B.L. PASSI Vs COMMISSIONER OF INCOME TAX (XI)
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-003892-003892 / 2007
Diary number: 8053 / 2007
Advocates: BINA GUPTA Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3892 OF 2007
B.L. Passi .... Appellant(s)
Versus
Commissioner of Income Tax, Delhi .... Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) The above appeal has been filed against the judgment
and order dated 13.12.2006 passed by the High Court of Delhi
in I.T. Appeal No. 1198 of 2006 whereby the Division Bench of
the High Court dismissed the appeal filed by the appellant
herein against the order dated 10.10.2005 passed by the
Income Tax Appellate Tribunal, Delhi Bench (in short ‘the
Tribunal’) in ITA No. 1603/D/2002.
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2) Brief facts:
(a) The Appellant herein filed return disclosing income of Rs.
57,40,360/- for the Assessment Year (AY) 1997-98 while
claiming deduction of Rs. 58,87,045/- under Section 80-O of
the Income Tax Act, 1961 (in short ‘the IT Act’) on a gross
foreign exchange receipt of Rs. 1,17,74,090/- received from
Sumitomo Corporation, Japan. Sumitomo Corporation was
interested in supplying dies for manufacturing of body parts to
Indian automobile manufacturers and entered into a contract
with the Appellant under which the services of the Appellant
herein were engaged by using his specialized commercial and
industrial knowledge about the Indian automobile industry.
Sumitomo Corporation also agreed to pay remuneration at the
rate of 5% of the contractual amount between Sumitomo
Corporation and its Indian customers on sales of its products
so developed. The Appellant claimed to have supplied to
Sumitomo Corporation the industrial and commercial
knowledge, information about market conditions and Indian
manufacturers of automobiles and also technical assistance as
required by the Corporation.
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(b) The case of the Appellant was selected for scrutiny by the
Income Tax Department, Delhi and in response to notice
under Section 143(2) of the IT Act, the Appellant along with
others attended the assessment proceedings from time to time
justifying the claim under Section 80-O of the IT Act. The
Assessing Officer, vide order dated 27.03.2000 under Section
143(3) of the IT Act assessed the total income at Rs.
1,18,43,060/- and determined the sum payable by the
assessee to the tune of Rs. 43,25,960/-. Being aggrieved by
the order dated 27.03.2000, the Appellant preferred an appeal
being No. 272/01-02 before the Commissioner of Income Tax
(Appeals)-XXVI, New Delhi. The Appellate Authority, vide
order dated 20.02.2002, partly allowed the appeal and held
that the Appellant is entitled to deduction under Section 80-O
of the IT Act. Being aggrieved by the order dated 20.02.2002,
the Revenue went in appeal before the Tribunal. The Tribunal,
vide order dated 10.10.2005, allowed the appeal filed by the
Revenue. The Appellant approached the High Court by filing
I.T. Appeal No. 1198 of 2006 challenging the order of the
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Tribunal dated 10.10.2005 which was dismissed on
13.12.2006 by a Division Bench of the High Court.
(c) Aggrieved by the judgment and order dated 13.12.2006,
the Appellant has filed this appeal by way of special leave
before this Court.
3) Heard Mr. Lakshmikumaran, learned counsel for the
Appellant and Mr. K. Radhakrishnan, learned senior counsel
for the Respondent and perused the records.
Point(s) for consideration:-
4) The sole point for consideration before this Court is
whether the Appellant is entitled to deduction under Section
80-O of the IT Act under the facts and circumstances of the
present case?
Rival contentions:-
5) Learned counsel for the Appellant contended that the
Appellant has fulfilled all the conditions as envisaged under
Section 80-O of the IT Act inasmuch as he was providing
specialized, industrial and commercial knowledge relating to
the Indian automobile industry and also detailed information
about the industry in India. Learned counsel further
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contended that the Appellant is enjoying a very good
professional reputation amongst manufacturers and traders
and having a vast experience of the Indian automobile
industry. The services so rendered by the Appellant were in
fact rendered and the payment was received for having
rendered those services. Learned counsel finally contended
that the High Court committed an error in considering it a
principal-agent relationship and the order passed by the High
Court is liable to be set aside.
6) Learned senior counsel for the Respondent submitted
that in order to claim deduction under Section 80-O of the IT
Act, the information must be concerning industrial,
commercial or scientific knowledge, experience or skill, which
is made available to the non-resident party and it is difficult to
hold from the material on record that the Appellant was
having any information concerning industrial, commercial or
scientific knowledge, experience or skill or he ever had in
possession of any blue prints. Learned senior counsel further
submitted that the manner or circumstances under which the
proposed multipurpose vehicles of Telco under SAFARI project
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were finalized are not clear and no documents have been
produced on record for the same. Learned senior counsel
finally submitted that the decision rendered by the High Court
was right and no interference is sought for by this Court.
7) In rejoinder, learned counsel for the appellant contended
that the agreement between the parties satisfies the
ingredients of Section 80-O of the IT Act entitling the Appellant
to get the benefit of deduction as the services rendered by the
appellant were in the nature of industrial and commercial
knowledge to a foreign enterprise.
