Air France v. ACIT, 82 ITR (T) 301 (Del. ITAT)
33 Taxmann.com 373Reported decision2013#8986 most cited
What is Air France v. ACIT, 82 ITR (T) 301 (Del. ITAT) authority for?
Income arising from international air transportation is not taxable in India if it is covered by Article 8(4) of the relevant Tax Treaty.
12
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.
Also referred to as
Air France v. ACIT · 82 ITR (T) 301 (Del. ITAT) · Tax Treaty · Article 8(4) · international air transportation income · DTAA