Ishikawajima Harima Heavy Industries Ltd. v. DIT

288 ITR 408Supreme Court of India2007#187 most cited

What is Ishikawajima Harima Heavy Industries Ltd. v. DIT authority for?

Income from offshore supply of goods and services is not taxable in India if the entire transaction, including transfer of ownership and payments, occurs outside India.

394

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2026.

Also referred to as

Ishikawajima Harima Heavy Industries Ltd v DIT · Section 9(1)(vii) · Section 195 · Section 40(a)(i) · offshore supply of goods · offshore services · income taxable in India · non-resident taxation · make available clause · business connection

Issues it is cited on

Judgments citing Ishikawajima Harima Heavy Industries Ltd. v. DIT

SONDEX WIRELINE LTD,UNITED KINGDOM vs. ACIT,INTL TAXATION, CIRCLE-3(1)(2), DELHI

In the result, appeal of the assessee is partly allowed

ITA 1959/DEL/2025[2022-23]Status: DisposedITAT Delhi30 Dec 2025AY 2022-23

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं.1959/धिल्ली/2025(नि.व. 2022-23) Sondex Wireline Ltd., Cody Technology Park, Builing X107, Range Road, Farnborough, Foreign, ...... अपीलार्थी/Appellant United Kingdom Gu14Ofg Pan Aaqcs-9766E बिाम Vs. Assistant Commissioner Of Income Tax, Circle International Tax 3(1)(2), Civic Centre, ..... प्रनिवादी/Respondent Minto Road, New Delhi 110002 अपीलार्थी द्वारा/ Appellant By : Shri Sachit Jolly, Sr. Advocate With S/Shri Sohum Dua, Abhudaya Shankar Bajpai (Through Vc) & Ms. Mansha Anand, Advocates प्रधिवािीद्वारा/Respondent By : Ms. Ekta Jain, Cit(Dr) सुिवाई की निथर्थ/ Date Of Hearing : 03/12/2025 घोषणा की निथर्थ/ Date Of Pronouncement : 03/12/2025 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: Shri Sachit Jolly, Sr. Advocate with S/Shri Sohum Dua, Abhudaya ShankarFor Respondent: Ms. Ekta Jain, CIT(DR)
Section 143(3)

…hore supply of goods i.e. the transfer of ownership of goods as well as the payments thereof are carried outside India, such transactions carried outside India are not taxable in India. (RE: Ishikawajima Harima Heavy Industries Ltd. v. Director of Income Tax, 288 ITR 408 (SC)]. Thus, in the facts of the case and documents on record, we find merit in ground of appeal no. 4 to 11, hence, the same are allowed. 8. In the result, appeal of the assessee is partly allowed. Order pronounced in the open court on Wednesday the 03rd day of December, 2025. (M. BALAGANESH) (VIKAS AWASTHY) लेखाकार सदस्य/ACCOUNTANT MEMBER न्य…

ASIA TODAY LTD,MUMBAI vs. ADIT (IT) 2(2), MUMBAI

In the result, Assessee's appeal is allowed

ITA 1403/MUM/2008[2004-2005]Status: DisposedITAT Mumbai24 Dec 2025AY 2004-2005

Bench: Shri Narender Kumar Choudhry & Shri Omkareshwar Chidaraassessment Year: 2004-05 M/S. Asia Today Limited, Asst. Director Of Income C/O. Zee Entertainment Enterprises Tax (International Ltd., Vs. Taxation)-2(2), 135, Dr. Annie Besant Road, Scindia House, Worli, Mumbai – 400 018 Bellard Estate, Pan: Aabca0249F Mumbai - 400039 (Appellant) (Respondent) Present For: Assessee By : Shri Niraj Sheth, Ld. A.R. Revenue By : Shri Krishna Kumar, Ld. Sr. D.R. Date Of Hearing : 10.10.2025 Date Of Pronouncement : 24.12.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 25.01.2007, Impugned Herein, Passed By The Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2004-05. 2. The Relevant Facts For Adjudication Of This Appeal Are As Under: The Assessee, Being A Foreign Telecasting Company Incorporated In Mauritius & Having Tax Residency Certificate Of Mauritius , During The Ay Under Consideration Was Engaged In The Production & Acquiring Rights Of Various Television Films Including Feature Films, As A Copy Right Owner/Holder Of Various Hindi Feature Films Produced & Censored In India, As Mentioned In Schedule ‘C’ Annexed With The ‘Agreement Of 2 M/S Asia Today Ltd. Vs Asst. Dit (Int. Taxation)-2(2)

For Appellant: Shri Niraj Sheth, Ld. A.RFor Respondent: Shri Krishna Kumar, Ld. Sr. D.R
Section 250Section 9(1)(vi)

…sed in the note to the Return of income as receipts from India for sale of films as it is not taxable under any of the provisions of the Act. In this respect the appellant relied on the Supreme Court judgement in the case of Ishikawajma Harima Heavy Ind. Ltd. 288 ITR 408 wherein the similar facts the Hon'ble Supreme Court held that for a Non-Resident to be taxed an income for services rendered. 6 M/s Asia Today Ltd. Vs Asst. DIT (Int. Taxation)-2(2) 6.5. The AR further stated that the appellant has a PE in India, the income from License of films for use of telecast on television is not taxable in India as the i…

INTERNATIONAL AIR TRANSPORT ASSOCIATION,MUMBAI (FOR SENDING NOTICES) vs. DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) - CIRCLE 2(2)(1), MUMBAI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 3330/MUM/2023[2020-21]Status: DisposedITAT Mumbai29 Apr 2025AY 2020-21

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3330/Mum/2023 (निर्धारण वर्ा / Assessment Year :2020-21) International Air V/S. Dcit (It), Circle 2(2)(1), Transport Association बिधम Mumbai C/O Ernst & Young Llp Room No. 1722, 17Th Floor, 14Th Floor, The Ruby, 29, Air India Building, Senapati Bapat Marg, Nariman Point, Mumbai, Dadar (West), Mumbai, Maharashtra-400021 Maharashtra-400028 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci4695N Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी

For Appellant: Shri Porus Kaka and Shri DiveshFor Respondent: Shri Krishna Kumar

…xable in India, and the revenues from functions/activities carried outside India cannot be taxed in India. Our aforesaid view is fortified by the judgment of the Hon'ble Supreme Court in the case of Ishikawajima Harima Heavy Industries Co. Ltd. Vs. DIT (2007) 288 ITR 408 (SC). In the said case the Hon'ble Apex Court had observed, that as the PE of the assessee company had nothing to do with the offshore services rendered by the assessee company, a resident of Japan, in connection with a turnkey project executed in India, therefore, consideration received by the assessee company for rendition of such services coul…

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Ishikawajima Harima Heavy Industries Ltd. v. DIT (288 ITR 408) — Cited in 394 Judgments | BharatTax