Full Judgment Text
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PETITIONER:
CENTRAL BOARD OF DIRECT TAXES & ORS. NEW DELHI
Vs.
RESPONDENT:
OBEROI HOTELS (INDIA) PVT. LTD.
DATE OF JUDGMENT: 30/03/1998
BENCH:
SUJATA V. MANOHAR, D.P. WADHWA
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
D.P. Wadhwa, J.
Central Board of Direct Taxes (CBDT) is in appeal. It
is aggrieved by the judgment dated May 29, 1981 of a
Division Bench of the Delhi High Court quashing its non
approval under Section 80-0 of the Income Tax Act, 1961 (for
short ’the Act’) to an agreement dated November 29, 1969
entered into by the respondent with M/s. Soaltee Hotel Pvt.
ltd. Kathmandu (Nepal) a foreign enterprise. Section 80-0 is
as under:
"80-0, Where the gross total income
of an assessee being an Indian
company includes any income by way
of royalty, commission, fees or any
similar payment received by the
assessee from the Government of a
foreign State or a foreign
enterprise in consideration for the
use outside India of any patent,
invention, model, design, secret
formula or process, or similar
property right or information
concerning industrial, commercial
or scientific knowledge, experience
or skill made available or provided
or agreed to be made available or
provided to such Government or
enterprise by the assessee, or in
consideration of technical services
rendered or agreed to be rendered
outside India to such Government or
enterprise by the assessee, under
an agreement approved by the Board
in this behalf, and such income is
received in convertible foreign
exchange in India, or having been
received in convertible having been
converted into convertible foreign
exchange outside India, or having
been converted into convertible
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foreign exchange outside India, is
brought into India, buy or on
behalf of the assessee in
accordance with any law for the
time being in force for regulating
payments and dealings in foreign
exchange, there shall be allowed,
in accordance with and subject to
the provisions of this section, a
deduction of the whole of the
income so received in, or brought
into India in computing the total
income of the assessee;
Provided that the application
for the approval of the agreement
referred to in this sub-section is
made to the Board before the 1st
day of October of the assessment
year in relation to which the
approval in first sought:
Provided further that approval
of the Board shall not be necessary
in the case of any such agreement
which has been approved for the
purposes of the deduction under
this section by the Central
government before the 1st day of
April, 1972 and every application
for such approval of any such
agreement pending with the Central
Government immediately before that
day shall stand transferred to the
Board for disposal.
Explanation. - The provisions
of the Explanation to Section 80N
shall apply for the purposes of
this Section as they apply for the
purposes of that section....."
The impugned judgment is reported in (1982) 135 ITR 257
(Del).
As required by Section 80-0, the respondent sought
approval of the agreement as falling within the purview of
the section. CBDT declined to grant approval. However, it
did not communicate any ground as to on what basis approval
was not granted Respondent filed a writ petition in the
Delhi High Court, it being Civil Writ Petition No. 1301 of
1975. The writ petition was allowed by a Division Bench of
the Delhi High Court on January 5, 1979 with a direction to
the CBDT to consider the matter afresh and give a decision
after granting hearing to the respondent. This order of the
Division Bench is reproduced hereunder:
"The impugned order declining to
give approval to the agreement
under Section 80-0 of the Income
Tax Act, 1961, does not give any
reasons for the decision. The
reasons now stated in the counter
affidavit have become known to t he
petitioner for the first time. The
petitioner had no opportunity of
meeting the same. The impugned
order is, therefore, set aside and
the case is sent back to the Board
for a fresh consideration of the
request of the petitioner for the
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approval of the agreement under
Section 80-0 and the new decision
by the Board will be given after
giving a hearing to the petitioner.
The writ petition is allowed in the
above terms. No order as to costs."
After that respondent represented its case before CBDT
but again CBDT did not find any ground under the Section to
approve the agreement and by order dated February 26, 1980,
communicated its decision to the respondent. We reproduce
the relevant portion of this order of CBDT as under : (pages
63-64 of the PB)
"2. The Board have carefully
reconsidered the matter in
pursuance o the directions
contained in the judgments of the
Delhi High Court in the Civil Writ
Petition Nos. 429 of 1974 and 1301
of 1975, on the basis of the
written and oral arguments advanced
by you. It is regretted that the
Board does not consider it
necessary to revise the decisions
already communicated to your in the
Board’s orders referred to above
owing to the following reasons:-
(1) The services being rendered by
you to the foreign party in both
cases are in the nature of
managerial services. As observed by
the Delhi High Court in Civil Writ
No. 901 of 1975 (M/s. J.K. Bombay
Ltd. vs. CBDT and another) the
running of a business or the
management of a business does not
amount to the rendering of
technical services.
(2) What is being given under the
agreements can also not be viewed
as information concerning
industrial, commercial or
scientific knowledge or skill. It
is not as if some information is
being supplied by you which is made
use of by the foreign parties.
Under the two agreements, you are
yourself functioning in the foreign
countries.
(3) Though your name is being
utilised by the two foreign hotels,
and the fee received for the use of
your trade name would be covered by
the provisions of Section 80-0 yet
the amount relatable to this aspect
of the total services rendered
under the two agreements would be
so small that it is not easy to
quantity the same for purpose of
Section 80-0 of the Income Tax Act,
1961"
This led the respondent to approach the High Court
again by filing writ petition on July 28, 1980 which was
allowed by judgment dated May 29, 1981, which is now
impugned before us. In order to appreciate the rival
contentions, it will be appropriate to refer to some of the
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clauses of the agreement which the respondent entered into
with the foreign enterprise.
Foreign enterprise owned and operated in Kathmandu
(Nepal) a hotel under the name and style of Soaltee and a
restaurant at Tribhuvan Airport, Kathmandu. This foreign
enterprise wanted to construct and add to its hotel
approximately 190 more rooms and also wanted to obtain
contracts for various airlines catering operating at
Tribhuvan Airport. Respondent had a name and worldwide
reputation in the hotel field and was experienced and had
the technical skill for providing professional,
architecture, engineering and decorating services and was
qualified to assist in planning, designing, constructing,
furnishing and equipping of hotels and was also engaged in
the development, leasing and operation of hotels under the
name "Oberoi Group" in the interest of facilitating
international travel and trade. In view of the name and
tradition, experience and skill of respondent in hotel
industry for profitable operation of hotels and for bringing
the hotel to international standards and for ensuring better
operational results and promotion of business of Hotel,
foreign enterprise desired that its operations be taken over
by the respondent with effect from December 1, 1969 on terms
and conditions set out in the agreement. Parties agreed
(formulated form the agreement):
(1) During the term of the agreement hotel of the foreign
enterprise shall be known and designated as the Hotel
Soaltee Oberoi.
