CONCENTRIX CVG CUSTOMER MANAGEMENT GROUP INC. ,UNITED STATES OF AMERICA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(2)(1), INTERNATIONAL TAXATION, DELHI
What did the Tribunal hold?
The Tribunal held that the assessee did not have a fixed place PE, dependent agent PE, or service PE in India. It also ruled that link charges/IPLC charges did not constitute royalty under the India-US DTAA.
What were the facts?
The assessee, a US-based company, provided outsourced customer and marketing support services. The dispute involved whether the assessee had a Permanent Establishment (PE) in India and the attribution of profits. The case was a second round of appeals before the Tribunal after being set aside by the High Court.
What were the issues?
The key issues were the existence of a Permanent Establishment (PE) in India and the taxability of link charges as royalty under the India-US Double Taxation Avoidance Agreement (DTAA).
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(4)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.
- DIT v. Morgan Stanley & Co.360 citing292 ITR 416 · 2007 · SC · Read judgment
- (i) Formula One World Championship Ltd. v. CIT200 citing394 ITR 80 · 2017 · SC
- DIT v. Morgan Stanley Co. Inc.162 citing399 ITR 34 · 2017 · SC
- DIT v. E-Funds IT Solution61 citing42 Taxmann.com 50 · 2014 · HC
Heard together (11 matters)
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IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.7727/Del/2017, A.Y. 2013-14 ITA No.7924/Del/2018, A.Y. 2014-15 ITA No.1086/Del/2022, A.Y. 2017-18 ITA No.667/Del/2023, A.Y. 2018-19 ITA No.668/Del/2023, A.Y. 2019-20 ITA No.3512/Del/2023, A.Y. 2021-22 ITA No.1892/Del/2025, A.Y. 2022-23 Concentrix CVG Customer Deputy Commissioner Management Group Inc., (Earlier of Income Tax, known as ‘Convergys Customer Vs Circle - 1(2)(1), Management Group Inc.’) International Taxation, C/o PWC Pvt. Ltd., E-2 Tower, Civic Centre Sucheta Bhawan, Minto Road Gate No. 2, 1st Floor, New Delhi 11-A, Vishnu Digambar Marg, New Delhi PAN: AACCC8989M (Appellant) (Respondent)
ITA No.130/Del/2018, A.Y. 2013-14 ITA No.1281/Del/2022, A.Y. 2017-18 ITA No.723/Del/2023, A.Y. 2018-19 ITA No.724/Del/2023, A.Y. 2019-20
Deputy Commissioner of Concentrix CVG Customer Income Tax, Management Group Inc., Circle - 1(2)(1), Vs. (Earlier known as ‘Convergys International Taxation, Customer Management Group E-2 Tower, Civic Centre Inc.’) C/o. PWC Pvt. Ltd., Minto Road Sucheta Bhawan, New Delhi Gate
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