1. Turner Broadcasting System Asia Pacific Inc. v. DDIT

120 Taxmann.com 155Reported decision2020#7215 most cited

What is 1. Turner Broadcasting System Asia Pacific Inc. v. DDIT authority for?

Distribution or subscription revenue received by a non-resident is not taxable in India if there is no Permanent Establishment (PE) in India, as such income is considered business income.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2023.

Also referred to as

Turner Broadcasting System Asia Pacific Inc. v. DDIT · 120 taxmann.com 155 · non-resident · business income · Permanent Establishment · PE · distribution revenue · subscription revenue · international taxation · taxability in India

Judgments citing 1. Turner Broadcasting System Asia Pacific Inc. v. DDIT