Section 44C of the Income Tax Act

The decision most relied on for Section 44C is CIT v. Hyundai Heavy Industries Co. Ltd. (291 ITR 482), cited in 163 of the 32 judgments on BharatTax that turn on this section.

Leading authorities on Section 44C

CIT v. Hyundai Heavy Industries Co. Ltd.
291 ITR 482 · 2007 · Supreme Court
163
citing judgments

Consideration for the offshore supply of plant and equipment is not taxable in India if it is not attributable to a permanent establishment (PE) in India. The mere existence of a PE does not automatically make offshore supply income taxable in India without proper attribution.

CIT v. Lever India Exports Ltd.
78 Taxmann.com 88 · 2017 · High Court
111
citing judgments

A Transfer Pricing Officer (TPO) must adhere to prescribed methods under Section 92C for determining Arm's Length Price (ALP); an ALP determination at Nil or an adjustment using the 'Other Method' is unsustainable without proper comparability analysis. The TPO's jurisdiction is confined to ALP determination, respecting the commercial expediency of the assessee's business strategy, such as shared advertisement expenditure.

Sumitomo Mitsui Banking Corporation v. DDIT
136 ITD 66 · 2012 · ITAT
70
citing judgments

Interest income received by a foreign bank's Head Office or Overseas Branch is not taxable in India where Article 12 of the Double Taxation Avoidance Agreement applies, clarifying the scope of taxability for such entities under DTAAs.

CIT v. Emirates Commercial Bank Ltd.
262 ITR 55 · 2003 · High Court
53
citing judgments

Section 44C of the Income Tax Act does not apply to expenses exclusively incurred by a foreign bank's branch office in India. The provision applies only to common head office expenses that require allocation across various entities.

ACIT v. Clough Engineering Ltd.
130 ITD 137 · 2011 · ITAT
52
citing judgments

Interest income, such as on income-tax refunds or fixed deposits, derived by a foreign entity with a Permanent Establishment (PE) in India is taxable under DTAA if the debt-claim is effectively connected or attributable to the PE. For DTAA purposes, the terms 'attributable' and 'effectively connected' are considered to have the same meaning.

CIT v. Bank of Tokyo Ltd.
71 Taxmann 85 · 1993 · High Court
30
citing judgments
ACIT v. Clough Engineering Ltd.
11 Taxmann.com 70 · 2011 · High Court
29
citing judgments

The Special Bench decision in ACIT vs. Clough Engineering Ltd. interprets treaty provisions and the expression 'in connection with PE' for taxability. It is not applicable when income is offered under domestic provisions and not disputed.

Sumitomo Mitsui Banking Corpn v. Deputy Director of Income-tax (IT), Range-2(1), Mumbai
19 Taxmann.com 364 · 2012 · Reported
26
citing judgments
ABN Amro Bank NV v. CIT
343 ITR 81 · 2012 · High Court
20
citing judgments
ABN AMRO Bank NV v. ADIT
97 ITD 89 · 2005 · ITAT
15
citing judgments

Judgments on Section 44C

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