Ernst & Young U.S. LLP v. ACIT (IT)
153 Taxmann.com 95Reported decision2023#6866 most cited
What is Ernst & Young U.S. LLP v. ACIT (IT) authority for?
Payments for seconded employees are not taxable as fees for technical services if they are merely reimbursement of actual salary costs.
16
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2024.
Also referred to as
Ernst & Young U.S. LLP v. ACIT · section 9(1)(vii) · fees for technical services · DTAA · seconded employees · reimbursement of salary costs · international taxation