Commissioner Of Income Tax, Central-Iii vs Hcl Technologies Ltd

R.K. Agrawal, J.

1) Leave granted.

2) These appeals have been filed against the impugned judgment and order dated 15.12.2009 passed by the High Court of Delhi in ITA Nos. 1244 and

1250 of 2009 whereby the Division Bench of the High Court had dismissed the appeals filed by the Revenue â€" the appellant herein while upholding

the order passed by the Income Tax Appellate Tribunal (in short ‘the Tribunal’) dated 30.03.2007. Since the moot question is same in all the

appeals connected with the main matter, the same would stand disposed off vide this common judgment.

Civil Appeal Nos. 8489-8490 of 2013

3) Brief facts:

(a) The Respondent â€" HCL Technologies Ltd. is a company registered under the Companies Act, 1956 and engaged in the business of development

and export of computer softwares and rendering technical services.

(b) The Respondent has shown gross income from business at Rs. 267,01,76,529/- while claiming deductions under Section 10A of the IT Act to the

tune of Rs. 273,45,39,379/- showing a net loss of Rs. 6,43,62,850/-. The Respondent filed its return of income for the Assessment Year 2004-05 on

01.11.2004 declaring the undisclosed income at Rs. 91,25,68,114/-.

Thereafter, on 31.03.2005, a revised return of income for Rs. 91,16,99,060/- was filed by the Respondent which was selected for scrutiny under

Section 143 of the Income Tax Act, 1961 (in short ‘the IT Act’).

(c) The Assessing Officer, vide order dated 28.12.2006, held that the software development charges, as claimed by the Respondent, are nothing but in

the nature of expenses incurred for technical services provided outside India. Further, in view of the fact that it is not purely technical services and

some element of software development is also involved in it and in the absence of such bifurcation, the Assessing Officer estimated such expense at

the rate of 40% and remaining 60% for providing technical services by the Respondent in foreign exchange to its offshore clients and re-assessed the

taxable income at Rs. 137,20,34,576/- and penalty to the tune of Rs. 21,81,90,239/-.

(d) Being aggrieved, the Respondent preferred an appeal being No. 331/06-07 before the Commissioner of Income Tax (Appeals). Learned CIT

(Appeals), vide order dated 09.05.2007, partly allowed the appeal while estimating 10% as software development charge incurred for technical

services provided outside India as against 60% estimated by the Assessing Officer.

(e) Being aggrieved, the Respondent as well as the Revenue,preferred cross appeals being ITAT Nos. 3199 and 3344/Del/2007 before the Tribunal.

The Tribunal, vide order dated 23.01.2009, dismissed the appeal filed by the Revenue while allowing the appeal of the Respondent.

(f) Being aggrieved, the Revenue preferred an appeal before the High Court being No. ITA No. 1250 of 2009. The High Court, vide order dated

15.12.2009, dismissed the appeal of the Revenue.

(g) Hence, these appeals have been filed before this Court. 4) Heard learned senior counsel for the parties and perused the factual matrix of the

instant case.

Point(s) for consideration:-

5) The only point for consideration before this Court is whether in the facts and circumstances of the case, the software development charges are to

be excluded while working out the deduction admissible under Section 10A of the IT Act on the ground that such charges are relatable towards

expenses incurred on providing technical services outside India?

Rival contentions:-

6) At the outset, learned senior counsel for the Revenue submitted that when the total turnover is not defined under Section 10A of the IT Act, the

ordinary meaning of the words is to be adopted. As it was a technical term, the technical meaning of total turnover, which does not envisage the

reduction of any expense from the total amount, was to be taken into consideration for computing deduction under Section 10A of the IT Act. Hence,

the fact that the Respondent has claimed expenses like freight, telecommunication and insurance attributable to the delivery of software outside India

total turnover also, while calculating deduction under Section 10A of the IT Act, despite the fact that there is no such provision in Section 10A of the

IT Act, is not sustainable in the eyes of law. Therefore, the impugned decision of the High Court is liable to be set aside.

7) On the other hand, learned senior counsel appearing for the Respondent submitted that the export turnover is the numerator whereas the total

turnover is the denominator in the formula for computing profit from exports. The export turnover as defined in Section 10A of the IT Act would not

include freight, telecommunication charges or insurance attributable to the delivery of goods outside India and the expenses incurred in foreign

exchange for providing technical services outside India. The same cannot be included in the total turnover as if numerator included the aforesaid

amount, which the denominator doesn’t include, the formula would render undesirable results. Therefore, the Respondent is legally entitled to

exclude the above said expenses from the total turnover as well. Hence, these appeals deserve to be dismissed at the outset.

