Adobe Systems Inc. v. ADIT

203 Taxmann 554High Court2011#1967 most cited

What is Adobe Systems Inc. v. ADIT authority for?

A fixed place of business constitutes a Permanent Establishment (PE) under Article 5(1) of a Double Taxation Avoidance Agreement only if the premises are actually at the disposal of the foreign enterprise, thereby satisfying the crucial 'disposal test', and it is through this fixed place that the foreign enterprise carries on its business, wholly or partly.

59

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

Adobe Systems Inc. v. ADIT · 292 CTR 407 · permanent establishment · fixed place PE · disposal test · DTAA Article 5 · Section 9 Income Tax Act · business connection · subsidiary as PE · eFunds IT Solution Inc.

Also reported as

292 CTR 407

Sections most often in play

Section 234BSection 9(1)(vi)Section 234ASection 92Section 131Section 131 of Income Tax ActSection 139(1)Section 143(1)

Issues it is cited on

fixed place peprofit split methoddependent agent pecost plus methodservice peagency pesection 44bbfunctional analysisfees for included servicesbenchmarking analysispermanent establishmenttransfer pricing order

Judgments citing Adobe Systems Inc. v. ADIT

ORACLE SYSTEMS CORPORATION,NEW DELHI vs. DDIT, NEW DELHI

In the result, assessee’s appeals in :

ITA 3313/DEL/2013[2005-06]Status: DisposedITAT Delhi02 Jan 2026AY 2005-06

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri G.C. Srivastava, AdvFor Respondent: Shri Indruj Sngh Rai, Spl. Counsel
Section 234ASection 250(1)(a)Section 9(1)(vi)

…never at the disposal of the assessee. Hence, the crucial "disposal test," as established by the Hon'ble Delhi High Court Page 7 of 36 ITA Nos. 1833 to 1836/DEL/2009 & 3313/DEL/2013 Oracle Systems Corpn. Vs. ADDCIT in the Adobe Systems Incorporated (2017) 292 CTR 407(Del) case, is not satisfied. 12. The ld AR forcefully argued that the Business Activity Test is also not met for the reason that the assessee has not carried out any part of its business operations in India. The business of the OIPL, even if it relates to outsourced activity of the assessee, cannot be regarded as the business of assessee. 13. T…

ORACLE SYSTEMS CORPORATION,NEW DELHI vs. ADIT, NEW DELHI

In the result, assessee’s appeals in :

ITA 1836/DEL/2009[2004-05]Status: DisposedITAT Delhi02 Jan 2026AY 2004-05

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri G.C. Srivastava, AdvFor Respondent: Shri Indruj Sngh Rai, Spl. Counsel
Section 234ASection 250(1)(a)Section 9(1)(vi)

…never at the disposal of the assessee. Hence, the crucial "disposal test," as established by the Hon'ble Delhi High Court Page 7 of 36 ITA Nos. 1833 to 1836/DEL/2009 & 3313/DEL/2013 Oracle Systems Corpn. Vs. ADDCIT in the Adobe Systems Incorporated (2017) 292 CTR 407(Del) case, is not satisfied. 12. The ld AR forcefully argued that the Business Activity Test is also not met for the reason that the assessee has not carried out any part of its business operations in India. The business of the OIPL, even if it relates to outsourced activity of the assessee, cannot be regarded as the business of assessee. 13. T…

ORACLE SYSTEMS CORPORATION,NEW DELHI vs. ADIT, NEW DELHI

In the result, assessee’s appeals in :

ITA 1835/DEL/2009[2003-04]Status: DisposedITAT Delhi02 Jan 2026AY 2003-04

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri G.C. Srivastava, AdvFor Respondent: Shri Indruj Sngh Rai, Spl. Counsel
Section 234ASection 250(1)(a)Section 9(1)(vi)

…never at the disposal of the assessee. Hence, the crucial "disposal test," as established by the Hon'ble Delhi High Court Page 7 of 36 ITA Nos. 1833 to 1836/DEL/2009 & 3313/DEL/2013 Oracle Systems Corpn. Vs. ADDCIT in the Adobe Systems Incorporated (2017) 292 CTR 407(Del) case, is not satisfied. 12. The ld AR forcefully argued that the Business Activity Test is also not met for the reason that the assessee has not carried out any part of its business operations in India. The business of the OIPL, even if it relates to outsourced activity of the assessee, cannot be regarded as the business of assessee. 13. T…

