VODAFONE INDIA SERVICES PVT. LTD. vs. UNION OF INDIA AND ORS.

2013:BHC-OS:11346-DB
WP1877-2013-.sxw
                                                                                           
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1877 OF 2013
Vodafone India Services Pvt. Ltd. ]
having its Registered Office at Vodafone ]
House, Corporate Road, Prahlad Nagar, ]
Off S. G. Highway, Ahmedabad 380 051 ]
Gujarat, India. ] .. Petitioner
V/s.
1 Union of India, through the  ]
Secretary, Ministry of Finance, ]
North Block, New Delhi 110 001. ]
2 Addl. Commissioner of Income Tax ]
Transfer Pricing – II(6), Mumbai ]
Room No.15, III Floor, 'B' Wing, ]
Mittal Court, Nariman Point, ]
Mumbai 400 021. ]
3 Dy. Commissioner of Income Tax, ]
Circle 3 (3) Ayakar Bhawan, ]
Room No.609, Churchgate, ]
Mumbai 400 020. ] .. Respondents.
Mr. Harish Salve, Sr. Advocate with Ms. Anuradha Dutt, Ms. Fereshte 
Sethna, Ms. Gayatri Goswami, Mr. Tushar Jarwal, Mr. Ram Kakkar, Mr. 
Chirag Dave, Mr. Aagam Doshi, Mr. Shantanu Singh, Mr. Antik Senapati, 
Mr.   Adhiraj   Malhotra   and   Ms.   Aarti   Basantani   i/b.   Dutt   Menon 
Dunmorrsett, for the Petitioner.
Mr. Mohan Parasaran, Solicitor General with Mr. B. M. Chaterjee, Sp. 
Counsel­ Union of India, Mr. Girish Dave and Mr. Tejveer Singh, for the 
Respondents.
S.R.JOSHI 1 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
CORAM:  MOHIT S. SHAH, C.J.  &
      M.S.SANKLECHA,J.
RESERVED ON         : 28 OCTOBER 2013.
PRONOUNCED ON  :  29 NOVEMBER 2013
JUDGMENT: (Per Chief Justice )
At the request of learned counsel for both the sides, the writ 
petition was taken up for final disposal.
2. By this petition under Article 226 of the Constitution of India, 
the petitioner challenges:­
(a) the order dated 28 January 2013 of the Transfer Pricing Officer 
(TPO) passed in terms of  Section 92CA of the Income Tax Act,1961 
( “the Act”); and 
(b) the   Draft   Assessment   Order   dated   22   March   2013   passed   by 
Assessing Officer(AO) in terms of Section 143(3) read with Section 
144­C (1) of the Act   in consequence of order dated 28 January 
2013 of the TPO.   
3. Learned   counsel for the petitioner has raised the following
questions for consideration by this Court:
(1) Whether the existence of a potentially taxable income or an
expenditure (capital or revenue) that impacts computation
of taxable income is a sine qua non for the invocation of
jurisdiction under Chapter X ?
S.R.JOSHI 2 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(2) Whether Chapter X confers the jurisdiction to
a) treat a transaction on the capital account as a revenue
transaction,
b) treat a single transaction of issue of shares as two
transactions – viz. as that of issue of shares and of grant
of a financial accommodation (equal to the difference in
value of the arm's length price as determined and the
issue price of shares), and to bring to tax a notional
amount as interest foregone on this notional amount of
financial accommodation?
(3) Whether the provisions of Chapter X confer the power and
jurisdiction upon the department to treat the arm's length
price determined in an earlier year as a sum actually
received (or receivable) in the later year, and determine the
arm's length price of transactions in the later year on that
basis?
4. The petition relates to Assessment Year 2009­10.
5. Brief facts leading to this petition are as under:­
(a) The petitioner is a wholly owned subsidiary of a Mauritian Entity 
namely   Vodafone   Tele­Services   (India)   Holdings   Ltd   (“the   Holding 
Company.”);
S.R.JOSHI 3 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(b) On 21 August 2008, the petitioner issued 2,89,224 equity shares of 
a face value of Rs.10/­ each at the premium of Rs.8591/­ per share 
aggregating to a total consideration of Rs.246.38 Crores to its holding 
company.   The petitioner received an amount of Rs.86.93Crores on 21 
August 2008 and the balance amount of Rs.159.46 Crores on 5 November 
2008 from its holding company;
(c) As the issue of the equity shares by the petitioner was to a non­
resident entity, the same was done in compliance with the provisions of 
Foreign Exchange Management Act, 1999. The Fair Market Value of the 
said equity shares was determined in accordance with the methodology 
prescribed under the Capital Issues (Control) Act 1947;
(d) On 30 September 2009, the petitioner filed its return of income for 
Assessment Year 2009­10 with the respondent­revenue. Along with its 
return of income, the petitioner also filed Form 3 CEB dated 28 September 
2009   by an accountant in accordance with Section   92­E.   In the said 
Form, the transaction of issuance of equity shares by the petitioner to its 
holding company (undisputedly an Associated Enterprise) was declared as 
an International Transaction and also the Arms Length Price (“ALP”) of the 
shares so issued, was also determined. However, a note was appended by 
the   accountant   to   its   Form   3   CEB   report   making   it   clear   that   the 
transaction of issue of equity shares did not affect the income of the 
petitioner and was being reported only as a matter of abundant caution. 
The note read as under:­
S.R.JOSHI 4 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
“ Note 1:­
“ The company has issued 289224 equity shares of Rs.10/­ 
each fully paid at a premium of Rs.8500 per share aggregating to  
total consideration of Rs.2,46,38,99,016.  As per Section 92(1) of 
the Income Tax Act, 1961 any income arising shall be computed  
having regard to the arm's length price.  This transaction of issue 
of equity shares does not affect income of the Company.  However,  
out of abundant caution, the same is reported here.” 
(e) On 30 August 2010, the Assessing Officer issued a notice under 
Section 143(2)   to the petitioner for the purposes of carrying out scrutiny 
assessment;
(f) On 11 July 2011, the Assessing Officer after obtaining the previous 
approval of the Commissioner of Income Tax referred all the transactions 
reported in Form 3 CEB dated 28 September 2009 by the petitioner to the 
TPO in accordance with Section 92CA(1)  . This reference to the TPO was 
for determining the ALP of the reported International  Transactions;
(g) On 14 December 2012, the TPO issued a show cause notice to the 
petitioner. In the above notice, in so far as relevant to these proceedings , 
the petitioner was, inter alia, called upon  to show cause why: 
(i) the issue price (including the premium) of the equity shares 
to its  holding company as declared by the petitioner should be  
accepted for  the  purposes of computing  ALP under the Act;
S.R.JOSHI 5 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(ii) the ALP of the shares issued by the petitioner to its holding 
company be not determined on the basis of its  Net Asset Value (in 
short   “NAV”),   after   taking   into   account   the   transfer   pricing  
adjustment for the Assessment Years 2007­08 and 2008­09 which 
would result in the NAV being enhanced from Rs.12,341.80 millions 
to Rs.75,564.28 millions.  This would  result in the ALP per share 
being enhanced leading to a price adjustment of Rs.2034.95 crores 
to arrive at the ALP of the equity shares;
(iii) the above short  fall of Rs.2034.15 crores  should not  be  
treated as amount   due     from   the     holding   company   to   the  
petitioner; and
(iv) the above shortfall of Rs.2034.95 crores from the holding  
company should not be considered as deemed loan by the petitioner 
and the interest at the rate of 13.50%   should not be charged  
thereon.  
(h) The petitioner filed its replies on 24 December 2012, 7 January 
2013 and 22 January 2013 to the show cause notice issued by the TPO. 
The petitioner in all its replies contended that Chapter X   i.e.   Transfer 
Pricing provisions do not apply to the issue of equity shares. Therefore, it 
was contended that the notice was completely without jurisdiction and its 
replies   should   not   be   construed   as   submitting   to   jurisdiction   under 
Chapter X  . Without prejudice, the petitioner contested the show cause 
notice on merits   pointing out that Transfer Pricing provisions do not 
apply to the issuance of the equity shares.  Besides reliance was placed 
upon the concept of real income and no jurisdiction to tax hypothetical 
income by re­charactering the same as  deemed loan; 
S.R.JOSHI 6 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(i) On 28 January 2013, the TPO passed the impugned order holding 
that the transaction of issuance of equity shares by the petitioner to its 
holding company is an international transaction covered under Chapter X 
.  In particular, it records the following findings:
(i) The   issue of equity shares is an International Transaction 
governed by Chapter X   as is evident from Form 3 CEB dated 28 
September 2009   filed by the petitioner.   The valuation of equity 
shares was arrived at by application of Comparable Uncontrolled 
Price  method by the petitioners.
(ii) The issue whether any Income has arisen and/or affected by 
the International Transaction for purposes of Chapter X   would be 
determined by the Assessing Officer. The jurisdiction exercised by 
him is only to determine the ALP of International Transactions and 
not   compute   the   income   arising   out   of   such   International 
Transactions; 
(iii) The transaction was an International Transaction as is evident 
from   the Explanation (i)(c) and (e) to Section 92­B   , which 
provides that capital financing and re­structuring of business would 
be included within the meaning of International Transactions;
(iv) The  issue  of shares by the petitioner to its holding company 
at  lower   premium   then   what   is   due,   results   in   the   petitioner  
subsidizing the price payable by the holding company. This deficit 
would be a loan extended by the petitioner to its holding company 
and such loan would have bearing on the profit of the assessee in 
terms of interest;
S.R.JOSHI 7 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(v) The ALP of the issue of equity shares by the petitioner to its 
holding company as determined by the Accountant under Section 
92E     was rejected on the ground that methodology of valuation 
adopted is not suitable to derive  the ALP;
(vi) The   Transfer   Pricing   adjustment   for   the   Assessment   Years 
2007­08 and 2008­09 have to be taken into account to determine 
the fair value of the Petitioner's business;
(vii) Finally, the TPO determined the ALP of equity shares issued 
by the petitioner to its holding company as under:­
“ 7.5 Determination of Arm's Length Price:
Thus, based on the above discussion, the ALP of equity shares of the 
company as on 31­03­2008 is computed as below:­
Description    Amount 
Number/ 
Amount
Remarks
(Rs. 
Million)
(Rs.) 
Net­worth of the assessee 
company   based   on 
audited balance sheet as 
on 31­03­2008
12341.8 As   per   the 
audited 
balance   sheet 
of the assessee 
as   on   31­03­
2008 
S.R.JOSHI 8 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
Description    Amount 
Number/ 
Amount
Remarks
(Rs. 
Million)
(Rs.) 
