21.2 In Pr. CIT-2 v. M/s Boeing India Pvt. Ltd.

146 Taxmann.com 131High Court2023#4134 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 366,314 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

Issues it is cited on

Judgments citing 21.2 In Pr. CIT-2 v. M/s Boeing India Pvt. Ltd.