What is ONGC v. CIT authority for?

Income derived by a non-resident for services related to mineral oil operations, falling under the presumptive taxation regime of Section 44BB, cannot simultaneously be treated as fees for technical services under Section 9(1)(vii). The specific presumptive provisions override the general FTS definition, particularly when DTAA applies.

How many judgments cite ONGC v. CIT?

241 judgments on BharatTax cite ONGC v. CIT (376 ITR 306), spanning 2015 to 2026.

Which sections of the Income Tax Act does ONGC v. CIT come up under?

It is most often cited in judgments turning on Section 44BB, Section 143(3), Section 44DA, Section 9(1)(vii), Section 43A, Section 115A.

ONGC v. CIT (376 ITR 306)

DCIT, Cir-12(1)/Kolkata, Kolkata vs. M/S Jct Ltd., Kolkata

In the result, this ground of the revenue is dismissed

ITA 345/KOL/2015[1999-2000]Status: DisposedITAT Kolkata09 Mar 2018AY 1999-2000

Bench: Sri J. Sudhakar Reddy & Sri S. S. Viswanethra Ravi] I.T.A. No. 228/Kol/2015 Assessment Year: 1999-2000

Section 139(1)Section 143(3)Section 2(24)(x)Section 250Section 36(1)Section 43B

…oss of foreign exchange is on current account. Under these circumstances, we find that the order of the ld. First Appellate Authority, is in line with the decision of the Hon’ble Supreme Court in the case of Oil & Natural Gas Corporation Limited Vs. CIT(2010) 322 ITR 180 (SC). In the result, we uphold this finding of the ld. CIT(A) and dismiss this ground raised by the revenue. 14. Ground No. 3, is against the deletion of an addition made by the Assessing Officer on account of post production interest on deferred credits. 14.1. The Assessing Officer’s contention is that the interest does not relate to the current…

Jct Limited, Kolkata vs. DCIT, Cir-12(1)/Kolkata, Kolkata

In the result, this ground of the revenue is dismissed

ITA 228/KOL/2015[1999-2000]Status: DisposedITAT Kolkata09 Mar 2018AY 1999-2000

Bench: Sri J. Sudhakar Reddy & Sri S. S. Viswanethra Ravi] I.T.A. No. 228/Kol/2015 Assessment Year: 1999-2000

Section 139(1)Section 143(3)Section 2(24)(x)Section 250Section 36(1)Section 43B

…oss of foreign exchange is on current account. Under these circumstances, we find that the order of the ld. First Appellate Authority, is in line with the decision of the Hon’ble Supreme Court in the case of Oil & Natural Gas Corporation Limited Vs. CIT(2010) 322 ITR 180 (SC). In the result, we uphold this finding of the ld. CIT(A) and dismiss this ground raised by the revenue. 14. Ground No. 3, is against the deletion of an addition made by the Assessing Officer on account of post production interest on deferred credits. 14.1. The Assessing Officer’s contention is that the interest does not relate to the current…

DCIT, Circle-12(1), Kolkata vs. M/S Hindusthan Gum & Chemicals Ltd., Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 1601/KOL/2016[2010-2011]Status: DisposedITAT Kolkata14 Feb 2018AY 2010-2011

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1410/Kol/2016 Assessment Year : 2010-11 Hindustan Gum & Chemicals Ltd. -Vs- Dcit, Circle-12(1), Kolkata [Pan: Aaach 7214 E] (Appellant) (Respondent) I.T.A No. 1601 /Kol/2016 Assessment Year : 2010-11 Dcit, Circle-12(1), Kolkata -Vs- Hindustan Gum & Chemicals Ltd. [Pan: Aaach 7214 E] (Appellant) (Respondent) For The Appellant : Shri J.P. Khaitan, Sr. Advocate Shri Vinod Sharma, Ca For The Respondent : Shri Sallong Yaden, Addl. Cit

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 10BSection 143(3)Section 14A