Add:   Off­Balance   sheet 
items (for TP adjustment 
made in the earlier years, 
ALP valuation of sale of 
call   centre   business   and 
ALP of assignment of call 
options)
i  Shortfall (net of taxes) 
in charging for provision 
of IT enabled services  for 
FY 2006­07
As   per 
informa­tion 
available   in 
the   order   of 
the   TPO   for 
the   FY   2007­
08
331.53
ii.   Shortfall in charging 
for   sale   of   call   centre 
business during FY 2007­
08
13443.92 As   per   the 
order   of   the 
TPO for the FY 
2008­09,   as 
modified   by 
the   directions 
given by DRP­
I, Mumbai.
iii.   Shortfall in charging 
for   assignment   of   call 
options during FY 2007­
08.
61788.83 As   per   the 
order   of   the 
TPO for the AY 
2008­09
Less: Provision for tax on 
shortfall   in   charging   for 
sale of call centre during 
FY 2007­08 @ 22.66%
3046.39 As   discussed 
above
Less:  Provision for tax on 
assignment of call option 
during   FY   2007­08   @ 
33.99%
21002.02 As   discussed 
above
S.R.JOSHI 9 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
Description    Amount 
Number/ 
Amount
Remarks
(Rs. 
Million)
(Rs.) 
Total   Net   Asset   Present 
Value
51515.87
No. of Equity Shares as on 
31­03­2008
9,57,992
ALP Value of each equity 
Share as on 31­03­2008
53,77,500
Computation of ALP
Description Number/Amount 
(Rs.)
ALP Value of each equity shares as on 31­03­
2008(a)
53,775
Value of equity shares as per the assessee (b) 8,519
Deficit amount per share (c) = (a)­(b) 45,256
No. of equity shares issued (d) 2,89,224
Price charged by the assessee (e) 246,38,99,016
Arm's Length Price (f) =        (a) x (d) 1555,30,20,600
Total shortfall from ALP (g) = (f)­(e) 1308,91,21,344
As can be seen from above, the price charged by the assessee in  
these international transactions falls beyond the +­5% range.  Thus, 
the   above   shortfall   of   Rs.1308,91,21,344/­   is   treated   as   transfer 
pricing  adjustment   for  the  price   charged  by  the  assessee  in   these  
international transactions in the nature of issue of equity shares.”
S.R.JOSHI 10 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(viii) The short fall in the value of shares issued by the petitioner to its 
holding company was treated as a deemed loan by the petitioner to 
its holding company.  This deemed loan was sought to be charged 
with interest at 13.5% per annum. Consequently, the TPO arrived at 
the following transfer pricing adjustment as under:­
“ 9.2.4 Computation of Arm's Length Price:
Amount of Deemed Loan Rs.1308,91,21,344/­
Period 6 months
Arm's Length Interest Rate 13.50% p.a.
Arm's Length Price @ 13.97% p.a.  Rs.88,35,15,691/­
9.2.5 Price Received vis­A­vis the Arm's Length Price:
The price charged by the assessee at Rs. Nil in the form of  
interest chargeable on the debts delayed from its Associated Enterprise  
is compared to the Arm's Length Price or interest as under:
Arm's Length Interest Rs.88,35,15,691/­
Interest received Rs. Nil
Shortfall   being   adjustment 
u/s  92CA
Rs.88,35,15,691/­
 
The   above   amount   of   Rs.88,35,15,691/­   is   treated   as   an 
adjustment   u/s   92CA   for   the   price   chargeable   as   interest   on   the 
deemed loan to its AE for the F. Y. 2008­09.
S.R.JOSHI 11 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
10 Summary of TP adjustments
The   transfer   pricing   adjustments   made   in   this   order   is 
summarized as below:­
Sr. 
No.
Nature of International transactions Adjustment 
Amount
(Rs.)
1 Shortfall in price of shares issued to 
AE
1308,91,21,344
2 Interest on deemed loan 88,35,15,691
TOTAL 1397,26,37,035
Thus the above total amount of Rs.1397,26,37,035/­ is 
treated   as   transfer   pricing   adjustment   for   the   FY   2008­09,  
relevant for the AY 2009­10.”
(j) Consequent to the order dated 28 January 2013 of the TPO, the 
Assessing Officer on 4 February 2013 issued notice to the petitioner. The 
above notice under Section 142 (1)   interalia called upon the petitioner 
to show cause as to why adjustment aggregating to Rs.1397.26 Crores as 
proposed   by   TPO   should   not   be   made   to   the   total   income   of   the 
petitioner;
(k) On 12 February 2013 and 19 March 2013, the petitioner responded 
to the show cause notice dated 4 February 2013.  The petitioner submitted 
that the order of the TPO is without jurisdiction as the transfer pricing 
provisions do not apply to a transaction of issuing   equity shares to its 
holding company.   Besides, the transaction of issuing   shares cannot be 
governed by Chapter X     as no income arises and /or affected by it. 
Further, there is no occasion to re­characterize a bonafide  transaction of 
issue of shares as  deemed loan under the Act. Thus, it was submitted that 
the   proceeding seeking to apply Chapter X     to issue of shares to its 
holding company is bad in law;
S.R.JOSHI 12 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(l) On 22 March 2013, the Assessing Officer passed the impugned 
Draft Assessment Order under Section 143 read with Section 144­C(1)  . 
The   Assessing   Officer   did   not   deal   with   the   petitioner's   principal 
contention that Chapter X     would not be applicable as the issuance of 
equity shares to its holding company does not give rise to any income. 
This was not dealt with by the Assessing Officer on the ground that in 
terms of Section 92­CA(4)  , the Assessing Officer has to compute the total 
income in conformity with the ALP determined by the TPO.  In view of the 
above,   the   Assessing   Officer   added   the   entire   amount   of   Rs.1397.26 
Crores determined by the TPO to the petitioner's income;
(m) On 24 April 2013, the present petition was filed.  On 26 April 2013, 
the petitioner filed objections to the draft Assessment Order dated 22 
March 2013 before the Dispute Resolution Panel ( “DRP”) under Section 
144­C  .  However, the petitioner raised objections before the DRP only 
with regard to the valuation/ quantification issue and not with regard to 
issue of jurisdiction viz:  the issue of equity shares by the petitioner to its 
holding company does not affect income and is thus  outside the ambit of 
Chapter X  .  This was for the reason that the issue of jurisdiction was the 
subject matter of challenge in this petition before the Court.
S.R.JOSHI 13 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
6. Affidavit in reply dated 23 September 2013 came to be filed 
by respondent No.3­Dy.Commissioner of Income Tax, (Assessing Officer) 
for and on behalf of respondents, wherein , inter alia, the deponent has 
raised the preliminary objection that the writ petition is not maintainable 
as it is at the stage of draft assessment order and the petitioner has an 
effective alternate remedy before the DRP, which remedy the petitioner 
has   already   resorted   to.       Affidavit   also   deals   with   the   petitioner's 
contentions on merits, which will be referred to hereinafter. 
The   petitioner   has   filed   affidavit­in­rejoinder   dated   10 
October 2013 dealing with the preliminary objection on maintainability 
and on merits. The Assessing Officer has filed sur­rejoinder dated 15 
October 2013.
7.   Learned counsel for the petitioner submitted that ­ 
(A) On correct interpretation of the provisions of Chapter X of the 
Act including section 92, the following two conditions precedent must be 
satisfied before invocation or application of Chapter X:­
There must be an international transaction, and
(i)
(ii) (a) income must arise from such international transaction, 
or 
(b) there must exist any expense or interest arising from 
such   international   transaction,   which   can   impact 
computation of total income.
S.R.JOSHI 14 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
Upon fulfillment of such conditions precedent and upon application of 
Chapter X  , the only consequence that follows is that the computation of 
income (expense or interest) shall be computed having regard to ALP.
(B)  Chapter X   relating to avoidance of tax does not purport to 
create   any   new   or   additional   head  of   income   over   and  above   those 
provided in section 14  .  If a receipt does not fall under any of the heads 
of income specified in section 14, the revenue cannot by invoking Chapter 
X   create an additional head of income for the purposes of charging of 
income tax and computation of total income.
(C)  The  legislative   intent   that   for   invocation  of  Chapter  X     , 
income must arise from the international transaction in question (or the 
expense or interest capable of impacting computation of taxable income 
must arise) is supported by intrinsic evidence in the provisions of Chapter 
X   as under:­
(i) Title   of   the   chapter   is   special   provisions   relating   to 
avoidance   of   tax   meaning   thereby   avoidance   of   tax   on 
taxable income;
(ii) Marginal note to section 92     is “computation of income 
from   international   transaction   having   regard   to   arm's 
length price”. That means section 92   is only a machinery 
provision and not a charging section.
S.R.JOSHI 15 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
All that sub­section (1) of section 92     provides is that 
(iii)
income  arising from an international transaction shall be 
computed   having   regard   to     ALP   and,   therefore,   the 
explanation clarifies that the allowance for any expenditure 
or   interest   arising   from   such   transaction   shall   also   be 
determined   as   having   regard   to     arm's   length   price. 
Expense or  interest  can possibly  impact  computation  of 
taxable income and, therefore, it is taken within the sweep 
of Chapter X  .
(iv) Sub­section (3) of section 92     again provides that the 
provisions of section 92   shall not apply in a case where 
computation of income under section 92   has the effect of 
reducing the  income  chargeable to tax computed on the 
basis   of   entries   made   in   the   books   of   account.     The 
emphasis   again   is   on  computation   of   income  for   the 
purposes of tax.
Sub­­section (3) of section 92C     confers power on the 
(v)
Assessing Officer to compute  ALP.  It also provides that this 
can be done “during the course of any proceeding for the 
assessment of income”.
S.R.JOSHI 16 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
Even   where   the   Assessing   Officer   himself   does   not 
(vi)
determine the  ALP but makes a reference to the Transfer 
Pricing Officer (TPO) under section 92CA     and the TPO 
passes an order determining the   arm's length price, sub­
section (4) provides that the Assessing Officer is to apply 
the said order “to compute the income of the assessee” in 
conformity with the   arm's length price so determined by 
TPO.
 (D)   “Income” is defined by section 2(24)   as including –
  (i)         profits and gains, 
(vi)       any capital gains chargeable under section 45 and 
(xvi)  any consideration received for issue of shares as  exceeds the  
w.e.f.
1-11-2013
{
{
fair market value of the shares referred to in clause (viib) of 
sub­section (2) of section 56.  
Section 56(2) (viib)   reads as under:­
Income from other sources.
56 (1) Income of every kind which is not to be excluded from  
the total income under this Act shall be chargeable to income­tax  
under the head “Income from other sources”, if it is not chargeable to 
income­tax under any of the heads specified in section 14, items A to  
E.
(2) In particular and without prejudice to the generality of  
the provisions of sub­section (1), the following incomes, shall be  
chargeable   to   income­tax   under   the   head   “Income   from   other 
sources” namely:­
“...............”
(viib) Where a company, not being a company in which the  
public are substantially interested, receives, in any previous year,  
from any person being a resident, any  consideration for issue of 
shares  that exceeds the face value of such shares, the aggregate 
consideration received for such shares as exceeds the fair market 
value of the shares.                                   (emphasis supplied)
S.R.JOSHI 17 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
Nowhere in the Act any shortfall in share premium is treated as income. If 
a case does not fall under section 56(2)(viib) , even share premium in 
excess of fair market value of shares is  not treated as income.
