Section 144C(13) of the Income Tax Act

Income-tax Act, 2025: s.275

Section 144C(13) falls under section 144C of the Income-tax Act, 1961, which corresponds to section 275 (Reference to Dispute Resolution Panel) of the Income-tax Act, 2025.

Read section 275 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 144C(13) is Engineering Analysis Centre of Excellence (P) Ltd. v. CIT (432 ITR 471), cited in 914 of the 3,426 judgments on BharatTax that turn on this section.

Leading authorities on Section 144C(13)

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.

Sony Ericsson Mobile Communications India Pvt. Ltd. v. CIT
374 ITR 118 · 2015 · High Court
499
citing judgments

The existence of an international transaction for Advertising and Marketing Promotion (AMP) expenditure requires the revenue to discharge the burden of proof. An explanation inserted under Section 92B does not automatically make AMP expenditure an international transaction.

CIT v. EKL Appliances Ltd.
345 ITR 241 · 2012 · High Court
422
citing judgments

Transfer pricing adjustments for outstanding receivables are permissible only if the Tax Officer establishes, through analysis over a period, a pattern indicating an international transaction intended to benefit an associated enterprise. The Tax Officer cannot question purely business decisions like royalty payments or exceed jurisdiction by applying cost-benefit analysis to determine the arm's length price of services.

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. Morgan Stanley & Co.
292 ITR 416 · 2007 · Supreme Court
360
citing judgments

A Permanent Establishment (PE) signifies a foreign enterprise's virtual projection into another country, with a fixed place PE existing where an MNE's business is wholly or partly carried on. A dependent agent PE requires the agent to act as such and/or have the authority to conclude contracts for the foreign enterprise under DTAA provisions.

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.

21. In SB Gurbaksh Singh v. Union of India
2 SCC 181 · 2007 · Supreme Court
318
citing judgments
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.

Judgments on Section 144C(13)

Ac Nielesen Org-Marg P. Ltd, Mumbai vs. Addl CIT RG 6(1), Mumbai

ITA 8799/MUM/2011[2007-08]Status: DisposedITAT Mumbai27 May 2016AY 2007-08

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं./I.T.A./8799/Mum/2011,िनधा"रण वष" /Assessment Year: 2007-08 M/S. Nielsen (India) Private Limited Addl. Range-6(1) Aayakar Bhavan, 4Th Floor, M.K.Marg (Formerly Known As M/S. Acnielson Org- Marg Private Limited) Mumbai-400 020. 6Th Floor, Block C, Godrej It Park, 02 Vs. Godrej Business District, Lbs Marg, Phirojshanagar, Vikhroli (W) Mumbai-400 079. Pan:Aaacm 9279 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N.K. Chand Assessee By: S/Shri Saurabh Soparkar & Bandish Soparkar सुनवाई की तारीख / Date Of Hearing: 25.04.2016 घोषणा की तारीख / Date Of Pronouncement: 27.05.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order Dated 24.10.2011 Of The Assessing Officer (Ao), Passed Under Section 143(3) Read With Section 144C (13) Of The Act,The Assessee Has Filed The Present Appeal.During The Course Of Hearing Before Us, The Authorised Representative (Ar)Stated That The Assessee Was Not Interested In Pursuing Ground Number Six, Considering The Smallness Of The Tax Effect.Therefore, Same Stands Dismissed As Not Pressed. 2.Assessee-Company Is A Wholly Owned Subsidiary Of Valcon, Which Is Part Of The Ac Nielsen Group. It Is Engaged In The Business Of Providing Customised Market Research Services Including Quantitative & Qualitative Consumer Studies, Print Media Measurement Services & Retail Measurement Services Which Includes Retail Tracking, Modeling & Analytics & Category Manage - Ment.It Filed Its Return Of Income On 29/10/2007, Declaring Total Income At Rs. 18.12 Crores.The Ao Completed The Assessment On 24/10/2011,Determining The Income Of The Assessee At Rs. 33.77 Crores.

