DIT v. Hyundai Heavy Industries Co Ltd.

M/S. National Petroleum Construction Company, New Delhi vs. DDIT, New Delhi

In the result the appeal filed by the assessee stands allowed

Bench: Shri N. K. Saini & Smt. Beena A. Pillai

…. The Ld.DR placed reliance upon the decisions of the Hon’ble Supreme Court in the case of Ishikawajima Harima Heavy Industries Ltd VS DIT reported in (2007) 288 ITR 408 and of the Tribunal in case of DIT vs. Hyundai Heavy Industries Co Ltd reported in (2009) 31 SOT 482 (ITAT[Del]). 5.1 He further submitted that assessee’s income is neither a taxable in UAE nor in India and it is a tax evading mechanism instituted by the assessee. The Ld. D.R. vehemently submitted that the assessee must be categorized either as service PE, installation PE or fixed place PE. The Ld. D.R. submitted that the assessee has exceeded t…

Director of Income Tax -II vs. M/S National Petroleum Construction Co

The appeals are disposed of in the above terms

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…ection of information from ONGC. Mr Aggarwal relied upon the decisions in CIT v. BKI/HAM: (2012) 347 ITR 570 (Uttarakhand); Cal Dive Marine Construction (Mauritius)Ltd., In Re: (2009) 315 ITR 334 (AAR); and DIT v. Hyundai Heavy Industries Co. Ltd.: (2009) 31 SOT 482 (ITAT[Del]) in support of his contention that the Assessee’s activity of installation and commissioning of platforms could be examined only in the light of the provisions of Article 5(2)(h) of the DTAA. Mr Aggarwal relied on the decision of UAE Exchange Centre Limited v. UOI: (2009) 313 ITR 94 (Del) and IAC v. Mitsui &. Co. Ltd.: (1991) 39 IT…

National Petroleum Construction Company vs. Director of Income Tax

The appeals are disposed of in the above terms

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…ection of information from ONGC. Mr Aggarwal relied upon the decisions in CIT v. BKI/HAM: (2012) 347 ITR 570 (Uttarakhand); Cal Dive Marine Construction (Mauritius)Ltd., In Re: (2009) 315 ITR 334 (AAR); and DIT v. Hyundai Heavy Industries Co. Ltd.: (2009) 31 SOT 482 (ITAT[Del]) in support of his contention that the Assessee’s activity of installation and commissioning of platforms could be examined only in the light of the provisions of Article 5(2)(h) of the DTAA. Mr Aggarwal relied on the decision of UAE Exchange Centre Limited v. UOI: (2009) 313 ITR 94 (Del) and IAC v. Mitsui &. Co. Ltd.: (1991) 39 IT…

Director of Income Tax - II (International Taxation) vs. National Petroleum Construction Company

The appeals are disposed of in the above terms

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…ection of information from ONGC. Mr Aggarwal relied upon the decisions in CIT v. BKI/HAM: (2012) 347 ITR 570 (Uttarakhand); Cal Dive Marine Construction (Mauritius)Ltd., In Re: (2009) 315 ITR 334 (AAR); and DIT v. Hyundai Heavy Industries Co. Ltd.: (2009) 31 SOT 482 (ITAT[Del]) in support of his contention that the Assessee’s activity of installation and commissioning of platforms could be examined only in the light of the provisions of Article 5(2)(h) of the DTAA. Mr Aggarwal relied on the decision of UAE Exchange Centre Limited v. UOI: (2009) 313 ITR 94 (Del) and IAC v. Mitsui &. Co. Ltd.: (1991) 39 IT…

National Petroleum Construction Company vs. Director of Income Tax

The appeals are disposed of in the above terms

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…ection of information from ONGC. Mr Aggarwal relied upon the decisions in CIT v. BKI/HAM: (2012) 347 ITR 570 (Uttarakhand); Cal Dive Marine Construction (Mauritius)Ltd., In Re: (2009) 315 ITR 334 (AAR); and DIT v. Hyundai Heavy Industries Co. Ltd.: (2009) 31 SOT 482 (ITAT[Del]) in support of his contention that the Assessee’s activity of installation and commissioning of platforms could be examined only in the light of the provisions of Article 5(2)(h) of the DTAA. Mr Aggarwal relied on the decision of UAE Exchange Centre Limited v. UOI: (2009) 313 ITR 94 (Del) and IAC v. Mitsui &. Co. Ltd.: (1991) 39 IT…

Director of Income Tax - II (International Taxation) vs. National Petroleum Construction Company

The appeals are disposed of in the above terms

…ection of information from ONGC. Mr Aggarwal relied upon the decisions in CIT v. BKI/HAM: (2012) 347 ITR 570 (Uttarakhand); Cal Dive Marine Construction (Mauritius)Ltd., In Re: (2009) 315 ITR 334 (AAR); and DIT v. Hyundai Heavy Industries Co. Ltd.: (2009) 31 SOT 482 (ITAT[Del]) in support of his contention that the Assessee’s activity of installation and commissioning of platforms could be examined only in the light of the provisions of Article 5(2)(h) of the DTAA. Mr Aggarwal relied on the decision of UAE Exchange Centre Limited v. UOI: (2009) 313 ITR 94 (Del) and IAC v. Mitsui &. Co. Ltd.: (1991) 39 IT…