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“Section 9(1)”

Section References (mined)Section 9Section 9(1)1,741 judgments

The decision most relied on for Section 9(1) is Engineering Analysis Centre of Excellence (P) Ltd. v. CIT (432 ITR 471), cited in 914 judgments on BharatTax.

Leading authorities on Section 9(1)

Engineering Analysis Centre of Excellence (P) Ltd. v. CIT
432 ITR 471 · 2021 · Supreme Court
914
citing judgments

Payments for the supply or use of computer software, where there is no transfer of copyright but only a right to use the copyrighted product, are generally considered business profits and not 'royalty' or 'fees for technical services' under the Income Tax Act, 1961 or relevant DTAAs. This principle also applies to transponder fees, which are not taxable as royalty.

CIT v. Samsung Electronics Ltd.
345 ITR 494 · 2012 · High Court
461
citing judgments

Payments by Indian residents to non-resident foreign software suppliers for software are considered royalty, constituting income deemed to accrue in India under section 9(1)(v), thereby requiring tax deduction at source under section 195.

Ishikawajima Harima Heavy Industries Ltd. v. DIT
288 ITR 408 · 2007 · Supreme Court
394
citing judgments

Income from offshore supply of goods and services is not taxable in India if the entire transaction, including transfer of ownership and payments, occurs outside India.

CIT v. De Beers India Minerals (P.) Ltd.
346 ITR 467 · 2012 · High Court
371
citing judgments

For fees for technical or consultancy services to 'make available' technical knowledge or know-how under a DTAA, the service must transmit such knowledge, allowing the recipient to derive an enduring benefit and utilize it independently in the future.

Asia Satellite Telecommunications Co. Ltd. v. DIT
332 ITR 340 · 2011 · High Court
359
citing judgments

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

DIT v. New Skies Satellite BV
382 ITR 114 · 2016 · High Court
325
citing judgments

An amendment to the Income Tax Act, such as the Finance Act, 2012 amendment to Section 9(1)(vi) defining royalty, does not automatically override or alter the definition of 'royalty' as provided in a Double Taxation Avoidance Agreement (DTAA) unless the DTAA itself is bilaterally amended. The definition of royalty in a DTAA remains unaffected by unilateral changes to domestic law.

DIT v. Nokia Networks OY
358 ITR 259 · 2013 · High Court
276
citing judgments

Payments for the supply of software along with telecom equipment are not in the nature of royalty if they are for the use of a copyrighted article, not the copyright itself. Such payments are not taxable in India in the absence of a Permanent Establishment (PE).

CIT v. Toshoku Ltd.
125 ITR 525 · 1980 · Supreme Court
270
citing judgments

A non-resident commission agent is not chargeable to tax in India on commission income if no business operations are carried out in India. Consequently, no TDS is required under Section 195 on such payments.

Judgments citing Section 9(1)

Hgc Global Communications Limited, Haryana vs. Deputy Commissioner of Income Tax (International Taxation), Circle-2(2), Bangalore

In the result, appeal of the assessee is partly allowed

ITA 28/BANG/2021[2011-12]Status: DisposedITAT Bangalore11 Jan 2024AY 2011-12

Bench: Shri George George K & Shri Chandra Poojariit(It)A No.28/Bang/2021 Assessment Year : 2011-12 M/S. Hcg Global Communications Ltd., Vs. Dcit (It), 16/F Hutchison Telecom Tower, Circle – 2(2), 99 Cheung Fai Road, Bengaluru. Hong Kong. Pan : Aaech 5871 K Appellant Respondent Assessee By : S/Shri. Aliasgar Rampurawala, Vikram Udupa, Cas Revenue By : Shri. D. K. Mishra, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 11.01.2024 Date Of Pronouncement : 11.01.2024 O R D E R Per George George K:

For Appellant: S/Shri. Aliasgar Rampurawala, Vikram Udupa, CAsFor Respondent: Shri. D. K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 147Section 148Section 195Section 195(2)Section 201Section 9(1)Section 9(1)(vi)

regard to the payment received from Vodafone Idea Ltd., for interconnect usage charges, whether it is liable to be taxed as “royalty” under section 9(1)(vi) of the Act. The AO/DRP had brought the amount to tax in the hands of the assessee company solely relying on the orders ... deducted at source is deductible only out of the chargeable sum. This is the underlying principle of Section 195. Hence, apart from Section 9(1), Sections 4, 5, 9, 90, 91 as well as the provisions of DTAA are also relevant, while applying tax deduction at source provisions." (Emphasis supplied