For Appellant: S/Shri Saurabh Soparkar & Bandish SoparkarFor Respondent: Shri N.K. Chand
Section 143(3)Section 144CSection 254(1)Section 92

Bayer Crop Science Ltd, Mumbai vs. Addl CIT 10(3), Mumbai

ITA 7978/MUM/2010[2006-07]Status: DisposedITAT Mumbai25 May 2016AY 2006-07

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं./Ita/7978/Mum/2010,िनधा"रण वष"/Ay.2006-07 M/S. Bayer Cropscience Limited Acit -10(3) Aayakar Bhavan, 4Th Floor, M.K. Road Bayer House, Central Avenue, Hiranandani Gardens, Powai Vs. Mumbai-400 020. Mumbai-400 076. Pan:Aaacb 9651 K (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri G.M. Doss Assessee By: S/Shri Paras Savla; Harsh Shah & Viraj Mehta सुनवाई की तारीख / Date Of Hearing: 18.04.2016 घोषणा की तारीख / Date Of Pronouncement: 25.05.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order Dated 14/10/2010 Of The Assessing Officer (Ao),Passed U/S.143(3)R.W. S.144C(13)Of The Act, The Assessee Has Filed The Present Appeal. Assessee-Company,Engaged In The Business Of Manufacturing Of Insecticides & Other Chemicals For Plant Protection,Filed Its Return Of Income On 30/11/2006, Declaring Income Of Rs. 51.18 Crores.During The Assessment Proceedings,The Ao Found That Assessee Had Entered Into International Transactions (It.S) With Its Associated Enterprises(Aes).So,He Made A Reference To The Transfer Pricing Officer (Tpo)To Determine The Arm’S Length Price(Alp) Of Such Transactions. After Receiving The Order Of The Tpo,The Ao Sent The Draft Assessment Order To The Assessee, Who Challenged It Before The Dispute Resolution Panel (Drp).The Drp Issue Directions To The Ao Wide Its Order Dated 28/09/2010.In Pursuance Of The Said Directions, The Ao Completed The Assessment, Determining The Income Of The Assessee Had Rs. 59.89 Crores. 2.First Ground Of Appeal Relates To Transfer Pricing (Tp)Adjustments Of Rs. 2.80 Crores.During The Tp Proceedings,The Tpo Found That The Assessee Had Entered Into The Following It.S With Its Aes:

For Appellant: S/Shri Paras Savla; Harsh Shah & Viraj MehtaFor Respondent: Shri G.M. Doss
Section 143(3)Section 254(1)

Hapag Lloyd India P. Ltd, Mumbai vs. DCIT 7(1)(2), Mumbai

ITA 427/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 May 2016AY 2011-12

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं./I.T.A./427/Mum/2016,िनधा"रण वष" /Assessment Year: 20011-12 Hapag-Lloyd India Private Limited Dy. Cit-7(1)(2), Room No.130, 1St Floor, Aayakar Bhavan, 1121 & 1122, Solitaire Corporate Park Building No.11, 2Nd Floor, Chakala, Vs. M.K. Road Andheri East,Mumbai-400 020. Mumbai-400 020. Pan: Aabch 7319 B Revenue By:Shri N.K. Chand Assessee By: Shri Ajit Kumar Jain सुनवाई की तारीख / Date Of Hearing: 02.05.2016 घोषणा की तारीख / Date Of Pronouncement: 02.05.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order,Dated 31.12.2015,Of The Assessing Officer(Ao),Passed U/S.143 (3)R.W.S.144C (13) Of The Act,The Assessee Has Filed Various Grounds Of Appeal.Assessee-Company,Engaged In The Business Of Providing Business Support Services To Its Parent Company In The Form Of Assisting In Booking Of Shipments, Freight Collection, Transportation Of Containers Etc.,Filed Its Return Of Income On Declaring Income Of Rs.4,58,57,900 /-.The Ao Made A Reference To The Transfer Pricing Officer(Tpo)To Determine The Arm’S Length Price(Alp)Of The International Transaction,Entered Into By It With Its Associated Enterprises (Aes),As Per The Provisions Of Section 92 Of The Act.Finally,He Made An Adjustment Of Rs.68,56,53,420/-To The Total Income Of The Assessee For The Service Rendered Under The Head ‘Business Support Services’.

For Appellant: Shri Ajit Kumar JainFor Respondent: Shri N.K. Chand
Section 131Section 143Section 144C(13)Section 144C(5)Section 254(1)Section 92