Section 9(1)(v) of the Income Tax Act

Income-tax Act, 2025: s.9

Section 9(1)(v) falls under section 9 of the Income-tax Act, 1961, which corresponds to section 9 (Income deemed to accrue or arise in India) of the Income-tax Act, 2025.

Read section 9 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 9(1)(v) is ABN Amro Bank NV v. CIT (343 ITR 81), cited in 20 of the 28 judgments on BharatTax that turn on this section.

Leading authorities on Section 9(1)(v)

ABN Amro Bank NV v. CIT

343 ITR 81 · 2012 · High Court

citing judgments

Interest payments made by an Indian branch to its head office are not taxable in India when they are in the nature of intra-entity adjustments and not income arising in India.

Kolkata in ABN Amro Bank v. JCIT

97 ITD 1 · 2005 · ITAT

citing judgments

Expenses incurred wholly and exclusively by an Indian branch are not allocable to other branches or the head office, and Section 44C of the Act is not applicable in such cases.

Judgments on Section 9(1)(v)

M/S. Jp Morgan Chase Bank N.S, Mumbai vs. The DIT(I.T)RG.3(2), Mumbai

In the result, appeal filed by assessee for the years under consideration stand allowed and appeal filed by revenue for the years under consideration stand dismissed

ITA 9190/MUM/2004[2001-2002]Status: DisposedITAT Mumbai17 Jun 2026AY 2001-2002

Bench: Hon’Ble Beena Pillai & Hon’Ble Bijayananda Pruseth

Section 9(1)(i)Section 9(1)(v)

The ADIT (It)3(1), Mumbai vs. M/S. J.P. Morgan Case Bank, Mumbai

In the result, appeal filed by assessee for the years under consideration stand allowed and appeal filed by revenue for the years under consideration stand dismissed

ITA 9157/MUM/2004[2001-2002]Status: DisposedITAT Mumbai17 Jun 2026AY 2001-2002

Bench: Hon’Ble Beena Pillai & Hon’Ble Bijayananda Pruseth

Section 9(1)(i)Section 9(1)(v)

J.P.Morgan Chase Bank (the Chase Manhalton Bank), Mumbai vs. ACIT Circle 1(2), Mumbai

In the result, appeal filed by assessee for the years under consideration stand allowed and appeal filed by revenue for the years under consideration stand dismissed

ITA 5731/MUM/2004[1997-98]Status: DisposedITAT Mumbai17 Jun 2026AY 1997-98

Bench: Hon’Ble Beena Pillai & Hon’Ble Bijayananda Pruseth

Section 9(1)(i)Section 9(1)(v)

ADIT (It) 3(1), Mumbai vs. J.P.Morgan Chase Bank (the Chase Manhatan Bank), Mumbai

In the result, appeal filed by assessee for the years under consideration stand allowed and appeal filed by revenue for the years under consideration stand dismissed

ITA 5653/MUM/2004[1997-98]Status: DisposedITAT Mumbai17 Jun 2026AY 1997-98

Bench: Hon’Ble Beena Pillai & Hon’Ble Bijayananda Pruseth

Section 9(1)(i)Section 9(1)(v)

The ADIT (I.T) 3(1), Mumbai vs. M/S. J.P. Morganchase Bank, Mumbai

In the result, appeal filed by assessee for the years under consideration stand allowed and appeal filed by revenue for the years under consideration stand dismissed

ITA 2530/MUM/2004[2000-2001]Status: DisposedITAT Mumbai17 Jun 2026AY 2000-2001

Bench: Hon’Ble Beena Pillai & Hon’Ble Bijayananda Pruseth

Section 9(1)(i)Section 9(1)(v)

M/S Jp Morgan Chase Bank (Armerly Known As the Chase Manhatten Ban), Mumbai vs. The ADIT (I.T) 4, Mumbai

In the result, appeal filed by assessee for the years under consideration stand allowed and appeal filed by revenue for the years under consideration stand dismissed

ITA 1667/MUM/2004[2000-2001]Status: DisposedITAT Mumbai17 Jun 2026AY 2000-2001

Bench: Hon’Ble Beena Pillai & Hon’Ble Bijayananda Pruseth

Section 9(1)(i)Section 9(1)(v)

