HONDA SIEL CARS INDIA LTD Vs COMMISSIONER OF INCOME TAX, GHAZIABAD
Bench: HON'BLE MR. JUSTICE A.K. SIKRI
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: C.A. No.-004918-004918 / 2017
Diary number: 2293 / 2017
Advocates: R. CHANDRACHUD Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4918 OF 2017 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 2140 OF 2017)
HONDA SIEL CARS INDIA LTD. .....PETITIONER (S) APPELLANT(S)
VERSUS COMMISSIONER OF INCOME TAX, GHAZIABAD
.....RESPONDENT(S)
W I T H
CIVIL APPEAL NO. 4919 OF 2017 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 4261 OF 2017)
CIVIL APPEAL NO. 4920 OF 2017 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 4319 OF 2017)
CIVIL APPEAL NO. 4921 OF 2017 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 4356 OF 2017)
A N D
CIVIL APPEAL NO. 4922 OF 2017 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 4249 OF 2017)
J U D G M E N T
A.K. SIKRI, J.
Assessee in all these appeals is Honda SIEL Cars Ltd.
Civil Appeal No. 4918 of 2017 & Ors. Page 1 of 34
(hereinafter referred to as the “Assessee”). Question of law that
is raised is also identical. Five appeals are filed only because of
the reason that same issue has occurred in different Assessment
Years, i.e., for the years 1999-2000, 2001-2002, 2002-2003,
2003-2004 and 2005-2006.
2) M/s. Honda Motors Company Limited, Japan (hereinafter referred
to as “HMCL, Japan”) had entered into a joint venture dated
September 12, 1995 with M/s. SEIL Ltd., a company incorporated
under the Indian Companies Act. After getting necessary
approval from the Government of India, a joint venture company
in the name of the assessee was incorporated. After
incorporation of the assessee as a joint venture, An agreement
dated May 21, 1996 between HMCL, Japan and the assessee
was entered into, known as ‘Technical Collaboration Agreement’
(for short, ‘TCA’). As per the TCA, HMCL, Japan which is
engaged in the business of development, manufacture and sale of
automobiles and their parts agreed to give ‘license’ and ‘technical
assistance’ to the assessee. The TCA also stipulated different
kinds of technical know-how and technical information which were
to be provided by HMCL, Japan (as a licensor) to the assessee
(as a licensee). For providing the aforesaid facilities, it was
Civil Appeal No. 4918 of 2017 & Ors. Page 2 of 34
agreed that a consideration/lump sum fee of 30.5 million US
Dollar would be paid by the assessee to the HMCL, Japan in five
continuous equal installments and payment thereof was to
commence from third year after commencement of commercial
production. Besides, assessee was also liable to pay royalty of
4%, both on internal and exports, subject to taxes.
3) The dispute which has arisen is as to whether the said technical
fee of 30.5 million US Dollar payable in five equal installments on
yearly basis is to be treated as revenue expenditure or capital
expenditure.
4) The assessee had filed its first return for the Assessment Year
1999-2000 (in which year, first installment was paid) showing the
said expenditure as revenue expenditure. Though, in the normal
assessment, the expenditure was allowed as such, thereafter a
notice was issued under Section 148 of the Income Tax Act
(hereinafter referred to as the ‘Act’) stating that said expenditure
was capital in nature and, therefore, instalment towards royalty
paid in the sum of Rs. 79602000/-, by the assessee to HMCL,
Japan in that year had escaped assessment. Ultimately, orders
were passed treating the same as capital expenditure. In the
subsequent years, the Assessing Officer again treated the royalty
Civil Appeal No. 4918 of 2017 & Ors. Page 3 of 34
paid as capital expenditure. The assessee filed appeals before
the CIT(A) which were dismissed. However, further appeals
before the Income Tax Appellate Tribunal (ITAT) were allowed and
the ITAT held that the expenditure is to be treated as the revenue
expenditure. Against the order of the ITAT, the Department went
in appeal before the High Court of Allahabad which has allowed
these appeals thereby reversing the order of the ITAT and
agreeing with the view taken by the Assessing Officer the
payments of royalty expenditure in-question are to be treated as
capital expenditure. In the present appeals challenging the
impugned judgment dated December 21, 2016 passed by the
High Court is challenged.
5) With the aforesaid preliminary remarks about the nature of
controversy, we now proceed to take note of the facts in some
detail.
6) As mentioned above, joint venture company, namely, the
assessee was incorporated by HMCL, Japan and SEIL, India.
“8. Total share capital of HSCIL/Assessee was 36 crores shares out of which 35,63,99,995 shares were held by HMCL, Japan while remaining 3600005 shares held by M/s. Seil India. In other words, joint venture was almost owned by HMCL, Japan, having around 99% shares and Seil India (local Indian
Civil Appeal No. 4918 of 2017 & Ors. Page 4 of 34
company) owned only 1% shares.
