27th Nov., 2001 and Sedco Forex International Drilling Inc. v. Dy. CIT (72 ITD 415)

Q: What is 27th Nov., 2001 and Sedco Forex International Drilling Inc. v. Dy. CIT authority for?

Interest under section 234B is not leviable if the entire income of the assessee is liable to tax deduction at source, irrespective of whether tax was actually deducted.

Q: How many judgments cite 27th Nov., 2001 and Sedco Forex International Drilling Inc. v. Dy. CIT?

19 judgments on BharatTax cite 27th Nov., 2001 and Sedco Forex International Drilling Inc. v. Dy. CIT (72 ITD 415), spanning 2016 to 2022.

TRANSOCEAN OFFSHORE DEEPWATER DRILLING INC,NOIDA vs. DCIT, CIRCLE- 2, INTERNATIONAL TAXATION, DEHRADUN

In the result, both the appeals of the assessee are partly allowed

ITA 5896/DEL/2017[2013-14]Status: DisposedITAT Dehradun28 Jan 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 5895/Del/2017 : Asstt. Year : 2012-13 Transocean Offshore International Vs Dcit (Intl. Taxation), Ventures Ltd., C/O Nangia & Company, Circle-2, A-109, Sector-136, Nodia-201304 Noida-201304 (Appellant) (Respondent) Pan No. Aabct7361B

For Appellant: Sh. Amit Arora, AdvFor Respondent: Sh. Radhey Shyam, CIT DR

Section 143(3)Section 44B

…ome of the appellant and any receipt not being in nature of “income”, cannot be included in the taxable income of the appellant. 8. In this connection, the assessee relied on the decision of the Tribunal in the case of Sedco Forex International Drilling Inc. 72 ITD 415, wherein the Tribunal held that reimbursement of expense will not be taxable if the recipient incurred the expenses on behalf of the payer. 9. It was further submitted that the Hon’ble Jurisdictional Uttaranchal High Court has dismissed the appeal filed by the Revenue (ITA No. 06 of 2003) against the order of the Delhi Tribunal in the aforesaid c…

TRANSOCEAN OFFSHORE INTERNATIONAL VENTURE LTD.,NOIDA vs. DCIT (INTERNATIONAL TAXATION),CIRCLE-2, DEHRADUN

In the result, both the appeals of the assessee are partly allowed

ITA 5895/DEL/2017[2012-12]Status: DisposedITAT Dehradun28 Jan 2022AY 2012-12

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 5895/Del/2017 : Asstt. Year : 2012-13 Transocean Offshore International Vs Dcit (Intl. Taxation), Ventures Ltd., C/O Nangia & Company, Circle-2, A-109, Sector-136, Nodia-201304 Noida-201304 (Appellant) (Respondent) Pan No. Aabct7361B

For Appellant: Sh. Amit Arora, AdvFor Respondent: Sh. Radhey Shyam, CIT DR

Section 143(3)Section 44B

…ome of the appellant and any receipt not being in nature of “income”, cannot be included in the taxable income of the appellant. 8. In this connection, the assessee relied on the decision of the Tribunal in the case of Sedco Forex International Drilling Inc. 72 ITD 415, wherein the Tribunal held that reimbursement of expense will not be taxable if the recipient incurred the expenses on behalf of the payer. 9. It was further submitted that the Hon’ble Jurisdictional Uttaranchal High Court has dismissed the appeal filed by the Revenue (ITA No. 06 of 2003) against the order of the Delhi Tribunal in the aforesaid c…

ADIT (IT) 2(2), MUMBAI vs. ZEE TV USA INC, MUMBAI

In the result, appeal by the Revenue is dismissed and Cross Objections are partly allowed

ITA 3161/MUM/2010[2006-07]Status: DisposedITAT Mumbai06 May 2021AY 2006-07

Bench: Shri Pramod Kumar, Vice- & Shri Vikas Awasthyआअसं. 3161/मुं/2010 ("न.व. 2006-07) The Adit(It)-2(2), Room No.116, 1St Floor, Scindia House, Ballard Estate, N.M. Road, Mumbai 400 038 ...... अपीलाथ" /Appellant बनाम Vs. M/S. Zee Tv Usa Inc., C/O. Mgb & Co Jolly Bhavan 2, 1St Floor, New Marine Lines, Mumbai 400 020 Pan: Aaacf1291K ..... ""तवाद"/Respondent C.O. No.15/Mum/2011 (Arising Out Of Ita No.3161/Mum/2010-A.Y. 2006-07) M/S. Zee Tv Usa Inc., C/O. Mgb & Co Jolly Bhavan 2, 1St Floor, New Marine Lines, Mumbai 400 020 Pan: Aaacf1291K ...... Cross Objector Vs. The Adit(It)-2(2), Room No.116, 1St Floor, Scindia House, Ballard Estate, N.M. Road, Mumbai 400 038 ...... Appellant In Appeal Assessee By : S/Shri Niraj Seth & Jay Bhanshali Revenue By : Shri Vijay Kumar Subramaniyam सुनवाई क" "त"थ/ Date Of Hearing : 11/02/2021 घोषणा क" "त"थ/ Date Of Pronouncement : 06/05/2021