ORACLE SYSTEMS CORPORATION,NEW DELHI vs. ADIT, NEW DELHI

In the result, assessee’s appeals in :

ITA 1834/DEL/2009[2002-03]Status: DisposedITAT Delhi02 Jan 2026AY 2002-03

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri G.C. Srivastava, AdvFor Respondent: Shri Indruj Sngh Rai, Spl. Counsel
Section 234ASection 250(1)(a)Section 9(1)(vi)

…never at the disposal of the assessee. Hence, the crucial "disposal test," as established by the Hon'ble Delhi High Court Page 7 of 36 ITA Nos. 1833 to 1836/DEL/2009 & 3313/DEL/2013 Oracle Systems Corpn. Vs. ADDCIT in the Adobe Systems Incorporated (2017) 292 CTR 407(Del) case, is not satisfied. 12. The ld AR forcefully argued that the Business Activity Test is also not met for the reason that the assessee has not carried out any part of its business operations in India. The business of the OIPL, even if it relates to outsourced activity of the assessee, cannot be regarded as the business of assessee. 13. T…

ORACLE SYSTEMS CORPORATION,NEW DELHI vs. ADIT, NEW DELHI

In the result, assessee’s appeals in :

ITA 1833/DEL/2009[2001-02]Status: DisposedITAT Delhi02 Jan 2026AY 2001-02

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri G.C. Srivastava, AdvFor Respondent: Shri Indruj Sngh Rai, Spl. Counsel
Section 234ASection 250(1)(a)Section 9(1)(vi)

…never at the disposal of the assessee. Hence, the crucial "disposal test," as established by the Hon'ble Delhi High Court Page 7 of 36 ITA Nos. 1833 to 1836/DEL/2009 & 3313/DEL/2013 Oracle Systems Corpn. Vs. ADDCIT in the Adobe Systems Incorporated (2017) 292 CTR 407(Del) case, is not satisfied. 12. The ld AR forcefully argued that the Business Activity Test is also not met for the reason that the assessee has not carried out any part of its business operations in India. The business of the OIPL, even if it relates to outsourced activity of the assessee, cannot be regarded as the business of assessee. 13. T…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 901/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Oct 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…gn company in India. The aforesaid decision has been affirmed by the Supreme Court in the case of ADIT vs. eFunds IT Solution Inc. : 399 ITR 34. Reference is also made to the decision of the Delhi High Court in the case of Adobe Systems Incorporated vs. ADIT: 292 CTR 407 wherein the Court relying upon the decision in the case of eFunds (supra) observed as under: "Para (1) of Article 5 defines a PE to mean a fixed place of business through which the business of an enterprise is wholly or partly carried on. The term 'fixed place of business' includes premises, facilities, offices which are used by an enterprise for…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 1024/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Oct 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…gn company in India. The aforesaid decision has been affirmed by the Supreme Court in the case of ADIT vs. eFunds IT Solution Inc. : 399 ITR 34. Reference is also made to the decision of the Delhi High Court in the case of Adobe Systems Incorporated vs. ADIT: 292 CTR 407 wherein the Court relying upon the decision in the case of eFunds (supra) observed as under: "Para (1) of Article 5 defines a PE to mean a fixed place of business through which the business of an enterprise is wholly or partly carried on. The term 'fixed place of business' includes premises, facilities, offices which are used by an enterprise for…

AB SCIEX PTE LTD,SINGAPORE vs. ACIT, CIRCLE INT TAXATION 1(1)(1), NEW DELHI

In the result, the second issue which was remanded by the

ITA 1969/DEL/2022[2019-20]Status: DisposedITAT Delhi21 Mar 2024AY 2019-20

Bench: Sh. Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 514/Del/2021, (A.Y. 2017-18) Ab Sciex Pte Ltd. Vs. Acit Block 33, 46 Marsiling Circle International Taxation Industrial Estate, 1(1)(1) Singapore. 739256 New Delhi Pan: Aanca1192P Appellant Respondent

…in the subsequent decisions rendered in eFunds IT Solution and ors 399 ITR 34 and Honda Motor Co. Ltd. Japan Vs. ADIT order dated 14/03/2018 in Civil Appeal No. 2833/2018. 15. The Hon'ble Delhi High Court in the case of Adobe Systems Incorporated Vs. ADIT: 292 CTR 407(Del) held that in situation where the dependent agent has not been remunerated at arm’s length, adjustment can only be made in the transfer pricing AB /Sciex Pte Ltd. Vs. ACIT assessment of the dependent agent and there could be no addition in the hands of the non-resident (which is held to have a PE in India in the form of the dependent agent…