9. Thereafter, M/s. HMCL, Japan who held about 99% share of joint venture company/subsidiary company, i.e., Assessee, entered into an agreement on 21.5.1996 with HSCIL/Assessee which is called as “Technical Collaboration Agreement”. Agreement stipulated and termed HMCL, Japan as “licensor” and HSCIL/Assessee as licensee.”
14. In view of aforesaid licence, a consideration/lump sum fee agreed between parties was 30.5 million U.S Dollar, payable in five continuous equal installments by licensee to licensor and payment thereof was to commence from third year after commencement of commercial production. Besides, licensee was also liable to pay royalty of 4%, both on internal and exports, subject to taxes. Article 14 of agreement which talks of lump sum fee and royalty reads as under:
"14.1 In consideration of the right and licence granted to licensee under Article 2 hereof and of the furnishing of the Technical Information under Article 4.2 hereof, licensee shall pay to LICENSOR the following fees:
1. Lumpsum fee:
The amount of lumpsum fee payable by the licensee to the LICENSOR shall be USS 30.5 million. This fee shall be payable in 5 continuous equal annual installments, the amount of each of which installments shall be six million one hundred thousand US dollars (USS6,100,000), beginning from the 3rd year after the commencement of Commercial Production. The lump sum fees shall be payable by licensee in currency of US dollars by bank transfer remittance to the bank account designated by LICENSOR, based on final government approval.
2. Royalty:
The rate of royalty payable by the licensee to the LICENSOR shall be Four (4) percent; both on internal sales and exports, subject to taxes.
Civil Appeal No. 4918 of 2017 & Ors. Page 5 of 34
The royalty shall calculated on the basis of the ex-factory sale price of the product exclusive of excise duties, minus the cost of standard bought out components and the landed cost of imported components irrespective of the source of procurement, including ocean-freight, insurance, custom duties, and other similar charges.
The royalty shall be payable for a period of seven (7) years from the date of commencement of Commercial Production.
List of standard bought out items is as per exhibit II.
14.2 The total amount of royalty specified in the counter signed report and invoice under Article 13.1 hereof shall be payable by licensee in the currency of US Dollars by bank transfer remittance to the bank account designated by LICENSOR, so that such remittance shall reach LICENSOR not later than the 10th day of month next following the month in which such countersigned report and invoice reach licensee. In the event the currency in which the amount of running royalty is calculated differs from the currency in which payment of the running royalty is to be made, then conversion shall be made in accordance with the final quotation of the telegraphic transfer selling rate of exchange prevailing at the time of remittance by the Delhi office of any international bank, mutually agreed separately.
14.3 All payments and remittances by licensee will be subject to Tax Deduction at Source (TDS)/levy of CESS (under Research and Development Cess Act, 1986). Receipt by LICENSOR of any payment tendered hereunder shall not constitute LICENSOR'S acceptance of any account, schedule or figure on which such payment is based. All payments made or to be made by licensee to LICENSOR hereunder shall not be refundable to licensee, in any facts or circumstances whatsoever. If licensee fails to make any payment here under on the due date, licensee agrees to pay a late payment fee in the amount equivalent to LIBOR +TWO (X) percent per annum in
Civil Appeal No. 4918 of 2017 & Ors. Page 6 of 34
the payment currency, calculated on the basis of a 365 day year, subject to Government of India/RBI approvals/guidelines prevailing at that time.
14.4 It is understood and confirmed that it should be separately agreed to by the parties hereof in the "Memorandum on Exchange of Technicians" referred to in Article 4 hereof the any and all fees, costs, expenses and other consideration for and in connection with the technical guidance provided by LICENSOR by dispatching to licensee technical experts (s) of LICENSOR and the technical training of licensee's engineers) at a factory or factories of LICENSOR or any of its designers, including but not limited to technical guidance fees, per dien allowances, traveling expenses, staying or living expenses and other incidental expenses, shall be payable by licensee to LICENSOR in accordance with such" Memorandum on Exchange of Technicians", separate from and in addition to the payments under this Article 14, and that no amount of any such fees, costs, expenses or other consideration is included in the payments under this Article 14."
(emphasis added)
15. Article 19 provides term/tenure of agreement and reads as under:
“ Article 19. TERMS OF AGREEMENT :
This Agreement shall become effective on the Effective Date, and shall continues in full force and effect for period of ten(10) years from the date of agreement or seven (7) years from the date of commencement of commercial production, and shall thereafter be renewed subject to the prevailing laws in India; provided, however, that this Agreement may be terminated by either party at the end of the initial period as mentioned above or at the end of any subsequent renewed period by written notice to that effect given to the other party at least three (3) months prior to the expiration of initial period or any
Civil Appeal No. 4918 of 2017 & Ors. Page 7 of 34
subsequent renewed period. Notwithstanding the foregoing, in the event of termination of the Joint Venture Agreement, this Agreement shall accordingly terminate forthwith."
