DIRECTOR OF INCOME TAX (IT) - I Vs A.P. MOLLER MAERSK A/S/
Bench: A.K. SIKRI,ABHAY MANOHAR SAPRE
Case number: C.A. No.-008040-008040 / 2015
Diary number: 30491 / 2015
Advocates: ANIL KATIYAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8040 OF 2015
DIRECTOR OF INCOME TAX (IT) – I .....APPELLANT(S)
VERSUS
A.P. MOLLER MAERSK A S .....RESPONDENT(S)
W I T H
CIVIL APPEAL NO. 2959 OF 2017 (ARISING OUT OF SLP (C) NO. 5979 OF 2017
@ SLP (C) … CC NO. 18880 OF 2015)
CIVIL APPEAL NO. 2958 OF 2017 (ARISING OUT OF SLP (C) NO. 5978 OF 2017
@ SLP (C) … CC NO. 20220 OF 2015
CIVIL APPEAL NO. 2962 OF 2017 (ARISING OUT OF SLP (C) NO. 5984 OF 2017
@ SLP (C) … CC NO. 20248 OF 2015
CIVIL APPEAL NO. 2961 OF 2017 (ARISING OUT OF SLP (C) NO. 5983 OF 2017
@ SLP (C) … CC NO. 20404 OF 2015
CIVIL APPEAL NO. 2964 OF 2017 (ARISING OUT OF SLP (C) NO. 5992 OF 2017
@ SLP (C) … CC NO. 18833 OF 2015
CIVIL APPEAL NO. 2963 OF 2017 (ARISING OUT OF SLP (C) NO. 5985 OF 2017
@ SLP (C) … CC NO. 20038 OF 2015
Civil Appeal No. 8040 of 2015 & Ors. Page 1 of 15
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A N D
CIVIL APPEAL NO. 2960 OF 2017 (ARISING OUT OF SLP (C) NO. 5980 OF 2017
@ SLP (C) … CC NO. 19935 OF 2015
J U D G M E N T
A.K. SIKRI, J.
Delay condoned.
2. Leave granted in all SLPs.
3. In these appeals, which are filed by the Revenue challenging the
validity of the judgment passed by the High Court of Bombay, the
appellant-Revenue has posed the issue that arises for
consideration in the following manner:
“Whether the High Court is correct in holding that the income from the use of Global Telecommunication Facility called 'Maersk Net' can be classified as income arising out of shipping business and not as fees for technical services?”
4. Similar question of law, according to the Revenue, arises in all
these appeals and for the sake of convenience, we will take note
of the facts of Civil Appeal No. 8040 of 2015.
Civil Appeal No. 8040 of 2015 & Ors. Page 2 of 15
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5. The High Court has decided the aforesaid issue by common
judgment dated 29.04.2015, which is under appeal. From the
aforesaid, it becomes clear that the only issue that has to be
decided by this Court is whether the income from the use of
“Maersk Net” is an integral part of the shipping business and
cannot be taxed in India as fees for technical service under the
Indo-Danish Double Taxation Avoidance Agreement.
6. Seminal facts giving background of the dispute may be taken
note of at this stage in order to understand the nuances of the
aforesaid issue. The respondent assessee is a foreign company
engaged in the shipping business and is a tax resident of
Denmark. There is a Double Taxation Avoidance Agreement
(hereinafter referred to as the 'DTAA') between India and
Denmark. The Assessing Officer (AO) assessed the income in
the hands of the assessee and allowed the benefit of the said
DTAA. However, while making the assessment, the AO observed
that the assessee had agents working for it, namely, Maersk
Logistics India Limited (MLIL), Maersk India Private Limited
(MIPL), Safmarine India Private Limited (SIPL) and Maersk
Infotech Services (India) Private Limited (MISPL). These agents
booked cargo and acted as clearing agents for the assessee. In
Civil Appeal No. 8040 of 2015 & Ors. Page 3 of 15
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order to help all its agents, across the globe, in this business, the
assessee had set up and was maintaining a global
telecommunication facility called Maersk Net System which is a
vertically integrated communication system. The agents were
paying for said system on pro-rata basis. According to the
assessee, it was merely a system of cost sharing and the
payments received by the assessee from MIPL, MLIL, SIPL and
MISPL were in the nature of reimbursement of expenses. The AO
did not accept this contention and held that the amounts paid by
these three agents to the assessee was consideration/fees for
technical services rendered by the assesses and, accordingly,
held them to be taxable in India under Article 13(4) of the DTAA
and assessed tax @ 20% under Section 115A of the Income Tax
Act, 1961.
