Section 15 of the Income Tax Act
The decision most relied on for Section 15 is CIT v. Avtar Singh Wadhwan (247 ITR 260), cited in 53 of the 44 judgments on BharatTax that turn on this section.
Leading authorities on Section 15
CIT v. Avtar Singh Wadhwan
247 ITR 260 · 2001 · High Court
53
citing judgments
Salary received by a non-resident for services rendered outside India accrues outside India and is not taxable in India. Only salary earned for work performed in India is regarded as income arising in India and is taxable.
DIT (International Taxation) v. PrahladVijendra Rao
198 Taxmann 551 · 2011 · High Court
42
citing judgments
1. CIT v. Appollo Hospitals Int Ltd.
375 ITR 49 · 2015 · High Court
35
citing judgments
Payments made by a hospital to doctors are not subject to TDS under Section 192 if an employer-employee relationship does not exist. The court emphasized that the terms and conditions of engagement determine the nature of the relationship for TDS purposes.
IBM India (P.) Ltd. v. ITO (TDS) LTU
59 Taxmann.com 107 · 2015 · Reported
19
citing judgments
CIT v. L.W. Russel
53 ITR 91 · 1964 · Supreme Court
15
citing judgments
Ram Prashad v. CIT
86 ITR 122 · 1972 · Supreme Court
11
citing judgments
ACIT v. Motor Industries Co.
249 ITR 141 · 2001 · High Court
9
citing judgments
Ranjit Kumar Bose v. ITO
18 ITD 230 · 1986 · ITAT
8
citing judgments
CIT v. AP Kalyanakrishnan
195 ITR 534 · 1992 · High Court
8
citing judgments
S.P. Shrivastava & Sons. v. CIT
240 ITR 552 · 1990 · High Court
8
citing judgments
Judgments on Section 15
Showing 1–20 of 44 · Page 1 of 3