(emphasis added)
“16. Agreement can be terminated by either of the parties by giving sixty days' notice, in case of default in performance of obligations under the agreement, as contemplated in Clause 20.1. Consequence of termination of agreement is provided in Article 21 and reads as under:
"21.1 In the event of the expiration or any other termination of this Agreement for any reason whatsoever, (except where the parties have taken steps for the renewal of the agreement) and unless otherwise agreed upon by the parties hereto,
1. licensee shall, within 90 days, discontinue (I) the manufacture, sale and other disposition of the Products and the Parts, and (ii) the use of the Intellectual Property Rights, Technical Information licensed or furnished by LICENSOR under this Agreement.
2. licensee shall promptly return to LICENSOR all particular documents and tangible property supplied by LICENSOR in connection with this Agreement and belonging to LICENSOR and shall keep all Information received by licensee hereunder secret and confidential in accordance with Article 7 hereof;
3. licensee shall not be entitled to demand from LICENSOR, for the reason of the expiration or termination of this Agreement or the failure to renew or extend it, any damages, reimbursements or other payments on account of the current or prospective profits on licensee's sale or anticipated sale of the Products and the Parts, or on account of the establishment, development or maintenance of the goodwill or other business of licensee, or on account of any other cause of thing whatsoever, except as provided in this Agreement;
Civil Appeal No. 4918 of 2017 & Ors. Page 8 of 34
4. Even after the expiration or termination of this Agreement for any reason whatsoever, the licensee permits LICENSOR or its agents to have access to licensee's factories and other facilities and to make the necessary inspection to confirm whether licensee is observing its obligations under this Article 21.1;
5. LICENSOR may at its option, but without obligation to do so, repurchase or cause to be repurchased at fair price agreed upon by the parties hereto, all or any portion of the Products and the Parts which licensee then has on hand and which remain unsold and unused at the time of the expiration or termination of this Agreement;
6. LICENSOR may at its option sell, directly or indirectly, the Products and the Parts repurchased by it under paragraph (5) above in the Territory or any other country, without any liability on the part of LICENSOR, to account to licensee for any part of the proceeds of such sale or any other sums whatsoever;
7. If LICENSOR does not exercise its option referred to in Paragraph (6) above within a reasonable period of time after the expiration or termination of this Agreement, then licensee may, notwithstanding the provision set forth in Paragraph (1) above, sell on a non-exclusive basis, the Products and the Parts which licensee has on hand at the time of the expiration or termination of this Agreement within such a reasonable period of time as may be agreed upon by the parties hereto; provided, however, that such sale shall be made in accordance with this Agreement and without impairing LICENSOR's reputation, provided further that the said sale shall be so executed without using the Trade mark of the LICENSOR in full or in part, and provided further, that running royalties thereon shall be paid to LICENSOR on the same terms and conditions as provided herein.
(emphasis added)
21.2 This expiration or any other termination of this Agreement here under shall be without prejudice to
Civil Appeal No. 4918 of 2017 & Ors. Page 9 of 34
any right which shall have accrued to either party here under prior to such expiration or termination."
(emphasis added)”
7) As is clear from the reading of Article 14 of the Agreement, the
aforesaid royalty in 5 equal installments was to be paid for the
right in license that was granted by the HMCL, Japan to the
assessee under Article 2 as well as for furnishing of technical
information under Article 4.2. Under the aforesaid articles, HMCL,
Japan had to provide manufacturing facilities, know-how,
technical information and it also gave information regarding
intellectual property rights to the assessee which the assessee
was entitled to exploit only as a licensee and without getting any
rights in the said intellectual property belonging to HMCL, Japan.
The terms ‘manufacturing facilities, intellectual property rights,
know-how and technical information’ were defined in clauses 3, 5,
6 and 7 of the Agreement which reads as under:
“3. The term “Manufacturing Facilities” shall mean jigs, tools, dies, machinery and equipment which licensee for the manufacture, assembly, testing of inspection of the products. 5. The terms “Intellectual Property Rights” shall mean those patents, utility models design patents and other intellectual property rights directly relating to the Products or the licensed parts themselves relating to the manufacture of the products or the licenced parts (including many pending applications thereof, but excluding trademarks, and excluding patents utility
Civil Appeal No. 4918 of 2017 & Ors. Page 10 of 34
models design patents and other intellectual property rights relating to the Manufacturing Facilities and the manufacture thereof) which Licensor owns at the time of execution of this Agreement or may own from time to time during the term of this Agreement or under which Licensor is entitled to grant a licence to licensee.
6. The term “know-Hose” shall mean any and all secret technical information (except for the Intellectual Property Right), whether in writing or not, including but not limited to drawings, standards, specifications, material lists, process manuals and direction maps, which directly relates to the products or the licenced parts themselves or is necessary for the manufacture of the products or the licenced parts and which Licensor owns at the time of execution of this Agreement or under which Licensor is entitled to grant a licence to licensee.