7. The assessee preferred an appeal against the Assessment Order
before the Commissioner of Income Tax (Appeals) (for short, 'CIT
(A)'). The CIT(A) vide order dated 23.08.2010 dismissed the
appeal. Aggrieved by the order passed by the CIT(A), the
assessee preferred further appeal before the Income Tax
Appellate Tribunal (ITAT). Here the assessee succeeded as the
ITAT, by order dated 14.12.2012, allowed the appeal of the
Civil Appeal No. 8040 of 2015 & Ors. Page 4 of 15
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assessee following decisions of the Madras High Court in Skycell
Communications Ltd. & Anr. v. Deputy Commissioner of
Income Tax & Ors.1, and the Delhi High Court in Commissioner
of Income Tax v. Bharti Cellular Ltd.2. The ITAT considered the
nature of the costs incurred by the assessee and observed that
the three agents were booking cargo and acting as clearing
agents for the assessee and were entitled to utilisation of the
Maersk Net facility which consisted of a communication system
connected to a mainframe and other computer services in each of
the countries of operation. These were all connected to Maersk
Net Connecting Point (MCP) which were installed in each of the
premises. This communication network enabled the agent
concerned to access via the MCP the following services:
“Global Customer Service System (GCSS);
Global Schedule Information System (GSIS);
Global Transportation Systems such as Customer Information and Cargo Tracking (Star Track), Transportation Schedule and Service Guide;
Maersk Product Catalogue (MEPC);
Maersk Shared Knowledge System (MSKS);
EDI Data Quality Enhancement and Electronic Data Interchange;
1 (2001) 251 ITR 53 2 (2009) 319 ITR 139
Civil Appeal No. 8040 of 2015 & Ors. Page 5 of 15
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System for Documentation (RKDS), Equipment Management, Container Control (RKEM), Freight Invoicing (RKFR/RKIN/MLIS), Accounting and Performance (RRIS) Geography (GEO), Statistics (RKMS) and Tables (RKTS/RKST).”
8. Aggrieved by the order passed by the ITAT, the department filed
ITA No. 1306 of 2013 before the High Court of Bombay. The High
Court, by judgment dated 29.04.2015, has dismissed the
Revenue's appeal holding that the ITAT has correctly observed
that utilisation of the Maersk Net Communication System was an
automated software based communication system which did not
require the assessee to render any technical services. It was
merely a cost sharing arrangement between the assessee and its
agents to efficiently conduct its shipping business. The High
Court has further held that the principles involved in the decision
of The Director of Income Tax (International Taxation)-1 v.
M/s. Safmarine Container Lines NV3 will also govern the
present case and that the Maersk Net used by the agents of the
assessee entailed certain costs reimbursement. It was part of the
shipping business and could not be captured under any other
provisions of the Income Tax Act except under DTAA. It is also
pertinent to mention that while arriving at the aforesaid decision,
3 (2014) 367 ITR 209
Civil Appeal No. 8040 of 2015 & Ors. Page 6 of 15
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the High Court has specifically observed that there is no finding
by the AO or the Commissioner that there is only profit element
involved in the payments received by the assessee from its
agents.
9. It is in the aforesaid circumstances the issue arose as to whether
any technical services were rendered by the assessee to its
aforesaid three agents and the payment made by the agents was
in the form of fee for the said technical services OR the payment
was nothing but reimbursement of the cost by the three agents to
the assessee for using the Maersk Net.
10. The facts which emerge on record are that the assessee is
having its IT System, which is called the Maersk Net. As the
assessee is in the business of shipping, chartering and related
business, it has appointed agents in various countries for booking
of cargo and servicing customers in those countries, preparing
documentation etc. through these agents. Aforementioned three
agents are appointed in India for the said purpose. All these
agents of the assessee, including the three agents in India, used
the Maersk Net System. This system is a facility which enables
the agents to access several information like tracking of cargo of
a customer, transportation schedule, customer information,
Civil Appeal No. 8040 of 2015 & Ors. Page 7 of 15
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documentation system and several other informations. For the
sake of convenience of all these agents, a centralised system is
maintained so that agents are not required to have the same
system at their places to avoid unnecessary cost. The system
comprises of booking and communication software, hardware and
a data communications network. The system is, thus, integral
part of the international shipping business of the assessee and
runs on a combination of mainframe and non-mainframe servers
located in Denmark. Expenditure which is incurred for running
this business is shared by all the agents. In this manner, the
systems enable the agents to co-ordinate cargos and ports of call
for its fleet.
