Assessing Officer (International Taxation) v. Nestle SA
458 ITR 756Supreme Court of India2023#854 most cited
What is Assessing Officer (International Taxation) v. Nestle SA authority for?
The Supreme Court emphasizes that 'treaty practice' requires separate notifications for extending benefits under a Most Favored Nation (MFN) clause within a Double Taxation Avoidance Agreement (DTAA) protocol. This practice is distinct from the single omnibus notification used for Multilateral Instruments (MLI).
122
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.
Also referred to as
Assessing Officer v. Nestle SA · Nestle SA · MFN clause · Most Favored Nation · treaty benefits · DTAA protocol · separate notification · treaty practice · Multilateral Instrument · MLI · Section 90(1) · Section 90(1)(b)
Also reported as
155 Taxmann.com 384
Sections most often in play
Issues it is cited on
Judgments citing Assessing Officer (International Taxation) v. Nestle SA
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