7. The term “Technical Information” shall mean () the KnowHow, and (II) any technical information, not included in the KnowHow, such as service materials and Japanese Industrial Standard (JIS), whether in writing or not, which directly relates to the products or the licenced parts or is necessary for the manufacture of the products or the licenced parts and which Licensor owns at the time of execution of this Agreement or may own from time to time during the term of this Agreement or under which Licensor is entitled to grant a licence to licensee, and the Technical Information shall include the “Technical Materials” (emphasis added)
13. Licence was granted by HMCL, Japan to an indivisible, non-transferable and exclusive right and licence to manufacture, use and sell the products and the licensed parts within the territory under the intellectual property rights by using knowhow, and technical information. It also provided that licensee, i.e., HSCIL/Assessee may grant sub-licenses with a prior written consent of licensor. It also provided that to sale or export any products and parts, to any place outside territory of India, prior consent of licensor would be required.”
Civil Appeal No. 4918 of 2017 & Ors. Page 11 of 34
8) It may also be pointed out, at this stage, that as a part of
Agreement, certain memoranda were also executed between the
parties, viz.:
(a) Memorandum on exchange of technician
(b) Memorandum on supply of parts
(c) Memorandum on supply of manufacturing facilities
9) It is on the analysis of the aforesaid clauses of the Agreement that
issue needs to be decided. As per the Revenue, technical
know-how and royalty payments are of enduring nature and,
therefore, they would qualify as capital expenditure. On the other
hand, the assessee maintains that it had acquired mere right to
use technical information provided by HMCL, Japan and, thus, it
did not lead to creation of any asset of enduring nature.
Therefore, it was to be treated as revenue expenditure.
10) The High Court, after taking note of various judgments on the
subject and the principles laid down in those judgments, came to
the conclusion that royalty was for enduing benefit of the
business. It was not only for running the business but for bringing
the business into existence and then for running and sustaining it.
In other words, main reason which persuaded the High Court to
Civil Appeal No. 4918 of 2017 & Ors. Page 12 of 34
come to the aforesaid conclusion was that there was no existing
business which needed to be improvised with the aid of technical
know-how. This TCA was executed with the aim and objective to
establish a new unit for manufacture of automobiles and parts
thereof. Therefore, a new unit was brought into existence in the
form of assessee on which HMCL, Japan, a foreign company, had
absolute control as it held 99% shares in the joint venture.
Further, technical know-how agreement for technical collaboration
which not only included transfer of technical information, but,
complete assistance, actual, factual and on the sport, for
establishment of plant and machinery etc. so as to bring into
existence manufacturing unit for the products. The Agreement
also provided for continuous assistance at every stage. The High
Court was of the opinion that in the aforesaid circumstances, the
test laid down by the Full Bench of Madras High Court in M/s.
Jonas Woodhead and Sons (India) vs. Commissioner of
Income Tax1 becomes applicable which is to the effect that
whenever a complete new plant with a complete new process,
with new technology for a manufacture of product is brought into
existence, payment for such technical know-how is to be treated
as capital expenditure. The High Court also remarked that the 1 1979 (117) ITR 55
Civil Appeal No. 4918 of 2017 & Ors. Page 13 of 34
expenditure in the form of technical know-how fee and royalty was
not only for running the business but for bringing the business into
existence and, therefore, could not be treated as the revenue
expenditure.
11) Mr. Tripathi, learned senior counsel appearing for the assessee
submitted at the outset that on identical issue pertaining to this
very assessee, Delhi High Court has taken a contrary view in the
case of CIT vs. Hero Honda Motors [(2015) 327 ITR 481(Delhi)]
holding that payment of technical know-how fee and royalty was
in the nature of revenue expenditure. His further submission was
that the very premise on which Allahabad High Court had given
the impugned judgment, was contrary to record. In this behalf his
submission was that the High Court had proceeded on the
premise that the technical know-how fee and royalty was paid for
setting up the plant for manufacture of automobiles which are
contrary to the factual finding recorded by the Tribunal in this
case. According to him, the know-how was provided to the
assessee for the purpose of manufacturing of products in India.
He also argued that the High Court was influenced by irrelevant
factors like extent of share holding of HMCL, Japan in the
assessee which was of no relevance. The learned counsel laid
Civil Appeal No. 4918 of 2017 & Ors. Page 14 of 34
much emphasis that in terms of TCA, the appellant had only
acquired the right to use the technical know-how provided by
HMCL for manufacture of products, during the currency of the
TCA, which was for an initial period of ten years from the date of
agreement or seven years from the date of commercial
production. The ownership rights in the know-how continued to
remain with HMCL, Japan and the appellant was not authorized to
transfer the know-how license to any other person or assign or
convey the same to any third party. Thus, what the appellant
acquired was only a limited right to use and exploit the know-how
for manufacture of products and parts.