…f such loss. The issue with regard to allowability of mark-to-market loss arising out of re-statement of foreign exchange liabilities has been decided by the Apex Court in the case of CIT vs. Woodward Governor India (P) Ltd. (312 ITR 154) and O.N.G.C Vs. CIT (322 ITR 180). In these decisions the Apex Court has held that the loss incurred on restatement of foreign currency liabilities in conformity with exchange rate prevailing on the balance sheet date is not a contingent liability but defined and ascertained liability and therefore the loss incurred on restatement is liable to be allowed in the case of an assess…

Hindustan Gum & Chemicals Ltd., Kolkata vs. The DCIT, Cir-12(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 1410/KOL/2016[2010-11]Status: DisposedITAT Kolkata14 Feb 2018AY 2010-11

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1410/Kol/2016 Assessment Year : 2010-11 Hindustan Gum & Chemicals Ltd. -Vs- Dcit, Circle-12(1), Kolkata [Pan: Aaach 7214 E] (Appellant) (Respondent) I.T.A No. 1601 /Kol/2016 Assessment Year : 2010-11 Dcit, Circle-12(1), Kolkata -Vs- Hindustan Gum & Chemicals Ltd. [Pan: Aaach 7214 E] (Appellant) (Respondent) For The Appellant : Shri J.P. Khaitan, Sr. Advocate Shri Vinod Sharma, Ca For The Respondent : Shri Sallong Yaden, Addl. Cit

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 10BSection 143(3)Section 14A

…f such loss. The issue with regard to allowability of mark-to-market loss arising out of re-statement of foreign exchange liabilities has been decided by the Apex Court in the case of CIT vs. Woodward Governor India (P) Ltd. (312 ITR 154) and O.N.G.C Vs. CIT (322 ITR 180). In these decisions the Apex Court has held that the loss incurred on restatement of foreign currency liabilities in conformity with exchange rate prevailing on the balance sheet date is not a contingent liability but defined and ascertained liability and therefore the loss incurred on restatement is liable to be allowed in the case of an assess…

Production Testing Services Inc, Mumbai vs. Dy.C.I.T(It)-3(3)(2), Mumbai

The appeal of the assessee is allowed

ITA 2060/MUM/2016[2012-13]Status: DisposedITAT Mumbai02 Feb 2018AY 2012-13

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 2060/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2012-13) Production Testing Services Inc. Dcit (It), 3(3)(2)Floor, Sindia House, Ground Floor, Ballard C/O. Madhav Joshi & Associates बिधम/ Estate, Mumbai – 400 038. A-1, Koteshwar Niwas, Gr. Floor, Vs. Subhash Road, Ville Parle (E), Mumbai – 400 057 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aafcp5834R (अपीलाथी/Appellant) (प्रत्यथी / Respondent :

For Appellant: Sh. R.V. Shah, A.R

Section 115ASection 143(3)Section 44B

…bservations of the A.O/DRP and hold that the amount under consideration was received by the assessee from B.J Services Company (Middle East) Ltd. 10. We further find that pursuant to the judgment of the Hon‟ble Supreme Court in the case of ONGC Vs. CIT (2015) 376 ITR 306 (SC), it stands settled as on date that prospecting for extraction or production of mineral oil is not to be treated as technical services for the purpose of Explanation 2 of Sec. 9(1)(vii), and would rather be covered by Sec. 44BB of the „Act‟. We are of the considered view that after the aforesaid judgment of the Hon‟ble Supreme Court, the issu…

Landmark Graphics Corporation, New Delhi vs. Assistant Director of Income Tax, Dehradun

In the result appeal filed by the assessee stands allowed for statistical purposes

ITA 5285/DEL/2010[2007-08]Status: DisposedITAT Delhi18 Jan 2018AY 2007-08

Bench: Shri R.K.Panda & Smt. Beena A Pillaia.Y. 2007-08 Landmark Graphics Adit Corporation Vs. International C/O Nangia & Company, Ca Taxation Suite 4 A, Plaza M 6 Subhash Road Jasola Dehradun 248 001 New Delhi 110 025 Pan: Aabcl1012F (Appellant) (Respondent) Appellant By Shri Amit Arora & Sh. Vishal Misra, Cas Respondent By Sh. Gk Dhall, Cit,Dr Date Of Hearing 11.01.2018 Date Of Pronouncement 18.01.18 Order Per Beena A Pillai

