DIT v. Morgan Stanley Co. Inc.

399 ITR 34Supreme Court of India2017#610 most cited

What is DIT v. Morgan Stanley Co. Inc. authority for?

Once a transfer pricing analysis has been undertaken for an Indian associated enterprise, no further profits are attributable to it as a Permanent Establishment, thereby extinguishing the need for additional profit attribution.

162

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2026.

Also referred to as

DIT v. Morgan Stanley · transfer pricing analysis · permanent establishment · profit attribution · associated enterprise · Section 143(3) · Section 144C · profit split method

Sections most often in play

Section 1961Section 143(3)Section 234BSection 234ASection 144C(13)Section 270ASection 9(1)(vi)Section 144C

Issues it is cited on

dependent agent pefixed place peagency peprofit split methodsection 44bbbsection 209(1)service pemake available clausesection 44bbpermanent establishmentconstruction pesection 44b

Judgments citing DIT v. Morgan Stanley Co. Inc.

Adobe Systems Software Ireland Ltd., Ireland vs. DCIT, Circle- 1(1)(1), International Taxation, New Delhi

In the result, appeals by the assessee stand allowed in terms of the above order and the Revenue’s appeal stand dismissed as above

ITA 4921/DEL/2017[2010-11]Status: DisposedITAT Delhi27 Jul 2022AY 2010-11

Bench: Shri Shamim Yahya & Shri Chandra Mohan Garg

Section 9(1)(vi)

…icing analysis has been • undertaken, no further profits would be attributable to the alleged PE > As per the judgements of the Hon’ble Supreme Court in the case of DIT v. Morgan Stanley Co. Inc [2007] 292 ITR416 (SC), ADIT v. E-Funds IT Solution Inc. [2017] 399 ITR 34 (SC), 17 ITA No.5027/Del/2017 & Ors. Honda Motor Co. Ltd vs. ADIT (301 CTR 601) (SC) and of the Hon’ble Delhi High Court in the case of Adobe Systems Inc. v. ADIT [WP(C) 2384, 2385, 2390 of 2013] and DIT v. BBC Worldwide Ltd. [2011] 203 Taxman 554 (Delhi) (please refer to pages 273 to 402 of the case law compilation), once a transfer pricing an…

Interactive Avenues Pvt. Limited, Mumbai vs. DCIT 14(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3130/MUM/2019[2015-16]Status: DisposedITAT Mumbai07 Jul 2022AY 2015-16

Bench: Us :-

Section 143(3)Section 40

…her find that assessee is not concluding any contracts on behalf of Facebook Ireland Limited. If it is so, this fact is to be proved by the revenue, as held by the Hon’ble Supreme Court in the case of E-Funds 8 M/s. Interactive Avenues Pvt. Ltd., reported in 399 ITR 34 (SC), which has not been admittedly done in the instant case. If assessee is treated as an agent, then the question of Facebook Ireland Limited selling the adspace to assessee for hosting Micromax advertisement, does not arise at all. Ultimately it is only payment made for advertisement. In our considered opinion, the same could not be considered…

Itochu Corporation, Japan vs. ACIT (International Taxation), Circle-2(1)(1), New Delhi

The appeals of the assessee are partly allowed for statistical purposes

ITA 7615/DEL/2018[2015-16]Status: DisposedITAT Delhi24 Nov 2021AY 2015-16

Bench: Shri R. K. Pandaa N D Ms. Suchitra Kamblei.T.A. No. 360/Del/2017 (A.Y. 2013-14) A N D I.T.A. No. 7615/Del/2018 (A.Y. 2015-16) (Through Video Conferencing) Itochu Corporation, Acit, 5–1, Kita-Aoyama, Vs. (International Taxation) 2–Chome, Minato-Ku Circle 2(1)(1), Tokyo 107-8077, Japan. New Delhi. Pan: Aabci5567L (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, Sr. Adv &For Respondent: Shri Satpal Gulati [CIT]–DR

