WIPRO Ltd. v. ITO

86 ITD 407Income Tax Appellate Tribunal2003#4916 most cited

What is WIPRO Ltd. v. ITO authority for?

Consideration paid for the 'use' or 'right to use' equipment is taxable as royalty, even if there is no actual present use, as the right to use in the future triggers the royalty clause.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also referred to as

WIPRO Ltd. v. ITO · royalty · use of equipment · right to use · section 9(1)(vi) · section 9(1) · taxation of royalty · income deemed to accrue or arise in India

Sections most often in play

Section 12Section 143(2)Section 143(3)Section 144C(13)Section 144C(5)Section 153Section 3(2)Section 5

Issues it is cited on

section 206asection 206aause of equipmentsection 9(l)(vii)section 9(l)section 9(l)(vi)section 44bbsection 195(2)section 44bsection 9(1)(vi)withholding taxsection 90(2)

Judgments citing WIPRO Ltd. v. ITO

The ACIT, 1(1), Bhopal vs. M/S. Andritz Hydro Pvt. Ltd., Raisen

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 349/IND/2016[2011-12]Status: DisposedITAT Indore28 Feb 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…eleted. 6.3.4. The learned Counsel for the assessee, also placed reliance in the case of Sonata Infra Technology Ltd. (2006) 75 SOT 465(Mum), Tata Consultancy Ltd. 271 ITR 401 , Lucent Technologies Institute 2009-TIOL_161-ITAT-DEL, Samsung Electronics Co Ltd. 94 ITD 91, Property Quip corporation Ltd. 255 ITR 354, Associated Cement Corporation (2001) 124 STC 59, Citizen Watch Company Ltd. 148 ITR 774 etc. as per submission made before the TPO in support of his contention. 6.4. The Ld. D.R. relaying on the orders of the TPO/ DRP submitted that ITAT order for A.Y. 1999-2000 to 2002-03 dtd. 09.04.2010 is passed befor…

M/S Andritz Hydro Private Limited (Earlier Known As V A Tech Hydro Indai Pvt. Ltd.), Mandideep vs. The ACIT 1(1), Bhopal

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 316/IND/2016[2011-12]Status: DisposedITAT Indore28 Feb 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…eleted. 6.3.4. The learned Counsel for the assessee, also placed reliance in the case of Sonata Infra Technology Ltd. (2006) 75 SOT 465(Mum), Tata Consultancy Ltd. 271 ITR 401 , Lucent Technologies Institute 2009-TIOL_161-ITAT-DEL, Samsung Electronics Co Ltd. 94 ITD 91, Property Quip corporation Ltd. 255 ITR 354, Associated Cement Corporation (2001) 124 STC 59, Citizen Watch Company Ltd. 148 ITR 774 etc. as per submission made before the TPO in support of his contention. 6.4. The Ld. D.R. relaying on the orders of the TPO/ DRP submitted that ITAT order for A.Y. 1999-2000 to 2002-03 dtd. 09.04.2010 is passed befor…

The DCIT, 1(1), Bhopal vs. M/S. Andritz Hydro Pvt. Ltd., Raisen

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 265/IND/2015[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…eleted. 6.3.4. The learned Counsel for the assessee, also placed reliance in the case of Sonata Infra Technology Ltd. (2006) 75 SOT 465(Mum), Tata Consultancy Ltd. 271 ITR 401 , Lucent Technologies Institute 2009-TIOL_161-ITAT-DEL, Samsung Electronics Co Ltd. 94 ITD 91, Property Quip corporation Ltd. 255 ITR 354, Associated Cement Corporation (2001) 124 STC 59, Citizen Watch Company Ltd. 148 ITR 774 etc. as per submission made before the TPO in support of his contention. 6.4. The Ld. D.R. relaying on the orders of the TPO/ DRP submitted that ITAT order for A.Y. 1999-2000 to 2002-03 dtd. 09.04.2010 is passed befor…

M/S. Andritz Hydro Private Limited (Earlier Known As Va Tech Hydro India Private Limited), Bhopal vs. The DCIT 1(1), Bhopal

In the result, grounds taken by the assessee in all the years with respect to provision of warranty are allowed

ITA 157/IND/2015[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 144C

…eleted. 6.3.4. The learned Counsel for the assessee, also placed reliance in the case of Sonata Infra Technology Ltd. (2006) 75 SOT 465(Mum), Tata Consultancy Ltd. 271 ITR 401 , Lucent Technologies Institute 2009-TIOL_161-ITAT-DEL, Samsung Electronics Co Ltd. 94 ITD 91, Property Quip corporation Ltd. 255 ITR 354, Associated Cement Corporation (2001) 124 STC 59, Citizen Watch Company Ltd. 148 ITR 774 etc. as per submission made before the TPO in support of his contention. 6.4. The Ld. D.R. relaying on the orders of the TPO/ DRP submitted that ITAT order for A.Y. 1999-2000 to 2002-03 dtd. 09.04.2010 is passed befor…