(2) Agreement will remain in force for fifteen years. It
could be extended for a further period of five years at the
option of the respondent on the same terms and conditions.
(3) Respondent would recruit and train the requisite staff
of the hotel through such training programme including
hotel schedule, if any, and other training techniques, as it
shall deem necessary. Respondent shall select suitable
personnel for adequate and proper training in hotel
management and operation, always giving preference however
to Napalese nationals.
(4) Respondent would use its best efforts to advertise and
promote the business of the hotel through the existing
facilities. Soaltee Hotel, the foreign enterprise, subject
to later amortisation and reimbursement as provided in the
agreement shall pay or reimburse the respondent in full for
all costs and expenses of the said training and for all the
costs of advertising, promotion, literature, travel and
business entertainment including celebrations and ceremonies
incurred prior to or concurrently with the beginning of full
operation of the hotel by the respondent.
(5) Respondent in consultation with foreign enterprise will
make available for the hotel, its staff of consultants and
specialists who were qualified to provide advice in the
various departments and aspects of hotel operations. The
services of the members of respondent staff and of any
outside consultants engaged by respondent on retainer will
be rendered on the basis of reimbursement by the foreign
enterprise through the respondent of the salaries of
respondent personnel during the time they rendered services
directly for hotel Soaltee and reimbursement of the amounts
paid to such consultants under their retainer plus other
expenses incurred by such personnel and consultants in
performing services for the hotel of the foreign enterprise.
(6) Respondent was to provide training and instruction for
key personnel for the hotel Soaltee in order to prepare them
to serve the hotel in the capacities for which they would be
trained. Such key personnel to be trained will be placed in
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existing hotels of the respondent and will be instructed and
supervised by the Management of such hotels and progress
reports will be made to the Board on such personnel.
Travelling and other expenses of the trainees shall be borne
by the foreign enterprise though the respondent shall make
arrangement for their boarding and lodging at its own costs
and also pay suitable pocket allowances to them.
(7) Respondent to use the hotel Soaltee solely for the
operation of a first class hotel on international standards
and all activities in connection therewith which are
customary or usual for such operation. It is understood that
respondent shall have within the term and provisions of the
agreement, absolute discretion in the operation of the hotel
but the same shall always be and be deemed to be owned by
the foreign enterprise exclusively.
(8) Foreign enterprise and the respondent shall be entitled
to 85% and 15% respectively of the Gross Operating Profits
as defined under the terms of the agreement. The agreement
prescribed as to how payments of their respective shares
would be met for each financial year.
(9) The respondent to maintain full and adequate books of
accounts and other records reflecting the results of the
operation of the hotel in accordance with the uniform system
of accounts for hotels though not inconsistent with the
provisions of law applicable in Nepal.
(10) Provision to be made as to how the amount received
during the operation of the hotel shall be deposited in the
bank account and how that account had to be operated.
Respondent was to submit monthly budget of estimated income
and expenditure in detail and the Gross Operating Profits in
terms of the agreement to the foreign enterprise. The
agreement contained details as to how allocation was to be
made for meeting different expenses and for payment of taxes
etc. Gross Operating Profits and Gross Operating Losses were
defined. Limit was put on expenses to be incurred for
advertisement etc. which could not be more than 3% of the
total sales.
(11) For worldwide promotion of the hotel, foreign,
enterprise desired that respondent shall, in any manner it
regards fit and proper, make necessary arrangements with any
company or companies, agency or agencies in any one or more
countries for specialised hotel services and worldwide
reservation facilities.
(12) At the time of taking over the operation of the Hotel
Soaltee, respondent to purchase the existing stock of food
and beverages etc. and the foreign enterprise shall be paid
the cost thereof. The amount paid by respondent to the
foreign enterprise shall be payable to the respondent out of
the revenue of the hotel before the expiry of one year.
(13) There is provision for repairs, maintenance,
alterations, structural repairs and changes in the hotel.
(14) Respondent to deliver to the foreign enterprise on or
prior to the end of each month a profit and loss statement
showing the results of the operation of the hotel for the
preceding calendar month and year to-date and containing
other details.
(15) Respondent to have due representation in the Board of
Directors of the foreign enterprise and at least one person
nominated by respondent which always would represent it in
all the meetings, deliberations any decisions arrived
therein in connection with the hotel business.
These are some of the main terms of the agreement which
according to the appellant did not satisfy the requirement
of Section 80-0 of the Act.
High Court in the impugned judgment, after examining
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the term of the agreement in detail, observed that it could
not be disputed that the running of a modern hotel required
highly specialised management techniques, i.e., combination
of scientific management and highly specialised inn-keeping
and that the modern system of preparation of food and
beverages also involved considerable technical skill and
know-how. High Court, however, negatived the plea of the
respondent that it was making available to the foreign
enterprise the information concerning industrial, commercial
or scientific knowledge, experience or skill as High Court
did not find any such provision in the agreement. High Court
was, therefore, of the opinion that the respondent was
rendering technical services to the foreign enterprise and
would in any case fall within the purview of Section 80-0 of
the Act.