…AIR (1977) 3 SCC 147; 2. Varian India Private Limited 33 Taxmann.com 249); 3. Mitsui & Co. Ltd. Vs. ACIT (ITA. No. 4764/Del/2016); 4. National Petroleum Construction Company (2016) 66 taxmann.com 16; 5. Nike Inc. (ITA. 976 of 2008); 6. E–Funds IT Solution Inc.399 ITR 34 (SC); 7. Samsung Heavy Industries Co. Ltd. (Civil Appeal No. 12183 of 2016); 8. GE Energy Parts Inc. Vs. CIT (International Taxation) (2019) 411 ITR 243 (Del.); 9. Daikin Industries Ltd. Vs. ACIT (International Taxation) 10 Ishikawajima-Harima Heavy Industries Ltd. 288 ITR 408 (SC); 11 Hyundai Heavy Industries Co. Ltd. 291 ITR 482 (SC); 12 Ericsso…

Itochu Corporation, Japan vs. DCIT (International Taxation), New Delhi

The appeals of the assessee are partly allowed for statistical purposes

ITA 360/DEL/2017[2013-14]Status: DisposedITAT Delhi24 Nov 2021AY 2013-14

Bench: Shri R. K. Pandaa N D Ms. Suchitra Kamblei.T.A. No. 360/Del/2017 (A.Y. 2013-14) A N D I.T.A. No. 7615/Del/2018 (A.Y. 2015-16) (Through Video Conferencing) Itochu Corporation, Acit, 5–1, Kita-Aoyama, Vs. (International Taxation) 2–Chome, Minato-Ku Circle 2(1)(1), Tokyo 107-8077, Japan. New Delhi. Pan: Aabci5567L (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, Sr. Adv &For Respondent: Shri Satpal Gulati [CIT]–DR

…AIR (1977) 3 SCC 147; 2. Varian India Private Limited 33 Taxmann.com 249); 3. Mitsui & Co. Ltd. Vs. ACIT (ITA. No. 4764/Del/2016); 4. National Petroleum Construction Company (2016) 66 taxmann.com 16; 5. Nike Inc. (ITA. 976 of 2008); 6. E–Funds IT Solution Inc.399 ITR 34 (SC); 7. Samsung Heavy Industries Co. Ltd. (Civil Appeal No. 12183 of 2016); 8. GE Energy Parts Inc. Vs. CIT (International Taxation) (2019) 411 ITR 243 (Del.); 9. Daikin Industries Ltd. Vs. ACIT (International Taxation) 10 Ishikawajima-Harima Heavy Industries Ltd. 288 ITR 408 (SC); 11 Hyundai Heavy Industries Co. Ltd. 291 ITR 482 (SC); 12 Ericsso…

Espn Star Sports Mauritius S.N.C. Et Compagnie, Mauritius vs. DCIT (International Taxation), New Delhi

In the result the appeal of the assessee in ITA

ITA 1219/DEL/2017[2012-13]Status: DisposedITAT Delhi20 Oct 2021AY 2012-13

Bench: Shri N.K. Billaiya & Shri Amit Shukla[Assessment Year: 2012-13]

For Appellant: Shri Poras Kaka, Sr. AdvFor Respondent: Shri Gangadhar Panda, CIT-DR
Section 143(3)Section 9Section 9(1)Section 92C

…ivil Appeal Nos.2833 to 2840 of 2018, judgement dated 14.03.2018, reported in [2018] 92 taxmann.com 353 (SC) held as under:- 3. In the judgement of this Court dated 24.10.2017 in Asstt.DIT vs E-funds IT Solutions Inc. [2017] 86 taxmann.com 240/251 Taxman 280/399 ITR 34 (SC) and connected matters, it has been held that once arm’s length principle has been satisfied, there can be no further profit attributable to a person even if it has a permanent establishment in India. 4. Since, the impugned notice for the reassessment is based only on the allegation that the appellant(s) has permanent establishment in India,…

Jas Forwarding Worldwide Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result appeal of the assessee for assessment year 2011 – 12 is allowed for statistical purposes

ITA 1687/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Jul 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Salil Kapoor advocateFor Respondent: Shri M. Barnwal, Sr. DR
Section 143Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 40Section 92CSection 92C(2)