AB SCIEX PTE LTD,SINGAPORE vs. ACIT, CIRCLE INT TAXATION 1(1)(1), DELHI

In the result, the second issue which was remanded by the

ITA 1968/DEL/2022[2018-19]Status: DisposedITAT Delhi21 Mar 2024AY 2018-19

Bench: Sh. Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 514/Del/2021, (A.Y. 2017-18) Ab Sciex Pte Ltd. Vs. Acit Block 33, 46 Marsiling Circle International Taxation Industrial Estate, 1(1)(1) Singapore. 739256 New Delhi Pan: Aanca1192P Appellant Respondent

…in the subsequent decisions rendered in eFunds IT Solution and ors 399 ITR 34 and Honda Motor Co. Ltd. Japan Vs. ADIT order dated 14/03/2018 in Civil Appeal No. 2833/2018. 15. The Hon'ble Delhi High Court in the case of Adobe Systems Incorporated Vs. ADIT: 292 CTR 407(Del) held that in situation where the dependent agent has not been remunerated at arm’s length, adjustment can only be made in the transfer pricing AB /Sciex Pte Ltd. Vs. ACIT assessment of the dependent agent and there could be no addition in the hands of the non-resident (which is held to have a PE in India in the form of the dependent agent…

AB SCIEX PTE LTD.,SINGAPORE vs. ACIT,CIRCLE INT. TAX. 1(1)(1), NEW DELHI

In the result, the second issue which was remanded by the

ITA 514/DEL/2021[2017-18]Status: DisposedITAT Delhi21 Mar 2024AY 2017-18

Bench: Sh. Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 514/Del/2021, (A.Y. 2017-18) Ab Sciex Pte Ltd. Vs. Acit Block 33, 46 Marsiling Circle International Taxation Industrial Estate, 1(1)(1) Singapore. 739256 New Delhi Pan: Aanca1192P Appellant Respondent

…in the subsequent decisions rendered in eFunds IT Solution and ors 399 ITR 34 and Honda Motor Co. Ltd. Japan Vs. ADIT order dated 14/03/2018 in Civil Appeal No. 2833/2018. 15. The Hon'ble Delhi High Court in the case of Adobe Systems Incorporated Vs. ADIT: 292 CTR 407(Del) held that in situation where the dependent agent has not been remunerated at arm’s length, adjustment can only be made in the transfer pricing AB /Sciex Pte Ltd. Vs. ACIT assessment of the dependent agent and there could be no addition in the hands of the non-resident (which is held to have a PE in India in the form of the dependent agent…

ADOBE SYSTEMS SOFTWARE IRELAND LIMITED,DUBLIN (IRELAND) vs. ACIT CIRCLE 1(1)(1), INTERNATIONAL TAXATION, NEW DELHI

Accordingly, the additions made by the Ld. AO in the impugned case deserve to be deleted on the merit for the year under consideration. Thus, the grounds raised are allowed and appeal of asseessee ...

ITA 3672/DEL/2023[AY 2021-22]Status: DisposedITAT Delhi09 Feb 2024

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmastay Application No.52/Del/2024 (Ita No.3672/Del/2023) Assessment Year: 2021-22 & Assessment Year: 2021-22 Adobe Systems Software Ireland Vs Acit, Limited, Circle-1(1)(1), Dublin (Ireland), International Taxation, 4-6, Riverwalk, Citywest Business New Delhi. Campus, Saggart, Dublin 24, Ireland. Pan: Aahca7203M (Applicant) (Respondent) Assessee By : Shri Ravi Sharma, Advocate & Ms Shruti Khimta, Ar Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 09.02.2024 Date Of Pronouncement : 09.02.2024 Order Per Anubhav Sharma, Jm: Heard & Perused The Records. 2. The Stay Application In Hand Has Been Filed For The Stay Of Demand In Regard To Ay 2021-22 And, During The Course Of Argument, It Was Submitted By Ita No.52/Del/2024

