Para 21, 22, 24, 25, 26 10. Magotteaux International SA v. DCIT
141 Taxmann.com 8Reported decision2022#8194 most cited
What is Para 21, 22, 24, 25, 26 10. Magotteaux International SA v. DCIT authority for?
Fees for computer software and technical services are taxable as fees for technical services under the Income Tax Act and are not royalties, unless the software is embedded with an enduring benefit and is integral to the business.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.
Also referred to as
Magotteaux International SA v DCIT · 141 Taxmann.com 8 · management fees · computer software · enduring benefit · fees for technical services · tax treaty · section 9(1)(vii) · section 9(1)