…functions of the multinational enterprise. In such a case nothing further would be left to attribute to the PE..." This principle of law has been recently again upheld and applied by SC in the case of Honda Motor Co. (301 CTR 601 (SC)) and E-funds Solutions (399 ITR 34 (SC)). 20. Further, we find that the Ld. CIT(A) has discussed the essential ingredients for attracting Section 9(1) of the Act and has held that the non-residents are liable to tax in India on account of 'business connection' and has thereafter has given a finding that there is no business connection in India. On perusal of the material placed on…

Jas Forwarding Worldwide Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal of the assessee for assessment year 2011 – 12 is allowed for statistical purposes

ITA 2484/DEL/2014[2009-10]Status: DisposedITAT Delhi26 Jul 2021AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Salil Kapoor advocateFor Respondent: Shri Surendra Pal [CIT] – DR
Section 143Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 40Section 92CSection 92C(2)

…functions of the multinational enterprise. In such a case nothing further would be left to attribute to the PE..." This principle of law has been recently again upheld and applied by SC in the case of Honda Motor Co. (301 CTR 601 (SC)) and E-funds Solutions (399 ITR 34 (SC)). 20. Further, we find that the Ld. CIT(A) has discussed the essential ingredients for attracting Section 9(1) of the Act and has held that the non-residents are liable to tax in India on account of 'business connection' and has thereafter has given a finding that there is no business connection in India. On perusal of the material placed on…

Ngc Network Asia Llc, Mumbai vs. DCIT (It) RG 3(3)(1), Mumbai

In the result, the assessee appeal is partly allowed

ITA 1178/MUM/2015[2010-11]Status: DisposedITAT Mumbai12 Jul 2021AY 2010-11

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale

For Appellant: Shri Porus Kaka, ARFor Respondent: Shri S S Iyengar, DR
Section 143(2)Section 144C(13)Section 144C(5)Section 234DSection 271(1)(c)Section 271ASection 271BSection 92C

….no 6677,&6678 /M/2018 & ITA.no7142/M/2019 The Ld. AR also relied on the fallowing judicial decisions as under; 1. Honda Motor Co. Ltd. Vs. ACIT (2018) 255 Taxmann 72 (SC). 2. DIT Vs Morgan Stanley [2007] 294 ITR 416 (SC) 3. ADIT Vs. E-Funds IT Solutions Inc, 399 ITR 34 (SC). 4. Set Satellite (Singapore) Pte Ltd. Vs. DDIT [2008] 307 ITR 205, Bom HC. 5. DIT Vs. B4U International Holdings Ltd [2015] 374 ITR 453, Bom HC 6. DIT Vs. Delmas France [2015] 53 Taxmann.com 294 Bom HC 7. DIT Vs BBC Worldwide Ltd, 203 Taxman 554, 2011, Del HC 8. ADIT Vs Asia Today Ltd [2021] in ITA No. 1878&1879/Mum/2008. 4. We heard the riv…

Ricardo Uk Ltd., New Delhi vs. DCIT, Circle- 3(1)(1), International Taxation, New Delhi

ITA 416/DEL/2020[2016-17]Status: DisposedITAT Delhi17 Feb 2021AY 2016-17

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Ricardo Uk Ltd., New Delhi vs. DCIT, Circle- 3(1)(1), International Taxation, New Delhi

ITA 4756/DEL/2019[2015-16]Status: DisposedITAT Delhi17 Feb 2021AY 2015-16

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Ricardo Uk Ltd., New Delhi vs. DCIT, Circle- 3(1)(1), International Taxation, New Delhi

ITA 4911/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Feb 2021AY 2014-15

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Ricardo Uk Limited, New Delhi vs. DCIT, Intl. Taxation, Circle- 3(1)(1), New Delhi

ITA 4910/DEL/2018[2010-11]Status: DisposedITAT Delhi17 Feb 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Ricardo Uk Limited, New Delhi vs. DCIT, Intl. Taxation, Circle- 3(1)(1), New Delhi

ITA 4909/DEL/2018[2009-10]Status: DisposedITAT Delhi17 Feb 2021AY 2009-10

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Ricardo Uk Ltd., New Delhi vs. DCIT, Circle- 3(1)(1), International Taxation, New Delhi

