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Director Of Income Tax, New Delhi vs Klm Royal Dutch Airlines
2008 Latest Caselaw 1868 Del

Citation : 2008 Latest Caselaw 1868 Del
Judgement Date : 22 October, 2008

Delhi High Court
Director Of Income Tax, New Delhi vs Klm Royal Dutch Airlines on 22 October, 2008
Author: Badar Durrez Ahmed
           THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Judgment delivered on: 22.10.2008

+            ITA 1241/2008 & ITA 1245/2008

DIRECTOR OF INCOME
TAX, NEW DELHI                                         ... Appellant

                                  - versus -


KLM ROYAL DUTCH AIRLINES                               ... Respondent

Advocates who appeared in this case:

For the Appellant     : Mr Sanjeev Sabharwal
For the Respondent    : Mr Prakash Kumar


CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE RAJIV SHAKDHER

1. Whether Reporters of local papers may be allowed to see the judgment ?

2. To be referred to the Reporter or not ?

3. Whether the judgment should be reported in Digest ?

BADAR DURREZ AHMED, J (ORAL)

CM No. 14909/2008 in ITA 1241/2008

Allowed subject to all just exceptions.

ITA 1241/2008 & ITA 1245/2008

1. These appeals under Section 260A of the Income Tax Act,

1961 arise out of the common order dated 31.03.2008 passed by the

Income Tax Appellate Tribunal in ITA Nos. 96-97/Del/2002 relating to

the assessment years 1996-1997 and 1997-1998.

2. The limited question that arose for consideration before the

Tribunal was whether the recovery/ adjustment of rent from CSC

Private Limited by the assessee (KLM) was an income chargeable to

tax in India. This question arose in the backdrop of Articles 6 and 8 of

the Double Taxation Avoidance Agreement between India and the

Netherlands. There is no dispute that the assessee is a company

incorporated in the Netherlands and its main activity is operation of

aircrafts in international traffic both for transport of passengers as well

as of cargo handling. There is also no dispute that the profits from the

international traffic would be taxable in the Netherlands, being the

place of effective management of the assessee.

3. In respect of the cargo business, the assessee had obtained a

licence to use certain premises situated in Bombay from the Airport

Authority of India. The licence was specifically granted for the

purpose of cargo handling and the licensee, that is, the assessee was not

to use the premises for any other purpose other than for which the

licence had been granted. The assessee entered into an agreement with

CSC Private Limited for handling the cargo in India on its behalf.

Under the agreement the assessee was liable to pay CSC for

management, supervision, document handling, physical handling and

tracking and tracing export and import cargo at Bombay. For these

services the assessee was liable to pay CSC a sum at the rate of Rs 9

per ton of the cargo handled.

4. Since the assessee was taxable in the Netherlands, it had not

filed any returns. However, the Assessing Officer, while conducting

the assessment proceedings with regard to CSC, came to learn that as

per the accounts between the parties, the assessee had received certain

amounts from CSC under the head "expenses payable being warehouse

rent adjusted against revenue received".

5. The exact nature of the transaction was that the assessee was

required to pay licence fee / rent to Airport Authority of India for use

of the space for cargo handling. The assessee had entered into an

agreement with CSC for handling its cargo at Bombay. The payment

made by the assessee to CSC was after adjustment of the licence fee /

rent paid by KLM to Airport Authority of India. This adjustment was

treated by the department as income of the assessee chargeable to tax in

India under Article 6 of the said Double Taxation Avoidance

Agreement.

6. The Commissioner of Income Tax (Appeals) also confirmed

the view taken by the Assessing Officer.

7. However, the Income Tax Appellate Tribunal, after

examining the entire matter, came to the conclusion that the

arrangement between the assessee and the CSC was that the rent

payable to Airport Authority of India, though payable by the assessee

in the first instance, was recovered from the charges payable by the

assessee to CSC. From this, the Tribunal concluded that the recovery

of the said charges towards licence fee/ rent did not arise from any

activity outside the activity of cargo handling in international traffic.

The Tribunal concluded that such adjustment was directly and

inextricably linked to the cargo handling business of the assessee. The

only effect was that the ultimate expense payable by the assessee to

CSC got reduced and that the recovery of licence fee / rent was not in

the course of a separate business of renting out the premises. The

Tribunal also noted that at no point of time was it ever alleged that the

premises were used for any purpose other than for which the licence

had been granted by the Airport Authority of India.

8. The Tribunal, therefore, came to the conclusion that all the

activities were linked to each other and there was no scope for

dissecting the activities by excluding the recovery of rent from CSC as

a separate source of income for the assessee in India. The Tribunal also

held that the assessee did not carry on any business operations in India

by letting out the premises on lease or by subletting the same.

Consequently, the Tribunal concluded that the provisions of Article 6

of the Double Taxation Avoidance Agreement were not applicable.

The Tribunal ultimately held that the assessee did not derive any

income other than the profits from the operation of aircrafts in

international traffic and, hence, in terms of Article 8, the same was not

subject to tax in India but was subject to tax in the Netherlands as,

admittedly, the effective management of the assessee was situated

outside India and in the Netherlands. The additions made by the

Assessing Officer and the Commissioner of Income Tax (Appeals)

were consequently deleted.

9. The Tribunal also accepted the alternative contention raised

on behalf of the assessee that even if the recovery of rent was to be

treated as an income from other sources at the hands of the assessee,

since an identical amount was paid to the Airport Authority of India,

the same would be entirely offset against each other because there was

a direct nexus between the receipt and the payment. The Tribunal

concluded that in such a situation, the assessee would be entitled to

deduction under Section 57 (iii) of the said Act being expenditure

wholly and exclusively for the purpose of making or earning such

income. Thus, even on the alternative plea, the Tribunal decided in

favour of the assessee.

10. We have heard the learned counsel for the appellant, who

argued to the contrary and supported the view taken by the Assessing

Officer as well as the Commissioner of Income Tax (Appeals). We are

unable to agree with the submissions made by the learned counsel for

the appellant. The Tribunal has correctly appreciated the law on the

issue and has also determined the facts. We find no perversity in the

factual conclusions. No substantial question of law arises for our

consideration.

The appeals are dismissed.

BADAR DURREZ AHMED, J

RAJIV SHAKDHER, J October 22, 2008 SR

 
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