Discussion:-

8) The whole controversy revolves around the claim of certain expenses attributable to the delivery of software outside India or in providing technical

services from ‘total turnover’ by the Respondent under Section 10A of the IT Act. It is an undisputed fact that neither Section 10A nor Section

2 of the IT Act define the term ‘total turnover’. However, the term ‘total turnover’ is given in clause (ba) of the Explanation to Section

80 HHC of the IT Act which defines the meaning of total turnover as follows:

“(ba) ‘total turnover’ shall not include freight or insurance attributable to the transport of the goods or merchandise beyond the customs

stations as defined in the Customs Act, 1962 (52 of 1962).

Provided that in relation to any assessment year commencing on or after the 1st day of April, 1991, the expression “total turnover†shall have

effect as if it also included any sum referred to in clauses (iiia), (iiib), (iiic), (iiid) and (iiie) of section 28;â€​

9) It is also pertinent to mention here the relevant terminologies which are as under:

“Export Turnover:

Explanation 2(iv) of Section 10A of the IT Act defines “export turnover†to mean the consideration that has been received for export of

articles/things/computer software. Normally the consideration will include the freight/telecommunication charges/insurance which had been incurred to

deliver the article/things/computer software outside India. However the Explanation 2(iv) specifically seeks to exclude these three categories of

expenditure incurred for delivering the export of articles/things/computer software. It also seeks to exclude expenses for providing technical service,

etc. outside India. Therefore, where an Indian technician goes abroad and receives fees for service, the foreign client will normally be required to

reimburse the expenses as well. Therefore, out of the consideration received, the portion representing reimbursement of expenditure has to be

excluded.

Export Turnover and Total turnover:

The “total turnover†has been defined in sections 80HHC and 80HHE only to exclude additional items given under section 28. But for this

additional exclusion, there was no need to define “total turnoverâ€​.

Export turnover is a component of total turnover. If the entire turnover represents export proceeds, then the export turnover and the total turnover are

identical. It is clear that any exclusion in the export turnover in the numerator will automatically imply exclusion in the denominator as well because

export turnover is always a component of total turnover.

Export Turnover/Total Turnover/Business:

Form 56F prescribes the report under Section 10A for and Annexure-A thereto refers to “export proceeds†and “sale proceedsâ€. Both

together form the total turnover of the undertaking.â€​

10) The question arises here that when the particular term has not been defined in any particular Section, is it allowed to import the meaning of such

term from the other provisions of the same Act? Section 10A of the IT Act is a special beneficial provision and the purpose of deduction under such

Section is to encourage and boost the new business undertakings situated in the free trade zone of this Nation by providing suitable deductions to such

business entities. Sometimes, while calculating the deduction, disputes arise regarding the methodology of deduction which ought to be followed.

Undisputedly, it is a matter of record that the Respondent is engaged in the activity of trading of generic software and providing customized software

development services for domestic as well as for foreign clients through its two units situated in Software Technology Park, Gurgaon (Now

Gurugram) which falls under the definition of the Section 10A of the IT Act. The contention of the Respondent is that it incurred expenditure in

foreign exchange in sending professionals abroad as per the agreements with the foreign constituents.

11) On an analysis of the Respondent’s activity taken from its website, Assessing Officer arrived at a conclusion that Respondent has been

rendering technical services outside India and, therefore, expenses incurred on such activity are required to be excluded from the export turnover

while working out the deduction admissible under Section 10A of the IT Act. The Assessing Officer estimated 60% of the software development

charges required to be attributed towards expenses incurred for providing technical services outside India. On appeal, learned CIT (Appeals) again

made a detailed analysis of the activity of the Respondent and arrived at a conclusion that the Assessing Officer failed to bring any evidence which

can indicate that Respondent was providing technical services outside India and it has incurred expenses towards salary etc. on rendering such

services. Inspite that, learned CIT (Appeals), estimated 10% of software development charge as charges incurred for technical services provided

outside India.

12) It is undisputed fact that the Respondent was engaged in the business of software development for its customers engaged in different activities at

software development centres of the Respondent. However, in the process of such customized software development, certain activities were required

to be carried out at the sight of customers on site, located outside

India for which the employees of the branches of the Respondent located in the country of the customers are deployed. It is true that it is not defined

that which activity will be termed as providing technical services outside India. Moreover, after delivery of such softwares as per requirement, in order

to make it fully functional and hassle free functioning subsequent to the delivery of softwares in many cases, there can be requirement of technical

personnel to visit the client on site. The Assessing Officer could not bring any evidence that the Respondent was engaged in providing simply technical

services independent to software development for the client for which the expenditures were incurred outside India in foreign currency.

13) The Respondent company has claimed deduction under Section 10A as per certificates filed on Form No. 56F. The Respondent, while computing

the deduction, has taken the same figure of export turnover as of total turnover. The Respondent cited various judicial cases but all these cases pertain

to deduction under Section 80HHC. Further, the definition of total turnover has been defined in Section 80HHC and 80HHE of the IT Act. As

discussed earlier, the definition of total turnover has not been defined under Section 10A of the IT Act.

