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“Section 9(1)(vii)(b)”

Section References (mined)Section 9Section 9(1)(vii)(b)142 judgments

The decision most relied on for Section 9(1)(vii)(b) is CIT v. Siemens Aktiongesellschaft (310 ITR 320), cited in 259 judgments on BharatTax.

Leading authorities on Section 9(1)(vii)(b)

CIT v. Siemens Aktiongesellschaft
310 ITR 320 · 2009 · High Court
259
citing judgments

Reimbursements of actual expenses without any profit element are not taxable income. Additionally, mere amendments to the Income-tax Act do not override the provisions of Double Taxation Avoidance Agreements (DTAAs).

CIT v. Havells India Ltd.
352 ITR 376 · 2013 · High Court
97
citing judgments

For royalty income, especially in the context of Double Taxation Avoidance Agreements (DTAA), the 'source of income' is the determinative factor for taxability, rather than merely the 'source of receipt'.

CIT v. Dunlop Rubber Co. Ltd.
142 ITR 493 · 1983 · High Court
95
citing judgments

Pure reimbursement of expenditure does not constitute income in the nature of royalty or fees for technical services, therefore eliminating the obligation to deduct tax at source.

DCIT v. Welspun Corporation Ltd.
77 Taxmann.com 165 · 2017 · ITAT
69
citing judgments

Subscription fees received by a non-resident for information access do not constitute 'royalty' for the use of copyright under the Income-tax Act, 1961. The case also elaborates on the scheme of taxability for non-residents under Section 5(2) of the Act, especially concerning income deemed to accrue or arise in India.

J.K. (Bom.) Limited v. CBDT and Another
118 ITR 312 · 1979 · High Court
50
citing judgments

The case elucidates the meaning of 'management services', detailing its components and considering whether such services qualify as 'technical services' for income tax purposes, particularly in relation to fees for technical services.

Continental Construction Ltd. v. CIT
195 ITR 81 · 1992 · Supreme Court
50
citing judgments

Advice, such as that provided by a lawyer or a financial consultancy firm on loan modalities, constitutes 'technical service'. This interpretation is relevant in the context of fees for technical services, especially under tax treaties.

IDS Software Solutions P. Ltd. v. ITO
122 TTJ 410 · 2009 · ITAT
50
citing judgments

An Indian company that exercises control and supervision over a seconded employee and bears the salary cost is an economic employer. Such a company is not liable to withhold tax on the reimbursement of salary to the overseas company, thereby avoiding disallowance under Section 40(a)(i).

Director of Income Tax v. Sheraton International Inc.
178 Taxmann 84 · 2009 · High Court
48
citing judgments

Receipts do not constitute 'fees for technical services' under Section 9(1)(vii) of the Income Tax Act and Article 12(4)(b) of a Double Taxation Avoidance Agreement (DTAA), specifically when interpreting the 'make available' clause.

Judgments citing Section 9(1)(vii)(b)

Hcl Technologies Maylasia Sdn Bhd, Malaysia vs. ACIT Circle -2(1)(1) International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 563/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl (Brazil) Technologies Da Informacao Eireli, New Delhi vs. ACIT Circle -2(1)(1) International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 562/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl Canada Inc., Canada vs. ACIT Circle -2(1)(1) International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 561/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl Poland Sp Zoo, Poland vs. ACIT Circle -2(1)(1) International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 560/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl Technologies Germany Gmbh, Germany vs. ACIT Circle -2(1)(1) International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 559/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl Technologies France, New Delhi vs. ACIT, Circle-Int. Tax 2(1)(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 544/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl Technologies Philippines Inc., New Delhi vs. ACIT, Circle-Int. Tax 2(1)(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 543/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl Singapore Pte Ltd, New Delhi vs. ACIT Circle International Taxation 2(1)(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 537/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

Hcl Technologies Denmark Aps, New Delhi vs. ACIT Circle- 2(1)(1) International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 528/DEL/2021[2012-13]Status: DisposedITAT Delhi20 Dec 2023AY 2012-13

Bench: SHRI KUL BHARAT (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

Section 144C(13)

appreciating that the payments received by the Appellant were not chargeable to tax in India in view of the exclusion provided in section 9(1)(vii)(b) of the Act, considering that the amount received for onsite services rendered by the Appellant in foreign jurisdiction(s), were: a. for services ... income from any source outside India. 16.2. In the instant case before us, both the aforesaid conditions provided in exception to section 9(1)(vii)(b) of the Act stand fulfilled. Hence it cannot be taxable as FTS under section 9(1)(vii) of the Act. 17. We find that

ACIT Circle-2(2)(1), International Taxation, New Delhi vs. Michelin Roh Co. Ltd., Thailand

