2(22)(e) of I.T.Act: 1 Miss P. Sarada v. CIT

96 Taxmann 11Supreme Court of India1998#5330 most cited

What is 2(22)(e) of I.T.Act: 1 Miss P. Sarada v. CIT authority for?

Advances made by a company to an assessee are treated as deemed dividends on the dates withdrawals are permitted, even if the account is adjusted before the year-end. Subsequent adjustments do not change the fact that notional dividends were received on various dates.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Ms P Sarada v CIT · section 2(22)(e) · deemed dividend · advances by company · notional dividends · date of withdrawal · account adjustment · year-end adjustment

Also reported as

144 CTR 2091

Sections most often in play

Section 142(1)Section 143(3)Section 2(22)(e)Section 132Section 139(1)Section 143(1)Section 115-OSection 139(4)

Judgments citing 2(22)(e) of I.T.Act: 1 Miss P. Sarada v. CIT

Sh. Harish Kanwar, New Delhi vs. ITO, New Delhi

In the result, the Appeal of the is allowed for statistical

ITA 529/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Oct 2017AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. Arun Kumar Yadav, Sr. DR
Section 143(1)Section 143(2)Section 2(22)(e)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 529/DEL/2017 A.Y. : 2011-12 SH. HARISH KANWAR, ITO, WARD 3(4), M-259, GREATER KAILASH-II, VS. NEW DELHI NEW DELHI – 110 048 (PAN: AABPK1035G) (APPELLANT) (RESPONDENT) Assessee by : Sh. Ved Jain, CA Department by : Sh. Arun Kumar Yadav, Sr. DR ORDER PER H.S. SIDHU : JM Assessee has filed this Appeal against the impugned Order dated 12.10.2016 passed by the Ld. CIT(A)-2, New Delhi relevant to assessment year 2011-12 on the following grounds:- 1. On the facts…

DCIT, New Delhi vs. M/S. Sindhu Holdings Ltd., New Delhi

In the result, the appeal filed by the revenue is dismissed

ITA 2766/DEL/2012[2008-09]Status: DisposedITAT Delhi29 Jan 2016AY 2008-09

Bench: Shri G.D. Agrawal & Shri A.T. Varkey

For Appellant: S/Shri Salil Kapoor & Sanat Kapoor, AdvocatesFor Respondent: Shri B.R.R. Kumar, Senior DR
Section 143Section 2(22)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT and SHRI A.T. VARKEY, JUDICIAL MEMBER ITA No.2766/Del./2012 (ASSESSMENT YEAR : 2008-09) DCIT, Circle 8 (1), vs. M/s. Sindhu Holdings Ltd, New Delhi. 17, Vasant Enclave, Rao Tula Ram Marg, New Delhi – 110 057. (PAN : AAACS2545P) (APPELLANT) (RESPONDENT) ASSESSEE BY : S/Shri Salil Kapoor & Sanat Kapoor, Advocates REVENUE BY : Shri B.R.R. Kumar, Senior DR ORDER PER A.T. VARKEY, JUDICIAL MEMBER : This appeal, at the instance of the revenue, is filed against the order of the CIT (Appeals)-XI, New Delhi dated 14…