  It is therefore vehemently submitted by the learned counsel 
for the petitioner that the question of determining the  arm's length price 
by invoking the provisions of Chapter X   can arise only for the purpose of 
assessing the income as defined by the  Act.
(E)   While section 2(24)  gives an inclusive definition of “income”, 
section 7   provides which income shall be deemed to be received in the 
previous year in question and section 9   provides which income shall be 
deemed to accrue or arise in India.  None of those provisions provide for 
any fiction of treating the receipt of share premium as deemed or notional 
income. Similarly, no provision even in Chapter X   provides that a receipt, 
even if otherwise not covered by the definition of “income” computed 
having regard to   ALP, will be treated as notional income or deemed 
income.
  Section   92(1)     only   provides   for   computation   of   income 
arising from an international transaction having regard to the  ALP and 
does not provide that the amount computed as having been received in 
terms of the ALP shall be treated as deemed income or notional income.
S.R.JOSHI 18 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(F) The   suggestion   made   by   the   Department   in   the   Counter 
affidavit, that the definition of International Transaction by itself creates a 
legal fiction by which the ALP of an International Transaction is deemed 
to be income runs counter to the legislative material placed before this 
Court by them.  It is submitted that the assessments in the present case 
are a mockery of the legislative intent.
a) The Notes on Clauses refers to Section 92   as a new 
section   to   “provide   that   any   income   arising   from   an 
International Transaction shall be computed having regard to  
arms   length   price ....”,   and   the   meanings   of   associated 
enterprise and International Transaction “..... with reference 
to   which   the   income   is   to   be   computed   under   the   new 
section.”
b) The  Memorandum  Explaining   the  Finance  Bill   2001 
refers to “MEASURES TO CURB TAX AVOIDANCE” and “New 
Legislation   to   curb   tax   avoidance   by   abuse   of   transfer 
pricing.”   It   points   out   that   “the   profits   derived   by   such 
enterprises carrying on business in India can be controlled by 
the   multinational   group,   by   manipulating   the   prices.... 
leading to erosion of tax revenue...”.   The provisions were 
inserted “.... With a view to provide a statutory framework 
which   can   lead   in   computation   of   reasonable   fair   and 
equitable   profits   and   tax   in   India   in   the   case   of   such 
multinational enterprises...”
S.R.JOSHI 19 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
c) The circular issued by the CBDT also echoes the same 
sentiment­ it states “... with a view to provide a detailed 
statutory frame work which can lead to the computation of 
reasonable, fair and equitable profits and tax in India....”.
(G)   As  per  settled  legal  position  Income  tax  is  a  tax  on  real 
income. Income tax cannot be levied on hypothetical income. If income 
does not result at all, there can not be a tax.  It is submitted that the share 
premium, which is not taxable, cannot be taxed on the ground that the 
assessee ought to have received higher share premium and, therefore, the 
difference should be treated as notional income.  
(H)   The assessee required from its holding company funds to the 
tune of about Rs.246 crores for its operations in India. On the basis of the 
fair market  value of equity shares calculated in accordance with the 
formula   under   the   Capital   Shares   (Control)   Act,   1947,   the   assessee 
issued 2,89,224 equity shares of Rs.10/­ each at a premium of Rs.8,519/­ 
per share aggregating to total consideration of Rs.246.38 crores to its 
Holding company which is undisputedly an Associated Enterprise.   The 
petitioner received the said amounts in August/ November 2008. At the 
relevant time sub clause (xvi) was not yet inserted in Sec.2(24)   – which, 
in certain cases, treats share premium in excess of fair market value of 
shares as income  w.e.f. 1 April 2013. Hence the petitioner could have as 
well   received   Rs.246.38   crores   from   its   holding   company   by   simply 
issuing only  share or 100 shares.
S.R.JOSHI 20 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(I)  The AO and the TPO have determined the  ALP of each share 
at Rs.53,775/­ and on that basis they have treated the differential amount 
of   Rs.45,256/­   (Rs.53,775   –   Rs.8,519)   as   the   shortfall   in   the   share 
premium.  Since the number of equity shares issued by the petitioner was 
2,89,224, the transfer pricing adjustment of Rs.1308.91 crores has been 
made. This alleged shortfall has been treated as loan from the petitioner 
to   the   Associated   Enterprise   or   a   receivable   from   the   Associated 
Enterprise   or     financial   facility   extended   by   the   petitioner   to   the 
Associated Enterprise or a call in arrears that should have been paid by 
the Associated Enterprise on the date of issue of shares.  
(J) The AO and the TPO both have still gone further and an 
interest at the rate of 13.5% for 6 months has been computed on the 
deemed loan interest quantified at Rs.88.35 crores and thus the total 
transfer pricing adjustment of Rs.1397.26 crores is made.
(K)    The transfer pricing provisions have thus been used by the 
TPO and the AO to treat the alleged shortfall in the amount of share 
premium  as income.  It is vehemently submitted by Mr.Harish Salve that 
the TPO and the AO have turned the entire tax jurisprudence on its head 
by passing the impugned orders.
S.R.JOSHI 21 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(L) The issue of equity shares at a premium by the petitioner to its 
holding company is itself a process of creation of shares and thus would 
not   be   covered   as   a   transfer   as   held   by   the   Apex   Court   in   Khoday 
Distilleries   Ltd.   v/s.   CIT,   2009(1)   SCC   256.     In   the   above   case,   the 
Supreme Court held as under:­
“There is a vital difference between “creation” and “transfer” of 
shares................There is a difference between issue of a share to a  
subscriber and the purchase of a share from an existing shareholder. 
The first case is that of creation, whereas the second case is that of  
transfer of chose­in­action.”
Consequently, the issue of shares at a premium being sue generis would 
not attract the provisions of Section 2(47) and 45   dealing with transfer 
of capital assets and capital gains.
(M) Section 4     is the charging section and Section 5     which 
defines the scope of total income to include income received and deemed 
to be received or accrued. It is submitted that in this case, no income has 
accrued or has been received or deemed to be received by the petitioner 
on the issue of equity shares to its holding company and therefore, cannot 
be subjected to tax.   In support of the above submission, reliance was 
placed upon the decision of this Court in Cadell Weaving Mills Company 
Limited vs. CIT 116 Taxman 77.  In the above case the issue was whether 
an amount received in consideration for  surrendering  statutory tenancy 
could be considered as an amount liable to tax under Section 56     i.e. 
income from other sources. This Court inter alia held as follows:­
S.R.JOSHI 22 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
“It is true that Section 2(24)    defines would “income”.  That the 
definition is an inclusive definition.  However, it is well settled that 
capital receipts do not come within the ambit   except to the extent of  
any capital receipt being expressly sought to be covered by the act of  
the Parliament as in the case of Section 2(24) (vi)  .”
The Court held that where capital gain is not chargeable for 
any reason under Section 45   then any amount/income/gain cannot be 
brought to tax by applying the general understanding of income in the 
inclusive definition provided under Section 2(24)   . In the present case 
also it was submitted that the issue of shares was on capital account and 
the same is not taxable under the head Capital Gains, therefore, cannot be 
brought to tax as income under any other head unless it is specifically 
defined in the Act.  The aforesaid decision of the Bombay High Court was 
upheld by the Apex Court  in 273 ITR page 1.
(N) One more issue which arises in this case and which cannot be 
contended before the authorities is: if the revenue's contention is accepted 
(the amount received as share premium on issuance of equity shares was 
received in terms of the ALP determined by the department, then no 
amount received by the petitioner would be subjected to tax.  However, if 
there is any short fall/difference on the amount determined as ALP and 
amount received by the petitioner then the petitioner would have to pay 
tax   on   the   differential   amount),   such   construction   would   lead   to 
imposition of penalty and would not only be arbitrary and violative of 
Article 14 but also violative of Article 19(1) (g) of the Constitution.  In 
support of the aforesaid proposal reliance was placed upon the decision of 
the Apex Court in the matter of K.P.Varghese vs. ITO 1981 (4) SCC , 173.  
S.R.JOSHI 23 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
In view of the above, it is submitted by Mr.Salve that this 
Court should exercise its extra ordinary writ jurisdiction and entertain the 
petition as the alternative remedy is not an efficacious remedy.
(O) The TPO while determining the ALP of the issue of equity 
shares  by  the  petitioner to  its  holding  company  has  treated  the  ALP 
determined in respect of transactions in earlier Assessment Years 2007­08 
and 2008­09 as the sums actually received/receivable.   This   is   not 
permissible  as the ALP transaction for the earlier period only results in a 
tax being paid on proper value of the international transaction on the 
basis of ALP so determined for that transaction in that year. It does not 
have any carry forward effect.
8. Mr.Salve has also assailed the impugned order on the ground 
of breach of principles of natural justice:
(a) The  impugned orders of the TPO and the draft assessment 
order of the Assessing Officer are in  breach of principles of natural justice 
in as much as the fundamental issue going to the root of the matter raised 
by the petitioner viz:  the international transaction in question does not 
give rise to and/or affect any income has not been considered and/or 
dealt with either by the TPO or by the Assessing Officer  and yet Chapter 
X   has been applied.  The TPO does not consider the issue of income on 
the   ground that in terms of Section 92CA     his mandate is only to 
determine the ALP of the transaction whereas the Assessing Officer has 
not dealt with the issue in the Draft Assessment Order  on the ground that 
in terms of Section 92CA (4)  , he is bound by  the ALP as determined by 
the TPO; 
S.R.JOSHI 24 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(b) Before the Assessing Officer refers a transaction to the TPO 
for determination of the ALP under Section 92CA  , it is incumbent  upon 
the   Assessing   Officer   to   hear   the   petitioner   before   coming   to   the 
conclusion that it is necessary and expedient to refer the transaction to the 
TPO for computation  of ALP.   This not having been done, the entire 
reference to TPO is bad.
(c) Further while referring the matter to the TPO, the Assessing 
Officer is also required to consider whether there is any income arising 
from international transactions so as to make provisions of Chapter X 
applicable as otherwise, at no point of time, the question whether or not, 
any   income   arises   from   international   transactions   is   subject   to   any 
examination by the authorities.
(d)    The constitution of the DRP is such that one of its members is 
Director of Income Tax (Transfer Pricing). In terms of Instruction No. 
3/2003 dated 20 May 2003 a person of equal rank to the Director of 
Income Tax (Transfer Pricing) who is equal to a member of the DRP is 
required to approve the order of the TPO. In view of the above, it is 
submitted that the Writ Petition be entertained and be disposed of on 
merits.