12) The learned counsel for the Revenue refuted the aforesaid
submissions of Mr. Tripathi. His contention was that finding of fact
was arrived at by the Assessing Officer, which was confirmed by
the CIT(A) as well that a new asset in the form of setting up of a
new company had come into existence with the aid of technical
know-how and, therefore, the expenditure in-question was capital
expenditure. He further submitted that the view which was taken
by ITAT was un-sustainable and, therefore, rejected by the High
Court. Referring to the reasoning given by the High Court in the
impugned judgment which is already taken note of above, his
Civil Appeal No. 4918 of 2017 & Ors. Page 15 of 34
submission was that the same should be accepted.
13) We have considered the respective submissions of counsel for
the parties on either side. First thing which is discernible in the
impugned judgment of the High Court is that the High Court has
proceeded entirely on the basis that technical know-how was
used for setting up of a plant for manufacture of automobiles.
Judgment of the ITAT, on the other hand, reveals that it had
arrived at a contrary conclusion.
14) Record reveals that simultaneously with the signing of TCA,
certain other agreements were also entered into between HMCL,
Japan and the assessee on May 21, 1996.
15) Nomenclature of these three agreements is already taken note of
above. These are ‘Memorandum on Exchange of Technicians’,
‘Memorandum on Supply of Parts’ and ‘Memorandum on Supply
of Manufacturing Facilities’. The Tribunal went into the nature of
these agreements. Engineers and technicians were sent by
HMCL, Japan to India for providing necessary guidance for
setting up of plant. Likewise, Memorandum on Supply of Parts
related to the supply by HMCL, Japan of parts required for the
manufacture of Honda cars. This Agreement basically provided
each sale and purchase of pats shall be effected in accordance
Civil Appeal No. 4918 of 2017 & Ors. Page 16 of 34
with the terms and conditions of an individual purchased contract
for the parts, which means that the supply of parts is governed by
separate contracts. Third Agreement known as ‘Memorandum on
Supply of Manufacturing Facilities’ stipulated the specification of
the manufacturing facilities to be sold by Japanese company to
the assessee, their sale prices and the time of delivery which was
to be separately decided by the parties from time to time. It
contained detailed provisions in respect of the specifications and
changes thereto, terms of payment, inspection before delivery,
functional testing of materials, packing, insurance, on-sight
inspection, warranty title risk, patents, trademarks etc.
Undoubtedly, payments made in respect of facilities given under
the aforesaid Memoranda are capitalised by the assessee,
showing the same to be the capital expenditure. Contrasting
these three Memoranda with the TCA, ITAT returned a finding to
the effect that for setting up the manufacturing facilities and for
the tax, separate agreements had been entered into by the
parties and separate payments were made by the assessee as
consideration therefor. This makes it clear that the payment of
technical know-how and royalty are not part of payments for
setting up the plant which manufactures the Honda cars in India
Civil Appeal No. 4918 of 2017 & Ors. Page 17 of 34
but, were made to enable the assessee to manufacture the
Honda cars in India which are its stock and trade. The Tribunal
was conscious of the fact that this TCA was also entered into at
the time of setting up of the fact and since the know-how was
being obtained for the first time and was crucial to the setting up
of the business of the assessee. It posed a question as to
whether this could make the difference and the expenditure was
to be treated as capital expenditure. However, after noticing that
no such distinction was drawn by Delhi High Court in Shriram
Refrigeration Industries Vs. Commissioner of Income Tax2
and Triveni Engineering Works Ltd. Vs. CIT3 and the test
applied was as to whether the expenditure, whether incurred at
the time of setting up of the business or later, acquisition of
technical know-how or was only for the use of the know-how for a
particular period. Applying the aforesaid test, the Tribunal found
that TCA in-question gave a limited right to the assessee to use
the technology with no ownership or proprietary rights therein.
16) The aforesaid conclusion recorded by the ITAT has been upset by
the High Court in the impugned judgment. It would be pertinent to
point out that even the High Court has not interpreted the clauses
2 1981 (127) ITR 746 3 1981 (136) ITR 340
Civil Appeal No. 4918 of 2017 & Ors. Page 18 of 34
of the TAC to conclude that proprietary rights in the technical
know-how stood acquired by the assessee. It has proceeded on
the basis that it was only right to use the technical know-how
which was given. Its conclusion rests entirely on the basis that
the technical know-how was given for setting up of the new plant.
It is this difference of opinion which is to be settled here.
17) A reading of the TCA would bring out the following pertinent
aspects:
“(a) the appellant was granted indivisible and non-transferable right to manufacture in India the range of products using know how/technology licensed by HMCL;
(b) the appellant had during the currency of the agreement only the right to access the manufacturing know-how/technology owned by HMCL;
(c) there was no transfer of the know-how/technology in favour of the appellant and the proprietary rights therein always vested in HMCL;
(d) the appellant was to keep the know-how/technology confidential and was barred from assigning the same to any third party.