For Appellant: Shri Ravi Sharma, Advocate &For Respondent: Shri Om Parkash, Sr. DR
Section 139(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : D : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Stay Application No.52/Del/2024 (ITA No.3672/Del/2023) Assessment Year: 2021-22 And Assessment Year: 2021-22 Adobe Systems Software Ireland Vs ACIT, Limited, Circle-1(1)(1), Dublin (Ireland), International Taxation, 4-6, Riverwalk, Citywest Business New Delhi. Campus, Saggart, Dublin 24, Ireland. PAN: AAHCA7203M (Applicant) (Respondent) Assessee by : Shri Ravi Sharma, Advocate & Ms Shruti Khimta, AR Revenue by : Shri Om Parkash, Sr. DR Date of Hearing : 09.02…

ADOBE SYSTEMS SOFTWARE IRELAND LTD,IRELAND vs. ACIT, CIRCLE 1(1)(1), INTERNATIONAL TAXATION, NEW DELHI

Appeal is allowed in terms indicate above

ITA 804/DEL/2023[2016-17]Status: DisposedITAT Delhi22 Dec 2023AY 2016-17

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2016-17] Adobe Systems Software Ireland Vs Acit, Ltd., 406, Riverwalk, Citywest Circle-1(1)(1), Business Campus, Saggart, International Dublin 24, Ireland Taxation, Pan-Aahca7203M New Delhi. Appellant Respondent Appellant By Shri Ravi Sharma, Adv. & Ms. Shruti Khimta, Ar Respondent By Shri Vizay B.Vasanta, Cit Dr Date Of Hearing 12.12.2023 Date Of Pronouncement 22.12.2023 Order Per Kul Bharat, Jm : The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By Ld.Acit, Circle-International Taxation 1(1)(1), Delhi Dated 24.01.2023 For The Assessment Year 2016-17. 2. The Assessee Has Raised Following Grounds Of Appeal:-

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “D” BENCH: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2016-17] Adobe Systems Software Ireland vs ACIT, Ltd., 406, Riverwalk, Citywest Circle-1(1)(1), Business Campus, Saggart, International Dublin 24, Ireland Taxation, PAN-AAHCA7203M New Delhi. APPELLANT RESPONDENT Appellant by Shri Ravi Sharma, Adv. & Ms. Shruti Khimta, AR Respondent by Shri Vizay B.Vasanta, CIT DR Date of Hearing 12.12.2023 Date of Pronouncement 22.12.2023 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee is directed aga…

ADOBE SYSTEMS SOFTWARE IRELAND LIMITED,IRELAND vs. ACIT CIRCLE 1(1)(1) INTERNATIONAL TAXATION, NEW DELHI

In the result, the appeal of the assessee is treated as allowed for statistical purposes subject to the directions contained in para 11, 18 and 19 above

ITA 913/DEL/2023[2020-21]Status: DisposedITAT Delhi12 Oct 2023AY 2020-21

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year: 2020-21

For Appellant: Shri Ravi Sharma, AdvocateFor Respondent: Shri Vizay B. Vasanta, CIT-DR
Section 143(3)Section 144C(13)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2020-21 Adobe Systems Software Vs. ACIT Ireland Limited, Circle-1(1)(1) 4-6, Riverwalk, (International Citywest Business Campus Taxation) Saggart, New Delhi. Dublin 24, Ireland. PAN AAHCA7203M (Appellant) (Respondent) Assessee by: Shri Ravi Sharma, Advocate Shri Rishab Malhotra, AR Department by: Shri Vizay B. Vasanta, CIT-DR Date of Hearing: 19.07.2023 Date of 12.10.2023 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is dir…

DCIT, CIRCLE- 1(2)(1), INTERNATIONAL TAXATION , NEW DELHI vs. CONVERGYS CUSTOMER MANAGEMENT GROUP INC., NEW DELHI

In the result, assessee’s appeal is partly allowed, whereas,

ITA 7782/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Jan 2023AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2014-15

Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2014-15 DCIT, Vs. M/s. Convergys Customer Circle-1(2)(1), Intl. Taxation, Management Group Inc., New Delhi C/o- PricewaterhouseCoopers (P) Ltd., Sucheta Bhavan, Gate No. 2, 1st Floor, 11A, Vishnu Digambar Marg, New Delhi PAN :AACCC8989M (Appellant) (Respondent) WITH Assessment Year: 2014-15 M/s. Convergys Customer Vs. DCIT, Management Group Inc., Circle-1(2)(1), Intl. Taxation, C/o-PricewaterhouseCoopers New Delhi (P) Ltd., Sucheta Bhavan, Gate No.2…

