DCIT, CENTRAL CIRCLE-2(2), CHENNAI vs. M/S. MEADOW INFRASTRUCTURE PVT LIT., CHENNAI
What did the Tribunal hold?
The Tribunal held that for Section 2(22)(e) to apply, the recipient must be a shareholder of the lending company. Since the assessee companies were not shareholders of M/s. IG3 Infra Limited, the payments could not be taxed as deemed dividend in their hands.
What were the facts?
During a search, it was found that M/s. IG3 Infra Limited made significant payments to the assessee companies for works undertaken. The Assessing Officer treated these payments as deemed dividend under Section 2(22)(e) of the Income Tax Act.
What were the issues?
Whether payments made by a company to another company, where the recipient is not a shareholder of the lender, can be treated as deemed dividend under Section 2(22)(e) of the Income Tax Act.
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(18)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- CIT v. Ankitech (P) Ltd.202 citing11 Taxmann.com 100 · 2012 · HC · Read judgment
- CIT v. Universal Medicare Pvt. Ltd.111 citing324 ITR 263 · 2010 · HC
- (Refer: CIT v. C.P.Sarathy Mudaliar63 citing83 ITR 170 · 1972 · SC
- Bombay Oil Industries Ltd. v. DCIT50 citing28 SOT 383 · 2009 · ITAT
- CIT v. Madhur Housing and Development Company49 citing401 ITR 152 · 2018 · SC
- National Travel Services v. CIT32 citing401 ITR 154 · 2018 · SC · Read judgment
- Gopal and Sons (HUF) v. Commissioner of Income-tax, Kolkata-XI31 citing77 Taxmann.com 71 · 2017 · SC · Read judgment
- Commissioner of Income Tax v. Printwave Services P. Ltd.26 citing373 ITR 665 · 2015 · HC
- CIT v. National Travel Services23 citing347 ITR 305 · 2012 · HC · Read judgment
- LG Electronics v. ACIT23 citing22 ITR 1 · 2013 · SC
- Neha Home Builders (P,) Ltd. v. DCIT22 citing98 Taxmann.com 465 · 2018
- CIT v. Jignesh P. Shah16 citing229 Taxmann 302 · 2015
- CIT v. HK Mittal8 citing219 ITR 420 · 1996 · HC
- CIT v. Checkpoint Apparel Labelling Solutions (India) Ltd.7 citing120 Taxmann.com 125 · 2020
- KIIC Investment Company v. DCIT7 citing101 Taxmann.com 19 · 2019
- Pr. CIT v. Ennore Cargo Terminal P Ltd.6 citing406 ITR 477 · 2018 · HC
- CIT v. Settlement Commission (IT & WT)5 citing176 Taxmann 421 · 2009
- Pallava Resorts Private Limited v. ITO5 citing143 Taxmann.com 8 · 2022
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम"
Before Shri V. Durga Rao, Judicial Member & Shri Manjunatha, G., Accountant Member आयकर अपील सं./I.T.A. No.642/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner of Vs. M/s. Mukunda Land Developers Pvt.
Ltd., Plot No. 198, 13th Cross Street, Sri Income Tax, Central Circle 2(2), Investigation Building, Sai Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [PAN:AAHCP7751K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.643/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner of M/s. Mugilan Structurals Pvt. Ltd., Chennai 34. Chennai 600 097. [PAN:AAJCM3182D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.644/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner of M/s. MAC Quality Builders Pvt. Ltd., Plot No. 198, 13th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Investigation Building, Nagar, Okkiam Th
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- Pranav Prakashchandra Kansara, Ahmedabad vs ITO Ward 5 3 2 Ahmedabad, Aayakar Bhavan…ITA 911/AHD/2026[2013-14]Status: Disposed24 Sept 2026AY 2013-14
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- M/S. Jsw Cement Limited, Mumbai vs Principal Commissioner of Income Tax…ITA 4867/MUM/2026[2021-22]Status: Disposed23 Sept 2026AY 2021-22
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