CIT v. De Beers India Minerals (P.) Ltd.

346 ITR 467High Court2012#199 most cited

What is CIT v. De Beers India Minerals (P.) Ltd. authority for?

For fees for technical or consultancy services to 'make available' technical knowledge or know-how under a DTAA, the service must transmit such knowledge, allowing the recipient to derive an enduring benefit and utilize it independently in the future.

371

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. De Beers India Minerals · 346 ITR 467 · make available clause · fees for technical services · fees for included services · Article 12(4) India-USA DTAA · section 9(1)(vii) · section 90(2) · enduring benefit · DTAA interpretation · withholding tax non-resident

Also reported as

21 Taxmann.com 2142012 SCC OnLine KAR 8858

Sections most often in play

Section 9(1)(vii)Section 195Section 143(3)Section 144C(13)Section 147Section 1961Section 90(2)Section 143(2)

Issues it is cited on

fees for included servicesmake available clausesection 9(1)(vii)(b)section 9(1)(vii)fees for technical servicesenduring benefitsection 90(2)section 9(1)tax treatysection 9(1)(vi)section 195computer software

Judgments citing CIT v. De Beers India Minerals (P.) Ltd.

ACIT (It) -4(1)(1), Mumbai vs. Reliance Jio Infocomm Ltd., Mumbai

In the result, all the appeals are dismissed

ITA 6332/MUM/2018[2018-19]Status: DisposedITAT Mumbai15 Nov 2019AY 2018-19
Section 195Section 195ASection 248Section 9Section 9(1)(vi)

…ther. There are at least two non-jurisdictional High Court decisions, namely Hon'ble Delhi High Court in the case of DIT Vs Guy Carpenter & Co Ltd [(2012) 346 ITR 504 (Del)] and Hon'ble Karnataka High Court in the case of CIT Vs De Beers India Pvt Ltd [(2012) 346 ITR 467 (Kar)], in favour of the assessee, and there is no contrary ITA Nos. 6331 to 6334/Mum/2018 ACIT Vs. Reliance Jio Infocomm Ltd Assessment year: 2018-19 Page 21 of 21 decision by Hon'ble jurisdictional High Court or by Hon'ble Supreme Court. We bow before higher wisdom of Hon'ble Courts above and hold that unless there is a transfer of technology…

Cooper Bussmann India Pvt. Ltd., Pondicherry vs. JCIT, Pondicherry

In the result, the assessee’s appeals for the assessment years 2001-02, 2002-03, 2003-04, 2004-05, 2005-06, 2006-07, 2007-

ITA 178/CHNY/2017[2011-12]Status: DisposedITAT Chennai01 Nov 2019AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1559 To 1563, 2592 - 2594/Chny/2014) (िनधा"रण वष" / Assessment Years: 2001-02 To 2008-09) Vs The Acit, M/S. Cooper Bussmann India Pvt. Ltd., Circle – 1, 34, Evr Street, Sedarapet, Pondicherry. Pondicherry - 605 111. Pan: Aabcs 0431R (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.Nos. 1662 & 1663/Chny/2016 & 178/Chny/2017 (िनधा"रण वष" / Assessment Years: 2009-10 To 2011-12) Vs The Jcit, M/S. Cooper Bussmann India Pvt. Ltd., Range – 1, 34, Evr Street, Sedarapet, Pondicherry. Pondicherry - 605 111. Pan: Aabcs 0431R (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Vishal Kalra, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Srinivasa Rao, Cit

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri M. Srinivasa Rao, CIT
Section 80ISection 80l

…/ applied by it independently. Therefore the above payments are not covered under FTS under the India UK DTAA. The ld.AR relied on the following case laws:- 1. Guy Carpenter & Co. Limited : [2012] 346 ITR 504 (Del) 2. CIT vs. De Beers India Mineral (P) Ltd : 346 ITR 467 (Kar) 3. ACIT vs. Vishwak Solutions (P) Ltd: [2015] 38 ITR (T) 522 (Mad) 4.2 Per contra, the ld.DR supported the orders of the lower authorities. 4.3 We heard the rival submissions and gone through the relevant material. Since the payment is towards certification, it is purely professional services and in the absence of any business connection…

