Brakes India Ltd. v. DCIT
30 Taxmann.com 236Reported decision2013#8961 most cited
What is Brakes India Ltd. v. DCIT authority for?
Income received as sales commission does not qualify as Fees for Technical Services (FTS) under the Act if it is not in the nature of managerial or technical services. Payments of brokerage to non-resident brokers for non-technical services constitute business income of the payee and are not taxable in India. Such payments do not attract Section 9 read with Section 195.
12
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.
Also referred to as
Brakes India Ltd. v DCIT · Sri Subbaraman Subramanian v Asst CIT · 30 Taxmann.com 236 · sales commission · Fees for Technical Services · FTS · Section 9 · Section 195 · non-resident brokers · brokerage · business income