Discussion:-
8) The Appellant has claimed to have vast experience of the
Indian automobile industry and has acquired substantial
expertise and experience and is in a position to supply
specialized commercial and industrial information about the
automobile industry to any foreign enterprise looking for
developing its market in India. The Appellant struck a deal
with the Sumitomo Corporation, Japan with regard to the
information about the market conditions existing in the Indian
automobile industry, specific information regarding
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manufacturers of automobiles in India, about the market
position, credibility and the product acceptance of each of
those manufacturers, to provide pre-information regarding the
proposal to launch any new product by any of the
manufacturers in India, to provide suggestions for
development of automobile parts/dies for manufacture of
automobile body parts conforming to the specific needs of the
manufacturers of automobiles in India, to provide services and
support as may be reasonably required in connection with the
development and manufacture of the products in Japan for
sale in India and to advise the Sumitomo Corporation of legal
laws and regulations applicable in India relating to the
importation and/or sale of its products in India etc.
9) The services so rendered by the Appellant were required
to be used by Sumitomo Corporation for establishing its
business in the Indian automobile industry and he received a
sum of Rs. 1,17,73,940/- on account of technical and
industrial knowledge and professional services rendered by
him in relation to the SAFARI project of TELCO. It is his claim
that the Sumitomo Corporation bagged the order from TELCO
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in respect of SAFARI project as a result of use of specialized,
commercial and industrial knowledge and professional
services rendered by him.
10) The Appellant filed the income tax return declaring an
income of Rs. 57,40,360/- which was selected for scrutiny by
the Income Tax Department. While computing the income, a
deduction of Rs. 58,87,045/- was claimed under Section 80-O
of the Act on the gross receipts of Rs. 1,17,74,090/- received
from Sumitomo Corporation of Japan in convertible foreign
exchange in the name of M/s Pasco International wherein the
Appellant was the sole proprietor. It was further explained
that he had received the above amount in convertible foreign
exchange as consideration for providing specialized industrial
and commercial knowledge relating to the Indian automobile
industry including therein the detailed information about the
industry, analyzing the government policies relating to Indian
automobile industry and also to identify opportunities for
supply of products of M/s Sumitomo corporation to various
customers in India and hence he is entitled to claim deduction
under Section 80-O of the IT Act which had been claimed in
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the return of income filed. However, the Assessing Officer, by
order dated 27.03.2000, disallowed the claim of deduction of
Rs. 58,87,045/- under Section 80-O of the Act while holding
that the Appellant’s services do not qualify for deduction
under the relevant Section.
11) In the above backdrop, it is essential to quote Section
80-O (unamended) of the IT Act which reads as under:-
“80-O.Deduction in respect of royalities etc. from certain foreign enterprises.--1) Where the gross total income of an assessee, being an Indian company or a person (other than a company) who is resident in India, includes any income by way of royalty, commission, fee or any similar payment received by assessee from the Government of a foreign state or foreign enterprise in consideration for the use outside India of any patent, invention, model, design, secret formula or process or similar property right, or information concerning industrial, commercial or scientific knowledge, experience or skill made available of provided or agreed to be made available of provided to such Government or enterprise by the assessee, or inconsideration of technical or professional services rendered or agreed to be rendered outside India to such Government or enterprise by the assessee, and such income received in convertible foreign exchange outside India, or having been converted into convertible foreign exchange outside India, is brought into India, by or on behalf of the assessee in accordance with any law for the time being in force for regulating payments and dealings in foreign exchange, there shall be allowed, in accordance with and subject to provisions of this section, a deduction of an amount equal to fifty percent of income so received in , or brought into, India, in computing the total income of the assessee: Provided that such income is received in India within a period of six months from the end of the previous year, or where the Chief Commissioner or Commissioner is satisfied (for reasons to be recorded in writing) that the assessee is,
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for reasons beyond his control, unable to do so within the said period of six months, within such further period as a Chief Commissioner may allow in this behalf: Explanation for the purposes of this section:- (i) “Convertible foreign exchange” means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purpose of the law for the time being in force for regulating payments and dealing in foreign exchange. (ii) “foreign enterprise” means a person who is non resident. (iii) Services rendered or agreed to be rendered outside India shall include services rendered from India but shall not include services rendered in India.”
12) Provisions similar to Section 80-O of the Act were
originally in the former Section 85-C of the Income Tax Act,
1961 which was substituted by Finance (No. 2) Act, 1971.
Section 80-O was inserted in place of Section 85C which was
deleted by the Finance (No. 2) Act, 1967. While moving the
bill relevant to the Finance Act No. 2 of 1967, the then Finance
Minister highlighted the fact that fiscal encouragement needs
to be given to Indian industries to encourage them to provide
technical know-how and technical services to newly developing
countries. It is also seen that the object was to encourage
Indian companies to develop technical know-how and to make
it available to foreign companies so as to augment the foreign
exchange earnings of this country and establish a reputation
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of Indian technical know-how for foreign countries. The
objective was to secure that the deduction under the section
shall be allowed with reference to the income which is received
in convertible foreign exchange in India or having been
received in convertible foreign exchange outside India, is
brought to India by and on behalf of taxpayers in accordance
with the Foreign Exchange Regulations.
