SKY HIGH LXXVIII LEASING COMPANY LIMITED ,MUMBAI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX (INTERNATIONAL TAX) CIRCLE 4(2)(1), MUMBAI
What did the Tribunal hold?
The Tribunal held that the lease rentals are not taxable in India as per Article 8 of the India-Ireland DTAA, as the assessee does not have a PE in India. The penal interest for delayed payments is also not taxable in India as it is an integral part of the lease income taxable under Article 8.
What were the facts?
The assessee, an Irish company, leased aircraft to Indian airlines and earned rental income. The Assessing Officer treated this income as taxable in India, citing failure to meet the Principal Purpose Test (PPT) under the MLI and the existence of a Permanent Establishment (PE). The assessee also received penal interest for delayed lease payments.
What were the issues?
Whether aircraft lease rentals earned by an Irish company are taxable in India, and if penal interest for delayed payments is also taxable in India.
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(12)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Goetze (India) Ltd. v. CIT1,842 citing284 ITR 323 · 2006 · SC
- Union of India v. Azadi Bachao Andolan691 citing263 ITR 706 · 2003 · SC · Read judgment
- India Vs. Azadi Bachao Andolan 263 ITR 706 (SC); and Vodafone International Holdings B.V v. Union of India295 citing341 ITR 1 · 2012 · SC
- KOTAK MAHINDRA CO. LTD. AND ANOTHER. 367 50.(1987) 3 SCC 544: MADHAV AYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 51250 citing10 SCC 1 · 2014 · SC
- Vodafone International Holdings BV v. Union of India216 citing6 SCC 613 · 2012 · SC
- (i) Formula One World Championship Ltd. v. CIT200 citing394 ITR 80 · 2017 · SC
- Gujarat Gas Company Ltd. v. JCIT99 citing245 ITR 84 · 2000 · HC
- CIT v. Shree Rajasthan Syntex Ltd.55 citing313 ITR 231 · 2009 · HC · Read judgment
- Milton Laminates Ltd. v. CIT50 citing37 Taxmann.com 249 · 2013 · HC
- CIT v. Bakelite Hylam Ltd.24 citing237 ITR 392 · 1999 · HC
- 165 Taxmann.com 3345 citing165 Taxmann.com 334 · 2024 · SC
- Tiger Global International III Holdings v. AAR5 citing468 ITR 405 · 2024 · HC
Heard together (3 matters)
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IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM Sky High Lxxix Leasing Co. Ltd., The ACIT (IT), Circle-4(2)(1), Ireland, State outside India-D02 A342. Bandra Kurla Complex, PAN: ABFCS0570G Bandra (East), Mumbai-400051. Appellant) : Respondent)
Sky High XC Leasing Co. Ltd., The ACIT (IT), Circle-4(2)(1), Ireland, State outside India-D02 A342. Bandra Kurla Complex, PAN: ABFCS0570G Bandra (East), Mumbai-400051. Appellant) : Respondent)
Sky High LXXVIII Leasing Co.
The ACIT (IT), Circle-4(2)(1), Ireland, State outside India-D02 A342. Bandra (East), Mumbai-400051. PAN: ABFCS0570G Appellant) : Respondent
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