Section 143(3)Section 209(1)(d)Section 234BSection 44Section 9(1)(vi)

…as been held to be taxable u/s.44 BB of the Act, since it is used for prospecting and/or exploration and/or production of mineral oil in India. Ld.AR placed reliance upon the decision of Hon’ble Supreme Court in the case of ONGC Ltd vs. CIT reported in (2015) 376 ITR 306. He placed reliance upon paragraph 9 and 10 of the order passed by this Tribunal in assessee’s own case (supra), which is reproduced hereunder: “9. We have heard both the parties and perused the records. The assessee filed its return of income claiming that it is not taxable in India by virtue of the Double Taxation Avoidance Agreement (DTAA) be…

Abacus Distribution Systems (India) P.Ltd, Mumbai vs. DCIT 6(1), Mumbai

ITA 1766/MUM/2015[2010-11]Status: DisposedITAT Mumbai10 Jan 2018AY 2010-11

For Appellant: Shri Nitesh Joshi-ARFor Respondent: Shri Jayantkumar,Saurabh Deshpande-DR.s

Section 115JSection 143(3)Section 154Section 254(1)Section 92C(3)(c)

…1766/M/15(10-11) 2183/M/15(10-11) आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ खंडपीठ आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, अमरजीत "सह अमरजीत "सह, "याियक "याियक सद"य सद"य सव"ी सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं अमरजीत "सह अमरजीत "सह "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA Nos.1766 & 2183/Mum/2015,िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2010-11 आयकर आय…

Abacus Distribution Systems (India) P.Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

ITA 1402/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Jan 2018AY 2009-10

Bench: S/Shri Rajendra & Ram Lal Negiआयकर आयकर अपील अपील संसंसंसं/.Ita Nos.1402/Mum/2014,िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S.Abacus Distribution Systems (India) The Deputy Commissioner Of Income-Tax, Pvt. Ltd, Circle- 3(1),Mumbai. Urmi Estate, 14Th Floor, 95, Vs. Ganpatrao Kadam Marg, Lower Parel (West),Mumbai-400 013. Pan: Aaaca4836H (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Jayantkumar,Saurabh Deshpande-Dr.S Assessee By : Shri Nitesh Joshi-Ar सुनवाई क" तारीख / Date Of Hearing: 17/10/2017 घोषणा क" तारीख / Date Of Pronouncement: 05/01/2018 आयकर अिधिनयम अिधिनयम, 1961 क" धारा ( 1 ) 254 केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर क" धारा आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act).

For Appellant: Shri Nitesh Joshi-ARFor Respondent: Shri Jayantkumar,Saurabh Deshpande-DR.s

Section 143(3)Section 254(1)

…he annual accounts, that the approval was given by the RBI for receiving the ECB loan, that the loan was taken for working capital requirements.He relied upon the cases of Woodward Governer India Private Ltd.(312 ITR 254) Oil and Natural Gas Corporation Ltd. (322 ITR 180). The DR left the issue to the discretion of the Bench. 5.2.We have heard the rival submissions and perused the material before us.We find that the AO on one hand would tax gain on FE earnings but would not allow loss arising on FE loss.In our 10 1402/M/13(09-10) M/s.Abacus Distribution Systems (India) Pvt. Ltd. opinion,the stand taken by the…

Saipem Portugal Commercio Maritimo Su Lda, New Delhi vs. DCIT (International Taxation), Dehradun

In the result, the appeal of the assessee is partly allowed

ITA 2071/DEL/2016[2011-12]Status: DisposedITAT Delhi13 Nov 2017AY 2011-12

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

Section 44BSection 9(1)(vi)

…benefit of tax treatment provided in section 44BB of the Act. This decision of ITAT stood confirmed by the Jurisdictional High Court in ITA No. 36/15 (copy placed on file) after relying ITA No. 2071/Del./2016 5 on the decision of Apex Court in ONGC vs. CIT, 376 ITR 306. Similar view has been taken by ITAT in the cases of B.J. Services Co. ME Limited (ITA Nos. 3889/Del./2010, 421/Del./2012 and 4831/Del./2012 dated 19.12.16 (copy placed on paper book) and several other decisions. Respectfully following the above decisions of Hon’ble jurisdictional High Court and the Tribunal, we decide this issue in favour of…