Mr. Shukla, learned counsel for CBDT, contended that
since the High Court did not agree with the respondent that
it was giving any information to a foreign company as there
was no provision in the agreement, it was only the first
part of Section 80-0 which this Court was to examine if the
agreement was in consideration of technical services
rendered or agreed to be rendered out side India by the
respondent that it could claim deduction of the Income
received in India or abroad in computing the total income of
the respondent which is received by way of royalty,
commission fee or any other similar payment. We do not
think, however, that we can debar the respondent from
bringing its case in the first part of Section 80-0 which
provides for similar payment received by the assessee in
consideration for use outside India, information concerning
industrial, commercial and scientific knowledge, experience
or skill made available or provided or agreed to be made
available or provided to a foreign enterprise by the
assessee. Respondent can certainly support the agreement as
falling under Section 80-0 on any ground on which it had
approached the High Court in its writ jurisdiction. We,
therefore, have to examine if the agreement in question
falls within the purview of Section 80-0 on any of the
conditions stipulated therein entitling the respondent to
claim deduction. Mr. Shukla referred to the guidelines
issued by the CBDT to examine if the agreement provides of
technical services or managerial services or bot. He also
referred to circular No. 187 dated December 23, 1975 of the
CBDT. The circular is reproduced in (1976) 102 ITR 83
(Statutes). The circular also sets out the form of the
application for approval of the agreement under Section 80-0
of the Act. We may reproduce relevant part of the circular
as under:
"Circular No. 187, dated December
23, 1975.
Subject : Section 80- 0 of the
Income-tax Act, 1961 -
Guidelines for approval
of agreements.
With the twin objectives of
encouraging the export of Indian
technical know-how and augmentation
of the foreign exchange resources
of the Country, Section 80-0 of the
Income-tax Act, 1961, provides for
concessional tax treatment in
respect of income by way of
royalty, commission fees or any
similar payment received from a
foreign Government or a foreign
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enterprise, subject to the
satisfaction of certain conditions
laid down in the said section.
2. One of the conditions for
availability of the tax concession
under Section 80- 0 is that the
agreement should be approved by the
Central Board of Direct taxes in
this behalf. The application for
the approval of the agreement is
required to be made to the Central
Board of Direct Taxes before the
1st day of October of the
assessment year in relation to
which the approval is first sought.
The form of application for this
purpose has been standardised and a
specimen is given in the Appendix.
3. The object of the provision when
it was first introduced as Section
85C in the Income-tax Act, 1961,
was stated in Board’s Circular No.
4P (LXXVI- 61) of 1966, to be to
encourage Indian companies to
export their technical know-how and
skill abroad and augment the
foreign exchange resources of the
country. This was reiterated in
Board’s Circular No. 72 explaining
the changes introduced by the
Finance (No.2) Act, 1971. Keeping
in view the purpose behind this tax
incentive and the requirements of
the statutory provisions, the Board
have evolved the following
guidelines for the grant of such
approval:-
(i) ....
(ii) An agreement which is in very
general or broad terms or is
either vague or does not give
sufficient details may not be
approved.
(iii) .....
(iv) Information concerning
industrial, commercial or
scientific knowledge,
experience or skill made
available or provided, or
agreed to be made available or
provided, should be
information not merely of a
statistical type collected or
collated from commercial or
scientific journals or other
commonly available sources of
information, but it should be
information concerning the
industrial, commercial or
scientific knowledge,
experience or skill possessed
or developed by Indian party
and which is made available or
provided to the foreign party
under the agreement.
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Information regarding trade
enquiries or reports regarding
the credit or trade worthiness
in individual cases will not
qualify for this purpose.
(v) The technical services rendered
or agreed to be rendered to
the foreign party should
relate to productive fields
such as (a) mining, or (b)
generation or distribution or
electricity or any other form
of power, or (c)
constructional, industrial or
manufacturing operations, or
(d) engineering services.
Services such as those
relating to managements,
organisation, sales finance
and accounts, will not qualify
for this purpose. technical
services which are rendered or
to be rendered in India will
also not qualify for this
purpose.
(vi) Agreements for recruitment or
mere supply of technical
personnel from India for
service outside India will not
be eligible for approval.
(vii) Agreements which provide for
participation in business or
management operations abroad
simpliciter in return for a
specified percentage of
commission or profit will not
be eligible for approval.
(viii) .....
(ix) ......
(x) ............
(xi) ................
It may be pointed out that
these guidelines are merely
illustrative and should not be
taken as exhaustive. these may be
modified or supplemented in due
course in the light of the
different types of cases which come
up for approval. Even where the
agreement is bona fide and genuine,
the Board may refuse approval in
appropriate cases where in the
opinion of the Board, grant of
approval would not be in the larger
public interest or where it would
not further the objectives
underlying the tax concession.
(4) ............
(5) ............
(6) ............
(7) ...............
It was submitted that taking into account the
provisions of Section 80-0 and the guidelines on the
subject, CBDT rightly came to the conclusion that the
agreement did not justify itself for approval. There was no
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arbitrariness or discrimination in the guidelines. Mr.
Shukla said that the agreement was basically for the
respondent to manage and run the entire hotel of the foreign
enterprise. He stressed on the recital in the agreement
which said that the agreement was to be run and operate the
hotel by the respondent for a period of 15 years with an
option to extend the agreement for a further period of 5
years. Mr. Shukla referred to other clauses of the agreement
relating to operation, the amount payable, accounts,
capital, representation in the Board of Directors, filing of
suits and to defend the same as agents of the foreign
enterprise and also the clauses relating to training of
hotel personnel and providing consulting services and the
like clauses. he said that other clauses of the agreement
merely provided as to how the agreement was to operate and
what were the rights, duties and obligations of the
respondent while operating the hotel of the foreign
enterprise. It was only the expertise of the respondent in
the area of running hotel which it was going to provide.
Mr. Shukla, said that it was, in fact, only the managerial
services that were to be provided under the agreement and
that management of hotel of foreign enterprise would not
fall within the provision of Section 80-0. It was submitted
that it could not be said that CBDT did not consider the
terms of the agreement with reference to Section 80-0 and
the guidelines issued by it and arrived a decision which was
unreasonable under the circumstances. He said that
considering the scope of judicial review of administrative
decisions which might even be quasi judicial, this Court
should set aside the impugned judgment of the High Court as
that court wrongly interfered in exercise of its power of
judicial review of the decision taken by the CBDT not
granting approval to the agreement. After all, it was the
CBDT which was the best judge to see if the agreement
fulfilled the requirements of law as it was the CBDT which
was concerned authority to grant or not to grant approval
and had the advantage of various agreements which came for
its approval by other assesses. Mr. Shukla said that two
earlier judgments of the Delhi High Court in J.K. (Bombay)
Ltd. vs. Central Board of Direct Taxes & Anr. (1979) 118 ITR
312 (Del) ] and Ghai Lamba Catering Consultants P. Ltd. vs.
