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“double taxation”

MiscellaneousGeneralGeneral4,703 judgments

The decision most relied on for double taxation is DIT v. New Skies Satellite BV (382 ITR 114), cited in 325 judgments on BharatTax.

Leading authorities on double taxation

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.

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).

Transmission Corporation of Andhra Pradesh v. CIT
239 ITR 587 · 1999 · Supreme Court
243
citing judgments

The Supreme Court lays down principles for deducting tax at source (TDS) under Section 195 on payments to non-residents, including aspects of income deemed taxable in India and the application of Double Taxation Avoidance Agreements (DTAAs) under Section 90.

Raymond Ltd. v. Dy. CIT
86 ITD 791 · 2003 · ITAT
154
citing judgments

For services to qualify as 'Fees for Technical Services' or 'Fees for Included Services' under Double Taxation Avoidance Agreements (DTAAs), they must 'make available' technical knowledge, experience, skill, or processes to the recipient, enabling them to apply such expertise independently.

CIT v. Visakhapatnam Port Trust
144 ITR 146 · 1983 · High Court
124
citing judgments

Sections 4 and 5 of the Income Tax Act, which define total income and chargeability, are subject to Section 90, meaning that Double Taxation Avoidance Agreements (DTAAs) override the Act's provisions in case of a conflict.

Assessing Officer (International Taxation) v. Nestle SA
458 ITR 756 · 2023 · Supreme Court
122
citing judgments

The benefit of a Most Favoured Nation (MFN) clause in a Double Taxation Avoidance Agreement (DTAA) is available only upon notification by the Government. A notification under section 90(1) is a necessary and mandatory condition for giving effect to a DTAA or any protocol that alters existing law.

Ms. Brinda Ramakrishna v. ITO
135 Taxmann.com 358 · 2022 · ITAT
109
citing judgments

The filing of Form 67 for claiming Foreign Tax Credit (FTC) is a directory requirement, not mandatory. Rule 128(9) does not provide for disallowance of FTC due to delay in filing this form. Double Taxation Avoidance Agreements (DTAAs) override domestic law.

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'.

Judgments citing double taxation

Virgin Atlantic Airways Limited, Gurgaon vs. ACIT Int. Taxation, Gurgaon

In the result, appeal of the assessee is allowed

ITA 947/DEL/2025[2022-23]Status: DisposedITAT Delhi26 Nov 2025AY 2022-23

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.2672/िद"ी/2023(िन.व. 2020-21) आअसं.947/िद"ी/2025(िन.व. 2022-23) Virgin Atlantic Airways Ltd., Ca Nagesh Kumar, 314, 3Rd Floor, Times Tower, M.G Road, Gurgaon, Haryana 122001 ...... अपीलाथ"/Appellant Pan: Aabcv-6250-D बनाम Vs. Deputy Commissioner Of Income Tax, International Taxation, Hsiidc Building, Vanijya Nikunj Udhyog Vihar, Phase-V, ..... "ितवादी/Respondent Gurgaon, Haryana 122001 अपीलाथ" "ारा/ Appellant By : Shri Nagesh Kumar Behl, Advocate & Shri Amit Khurana, Chartered Accountant "ितवादी"ारा/Respondent By : Shri M.S Nethrapal, Cit(Dr) सुनवाई क" ितिथ/ Date Of Hearing : 10/09/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 26/11/2025 आदेश/Order Per Vikas Awasthy, Jm: These Two Appeals By The Assessee Are Directed Against The Assessment Order Dated 26.07.2023 For Ay 2020-21 Passed U/S.143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) & Assessment Order Dated 20.012.2024 For Ay 2022-23, Respectively.

For Appellant: Shri Nagesh Kumar Behl, Advocate &For Respondent: Shri M.S Nethrapal, CIT(DR)
Section 143(3)

separate activity but is an integral and inextricably linked to transportation of goods in International Traffic. Referring to Article 8(3) of India-UK Double Taxation Avoidance Agreement (DTAA) he asserted that delivery order charges are covered by, “any other activity connected with such transportation”. He submitted that identical issue