(i) Renaissance Services BV v. Deputy Director of Income-tax (International Taxation)-2(1), Mumbai

94 Taxmann.com 465Income Tax Appellate Tribunal2018#9935 most cited

What is (i) Renaissance Services BV v. Deputy Director of Income-tax (International Taxation)-2(1), Mumbai authority for?

Receipts representing the recovery of costs incurred on boarding and travelling for trainees do not contain embedded income elements.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2023.

Also referred to as

Renaissance Services BV · Deputy Director of Income-tax · ITAT · 2018 · no income elements · cost recovery · trainee expenses · business model · international taxation

Judgments citing (i) Renaissance Services BV v. Deputy Director of Income-tax (International Taxation)-2(1), Mumbai

M/S. Infosys Bpo Limited, Bangalore vs. The Deputy Commissioner of Income Tax, International Taxation, Circle-1(1), Bangalore

In the result, appeal by the assessee is allowed

ITA 989/BANG/2017[2016-17]Status: DisposedITAT Bangalore01 Sept 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(It)A No.989/Bang/2017 Assessment Year : 2016-17 M/S. Infosys Bpo Limited Vs. The Deputy Commissioner Of Income Electronic City, Hosur Road, Tax, Bengaluru – 560 100. International Taxation, Pan : Aaccp 4478 N Circle 1(1), Bengaluru. Appellant Respondent Appellant By : Shri. Padam Chand Khincha, Ca Respondent By : Shri. K. R. Narayana, Addl. Cit(Dr)(Itat), Bengaluru Date Of Hearing : 25.08.2022 Date Of Pronouncement : 01.09.2022 O R D E R Per N. V. Vasudevan: This Is An Appeal By The Assessee Against The Order Dated 28.02.2017 Of Cit(A) - 12, Bengaluru, Relating To Assessment Year 2016-17. 2. The Assessee Is A Company Engaged In The Business Of Rendering Bpo Services. The Assessee Made Payment Of 2100 Us$ To A Non- Resident Viz., Stakeholder Centered Coaching (International Ltd.,)

For Appellant: Shri. Padam Chand Khincha, CAFor Respondent: Shri. K. R. Narayana, Addl. CIT(DR)(ITAT), Bengaluru
Section 248Section 5Section 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(IT)A No.989/Bang/2017 Assessment Year : 2016-17 M/s. Infosys BPO Limited Vs. The Deputy Commissioner of Income Electronic City, Hosur Road, Tax, Bengaluru – 560 100. International Taxation, PAN : AACCP 4478 N Circle 1(1), Bengaluru. APPELLANT RESPONDENT Appellant by : Shri. Padam Chand Khincha, CA Respondent by : Shri. K. R. Narayana, Addl. CIT(DR)(ITAT), Bengaluru Date of hearing : 25.08.2022 Date of Pronouncement : 01.09.2022 O R D E R Per N. V. Vasudevan, Vice Pre…

(i) Renaissance Services BV v. Deputy Director of Income-tax (International Taxation)-2(1), Mumbai (94 Taxmann.com 465) — Cited in 11 Judgments | BharatTax