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“tax treaty”

Chapter X-A - GAARSection 102(11)Section 102(11)1,494 judgments

The decision most relied on for tax treaty is Union of India v. Azadi Bachao Andolan (263 ITR 706), cited in 691 judgments on BharatTax.

Leading authorities on tax treaty

Union of India v. Azadi Bachao Andolan
263 ITR 706 · 2003 · Supreme Court
691
citing judgments

A citizen is free to carry on business within the law, and mere tax planning without a motive to evade taxes through colorable devices is not frowned upon. The liability to taxation, for the purpose of tax treaty application, is a legal situation, not the fiscal fact of actual payment.

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.

India Vs. Azadi Bachao Andolan 263 ITR 706 (SC); and Vodafone International Holdings B.V v. Union of India
341 ITR 1 · 2012 · Supreme Court
295
citing judgments

Legitimate tax planning is permissible, allowing taxpayers to arrange their affairs to minimize tax liabilities while respecting the "look at test" for transaction genuineness and the separate entity principle in corporate taxation. The source of funds for treaty-beneficial structures does not automatically invalidate the transaction.

DIT v. Infrasoft Ltd.
39 Taxmann.com 88 · 2013 · High Court
269
citing judgments

Payments for the use of copyrighted software, without the transfer of any rights in the underlying copyright itself, do not constitute 'royalty' under the Income-tax Act or tax treaties. Such payments are often treated as business income, taxable only if a permanent establishment exists.

Motorola Inc. v. Dy. CIT
95 ITD 269 · 2005 · High Court
213
citing judgments

Revenue must demonstrate the existence of a Permanent Establishment (PE) of a foreign enterprise in India, including establishing that transactions underlying a Dependent Agent PE were not at arm's length. Income from the sale of goods is not taxable in India if title and risk in the goods pass outside India.

(i) Formula One World Championship Ltd. v. CIT
394 ITR 80 · 2017 · Supreme Court
200
citing judgments

This case provides foundational principles that illuminate the contours of the concept of 'Permanent Establishment' (PE) under tax treaties, especially regarding a 'fixed place' PE.

DIT v. Guy Carpenter & Co Ltd.
346 ITR 504 · 2012 · High Court
171
citing judgments

For fees for technical services to be taxable under a tax treaty's 'make available' clause, a transfer of technology enabling the recipient to independently perform the service in the future is necessary, beyond mere service rendition. The case also clarifies that re-insurance services do not constitute 'imparting' of information taxable as royalty.

Judgments citing tax treaty

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2067/CHNY/2024[2018-19]Status: DisposedITAT Chennai07 Jan 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2066/CHNY/2024[2016-17]Status: DisposedITAT Chennai07 Jan 2025AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2065/CHNY/2024[2015-16]Status: DisposedITAT Chennai07 Jan 2025AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2064/CHNY/2024[2014-15]Status: DisposedITAT Chennai07 Jan 2025AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2063/CHNY/2024[2013-14]Status: DisposedITAT Chennai07 Jan 2025AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2062/CHNY/2024[2012-13]Status: DisposedITAT Chennai07 Jan 2025AY 2012-13

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2061/CHNY/2024[2011-12]Status: DisposedITAT Chennai07 Jan 2025AY 2011-12

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2060/CHNY/2024[2010-11]Status: DisposedITAT Chennai07 Jan 2025AY 2010-11

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2059/CHNY/2024[2009-10]Status: DisposedITAT Chennai07 Jan 2025AY 2009-10

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2058/CHNY/2024[2008-09]Status: DisposedITAT Chennai07 Jan 2025AY 2008-09

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Tweezerman India Private Limited, Pondicherry vs. Deputy Commissioner of Income Tax, Pondicherry

The appeals stands dismissed

ITA 2057/CHNY/2024[2007-08]Status: DisposedITAT Chennai07 Jan 2025AY 2007-08

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (1) आयकरअपील सं./ Ita No.2057/Chny/2024 (िनधा*रण वष* / Assessment Year: 2007-08) & (2) आयकरअपील सं./ Ita No.2058/Chny/2024 (िनधा*रण वष* / Assessment Year: 2008-09) & (3) आयकरअपील सं./ Ita No.2059/Chny/2024 (िनधा*रण वष* / Assessment Year: 2009-10) & (4) आयकरअपील सं./ Ita No.2060/Chny/2024 (िनधा*रण वष* / Assessment Year: 2010-11) & (5) आयकरअपील सं./ Ita No.2061/Chny/2024 (िनधा*रण वष* / Assessment Year: 2011-12) & (6) आयकरअपील सं./ Ita No.2062/Chny/2024 (िनधा*रण वष* / Assessment Year: 2012-13) & (7) आयकरअपील सं./ Ita No.2063/Chny/2024 (िनधा*रण वष* / Assessment Year: 2013-14) & (8) आयकरअपील सं./ Ita No.2064/Chny/2024 (िनधा*रण वष* / Assessment Year: 2014-15) & (9) आयकरअपील सं./ Ita No.2065/Chny/2024 (िनधा*रण वष* / Assessment Year: 2015-16)