14) In the above backdrop, we are of the opinion that the definition of total turnover given under Sections 80HHC and 80HHE cannot be adopted for

the purpose of Section 10A as the technical meaning of total turnover, which does not envisage the reduction of any expenses from the total amount,

is to be taken into consideration for computing the deduction under Section 10A. When the meaning is clear, there is no necessity of importing the

meaning of total turnover from the other provisions. If a term is defined under Section 2 of the IT Act, then the definition would be applicable to all the

provisions wherein the same term appears. As the term ‘total turnover’ has been defined in the Explanation to Section 80HHC and 80HHE,

wherein it has been clearly stated that “for the purposes of this Section onlyâ€, it would be applicable only for the purposes of that Sections and not

for the purpose of Section 10A. If denominator includes certain amount of certain type which numerator does not include, the formula would render

undesirable results.

15) A Statute is the intention of the legislature who enacts it after having regard to various facts and circumstances. It is a cardinal principle of law

that the interpretation by the Court shall be done in such a way that the intention of the legislature shall prevail and no injustice occurred with the

parties. The rule of harmonious construction is the thumb rule to interpretation of any statute. An interpretation which makes the enactment a

consistent whole, should be the aim of the Courts and a construction which avoids inconsistency or repugnancy between the various sections or parts

of the statue should be adopted.

16) In Commissioner of Income Tax vs. J.H. Gotla, (1985) 23 Taxman 14J (SC) this Court has held as under:

“46. Where the plain literal interpretation of a statutory provision produces a manifestly unjust result which could never have been intended by the

Legislature, the Court might modify the language used by the Legislature so as to achieve the intention of the Legislature and produce a rational

construction. The task of interpretation of statutory provision is an attempt to discover the intention of the Legislature from the language used….

47 ….If the purpose of a particular provision is easily discernible from the whole scheme of the Act which, in the present case, was to counteract, the

effect of the transfer of assets so far as computation of income of the Respondent was concerned, then bearing that purpose in mind, the intention

should be found out from the language used by the Legislature and if strict literal, construction leads to an absurd result, i.e. result not intended to be

subserved by the object of the legislation found out in the manner indicated above, then if other construction is possible apart from strict literal

construction, then that construction should be preferred to the strict literal construction. Though equity an taxation are often strangers , attempt should

be made that these do not remain so always so and if a construction results in equity rather than in injustice , then such construction should be

preferred to the literal construction. Furthermore, in the instant case, we are dealing with an artificial liability created for counteracting the effect only

of attempts by the assessee to reduce tax liability by transfer….â€​

17) The similar nature of controversy, akin this case, arose before the Karnataka High Court in CIT vs. Tata Elxsi Ltd. (2012) 204 Taxman 321/17.

The issue before the Karnataka High Court was whether the Tribunal was correct in holding that while computing relief under Section10A of the IT

Act, the amount of communication expenses should be excluded from the total turnover if the same are reduced from the export turnover? While

giving the answer to the issue, the High Court, inter-alia, held that when a particular word is not defined by the legislature and an ordinary meaning is

to be attributed to it, the said ordinary meaning is to be in conformity with the context in which it is used. Hence, what is excluded from ‘export

turnover’ must also be excluded from ‘total turnover’, since one of the components of ‘total turnover’ is export turnover. Any other

interpretation would run counter to the legislative intent and would be impermissible.

18) Accordingly, the formula for computation of the deduction under Section10A of the Act would be as follows:

Export turnover as defined in Explanation 2 (IV) of Section 10A of IT Act

Export Profit = total Profit of the Business X _____________________________

Export turnover as defined in Explanation 2(IV) of Section 10A of the IT Act + domestic sale proceeds

19) In the instant case, if the deductions on freight, telecommunication and insurance attributable to the delivery of computer software under

Section10A of the IT Act are allowed only in Export Turnover but not from the Total Turnover then, it would give rise to inadvertent, unlawful,

meaningless and illogical result which would cause grave injustice to the Respondent which could have never been the intention of the legislature.

20) Even in common parlance, when the object of the formula is to arrive at the profit from export business, expenses excluded from export turnover

have to be excluded from total turnover also. Otherwise, any other interpretation makes the formula unworkable and absurd. Hence, we are satisfied

that such deduction shall be allowed from the total turnover in same proportion as well.

21) On the issue of expenses on technical services provided outside, we have to follow the same principle of interpretation as followed in the case of

expenses of freight, telecommunication etc., otherwise the formula of calculation would be futile. Hence, in the same way, expenses incurred in

foreign exchange for providing the technical services outside shall be allowed to exclude from the total turnover.

22) In view of above discussion, we are of the considered view that these instant appeals are devoid of merits and deserve to be dismissed.

Accordingly, all the connected matters and interlocutory applications, if any, are disposed of with no order as to costs.