International Management Group (UK) Ltd. v. CIT
106 Taxmann 343High Court2019#9249 most cited
What is International Management Group (UK) Ltd. v. CIT authority for?
For fees for technical services to be taxable in India, the services must be coupled with a transfer of expertise, and mere furnishing of services is insufficient. This applies even if the services are rendered outside India, especially if the income is classified as business income under a DTAA.
12
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.
Also referred to as
International Management Group UK Ltd v CIT · fees for technical services · FTS · DTAA · business income · transfer of expertise · make available clause · PE in India · section 9(1)(vii) · section 90
Also reported as
164 Taxmann.com 225