9(1)(vii) ADIT v. BHEL-GE-Gas Turbine Servicing (P.) Ltd.

24 Taxmann.com 25Income Tax Appellate Tribunal2012#8901 most cited

What is 9(1)(vii) ADIT v. BHEL-GE-Gas Turbine Servicing (P.) Ltd. authority for?

Routine repairs, including assembly, disassembly, inspection, and evaluation, are distinct from technical services and do not attract the provisions of section 9(1)(vii) of the Income Tax Act. Payments for such routine repairs may not constitute fees for technical services (FTS).

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

9(1)(vii) · BHEL-GE-Gas Turbine Servicing · technical repairs vs technical services · fees for technical services · FTS · routine repairs · Income Tax Act India · Hyderabad Tribunal

Sections most often in play

Section 9(1)(vii)Section 139(1)Section 234ASection 234BSection 270ASection 115ASection 144C(3)Section 147

Issues it is cited on

section 9(1)(vii)permanent establishmentsection 9(1)non-residentsection 19transferpersoncompanyindiabusiness

Judgments citing 9(1)(vii) ADIT v. BHEL-GE-Gas Turbine Servicing (P.) Ltd.

Same Deutz Fahr Italia Spa, Italy vs. Assistant Commissioner, Chennai

In the result the appeal of the assessee is allowed

ITA 937/CHNY/2024[AY 2016-17]Status: DisposedITAT Chennai30 Jan 2025

Bench: Shri Aby T Varkey, Hon’Ble & Shri S.R.Raghunatha, Hon’Ble

For Appellant: Shri. S.P. Chidambaram, AdvocateFor Respondent: Ms. R. Anita, Addl. CIT
Section 147Section 148Section 250o

…आयकर अपीलीय अिधकरण,‘सी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एबी टी वक", "याियक सद"य एवं "ी एस. आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./ITA No.: 937/Chny/2024 िनधा"रण वष" / Assessment Year: 2016-17 M/s. Same SeutzFahr Italia SPA, Assistant Commissioner of No. 15, Viale Francesco Cassani v. Income Tax, 15,Italy. International Taxation Circle [72M SIPCOT Industrial Complex, 2(2), Ranipet, Vellore-632 403] Chennai. [PAN: AAKCS-1896-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपील…

Rockwell Collins, Inc., United States of America vs. Deputy Commissioner of Income Tax, International Taxation, Circle 3(1)(1), Delhi

In the result, the appeal of the assessee in ITA No

ITA 2410/DEL/2023[2020-21]Status: DisposedITAT Delhi14 Nov 2024AY 2020-21

Bench: Shri M. Balaganesh & Shri Anubhav Sharmarockwell Collins Vs. Dcit, Southeast Asia Pte Ltd, Circle-3(1)(1), 18, Loyang Lane, Delhi 508918, Singapore, Singapore (Appellant) (Respondent) Pan:Aajcr7985R Rockwell Collins Inc, Vs. Dcit, 400, Collins Rd Ne, Circle-3(1)(1), Cedar Rapids, Ia 52498, Delhi United States Of America, Usa,52498 (Appellant) (Respondent) Pan:Aajcr7883E

For Appellant: Shri Rajan Vora, CAFor Respondent: Ms. C. Chandra Kanta, CIT DR
Section 9(1)(vii)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Rockwell Collins Vs. DCIT, Southeast Asia Pte Ltd, Circle-3(1)(1), 18, Loyang Lane, Delhi 508918, Singapore, Singapore (Appellant) (Respondent) PAN:AAJCR7985R Rockwell Collins INC, Vs. DCIT, 400, Collins Rd NE, Circle-3(1)(1), Cedar Rapids, IA 52498, Delhi United States of America, USA,52498 (Appellant) (Respondent) PAN:AAJCR7883E Assessee by : Shri Rajan Vora, CA Ms. Arradhna, CA Revenue by: Ms. C. Chandra Kanta, CIT DR Date of Hearing 06/11/2024 Date of pronouncement 14…

Rockwell Collins Southeast Asia Pte Ltd, Singapore vs. Deputy Commissioner of Income Tax, Circle 3(1)(1), Civic Centre, Delhi