For Appellant: S/Shri P. Lalith Kumar & Mehul (CAs) – Ld. ARsFor Respondent: Shri S. Sundar Rajan (JCIT) -Ld. Sr. DR
Section 115Section 237Section 250Section 90

amendments to domestic law shall not contradict international treaty obligations. Ground No.5- Section 115-0 of the Act does not override the provisions of Tax Treaty entered into by the central government with a country, under section 90 of the Act. The Ld. CIT(A) has erred in facts ... Article of DTAAs, whichever is more beneficial. Ground No.7 - Specific inclusion of provisions deeming DDT as a tax on shareholders income in a particular tax treaty cannot be construed as leading to its automatic exclusion in other tax treaties The Ld. CIT (A) has failed to appreciate the fact that

Sms Group Gmbh (Formerly Sms Siemag Ag), New Delhi vs. ACIT, Circle- 3(1)(2), Intl Taxtion, New Delhi

In the result, appeals of the assesses are allowed, pro tanto

ITA 1073/DEL/2014[2005-06]Status: DisposedITAT Delhi06 Jan 2025AY 2005-06

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.994/िद"ी/2025(िन.व. 2022-23) Kosi Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aaick-6199-B बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(1)(2), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1027/िद"ी/2025(िन.व. 2022-23) Hoohly Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aafch-6609-C बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(1)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1070/िद"ी/2025(िन.व. 2022-23) Luni Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aaecl-5180-H बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(2)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002

India-Ireland DTAA. Further, the Assessing Officer held that India -Ireland DTAA is a ‘Covered Tax Agreement’ under the Multilateral Convention to implement Tax Treaty measures to Prevent Base Erosion and Profit Shifting (BEPS) signed by Ireland and by India on 7/6/2017. In terms of Article ... Covered Tax Agreement’ (CTA) the modifications as a result of MLI would not be validated automatically. A separate notification incorporating consequential amendments to the tax treaty is necessary. Article 6 and 7 of MLI cannot be applied unless they are backed by domestic Legislation in the form

K K Spun India Limited, Delhi vs. DCIT Central Circle-2 New Delhi, Jhandewalan Delhi

In the result, appeals of the assesses are allowed, pro tanto

ITA 2008/DEL/2024[2021-22]Status: DisposedITAT Delhi03 Jan 2025AY 2021-22

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.994/िद"ी/2025(िन.व. 2022-23) Kosi Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aaick-6199-B बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(1)(2), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1027/िद"ी/2025(िन.व. 2022-23) Hoohly Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aafch-6609-C बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(1)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 आअसं.1070/िद"ी/2025(िन.व. 2022-23) Luni Aviation Leasing Ltd., C/O Dmd Advocates, 30, Nizamuddin East, New Delhi 110013 ...... अपीलाथ"/Appellant Pan : Aaecl-5180-H बनाम Vs. Assistant Commissioner Of Income Tax, International Taxation, Circle 2(2)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002

India-Ireland DTAA. Further, the Assessing Officer held that India -Ireland DTAA is a ‘Covered Tax Agreement’ under the Multilateral Convention to implement Tax Treaty measures to Prevent Base Erosion and Profit Shifting (BEPS) signed by Ireland and by India on 7/6/2017. In terms of Article ... Covered Tax Agreement’ (CTA) the modifications as a result of MLI would not be validated automatically. A separate notification incorporating consequential amendments to the tax treaty is necessary. Article 6 and 7 of MLI cannot be applied unless they are backed by domestic Legislation in the form

Rishi Khare, Hyderabad vs. ITO., Ward-12(6), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 827/HYD/2024[2020-21]Status: DisposedITAT Hyderabad30 Dec 2024AY 2020-21

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.827/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21) Rishi Khare Vs. Ito, Ward-12(6) Hyderabad Hyderabad [Pan : Amjpk4465G] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Pankaj Sancheti, Ar रधजस् व द्वधरध/Revenue By:: Shri R.Kumaran, Dr सुिवधई की तधरीख/Date Of Hearing: 18/12/2024 घोर्णध की तधरीख/Date Of 30/12/2024 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.05.2024 Of The Learned Commissioner Of Income Tax (Appeals) [Ld.Cit(A)], National Faceless Appeal Centre, Delhi, Pertaining To A.Y.2020-21. 2. At The Outset, It Is Observed That The Appeal Has Been Filed With A Delay Of 45 Days. The Assessee Filed A Petition For Condonation Of Delay & Submitted That The Assessee Was Not Informed Of The Issuance Of The Order Dated 13.05.2024 By The Ld.Cit(A) & He Was Under The Genuine Belief That The Matter

For Appellant: Shri Pankaj Sancheti, ARFor Respondent: : Shri R.Kumaran, DR
Section 139(1)Section 139(5)Section 143(1)Section 90

return of income along with Form 67 for claiming FTC in terms of section 90 of the Act r.w.s. Article 23 of India Germany Tax Treaty, Double Tax Avoidance Agreement (“DTAA”). 6. Being aggrieved, the assessee carried the matter before the Ld.CIT(A) and submitted that the assessee has filed