Asia Satellite Telecommunications Co. Ltd. v. DIT

332 ITR 340High Court2011#214 most cited

What is Asia Satellite Telecommunications Co. Ltd. v. DIT authority for?

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

359

judgments rely on this decision, according to BharatTax’s citation analysis of 368,149 Indian tax judgments — from 2011 to 2026.

Also referred to as

Asia Satellite Telecommunications Co. Ltd. v. DIT · Asia Satellite · Section 9(1)(vi) · royalty income · use of equipment · satellite transponder charges · tax treaty · DTAA · withholding tax · Section 195 · fees for included services · use of process

Also reported as

197 Taxmann 2639 Taxmann.com 168

Issues it is cited on

Judgments citing Asia Satellite Telecommunications Co. Ltd. v. DIT