PCIT v. Ferromatic Milacron India Private Limited
99 Taxmann.com 154High Court2018#4080 most cited
What is PCIT v. Ferromatic Milacron India Private Limited authority for?
Payments made to non-resident agents for export business carried out outside India, where the agents do not have a permanent establishment in India, are not income deemed to accrue or arise in India. Consequently, Tax Deducted at Source (TDS) under Section 195 is not required.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2025.
Also referred to as
PCIT v. Ferromatic Milacron India Private Limited · Section 9 · Section 195 · Section 40(a)(i) · OECD Model Convention · Income deemed to accrue or arise in India · Non-resident agents · Permanent establishment · Business profits · Export out of India