Gera Developments (P.) Ltd. v. DCIT
72 Taxmann.com 238High Court2016#8532 most cited
What is Gera Developments (P.) Ltd. v. DCIT authority for?
Fees paid to a non-resident for technical or consultancy services are not considered Fees for Technical Services (FTS) if the services do not involve the transfer of technical knowledge, skill, or know-how to the assessee.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2020 to 2026.
Also referred to as
Gera Developments (P.) Ltd. v. DCIT · Section 195 · Section 40(a)(i) · Fees for Technical Services · Non-resident · Withholding Tax · Tax Treaty · International Taxation