C.I.T.,DELHI Vs M/S.BHARTI CELLULAR LTD.
Bench: S.H. KAPADIA,K.S. RADHAKRISHNAN, , ,
Case number: S.L.P.(C)...CC No.-006832-006832 / 2009
Diary number: 9059 / 2009
Advocates: Vs
RAJINDER MATHUR
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6691 OF 2010 (Arising out of S.L.P. (C) No.16452 of 2009)
C.I.T., Delhi ...Appellant(s)
Versus
M/s. Bharti Cellular Ltd. ...Respondent(s)
With Civil Appeal No.6692 of 2010 @ S.L.P. (C) No.16453/2009, Civil Appeal No.6693 of 2010 @ S.L.P. (C) No.22156/2009, Civil Appeal No.6694 of 2010 @ S.L.P. (C) No.26622/2009, Civil Appeal No.6695 of 2010 @ S.L.P. (C) No.26623/2009, Civil Appeal No.6696 of 2010 @ S.L.P. (C) No.13027/2009, Civil Appeal No.6697 of 2010 @ S.L.P. (C) No.13029/2009, Civil Appeal No.6698 of 2010 @ S.L.P. (C) No.13030/2009 and Civil Appeal No.6699 of 2010 @ S.L.P. (C) No.20909/2009
O R D E R
Civil Appeal Nos.6696/2010, 6697/2010, 6698/2010 and
6699/2010 arising out of S.L.P. (C) Nos.13027/2009,
13029/2009, 13030/2009 and 20909/2009 are taken on Board
along with these cases.
Delay condoned.
Leave granted.
In this batch of cases, the key issue which arises
for determination is, whether manual intervention is involved
in the technical operations by which a cellular service
provider, like M/s. Bharti Cellular Limited, is given the
facility by BSNL/MTNL for interconnection?
Facts in the lead case of Bharti Cellular Limited
Respondent No.1 is a cellular service provider. It
has Interconnect Agreement with BSNL/MTNL. Under such
agreement, Respondent No.1 pays interconnect/access/port
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charges to BSNL/MTNL. Bharti Cellular, BSNL, MTNL, Hutchison
are all service providers. All are governed by National
Standards of CCS No.7 issued by Telecom Engineering Centre.
Under the National Standards M/s. Bharti Cellular Limited is
required to connect its network with the network of BSNL (the
service provider) and similar concomitant agreement is
provided for under which BSNL is required to interconnect its
network with M/s. Bharti Cellular Limited.
The question basically involved in the lead case is:
whether TDS was deductible by M/s. Bharti Cellular Limited
when it paid interconnect charges/access/port charges to
BSNL? For that purpose, we are required to examine the
meaning of the words “fees for technical services” under
Section 194J read with clause (b) of the Explanation to
Section 194J of the Income Tax Act, 1961, [`Act', for short]
which, inter alia, states that “fees for technical services”
shall have the same meaning as contained in Explanation 2 to
clause (vii) of Section 9(1) of the Act. 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 Explanation 2 comes in between
the words “managerial and consultancy services”.
The problem which arises in these cases is that there
is no expert evidence from the side of the Department to show
how human intervention takes place, particularly, during the
process when calls take place, let us say, from Delhi to
Nainital and vice versa. If, let us say, BSNL has no network
in Nainital whereas it has a network in Delhi, the
Interconnect Agreement enables M/s. Bharti Cellular Limited
to access the network of BSNL in Nainital and the same
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situation can arise vice versa in a given case. During the
traffic of such calls whether there is any manual
intervention, is one of the points which requires expert
evidence. Similarly, on what basis is the “capacity” of each
service provider fixed when Interconnect Agreements are
arrived at? For example, we are informed that each service
provider is allotted a certain “capacity”. On what basis
such “capacity” is allotted and what happens if a situation
arises where a service provider's “allotted capacity” gets
exhausted and it wants, on an urgent basis, “additional
capacity”? Whether at that stage, any human intervention is
involved is required to be examined, which again needs a
technical data. We are only highlighting these facts to
emphasise that these types of matters cannot be decided
without any technical assistance available on record.
There is one more aspect that requires to be gone
into. It is the contention of Respondent No.1 herein that
Interconnect Agreement between, let us say, M/s. Bharti
Cellular Limited and BSNL in these cases is based on
obligations and counter obligations, which is called a
“revenue sharing contract”. According to Respondent No.1,
Section 194J of the Act is not attracted in the case of
“revenue sharing contract”. According to Respondent No.1, in
such contracts there is only sharing of revenue and,
therefore, payments by revenue sharing cannot constitute
“fees” under Section 194J of the Act. This submission is not
accepted by the Department. We leave it there because this
submission has not been examined by the Tribunal.
In short, the above aspects need reconsideration by
the Assessing Officer. We make it clear that the assessee(s)
is not at fault in these cases for the simple reason that the
question of human intervention was never raised by the
Department before the CIT. It was not raised even before the
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Tribunal; it is not raised even in these civil appeals.
However, keeping in mind the larger interest and the
ramification of the issues, which is likely to recur,
particularly, in matters of contracts between Indian
Companies and Multinational Corporations, we are of the view
that the cases herein are required to be remitted to the
Assessing Officer (TDS).
Accordingly, we are directing the Assessing Officer
(TDS) in each of these cases to examine a technical expert
from the side of the Department and to decide the matter
within a period of four months. Such expert(s) will be
examined (including cross-examined) within a period of four
weeks from the date of receipt of the order of this Court.
Liberty is also given to Respondent No.1 to examine its
expert and to adduce any other evidence.
Before concluding, we are directing CBDT to issue
directions to all its officers, that in such cases, the
Department need not proceed only by the contracts placed
before the officers. With the emergence of our country as
one of the BRIC countries and with the technological
advancement matters such as present one will keep on
recurring and hence time has come when Department should
examine technical experts so that the matters could be
disposed of expeditiously and further it would enable the
Appellate Forums, including this Court, to decide legal
issues based on the factual foundation. We do not know the
constraints of the Department but time has come when the
Department should understand that when the case involves
revenue running into crores, technical evidence would help
the Tribunals and Courts to decide matters expeditiously
based on factual foundation. The learned Attorney General,
who is present in Court, has assured us that our directions
to CBDT would be carried out at the earliest.
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The next question which arises in this batch of cases
is whether the Department is entitled to levy interest under
Section 201(1A) of the Act or impose penalty for non-
deduction of TDS. We are of the view, that in the facts and
circumstances of the case, it would not be justified for the
following reasons: Firstly, there is no loss of revenue. It
is no doubt true that TDS has not been deducted by the payee
but the tax has been paid by the recipient. Secondly, the
question involved in the present cases is the moot question
of law, which is yet to be decided. Basically, we would have
closed the file because these cases are only with regard to
levy of interest but we are remitting these cases, as stated
above, to the Assessing Officer (TDS) only because we are of
the view that this issue is a live issue and it needs to be
settled at the earliest. Once the issue gets settled, the
Department would be entitled to levy both penalty and
interest but, as far as the facts and circumstances of the
present cases are concerned, we are of the view that the
interest is not justified at this stage. Consequently, there
will be no levy of penal interest prior to the date of fresh
adjudication order.
Accordingly, the civil appeals are disposed of.
No order as to costs.
....................CJI. [S.H. KAPADIA]
......................J. [K.S. RADHAKRISHNAN]
New Delhi, August 12, 2010.