9. Mr.   Salve   further   submitted   that   the   petition   should   be 
entertained and the petitioner should not be relegated to avail of alternate 
remedy as the challenge in the petition was to the very jurisdiction of the 
respondent­authority to tax issue of shares at premium by the petitioner 
to   its   holding   company.     In   support   of   the   above,   the   following 
submissions were made:­
S.R.JOSHI 25 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(a) From  the  very  beginning,  the  petitioner  has  protested  and 
challenged   the   jurisdiction   of   the   authorities   in   applying 
Chapter X   in respect of the issue of shares, inter alia, on the 
ground that it does not give any rise to any income. This is 
evident from  Form 3 CEB dated 28 September 2009 filed by 
the petitioner along with its return of income and the replies 
filed  by  the   petitioner  to   the   show   cause   notice   dated  14 
December 2012  issued by the TPO; 
(b) The decision of this Court in W. P. No. 488 of 2012 rendered on 
6   September   2013   (for   convenience   Vodafone   II   case ), 
wherein   this   court   refused   to   entertain   a   writ   petition 
challenging proceeding under Chapter X   for the Assessment 
Year 2008­09, is inapplicable to the present facts. This is  for 
the reason that unlike  in the above case, the petitioner had in 
these proceedings challenged the jurisdiction of the TPO and 
the   Assessing   Officer     right   from   the   beginning   of   the 
proceeding.     Besides   in   this   case,   there   are   no   disputed 
questions of fact as found in Vodafone II case; 
(c) Though after the filing of  this petition on 24 April 2013, the 
petitioner has on 26 April 2013 filed objections against draft 
assessment order before the DRP, these objections were filed 
only with regard to quantification/valuation issue and not with 
regard to the jurisdiction of the authorities to apply Chapter X 
to the issue of shares to its holding company.  Thus petitioners 
are not availing of two remedies at the same time;  
S.R.JOSHI 26 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(d) In any event, the objections filed by the petitioner to the draft 
Assessment   Order   before   the   DRP   is   not   an   efficacious 
alternative remedy.   This is for the reason that   in terms of 
Section 144C (5) read with Section 144 C (8)  , the DRP has no 
jurisdiction to set aside any proposed variation in the draft 
assessment order, even if is satisfied that the same is without 
jurisdiction.
(e) The impugned orders are in the nature of penalty in violation 
of petitioner's fundamental rights as submitted in ground (N) 
on merits. Hence, the petitioner should not be relegated to a 
departmental authority like DRP.
(f)     It   was   also   submitted   that   in   the   affidavit   in   reply,   the 
respondent­revenue have set out the reasons why according to 
them income arises on the international transaction being the 
issue of shares at a premium is covered by Chapter X   .     In 
these circumstances,   the   contentions   of   the   parties   be 
considered on merits and the matter be decided by this Court 
finally without relegating the  petitioner   to   either   the 
Assessing Officer or the DRP.  
10. On the other hand, Mr. Mohan Parasran, learned Solicitor 
General, in support of the impugned orders passed by the TPO and the 
Assessing   Officer,   submitted   that   this   petition   be   dismissed   at   the 
threshold as an efficacious alternative remedy is provided under the Act, 
the issues raised herein can more appropriately be dealt with by the 
authorities under the Act.   In support, the following submissions were 
made:­
S.R.JOSHI 27 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(a) The Act provides a complete and self contained  machinery 
for   obtaining   relief   against   improper   action   by   the 
authorities. In this case, the petitioner has already resorted to 
the alternative remedy by preferring its objections before the 
DRP.  In the above circumstances, the petitioners be directed 
to proceed with  their objections before  the DRP and not be 
allowed to  avail of parallel remedies; 
(b) This Court in almost similar circumstances in Vodafone II 
case  by its order rendered on 6 September 2013 relating to 
Assessment Year 2008­09 in respect of the same petitioner 
refused to exercise its writ jurisdiction.   In the aforesaid 
decision, it has been held that the draft assessment order 
based on the order of the TPO could be challenged before the 
DRP on all grounds in its entirety including the issue of 
jurisdiction.  Therefore,  whether  or  not   any   income  arises 
consequent to the international transaction of issue of shares 
at   a   premium   to   its   holding   company   attracting   the 
provisions of Chapter X   is also amenable to challenge before 
the DRP;  
(c) The petition itself involves mixed questions of facts and law. 
The  issue of transfer pricing involves valuation which is the 
result of facts based analysis which could be best done by the 
authorities  under the Act.   It was submitted that for this 
very reason, the  respondents are not arguing on the merits, 
save   and   except   to   point   out   that   once   an   International 
Transaction exists then the ALP has to be determined by the 
TPO; and 
S.R.JOSHI 28 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
11.    The   learned   Solicitor   General   further   submitted   that   the 
Assessing Officer is under no obligation to give any hearing to an assessee 
before it makes a reference to the TPO under Section 92CA(1)  .   All that 
the Assessing Officer has to do is to reach a prima facie satisfaction that 
there is an international transaction and that the ALP of the same is to be 
determined   by   the   TPO   after   obtaining   the   previous   approval   of   the 
Commissioner. There is no need for a hearing as it is only a prima facie 
opinion of the Assessing Officer.  Further, in any view of the matter, the 
TPO in terms of Section 92CA(2)    serves a notice on the assessee and 
entertains the objections of the assessee while determining the ALP of the 
international transaction. Therefore, the principles of natural justice are 
satisfied and the assessee has an opportunity to present its case before the 
TPO to whom the case is referred to by the Assessing Officer. In these 
circumstances,   there   is   no   justification   for   the   assessee   to   have   one 
hearing before the transaction is referred to the TPO and another hearing 
on the same issue after it is referred to the TPO.
12. On merits of the issue, the learned Solicitor General in his 
reply   after   canvassing   the   submissions   on   the   questions   of   alternate 
remedy and obligation, if any, of the AO or TPO to give any hearing to 
assessee simply declined to make any submission on merits of the aspect 
on the ground that since merits   would be considered by the DRP, he 
would not make  any submission on merits  of the controversy at the 
hearing of this writ petition.
S.R.JOSHI 29 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
13. Subsequently, one week after conclusion of the arguments 
including rejoinder, learned counsel for the respondents submitted written 
submissions   on   behalf   of   the   revenue   dealing   with   merits   of   the 
controversy and attempting to rebut the petitioner's contentions on merits. 
As indicated earlier, in the affidavit­in­reply dated 23 September 2013 
also the revenue had dealt with merits of the controversy. 
14. When the learned counsel for the petitioner submitted in 
rejoinder that the learned counsel for the revenue had shied away from 
the merits of the case because the revenue has no case on merits,  in the 
subsequent   written   submission   submitted   on   behalf   of   the   revenue 
reliance is placed upon the decision of the Supreme Court in Tin Plate Co. 
of India Ltd. v/s. State of Bihar and ors, (1998) 8 SCC 272. The Supreme 
Court observed in that case that when the High Court dismisses a writ 
petition   on   the   ground   that   the   petitioner   has   an   alternate   remedy 
available to him, the High Court should not make observations touching 
upon the merits of the case. 
  True it is, that while disposing of a writ petition on the 
ground of alternate remedy, the Court should not express any opinion on 
merits   of   the   controversy   between   parties.   That,   however,   does   not 
absolve   the respondent­authority from its duty to Court to indicate a 
prima facie, probable or atleast a plausible defence when the Court  calls 
upon the respondent­authority to disclose its defence in a nutshell, after 
the   petitioner   makes   out   a   strong   prima   facie   case   for   invoking   the 
jurisdiction of the High Court on the ground that the respondent­authority 
has ex­facie acted without jurisdiction.  Otherwise, even in case of grossly 
arbitrary   action   or     proceeding   initiated   without   any   jurisdiction 
S.R.JOSHI 30 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
whatsoever, the authority raising plea of alternate remedy, may  remain 
silent on merits of the matter and expect the High Court to dismiss the 
writ petition on the ground of alternate remedy, requiring the petitioner to 
go through the labyrinth of appeals and revisions, hoping to tire the 
petitioner out in terms of  time, energy and costs before he can approach 
the writ court again for adjudication of merits of the dispute.  Authorities 
shall keep this caution in mind for future.
15.  Now we will make a brief reference to the reply on merits in 
the affidavit­in­reply, wherein the respondents had taken the following 
stand:
“... I state that the Revenue contends that the nature of receipt, 
whether `capital or revenue', has no bearing on the issue of accrual of 
income for the purposes of Chapter X.
 “........ The transaction of issue of shares by the petitioner to its AE 
does have a bearing on the assets of the petitioner company and hence is 
as   per   the   mandate   of   law,   within   the   jurisdiction   of   the   TPO   for 
determining the arm's length price....
“.... the computation part of transfer pricing regulation does not put 
a   pre   condition   of   tax   implication   before   examining   ALP   of   an 
international transaction.......” (para 15)
“...... The Act nowhere states that only revenue items would be 
taken as income.......”.
“.....the determination or variation in the ALP of an International 
Transaction as determined by the AO/TPO under Chapter X, would be 
part of `notional income' including the total income of an assessee.” 
(para 20).
S.R.JOSHI 31 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
“For the purposes of Chapter X, the difference in ALP of an 
international   transaction   has   to   be   treated   as   income,   for   which   no 
express statutory fiction is required, as contended by the petitioner.” (para 
40.2(J))
16. On   merits   of   the   issue     the   revenue   made   the   following 
submissions :­
(a) The issue of equity shares at a premium by the petitioner to 
its holding company is an international transaction in terms 
of Section 92­B  . This was recognized even by the petitioner 
who along with its return filed the requisite statutory Form 3 
CEB, declaring the issue of shares to its holding company as 
an  international transaction.  In terms of   Section  92­B 
of  the  Act,  all  transactions   between   Associated 
Enterprises  which have bearing on profit, income or loss or 
assets would be considered to be an international transaction. 
Therefore, the issue of equity shares  would   be   regarded   as 
international transaction as it would have  bearing   on   the 
assets of the petitioner. Moreover, Section 92­B     includes 
within the meaning of international transactions also capital 
financing   and   business   re­structuring   as   provided     in   the 
Explanation (1) (c) and (1) (e) to Section 92­B   .   It was 
submitted  that  whether or  not,  the  issue  of shares  has  a 
bearing on the assets and income of the petitioner and the 
extent of the assets and income would be decided by the 
authorities, assessing the petitioner to tax.  In   view   of   the 
above   circumstances,   no   submission   on   merits   of   the 
transactions were being made by the revenue at the bar; 
S.R.JOSHI 32 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(b) Issue of share capital by a subsidiary to its holding company 
is normally liable to capital gains.  This is evident from the 
fact that  Section 47   provides for transactions not to be 
regarded   as   transfers   for   the   purpose   of   capital   gain. 
Attention   was   particularly   drawn   to   Section   47   (vi)   (d) 
which clearly provides that issue of shares in certain situation 
is regarded as transfer and may give rise to capital gains 
under Section 45  . Therefore, though this is not a case of de­
merger, the same is being relied upon  so   as   to 
emphasize that conceptually an issue of share capital could be 
regarded as transfer giving rise to capital gains. Therefore, 
the difference between the ALP and the declared value would 
give rise to income.
