Engineering Analysis Centre of Excellence (P) Ltd. v. CIT

432 ITR 471Supreme Court of India2021#50 most cited

What is Engineering Analysis Centre of Excellence (P) Ltd. v. CIT authority for?

Payments for the supply or use of computer software, where there is no transfer of copyright but only a right to use the copyrighted product, are generally considered business profits and not 'royalty' or 'fees for technical services' under the Income Tax Act, 1961 or relevant DTAAs. This principle also applies to transponder fees, which are not taxable as royalty.

914

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2012 to 2026.

Also referred to as

Engineering Analysis Centre of Excellence · computer software royalty · section 9(1)(vi) · DTAA · fees for technical services · copyright transfer · copyrighted article · withholding tax · business profits · section 195 · transponder fees · taxability in India

Also reported as

125 Taxmann.com 42281 Taxmann 19

Issues it is cited on

Judgments citing Engineering Analysis Centre of Excellence (P) Ltd. v. CIT

The Dy.DIT, (Intl. Taxn.)- 1, Ahmedabad vs. Vodafone West Ltd., Ahmedabad

In the result, appeal of the Revenue stands dismissed

ITA 2398/AHD/2014[2013-14]Status: DisposedITAT Ahmedabad12 Jul 2024AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member आयकर अपील सं /Ita No.2398/Ahd/2014 "नधा"रण वष" /Assessment Year : 2013-14 The Dcit (International Vodafone West Ltd. बनाम/ Taxation)-1 Vodafone House Ahmedabad Corporate Road V/S. Prahladnagar Off S.G. Highway Ahmedabad-380 051 "थायी लेखा सं./Pan: Aaacf 1190 P अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Dinal Shah, Ar Revenue By : Shri Sudhakar Verma, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 04/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 12/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Revenue As Against The Order Passed By The Ld.Commissioner Of Income-Tax(Appeals)-Gandhinagar (Ahmedabad) [Hereinafter Referred To As “The Ld.Cit(A)”], Dated 02/06/2014, Arising Out Of The Assessment Order Passed By The Dy.Director Of Income-Tax (International Taxation)-1, Ahmedabad (Ao) Under Section 201(1) & 201(1A) The Dcit (Intl.Taxn.)-1 Vs. Vodafone West Ltd. Asst. Year : 2013-14

For Appellant: Shri Dinal Shah, ARFor Respondent: Shri Sudhakar Verma, Sr.DR
Section 195(1)Section 201(1)Section 9(1)Section 9(1)(vi)Section 90

…ficial to the assessee than the DTAA, they are not applicable in the present case, in accordance with section 90(2) of the Act. The Judicial Pronouncements Referenced in the cases are: 1. Engineering Analysis Centre of Excellence Private Limited v. CIT [2021] 432 ITR 471 (SC). The DCIT (Intl.Taxn.)-1 vs. Vodafone West Ltd. Asst. Year : 2013-14 14 The Supreme Court held that payments made by resident Indian end- users/distributors to non-resident computer software manufacturers/ suppliers are not royalties and therefore not liable for TDS under section 195 of the Income Tax Act. 2. Samsung Electronics Co. Ltd. v…

Sharad Mathur, Hyderabad vs. DCIT., Circle 12(1), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 332/HYD/2024[2021-22]Status: DisposedITAT Hyderabad10 Jun 2024AY 2021-22

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.331 & 332/Hyd/2024 (िनधा"रण वष"/Assessment Years:2019-20 & 2021-22) Shri Sharad Mathur Vs. Dy. C. I. T. Hyderabad Circle 12(2) Pan:Aogpm3520B Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri B.Satyanarayana Murthy,Ca राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 03/06/2024 घोषणा की तारीख/Pronouncement: /06/2024 आदेश/Order

For Appellant: Shri B.Satyanarayana Murthy,CAFor Respondent: : Smt. Sheetal Sarin, DR
Section 139(1)Section 154Section 90Section 91

…7/11/2021. 7. It's a trite law that DTAA overrides the provisions of the Act and the Rules, as held by various High Courts, which has also been approved by Hon'ble Supreme Court in case of Engineering Analysis Centre of Excellence (P.) Ltd. reported in (2021) 432 ITR 471. Page 5 of 7 ITA Nos 331 and 332 of 2024 Sharad Mathur 8. We accordingly, hold that FTC cannot be denied to the assessee. Assessee is directed to file the relevant details/evidences in support of its claim. We thus remand this issue back to the Ld.AO to consider the claim of assessee in accordance with law, based on the verification carried out…