(e) the agreement was for a period of 10 years and was renewable at the option of the parties; and
(f) on the expiry of the agreement, the appellant was prohibited from using the know-how/technology and as duty bound to return all copies of the drawings, designs, etc. made available by HMCL under the agreement”
18) If the aforesaid factors are taken in isolation, probably the claim of
Civil Appeal No. 4918 of 2017 & Ors. Page 19 of 34
the assessee may be justified. Distinction between capital and
revenue expenditure with reference to acquisition of technical
information and know-how has been spelled out by this Court as
well as High Courts in series of cases. Primary test which is
adopted to differentiate between capital and revenue expenditure
remains the same, namely, the enduring nature test. It means
where the expenditure is incurred which gives enduring benefit, it
will be treated as capital expenditure. In contradistinction to the
cases where expenditure of concurrent and reoccurring nature is
incurred and the later would belong to revenue field. Technical
information and know-how are intangible. They have different
and distinct character from tangible assets. When the
expenditure is incurred to acquire a tangible asset, determination
as to whether the said acquisition of tangible asset is of capital
nature or the expenditure is of revenue nature, may not pose a
problem. However, in case of technical information and
know-how, having regard to their unique characteristic, the
questions that need to be posed for determining the nature of
such an expenditure are also of different nature. In case where
there is a transfer of ownership in the intellectual property rights
or in the licences, it would clearly be a capital expenditure.
Civil Appeal No. 4918 of 2017 & Ors. Page 20 of 34
However, when no such rights are transferred but the
arrangement facilitates grant of licence to use those rights for a
limited purpose or limited period, the Courts have held that in
such a situation, the royalty paid for use of such technical
information or know-how would be in the nature of revenue
expenditure as no enduring benefits is acquired thereby. This
was so held in a classic case, entitled Commissioner of Income
Tax, Bombay City I v. Ciba India Limited4. In the said case, the
assessee company had procured know-how in the form of
processes, formulae, scientific data, working, prescription and
other intellectual property rights developed by a Swiss Company,
to produce licensed preparations and to promote their sale in
India. Inspite of the fact that the Swiss Company had granted to
the Indian assessee “full and sole right and licence” in the territory
of India under the patents listed in Schedule-I, to make use,
exercise and vend the inventions referred to therein and to use
the trade marks set out in Schedule-II in the territory of India, this
Court held that what was conferred was a mere right to use. The
Indian assessee, it was observed, was not entitled to exclusive
rights to patents, trademarks etc. As per the agreement,
proprietary information was not to be divulged to third parties 4 (1968) 69 ITR 692 (SC)
Civil Appeal No. 4918 of 2017 & Ors. Page 21 of 34
without consent. The rights granted enabled access to the
technical knowledge and experience with right to use patents and
trademarks for a limited period. The Swiss Company did not part
with any asset of its business, nor did the Indian assessee
acquire any asset or advantage of enduring nature. The right
empowered the Indian assessee to draw for the purpose of
carrying on its business as a manufacturer and rely upon the
technical knowledge of the Swiss Company. There was no
attempt to part with technical knowledge absolutely in favour of
the Indian assessee. It was not a case of transfer of intellectual
rights once for all. Thus, the expenditure incurred was revenue in
nature.
19) Likewise, in Alembic Chemical Works Co. Ltd. v.
Commissioner of Income Tax, Gujarat5, the assessee was
engaged in the manufacture of antibiotics and pharmaceuticals on
the basis of licence which was granted to it by the Government for
manufacture of antibiotic, penicillin etc. It entered into an
agreement with Japanese Company for supply of requisite
technical know-how so as to achieve substantially high level of
performance or production with the aid of better technology and
5 (1989) 177 ITR 377
Civil Appeal No. 4918 of 2017 & Ors. Page 22 of 34
process of fermentation and with better yielding penicillin strains
that was developed by the foreign company. Under the
agreement, royalty was to be paid. This royalty payment was
treated as capital expenditure till the stage of the High Court.
This Court reversed the judgment of the Courts below by holding
the expenditure would be revenue in nature. In its judgment, the
Court culled out certain principles laid down therein to determine,
whether expenditure of assessee was ‘Capital Expenditure’ or
‘Revenue Expenditure’ and said:
(i) When an expenditure is made, not only once and for all, but
with a view to bringing into existence an asset or an
advantage for the enduring benefit of trade, I think that
there is very good reason (in the absence of special
circumstances leading to an opposite conclusion) for
treating such an expenditure as properly attributable not to
revenue but to capital (referred to British Insulated Helsby
Cables Ltd. v. Atherton, [1926] AC 205).
(ii) If the expenditure is made for acquiring or bringing into
existence an asset or advantage for the enduring benefit of
the business it is properly attributable to capital and is of the
Civil Appeal No. 4918 of 2017 & Ors. Page 23 of 34
nature of capital expenditure. If on the other hand it is made
not for the purpose of bringing into existence any such
asset or advantage but for running the business or working
it with a view to produce the profits, it is a revenue
expenditure.
(iii) The aim and object of the expenditure would determine the
character of the expenditure whether it is a capital
expenditure or a revenue expenditure.
