← All Phrases

“Section 9(1)(vii)”

Section References (mined)Section 9Section 9(1)(vii)933 judgments

The decision most relied on for Section 9(1)(vii) 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)(vii)

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.

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.

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.

Judgments citing Section 9(1)(vii)

Visteon Corporation, Michigan vs. DCIT, International Taxation, Circle-2(2), Chennai

The appeal stands partly allowed in terms of our above order

ITA 1347/CHNY/2023[2021-22]Status: DisposedITAT Chennai26 Feb 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1347/Chny/2023 (िनधा*रण वष* / Assessment Year: 2021-22) M/S. Visteon Corporation Dcit बनाम/ Grace Lake Corporation Centre, International Taxation Van Buren Township Circle-2(2), Vs. Michigan – 48111 Chennai. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aadcv-5660-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Ms. Jyotsna Sivakumar (Advocate) & Shri Ajay Vohra (Senior Advocate) – Ld. Ars (Through Virtual Mode ) ""थ" की ओर से/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाई की तारीख/Date Of Hearing : 29-01-2025 घोषणा की तारीख /Date Of Pronouncement : 26-02-2025 आदेश / O R D E R

For Appellant: Ms. Jyotsna Sivakumar (Advocate) &For Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 115ASection 143(3)Section 144CSection 144C(5)Section 9(1)(vii)

services rendered under Other heads is in the nature of Technical services and fall under the category of Fees for Technical Services under section 9(1)(vii)(b) of the IT Act, 1961 and as Fees for Included Services as per Article 12(4) of the India-US DTAA ... hence, not taxable in India. We also hold that the amount received cannot be treated as royalty even under the provisions of section 9(1)(vii), because the service rendered cannot constitute technical services so as to cover u/s.9(1)(vii) of the Act. Hence, we delete the addition

Assistant Commissioner of Income Tax, Central Circle-3(2), Chennai vs. Ms Va Tech Wabag Limited, Chennai

ITA 2256/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri Jagadishआयकर अपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, 'Wabag House” No.17, 200 Feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 Vs. The Assistant Commissioner Of Income Tax, Central Circle 3(2) Chennai. [Pan: Aabcv 0225G] आयकर अपील सं./ Ita Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) The Assistant Commissioner Of Vs M/S. Va Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 Feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Department By : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई की तारीख/Date Of Hearing : 13.02.2025 घोषणा की तारीख / Date Of Pronouncement : 24.02.2025 2

For Respondent: Shri R. Vijayaraghavan, Advocate

nature of `Fee for technical service', still the amount is not taxable in India in view of exclusion clause provided under section 9(1)(vii) of the Act. Further he contended that the services for AY 2017-18 was rendered by an individual and it is in the nature ... bench held that income of such non-residents could not be deemed to accrue or arise in India, and, therefore, section 9(1)(vii) (b) would not apply. The relevant portion of the decision is as under: DCIT V. Ajapa Integrated Project Management Consultants P Ltd [2011] 16 taxmann.com

M/S.Va Tech Wabag Ltd., Chennai vs. ACIT, CC-3(2), Chennai

ITA 2248/CHNY/2024[2020-21]Status: DisposedITAT Chennai24 Feb 2025AY 2020-21

Bench: Hon'Ble Shri Manu Kumar Giri & Hon'Ble Shri Jagadishआयकर अपील सं./ Ita Nos.2246, 2247 & 2248/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) M/S. Va Tech Wabag Ltd, 'Wabag House” No.17, 200 Feet Redial Road, S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 [Pan: Aabcv 0225G] Vs. The Assistant Commissioner Of Income Tax, Central Circle 3(2) Chennai. आयकर अपील सं./ Ita Nos.2256, 2257 & 2258/Chny/2024 (निर्धारणवर्ष / Assessment Years: 2017-18, 2018-19 & 2020-2021) The Assistant Commissioner Of Vs M/S. Va Tech Wabag Ltd, Income Tax, 'Wabag House” Central Circle 3(2) No.17, 200 Feet Redial Road, Chennai. S. Kolathur (Near Kamakshi Hospital) Chennai 600 117 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Department By : Shri R. Vijayaraghavan, Advocate : Shri. P. Vijaideepan, Irs, Jcit. सुनवाई की तारीख/Date Of Hearing : 13.02.2025 घोषणा की तारीख / Date Of Pronouncement : 24.02.2025 2

For Respondent: Shri R. Vijayaraghavan, Advocate

nature of `Fee for technical service', still the amount is not taxable in India in view of exclusion clause provided under section 9(1)(vii) of the Act. Further he contended that the services for AY 2017-18 was rendered by an individual and it is in the nature ... bench held that income of such non-residents could not be deemed to accrue or arise in India, and, therefore, section 9(1)(vii) (b) would not apply. The relevant portion of the decision is as under: DCIT V. Ajapa Integrated Project Management Consultants P Ltd [2011] 16 taxmann.com

DCIT, New Delhi vs. M/S. Rhc Holding Pvt. Ltd., New Delhi

In the result, appeal of the assessee is allowed

ITA 2446/DEL/2014[2009-10]Status: DisposedITAT Delhi14 Feb 2025AY 2009-10

Bench: Shri Vikas Awasthy& Shri Brajesh Kumar Singhआअसं.2446/िद"ी/2024(िन.व. 2017-18) Gsma Ltd., 1000 Abernathy Road, Suite 450, Atalanta, Untied State Of America ...... अपीलाथ"/Appellant Pan: Aaecg-1610-K बनाम Vs. Assistant Commissioner Of Income-Tax, International Taxation 1(3)(1), Civic Centre, ....."ितवादी/Respondent Minto Road, New Delhi 110002 अपीलाथ" "ारा/ Appellant By: Shri P.P Singh, Advocate "ितवादी"ारा/Respondent By: Shri M.S Nethrapal, Cit-Dr सुनवाई क" ितिथ/ Date Of Hearing : 06/08/2025 घोषणा क" ितिथ/ Date Of Pronouncement : 04/11/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 06.04.2021 Passed U/S. 143(3) R.W.S 144C(13) Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’), For Assessment Year 2017-18. 2. The Registry Has Issued Defect Memo Stating That The Appeal Is Time Barred By 1076 Days. The Assessee Has Filed An Application Supported By An Affidavit Citing Reasons For Delay In Filing Of Appeal.

For Appellant: Shri P.P Singh, AdvocateFor Respondent: Shri M.S Nethrapal, CIT-DR
Section 143(3)Section 9(1)(vii)

Dispute Resolution Panel (DRP) held that the Administration Fee received by the assessee is in the nature of royalty as per Section 9(1)(vii) of the Act, as well as, India-USA DTAA. 5. The ld. Counsel for the assessee submitted that similar addition was made by the Revenue ... submitted that the AO has erred in holding that the subscription fee received by the assessee is taxable as royalty in terms 5 section 9(1)(vii) of the Act as well as India-US DTAA. The AO has lost site of the fact that the ownership of the subscription