ACIT (INTERNATIONAL TAXATION), CIRCLE-1(2)(2), NEW DELHI vs. ESS DISTRIBUTION (MAURITIUS) SNC ETT COMPAGNIE , MAURITIUS

ITA 5303/DEL/2018[2014-15]Status: DisposedITAT Delhi21 Nov 2022AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2003-04 And Assessment Year: 2004-05 ESS Distribution (Mauritius) Vs. DDIT, SNC et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius PAN :AABFE6800F (Appellant) (Respondent) And Assessment Year: 2009-10 And Assessment Year: 2011-12 And Assessment Year: 2012-13 And Assessment Year: 2012-13 And Assessment Year: 2014-15 ESS Distribution (Mauritius) Vs. ADIT/DCIT/ACIT, SNC et Compagnie,…

ESS DISTRIBUTION (MAURITIUS) S.N.C. ET COMPAGNIE,MAURITIUS vs. ACIT (INTERNATIONAL TAXATION), CIRCLE-1(2)(2), NEW DELHI

ITA 5084/DEL/2018[2014-15]Status: DisposedITAT Delhi21 Nov 2022AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2003-04 And Assessment Year: 2004-05 ESS Distribution (Mauritius) Vs. DDIT, SNC et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius PAN :AABFE6800F (Appellant) (Respondent) And Assessment Year: 2009-10 And Assessment Year: 2011-12 And Assessment Year: 2012-13 And Assessment Year: 2012-13 And Assessment Year: 2014-15 ESS Distribution (Mauritius) Vs. ADIT/DCIT/ACIT, SNC et Compagnie,…

ACIT (INTERNATIONAL TAXATION), CIRCLE-1(2)(2), NEW DELHI vs. ESS DISTRIBUTION (MAURITIUS) S.N.C. ET COMPAGNIE, MAURITIUS

ITA 6706/DEL/2017[2009-10]Status: DisposedITAT Delhi21 Nov 2022AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2003-04 And Assessment Year: 2004-05 ESS Distribution (Mauritius) Vs. DDIT, SNC et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius PAN :AABFE6800F (Appellant) (Respondent) And Assessment Year: 2009-10 And Assessment Year: 2011-12 And Assessment Year: 2012-13 And Assessment Year: 2012-13 And Assessment Year: 2014-15 ESS Distribution (Mauritius) Vs. ADIT/DCIT/ACIT, SNC et Compagnie,…

ESS DISTRIBUTION (MAURITIUS) S.N.C. ET COMPAGNIE,MAURITIUS vs. ACIT (INTERNATIONAL TAXATION), CIRCLE-1(2)(2), NEW DELHI

ITA 6705/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Nov 2022AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2003-04 And Assessment Year: 2004-05 ESS Distribution (Mauritius) Vs. DDIT, SNC et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius PAN :AABFE6800F (Appellant) (Respondent) And Assessment Year: 2009-10 And Assessment Year: 2011-12 And Assessment Year: 2012-13 And Assessment Year: 2012-13 And Assessment Year: 2014-15 ESS Distribution (Mauritius) Vs. ADIT/DCIT/ACIT, SNC et Compagnie,…

ESS DISTRIBUTION (MAURITIUS) S.N.C. ET COMPAGNIE,MAURITIUS vs. DCIT (INTERNATIONAL TAXATION), NEW DELHI

ITA 1220/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Nov 2022AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2003-04 And Assessment Year: 2004-05 ESS Distribution (Mauritius) Vs. DDIT, SNC et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius PAN :AABFE6800F (Appellant) (Respondent) And Assessment Year: 2009-10 And Assessment Year: 2011-12 And Assessment Year: 2012-13 And Assessment Year: 2012-13 And Assessment Year: 2014-15 ESS Distribution (Mauritius) Vs. ADIT/DCIT/ACIT, SNC et Compagnie,…

ACIT (INTERNATIONAL TAXATION), NEW DELHI vs. M/S. ESS DISTRIBUTION (MAURITIUS) S.N.C.E.T COMPAGNIE, NEW DELHI

ITA 1201/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Nov 2022AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2003-04 And Assessment Year: 2004-05 ESS Distribution (Mauritius) Vs. DDIT, SNC et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius PAN :AABFE6800F (Appellant) (Respondent) And Assessment Year: 2009-10 And Assessment Year: 2011-12 And Assessment Year: 2012-13 And Assessment Year: 2012-13 And Assessment Year: 2014-15 ESS Distribution (Mauritius) Vs. ADIT/DCIT/ACIT, SNC et Compagnie,…

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