Technimont (P.) Ltd. v. ACIT
116 Taxmann.com 996Reported decision2020#7207 most cited
What is Technimont (P.) Ltd. v. ACIT authority for?
Income earned by an Indian company from its branch offices outside India is taxable in India, even if services were rendered outside India, when it falls under Section 9 of the Income-tax Act, 1961, read with the relevant Double Taxation Avoidance Agreement (DTAA).
15
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.
Also referred to as
Technimont (P.) Ltd. v. ACIT · Section 9 · DTAA · business profit · services rendered outside India · income deemed to accrue or arise in India · taxable income in India · revenue