The Centre for Corporate and Tax Law, NALSAR is pleased to inform that they will be conducting a workshop on International Taxation by Mr. Meyya Nagappan, Leader, Taxation of Digital Economy at Nishith Desai Associates (Mumbai) on 26th and 27th July 2018, for which certificate of attendance shall be issued.

Mr. Meyya Nagappan was a Pemanda Monappa Scholar at Cambridge University, graduating with a Masters of Law, where he specialized in International Taxation. He is also a NALSAR alumnus. He has advised some of the biggest tech companies on tax and structuring issues. Prior to joining Nishith Desai Associates, he worked in the Chambers of Mr. Mohan Parasan, former Solicitor General of India. He also leads the GST practice at NDA.

The workshop will not only deal with the technical aspects of international tax, but will also provide insights on different career paths within tax law (in the private as well as government sector), and qualifications required for the same.

Please note that the timings will be intimated in due course.

Details of the topics to be covered in each session

Date Sessions Practice Area Aspects to be covered
26th July, 2018  

Session 1

 

Tax Policy

a. Equalization levy

b. Indirect transfer

c. Value creation in international taxation

d. Discussion on career prospects in both private and Government sector.

Session 2 Tax Advisory/ Tax Structuring

a. GAAR

b. Indirect transfer (case study: Vodafone case)

c. Should Central Government pay taxes under the Income Tax Act, 1961?

d. FEMA

e. FDI

f. Discussion on career prospects in both private and Government sector.

27th July, 2018 Session 3 Tax Litigation

a. Difference between private and Government practice

b. GST rulings

c. Discussion on career prospects in both private and Government sector.

Session 4 Moral decision making in tax practice

Importance of morality to social relations, and how such morality influences laws/rules created to govern society. In particular, how various philosophic and economic schools of thought influence decision making in taxation.

This will be discussed from different perspectives, such as decision-making by Judges or authorities seeking to tax transactions, or by businesses and advisors trying to minimize tax impact.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.