11. Aforesaid are the findings of facts. It is clearly held that no
technical services are provided by the assessee to the agents.
Once these are accepted, by no stretch of imagination, payments
made by the agents can be treated as fee for technical service. It
is in the nature of reimbursement of cost whereby the three
agents paid their proportionate share of the expenses incurred on
these said systems and for maintaining those systems. It is
reemphasised that neither the AO nor the CIT (A) has stated that
there was any profit element embedded in the payments received
Civil Appeal No. 8040 of 2015 & Ors. Page 8 of 15
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by the assessee from its agents in India. Record shows that the
assessee had given the calculations of the total costs and
pro-rata division thereof among the agents for reimbursement.
Not only that, the assessee have even submitted before the
Transfer Pricing Officer that these payments were reimbursement
in the hands of the assessee and the reimbursement was
accepted as such at arm's length. Once the character of the
payment is found to be in the nature of reimbursement of the
expenses, it cannot be income chargeable to tax.
12. Pertinently, the Revenue itself has given the benefit of
Indo-Danish DTAA to the assessee by accepting that under Article
9 thereof, freight income generated by the assessee in these
Assessment Years is not chargeable to tax as it arises from the
operation of ships in international waters. Once that is accepted
and it is also found that the Maersk Net System is an integral part
of the shipping business and the business cannot be conducted
without the same, which was allowed to be used by the agents of
the assessee as well in order to enable them to discharge their
role more effectively as agents, it is only a facility that was
allowed to be shared by the agents. By no stretch of imagination
it can be treated as any technical services provided to the agents.
Civil Appeal No. 8040 of 2015 & Ors. Page 9 of 15
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In such a situation, 'profit' from operation of ships under Article 19
of DTAA would necessarily include expenses for earning that
income and cannot be separated, more so, when it is found that
the business cannot be run without these expenses. This Court
in Commissioner of Income Tax-4, Mumbai v. Kotak
Securities Limited4 has categorically held that use of facility
does not amount to technical services, as technical services
denote services catering to the special needs of the person using
them and not a facility provided to all.
After taking note of Section 19 of the Income Tax Act,1961
and explanation 2 thereof which defines fee for technical
services, the Court went on to describe the meaning of the said
expression in the following manner:
“6. What meaning should be ascribed to the words “technical services” appearing in Explanation 2 to clause (vii) to Section 9(1) of the Act is the moot question. In CIT v. Bharti Cellular Ltd. [CIT v. Bharti Cellular Ltd., (2014) 6 SCC 401 : (2011) 330 ITR 239] this Court has observed as follows: (SCC p. 402, para 5)
“5. Right from 1979, various judgments of the High Courts and Tribunals have taken the view that the words “technical services” have got to be read in the narrower sense by applying the rule of noscitur a sociis, particularly, because the words “technical services” in Section 9(1)(vii) read with
4 (2016) 383 ITR 1 (SC)
Civil Appeal No. 8040 of 2015 & Ors. Page 10 of 15
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Explanation 2 comes in between the words “managerial and consultancy services”.”
7. “Managerial and consultancy services” and, therefore, necessarily “technical services”, would obviously involve services rendered by human efforts. This has been the consistent view taken by the courts including this Court in Bharti Cellular Ltd. [CIT v. Bharti Cellular Ltd., (2014) 6 SCC 401 : (2011) 330 ITR 239] However, it cannot be lost sight of that modern day scientific and technological developments may tend to blur the specific human element in an otherwise fully automated process by which such services may be provided. The search for a more effective basis, therefore, must be made.
8. A reading of the very elaborate order of the assessing officer containing a lengthy discourse on the services made available by the Stock Exchange would go to show that apart from facilities of a faceless screen based transaction, a constant upgradation of the services made available and surveillance of the essential parameters connected with the trade including those of a particular/single transaction that would lead credence to its authenticity is provided for by the Stock Exchange. All such services, fully automated, are available to all members of the Stock Exchange in respect of every transaction that is entered into. There is nothing special, exclusive or customised service that is rendered by the Stock Exchange. “Technical services” like “managerial and consultancy service” would denote seeking of services to cater to the special needs of the consumer/user as may be felt necessary and the making of the same available by the service provider. It is the above feature that would distinguish/identify a service provided from a facility offered. While the former is special and exclusive to the seeker of the service, the latter, even if termed as a service, is available to all and would, therefore, stand out in distinction to the former. The service provided by the Stock Exchange for which transaction charges are paid fails to satisfy the aforesaid test of specialised,
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exclusive and individual requirement of the user or consumer who may approach the service provider for such assistance/service. It is only service of the above kind that, according to us, should come within the ambit of the expression “technical services” appearing in Explanation 2 to Section 9(1)(vii) of the Act. In the absence of the above distinguishing feature, service, though rendered, would be mere in the nature of a facility offered or available which would not be covered by the aforesaid provision of the Act.
