DIT v. Infrasoft Ltd.
39 Taxmann.com 88High Court2013#299 most cited
What is DIT v. Infrasoft Ltd. authority for?
Payments for the use of copyrighted software, without the transfer of any rights in the underlying copyright itself, do not constitute 'royalty' under the Income-tax Act or tax treaties. Such payments are often treated as business income, taxable only if a permanent establishment exists.
269
judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.
Also referred to as
DIT v. Infrasoft Ltd. · computer software royalty · Section 9(1)(vi) · copyrighted article · fees for included services · fees for technical services · tax treaty · non-resident income · business income · DTAA
Also reported as
220 Taxmann 273264 CTR 329332 ITR 222