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 367,154 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

M/S. Atlassian Pty Limited, Bangalore vs. Deputy Commissioner of Income Tax (International Taxation), Circle - 1(2), Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 929/BANG/2019[2010-11]Status: DisposedITAT Bangalore25 Aug 2021AY 2010-11

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am It(It)A No.929/Bang/2019 : Asst.Year 2010-2011 M/S.Atlassian Pty Limited The Dy.Commissioner Of C/O.Atlassian India Llp, Rmz Income-Tax (International V. Ecoworld, Sez Campus 4C 9Th Taxation) Circle 1(2) Floor – Unit 901 & 902 & 10Th Bangalore. Floor – Unit 1001 & 1002, Sarjapur Outer Ring Road, Devarabeesanahalli & Bhoganahalli Village, Varthur Hobli, Bangalore East Taluk Bangalore – 560 103. Pan : Aapca7076E. (Appellant) (Respondent) Appellant By : Sri.T.Surayanarayana, Advocate Respondent By : Sri.Muzaffar Hussain, Cit-Dr Date Of Pronouncement : 25.08.2021 Date Of Hearing : 24.08.2021 O R D E R Per George George K, Jm This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 01.03.2019 Passed U/S 143(3) R.W.S. 147 R.W.S. 144C Of The I.T.Act. The Relevant Assessment Year Is 2010-2011. 2. The Solitary Issue Raised Is Whether The Amounts Received By The Assessee On Account Of Sale Of Software & Other Incidental Receipts Would Constitute Royalty Within The Meaning Of Section 9(1)(Vi) Of The I.T.Act & Article 12 Of The Dtaa Between India & Australia.

For Appellant: Sri.T.Surayanarayana, AdvocateFor Respondent: Sri.Muzaffar Hussain, CIT-DR
Section 143(3)Section 148Section 9(1)(vi)

…t appeal before the Tribunal. The learned AR submitted that the issue in question is squarely covered in favour of the assessee by the judgment of the Hon’ble Apex Court in the case of Engineering Analysis Centre of Excellence P.Ltd. v. CIT reported in [2021] 432 ITR 471 (SC). 7 The learned Departmental Representative supported the orders of the Income Tax Authorities. 4 IT(IT)A No.929/Bang/2019. M/s.Atlassian Pty Limited. 8. We have heard rival submissions and perused the material on record. The Hon’ble Supreme Court in the case of Engineering Analysis Centre of Excellence P.Ltd. v. CIT (supra), had grouped th…