CIT v. Eli Lilly & Co.(India) Pvt. Ltd.
178 Taxmann 505Supreme Court of India2009#560 most cited
172
judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2011 to 2026.
Also referred to as
CIT v Eli Lilly & Co India · foreign salary payment · expatriate salary · deductibility of foreign salary · Section 192 · Section 201 · assessee in default · tax deduction at source · international taxation · DTAA · tax treaty
Also reported as
312 ITR 2235