Cooper Bussmann India Private Limited, Pondicherry vs. ACIT, Pondicherry

In the result, the assessee’s appeals for the assessment years 2001-02, 2002-03, 2003-04, 2004-05, 2005-06, 2006-07, 2007-

ITA 1563/CHNY/2014[2008-09]Status: DisposedITAT Chennai01 Nov 2019AY 2008-09

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1559 To 1563, 2592 - 2594/Chny/2014) (िनधा"रण वष" / Assessment Years: 2001-02 To 2008-09) Vs The Acit, M/S. Cooper Bussmann India Pvt. Ltd., Circle – 1, 34, Evr Street, Sedarapet, Pondicherry. Pondicherry - 605 111. Pan: Aabcs 0431R (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.Nos. 1662 & 1663/Chny/2016 & 178/Chny/2017 (िनधा"रण वष" / Assessment Years: 2009-10 To 2011-12) Vs The Jcit, M/S. Cooper Bussmann India Pvt. Ltd., Range – 1, 34, Evr Street, Sedarapet, Pondicherry. Pondicherry - 605 111. Pan: Aabcs 0431R (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Vishal Kalra, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Srinivasa Rao, Cit

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri M. Srinivasa Rao, CIT
Section 80ISection 80l

…/ applied by it independently. Therefore the above payments are not covered under FTS under the India UK DTAA. The ld.AR relied on the following case laws:- 1. Guy Carpenter & Co. Limited : [2012] 346 ITR 504 (Del) 2. CIT vs. De Beers India Mineral (P) Ltd : 346 ITR 467 (Kar) 3. ACIT vs. Vishwak Solutions (P) Ltd: [2015] 38 ITR (T) 522 (Mad) 4.2 Per contra, the ld.DR supported the orders of the lower authorities. 4.3 We heard the rival submissions and gone through the relevant material. Since the payment is towards certification, it is purely professional services and in the absence of any business connection…

Cooper Bussmann India Private Limited, Pondicherry vs. ACIT, Pondicherry

In the result, the assessee’s appeals for the assessment years 2001-02, 2002-03, 2003-04, 2004-05, 2005-06, 2006-07, 2007-

ITA 1559/CHNY/2014[2001-02]Status: DisposedITAT Chennai01 Nov 2019AY 2001-02

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1559 To 1563, 2592 - 2594/Chny/2014) (िनधा"रण वष" / Assessment Years: 2001-02 To 2008-09) Vs The Acit, M/S. Cooper Bussmann India Pvt. Ltd., Circle – 1, 34, Evr Street, Sedarapet, Pondicherry. Pondicherry - 605 111. Pan: Aabcs 0431R (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.Nos. 1662 & 1663/Chny/2016 & 178/Chny/2017 (िनधा"रण वष" / Assessment Years: 2009-10 To 2011-12) Vs The Jcit, M/S. Cooper Bussmann India Pvt. Ltd., Range – 1, 34, Evr Street, Sedarapet, Pondicherry. Pondicherry - 605 111. Pan: Aabcs 0431R (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Vishal Kalra, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Srinivasa Rao, Cit

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri M. Srinivasa Rao, CIT
Section 80ISection 80l

…/ applied by it independently. Therefore the above payments are not covered under FTS under the India UK DTAA. The ld.AR relied on the following case laws:- 1. Guy Carpenter & Co. Limited : [2012] 346 ITR 504 (Del) 2. CIT vs. De Beers India Mineral (P) Ltd : 346 ITR 467 (Kar) 3. ACIT vs. Vishwak Solutions (P) Ltd: [2015] 38 ITR (T) 522 (Mad) 4.2 Per contra, the ld.DR supported the orders of the lower authorities. 4.3 We heard the rival submissions and gone through the relevant material. Since the payment is towards certification, it is purely professional services and in the absence of any business connection…

