MARUTI SUZUKI INDIA LTD,NEW DELHI vs. DCIT, CIRCLE-16(1), NEW DELHI
What did the Tribunal hold?
The Tribunal held that the additional income tax payable by a domestic company under Section 115-O on dividends distributed to non-resident shareholders is at the rate prescribed in Section 115-O, not the DTAA rate, unless the DTAA specifically extends such protection.
What were the facts?
A domestic company paid dividend to a non-resident shareholder, attracting additional income tax under Section 115-O of the Income Tax Act. The company argued that the tax rate should be as per the DTAA, not Section 115-O.
What were the issues?
Whether the rate of additional income tax on dividends paid to non-residents should be governed by Section 115-O or the applicable DTAA.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(24)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.
- Godrej & Boyce Mfg. Co. Ltd. v. DCIT1,183 citing328 ITR 81 · 2010 · HC
- Kishanchand Chellaram v. CIT962 citing46 ITR 640 · 1980 · SC
- Engineering Analysis Centre of Excellence (P) Ltd. v. CIT914 citing432 ITR 471 · 2021 · SC · Read judgment
- Union of India v. Azadi Bachao Andolan691 citing263 ITR 706 · 2003 · SC · Read judgment
- Godrej & Boyce Manufacturing Company Ltd. v. DCIT683 citing394 ITR 449 · 2017 · SC · Read judgment
- DIT v. New Skies Satellite BV325 citing382 ITR 114 · 2016 · HC
- Commissioner of Customs v. Dilip Kumar & Co.114 citing95 Taxmann.com 327 · 2018 · SC · Read judgment
- Trib.) Giesecke & Devrient 16.994%). India Pvt Ltd. v. ACIT52 citing120 Taxmann.com 338 · 2020 · HC
- Union of India v. Tata Tea Co Ltd.38 citing398 ITR 260 · 2017 · SC
- Indo- Malaysian DTAA. 3.14. In DCIT v. Turquoise Investments & Finance Ltd.34 citing300 ITR 1 · 2008 · SC
- SIDBI v. CBDT23 citing133 Taxmann.com 158 · 2021 · HC
- CIT v. Elphistone Spg. &Wvg. Mills Co. Ltd.22 citing40 ITR 142 · 1960 · SC
- CIT v. Sudhir Jayantilal Mulji17 citing214 ITR 154 · 1995 · HC
- DCIT v. Indian Oil Petronas Pvt. Ltd.17 citing127 Taxmann.com 389 · 2021
- Punjab Distilling Industries Ltd. v. 34 Special Bench13 citing57 ITR 1 · 1965 · SC
- Jayshree Tea & Industries Ltd. v. Union of India11 citing253 ITR 608 · 2006
- Smith Kline & French (India) Ltd. v. CIT9 citing85 Taxmann 683 · 1996 · SC
- Tea Estate India (P.) ltd. v. CIT8 citing103 ITR 785 · 1976 · SC · Read judgment
- Turner Morrison and Co. Ltd. v. Hungerford 33 Special Bench8 citing85 ITR 607 · SC
- B.M. Amin Umma v. ITO7 citing26 ITR 137 · HC
- 36. In Purushottamdas Thakurdas v. CIT5 citing48 ITR 206 · SC
- CIT v. Clive Insurance Co. Ltd.5 citing113 ITR 636 · SC
- 5 citing
- Pfizer Corpn v. CIT5 citing129 Taxmann 459 · HC
Heard together (6 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अधधकरण म ुंबई पीठ “स्पेशल बैंच ”, म ुंबई श्री जी.एस.पन्नू,अध्यक्ष, श्री एन.वी. वास देवन, उपाध्यक्ष एवुं श्री धवकास अवस्थी, न्याधयक सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SPECIAL BENCH”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT, SHRI N.V.VASUDEVAN, VICE PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसुं.6997/म ुं/2019(धन.व. 2016-17) Deputy Commissioner of Income Tax Circle 11(3)(1), Mumbai ...... अपीलाथी/Appellant बनाम Vs. Total Oil India Pvt. Ltd. 3rd Floor, The Leela Galleria, Andheri ( East), Mumbai 400 059 ..... प्रधिवादी/Respondent PAN: AAACE-2175-M C.O. NO.57/MUM/2019 Total Oil India Pvt. Ltd. Mumbai – 400 059 ...... Cross Objector बनाम Vs. Deputy Commissioner of Income Tax ...... प्रधिवादी/Respondent Circle 11(3)(1), Mumbai.
Revenue by : Shri Vinod Tanwani, CIT-DR Assessee by : Shri Niraj Sheth
2 Special Bench - Total Oil India Pvt. Ltd. ITA NO.8009/DEL/2018 (A.Y.2014-15) ITA NO.1952 /DEL/2022 (A.Y.2017-18) ITA NO.1953 /DEL/2022 (A.Y.2018-19)
Maruti Suzuki India Limited. Plot No.1, Nelson Mandela Road, Vasant Kunj, New Delhi – 110 070. ...... अपीलाथी/Appellant PA
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