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Supreme Court: Cruise Voyages Remain Shipping Business under Section 44B Despite Onboard Services - (03 Aug 2026)

DIRECT TAXATION

SC has held that a foreign cruise ship operator providing hospitality and entertainment services during voyages remains engaged in the shipping business under Section 44B of the Income Tax Act. Its taxable income must therefore be computed on the presumptive basis prescribed under the provision.

Tags : CRUISE VOYAGES; SHIPPING BUSINESS; INCOME TAX ACT  

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