Central Board of Direct Taxes & Anr. [(1980) 124 ITR 301
(Del) were not correctly distinguished by the High Court. In
the present case, he said that if t he principles laid down
in those two judgments were applied, the agreement certainly
would not come within the scope of grant of approval. Mr.
Shukla said that the respondent took complete charge of
running the hotel of the foreign enterprise as terms of
agreement showed and as a matter fact respondent took over
the hotel of the foreign enterprise itself for 20 years. He
referred to the decision of the Karnataka High Court in HMT
Ltd. vs. Central Board of Direct Taxes & Anr. [(1991) 188
ITR 457 (Kar)]. Finally, Mr. Shukla said that one did not
have to render services by becoming master. He said that
respondent might be good in hotel management and it might
earn profit and bring the money to the country but then it
had to pay taxes as per the law of this country and that it
was not that all agreements entered by any assessee with a
foreign enterprise must fall under Section 80-0 merely
because the agreements would bring precious foreign exchange
to the country.
Mr. Dave, learned counsel for the respondent, submitted
that there was no contradiction in the principles laid by
the Delhi High Court in its earlier two decisions and in the
present impugned judgment. He referred to the decision of
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this Court in Continental Construction Ltd. vs. Commissioner
of Income- tax [(1992) 195 ITR 81 (SC) ]. Mr. Dave submitted
that perception of management had undergone a big change. He
said the distinction drawn by the CBDT was superficial and
the agreement squarely satisfied the ingredients of Section
80-0. What Section 80-0 provided was allowance of a
deduction of an amount equivalent to 50% of t he income
received by way of royalty etc. in consideration of use
outside India information concerning industrial, commercial
for scientific knowledge, experience or skill or
alternatively payment received in consideration or technical
services made available outside India. Mr. Dave dwelled at
length as to what would be technical services. He referred
to the dictionary meaning of the terms ’technical
assistance’ and ’technology’. But then one has to refer to
dictionary definition if there is a dispute if the services
rendered are of technical nature or not.
Mr. Dave referred to us the judgment of the Delhi High
Court in J.K. (Bombay)’s case and Ghai Lamba’s case and said
that these judgments considered a very; narrow concept of
"technical services" or the "managerial services". He said
there was a qualitative difference in the agreements in
those two cases and the subject matter of the agreement in
the present case. The statement in J. K. Bombay’s case
[(1979) 118 ITR 312) that the management as a process is
practised throughout in every organisation from top
management through middle management to operational
management and, on the other hand, technical services occupy
a much narrow field than the field occupied by the
management was explained in the case of Continental
Construction Company’s case by the Supreme Court Judgment of
this Court in Continental Construction Company’s case
widened the scope of term used in Section 80-0.
Mr. Dave referred to the "New Encyclopedia Britannica"
where the term "technical assistance" had been consider. It
states that technical assistance may involve sending experts
into the field to teach skills and to help solve problem in
their areas of specialization, such as irrigation,
agriculture, fisheries, education, public health, or
forestry. In "New Webster’s Dictionary of the English
Language" the word "technical" means what is characteristic
of particular art, science, profession, or trade and the
word "technology" means the branch of knowledge that deals
with the industrial arts and sciences; utilisation of such
knowledge; the knowledge and means used to produce the
material necessities of a society. it is submitted that the
term "technical" should receive broad interpretation to
include professional services as well. The term
"professional" was added in Section 80-0 w.e.f. April 1,
1992 by amending the section. This court in continental
Construction Company’s case had stated that the insertion of
the term "professional" in Section 80-0 was merely of
clarificatory nature and "technical services" always
included in it "professional services". Reference was then
made to CBDT circular No. 72 dated January 6, 1972 which
dealt with the scope and effect of amendment of Section 80-
0 which was substituted in place of earlier one by finance
(No.2) Act, 1971 w.e.f. April 1, 1972. According to this
circular, the objective of this provision is to encourage
Indian companies to develop technical know-how and made it
available to foreign companies so as to augment our foreign
exchange earnings and establish a reputation for Indian
technical know-how in foreign countries and further in this
concessions which were earlier available to companies only
are now available in all cases where the technical know-how
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or technical services are provided to a foreign Government
or a foreign enterprise, regardless of whether t he foreign
enterprise is a corporate body or not. Referring to the
later circular No. 187 dated December 23, 1975 of the CBDT,
Mr. Dave said that the case of the respondents squarely fell
within clause (iv) and he said that Clause (v) might even
require reconsideration by the CBDT in view of the judgment
of this Court in Continental Construction Company’s case. He
also referred to clause (vii) of circular No. 187. It was
also the submission of Mr. Dave that construction which
benefited the assessee should be adopted and that circular
should receive liberal interpretation keeping in view the
object of introduction of Section 80-0 in the statute. In
this context, he referred to certain decisions of this
Court. In CIT, Bombay vs. M/s. Gwalior Rayon Silk
Manufacturing Co. Ltd. (1992) 3 SCC 326 this Court said that
the words in the taxing statute should be given liberal
interpretation. Nothing is to be read in, nothing is to be
implied; one can only look fairly at the language used and
nothing more and nothing less. It went on to add that it was
settled law that the expressions used in a taxing statute
would ordinarily be under stood in the sense in which it was
harmonious with the object of the statute to effectuate the
legislative animation.
In Hotel Balaji and others vs. State of A.P. and others
(1993) Supp (4) SCC 536 this Court observed as under:
"Though the Central Sales Tax is
levied and collected by the
Government of India, Article 269 of
the Constitution provides for
making over the tax collected to
the States in accordance with
certain principles. Where, of
course, the sale is an export sale
within the meaning of Section 5(1)
of the Central Sales Tax Act
(export sales) the State may not
get any revenue but larger national
interest is served thereby. It is
for these reasons that tax on the
purchase of raw material is waived
in these two situations. Thus,
there is a very sound and
consistent policy, underlying the
provision".