17. The petitioner as well as the respondents have relied upon 
various decisions in support of their above submissions.   We shall deal 
with the relevant case law cited by the counsel, where necessary, while 
considering their submissions.
18. The first issue which arises for our consideration is whether 
this petition as contended by the petitioner should be entertained in 
exercise of our writ jurisdiction under Article 226 of the Constitution of 
India or dismissed at the very threshold on the ground of alternative 
remedy as submitted by revenue. 
S.R.JOSHI 33 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
19. The respondent­revenue has placed strong reliance upon the 
decision of this Court rendered in Vodafone II case filed by this petitioner 
relating   to   the   Assessment   years   2008­09.     In   the   above   case,   the 
petitioner had challenged the jurisdiction of the TPO in taking suo­moto 
notice of International Transactions and determining its ALP.   It is the 
contention of the revenue that on a similar fact situation, this Court 
directed the petitioner to avail of the alternate remedy available under the 
Act. The Court held that the DRP and the ITAT are entitled to set right any 
defect in the order of the TPO as reflected in the draft Assessment Order 
including the question of lack of jurisdiction of the TPO.  In view of the 
above, it was submitted by the revenue that this Court should not exercise 
its extra ordinary jurisdiction and follow its decision rendered in Vodafone 
II case.  
20. It is not possible to accept the contention of the revenue that 
the situation in Vodafone­II case was similar to the present case (which 
may ,for the sake of convenience, be referred to as Vodafone­III case). 
(a) In Vodafone­II, TPO had suo motu exercised his jurisdiction to 
determine   the     arm's   length   price   in   respect   of   two   unreported 
international transactions, being 
(i)  the transaction relating to sale of call centre business by the 
petitioner to Associated Enterprise, and 
(ii) the  assignment  of  call options  under  the  new  framework 
agreement dated 5 July 2007.  
S.R.JOSHI 34 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
The   petitioner   had   contended   before   the   TPO   that   the 
transactions did not constitute international transactions.   The Division 
Bench held that there were several issues of fact and law on material 
aspects which were required to be considered by the authorities under the 
Act and, therefore, it was not a fit case to invoke Article 226 of the 
Constitution of India (para 195/page 195).
(b) In para 145, the Division Bench dealt with the contentions 
thus:
“The petitioner's case is this.   The petitioner and HWP (India) 
are Indian companies.  The call centre business was therefore, 
transferred by the petitioner, an Indian company, to HWP 
(India), another Indian company.   Section 92­B requires at 
least one of the parties to be a non­resident.   As both the  
parties to the transaction were Indian companies, section 92­B 
did not apply.  There was no agreement between HWP (India)  
and the associated enterprise of the petitioner viz. VIH BV. 
The   findings   to   the   contrary   are   perverse   and   without 
jurisdiction.”
(c)  The   Division   Bench   held   that   the   relevant   question   was 
whether call centre business was sold before or after the sale of the CGP 
share.  Determination of that question was necessary to decide whether 
the   transaction   of   sale   of   call   centre   business   was   an   international 
transaction because after the sale of CGP share the authorities would be 
entitled to consider the petitioner as being in the Vodafone group.  (para 
187/page 189).
(d) The Division Bench also noted that the completion date under 
the Share Purchase Agreement admittedly was 8 May 2007.  The BTA was 
also dated 8 May 2007.  The answer to the question whether the sale and 
purchase of the share preceded the sale of the call centre business or vice 
S.R.JOSHI 35 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
versa or whether they were simultaneous requires a consideration of facts, 
circumstances and factors, including the conduct of parties.  (para 170/ 
page 178­179)
(e) Another  question,   which   was  agitated  before  the  Division 
Bench, was whether MOU purported to have been signed on 25 April 
2007 was ante­dated or not.   The Division Bench held that this was a 
question of fact which must be decided by the authorities/Tribunal under 
the Act.  (para 172­173/page180­181)
(f)  The   Division   Bench   further   held   that   even   assuming   that 
MOU was not ante­dated and was executed prior to the Share Purchase 
Agreement, the petitioner did not have an open and shut case.  The terms 
and conditions of the MOU require serious consideration – whether the 
MOU constituted an agreement at all or whether it was only an agreement 
to   enter   into   an   agreement   which   is   not   enforceable   in   law.     (para 
174/page 181)
(g) The Division Bench held that the following were questions of 
fact:
“151.     ….   The   question   would   be   whether   the   parties, 
including HWP (India) intended that HWP (India) would be 
bound by the terms of the SPA relating to the sale of the call  
centre business.
158.    The next question is in relation to Mr. Salve's third 
contention ­ whether the relevant transaction i.e. the BTA / 
sale of the call centre business was in relation to the SPA  
and/or the terms thereof were determined by the SPA.
164.     The fourth question is whether the SPA was prior in 
point of time to the BTA / the sale of the call centre business.
S.R.JOSHI 36 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
The Division Bench thereafter referred to the contention of 
the   respondents   and   then   held   that   the   contention   was   not   wholly 
inarguable or improbable. (para 146/page 164­165)
(h)  The Division Bench gave a specific finding that TPO had jurisdiction 
to determine the arm's length price of the two unreported and unreferred 
transactions.  (para 131/ page 140)
(i)  The Division Bench held that in the case before it, there was no 
warrant for exercise of writ jurisdiction because the petitioner had not 
only an equally but a more efficacious remedy by filing the objections 
before DRP and that DRP would be entitled to go into all aspects of the 
matter, factual and legal, whereas in a writ petition a Court may decline 
interference where there are disputed questions of fact. (Para 107/page 
119)
21. It must be pointed out that while relegating the petitioner to 
the alternate remedy in Vodafone II case, this Court had also entered a 
caveat that the existence of alternate remedy by itself will not bar the 
Court from exercising its extra ordinary jurisdiction if the facts of the case 
so warrant.   Moreover, we find that the Court while refusing to entertain 
the petition had on facts found that the petitioner had not challenged/ 
objected to the jurisdiction of the TPO at any time prior to filing the 
petition and on the contrary, the petitioner had actively participated in the 
proceedings   before   the   TPO   without   raising   any   objections   as   to   its 
jurisdiction.  
S.R.JOSHI 37 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
As   against   the   above,   in   the   present   proceedings,   the 
petitioner has from the very out set, been objecting to the jurisdiction of 
the authorities to apply Chapter X   on issue of shares at a premium by it 
to its holding company.  This is evident from the Form 3 CEB dated 28 
September 2013 filed by the petitioner, wherein it was specifically stated 
by its accountant that the International Transaction of issuing shares at a 
premium to its holding company is not covered by Chapter X   as the issue 
of shares does not give rise to or affect any income. Further, even while 
replying to the show cause notice dated 14 December 2012 issued by the 
TPO, the petitioner had in its replies dated 24 December 2012, 7 January 
2013 and 22 January 2013   protested to the jurisdiction of the TPO to 
apply Chapter X    to  issue of equity shares, inter alia, on the ground that 
it does not give rise to any income.  
Thus, the fact situation in the present case is fundamentally 
different from the fact situation in Vodafone II case where the petitioner 
had submitted to the jurisdiction of the revenue­authorities and had not 
challenged and/or protested to the same till such time the TPO had 
passed an order.  
22. Further,   the   revenue   has   also   placed   reliance   upon   the 
decision of this Court in  Hindalco Industries Ltd. v/s. Addl. CIT    2012 
(211) Taxman page 315  wherein also this Court refused to entertain a 
petition   under   Article   226   of   the   Constitution     on   the   ground   of 
alternative remedy.  However, this was for the reason that in the above 
case  also  the   petitioner   had willingly   participated  in  the   proceedings 
before the TPO and only after the TPO had rendered a finding on 31 
October  2011  with  regard  to  the  ALP,  that   the  petitioner  moved  the 
S.R.JOSHI 38 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
petition. It its petition, Hindalco  had also challenged the validity of the 
reference made by the Assessing Officer to the TPO on 9 October 2009 as 
well as approval of the Commissioner of Income Tax on 30 September 
2009 for making the reference to TPO. However the above challenge in 
Court   was     made   after   delay   of   two   years.   It   was   in   the   above 
circumstances that the Court refused to entertain the petition holding that 
a comprehensive remedy was available to the petitioner under the Act to 
challenge the order of the TPO. 
23. In view of the above, none of the two decisions being relied 
upon by the revenue are applicable to the present facts so as to warrant 
dismissal of the petition at the very out set.  Therefore, we would have to 
independently examine the issue on the facts arising herein  whether the 
petition should be entertained or the petitioner be directed to pursue its 
remedies under the Act.
24. The contention of the petitioner is that filing of objections 
with   the   DRP   from   the   draft   assessment   order   is   not   an   efficacious 
alternative remedy for the reason that in view of Section 144C(8)  , the 
DRP while passing order under Section 144C(5)     cannot set aside any 
variations in the draft assessment order or remand the matter to Assessing 
Officer for further enquiry.  Section 144C(8)   reads as under:­
“ The Dispute Resolution Panel may confirm, reduce or enhance the 
variations proposed in the draft order so, however, that it shall not 
set aside any proposed variation or issue any direction under sub­
section (5) for further enquiry and passing of the assessment order.”
(emphasis supplied)
Learned counsel for the petitioner further referred to powers 
of the Commissioner (Appeals) conferred by Section 251(1)(a) in the 
following terms:­
S.R.JOSHI 39 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
251(1) In disposing of an appeal the Commissioner (Appeals) shall 
have the following  powers­
(a) in an appeal against an order of assessment, he may confirm,  
reduce, enhance or annul the assessment.
Thus the contention of the petitioner is that primary issue raised by it (viz: 
Chapter X     is not applicable in view of the fact that no income arises 
and /or is affected) could never result in the draft assessment order being 
set aside by the DRP even if it is convinced of the petitioner’s case. 
According to the petitioner the only jurisdiction the DRP has is with 
regard   to   quantification/valuation   and   therefore,   this   Court   should 
exercise its writ jurisdiction. 
25. On   the   above   issue,   the   revenue   has   submitted   in   their 
written submissions as under:­
“The petitioner is not correct in contending that the powers 
conferred in sub­section (5) of Section 144C   to the DRP are curtailed by 
its sub­section (8), particularly when fetters are put on the DRP that it 
shall not set aside any proposed variation or issue any direction under 
sub­section (5) for further enquiry and passing of the assessment order. 
In this context, it is submitted that a purposive construction should be 
given to this sub­section by harmoniously reading the entire scheme of 
section 144C, including sub­sections (6), (7), (12) and sub­section (13). 
It is further submitted that fetter to set aside and issue of directions is 
limited to further enquiry by the AO which can be read with sub­section 
(13) so that the completion of assessment is expedited within available 
limited time of nine (9) months.”
