C.I.T. Vs M/S.BRITISH AIRWAYS
Case number: C.A. No.-000751-000751 / 2010
Diary number: 28887 / 2008
Advocates: B. V. BALARAM DAS Vs
SHEKHAR PRIT JHA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.751 OF 2010 (Arising out of S.L.P. (C) No.1455 of 2009)
Commissioner of Income Tax ...Appellant(s)
Versus
M/s. British Airways ...Respondent(s)
W I T H
Civil Appeal No.752/2010 @ S.L.P. (C) No.1456/2009, Civil Appeal No.753/2010 @ S.L.P. (C) No.4781/2009, Civil Appeal No.754/2010 @ S.L.P. (C) No.4774/2009, Civil Appeal No.755/2010 @ S.L.P. (C) No.7491/2009, Civil Appeal No.756/2010 @ S.L.P. (C) No.8162/2009, Civil Appeal No.757/2010 @ S.L.P. (C) No.8177/2009, Civil Appeal No.758/2010 @ S.L.P. (C) No.8146/2009, Civil Appeal No.759/2010 @ S.L.P. (C) No.8661/2009, Civil Appeal No.760/2010 @ S.L.P. (C) No.7745/2009, Civil Appeal No.761/2010 @ S.L.P. (C) No.6415/2009, Civil Appeal No.762/2010 @ S.L.P. (C) No.10470/2009, Civil Appeal No.763/2010 @ S.L.P. (C) No.9267/2009, Civil Appeal No.764/2010 @ S.L.P. (C) No.6389/2009, Civil Appeal No.765/2010 @ S.L.P. (C) No.2808/2009, Civil Appeal No.766/2010 @ S.L.P. (C) No.9271/2009, Civil Appeal No.785/2010 @ S.L.P. (C) No.6292/2009, Civil Appeal No.774/2010 @ S.L.P. (C) No.3738/2009, Civil Appeal No.776/2010 @ S.L.P. (C) No.5145/2009 and Civil Appeal No.778/2010 @ S.L.P. (C) No.7545/2009.
O R D E R
Delay condoned.
Leave granted.
The following substantial question of law arises
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for consideration in this batch of civil appeals:
“Whether the Income Tax Appellate Tribunal was correct in law in holding that the orders passed under Sections 201(1) and 201(1A) of the Income Tax Act, 1961 are invalid and barred by time having been passed beyond a reasonable period.”
Having heard learned counsel on both sides, we are
of the view that, on the facts and circumstances of these
cases, the question on the point of limitation formulated
by the Income Tax Appellate Tribunal in the present cases
need not be gone into for the simple reason that, at the
relevant time, there was a debate on the question as to
whether TDS was deductible under the Income Tax Act, 1961,
on foreign salary payment as a component of the total
salary paid to an expatriate working in India? This
controversy came to an end vide judgement of this Court in
the case of Commissioner of Income Tax vs. Eli Lilly & Co.
(India) Pvt. Ltd., reported in [2009] 312 I.T.R. 225. The
question on limitation has become academic in these cases
because, even assuming that the Department is right on the
issue of limitation still the question would arise whether
on such debatable points, the assessee(s) could be
declared as assessee(s) in default under Section 192 read
with Section 201 of the Income Tax Act, 1961. Further, we
are informed that the assessee(s) have paid the
differential tax. They have paid the interest and they
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further undertake not to claim refund for the amounts
paid. Before concluding, we may also state that, in Eli
Lilly & Co. (India) Pvt. Ltd. (supra) vide Paragraph 21,
this Court has clarified that the law laid down in the
said case was only applicable to the provisions of Section
192 of the Income Tax Act, 1961.
Leaving the question of law open on limitation,
these civil appeals filed by the Department are disposed
of with no order as to costs.
......................J. [S.H. KAPADIA]
......................J. [H.L. DATTU]
New Delhi, January 20, 2010.