In Commissioner of Income Tax, Amritsar vs. Straw Board
manufacturing Co. Ltd. 1989 Supp (2) SCC 523 the assessee
had claimed concessional rates of income tax, development
rebate at higher rate and deduction under Section 80-E of
the Income Tax Act, 1961 on the ground that the manufacture
of straw board was a priority industry. The question before
this Court was whether straw board could be said to fall
within the expression "paper and pulp" mentioned in the
Schedule. The Income-tax Authority held that the assessee
could not be described as priority industry and the
manufacture of straw board was not covered by the words
"paper and pulp " This Court said:
"We have no doubt in our minds that
it does. The expression has been
used comprehensively. It is
necessary to remember that when a
provision is made in the context of
a law providing for concessional
rates of tax for the purpose of
encouraging an industrial activity
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a liberal construction should be
put upon the language of the
statute. From the material before
us, which we have carefully
considered, that is the only
reasonable conclusion to be reached
in these cases."
In Central Board of Direct Taxes and others vs. Aditya
vs. Birla 1988 (Supp) SCC 120 this Court was considering the
scope of the term "remuneration" as appeared in Section 80-
RRA of the Act. Under this Section assessee was entitled to
certain relief in respect of remuneration received by him in
foreign currency from any employer for any service rendered
by him outside India if he is a technician and the terms and
conditions of his service outside India are approved in this
behalf by the Central Government or the prescribed
authority. Various terms like foreign currency, foreign
employer, technician are defined in the section. The
question involved in the appeal before this Court was
whether any remuneration was received by the respondent in
foreign currency from his employer, being a foreign employer
for service rendered by him outside India. It was the
contention of the revenue that construction of the term
"remuneration" should be confined to deduction to be given
only in the case of remuneration given to an employee and
not the fees paid to a consultant or a technician. This
court did not accept this contention and said that there was
nothing to warrant a restricted construction was canvassed
by the revenue. The Court said that it was significant that
Section 80-RRA of the Act used the expression "remuneration"
and not salary to be entitled to deduction and that there
was no warrant to restrict the meaning of the expression
"remuneration" to a salary revived by an employee abroad.
In Commissioner of Income-tax, Madras vs. South Arcot
District Co-operative Marketing Society Ltd. [(1989) 176 ITR
117] this Court was considering if certain amount described
as a commission received by the assessee from the madras
Government under an agreement for stock and distribution of
ammonium sulphate was exempted under Section 14(3)(iv) of
the Income Tax Act, 1992. This Court observed as under:
"We have considered the matter
carefully and to our mind, it seems
clear that the Appellate Tribunal
and High Court are the right in the
view adopted by them. As was
observed by the Gujarat High Court
in CIT vs. Ahmedabad Maskati Cloth
Dealers Co-operative Warehouses
Society Ltd. (1986) 162 ITR 142,
While considering the analogous
provision of Section BOP(2) (e) of
the Income-tax Act, 1961 the
provision for exemption was
intended to encourage cooperative
societies to construct warehouses
which were likely to be useful in
the development of rural economy
and exemption was granted from
income-tax in respect of income
derived from the letting of such
warehouses for the storage of
fertilisers and other related
commodities concerned with
cooperative marketing. Having
regard to the object with which the
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provision has been enacted, it is
apparent that a liberal
construction should be given to the
language of the provision and that,
therefore, in the circumstances of
the present case, it must be
regarded that what the assessee did
was to let out its godowns for the
purpose of storing the ammonium
sulphate handed over to it by the
State Government."
As to what is the scope of a circular issued by the
CBDT, reference was made to a decision of this Court in
Keshavji Ravji and Co. and Anr. vs. Commissioner of Income-
tax [(1990) 2 SCC 231] wherein this Court was considering
the contention that circular of 1965 of the Central Board of
Direct Taxes was binding on the authorities under the Act
and should have been relied upon by the High Court in
support of the court’s construction of Section 40(b) to
accord with the understanding of the provision made manifest
in the circular. This Court held as under:
"This contention and the
proposition on which it rests,
namely, that all circulars issued
by the Board have a binding legal
quality, incurs, quite obviously,
the criticism of being too broadly
stated. The Board cannot pre-scope
and ambit of a provision of the
’Act’ by issuing circulars on the
subject. This is too obvious a
proposition to require any argument
for it. A circular cannot even
impose on the tax payer a burden
higher than what the Act itself on
a true interpretation of the laws
is the exclusive domain of the
courts. However, - this is what Sri
Ramachandran really has in mind -
circulars beneficial to the
assessee and which tone down the
rigour of the law issued in
exercise of the statutory power
under Section 119 of the Act or
under corresponding provisions of
the predecessor Act are binding on
the authorities in the
administration of the Act. The
Tribunal, much less the High Court,
is an authority under the Act. The
circulars do not bind them. But the
benefits of such circulars to the
assessees have been held to be
permissible even though the
circulars might have departed from
the strict tenor of the statutory
provision and mitigated the rigour
of the law. But that is not the
same thin as saying that such
circulars would either have a
binding effect in the
interpretation of the provision
itself or that the tribunal and the
High court are supposed to
interpret the law in the light of
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the circular. There is, however,
support of certain judicial
observations for the view that such
circulars constitute external aids
to construction.
In State Bank of Travancore
vs. CIT, however, this Court
referring to certain circulars of
the Board Said: (SCC p.51 para 43:
ITR p. 139)
" ... The earlier
circulars being executive in
character cannot alter the
provisions of the Act. These
were in the nature off
concessions and could always
be prospectively withdrawn.
However, on what lines the
rights of the parties should
be adjusted in consonance with
justice in view of these
circulars is not a subject
matter to be adjudicated by us
and as rightly contended by
counsel for the revenue, the
circulars cannot detract from
the Act."
The expression ’executive in
character’ is, presumably, used to
distinguish them from judicial
pronouncements. The circulars
referred to in that case were also
of the Central Board of Direct
Taxes and were, presumably also,
statutory in character.
However, this contention need
not detain us, as it is unnecessary
to examine whether or not such
circulars are recognised,
legitimate aids to statutory
construction. In the present case,
the circular of 1965 broadly
accords with the view taken by us
on the true scope and
interpretation of Section 40(b)
insofar as the quantification of
the interest for purposes of
Section 40(b)."