ITA 3969/DEL/2017[2013-14]Status: DisposedITAT Delhi17 Feb 2021AY 2013-14

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Ricardo Uk Ltd., New Delhi vs. DCIT, Circle- 3(1)(1), International Taxation, New Delhi

ITA 3968/DEL/2017[2012-13]Status: DisposedITAT Delhi17 Feb 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Ricardo Uk Limited, New Delhi vs. DCIT, Intl. Taxation, Circle- 3(1)(1), New Delhi

ITA 3967/DEL/2017[2011-12]Status: DisposedITAT Delhi17 Feb 2021AY 2011-12

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay Kumar, Senior DR
Section 144C(3)Section 147Section 9(1)

…e assessee shall be reduced from the profits attributed to the PE, no further attribution to the PE is sustainable in view of the law laid down by Hon’ble Apex Court in DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416 (SC), E-Funds IT Solution Inc. vs. DIT 399 ITR 34 (SC), DIT vs. Honda Motors Co. Ltd. 255 taxman 72 (SC) and the decisions in Set Satellite (Singapore) 307 ITR 205 (Bom), Amadeus IT Group SA vs. DCIT ITA No.4906/Del/2010 (De. Trib) dated 26.10.2020, DIT vs. Galileo International Inc. 224 7 ITA Nos.3967, 3968 & 3969/Del./2017 ITA Nos.4909, 4910 & 4911/Del./2018 ITA No.4756/Del./2019 ITA No.416…

Asia Tv (Uk) Ltd, Mumbai vs. DDIT 1(1), Mumbai

In the result, the appeal for the AY 2006-07 is partly allowed

ITA 8011/MUM/2010[2006-07]Status: DisposedITAT Mumbai15 Feb 2021AY 2006-07

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2006-07 & Assessment Year: 2007-08

For Appellant: Mr. Niraj Sheth, ARFor Respondent: Mr. Sreenivas Raghavan, DR
Section 143(1)Section 143(3)Section 148

…t revenues collected from India (which was similar to the remuneration paid by the assessee to M/s ZTL), being at arm’s length price, extinguishes any tax liability in the hands of Zee TV USA. Also reliance is placed by him on the decision in ADIT v. E-Funds (399 ITR 34) (SC), DIT v. Morgan Stanley (292 ITR 416) (SC), Set Satellite (Singapore) Pte. Ltd. v. DDIT (307 ITR 205) (Bom), DDIT (IT) v. Asia Today Limited (4346/Mum/2009), DIT (IT) v. Delmas France (232 Taxman 401) (Bom), International Global Networks ITA No. 8011 & 8012/2010 7 Asia TV (UK) Ltd. BV v. ADIT (IT) [84 taxmann.com 188, DDIT v. B4U Internatio…

M/S. Ngc Network Asia, Llc, Mumbai vs. The ITO (It) 3(2), Mumbai

In the result, appeal of the assessee for A

ITA 1662/MUM/2008[2004-2005]Status: DisposedITAT Mumbai30 Dec 2020AY 2004-2005

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm M/S.Ngc Network Asia Llc Vs. Dy. Director Of Income Tax C/O. Dsk Legal (International Tax)– 3(2) 4Th Floor, Express Towers Scindia House Nariman Point Ballard Estate Mumbai – 400 021 Mumbai – 400 038 Pan/Gir No.Aabcn3136G (Appellant) .. (Respondent) M/S.Ngc Network Asia Llc Vs. Assistant Director Of C/O. Ngc Network(India) Income Tax (International Private Limited Tax)– 3(2) 1St Floor, Scindia House Star House, Dr. E. Moses Road, Mahalaxmi Ballard Estate Mumbai – 400 001 Mumbai – 400001 Pan/Gir No.Aabcn3136G (Appellant) .. (Respondent) M/S.Ngc Network Asia Llc Vs. The Income Tax Officer C/O. Ngc Network(India) (International Tax) 3(1) Private Limited Scindia House Star House, Dr. E. Moses Ballard Estate Road, Mahalaxmi Mumbai – 400001 Mumbai – 400 001 Pan/Gir No.Aabcn3136G (Appellant) .. (Respondent) M/S. Ngc Network Asia Ltd., M/S.Ngc Network Asia Llc Vs. The Income Tax Officer C/O. Ngc Network(India) (International Tax) 3(1) Private Limited Scindia House Star House, Dr. E. Moses Ballard Estate Road, Mahalaxmi Mumbai – 400038 Mumbai – 400 001 Pan/Gir No.Aabcn3136G (Appellant) .. (Respondent) & M/S.Ngc Network Asia Llc Vs. The Income Tax Officer C/O. Ngc Network(India) (International Tax) 3(2) Private Limited Scindia House Star House, Dr. E. Moses Ballard Estate Road, Mahalaxmi Mumbai – 400038 Mumbai – 400 001 Pan/Gir No.Aabcn3136G (Appellant) .. (Respondent) Assessee By Shri Porus Kaka Revenue By Shri Shreenivasaraghava Iyengar Date Of Hearing 18/12/2020 Date Of Pronouncement 30/12/2020