S.R.JOSHI 40 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
26. This   very   submission   was   made   by   the   Petitioner   before 
another   Division   Bench   of   this   Court   in   Vodafone   II   case   and   was 
negatived   by   decision   dated   6   September   2013   (supra)   wherein   it 
recorded the submission and  observed, inter alia, as under:­
“ 82.   Mr. Salve submitted that the DRP is entitled under 
Section 144C only to “confirm, reduce or enhance” the 
variation   proposed   in   the   draft   order.   These   words 
according   to   him,   relate   and   are   germane   only   to 
quantification   of   the   arms   length   price.   The   DRP   is  
therefore not  entitled  to   consider  whether  or  not  the 
transaction   are   international   transactions.   We   are 
unable to agree.
83 to 86……
87.   …… Nor does it limit the consideration by the DRP 
to the nature of the report relating to draft assessment 
order.
Sub­section(6) and especially clauses (a) and (b) 
thereof   illustrate   the   DRP   would   also   be   entitled   to 
consider whether or not the TPO was entitled to exercise 
jurisdiction.    
88. This view is not repugnant to the words “confirm 
reduce or enhance” in section 144C(8). The suggestion 
that these three words refer only to the valuation or 
quantification of the arm's length price is unfounded. A 
reduction   or   an   enhancement   indeed   relate   to   the 
valuation or quantification. The word 'confirm', however, 
is much wider. The DRP's power to confirm would include 
the power not to confirm. It would include the power to 
annul the variations or any of them.  The doubt if any, is 
set to rest by the use of the words “may confirm”. Once 
the entire draft order is before the DRP for confirmation,  
it is axiomatic that it would have the power to consider 
the entire draft assessment order, including the question 
S.R.JOSHI 41 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
as   to   whether   the   unreported   transactions   are 
international transactions or not or even whether what 
the TPO considered was a transaction at all.
The Division Bench of the Gujarat High Court in 
Veer Gems (supra) also held that the issue whether there 
was   an   international   transaction   or   not   can   also   be 
examined by the DRP.
89 to 93………
94.   In the result, the petitioner has, in fact, more  
than one alternate remedy although not to the extent 
contended   by   the   Advocate   General.     In   view   of   our 
findings, the petitioner's remedy against the order of the 
TPO   is   not   before   the   AO.     The   AO   must   make   the 
assessment in conformity with the TPO's order.  The AO is 
not entitled to either question the TPO's order in any  
respect   or   to   make   the   assessment   contrary   thereto. 
However, the assessee is entitled to challenge not merely  
the determination of the arm's length price, but also the 
TPO's   conclusion   that   a   particular   transaction   is   an 
international transaction before the DRP.   Alternatively, 
the assessee can wait till the final assessment order is 
passed without raising any objections upon the receipt of 
the report from the TPO and challenge the same before  
the   CIT(Appeals).   The   petitioner,   therefore,   has   an 
alternate   remedy   of  challenging  all  aspects   of  such  a 
matter either before the DRP or before the CIT(Appeals). 
The alternate remedy is, therefore, clearly there.  In fact, 
from the order of the DRP or the CIT, the petitioner is  
entitled to file a further appeal before the ITAT.   These 
appellate authorities are entitled to go into all questions  
of law and of fact.  It is not suggested that either the CIT  
or the ITAT cannot consider the question as to whether a 
transaction is an international transaction or not.”
  
S.R.JOSHI 42 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
27. Thus   the   contention   of   the   petitioner   that   the   filing   of 
objections to the DRP from the draft assessment order is not an efficacious 
remedy on the ground that issues other then quantification/valuation 
could not be raised stands negatived by the judgment dated 6 September 
2013 of this Court in Vodafone II case.   We are informed at the Bar that 
the said decision  has been accepted by the petitioner as it has not been 
challenged before the Apex Court.   The learned Solicitor General also 
submitted that the DRP has jurisdiction to consider all issues including the 
question   whether   a   transfer   is   an   international   transaction   and   the 
question   whether   income   has   arisen   or   has   been   affected   by   the 
international transaction.
28. Thus it would be open to DRP to consider all issues, including 
the   jurisdictional   issue   of   no   income   arising   and/or   affected   by   the 
International Transaction. This the DRP can do by issuing final directions 
under section 144C(5)     to the Assessing officer or before issuing final 
directions, by issuing directions under section 144C(7)   to the assessing 
officer to make a  further enquiry and report.
29.       Therefore, we have now to consider the issue whether in the 
face of availability of an efficacious alternative remedy, this Court should 
exercise its writ jurisdiction. It was contended by the revenue that the 
petition should not be entertained as the petitioner has already availed of 
the alternative remedy by filing its objections with the DRP on 26 April 
2013. Normally, a writ petition would not be entertained if the petitioner 
has   availed   of   an   alternative   remedy   on   the   ground   that   it   is   not 
permissible for a party to pursue two parallel proceedings at the same 
S.R.JOSHI 43 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
time. This would be particularly so when the alternative remedy  provided 
under the Act provides for the petitioner obtaining the relief sought in the 
petition.  However, in this case, we find that the petitioner has only filed 
its objections with regard to valuation/ quantification of the ALP and not 
with regard to jurisdiction.  In its objections to the DRP, the petitioner has 
specifically noted as under:­
“ Accordingly, since the issues involved in the  present 
case relate to jurisdiction of the AO/TPO and the applicability 
of transfer pricing provisions, the remedy before the DRP is 
not  efficacious.    The   Assessee   has,   therefore,  filed   a  Writ 
Petition   before   the   Bombay   High   Court   assailing   the 
jurisdictional issues arising out of the TP Order and the Draft  
Assessment   Order.     The   Assessee,  by   way   of   the   present 
objections, is only assailing valuation/ quantification issues 
involved in the present transaction before the DRP.”
The petitioner has reserved its rights to file objections with 
regard  to   jurisdiction   in   case   the   Court   does   not   interfere   with   the 
petition.  Therefore, the petitioner could now file objections with regard 
to jurisdiction before the DRP.
30. However, as of date, the petitioner has not challenged the 
issue of jurisdiction before the DRP.   It is well settled that where an 
alternative remedy is available, normally a writ will not be issued, but this 
is a self imposed restriction i.e. restraint and not a case of the Court not 
having jurisdiction to entertain a petition.   Declining to exercise writ 
jurisdiction   due   to   availability   of   an   alternative   remedy   is   a   rule   of 
discretion and in an appropriate case, the Court would exercise its writ 
jurisdiction   notwithstanding   availability   of   an   alternative   remedy   or 
mould the reliefs appropriately even while relegating the petitioner to the 
alternate remedy. 
S.R.JOSHI 44 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
31. In   this   case,   the   petitioner   seeks   the   exercise   of   writ 
jurisdiction by us on the following three grounds:­
(a) The entire proceedings to tax issue of shares under Chapter X 
is   without   jurisdiction   as   the   sine   qua   non   to   exercise 
jurisdiction is:  Income arising and/or being affected  from or 
potentially   arising     and/or   being   affected   from   an 
International Transaction. This issue has not been examined 
either by the Assessing Officer or by the TPO at any time;
Section 92(1) reads as under:­
Computation   of   income   from   international   transaction 
having regard to arm's length price .
92(1)  Any income arising from  the international transaction 
shall be computed having regard to the arm's length price.
Explanation:­  For the removal of doubts, it is hereby clarified  
that the allowance for any expense or interest arising from an  
international transaction shall also be determined having regard 
(emphasis supplied
to the arm's length price.           )
(b) The proceedings are in breach of natural justice in as much as 
no hearing  was given to  the  petitioners  by the  Assessing 
Officer before making a reference to the TPO under Section 
92CA(1) , which reads as under:­
Reference to Transfer Pricing Officer .
92CA (1)  Where any person, being the assessee, has entered  
into   an   international   transaction   (or   specified   domestic 
transaction) in any previous year, and  the Assessing Officer 
considers it necessary or expedient so to do, he may, with the 
previous approval of the Commissioner, refer the computation 
of the arm's length price in relation to the said international  
transaction ( or specified domestic transaction) under section 
92C to the Transfer Pricing Officer.              (emphasis supplied)
S.R.JOSHI 45 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(c) The Constitution of the DRP as constituted consists of one 
Director   of   Income   Tax   (Transfer   Pricing).   In   terms   of 
Instruction No.3/2003  dated   20   May   2003,   a   person   of 
equal rank i.e. Directorate of Income Tax (Transfer Pricing) 
has to approve the speaking order passed by TPO.  Therefore, 
the   appeal   provided   from   the   draft   assessment   order   is 
illusory being an appeal  from Ceaser to Ceaser’s wife. 
       We shall now examine each of the above contentions. 
32. It is clear that in view of Section 92(1) , there must be income 
arising   and/or   affected   or   potentially   arising   and/or   affected   by   an 
International Transaction for the purpose of application of Chapter X   . 
This would appear to be in the nature of jurisdictional requirement and 
the   Assessing   officer   must   be   satisfied   that   there   is   an   income   or   a 
potential  of an income arising and/or being  affected  on determination of 
an ALP before he proceeds further in determining the ALP or referring the 
issue   to the TPO to determine the ALP.   In this case, we find that the 
petitioner has from the very beginning been challenging the jurisdiction to 
apply Chapter X   on the ground that no income arises and/or is affected 
or  potentially arises and/or is affected  on account of issue of its shares to 
its   holding   company.     The   Assessing   officer   does   not   deal   with   this 
objection/issue before referring the matter to the TPO. The TPO does not 
deal with the above objection on the ground that in terms of Section 
92CA,   his   mandate   is   only   to   compute   the   ALP   in   relation   to   the 
International   Transaction.   The   TPO   in   the   impugned   order   dated   28 
January 2012 meets the petitioner's objection by stating that the same 
would be dealt with by the Assessing Officer. However, when the same 
S.R.JOSHI 46 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
objection was raised before the Assessing Officer post the order of the 
TPO, the Assessing Officer does not consider the same in the impugned 
draft assessment order dated 22 March 2013 on the ground that in view of 
Section 92 CA (4)  , the Assessing Officer is obliged to pass an order in 
conformity with the ALP determined by the TPO. This jurisdictional issue 
has to be dealt with either by the TPO or the Assessing Officer when 
specifically raised by the petitioner/assessee.
33.     Normally   when   an   accountant   reports   an   international 
transaction under Section 92E   there may be no dispute that there is an 
income arising and/or being affected or a potential of an income arising 
and/or being affected by an international transaction on determination of 
ALP. However when an assessee challenges the above premise, then the 
issue must be decided.     Such an issue must be dealt with at the very 
threshold that is before determination of ALP. This is so because in case it 
is   held   that   in   the   International   Transaction   there   is   no   income   or 
potential of any income arising and/or being affected  on determination 
of an ALP, the entire exercise of determining the ALP would become 
academic. In terms of Section 92CA(4)  , the Assessing Officer is bound to 
pass an order in conformity with the ALP determined  by the TPO  as held 
by   another   Division   Bench   of   this   Court   in   the   judgment   dated   6 
September 2013 in Vodafone II case. However where the Assessing officer 
is himself determining the ALP in terms of Section 94C(3)     then in 
accordance with Section 94C(4)   he would compute the income, having 
regard to the ALP. In such cases where the  Assessing officer decides the 
ALP himself, it is open to him to consider the   issue of income arising 
and/or being affected or not before commencing the proceedings under 
Chapter X or  at the stage of passing an assessment order. 
