1) CIT v. India Fruits Ltd.

53 Taxmann.com 307Reported decision2015#14276 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 115-OSection 115QSection 132Section 153ASection 2(22)(e)Section 142(1)Section 143(3)Section 147

Issues it is cited on

section 115qaccumulated profitsdividend distribution taxsection 2(22)deemed dividendsection 2(22)(e)statement under section 132(4)business expediencybeneficial ownercommercial expediencysection 132(4)first appeal

Judgments citing 1) CIT v. India Fruits Ltd.

Satyanarayana Reddy Manne, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

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

ITA 382/HYD/2025[2017-18]Status: DisposedITAT Hyderabad30 Jun 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: CA M.V. Prasad and Shri K.S. Rajendra KumarFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 143(3)Section 153ASection 251(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “A” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.No.382/Hyd./2025 Assessment Year 2017-2018 Sri. Satyanarayana Reddy The ACIT, Manne, Hyderabad Central Circle-2(4), PAN ADYPM2116L vs. Hyderabad. Telangana. (Appellant) (Respondent) ITA.No.472/Hyd./2025 Assessment Year 2017-2018 The ACIT, Sri. Satyanarayana Reddy Central Circle-2(4), Manne, Hyderabad Hyderabad. Telangana. vs. PAN ADYPM2116L (Appellant) (Respondent) For Assessee : CA M.V. Prasad and Shri K.S. Rajendra Kumar For Revenue : Shri B. Bala Krishna, CI…

ACIT., Central Circle-2(4), Hyderabad vs. M/S. Maithri Laboratories Private Limited, Hyderabad

ITA 1124/HYD/2024[2020-21]Status: DisposedITAT Hyderabad04 Feb 2025AY 2020-21

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri M.V. Prasad, C.A. andFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 143(3)Section 153ASection 2(22)(e)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER ITA No.1059/Hyd/2024 Assessment Years: 2020-21 M/s. Maithri Laboratories Private Limited, Hyderabad. PAN : AACCM8213E (Appellant) Vs. The Assistant Commissioner of Income Tax, Central Circle 2(4), Hyderabad. (Respondent) ITA No.1124/Hyd/2024 Assessment Years: 2020-21 The Assistant Commissioner of Income Tax, Central Circle 2(4), Hyderabad. (Respondent) M/s. Maithri Laboratories Private Limited, Hyderabad.…

Maithri Laboratories Private Limited, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

ITA 1059/HYD/2024[2020-21]Status: DisposedITAT Hyderabad04 Feb 2025AY 2020-21

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri M.V. Prasad, C.A. andFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 143(3)Section 153ASection 2(22)(e)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER ITA No.1059/Hyd/2024 Assessment Years: 2020-21 M/s. Maithri Laboratories Vs. The Assistant Private Limited, Hyderabad. PAN : AACCM8213E (Appellant) Commissioner of Income Tax, Central Circle 2(4), Hyderabad. (Respondent) ITA No.1124/Hyd/2024 Assessment Years: 2020-21 The Assistant Commissioner of Income Tax, Central Circle 2(4), Hyderabad. (Respondent) M/s. Maithri Laboratories Private Limited, Hyderabad. PA…

Msn Pharmachem Private Limited, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

Appeal are dismissed

ITA 1052/HYD/2024[2013-14]Status: DisposedITAT Hyderabad04 Feb 2025AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri M.V. Prasad, C.A. and Shri K.S. Rajendra KumarFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 153ASection 153A(1)Section 2(22)(e)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER ITA Nos.1050 to 1053/Hyd/2024 Assessment Years: 2011-12 to 2014-15 MSN Pharmachem Private Vs. The Assistant Limited, Commissioner of Income Hyderabad. Tax, Central Circle 2(4), Hyderabad. PAN : AAECM0740L (Appellant) (Respondent) Assessment Year – 2019-20 The Assistant MSN Pharmachem Private Commissioner of Income Limited, Tax, Central Circle 2(4), Hyderabad. Hyderabad. PAN : AAECM0740L Assessee by: Shri M.V…

Msn Pharmachem Private Limited, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

Appeal are dismissed

ITA 1050/HYD/2024[2011-12]Status: DisposedITAT Hyderabad04 Feb 2025AY 2011-12

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri M.V. Prasad, C.A. and Shri K.S. Rajendra KumarFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 153ASection 153A(1)Section 2(22)(e)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER ITA Nos.1050 to 1053/Hyd/2024 Assessment Years: 2011-12 to 2014-15 MSN Pharmachem Private Vs. The Assistant Limited, Commissioner of Income Hyderabad. Tax, Central Circle 2(4), Hyderabad. PAN : AAECM0740L (Appellant) (Respondent) Assessment Year – 2019-20 The Assistant MSN Pharmachem Private Commissioner of Income Limited, Tax, Central Circle 2(4), Hyderabad. Hyderabad. PAN : AAECM0740L Assessee by: Shri M.V…

Msn Pharmachem Private Limited, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

In the result, the appeals filed by the assessee for assessment years 2019-20 and 2020-21 are partly allowed

ITA 885/HYD/2024[2020-21]Status: DisposedITAT Hyderabad08 Nov 2024AY 2020-21

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 139(1)Section 143(3)Section 153ASection 2(22)(e)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER ITA Nos.884 & 885/Hyd/2024 Assessment Years: 2019-20 & 2020-21 MSN Pharmachem Private Vs. The Assistant Limited, Commissioner of Income Hyderabad. Tax, Central Circle-2(4), Hyderabad. PAN: AAECM0740L (Appellant) (Respondent) Assessee by: Shri M.V. Prasad, C.A. Revenue by: Shri B. Bala Krishna, CIT-DR. Date of hearing: 24.10.2024 Date of pronouncement: 08.11.2024 O R D E R PER MANJUNATHA G. A.M: These two a…

Msn Pharmachem Private Limited, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

In the result, the appeals filed by the assessee for assessment years 2019-20 and 2020-21 are partly allowed

ITA 884/HYD/2024[2019-20]Status: DisposedITAT Hyderabad08 Nov 2024AY 2019-20

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Ble

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 139(1)Section 143(3)Section 153ASection 2(22)(e)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER ITA Nos.884 & 885/Hyd/2024 Assessment Years: 2019-20 & 2020-21 MSN Pharmachem Private Vs. The Assistant Limited, Commissioner of Income Hyderabad. Tax, Central Circle-2(4), Hyderabad. PAN: AAECM0740L (Appellant) (Respondent) Assessee by: Shri M.V. Prasad, C.A. Revenue by: Shri B. Bala Krishna, CIT-DR. Date of hearing: 24.10.2024 Date of pronouncement: 08.11.2024 O R D E R PER MANJUNATHA G. A.M: These two a…

1) CIT v. India Fruits Ltd. (53 Taxmann.com 307) — Cited in 7 Judgments | BharatTax