For Appellant: S/Shri NiraJ Seth and Jay BhanshaliFor Respondent: Shri Vijay Kumar Subramaniyam

Section 234B

…Act is not leviable as the whole income of the assessee is liable to tax deduction at source under the Act hence no advance tax was payable relying upon the decisions CIT vs. Madras Fertilizers Ltd 149 ITR 703, Sedco Forex International Drilling Inc. Vs. DCIT 72 ITD 415 (ITATDelhi), Rheibraun Engineering & Wasser Gmbh 1915/Bom/96.” 3 C.O. NO.15/MUM/2011 4. Shri Niraj Seth appearing on behalf of the assessee submitted at the outset that the Tribunal in preceding assessment year i.e. 2005-06 and succeeding assessment year i.e. 2007-08 has granted relief to the assessee on the ground that the international transa…

M/S. VOITH PAPER GMBH,NEW DELHI vs. DDIT, NEW DELHI

In the result, appeal of the assessee is dismissed

ITA 1077/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2020AY 2010-11

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2010-11

Section 143(3)Section 144CSection 5(2)Section 9

…the assessee were subject to tax deduction at source even if the payer had not actually deducted tax at source: • DIT v. Maersk Co. Ltd.: 334 ITR 79 (Uttrakhand HC) • DIT Vs. Jacabs Civil Incorporated: 330 ITR 578 • Sedco Forex International v. DCIT, Delhi (72 ITD 415)/l 86 CTR 144 (Del.) • Asia Satellite Telecommunications Co. Ltd. (238 CTR 233) 111 Voith Paper GmbH • Rheinbraun Engineering & Wasser GmbH (1915/Bom/96) It may be pointed out that the Finance Act, 2012, w.e.f. 1.4.2012 added proviso below section 209(1) f the Apt-to the following effect: “Provided that for computing liability for advance tax, i…

AMADEUS GLOBAL TRAVEL DISTRIBUTION SA,SPAIN vs. ADIT, NEW DELHI

The appeal of the assessee is allowed with above direction

ITA 1494/DEL/2011[2006-07]Status: DisposedITAT Delhi18 Jul 2019AY 2006-07

Bench: Shri Kuldip Singh & Shri Prashant Maharishiamadeus Global Travel Vs. Adit, Distribution Sa Circle-1(1), (Now Known As Amadeus It International Taxation, Group Sa), New Delhi Salvador De Madariaga, E- 28027, Madrid, Spain Pan: Aafca9629P (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G. K. Dhall, CIT DR

Section 80HSection 9

…advance tax, even if the payer had not actually deducted tax at source:  DIT v. Maersk Co. Ltd.: 334 ITR 79 (Uttrakhand HC)(FB)  DIT Vs. Jacabs Civil Incorporated: 330 ITR 578  Motorola Inc. (96 TTJ 1) (Del.)(SB)  Sedco Forex International v. DCIT, Delhi (72 ITD 415)/186 CTR 144 (Del.) Amadeus Global Travel Distribution SA Vs. ADIT  Asia Satellite Ltd. (ITA No.166/Delhi/2001)  Rheinbraun Engineering & Wasser GmbH (1915/Bom/96) In view of the aforesaid, it is respectfully submitted, that no interest under section 234B of the Act was leviable for the above reason since the entire payment received by Applican…

ADIT(IT)-3(1), KOLKATA, KOLKATA vs. WHITE INDUSTRIES AUSTRALIA LTD., KOLKATA

In the result the appeals by the Assessee are dismissed, while the appeal by the Revenue is partly allowed

ITA 507/KOL/2010[1992-93]Status: DisposedITAT Kolkata05 Apr 2017AY 1992-93

Bench: Hon'Ble Sri N.V.Vasudevan, Jm & Hon'Ble Sri M.Balaganesh, Am] Assessment Year : 1992-93