20) It was also held that three aspects should be considered, (a) the
character of the advantage sought, and in this, its lasting qualities
may play a part, (b) the manner in which it is to be used, relied
upon or enjoyed, and in this and under the former head
recurrence may play its part and (c) the means adopted to obtain
it.
21) The decision went in favour of the assessee primarily on the
ground that the assessee in that case was already engaged in the
preparation of antibiotic since long. Therefore, it could not be said
that the area of improvisation by obtaining know-how from foreign
collaboration was not a part of improvisation of existing business
or that the entire gamut of existing manufacturing operation for
Civil Appeal No. 4918 of 2017 & Ors. Page 24 of 34
the commercial production of penicillin in the assessee’s existing
plant had become obsolete or inappropriate in relation to the
exploitation of the new sub-cultures of the high yielding strains of
penicillin. The Court also emphasised that it cannot be said that
mere introduction of new bio-synthetic source required the
erection and commissioning of a totally new and different type of
plant and machinery. To this, added factors were that the
agreement placed limitations on the right of the assessee in
dealing with the know-how and the conditions as to non-partibility,
confidentiality and secrecy of the know-how inclined towards the
inference that the right pertained more to the use of know-how
than to its exclusive acquisition. This case is significant for our
purposes in two respects:
(i) If the technical know-how obtained under the agreement for
which technical fee/royalty is paid is for a limited period and
only right to use the technical know-how is there during the
agreement with no right of acquisition, coupled with the fact
that the said technical know-how is utilised for improvising
the existing business, the expenditure would be treated as
revenue expenditure. This case, thus, gives an indication
that if such a technical know-how is for the purpose of
Civil Appeal No. 4918 of 2017 & Ors. Page 25 of 34
setting up a new business, the position may be different.
(ii) Another aspect which needs to be noted is that while
rendering the aforesaid decision, this Court observed that
there is no single test or principle or rule of thumb which is
paramount. It is ultimately a question of law, but a question
which must be answered in the light of all the circumstances
which are reasonable to take into account, and the weight
which must be given to a particular circumstance in a
particular case, must depend on common sense rather than
on strict application of any single legal principle. It was also
observed that solution to the problem is not to be found by
any rigid test or description. It has to be derived from many
aspects of the whole set of circumstances, some of which
may point in one direction, some in the other. One
consideration may point so clearly that it dominates other
and vaguer indications in the contrary direction. It is a
common sense appreciation of all guiding features which
must provide the ultimate answer. This Court also said that
the idea of 'once for all' payment and 'enduring benefit' are
not to be treated as something akin to statutory conditions;
nor are the notions of "Capital" or "Revenue" a judicial
Civil Appeal No. 4918 of 2017 & Ors. Page 26 of 34
fetish. What is 'Capital Expenditure' and what is 'Revenue'
are not eternal varieties but must need be flexible so as to
respond to the changing economic realities of business.
The expression "asset or advantage of an enduring nature"
was evolved to emphasize the element of a sufficient
degree of durability, appropriate to the context.
22) When we apply the aforesaid parameters to the facts of the
present case, the conclusion drawn by the High Court that
expenditure incurred was of capital nature, appears to be
unblemished. Admittedly, there was no existing business and,
thus, question of improvising the existing technical know-how by
borrowing the technical know-how of the HMCL, Japan did not
arise. The assessee was not in existence at all and it was the
result of joint venture of HMCL, Japan and M/s. HSCIL, India.
The very purpose of Agreement between the two companies was
to set up a joint venture company with aim and objective to
establish a unit for manufacture of automobiles and part thereof.
As a result of this agreement, assessee company was
incorporated which entered into TCA in question for technical
collaboration. This technical collaboration included not only
transfer of technical information, but, complete assistance, actual,
Civil Appeal No. 4918 of 2017 & Ors. Page 27 of 34
factual and on the spot, for establishment of plant, machinery etc.
so as to bring in existence manufacturing unit for the products.
Thus, a new business was set up with the technical know-how
provided by HMCL, Japan and lumpsum royalty, though in five
instalments, was paid therefor.