In the result, the appeal of the assessee in ITA No

ITA 2409/DEL/2023[2020-21]Status: DisposedITAT Delhi14 Nov 2024AY 2020-21

Bench: Shri M. Balaganesh & Shri Anubhav Sharmarockwell Collins Vs. Dcit, Southeast Asia Pte Ltd, Circle-3(1)(1), 18, Loyang Lane, Delhi 508918, Singapore, Singapore (Appellant) (Respondent) Pan:Aajcr7985R Rockwell Collins Inc, Vs. Dcit, 400, Collins Rd Ne, Circle-3(1)(1), Cedar Rapids, Ia 52498, Delhi United States Of America, Usa,52498 (Appellant) (Respondent) Pan:Aajcr7883E

For Appellant: Shri Rajan Vora, CAFor Respondent: Ms. C. Chandra Kanta, CIT DR
Section 9(1)(vii)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Rockwell Collins Vs. DCIT, Southeast Asia Pte Ltd, Circle-3(1)(1), 18, Loyang Lane, Delhi 508918, Singapore, Singapore (Appellant) (Respondent) PAN:AAJCR7985R Rockwell Collins INC, Vs. DCIT, 400, Collins Rd NE, Circle-3(1)(1), Cedar Rapids, IA 52498, Delhi United States of America, USA,52498 (Appellant) (Respondent) PAN:AAJCR7883E Assessee by : Shri Rajan Vora, CA Ms. Arradhna, CA Revenue by: Ms. C. Chandra Kanta, CIT DR Date of Hearing 06/11/2024 Date of pronouncement 14…

Deputy Commssioner of Income-Tax, Pune vs. Kumar Kondiba Shingare, Pune

In the result, all the five appeals of the Revenue dismissed

ITA 394/PUN/2015[2006-07]Status: DisposedITAT Pune30 Aug 2019AY 2006-07
For Appellant: Shri Kishor PhadkeFor Respondent: Shri N. Ashok Babu
Section 40Section 9Section 9(1)(vii)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM Sl. No. ITA No. Name of Appellant Name of Respondent Asst. Year 1 182/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2007-08 Pune. A-9, Kumar Classics, Aundh, Pune-411007. PAN: ADHPS2354M 2-4 391/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2003-04 392/PUN/2015 Pune. A-9, Kumar Classics, 2004-05 393/PUN/2015 Aundh, Pune-411007. 2005-06 394/PUN/2015 2006-07 PAN: ADHPS2354M Revenue by : Sh…

Deputy Commssioner of Income-Tax, Pune vs. Kumar Kondiba Shingare, Pune

In the result, all the five appeals of the Revenue dismissed

ITA 393/PUN/2015[2005-06]Status: DisposedITAT Pune30 Aug 2019AY 2005-06
For Appellant: Shri Kishor PhadkeFor Respondent: Shri N. Ashok Babu
Section 40Section 9Section 9(1)(vii)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM Sl. No. ITA No. Name of Appellant Name of Respondent Asst. Year 1 182/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2007-08 Pune. A-9, Kumar Classics, Aundh, Pune-411007. PAN: ADHPS2354M 2-4 391/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2003-04 392/PUN/2015 Pune. A-9, Kumar Classics, 2004-05 393/PUN/2015 Aundh, Pune-411007. 2005-06 394/PUN/2015 2006-07 PAN: ADHPS2354M Revenue by : Sh…

Deputy Commssioner of Income-Tax, Pune vs. Kumar Kondiba Shingare, Pune

In the result, all the five appeals of the Revenue dismissed

ITA 392/PUN/2015[2004-05]Status: DisposedITAT Pune30 Aug 2019AY 2004-05
For Appellant: Shri Kishor PhadkeFor Respondent: Shri N. Ashok Babu
Section 40Section 9Section 9(1)(vii)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM Sl. No. ITA No. Name of Appellant Name of Respondent Asst. Year 1 182/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2007-08 Pune. A-9, Kumar Classics, Aundh, Pune-411007. PAN: ADHPS2354M 2-4 391/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2003-04 392/PUN/2015 Pune. A-9, Kumar Classics, 2004-05 393/PUN/2015 Aundh, Pune-411007. 2005-06 394/PUN/2015 2006-07 PAN: ADHPS2354M Revenue by : Sh…

