21.2 In Pr. CIT-2 v. M/s Boeing India Pvt. Ltd.
146 Taxmann.com 131High Court2023#4190 most cited
What is 21.2 In Pr. CIT-2 v. M/s Boeing India Pvt. Ltd. authority for?
Reimbursement of salary of expatriates does not constitute 'Fee for Technical Service' (FTS) when it clearly reflects an employer-employee relationship, distinguishing it from situations involving manpower recruitment and supply services.
28
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.
Also referred to as
PCIT vs Boeing India Pvt. Ltd. · 146 taxmann.com 131 · Fee for Technical Service · FTS · employer-employee relationship · salary reimbursement · expatriates · manpower recruitment · secondment agreement
Sections most often in play
Issues it is cited on
Judgments citing 21.2 In Pr. CIT-2 v. M/s Boeing India Pvt. Ltd.
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