23) No doubt, this technical know-how is for the limited period i.e. for
the tenure of the agreement. However, it is important to note that
in case of termination of the Agreement, joint venture itself would
come to an end and there may not be any further continuation of
manufacture of product with technical know-how of foreign
collaborator. The High Court has, thus, rightly observed that
virtually life of manufacture of product in the plant and machinery,
establishes with assistance of foreign company, is co-extensive
with the agreement. The Agreement is framed in a manner so as
to given a colour of licence for a limited period having no enduring
nature but when a close scrutiny into the said Agreement is
undertaken, it shows otherwise. It is significant to note in this
behalf that the Agreement provides that in the event of expiration
or otherwise termination, whatsoever, licensee, i.e., joint venture
company/ Assessee shall discontinue manufacture, sale and
other disposition of products, parts and residuary products. All
Civil Appeal No. 4918 of 2017 & Ors. Page 28 of 34
these things then shall be at the option of licensor. In other words,
licensee in such contingency would hand over unsold product and
parts to licensor for sale by him. In case licensor does not
exercise such an option and the product is allowed to be sold by
licensee, it would continue to pay royalty as per rates agreed
under the agreement. Clauses 19 and 21, in our view, make the
Agreement in question, i.e., establishment of plant, machinery
and manufacture of product with the help of technical know-how,
co-extensive, in continuance of Agreement. The Agreement also
has a clause of renewal which, in our view, in totality of terms and
conditions, will make the unit continue so long as manufacture of
product in plant and machinery, established with aid and
assistance of foreign company, will continue. Since, it is found
that the Agreement in question was crucial for setting up of the
plant project in question for manufacturing of the goods, the
expenditure in the form of royalty paid would be in the nature of
capital expenditure and not revenue expenditure. The Tribunal is
conclusion that it is only the other three memoranda which were
necessary for setting up the manufacturing facilities and payment
thereunder would qualify as capital expenditure, and not the
payment of technical fees/royalty on the ground that this
Civil Appeal No. 4918 of 2017 & Ors. Page 29 of 34
Agreement was not in connection with the setting up of a plant or
manufacturing facilities, is not correct. It would be interesting to
note that even the Tribunal had nurtured doubt on the nature of
this expenditure as TCA was signed simultaneously with the other
memoranda to facilitate setting up of a new factory and not
improvising the earlier set up. This doubt has expressed by the
ITAT itself in the following words:
““Our doubt was why the payment, at least of the lump sum technical know-how fees, cannot be considered as being connected to the initial starting up of the business and hence not allowable since the know-how was bring obtained for the first time and was crucial to the setting up of the business of the assessee which undisputedly was to manufacture Honda cars in India. It may be recalled that this was also the view taken by the Assessing Officer. Further, the assessee was not already in the manufacture of cars and was commencing such an activity for the first time. It was not a case of a business already in existence. The payment was an “once for all” payment, though staggered over a period of years.”
24) However, discussion that follows thereafter suggests that the ITAT
was satisfied with the explanation of the assessee that the High
Courts have always applied the test as to whether the
expenditure, whether incurred at the time of setting up of business
or later, was for acquisition of the technical know-how or was only
for the use of know-how for a particular period. ITAT felt satisfied
with the said explanation and held that the expenditure was
Civil Appeal No. 4918 of 2017 & Ors. Page 30 of 34
revenue in nature. It is at this stage that the Tribunal erred in not
approaching the issue in right perspective.
25) Coming to the judgment of the Delhi High Court in the case of this
very assessee, it would be noticed that in that case, technical
know-how was obtained for improvising scooter segment, which
unit was already in existence. On the contrary, in present case,
the TCA was for setting up of new plant for the first time to
manufacture cars. The Delhi High Court specifically noted this
fact in para 14 of the judgment. While analysing the agreement in
that case which was for providing technical know-how in relation
to the product i.e. two wheelers and three wheelers and the
purpose was to introduce ‘new models’ of the said product
developed by the Japanese Company, the High Court noted that
the agreement specifically recorded that the respondent assessee
was already engaged in the business of manufacturing,
assembling, selling and otherwise dealing with two/three wheelers
and their parts as a joint venture. It referred to the earlier
collaboration agreement dated January 24, 1984 and the
subsequent amendment thereto which conferred and had granted
to the respondent assessee a right and licence to manufacture,
assemble, sell, distribute, repair and service two/three wheelers.
Civil Appeal No. 4918 of 2017 & Ors. Page 31 of 34
The aforesaid distinction between the two Agreements has made
all the difference in the results. As a consequence, we find no
merit in these appeals which are dismissed with cost.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; JUNE 09, 2017
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ITEM NO.6 COURT NO.4 SECTION - XI (For judgment) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL NO.4918 OF 2017 HONDA SIEL CARS INDIA LTD. Appellant(s) VERSUS
COMMISSIONER OF INCOME TAX, GHAZIABAD Respondent(s) With C.A.No.4922/2017 C.A.No.4921/2017 C.A.No.4920/2017 C.A.No.4919/2017 Date : 09/06/2017 These appeals were called on for judgment today. For Petitioner(s) Ms.Manasvini Bajpai, Adv.
Mr. R.Chandrachud, Adv. For Respondent(s) Ms.Sadhna Sandhu, Adv.
Ms.Nivedita Nair, Adv. Ms.Gargi Khanna, Adv. Mr.Natkarni Nisha Bagchi, Adv. Ms.Anil Katiyar, Adv. Ms.Sangita Rai, Adv.
Hon'ble Mr.Justice A.K.Sikri pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr.Justice Ashok Bhushan.
The appeals are dismissed with cost in terms of the signed judgment.
(SATISH KUMAR YADAV) (H.S.PARASHER) AR-CUM-PS COURT MASTER
(Signed reportable judgment is placed on the file)
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