Sandvik Australia Pty. Ltd. v. DDIT (supra) and Ahmedabad Bench of Tribunal in ITO Vs. Veeda Clinical Research (P) Ltd.
35 Taxmann.com 577Reported decision2013#8424 most cited
What is Sandvik Australia Pty. Ltd. v. DDIT (supra) and Ahmedabad Bench of Tribunal in ITO Vs. Veeda Clinical Research (P) Ltd. authority for?
Services are not considered 'made available' if they only familiarize employees with operations and business models, as the service recipient must be enabled to apply the technology or knowledge themselves.
13
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2024.
Also referred to as
Veeda Clinical Research · make available test · Article 12 · fees for technical services · Double Taxation Avoidance Agreement · training · familiarize employees · absorb technical knowledge · apply technology