In the result, both the appeals of the Revenue are dismissed

ITA 1747/DEL/2023[2018-19]Status: DisposedITAT Delhi19 Dec 2023AY 2018-19

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Nikhil Tiwari, CAFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 234ASection 270A

back to the domestic law, namely, the Act and tax; the receipt as fees for technical services within the meaning of section 9(1)(vii)(b) read with Explanation 2 there under. What article 7(7) seems to convey is that where the business profits of the non-resident include

ACIT Circle-2(2)(1), International Taxation, New Delhi vs. Michelin Roh Co. Ltd., Thailand

In the result, both the appeals of the Revenue are dismissed

ITA 1746/DEL/2023[2017-18]Status: DisposedITAT Delhi19 Dec 2023AY 2017-18

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Nikhil Tiwari, CAFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 234ASection 270A

back to the domestic law, namely, the Act and tax; the receipt as fees for technical services within the meaning of section 9(1)(vii)(b) read with Explanation 2 there under. What article 7(7) seems to convey is that where the business profits of the non-resident include

Permali Wallace Pvt. Ltd, Bhopal vs. ITO (It & Tp), Bhopal

ITA 552/IND/2018[2016-17]Status: DisposedITAT Indore09 Nov 2023AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 195Section 195rSection 201(1)Section 271CSection 9(1)(i)Section 9(1)(vii)

outside India, hence the assessee’s case is covered by the exception prescribed in emphasized portion of section 9(1)(vii)(b) re-produced earlier i.e. within the expression “except where the fees are payable for the purposes of making or earning any income from any source outside India”occurring ... section 9(1)(vii)(b). To establish this, Ld. AR relied upon (a) Agreement with M/s Tethys/Report of M/s CTC, and (b) one Certificate dated 11.09.2017 placed in Paper-Book. Referring to Agreement with M/s Tethys placed at Page 46-55 of Paper-Book, Ld. AR carried us to ‘geographical

Permali Wallace Pvt. Ltd, Bhopal vs. ITO (It & Tp), Bhopal

ITA 551/IND/2018[15-16]Status: DisposedITAT Indore09 Nov 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 195Section 195rSection 201(1)Section 271CSection 9(1)(i)Section 9(1)(vii)

outside India, hence the assessee’s case is covered by the exception prescribed in emphasized portion of section 9(1)(vii)(b) re-produced earlier i.e. within the expression “except where the fees are payable for the purposes of making or earning any income from any source outside India”occurring ... section 9(1)(vii)(b). To establish this, Ld. AR relied upon (a) Agreement with M/s Tethys/Report of M/s CTC, and (b) one Certificate dated 11.09.2017 placed in Paper-Book. Referring to Agreement with M/s Tethys placed at Page 46-55 of Paper-Book, Ld. AR carried us to ‘geographical

Permali Wallace Pvt. Ltd, Bhopal vs. ITO (It & Tp), Bhopal

ITA 550/IND/2018[14-15]Status: DisposedITAT Indore09 Nov 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 195Section 195rSection 201(1)Section 271CSection 9(1)(i)Section 9(1)(vii)

outside India, hence the assessee’s case is covered by the exception prescribed in emphasized portion of section 9(1)(vii)(b) re-produced earlier i.e. within the expression “except where the fees are payable for the purposes of making or earning any income from any source outside India”occurring ... section 9(1)(vii)(b). To establish this, Ld. AR relied upon (a) Agreement with M/s Tethys/Report of M/s CTC, and (b) one Certificate dated 11.09.2017 placed in Paper-Book. Referring to Agreement with M/s Tethys placed at Page 46-55 of Paper-Book, Ld. AR carried us to ‘geographical

Tumkur Minerals Pvt. Ltd, Vasco vs. Joint Commissioner of Income Tax, Margao Range, Margao

In the result, appeal of the assessee is allowed

ITA 401/PAN/2018[2011-12]Status: DisposedITAT Panaji20 Sept 2023AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury(Through Virtual Hearing)

For Appellant: Shri P.J. Pardiwalla, AdvFor Respondent: Smt. Ashwini Hosmani, Sr.DR
Section 195Section 40Section 5Section 9(1)(vii)

filed. He held that payments were in the nature of “fees for technical services” defined in Explanation 2 to section 9(1)(vii)(b) and were, therefore, chargeable to tax and tax should have been deducted at source under section 195(1) . He rejected the assessee‟s plea that ... payments for repairs were incurred for earning income from sources outside India and fell within the exclusionary clause of section 9(1)(vii)(b) . He also rejected the assessee‟s plea that the business of aircraft leasing was carried on outside India. The assessee‟s alternate plea that

ACIT Circle-2(1), Ghaziabad vs. Manoj Raizada, Ghaziabad

In the result, the appeal of the Revenue and Cross Objection of the assessee both are dismissed

ITA 5/DEL/2021[2017-18]Status: DisposedITAT Delhi18 Jul 2023AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year: 2017-18 & Co No. 28/Del/2021 Asstt. Year: 2017-18