Netcracker Technology Solutions Llc, Mumbai vs. DCIT Cir (It) 3(3)(1), Mumbai

The appeal stands partly allowed

ITA 783/MUM/2017[2012-13]Status: DisposedITAT Mumbai14 Oct 2019AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.783/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Netcracker Technology Solutions Llc Dcit- Circle-3(3)(1) (Formerly Known As Convergys Information International Taxation Management Group Inc.) Mumbai. बनाम/ C/O. Pricewater House Coopers Pvt. Ltd., Vs. Pwc House, Plot 18/A Guru Nanak Road, (Station Road) Bandra (W), Mumbai-400 050 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-8990-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Ms. Hirali Desai-Ld.Ar ""थ"कीओरसे/Respondent By : Shri Samuel Darse-Ld. Cit-Dr सुनवाईकीतारीख/ : 01/10/2019 Date Of Hearing घोषणाकीतारीख / : 14/10/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Ms. Hirali Desai-Ld.ARFor Respondent: Shri Samuel Darse-Ld. CIT-DR
Section 144C(5)Section 2Section 234BSection 271(1)Section 271(1)(c)Section 9

…1 Netcracker Technology Solutions LLC Assessment Year-2012-13 आयकर अपीलीय अिधकरण “आई आई” "ायपीठ मुंबई म"। आई आई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.783/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Netcracker Technology Solutions LLC DCIT- Circle-3(3)(1) (Formerly known as Convergys Information International Taxation Management Group Inc.) Mumbai. बनाम/ C/o. Pricewater House Coopers Pvt. Ltd., Vs. PWC House, Plot 18/A Guru Nanak Road, (Statio…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 468/CHNY/2018[2014-15]Status: DisposedITAT Chennai03 Oct 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 467/CHNY/2018[2013-14]Status: DisposedITAT Chennai03 Oct 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 466/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Oct 2019AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 465/CHNY/2018[2011-12]Status: DisposedITAT Chennai03 Oct 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

M/S Sundaram Asset Management Company Limited, Chennai vs. DCIT Large Tax Payer Unit 1, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 422/CHNY/2018[2014-15]Status: DisposedITAT Chennai03 Oct 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

M/S Sundaram Asset Management Company Limited, Chennai vs. DCIT Large Tax Payer Unit 1, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 421/CHNY/2018[2013-14]Status: DisposedITAT Chennai03 Oct 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

M/S Sundaram Asset Management Company Limited, Chennai vs. DCIT Large Tax Payer Unit 1, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 420/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Oct 2019AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

M/S Sundaram Asset Management Company Limited, Chennai vs. DCIT Large Tax Payer Unit 1, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 419/CHNY/2018[2011-12]Status: DisposedITAT Chennai03 Oct 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

M/S.Sandvik Tooling Sverige Ab, Pune vs. Deputy Commissioner of Income-Tax, (International Taxation) Circle - 2, Pune

In the result, the appeal is allowed

ITA 2523/PUN/2017[AAKCS4689N]Status: DisposedITAT Pune30 Aug 2019

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.2523/Pun/2017 िनधा"रण वष" / Assessment Year : 2014-15

Section 143(3)Section 9(1)(vi)

…ily result into making available technical knowledge, experience or skill etc. to the recipient of the service. The term ‘make available’ has been judicially interpreted by the Hon’ble Karnataka High Court in CIT Vs. De Beers India Minerals Pvt. Ltd. (2012) 346 ITR 467 (Kar.) holding that the payer of the services should be able to utilise the acquired knowledge or knowhow at his own in future without the aid of service provider. The Authority for Advance Ruling in Production resources group, in Re (2018) 401 ITR 56 AAR has also held that “make available” connotes something which results in transmitting the te…

Netcracker Technology Solutions Inc., Mumbai vs. Asst DIT Cir (It)1(2)

In the result appeals of all the assessment years are allowed

ITA 1701/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Aug 2019AY 2009-10

Bench: Shri G. S. Pannu, Vice- & Shri Pawan Singh

For Appellant: Shri Dhanesh Bafna with Miss. Hirali Desai (ARs)For Respondent: Shri Samuel Darse CIT-DR and Sh. Manish K. Singh ( Sr DR)
Section 143(3)Section 254(1)Section 271Section 9