S.R.JOSHI 47 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
34.   However, in cases of transaction referred to the TPO, it would 
be   for the Assessing Officer to first determine the issue of any income 
arising and/or being affected or potentially arising on determination of ALP 
before referring the transaction to the TPO, when specifically contended by 
the petitioner/Assessee.   This is also indicated in Section 92CA(1) which 
requires   an   Assessing   officer   to   refer   an   International   Transaction   for 
determination to the TPO only if he considers it “necessary or expedient” to 
refer the mater to the TPO. The exercise of finding out whether any income 
arises and/or  is  affected      or potentially arises and/or is affected by the 
International Transaction would certainly be a factor to determine whether 
or not it is necessary or expedient to refer the matter to the TPO.  In  case 
no   objection is raised by the assessee to the applicability of Chapter X 
then the prima facie view of the Assessing officer would be sufficient before 
referring the transaction to the TPO for determining the ALP. However 
where an objection is raised about the applicability of Chapter X    by an 
assessee then the requirement for taking a decision after taking on board 
the objection becomes necessary. In the absence of it being considered   at 
this stage, the same could only be considered by the DRP and as pointed out 
above, if considered at the very threshold by the Assessing Officer  it could 
save an elaborate exercise of determining the ALP which may turn out to be 
entirely academic. It is for the above reason that   grant of  personal hearing 
before referring the matter to the TPO has to be read into Section 92CA(1) 
in cases where the very jurisdiction to tax under Chapter X   is challenged 
by the assessee.     Admittedly the aforesaid exercise of considering the 
objection of no income arising or potentially arising from the transaction 
has not been done in this case and finds no mention even in the draft 
assessment order.   
S.R.JOSHI 48 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
35.     The revenue has relief upon various decisions to contend that 
no personal hearing is necessary before referring the matter to the TPO. 
The relevant cases are as under:
(a)  Sony India (P ) Ltd. vs. CBDT 2007(288) ITR 512;
(b) Aztee Software & Technology Services Ltd. vs. ACIT 2007 
(294)(AT) 32; and
(c )  Veer Gems vs. ACIT 2013(351) ITR 35.
36. So far as the decisions at (a) and (b)   are concerned they 
were rendered in the context of Section 92CA(4)    as existing  prior to 
2007. The pre­amended Section 92CA(4)    provided that the Assessing 
officer will determine the income  having regard to  the ALP arrived at by 
the TPO. The earlier (unamended) Section 92CA(4) reads as under:­
92CA   (4)     On   receipt   of   the   order   under   sub­section   (3),   the 
Assessing Officer shall proceed to compute the total income of the 
assessee under sub­section (4) of section 92C  having regard to  the 
arm's length price determined under sub­section (3) by the Transfer 
Pricing Officer. (emphasis supplied)
This was similar to the power which the Assessing officer still enjoys when 
he determines the ALP himself in terms of Section 92C(4)   as pointed out 
above. Thus at that time the Assessing officer was not bound to complete 
the assessment in compliance with the ALP determination of the TPO and 
it was open to the Assessing officer to consider the question of jurisdiction 
at the time of passing the draft assessment order. However with effect 
from 2007, Section 92CA(4)   has undergone a change and the Assessing 
officer is bound to pass an order in conformity with the ALP determined 
by the TPO. Amended Section 92CA(4) reads as under:­
S.R.JOSHI 49 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
92CA(4) On   receipt   of   the   order   under   sub­section   (3),   the 
Assessing Officer shall proceed to compute the total income of the 
assessee under sub­section (4) of section 92C in conformity with the 
arm's length price as so determined by the Transfer Pricing Officer.
   (emphasis supplied)
Therefore  in  the   context   of   the   pre­amendment   law   as   then   existing 
hearing on jurisdictional issues could take place after the order of the TPO 
which is not possible post amendment of 2007. In any case, the fact 
situation existing in this case of viz. a question of jurisdiction was not in 
issue  in  the  above  cases  and therefore  these  two  cases can  have  no 
application to the present  case.  
37. So far as the decision of the Gujarat High Court in Veer Gems 
case is concerned, it deals with the post amended Section 92CA(4)   and 
holds  that no hearing need  be  given by  the Assessing  Officer before 
making a reference to the TPO even in respect of jurisdictional issue. This 
was based on the reasoning that the jurisdictional issue can be decided by 
the Assessing Officer while framing the  assessment Order at which time a 
hearing would be given. The Gujarat High Court held that under Section 
92CA(4)   the Assessing officer is bound by the order of the TPO only to 
the extent of determination of the ALP and on all other issues   arising 
under Chapter X   , the Assessing Officer   can independently decide all 
other questions while framing the assessment at which time a hearing 
would be afforded to the petitioner. However, the Division Bench of this 
Court  in Vodafone II case (para 69)  has disagreed with above view of the 
Gujarat   High Court in Veer Gems (supra).The Division Bench of this 
Court has held that the Assessing Officer cannot deviate from the order of 
the TPO on any issue including jurisdictional issue that the transaction  is 
or is not  an International Transaction.  Further we note that in case the 
S.R.JOSHI 50 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
draft assessment order is objected to before the DRP then in that event in 
terms of Section 144C(13)   the Assessing Officer is obliged to complete 
the assessment without granting a hearing to the assessee in accordance 
with the directions of the DRP. Thus to our mind the hearing has to be 
given by the Assessing officer before making a reference to the TPO. Thus 
on this aspect of the matter in view of the decision of a  co­ordinate Bench 
of this Court, we do not accept the view of Gujarat High Court in Veer 
Gems(supra).
38.   The petitioner seeks to read the requirement of personal 
hearing   in   all   cases   where   the   Assessing   officer   seeks   to   refer   an 
international transaction to the TPO for determination of ALP.     It is 
submitted that even if the hearing is not provided at the stage of reference 
to TPO under Section 92CA(1)  , atleast hearing on the jurisdictional issue 
is required to be given by TPO when he issues notice to assessee under 
Section 92CA(2).
39. It was contended by learned counsel for the petitioner that in 
Veer Gems (supra)  after referring to the assessee's reply to notice under 
Section 92CA (2) and after recording prima facie satisfaction that the 
provisions of Section 92A were attracted, in his notice dated 16 August 
2011 the TPO directed the assessee to show cause why its transaction 
with the associated enterprise should not be subject to transfer price 
proceeding and profits of the assessee not appropriately modified.   The 
TPO had ,thus, appreciated that application of transfer pricing provisions 
was going to cause serious civil consequences for the assessee in that case 
and ,therefore, principles of natural justice were required to be followed. 
The same should be done by the TPO in all cases.
S.R.JOSHI 51 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
40.   In our view, once the AO gives hearing to the assessee before 
making a reference to TPO, the TPO would be bound by formation of 
opinion of AO that there was international transaction in the relevant year 
and that income arises or is affected by the international transaction    and 
the TPO is bound to determine  the ALP of the international transaction 
under consideration, since ultimately it is the duty and responsibility of 
AO   to   assess   chargeable   income   of   the   assessee   on   the   basis   of   the 
provisions     .   Hence,   there   would   be   sufficient   compliance   with   the 
principles of natural justice, if AO gives an opportunity of hearing to the 
assessee. Normally when the assessee files his return along with a copy of 
the Accountant’s report under Section 92E   the applicability of Chapter X 
may be an admitted position. However we may add a caveat and  that is: 
where the assessee objects to the jurisdiction under Chapter X     being 
exercised then  hearing is required to be given by the Assessing officer to 
the assessee to consider whether  it is  necessary and expedient to refer 
the matter to     the TPO as otherwise this objection would never be 
considered, as pointed out above  and as in fact has happened in this case. 
In such cases  where the applicability of Chapter X     to the facts of the 
assessee’s case is objected to, a hearing should be given to consider the 
assessee’s objection   but not otherwise.   
41. Thus,   in  the   above  circumstances,  there  is   no  bar  in  the 
Assessing officer deciding the jurisdictional issues about applicability of 
Chapter X     when objected to by the assessee, after giving a personal 
hearing before referring the matter to the TPO.   
S.R.JOSHI 52 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
42.            The revenue   also places reliance upon the decision of the 
Authority   for   Advance   Ruling   (AAR)   in   the   matter   of   Castleton 
Investments Ltd. (2012) 348 ITR 537  to contend that ALP has to be first 
determined and the chargeability to tax would arise only  at later stage. 
Hence it is submitted that there is no requirement to decide the issue 
whether income arises or not at the threshold. 
43. We   find   that   the   facts   of   the   above   case   are   completely 
different and a decision rendered in the context of facts therein can have 
no application  to the present case. In the above case, the issue was 
whether income arising from an international transaction was chargeable 
to tax or not in view of the Double Tax Avoidance Agreement (“DTAA”) 
between India and Mauritius. It was contended by the applicant therein 
that even if income does arise out of the international transaction, the 
same would not be chargeable to tax in view of the DTAA. Thus it was 
contended that the exercise of determining the ALP need not be   gone 
into.  The AAR held that whether or nor there is liability to pay tax would 
not affect the operation of Chapter X  .   In the present case, the issue 
which   arises   is   whether   income   arises   or   potentially   arises   from   the 
international transaction.  The liability to pay tax is an issue which arises 
after determining the  income arising from the transaction.  In the case of 
Castleton (supra), there was no dispute that income does arise from the 
international transaction. Thus Chapter X     became applicable and the 
entire exercise as provided therein has to be carried out and thereafter the 
issue of chargeability to tax would arise.  In fact in the case before us the 
petitioner’s contention is that no income arises from the International 
transaction and Chapter X   is not applicable. Therefore the above case of 
Castleton (supra) does not support the revenue.
S.R.JOSHI 53 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
44. The learned Solicitor General submitted that the action of AO 
in referring the international transaction to TPO is a mere administrative 
act, because as per CBDT Instruction No.3 dated 20 May 2003, AO is to 
exercise powers under Section 92C where the value of the transaction is 
upto Rs.5 crores (now revised to Rs.15 crores) and AO is required to refer 
the   transaction   to   TPO   where   even   the   value   of   the   international 
transaction   exceeds   Rs.   5   crores   (now   exceed   Rs.15   crores).     It   is, 
therefore,   submitted   that   in   view   of   the   above   Circular,   AO   has   no 
discretion in the matter and , therefore, AO  hearing the assessee before 
making   reference   to   TPO   would   be   an   empty   formality   and   a   futile 
exercise.