Australia and New Zealand Banking Group Ltd., Mumbai vs. DCIT (It)-1(1)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 7487/MUM/2018[2014-15]Status: DisposedITAT Mumbai12 Feb 2026AY 2014-15

Bench: Shri Saktijit Dey, Hon'Ble & Shri Girish Agrawalassessment Year: 2014-15 Australia & New Zealand Deputy Commissioner Of Banking Group Ltd. Income-Tax – 1(1)(2), Unit A, Sixth Floor, Mumbai Cnergy Centre, Appasaheb Marathe Marg, Vs. Prabhadevi, Mumbai – 400 025 (Pan : Aaica3008P) (Appellant) (Respondent) Present For: Assessee : Shri Madhur Agrawal, Advocate Revenue : Shri Annavaram K., Sr. Dr Date Of Hearing : 14.11.2025 Date Of Pronouncement : 12.02.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Final Assessment Order Passed Pursuant To The Directions Of The Dispute Resolution Panel-1, Mumbai, (Drp) Vide Order Dated 04.09.2018 U/S. 144C(5) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), For Assessment Year 2014-15. 2. Grounds Taken By The Assessee Are Reproduced As Under: Ground 1: Determination Of The Arm'S Length Price (Alp) Of The International Transaction Relating To Processing Fees Received On Account Of Guarantees Issued To Indian Companies Based On Counter-Guarantee From Overseas Branches

For Appellant: Shri Madhur Agrawal, AdvocateFor Respondent: Shri Annavaram K., Sr. DR

Section 133(6)Section 144C(5)Section 92C

Standard Chartered Bank, Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed and appeal filed by the Revenue is dismissed

ITA 4867/MUM/2017[2001-02]Status: DisposedITAT Mumbai13 Nov 2023AY 2001-02

Bench: Shri Vikas Awasthy & Shri Gagan Goyalstandard Chartered Bank Taxation Department, 23-25, M. G. Road, 3Rd Floor, Fort, Mumbai-400 001 Pan: Aabcs4681D ..... Appellant Vs. Ddit (Intl. Tax)-2(1) Scindia House, Ballard Estate, N. M. Marg, Mumbai-400 038 ..... Respondent

For Appellant: Shri Madhur Agarwal, Ld. ARFor Respondent: Shri Anil Sant, Ld. DR

Section 14ASection 250Section 40

Kraft Heinz Foods Company, Mumbai vs. DCIT (It) 2(2)(2), Mumbai

In the result, both the appeals of the assessee for A

ITA 2017/MUM/2017[2013-14]Status: DisposedITAT Mumbai01 Aug 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Shri Manthan Shah, ARFor Respondent: Ms. Surabhi Sharma, CIT DR

Section 143Section 143(3)Section 144CSection 144C(13)Section 271(1)Section 271(1)(c)Section 9(1)(v)Section 9(1)(vii)

Kraft Heinz Foods Company( Earlier Known As H.J.Heinz Company), Mumbai vs. DDIT(It)-2(2)(2), Mumbai

In the result, both the appeals of the assessee for A

ITA 2694/MUM/2016[2012-13]Status: FixedITAT Delhi01 Aug 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Shri Manthan Shah, ARFor Respondent: Ms. Surabhi Sharma, CIT DR

Section 143Section 143(3)Section 144CSection 144C(13)Section 271(1)Section 271(1)(c)Section 9(1)(v)Section 9(1)(vii)

Credit Suisse Ag, Mumbai vs. DCIT (Int Tax)-2(1) (1), Mumbai

In the result, the appeal by the assessee is partly allowed

ITA 795/MUM/2022[2017-18]Status: DisposedITAT Mumbai24 Mar 2023AY 2017-18

Bench: Shri M. Balaganesh & Shri Sandeep Singh Karhail

For Appellant: Shri Percy Pardiwala, Shri Harsh ShahFor Respondent: Shri Soumendu Kumar Dash

Section 143(3)Section 144C(3)Section 250Section 271(1)(c)Section 274Section 9(1)(v)

Credit Suisse Ag, Mumbai vs. DCIT (Int Tax) -2(1)(1), Mumbai

In the result, the appeal by the assessee is partly allowed

ITA 794/MUM/2022[2016-17]Status: DisposedITAT Mumbai24 Mar 2023AY 2016-17

Bench: Shri M. Balaganesh & Shri Sandeep Singh Karhail

For Appellant: Shri Percy Pardiwala, Shri Harsh ShahFor Respondent: Shri Soumendu Kumar Dash