Deputy Commssioner of Income-Tax, Pune vs. Kumar Kondiba Shingare, Pune

In the result, all the five appeals of the Revenue dismissed

ITA 391/PUN/2015[2003-04]Status: DisposedITAT Pune30 Aug 2019AY 2003-04
For Appellant: Shri Kishor PhadkeFor Respondent: Shri N. Ashok Babu
Section 40Section 9Section 9(1)(vii)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM Sl. No. ITA No. Name of Appellant Name of Respondent Asst. Year 1 182/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2007-08 Pune. A-9, Kumar Classics, Aundh, Pune-411007. PAN: ADHPS2354M 2-4 391/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2003-04 392/PUN/2015 Pune. A-9, Kumar Classics, 2004-05 393/PUN/2015 Aundh, Pune-411007. 2005-06 394/PUN/2015 2006-07 PAN: ADHPS2354M Revenue by : Sh…

Deputy Commissioner of Income-Tax vs. Kumar Kondiba Shingare, Pune

In the result, all the five appeals of the Revenue dismissed

ITA 182/PUN/2015[2007-08]Status: DisposedITAT Pune30 Aug 2019AY 2007-08
For Appellant: Shri Kishor PhadkeFor Respondent: Shri N. Ashok Babu
Section 40Section 9Section 9(1)(vii)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM Sl. No. ITA No. Name of Appellant Name of Respondent Asst. Year 1 182/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2007-08 Pune. A-9, Kumar Classics, Aundh, Pune-411007. PAN: ADHPS2354M 2-4 391/PUN/2015 DCIT, Circle-2, Kumar Kondiba Shingare, 2003-04 392/PUN/2015 Pune. A-9, Kumar Classics, 2004-05 393/PUN/2015 Aundh, Pune-411007. 2005-06 394/PUN/2015 2006-07 PAN: ADHPS2354M Revenue by : Sh…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3563/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Sept 2018AY 2014-15

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3562/DEL/2018[2013-14]Status: DisposedITAT Delhi27 Sept 2018AY 2013-14

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3561/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Sept 2018AY 2012-13

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

ITO, WD-(It), Kolkata vs. M/S Emami Paper Mills Ltd., Kolkata

In the result, appeal filed by the Revenue is dismissed

ITA 642/KOL/2016[2012-2013]Status: DisposedITAT Kolkata04 Jan 2017AY 2012-2013

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.642/Kol/2016 ("नधा"रण वष" /Assessment Year:2012-2013) Income Tax Officer Vs. M/S Emami Paper Mills Ltd., (International Taxation), 687, Anandapur, E.M.Bypass, Ward, Kolkata, 2Nd Floor, Kolkata-700107 Room No. 215 Aayakar Bhavan Poorva, 110 Shantipalli,Kolkata-700107 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aabcg 1428 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri N.B.Som, Jcit Sr. Dr Assessee By : Shri Ramesh Kumar Patodia, Fca सुनवाई क" तार"ख / Date Of Hearing : 20/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 04/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue, Pertaining To Assessment Year 2012-2013, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-22, Kolkata, In Appeal No.111/Cit(A)-22/Kol/14-13, Dated 20.01.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 201(1)/1A Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 28.03.2013. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Company, M/S.Emami Paper Mills Limited, Hereafter Called As ‘Deductor’ Has Remitted Some Amount To A Non-Resident Company Of Poland Without Deducting Taxes. Show Cause Notice U/S 201 Of The Income Tax Act, 1961 Was Issued To The Deductor. In Response, The Deductor Company Submitted M/S Emami Paper Mills Ltd.

For Appellant: Shri Ramesh Kumar Patodia, FCAFor Respondent: Shri N.B.Som, JCIT Sr. DR
Section 201Section 201(1)Section 5(2)Section 9(1)Section 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.642/Kol/2016 ("नधा"रण वष" /Assessment Year:2012-2013) Income Tax Officer Vs. M/s Emami Paper Mills Ltd., (International Taxation), 687, Anandapur, E.M.Bypass, Ward, Kolkata, 2nd Floor, Kolkata-700107 Room No. 215 Aayakar Bhavan Poorva, 110 Shantipalli,Kolkata-700107 "थायी लेखा सं./जीआइआर सं./PAN/GIR No.: AABCG 1428 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue by : Shri N.B.Som, JCIT Sr. DR Assessee by : Shri Ramesh Kumar Patodia, FCA सुनवाई क" तार"ख / Date of Hearing : 20/12/2016…

9(1)(vii) ADIT v. BHEL-GE-Gas Turbine Servicing (P.) Ltd. (24 Taxmann.com 25) — Cited in 12 Judgments | BharatTax