45. We are unable to accept the above submission of the revenue. 
CBDT   Circular   regarding   distribution   of   files   depending   on   value   of 
transaction   cannot   detract   from   the   obligation   of   AO   to   follow   the 
principles of natural justice, which we have read into Section 92(A)(1), 
because once AO refers the transaction to TPO, AO will be bound to act in 
conformity with the  order of TPO, as mandated by Sec.92 CA(4), in all 
respects including jurisdictional issue as held by this Court in Vodafone II 
case.
46.    In view of the above discussion, We find  no merit in the 
contentions of the  revenue that no hearing is required to be given  to the 
assessee in respect of jurisdictional issues.  There has to be consideration 
of the petitioner’s objection to the applicability of Chapter X  . The same 
should   atleast have   found a place in the impugned draft assessment 
order. The failure on the part of the AO  in not having examined the issue 
of income arising or not from an international transaction is an illegality. 
S.R.JOSHI 54 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
47. However as no final assessment order has yet been passed by 
the Assessing officer and the issues are still at large before the DRP the 
same could be urged before the DRP.    In the facts of the present case we 
are not inclined to set aside the draft assessment order of the AO or the 
order of the TPO and remand the matter to AO, because the AO has 
already filed an affidavit contesting the petition on merits and justifying 
the stand that the alleged shortfall in premium upon issue of shares is 
chargeable to income tax under Chapter X  .  Hence, instead of remanding 
the matter to the AO to examine this question, we are of the view that the 
merits of this question must be considered by DRP under Section 144C(5) 
read with Section 144C (8)   . In a given case if the DRP requires any 
further   material,   DRP   may   exercise     its   powers   either   under   Section 
144C(7) or (5)    i.e. by directing the Assessing officer to make enquiry 
into this aspect of the  matter and report or alternatively decide it itself 
and give final directions to the assessing officer. The process before the 
DRP  is a continuation of the assessment proceedings as only thereafter 
would a final appealable assessment order be passed. Till date there is no 
appealable   assessment order. The proceeding before the DRP is not an 
appeal proceeding but a correcting mechanism in the nature of a second 
look   at   the   proposed   assessment   order   by   high   functionaries   of   the 
revenue  keeping in mind the interest of the assesee.  It is a continuation 
of the Assessment proceedings till such time a final order of assessment 
which is appealable is passed by the Assessing Officer. This also finds 
support from Section 144C(6)   which enables the DRP to collect evidence 
or cause any enquiry to be made before giving directions to the Assessing 
Officer under Section 144C(5)  . The DRP procedure can only be initiated 
by an assessee  objecting to the draft assessment order. This would enable 
S.R.JOSHI 55 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
correction in the proposed order(draft assessment order)  before a final 
assessment order is passed.   Therefore, we are of the view that in the 
present facts this issue could be agitated before and rectified by the DRP.  
48.    We now take up for consideration the ground based on  the 
constitution of the DRP:  one of the members is the Director of Income Tax 
(Transfer Pricing). In terms of CBDT Instruction No.3/2003 a Director of 
Income Tax(Transfer Pricing)  is required to approve  the order passed by 
the TPO on the ALP. Hence it is submitted that the hearing before the DRP 
would not be fair hearing  as a person of equal rank has already approved 
the order of  TPO.
49 .   This   submission     completely   overlooks   the   fact   that   the 
proceedings before the DRP are not appeal proceeding but a proceeding to 
finalize the assessment on the basis of the draft assessment order. Besides, 
the DRP consists of three members and does not have   the Director of 
Income Tax (Transfer Pricing)  in particular who had approved the order 
of the TPO as a member. In these circumstances, we do not find any merit 
in this objection.  
50.  We have mentioned herein above that it is necessary for the 
Assessing Officer to decide the issue of objection to applicability of chapter 
X  , if raised by the assessee, before referring the transaction to the TPO as 
it is a basic issue and would prevent loss of man hours on both sides in 
computing the ALP if it is finally concluded that Chapter X     is not 
applicable. We are of the view that this exercise could also be done by  the 
Assessing officer before he determines the ALP in exercise of his powers 
under Section 92C(3)  . It was Mr. Nani Palkhiwala who in the concluding 
paragraph of his Preface to the eighth edition of his monumental work 
S.R.JOSHI 56 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
“The Law and Practice of  Income Tax” observed:­
“Every Government has a right to levy taxes. But no Government  
has the right, in the process of extracting tax, to cause misery and  
harassment to the taxpayer and the gnawing feeling that he is made  
the victim of palpable injustice”  
The revenue would do well to keep the above stage advice in 
mind while dealing with the assessee. We are constrained to observe that 
in this case it would be natural for the petitioner to feel harassed as the 
Assessing Officer did not give any opportunity of hearing before making a 
reference to the TPO and none of the two authorities viz. the TPO and the 
Assessing Officer dealt with its preliminary objection. The TPO does not 
deal with the petitioner’s objection about applicability of Chapter X   , on 
the ground that it would be dealt with by the Assessing officer. Thereafter 
when the petitioner raises the same issue before the Assessing Officer he 
does not deal with the same on the ground that he is bound to complete 
the assessment in terms of the ALP determined by the TPO. We hope the 
revenue will be more sensitive to the just demands of the assessee  and 
not treat the assessee as an adversary who has to be taxed, no matter 
what. 
51. Mr.Harish Salve, learned senior counsel for the petitioner has 
made a serious grievance that when the assessee is bringing in the country 
Foreign Direct Investment (FDI) by way of issue of share capital by an 
Indian subsidiary company to its foreign holding  company, such capital 
receipts are sought to be taxed, even when the Income­tax Act does not 
contain any  provision for such chargeability. Even with effect from 1 April 
2013, it is only when the share issuing company falling under Section 56 
receives share premium in excess of fair market value of such shares, that 
S.R.JOSHI 57 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
such excess premium would be  chargeable to income­tax.  The revenue's 
case in the present matter is that the share premium was less than the fair 
market   value   of   the   shares   issued   by   the   petitioner.   Secondly,   the 
petitioner has heavily relied upon the decision of the Supreme Court in 
Khoday Distilleries Ltd. vs. CIT (2009) 1 SCC 256 (261) laying down that 
issue of shares to a subscriber is creation of shares, whereas purchase of 
shares from an existing shareholder is transfer of share.  Hence, there is 
no question of taxing the difference between alleged fair market price of 
the shares issued by the petitioner to its holding company and the issue 
price as capital gains as contended by the revenue in its reply­affidavit. 
52. The   assessee   is   entitled   to   have   its   preliminary   objection 
(against chargeability of the alleged short fall in share premium) dealt 
with.   Not a single authority has so far dealt with this issue and even the 
learned counsel for the revenue did not address us even briefly on merits 
of this controversy to show a plausible prima facie defence ( though the 
revenue   sought to justify its stand in the affidavit­in­reply and in the 
written submissions after conclusion of the oral argument) Though the 
petitioner submitted that   we decide the issue on merits,   we have not 
done so for the present for all the reasons pointed out above. Therefore 
the submissions made on merits are not being considered by us and left 
open to be urged before the DRP for consideration by the DRP, but even 
proceeding  on the basis that transaction in question is an international 
transaction since the preliminary objection raised by the petitioner raises a 
question  of law  and does not involve disputed questions of fact and 
having regard to how the petitioner's preliminary objection has so far not 
been dealt with by the Revenue, this  appears to be a fit case to direct the 
S.R.JOSHI 58 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
DRP to decide the petitioner's objection regarding chargeability of alleged 
shortfall in share premium as a preliminary issue and further to observe 
that in case the decision of the DRP on the preliminary issue is adverse to 
the petitioner, it would be open to the petitioner­assessee to challenge the 
decision of the DRP on the preliminary issue in a writ petition,  in case  the 
petitioner makes out a case at that stage that the decision of the DRP on 
the preliminary issue is patently illegal, notwithstanding the availability of 
alternate remedy before the ITAT.
53. In the above circumstances, we dispose of the present petition 
with the following directions:­
(A) The  petitioner  shall  within   two  weeks   from  today  submit 
before the DRP its preliminary objections   to Draft Assessment Order and 
the TPO's order by raising jurisdictional issues.
(B) The   DRP   shall   decide   the   issue   of   jurisdiction   before 
considering issue of valuation / quantification raised by the petitioner in 
its objections filed before the DRP, this of course subject to the additional 
grounds on jurisdiction being filed by the Petitioner within two weeks 
from today.  The DRP shall decide the issue of jurisdiction as a preliminary 
issue  within two months from the date on which the petitioner files its 
objections on the question of jurisdiction.  
S.R.JOSHI 59 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
(C) We make it clear that since the question of jurisdiction for 
applicability of Chapter X     for the Assessment Year 2009­10 is raised 
independently of the challenge to the orders of the TPO and the AO for 
the Assessment Year 2008­09, the DRP shall decide the preliminary issue 
about applicability of Chapter X    to the assessment  for the Assessment 
Year 2009­10, without awaiting for decision on the dispute relating to the 
Assessment Year 2008­09.
(D) We further make it clear that in case the decision  of the DRP 
on the above preliminary issue is adverse to the petitioner, it would be 
open   to   the   petitioner   to   challenge   the   order   of   the   DRP   on   the 
preliminary issue in a writ petition if a case is made out  at that stage that 
the   decision   of   the   DRP   is   patently     illegal,   notwithstanding   the 
availability of alternative remedy of filing an appeal before the Income 
Tax Appellate Tribunal.
54. The petition was filed on 24 April 2013.  The objections with 
regard to computation in the draft assessment order were lodged before 
DRP on 26 April 2013.  In view of the matter pending before this Court, 
the respondent­revenue had made a statement   before us to maintain 
status­quo and not to proceed with the hearing before the DRP. This 
statement was made  on 24 August 2013.  Thereafter, on 29 October 2013 
we have granted stay of the proceedings before the DRP.  In view of the 
fact   that   this   petition   was   filed,   the   DRP   was   not   able   to   conduct 
proceedings in respect of the objections filed by the petitioner. The DRP in 
terms of Section 144C(12)   has to give its directions within nine months 
from   the end of the month in which the Draft Assessment Order is 
S.R.JOSHI 60 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::

WP1877-2013-.sxw
received by the Assessee.  The Draft assessment order was passed on 22 
March 2013. The   period of nine months would thus commence from 1 
April 2013 and expire on 31 December 2013.  In view of the above, the 
period for the DRP to give its directions under Section 144C(5)     shall 
exclude the period from 24 August 2013 ( when the respondent­revenue 
made a statement  to the Court that they would maintain status­quo) till 
the DRP decides the preliminary issue.
55. All the issues and contentions are left open, to be urged/ 
agitated before the DRP.
56. Writ Petition  is  disposed of  with the above directions, with 
no order as to costs.
       CHIEF JUSTICE
(M.S. SANKLECHA,J.)
S.R.JOSHI 61 of 61  
::: Downloaded on - 26/06/2024 07:31:12 :::