On Board Circular Collector of Central Excise, Patna
vs. Usha Martin Industries (1997) 7 SCC 47, this Court was
considering the binding effect of a circular issued by the
central Board of Excise and Customs under Section 37-B of
the Central Excise Act 1944. The Court observed that there
were catena of decisions of this Court holding that the
revenue could not be permitted to take a stand contrary to
the instructions issued by the Board and that it was a
different matter that an assessee could contest the validity
or legality of a departmental instruction. But that right
could not be conceded to the Department, more so when others
had acted according to those instructions. It was observed
that of course the appellate authority was also not bound by
the interpretation given by the Board but the assessing
authority could not take a view contrary to the Board’s
interpretation. This Court referred to its earlier decision
in Poulose and Mathen vs. Collector of Central Excise & Anr.
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[(1997) 3 SCC 50= (1997) 90 ELT 264] to paragraph 15 therein
which is as under:
" 15. One aspect deserves to be
noticed in this context. The
earlier Tariff Advice No. 83 of
1981 on the basis of which Trade
Notice No. 220 of 1981 was issued
by the Collector of Central Excise
and Customs is binding on the
department. It should be given
effect to. There is no material on
record to show that this has been
rescinded or departed from, and
even so, to what extent. Even
assuming that the later different
view - about which there is no
positive material - the facts point
out that the department concerned
itself was having considerable
doubts about the matter. The
position was not free from doubt.
It was far from clear. In such a
case, where tow opinions are
possible, the assessee should be
given the benefit of doubt and that
opinion which is in its favour
should be given effect to. In the
light of the above, it is
unnecessary to adjudicate the other
points involved in the appeal on
the merits."
Mr. Dave then referred to a treatise on the business of
hotels by S. Medlik to contend that to run a hotel skills
and techniques are required like hotel reception,
housekeeping, food and drink service and especially food
preparation and accounting and marketing, personnel
management, maintenance and other specialist functions of a
hotel. He also dwelved on the importance of hotel in modern
day life and the role which hotels play in many countries in
providing facilities for the transaction of business, for
meetings and conferences, for recreation and entertainment
and as attraction for visitors, foreign currency earners,
employers of labours, outlets for the products of other
industries and as an important source of amenities for local
residents. We do not think it is necessary for us to go into
all these aspects of hotel management as we are concerned
with the origin of the law in its application to the
agreement in question.
Lastly, Mr. Dave said that use of the name of
respondent was not ordinary matter and it could not be said
as held by the appellant in its impugned order that the fee
received for the use of the trade name of respondent though
covered by the provisions of Section 80-0 yet the amount
relatable to this aspect of the total services rendered
would be so small that it was not easy to quantify the same
for the purpose of Section 80-0.
We may now consider the judgments referred to during
the course of arguments in somewhat greater detail.
In J.K. (Bombay) Ltd. vs. Central Board of Direct Taxes
and another (1979) 118 ITR 312 (Del) a Division Bench of the
Delhi High Court was considering the question whether
services of managing agents rendered by an Indian company to
a foreign company were not "technical services" within the
meaning of Section 80-0 of the Act. The Court said that
managerial service may be professional service like legal or
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medical service, but that would not be technical service
like engineering service. After examining the provisions of
Section 80-0 and the relevant Board Circular No. 187 dated
23rd December, 1975, the High Court held as under:
"To sum up, the main reason why the
word ’technical’ in s.80-0 cannot
be given a wider meaning to include
’managerial’ or ’Commercial’ is
that the performance of managerial
or commercial services by an Indian
company for a foreign enterprise
would amount to virtually managing
or running the foreign company and
remuneration obtained by running or
managing a foreign company would be
in the nature of profits, while
s.80-0 deliberately restricts
itself to income by way of royalty,
commission or fees and excludes
other types of remunerations."
The Court, therefore, held that the petitioner was not
entitled to allowance under Section 80-0 or any payment from
the foreign company received by it towards such services as
managing agents.
In Ghai Lamba Catering Consultant P. Ltd. vs. Central
Board of Direct Taxes and another (1980) 124 ITR 301 (Del)
Delhi High Court was again considering the scope and intent
of Section 80-0. On the facts of the case the High Court
held that the agreement which the petitioner had entered
with a foreign enterprise was nothing but a joint venture.
It noted that under the agreement the main function of the
petitioner was to manage and run the restaurant of M/s. G.L.
Restaurant Ltd., an English company, in return for a certain
percentage of the profits. The Court held that the agreement
did not in terms state as to what type of technical services
were to be rendered by the petitioner to the foreign
company. The Court referred to its earlier decision in J.K.
(Bombay) Ltd. vs. CBDT (118 ITR 312) where it had said that
if the Indian Company was in fact running the foreign
company it was difficult to separate the management function
exercised by the Indian company from the day to day working
of the foreign company and that Section 80-0 postulated that
the Indian company did not become a part of the foreign
enterprise. Applying those tests, the Court upheld the
refusal to grant approval to the agreement by the respondent
under Section 80-0 of the Act.
In Godrej and Boyce Mfg. Co. Ltd. vs. S.P. Potnis,
Chief Commissioner of Income-tax and others (1993) 203 ITR
947 (Bombay), a Division Bench of the Bombay High Court
(where one of us was a member) held that the order denying
approval under Section 80-0 was not justified. In that case
the petitioner entered into two agreements with the foreign
company for establishing a plant in Indonesia for the
manufactured by it. One agreement was titled "technical
assistance agreement" . The second agreement titled
"management service agreement" provided for the petitioner
to take over the responsibility for the working and
management of the foreign company for a period of twenty-
five years. For this purpose the petitioner was required to
loan to the foreign company the services of it "fully
qualified and experienced managers, engineers, technicians,
production specialists and such other personnel as may be
necessary not only for the setting up of the Company’s said
plant but also for the overall working and management of the
company". The agreement also contained wide-ranging
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provisions for the giving of all marketing, industrial,
manufacturing, commercial and scientific knowledge,
experience and skill for the efficient working and
management of the foreign company. Petitioner was also
required to have control over "general management" of the
foreign company’s business transactions and charge and
custody of all the property, books of account, papers,
documents and effects belonging to the foreign company.