For Appellant: NoneFor Respondent: Shri.N.B.Som, Addl.CIT, Sr.DR

Section 115ASection 142(1)Section 143(3)Section 147Section 148Section 253

…lity to pay advance tax of the Assessee would be less than Rs.5000 and therefore no interest u/s.234B of the Act could be levied. In this regard reference may be made to the decision of the ITAT Delhi in the case of Sedco Forex International Drilling Vs. DCIT 72 ITD 415 (Del). In this regard reliance may also placed on the decision in the case of Motorola Inc. and others v. DCIT (supra), wherein the Hon'ble Tribunal has held that no interest is payable by a taxpayer if his entire tax was deductible at source, and this is true even if the tax was not actually deducted. The relevant extracts of the said decision is…

M/S. WHITE INDUSTRIES AUSTRALIA LTD.,KOLKATA vs. ASST. DIT, INTERNATIONAL TAXATION - 3(1), KOLKATA, KOLKATA

In the result the appeals by the Assessee are dismissed, while the appeal by the Revenue is partly allowed

ITA 477/KOL/2010[1992-93]Status: DisposedITAT Kolkata05 Apr 2017AY 1992-93

Bench: Hon'Ble Sri N.V.Vasudevan, Jm & Hon'Ble Sri M.Balaganesh, Am] Assessment Year : 1992-93

For Appellant: NoneFor Respondent: Shri.N.B.Som, Addl.CIT, Sr.DR

Section 115ASection 142(1)Section 143(3)Section 147Section 148Section 253

…lity to pay advance tax of the Assessee would be less than Rs.5000 and therefore no interest u/s.234B of the Act could be levied. In this regard reference may be made to the decision of the ITAT Delhi in the case of Sedco Forex International Drilling Vs. DCIT 72 ITD 415 (Del). In this regard reliance may also placed on the decision in the case of Motorola Inc. and others v. DCIT (supra), wherein the Hon'ble Tribunal has held that no interest is payable by a taxpayer if his entire tax was deductible at source, and this is true even if the tax was not actually deducted. The relevant extracts of the said decision is…

MERIDIEN SA,MUMBAI vs. ADIT CIR 4(1), MUMBAI

In the result, both the appeals of the assessee company are partly allowed

ITA 6605/MUM/2012[2009-10]Status: DisposedITAT Mumbai26 Aug 2016AY 2009-10

Bench: Shri G.S.Pannu & Shri Ravish Sood

For Appellant: Shri Neeraj AgarwalFor Respondent: Shri Harshad Vengurlekar

Section 143(3)Section 234BSection 66A

…pon it. That before the CIT(A) the assessee company in support of its aforesaid contention placed reliance on the following judicial pronouncements:- (i). Motorola Inc. Vs. DCIT [96 ITD 269(Del)(SB)] (ii). Sedco Forex International Drilling Inc. Vs. DCIT [72 ITD 415 (Del)] (iii). CIT & Anr. Vs. Sedco Forex International Drilling Co. Ltd. & Ors [264 ITR 320(Uttaranchal)] 16 ITA No.6578 /MUM/2012,(A.Y. 2008-09) ITA No.6605 /MUM/2012,(A.Y. 200910 (iv). CIT Vs. Madras Fertilizers Ltd. [149 ITR 703](Mad) (v). CIT Vs. Ranoli Investments Pvt. Ltd. [235 ITR 433](Guj) The Ld. CIT(A) however being of the view…

MERIDIEN SA,MUMBAI vs. DDIT (IT)CIR 4(1), MUMBAI

In the result, both the appeals of the assessee company are partly allowed

ITA 6578/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Aug 2016AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Sood

For Appellant: Shri Neeraj AgarwalFor Respondent: Shri Harshad Vengurlekar

Section 143(3)Section 234BSection 66A

…pon it. That before the CIT(A) the assessee company in support of its aforesaid contention placed reliance on the following judicial pronouncements:- (i). Motorola Inc. Vs. DCIT [96 ITD 269(Del)(SB)] (ii). Sedco Forex International Drilling Inc. Vs. DCIT [72 ITD 415 (Del)] (iii). CIT & Anr. Vs. Sedco Forex International Drilling Co. Ltd. & Ors [264 ITR 320(Uttaranchal)] 16 ITA No.6578 /MUM/2012,(A.Y. 2008-09) ITA No.6605 /MUM/2012,(A.Y. 200910 (iv). CIT Vs. Madras Fertilizers Ltd. [149 ITR 703](Mad) (v). CIT Vs. Ranoli Investments Pvt. Ltd. [235 ITR 433](Guj) The Ld. CIT(A) however being of the view…