Section 143(3)Section 144C(3)Section 250Section 271(1)(c)Section 274Section 9(1)(v)

The JCIT (OSD)(It)-Circle 3(3)(2), Mumbai vs. Shri Rahul Rajnikant Parikh, Mumbai

In the result, all the appeals filed by the revenue are dismissed

ITA 640/MUM/2022[2008-09]Status: DisposedITAT Mumbai20 Oct 2022AY 2008-09

The Jt.Comm of Income Tax (OSD)(It) -Circle-3(3) (2), Mumbai vs. Shri Rahul Rajnikant Parikh, Mumbai

In the result, all the appeals filed by the revenue are dismissed

ITA 639/MUM/2022[2007-08]Status: DisposedITAT Mumbai20 Oct 2022AY 2007-08

The Jt Comm. of Income Tax (OSD) (It) X (OSD) (It), Mumbai vs. Shri Rahul Rajnikant Parikh, Mumbai

In the result, all the appeals filed by the revenue are dismissed

ITA 638/MUM/2022[2006-07]Status: DisposedITAT Mumbai20 Oct 2022AY 2006-07

The Jt. CIT (OSD) (It) -Circle 3(3) (2), Mumbai vs. Shri Kalpesh R. Jhaveri, Mumvbai

In the result, all the appeals filed by the revenue are dismissed

ITA 637/MUM/2022[2006-07]Status: DisposedITAT Mumbai20 Oct 2022AY 2006-07

The Jt Comm of Income Tax (OSD) (It) -Cir 3(3) (2), Mumbai vs. Shri Kalpesh R. Jhaveri, Mumbai

In the result, all the appeals filed by the revenue are dismissed

ITA 636/MUM/2022[2008-09]Status: DisposedITAT Mumbai20 Oct 2022AY 2008-09

Bank of America N.A, Mumbai vs. DCIT (It) RG 1, Mumbai

In the result, the appeal filed

ITA 3343/MUM/2019[2013-14]Status: DisposedITAT Mumbai26 Aug 2022AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2013-14 Bank Of America National Commissioner Of Income Tax Association, (International Taxation), Range-1, Ground Floor, A Wing, One Vs. 3Rd Floor, Room No. 9, Mittal Court Bkc, G Block, Bandra Kurla ‘B’ Wing, Nariman Point, Complex, Bandra (East), Mumbai-400021. Mumbai-400051. Pan No. Aaacb 1537 G Appellant Respondent Assessee By : Mr. P.J. Pardiwala/Vasanti Patel Revenue By : Mr. Sunil K. Jha, Cit-Dr Date Of Hearing : 11/07/2022 Date Of Pronouncement : 26/08/2022

For Appellant: Mr. P.J. Pardiwala/Vasanti PatelFor Respondent: Mr. Sunil K. Jha, CIT-DR

Section 143(3)Section 144CSection 263Section 9(1)(v)

ACIT (It) -4(1)(1), Mumbai vs. Reliance Jio Infocomm Ltd., Mumbai

ITA 5780/MUM/2018[2018-19]Status: DisposedITAT Mumbai20 Jan 2020AY 2018-19

Section 254(1)Section 5Section 9(1)(v)Section 9(1)(vi)

Knight Frank (India) Pvt. Ltd., Mumbai vs. ACIT - 2(2)(1), Mumbai

ITA 2842/MUM/2017[2012-13]Status: DisposedITAT Mumbai12 Jun 2019AY 2012-13

Bench: Shri G. Manjunatha & Shri Ravish Soodm/S Knight Frank (India) Pvt. Asst. Commissioner Of Income Ltd. C/O Kalyaniwalla & Mistry Tax-2(2)(1), Llp, 2Nd Floor, Esplanade Room No. 548, 5Th Floor, Vs. House No. 29, Hazarimal Aayakar Bhavan, M.K. Marg, Somani Marg, Fort, Mumbai. Mumbai 400 001 Pan – Aaack1544J (Appellant) (Respondent)

For Appellant: Shri M.M. Golvala &For Respondent: Shri Manoj Kumar Singh, D.R

Section 143(1)Section 143(2)Section 143(3)Section 40Section 9(2)