9. There is yet another aspect of the matter which, in our considered view, would require a specific notice. The service made available by the Bombay Stock Exchange [BSE Online Trading (BOLT) System] for which the charges in question had been paid by the appellant assessee are common services that every member of the Stock Exchange is necessarily required to avail of to carry out trading in securities in the Stock Exchange. The view taken by the High Court that a member of the Stock Exchange has an option of trading through an alternative mode is not correct. A member who wants to conduct his daily business in the Stock Exchange has no option but to avail of such services. Each and every transaction by a member involves the use of the services provided by the Stock Exchange for which a member is compulsorily required to pay an additional charge (based on the transaction value) over and above the charges for the membership in the Stock Exchange. The above features of the services provided by the Stock Exchange would make the same a kind of a facility provided by the Stock Exchange for transacting business rather than a technical service provided to one or a section of the members of the Stock Exchange to deal with special situations faced by such a member(s) or the special needs of such member(s) in the conduct of business in the Stock Exchange. In other words, there is no exclusivity to the services rendered by the Stock Exchange and each and every member has to necessarily avail of such services in the normal course of trading in securities in the Stock Exchange. Such services,
Civil Appeal No. 8040 of 2015 & Ors. Page 12 of 15
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therefore, would undoubtedly be appropriate to be termed as facilities provided by the Stock Exchange on payment and does not amount to “technical services” provided by the Stock Exchange, not being services specifically sought for by the user or the consumer. It is the aforesaid latter feature of a service rendered which is the essential hallmark of the expression “technical services” as appearing in Explanation 2 to Section 9(1)(vii) of the Act.”
13. In the present case, a common facility of using Maersk Net
System is provided to all the agents across the countries to carry
out their work using the said system.
14. Mr. Radhakrishnan, learned senior counsel appearing for the
assessee, laboured to demonstrate that reliance by the High
Court on its earlier judgment in the case of M/s. Safmarine
Container Lines NV was not appropriate as that was the case
where Indo-Belgium DTAA was considered by the Court which
was different from Indo-Denmark DTAA. However, having regard
to the factual position noted above, it is not even necessary to go
into this aspect, though we may observe that it is the principle of
law enunciated in Safmarine which is followed. Mr.
Radhakrishnan also referred to Article 17 of the Agency
Agreement between the assessee and the Indian agents which
provides that the assessee may, from time to time, temporarily
place its employees in agents office “for training or other
Civil Appeal No. 8040 of 2015 & Ors. Page 13 of 15
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purposes”. However, it could nowhere be pointed out that
payment in question was made by the agents to the assessee for
the aforesaid purposes. Mr. Radhakrishnan also argued that
arrangement of profits is not essential to qualify receipt as income
from free for technical services. This argument is, again,
untenable as on the facts of this case it is clearly established that
the payment made by the assessee was not for reimbursement of
any technical services.
15. After the arguments were concluded, additional written
submissions were filed by Mr. Radhakrishnan on behalf of the
Revenue wherein altogether new point is raised viz. the payments
made by the agents to the assessee for use of that Maersk Net
System can be treated as royalty. However, this desperate
attempt on the part of the Revenue cannot be allowed as no such
case was sought to be projected before the High Court or even in
the appeals in this Court. We have already mentioned in the
beginning the issue raised by the Revenue itself which shows that
the only contention raised is as to whether the payment in
question can be treated as fee for technical services. Having held
that issue against the Revenue, no further consideration is
required of any other aspects in these appeals. These appeals
Civil Appeal No. 8040 of 2015 & Ors. Page 14 of 15
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are, therefore, bereft of any merit and are accordingly dismissed.
.............................................J. (A.K. SIKRI)
.............................................J. (ABHAY MANOHAR SAPRE)
NEW DELHI; FEBRUARY 17, 2017.
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