DIRECTOR OF INCOME TAX Vs. DSD NOELL GMBH

JUDGEMENT

(1.) THE admitted facts are that the Respondent/Assessee is a German company. It set up a project office in India in the year 2000 for providing engineering and technical services for various projects. These projects are duly sanctioned by the Central Government as well. The Assessee for the assessment years 2004 -05 and 2005 -06 filed its return claiming the benefits under Section 44BBB of the Income -tax Act (hereinafter referred to as the Act). Section 44BBB of the Act reads as under:

(2.) IT is not in dispute that the Assessee fulfills all the conditions stipulated in Sub -section (1) of Section 44BBB of the Act. It is stated on behalf of the Assessee that a sum equal to 10 per cent of the amount paid or payable to the Assessee under the projects undertaken by it be treated as deemed profits and gains chargeable to tax under the head Profits and gains of business or profession. The Assessing Officer did not accept the aforesaid contention of the Assessee, as according to him, on the basis of books of account maintained by the Assessee, the profits could be more than 10 per cent. Forming this opinion, the Assessing Officer took shelter of Sub -section (2) of the Act and observed that as the Assessee was maintaining the books of account and on the basis of those documents it could be shown that it was earning more than 10 per cent profits, then actual profits should be brought to tax. The Assessee preferred appeals against this order of the Assessing Officer which were dismissed by the Commissioner of Income -tax (Appeals). However, in further appeals to the Income -tax Appellate Tribunal (hereinafter referred to as the Tribunal), the Assessee has succeeded. The Tribunal has held the view that Section 44BBB of the Act is a provision for computing the profits and gains of foreign companies engaged in the business of civil construction, erection and turnkey power projects and profits and gains of such foreign companies are to be computed in accordance with the said provision. The view taken by the Tribunal is perfectly justified on correct interpretation of the aforesaid provision. It is clear from the reading of this Section that it starts with a non obstante clause by clearly stating Notwithstanding anything to the contrary contained in Section s 28 to 44AA. It is thus clear that the computation of profits in respect of other Assessees as provided in the aforesaid provisions namely Section s 28 to 44AA of the Act would not be applicable in the case of those foreign companies who fulfills the conditions laid down under Section 44BBB of the Act. In cases of such companies, this provision which is fictional in nature is made which specifies that a sum equal to 10 per cent of the amount paid or payable to the Assessee or to any person on his behalf shall be deemed to be the profits and gains of such persons chargeable to tax.

(3.) WE , thus, find no merit in these appeals and they are accordingly dismissed.