13) Now coming to the facts of the case at hand, it is evident
from record that the major information sent by the Appellant
to the Sumitomo Corporation was in the form of blue prints for
the manufacture of dies for stamping of doors. Several letters
were exchanged between the parties but there is nothing on
record as to how this blue print was obtained and dispatched
to the aforesaid company. It is also evident on record that the
Appellant has not furnished the copy of the blue print which
was sent to the Sumitomo Corporation neither before the
Assessing Officer nor before the Appellate authority nor before
the Tribunal. The provisions of Section 80-O of the IT Act
mandate the production of document in respect of which relief
has been sought. We, therefore, have to examine whether the
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services rendered in the form of blue prints and information
provided by the Appellant fall within the ambit of Section 80-O
of the IT Act or any of the conditions stipulated therein in
order to entitle the assessee to claim deduction.
14) In New Encyclopaedia Britannica, where the term
“technical assistance” had been considered, it has been stated
that technical assistance may involve sending experts into the
field to teach skills and to help solve problems in their areas of
specialisation, such as irrigation, agriculture, fisheries,
education, public health, or forestry. In New Webster’s
Dictionary of the English Language the word “technical” means
what is characteristic of a particular art, science, profession,
or trade and the word “technology” means the branch of
knowledge that deals with the industrial arts and sciences;
utilisation of such knowledge; the knowledge and means used
to produce the material necessities of a society.
15) In J.K. (Bombay) Ltd. vs. Central Board of Direct
Taxes and Another (1979) 118 ITR 312 (Del.), the
interpretation of technical assistance has been described as
under:-
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“We have shown above that adopting the wider meaning of the word “technical” would defeat the object of Section 80-O by enabling the remuneration for management or running of a foreign company to be eligible for deduction under Section 80-O. On the other hand, the narrower meaning of the word “technical” seems to be more in keeping with the object of the section. It has to be remembered that the word “technology” which has affinity with the word “technical” is concerned with the control of material environment by man. This is done by two means. Firstly, by the use of tools, and, secondly, by the application of reason to the properties of matter and secondly, by the application of reason to the properties of matter and energy. It would appear, therefore, that it would be reasonable to think that technical services should include the use of tools and machinery in addition to the use of reason. Managerial services which do not include any use of tools and machinery may not be regarded as technical services.”
16) The blue prints made available by the Appellant to the
Corporation can be considered as technical assistance
provided by the Appellant to the Corporation in the
circumstances if the description of the blue prints is available
on record. The said blue prints were not even produced before
the lower authorities. In such scenario, when the claim of the
Appellant is solely relying upon the technical assistance
rendered to the Corporation in the form of blue prints, its
unavailability creates a doubt and burden of proof is on the
Appellant to prove that on the basis of those blue prints, the
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Corporation was able to start up their business in India and
he was paid the amount as service charge.
17) Further, with regard to the remuneration to be paid to
the Appellant for the services rendered, in terms of the letter
dated 25.01.1995, it has been specifically referred that the
remuneration would be payable for the commercial and
industrial information supplied only if the business plans
prepared by the Appellant results positively. Sumitomo
Corporation will pay to PASCO International service charges
equivalent to 5% (per cent) of the contractual amount between
Sumitomo and its customers in India on sales of its products
so developed. From a perusal of the above, it is clear that the
Appellant was entitled to service charges at the rate of 5% (per
cent) of the contractual amount between Sumitomo
Corporation and its customers in India on sales of its products
so developed but there is nothing on record to prove that any
product was so developed by the Sumitomo Corporation on the
basis of the blue prints supplied by the Appellant as also that
the Sumitomo Corporation was able to sell any product
developed by it by using the information supplied by the
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Appellant. Meaning thereby, there is no material on record to
prove the sales effected by Sumitomo Corporation to its
customers in India in respect of any product developed with
the assistance of Appellant’s information and also on as to
how the service charges payable to Appellant were computed.
18) In view of the foregoing discussion, we are of the
considered opinion that in the present facts and
circumstances of the case, the services of managing agent, i.e.,
the Appellant, rendered to a foreign company, are not
technical services within the meaning of Section 80-O of the IT
Act. The Appellant failed to prove that he rendered technical
services to the Sumitomo Corporation and also the relevant
documents to prove the basis for alleged payment by the
Corporation to him. The letters exchanged between the parties
cannot be claimed for getting deduction under Section 80-O of
the IT Act.
19) Before parting with the appeal, it is pertinent to mention
here that it is settled law that the expressions used in a taxing
statute would ordinarily be understood in the sense in which it
is harmonious with the object of the Statute to effectuate the
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legislative animation. The Appellant was a managing agent
and the High Court was right in holding the principal agent
relationship between the parties and there is no basis for grant
of deduction to the Appellant under Section 80-O of the IT Act.
20) In view of the above, the appeal is dismissed with no
order as to costs.
...…………………………………J. (R.K. AGRAWAL)
…………….………………………J. (ABHAY MANOHAR SAPRE)
NEW DELHI; APRIL 24, 2018.
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