…IN THE INCOME-TAX APPELLATE TRIBUNAL “L” BENCH MUMBAI BEFORE SHRI G. S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 1439/Mum/2015 (Assessment Year 2010-11) NetCracker Technology Asst. DIT Circle-1(1), Solutions Inc. Vs. International Taxation, (Formerly known as Mumbai-400020. Convergys Information Management Group Inc.) 201, 6th Floor, East Fourth Street, Cincinnati, Ohi-45202, USA PAN: AACCC8990N Appellant Respondent Appellant by : Shri Dhanesh Bafna with Miss. Hirali Desai (ARs) Respondent by : Shri Samuel Darse CIT-DR and Sh. Manish K. Singh ( Sr DR) Date of Hearing : 21.06.2019 D…

H.J. Heinz Company, Usa, Mumbai vs. ACIT, New Delhi

The appeals of the assessee are partly allowed for statistical purposes

ITA 1991/DEL/2015[2011-12]Status: DisposedITAT Delhi23 Aug 2019AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kambleh. J. Heinz Company, Usa Vs Adit 7Th Floor, D-Shivsagar Estate, Circle-1(2) Dr. Annie Besant Road, Worli International Taxation Mumabi New Delhi Aacch2144P (Respondent) (Appellant) H. J. Heinz Company, Usa Vs Acit 7Th Floor, D-Shivsagar Estate, Circle-2(1)(1), Dr. Annie Besant Road, Worli International Taxation, Mumabi Room No. 410, 4Th Floor, E- Aacch2144P Z Block, Pratyaksh Kar (Appellant) Bhawan New Delhi (Respondent)

Section 143(3)Section 144C(13)Section 234BSection 271Section 271(1)(c)Section 9(1)(vi)Section 9(1)(vii)

…sions wherein the concept of ‘making available’ has been discussed in detail and the issue is ruled in favour of the tax payers. i) US Technology Resources (P) Ltd. 407 ITR 327 ii) Guy Carpenter & Co. 346 ITR 504 (Del HC) iii) De Beers India Minerals (P) Ltd. 346 ITR 467 iv) Raymond Ltd. 86 ITD 791 v) Koninklijke Philips Electronics Pvt. N. V. (2018) 99 taxmann.com 23 vi) Exxon Mobil Company India (P) Ltd. (2018) 92 taxmann.com 5 vii) Bombardier Transportation India (P) Ltd. 162 ITD 586 viii) Timken Company (2017) 88 taxmann.com 21 ix) Outotec Oyj (2017) 162 ITD 541 x) Steria (India) Ltd. 386 ITR 390 xi) Cummins…

H.J. Heinz Company, Usa, Mumbai vs. ADIT, New Delhi

The appeals of the assessee are partly allowed for statistical purposes

ITA 6252/DEL/2012[2009-10]Status: DisposedITAT Delhi23 Aug 2019AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kambleh. J. Heinz Company, Usa Vs Adit 7Th Floor, D-Shivsagar Estate, Circle-1(2) Dr. Annie Besant Road, Worli International Taxation Mumabi New Delhi Aacch2144P (Respondent) (Appellant) H. J. Heinz Company, Usa Vs Acit 7Th Floor, D-Shivsagar Estate, Circle-2(1)(1), Dr. Annie Besant Road, Worli International Taxation, Mumabi Room No. 410, 4Th Floor, E- Aacch2144P Z Block, Pratyaksh Kar (Appellant) Bhawan New Delhi (Respondent)

Section 143(3)Section 144C(13)Section 234BSection 271Section 271(1)(c)Section 9(1)(vi)Section 9(1)(vii)

…sions wherein the concept of ‘making available’ has been discussed in detail and the issue is ruled in favour of the tax payers. i) US Technology Resources (P) Ltd. 407 ITR 327 ii) Guy Carpenter & Co. 346 ITR 504 (Del HC) iii) De Beers India Minerals (P) Ltd. 346 ITR 467 iv) Raymond Ltd. 86 ITD 791 v) Koninklijke Philips Electronics Pvt. N. V. (2018) 99 taxmann.com 23 vi) Exxon Mobil Company India (P) Ltd. (2018) 92 taxmann.com 5 vii) Bombardier Transportation India (P) Ltd. 162 ITD 586 viii) Timken Company (2017) 88 taxmann.com 21 ix) Outotec Oyj (2017) 162 ITD 541 x) Steria (India) Ltd. 386 ITR 390 xi) Cummins…

