FACT SET RESEARACH SYSTEMS INC. Vs. DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION-I)

JUDGEMENT

(1.) THIS application is filed under Section 245Q(1) of the Income -tax Act, 1961 (for short 'the Act'). The applicant (referred to hereinafter as 'FactSet') is a company incorporated in USA and is non -resident for the purpose of Income -tax Act.

(2.) THE applicant seeks advance ruling on the following questions formulated by it:

(3.) ASSUMING that the applicant has no other taxable income in India, whether, on the facts and circumstances of the case, the applicant will be absolved from filing a tax return in India, under the provisions of Section 139 of the Act with respect to the subscription fees?