Section 143(3)Section 147

…d been remunerated at arm‟s length price by the assessee, no further profit could be attributed in the hands of the assessee. In fact, similar view has also been expressed by the Hon‟ble Apex Court in the case of ADIT vs. E-Funds IT Solutions Inc. reported in 399 ITR 34(SC) even if such agent is treated as a dependent agent PE. The relevant extract of the said judgment of Hon‟ble Apex Court is reproduced hereunder:- 22. …………………………………. "Shri Ganesh is correct in stating that as the arm's length principle has been satisfied in the present case, no further profits would be attributable even if there exists a PE in…

Espn Star Sports Maritius S.N.C. Et Compagnie, Mauritius vs. ACIT (International Taxation), New Delhi

In the result, both appeals of the assessee are allowed

ITA 4542/DEL/2016[2011-12]Status: DisposedITAT Delhi22 Oct 2020AY 2011-12

Bench: Ms. Sushma Chowla & Dr. B.R.R. Kumar आयकर अपील सं आयकर अपील सं. / Ita Nos.3760 & 4542/Del/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12 िनधा"रण वष" िनधा"रण वष"

For Appellant: Sh. Porus Kaka, Sr. AdvocateFor Respondent: Sh. Satpal Gulati, Sr. DR
Section 143(3)Section 234BSection 9

…udgement dated 14.03.2018, reported in [2018] 92 taxmann.com 353 (SC) held as under:- Assessment Years: 2009-10 & 2011-12 3. In the judgement of this Court dated 24.10.2017 in Asstt. DIT vs E-funds IT Solutions Inc. [2017] 86 taxmann.com 240/251 Taxman 280/399 ITR 34 (SC) and connected matters, it has been held that once arm’s length principle has been satisfied, there can be no further profit attributable to a person even if it has a permanent establishment in India. 4. Since, the impugned notice for the reassessment is based only on the allegation that the appellant(s) has permanent establishment in India, t…

Espn Star Sports Mauritius S.N.C. Et Compagnie, Mauritius vs. DCIT (International Taxation), New Delhi

In the result, both appeals of the assessee are allowed

ITA 3760/DEL/2016[200910]Status: DisposedITAT Delhi22 Oct 2020

Bench: Ms. Sushma Chowla & Dr. B.R.R. Kumar आयकर अपील सं आयकर अपील सं. / Ita Nos.3760 & 4542/Del/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12 िनधा"रण वष" िनधा"रण वष"

For Appellant: Sh. Porus Kaka, Sr. AdvocateFor Respondent: Sh. Satpal Gulati, Sr. DR
Section 143(3)Section 234BSection 9

…udgement dated 14.03.2018, reported in [2018] 92 taxmann.com 353 (SC) held as under:- Assessment Years: 2009-10 & 2011-12 3. In the judgement of this Court dated 24.10.2017 in Asstt. DIT vs E-funds IT Solutions Inc. [2017] 86 taxmann.com 240/251 Taxman 280/399 ITR 34 (SC) and connected matters, it has been held that once arm’s length principle has been satisfied, there can be no further profit attributable to a person even if it has a permanent establishment in India. 4. Since, the impugned notice for the reassessment is based only on the allegation that the appellant(s) has permanent establishment in India, t…