entered into an agreement for the association or participation in any business consisting of the prospecting for or extraction or production of mineral oils. The assessing authority after going through the contract came to the conclusion that it is a service contract and not a contract for the association or participation in any business relating to extraction or production of mineral oils. Even before this Court it is the case of the assessee that they are doing the service with the O.N.G.C. Section 24AA of the Act itself makes a distinction between Clauses (a) and (b) under Section 24AA of the Act. The companies referred under Section 24AA(2)(a) are those companies which entered into a work contract while the companies which are referred under Section 24AA(2)(b) are those companies which entered into the contract of service. The notification dated March 31, 1983, only covers the companies which have been referred in Section 24AA(2)(a) of the Act.
11. In view of this admitted position, the assessee is not a company as referred in Section 24AA(2)(a) of the Act, hence, the assessee is not entitled for the exemption as claimed on the basis of the said notification.
12. Therefore, for the reasons recorded above, the judgments of the Income-tax Appellate Tribunal as well as of the Income-tax Commissioner (Appeals) are hereby set aside and the judgment of the assessing authority is upheld. The question is answered in favour of the Revenue and against the assessee.