DDIT, Dehradun vs. M/S. Tidewater Marine Internatioanl Inc., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 6166/DEL/2014[2011-12]Status: DisposedITAT Delhi31 Oct 2017AY 2011-12

Bench: Sh. Bhavnesh Saini & Sh. O.P. Kantassessment Year: 2011-12 Vs. M/S. Ddit, International Taxation, Tidewater Marine International Inc., 17Th Floor, Aayakar Bhawan, 13A-Subhash Road, Dehradun Jawahar Vyapar Bhawan, Tolstoys Marg, New Delhi Pan : Aaact7573Q (Appellant) (Respondent) Appellant By Sh. Gaurav Dudeja, Sr.Dr Respondent By Sh. Amit Arora, Ca Date Of Hearing 31.10.2017 Date Of Pronouncement 31.10.2017 Order Per O.P. Kant, A.M.:

Section 192Section 2Section 234BSection 44BSection 44DSection 9

…decided this issue. Further this decision of Coordinate bench has also been upheld by Hon’ble Uttarakhand High court vide order dated 6.8.2015 in ITA No 36/2015 applying judgment of Honourable Supreme court in case of Oil And natural Gas Coorp. Limited V CIT [376 ITR 306 (SC)]. There is no contradictory decision of any high court placed before us. Therefore we are duty bound to follow the decision approved by Honourable Uttarakhand high court. Coordinate bench has held as under: “23. Further, there is no requirement of a direct contract or agreement with the person actually engaged in prospecting for, or extracti…

Production Testing Services Inc, Mumbai vs. DCIT (It) 3(3)(2), Mumbai

The appeal of the assessee is allowed

ITA 1782/MUM/2015[2011-12]Status: DisposedITAT Mumbai27 Oct 2017AY 2011-12

Bench: Shri R.C Sharma, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 1782/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Production Testing Services Inc. Dcit (It), 3(3)(2)Floor, Sindia House, Ground Floor, Ballard C/O. Madhav Joshi & Associates बिधम/ Estate, Mumbai – 400 038. A-1, Koteshwar Niwas, Gr. Floor, Vs. Subhash Road, Ville Parle (E), Mumbai – 400 057 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aafcp5834R (अपीलाथी/Appellant) (प्रत्यथी / Respondent :

For Appellant: Sh. Ajay Singh & Ms. Mallika

Section 115ASection 143(3)Section 44B

…der passed by the A.O under Sec. 143(3) r.w.s 144C(13). The ld. Authorised representative (for short ‘A.R’) for the assessee at the very outset of the hearing of the appeal relied on the judgment of the Hon’ble Supreme Court in the case of ONGC Vs. CIT (2015) 376 ITR 306 (SC), and Production Testing Services Inc. vs. DCIT(IT) 8 ITA NO. 1782/Mum/2016 – A.Y. 2011-12 submitted that the Hon’ble Apex Court had held that prospecting for or extraction or production of mineral oil is not to be treated as technical services for the purpose of Explanation 2 of Sec. 9(1)(vii), and would rather be covered by Sec. 44BB of the…

DCIT, Cir-11(1), Kolkata vs. M/S Eveready Industries India Ltd., Kolkata

In the result, appeal of revenue is dismissed

ITA 159/KOL/2016[2006-07]Status: DisposedITAT Kolkata18 Oct 2017AY 2006-07

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी वसीम अहमद, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri Waseem Ahmed, Am]

…en effect in income computation. I further find that the issue of allowability of exchange fluctuation loss on restatement of working capital loan is no longer res integra. The Hon'ble Supreme Court in the case of Oil & Natural Gas Corporation Limited Vs CIT (322 ITR 180) while approving the decision of the Special Bench of ITAT, Delhi has held such loss to be allowable as revenue expenditure of the relevant year. Respectfully following the judgment of the Supreme Court and the decisions of ITAT, Kolkata in the assessee's own case for earlier years, I direct the AO to delete the disallowance of exchange fluctuati…