While the respondent granted approval to the first agreement
it denied its approval to the second agreement. Respondent
was of the view that the second agreement did not qualify
for approval under Section 80-0 of the Act, since the crux
of the management service agreement was that the petitioners
would take over responsibility for the working and
management of the foreign company for a stipulated period
and that managerial services did not amount to "technical
services" within the meaning of Section 80-0. On this the
respondent had relied on the decision of the Delhi High
Court in J.K. (Bombay) Ltd.’s case. Bombay High Court took
notice of the later decision of the Supreme Court in
Continental construction Ltd. vs. CIT (1992) 195 ITR 81
where this court took the view that even professional
service, perhaps, amounted to technical service within the
meaning of Section 80-0 of the Act. Notice was also taken of
the impugned decision of the Delhi High Court in Oberoi
Hotels (India) Pvt. Ltd. vs. CBDT (1982) 135 ITR 257 where
Delhi High Court struck somewhat a different note to its
earlier decision in J.K. (Bombay)’s case. The court also
noted another decision of this Court in Bajaj Tempo. Ltd.
vs. CIT (1992) 196 ITR 188 where this Court highlighted that
a provision in a taxing statute granting incentives for
promotion of growth and development should be construed
liberally and hat since a provision for promoting economic
growth has to be interpreted liberally, the restriction on
it too has to be construed strictly so as to advance the
objectives of the provision and not to frustrate it. Keeping
in view this principle and on the terms of the agreement the
High Court was of the view that when the respondent did not
grant approval it was not having the benefit of the decision
of the Supreme Court in Continental’s case. The Court said
that it was not possible to postulate, as a general
proposition of law, that all managerial service must
necessarily be nontechnical services and that it depended on
the nature of the expertise required for rendering the
managerial services. The Court, therefore, held that the
respondent took somewhat rigid view of the matter in
refusing to grant approval to the second agreement. It,
therefore, quashed the order of the respondent refusing to
grant approval to the second agreement. The application of
the petitioner for grant of approval was sent back to the
respondent for reconsideration in accordance with the law.
In HMT Ltd. vs. Central Board of Direct Taxes and
another (1991) 188 ITR 457 (Karnataka) the petitioner had
entered into an agreement with Nigerian Government and
sought approval of the agreement under Section 80-0 of the
Act. The agreement consisted of various types of passing of
technical information, know-how, designs, trade mark, logo
and also training of Nigerian personnel in India among other
matters. On the questions of training of Nigerian personnel
in India and technical fee paid thereof, the respondent
stated that the training of Nigerian personnel in India
would mean a service rendered in India and therefore, the
fee receivable in that respect would not be entitled to the
benefit of Section 80-0 of the Act. The High Court upheld
the view of the respondent and this is how the Court dealt
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with the matter:
"I will proceed on the basis that
the service rendered by the
petitioner in imparting training to
the Nigerian personnel in India is
not a technical service for the
purpose of this case. It is not
necessary to decide whether such
imparting of knowledge also falls
within the expression of "rendering
of technical service". The
petitioner gives training to the
personnel of the Nigerian
Government in India. Section 80-0
of the Act provides that, where any
considered consideration is
received in respect of any patent,
invention, model, design, secret
formula or processor similar
property right, or information
concerning industry, commerce or
scientific knowledge, experience or
skill made available or provided or
agreed to be made available or
provided to such enterprises by the
assessee for use outside India, the
deduction would be attracted. It is
clear from a reading of this clause
that imparting of scientific
knowledge, experience or skill made
available shall be of the assessee
as the latter clause " by the
assessee" Clearly controls the
earlier expressions used in this
connection. Here, in the present
case, the Nigerian personnel are
trained in India and, once they go
out of the country, it is not the
skill of the assessee that it used
outside. Therefore, even assuming
for a moment that the argument of
learned counsel for the petitioner
is right, that does not come within
the expression "technical service",
and as such service is not rendered
by the assessee outside India, by
imparting training to the personnel
of the Nigerian Government, it
cannot be said that the same would
fall within the deduction granted
under Section 80-0 of the Act.
Therefore, the view of the Board on
this aspect of the matter appears
to be correct."
In Continental Construction Ltd vs. commissioner of
Income-tax (1992) 195 ITR 81 (S.C.) one of the questions
before this court was if the Appellate Tribunal was right in
holding that the income arising from the activities of the
petitioner in pursuance to seven agreements for construction
of various project with foreign Government/enterprise were
governed by the provisions of Section 80HHB and not Section
80-0 of the Act. Petitioner had claimed deduction under
Section 80-0 which provides for a deduction, in computing
the total income, in respect of royalties etc. from certain
foreign enterprises. The Court noted that this topic was
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originally dealt with in Section 85-C . Section 80-0 was
substituted in its place with effect from April 1, 1968 and
that the section had since undergone amendments from time to
time. It is not necessary for us to analyse this judgment in
any detail and as here we are not concerned only with the
interpretation of Section 80-0. What judgment lays down for
our purposes is:
(1) The job of the assessee involved survey, soil
investigation, design, detailed drawings and construction of
all civil works and pipelines (other than trunk pipe lines).
Even these activities involve technical knowledge and
expertise. It cannot, therefore, be doubted that the
assessee under the contract, had to make use, outside India,
of its industrial, commercial and scientific knowledge,
experience and skill.
(1-A) There is equally no doubt that, in executing the
contract, the assessee has rendered technical services. Any
engineering contract involves technical services; more so, a
contract of the nature and magnitude involved in the present
case.
(2) Where a person employs an architect or an engineer to
construct a house or some other complicate type of structure
such as a theater, scientific laboratory or the like for him
it will not be incorrect to say that the engineer, in
putting up the structure, rendering him technical services
even though the actual construction and even the design
thereof may be done by the staff and labour employed by the
engineer or architect. Where a person consults a lawyer and
seeks opinion from him on some issued the advice provided by
the lawyer would be a piece of technical service provided by
him even though he may have got the opinion drafted by a
junior of his or procured from another expert in the
particular branch of the law.