For Appellant: Shri Mayank Choudhary, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 37(1)Section 46ASection 9

certainly not. But the Ld. AO observed that the payments were in the nature of FTS as defined in Explanation 2 to section 9(1)(vii)(b) and were therefore chargeable to tax on which tax should have been deducted at source under section 195(1

Shri Suresh George, Alappuzha vs. The ADIT International Taxation, Thiruvananthapuram-3, Thiruvanathapuram

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 794/COCH/2022[2011-2012]Status: DisposedITAT Cochin16 Jun 2023AY 2011-2012

Bench: Shri Sanjay Arora & Shri Aby T.Varkeysuresh George Asstt. Director Of Income Tax Kurichyiel House International Taxation Payippad, Harippad Vs. Thiruvananthapuram Alappuzha 690 556 [Pan:Affpg5853B]

For Appellant: Shri Suresh Kumar Verma, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 142(1)Section 143(2)Section 143(3)Section 192Section 194JSection 9(1)Section 9(1)(vii)

that irrespective of the situs of rendering services, his remuneration is deemed to accrue or arise in India in terms of section 9(1)(vii)(b) of the Act. That apart, it is also received in India. The assessee, further, having not been subject to tax under the tax laws ... Suresh George vs. Asst. DIT India inasmuch as he is working for BSM, a resident company. The assessee, however, claims that section 9(1)(vii)(b) of the Act would not apply inasmuch as the remuneration received, despite being subject to TDS u/s. 194J

Qualcomm Incorporated, Hyderabad vs. DCIT, Circle- 3(1)(1), Intl. Taxation, New Delhi

The appeal of the assessee is allowed

ITA 7559/DEL/2018[2015-16]Status: DisposedITAT Delhi13 Jun 2023AY 2015-16

Bench: Shri G.S. Pannu & Shri Saktijit Dey

For Appellant: Sh. Percy J. Pardiwala, Sr. CounselFor Respondent: Sh. Gangadhar Panda, CIT(DR)
Section 143(3)Section 144C(13)Section 9(1)(vi)

Counsel submitted, the said decision is of no relevance as the Hon’ble Supreme Court was concerned with the interpretation of section 9(1)(vii)(b) and not section 9(1)(vi)(c) of the Act. Further, he submitted, in that case, the burden was on GVK Industries to establish ... used the service of foreign merchant banker for a business outside and therefore was covered by the exclusion contained in section 9(1)(vii)(b) of the Act. Whereas, he submitted, in case of the assessee, the burden to show that royalty income was for the use of patents

Qualcomm Incorporated, Usa vs. DCIT, Circle- 3(1)(1), Intl. Taxation, New Delhi

The appeal of the assessee is allowed

ITA 7894/DEL/2017[2014-15]Status: DisposedITAT Delhi13 Jun 2023AY 2014-15

Bench: Shri G.S. Pannu & Shri Saktijit Dey

For Appellant: Sh. Percy J. Pardiwala, Sr. CounselFor Respondent: Sh. Gangadhar Panda, CIT(DR)
Section 143(3)Section 144C(13)Section 9(1)(vi)

Counsel submitted, the said decision is of no relevance as the Hon’ble Supreme Court was concerned with the interpretation of section 9(1)(vii)(b) and not section 9(1)(vi)(c) of the Act. Further, he submitted, in that case, the burden was on GVK Industries to establish ... used the service of foreign merchant banker for a business outside and therefore was covered by the exclusion contained in section 9(1)(vii)(b) of the Act. Whereas, he submitted, in case of the assessee, the burden to show that royalty income was for the use of patents

Sulzer Pumps India P. Ltd., Navi Mumbai vs. Addl./Jt/Dy/ Asstt/ ITO, National E-Assessment Centre, Delhi

In the result, appeal filed by the assessee is partly allowed as indicated above

ITA 810/MUM/2021[2016-17]Status: DisposedITAT Mumbai12 May 2023AY 2016-17

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Sulzer Pumps India Pvt Ltd V. Addl./Joint/Dy./Acit/Ito Plot No. 9, Midc, Digha National E-Assessment Centre Delhi Thane-Belapur Road, Navi Mumbai- 400708 Pan: Aaack2238F (Appellant) (Respondent) M/S. Sulzer Pumps India Pvt Ltd V. National Faceless Assessment Centre Delhi Plot No. 9, Midc, Digha Thane-Belapur Road Navi Mumbai- 400708 Pan: Aaack2238F (Appellant) (Respondent)

Section 144C(5)Section 37(1)Section 40

expenditure relates to services utilized in business carried out by the assessee outside India and thereby it falls into the exclusion under Section 9(1) (vii) (b) of the Act from the definition of income of fees for technical services. He submitted that assessee export goods manufactured ... outside India of making or earning income from source outside India. Therefore, according him these payments falls in the exclusion clause of Section 9(1)(vii)(b) of the Act not liable for taxation in India. Therefore, no tax is required to be deducted at source. To further support