PR. COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) -1 vs. ALCATEL LUCENT FRANCE (NOW KNOWN AS ALCATEL LUCENT INTL.)

ITA 145/2021 and connected matters

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$~4 to 6 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 145/2020 PR. COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) -1

..... Appellant Through: Mr. Ruchir Bhatia, Sr. Standing Counsel for Revenue.

versus

ALCATEL LUCENT FRANCE (NOW KNOWN AS ALCATEL LUCENT INTL.)

..... Respondent

Through: None.

5 + ITA 149/2020 PR. COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) -1

..... Appellant Through: Mr. Ruchir Bhatia, Sr. Standing Counsel for Revenue.

versus

ALCATEL LUCENT ENTERPRISES

..... Respondent

Through: None.

6 + ITA 151/2020 PR. COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) -1

..... Appellant Through: Mr. Ruchir Bhatia, Sr. Standing Counsel for Revenue.

versus

2021:DHC:2232-DB

ITA 145/2021 and connected matters

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ALCATEL LUCENT BELL NV

..... Respondent

Through: None.

Date of Decision: 29th July, 2021

CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA

J U D G M E N T

MANMOHAN, J 1. The appeals have been heard by way of video conferencing. : (Oral) 2. Present appeals have been filed under Section 260A of the Income Tax Act, 1961 raising the following substantial questions of law:- “1 Whether on the facts and in the circumstances of the case, the Ld. Income Tax Appellate Tribunal is correct in law in holding that the income from supply of software embedded in the hardware equipment or otherwise to customers in India does not amount to royalty under Section 9(l)(vi) of the Income Tax Act and under Article 12 of the Double Taxation Avoidance Agreement (DTAA) between India and France?

2 Whether on the facts and in the circumstances of the case, the Ld. Income Tax Appellate Tribunal is correct in law in holding that payments which are subject to withholding tax under section 195 of the Income Tax Act, 1961 are not liable for interest under section 234B of the Income Tax Act, 1961?”

ITA 145/2021 and connected matters

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Power Inc. [2015] 373 ITR 65 (Del). 5. Consequently, no substantial question of law arises in the present batch of matters. 6. Accordingly, the present batch of matters is dismissed. 7. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail

MANMOHAN, J

NAVIN CHAWLA, J JULY 29, 2021 AS 2021:DHC:2232-DB