(3) No doubt that "professional services" have been brought
within the scope of Section 80-0 only by and amendment by
the Finance (No.2) Act, 1991 and that too, with effect from
April 1, 1992, which is proposing to substitute the worked
"technical or professional services" in place of the word
"technical services" now used in the Section. It seems to us
that this amendment may only of a clarificatory nature. the
expression "technical services" has a very broad
connotation.
(4) Firstly whatever may be the position regarding other
"professional services", there can hardly be any doubt that
service involving specialised knowledge, experience and
skill in the field of constructional operations are
"technical services". would be "technical services" or not
has no impact on the point we are trying to make, viz.,
that, in order to say that a person is rendering such
services to another, it is not necessary that the services
should be rendered by the former personally and not through
the medium of others.
(5) It is a well-settled principle that excitability of an
item to tax or tax deduction can hardly be made to depend on
the label given to it by the parties. As assesses cannot
claim deduction under Section 80-0 in respect of certain
receipts merely on the basis that they are described as
royalty, fee or commission in the contract between the
parties. By the some taking, the absence of a specific label
cannot be destructive of the right of an assessee to claim a
deduction, if, in fact, the consideration for the receipts
can be attributed to the sources indicated in the section.
contracts of the type envisaged by Section 80-0 are usually
very complex ones and cover a multitude of obligations and
responsibilities. It is not always possible or worthwhile
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for the parties to dissect the consideration and apportion
it to the various ingredients or elements comprised in the
contract.
There is no gainsaying that running a well equipped
modern hotel is no ordinary affair. One needs a great deal
of expertise skill and technical knowledge for the purpose.
If we examine the agreement, it provides for rendering of
technical services and also professional services for
obtaining of Hotel Soaltee, a foreign enterprise. CBDT fell
into an error in considering particularly the clause in the
agreement which provided for operation of the Hotel Soaltee
by the respondent. The agreement has to be seen as a whole
and so examined it is quite apparent that it provided for
rendering of not only technical services for operating the
hotel of the foreign enterprise but also providing for
professional and other services in connection with operating
of the hotel. Section 80-0 was enacted with the twin objects
of encouraging the export of Indian technical know-how and
augmentation of foreign exchange resources of the country.
We have seen above that after the amendment of section 80-0
by Finance (No. 2 Act of 1991) the words "technical or
professional services" have been inserted in place of the
words "technical services". But this Court in Continental
Construction Ltd. case took the view that the amendment was
only of clarificatory nature and the term "technical
services" always included within it professional services as
well. This Court has gone even to the extent that when a
person consults the lawyer and seeks his opinion on certain
issue the advice rendered by the lawyer would be a piece of
technical service. Considering the scope of the agreement
and the width of Section 80-0 we are of the opinion that the
agreement provides for "information concerning industrial,
commercial or scientific knowledge, experience or skill made
available" by the respondent to the foreign enterprise for
running of the Hotel Soaltee. Mr. Dave is right when he
submits that in view of the judgment of this court in
Continental Construction Ltd. case Circular No. 187 dated
December 23, 1975 of the CBDT may perhaps require certain
changes so as it is in conformity with Section 80-0 of the
Act. In J.K. (Bombay) Ltd. case Delhi High court was of the
view that remuneration obtained by running or managing a
foreign company would be in the nature of profits while
Sections 80-0 deliberately restricted itself to income by
way of royalty, commission or fees and included other types
of remuneration. We do not think that this is a correct
statement as the royalty, commission or fees can be in terms
of percentage of profits earned by the foreign enterprise on
account of services rendered by the Indian Company. It is
substance of the case which matters and not the name. The
view taken by the Bombay High Court in Godrej and Boyce
Mfg. Co. Ltd. case (203 ITR 947 ) commends to us. As it is
more in consonance with the provision of Sections 80-0 and
the object which it seeks to achieve. Karnataka High Court
in the case of HMT Ltd. (188 ITR 457) has rather taken a
narrow view of the provision of Sections 80-0. Applying the
principles of law as laid down by Court in Continental
Construction Ltd. case and the term "technical services"
which included "professional services" and the nature of
services agreed to be rendered by the respondent to the
foreign enterprise we are of the view that CBDT was not
right in not granting approval of the agreement to the
respondent under Sections 80-0 of the Act. We have also seen
the scope of circulars issued by the CBDT and had these are
to be acted upon in various decisions of this Court. In the
matter of the nature as in the present case and the
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legislative intention to give relief we have to draw
interpretation to the term "technical services" which
includes "professional services" as well. basic purpose of
Sections 80-0 is the spread by an Indian assessee of any
patent, invention, model, design, secret formula or process,
or similar property right, or information concerning
industrial, commercial or scientific knowledge, experience
or skill of the assessee for use outside India and it that
process to receive income to augment the foreign exchange
resources of the country. The assessee can also made
available to foreign enterprise technical and professional
services expertise of which it possesses for earning foreign
exchange for the country.
When exercising power of judicial review, courts have
to see that the authority acts within the scope of its
powers and, if discretion is conferred on the authority, it
exercises the same in reasonable manner keeping in view the
object which the statute seeks to achieve. We have no doubt
that the decision of CBDT in not granting approval to the
agreement was in good faith and it is the latest development
of law both on the scope of judicial review and
interpretation of Sections 80-0 that the decision has to be
reversed. As law stands today with reference to Section 80-
0, it can be said that CBDT took into account the
considerations which were not relevant or germane to the
real issue. In this view of the matter there is no ground
for interference in the impugned judgment of the High Court.
It was submitted by Mr. Shukla that in view of the decision
in Godrej and Boyce Mfg. Co. Ltd. (supra) of the Bombay High
Court, this Court, if it decides to hold that the decision
of the CBDT was not correct, the matter should be again
remanded back to CBDT to grant approval or otherwise of the
agreement keeping in view the latest development in law and
the parameters laid down by us in this case. Normally, we
would have adopted this very course, but in the present
case, the matter relates to the year 1970 we do not find it
will be proper for us to interfere in the impugned judgment
of the High Court and sent the matter back to the CBDT for
fresh appraisal.
Accordingly, the appeal is dismissed and the judgment
of the Delhi High Court is affirmed.