DDIT v. Shell Information Technology International BV

80 Taxmann.com 64High Court#10760 most cited

What is DDIT v. Shell Information Technology International BV authority for?

A permanent establishment (PE) is constituted if a non-resident enterprise has a fixed place of business in India. This fixed place must be at the disposal of the enterprise, and its business must be carried on through this place.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Also referred to as

DDIT v. Shell Information Technology International BV · Permanent Establishment · Fixed Place of Business · Business Connection · Article 5 · India-Netherlands DTAA

Judgments citing DDIT v. Shell Information Technology International BV