ACIT, New Delhi vs. M/S. Grant Thornton India LLP, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6489/DEL/2016[2012-13]Status: DisposedITAT Delhi25 Jul 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 6489/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner Of Income Vs M/S Grant Thornton India Llp, Tax, Circle-52(1), L-41, Connaught Circus, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aacfg9740K Assessee By : Sh. Sh. Vinod Bindal, Ca Revenue By : Sh. Amit Katoch, Sr. Dr Date Of Hearing: 25.07.2019 Date Of Pronouncement: 25.07.2019 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. Sh. Vinod Bindal, CAFor Respondent: Sh. Amit Katoch, Sr. DR
Section 40Section 90

…on following decisions: a) Cushman & Wakefiled (S) Pte., reported in (2008) 305 ITR 208; b) Sandvik Australia Pty. Ltd. Vs. DDIT (International Taxation), reported in (2013) 141 ITD 598 (Pune); c) CIT Vs. De Beers India Minerals Pvt. Ltd., reported in (2012) 346 ITR 467 (Karn.) d) ISRO Satellite Centre (ISAC), (2008) 307 ITR 59 (AAR) e) Intertek Testing Services India (P) Ltd., reported in Authority for Advance Rulings (2008) 307 ITR 418; f) BhartiAxa General Insurance Co. Ltd., reported in (2010) 326 ITR 477 (AAR); g) Cable & Wireless Networks India Pvt. Ltd., reported in (2009) 315 ITR 72; h) Invensys Systems…

Ac Nielsen Corporation, Mumbai vs. Deputy Commissioner of Income Tax (International Tax) 1(1)(1), Mumbai

In the result the Ground No

ITA 7216/MUM/2017[2004-05]Status: DisposedITAT Mumbai22 Jul 2019AY 2004-05

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhita No. 7217/Mum/2017 (Assessment Year 2005-06) The Nielsen Company Dcit (It) -1(1)(1) C/O Nielsen (India) Pvt. Ltd., Aayakar Bhawan, Maharshi 6Th Floor, Block-C, Godrej It Karve Road, Park, 02 Godrej Business, Mumbai. -400020 Vs. District, Phirojshah Nagar, Lbs Marg, Vikhroli (W), Mumbai-400079. Pan: Aaec8632R Appellant Respondent Appellant By : Shri Madhur Agrawal (Ar)

For Appellant: Shri Madhur Agrawal (AR)For Respondent: Sh. Nishant Samaiya (Sr. DR)
Section 143(3)Section 244ASection 253Section 254(1)Section 9(1)(vi)

…risdictional High Court decisions, namely Hon'ble Delhi High Court in the case of DIT v. Guy Carpenter & Co Ltd [2012] 346 ITR 504/207 Taxman 121/20 taxmann.com 807 and Hon'ble Karnataka High Court in the case of CIT v. De Beers India Minerals (P.) Ltd [2012] 346 ITR 467/208 Taxman 406/21 taxmann.com 214 in favour of the assessee, and there is no contrary decision by Hon'ble jurisdictional High Court or by Hon'ble Supreme Court. In De Beers case (supra), Their Lordships posed the question, as to "what is meaning of make available", to themselves, and proceeded to deal with it as follows: 'The technical or consult…

Hsbc Bank Plc, Mumbai vs. DCIT (It) 2(2)(2), Mumbai

In the result, the appeal of the assessee is allowed, as above

ITA 7386/MUM/2016[2011-12]Status: DisposedITAT Mumbai16 Jul 2019AY 2011-12

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2011-12

For Appellant: Shri Farrokh Irani &For Respondent: Shri S. Anbuselvan &
Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : A.Y : 2011-12 HSBC Bank Plc Vs. DCIT (IT)-2(2)(2), C/o SRBC & Associates LLP Mumbai. (Respondent) 14th floor, The Ruby, 29, Senapati Bapat Road, Dadar (W), Mumbai 400 028. PAN : AABCH3252P (Appellant) Appellant by : Shri Farrokh Irani & Shri Raunak Shah Respondent by : Shri S. Anbuselvan & Shri V.K. Chaturvedi Date of Hearing : 28/06/2019 Date of Pronouncement : 16/07/2019 O R D E R PER G.S. PANNU, VICE PRESIDENT The captioned appeal by the assessee is directed aga…