Which sections of the Income Tax Act does 177 ITR 393 (Bombay) (PB- I: Pg 89) 6) Jamuna Vernekar v. CIT come up under?

It is most often cited in judgments turning on Section 2(22)(e), Section 143(3), Section 153A, Section 115-O, Section 115Q, Section 132.

177 ITR 393 (Bombay) (PB- I: Pg 89) 6) Jamuna Vernekar v. CIT

Q: How many judgments cite 177 ITR 393 (Bombay) (PB- I: Pg 89) 6) Jamuna Vernekar v. CIT?

13 judgments on BharatTax cite 177 ITR 393 (Bombay) (PB- I: Pg 89) 6) Jamuna Vernekar v. CIT (56 Taxmann.com 460), spanning 2021 to 2025.

56 Taxmann.com 460High Court2015#8500 most cited

What is 177 ITR 393 (Bombay) (PB- I: Pg 89) 6) Jamuna Vernekar v. CIT authority for?

Payments from a closely held company to a concern in which a shareholder has substantial interest may be treated as deemed dividend under section 2(22)(e) of the Income Tax Act, 1961, if the conditions are met. However, if such amounts are repaid and the subsidiary's ledger account becomes a debit balance reflecting as sundry debtors, it supports the assessee's case.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Also referred to as

Jamuna Vernekar v. CIT · CIT v. Nagindas M Kapadia · 177 ITR 393 · Bombay High Court · section 2(22)(e) · deemed dividend · accumulated profits · business expediency · beneficial owner · refund of loans · sundry debtors · debit balance

Sections most often in play

Section 2(22)(e)Section 143(3)Section 153A Section 115-O Section 115Q Section 132 Section 143(2)Section 133(6)

Issues it is cited on

section 115q accumulated profits section 2(22)deemed dividend section 2(22)(e)dividend distribution tax business expediency beneficial owner statement under section 132(4)commercial expediency section 132(4)first appeal

Judgments citing 177 ITR 393 (Bombay) (PB- I: Pg 89) 6) Jamuna Vernekar v. CIT

DCIT Circle 2.3.1, Mumbai vs. Prestige Holiday Resorts Private Limited, Mumbai

In the result, ground no. 2 and 3 are

ITA 4162/MUM/2025[2016-17]Status: DisposedITAT Mumbai28 Oct 2025AY 2016-17

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 2(11)Section 2(22)(e)Section 253(3)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. 4161 & 4162/MUM/2025 (AYs: 2015-16 & 2016-17) (Physical hearing) DCIT, Circle 2(3)(1), Mumbai Prestige Holiday Resorts Private Limited, Jagdeep cottage 2nd Floor 552, Aayakar Bhavan, M.K. Road, Vs 4th Road, Khar West, Mumbai-400 020 Mumbai-400 053 PAN : AAACP5706F Appellant / Revenue Respondent / Assessee C.Os No. 204 & 205/Mum/2025 (Arising out of ITA No. 4161 & 4162/MUM/2025 (AYs: 2015-16 & 2016-17) (Physical hearing) Prestige Holiday Resorts Private DCIT, Circle 2(3)(…

DCIT Circle 2.3.1, Mumbai vs. Prestige Holiday Resorts Private Limited, Mumbai

In the result, ground no. 2 and 3 are

ITA 4161/MUM/2025[2015-16]Status: DisposedITAT Mumbai28 Oct 2025AY 2015-16

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 2(11)Section 2(22)(e)Section 253(3)Section 254(1)

ITO, Ward 6(1), Ludhiana vs. M/S Jujhar Construction & Travels Pvt. Ltd., Ludhiana

In the result, appeal of the Revenue is dismissed

ITA 536/CHANDI/2022[2013-14]Status: DisposedITAT Chandigarh06 Oct 2025AY 2013-14

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 536/Chd/2022 "नधा"रण वष" / Assessment Year: 2013-14 The Ito, Vs M/S Jujhar Construction & Ward 6(1), Travels Pvt. Ltd.,Near Pull Jawaddi, Ludhiana. Pakhowal Road, Ludhiana. "थायी लेखा सं./Pan No: Aabcj1127H अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Sudhir Sehgal, Advocate Revenue By : Shri Manav Bansal, Cit, Dr Date Of Hearing : 02.09.2025 Date Of Pronouncement : 06.10.2025 Physical Hearing O R D E R Per Raj Pal Yadav, Vp

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

Section 143(2)Section 2(22)(e)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 536/CHD/2022 "नधा"रण वष" / Assessment Year: 2013-14 The ITO, Vs M/s Jujhar Construction & Ward 6(1), Travels Pvt. Ltd.,Near Pull Jawaddi, Ludhiana. Pakhowal Road, Ludhiana. "थायी लेखा सं./PAN NO: AABCJ1127H अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri Sudhir Sehgal, Advocate Revenue by : Shri Manav Bansal, CIT, DR Date of Hearing : 02.09.2025 Date of Pronouncement : 06.10.2025 PHYSICA…

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…

Measage G. G Oils & Fats Private Limited, Bathinda vs. Deputy Commissioner of Income Tax Circle- 1, Bathinda

In the result, the appeals of the assessee bearing ITA No

ITA 513/ASR/2019[2016-17]Status: DisposedITAT Amritsar11 Jul 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.189/Asr/2018 Assessment Years: 2014-15

Section 143(3)Section 2(22)(e)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.189/Asr/2018 Assessment Years: 2014-15 M/s G.G. Continental Trades Vs. Dy. CIT-Cirdcle-1, Pvt. Ltd. Amrik Singh Road, Bathinda. Bathinda. [PAN: -AAECG3090P] (Respondent) (Appellant) I.T.A. No.513/Asr/2019 Assessment Years: 2016-17 M/s G.G. Oil & Fats Pvt. Ltd. Vs. Dy. CIT-Cirdcle-1, Shop No.1, Aggarsain Nagar Bathinda. Amrik Singh Road, Bathinda. [PAN:-AADCG8857H] (Respondent) (Appellant) Appellant by S/Sh. Sudhir Sehgal, P.N. Arora, P.K. Singla, Advs…

Mesers G.G Contineental Trades Pvt.Ltd, Bathinda vs. Deputy Commissioner of Income Tax, Circle-I, Bathinda

In the result, the appeals of the assessee bearing ITA No

ITA 189/ASR/2018[2014-15]Status: DisposedITAT Amritsar11 Jul 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.189/Asr/2018 Assessment Years: 2014-15

Section 143(3)Section 2(22)(e)Section 250

The DCIT, Anand Circle, Anand vs. Shri Dipakbhai Chandrakant Shah, Anand

In the result, the appeal of the Revenue is dismissed

ITA 2866/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad25 Jun 2021AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.2866/Ahd/2015 िनधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T, Shri Dipakbhai Chandrakant Shah, Anand Circle, Vs. C/O. Artee Roadways, Anand. Amul Dairy Road, Anand-388001. Pan: Ajgps8977F

For Appellant: Shri A.L. Thakkar, A.RFor Respondent: Shri L.P. Jain, Sr.D.R

Section 2(22)(e)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.2866/AHD/2015 िनधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T, Shri Dipakbhai Chandrakant Shah, Anand Circle, Vs. C/O. Artee Roadways, Anand. Amul Dairy Road, Anand-388001. PAN: AJGPS8977F (Applicant) (Respondent) Revenue by : Shri L.P. Jain, Sr.D.R Assessee by : Shri A.L. Thakkar, A.R सुनवाई क" तारीख/Date of Hearing : 01/06/2021 घोषणा क" तारीख /Date of Pronouncement: 25…