370 ITR 720 (Allahabad) 9. Star Chemical (P.) Ltd. v. CIT

12 Taxmann.com 496High Court2011#5614 most cited

What is 370 ITR 720 (Allahabad) 9. Star Chemical (P.) Ltd. v. CIT authority for?

When lending money is not the business of a company, loans or advances given to an assessee-shareholder are treated as deemed dividends under section 2(22)(e) of the Income-tax Act. The provisions of section 2(22)(e) apply to a company that has taken a loan from its subsidiary.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

Star Chemical (P.) Ltd. v. CIT · section 2(22)(e) · deemed dividend · loan to shareholder · company loan from subsidiary · lending business · Allahabad High Court · Bombay High Court · 370 ITR 720 · 12 Taxmann.com 496 · 203 ITR 11 · 72 Taxmann 279 · 114 CTR 185

Also reported as

203 ITR 1172 Taxmann 279114 CTR 185

Sections most often in play

Section 143(3)Section 147Section 148Section 36(1)(vii)Section 36(2)Section 37Section 56(2)(viib)Section 68

Issues it is cited on

section 36(2)(i)section 36(2)section 56(2)(viib)valuation of sharessection 36(1)(vii)section 36(1)section 36section 37notice under section 148section 68previous yearsection 11

Judgments citing 370 ITR 720 (Allahabad) 9. Star Chemical (P.) Ltd. v. CIT

Tutor Investment and Finance Pvt Ltd, Mumbai vs. DCIT, Central Circle 6(4), Mumbai

In the result, the orders of the ld

ITA 289/MUM/2025[2015-16]Status: DisposedITAT Mumbai24 Mar 2025AY 2015-16

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri Snehal Shah, CAFor Respondent: Shri Hemanshu Joshi, (Sr. DR)
Section 143(3)Section 147Section 148Section 56(2)(viib)Section 68

….AR has placed reliance on the various Court decisions in the cases of CIT vs P a g e | 10 ITA No. 287,288,289, 290 &291/Mum/2025 A.Y. 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 Tutor Investment and Finance Pvt. Limited, Mumbai Star Chemicals(Bombay) P.Ltd 203 ITR 11(Bom),CIT vs Elgi Equipments 151 Taxmann.com 428(SC),TRF vs CIT , CIT vs Padma Bora in 54 Taxmann.com319(Bom), Pepsico India Holdings in ITA No.147/Del/2010(Del-ITAT),Summit Investment Ltd ITA No. 338/Kol/199,Suresh Gaggal vs ITO 222 CTR 96(HP). 9. We have carefully considered all the relevant facts of the case, rival submissions and materials pla…

Tutor Investment and Finance Pvt Ltd, Mumbai vs. DCIT Central Circle 6(4), Mumbai

In the result, the orders of the ld

ITA 288/MUM/2025[2014-15]Status: DisposedITAT Mumbai24 Mar 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri Snehal Shah, CAFor Respondent: Shri Hemanshu Joshi, (Sr. DR)
Section 143(3)Section 147Section 148Section 56(2)(viib)Section 68

….AR has placed reliance on the various Court decisions in the cases of CIT vs P a g e | 10 ITA No. 287,288,289, 290 &291/Mum/2025 A.Y. 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 Tutor Investment and Finance Pvt. Limited, Mumbai Star Chemicals(Bombay) P.Ltd 203 ITR 11(Bom),CIT vs Elgi Equipments 151 Taxmann.com 428(SC),TRF vs CIT , CIT vs Padma Bora in 54 Taxmann.com319(Bom), Pepsico India Holdings in ITA No.147/Del/2010(Del-ITAT),Summit Investment Ltd ITA No. 338/Kol/199,Suresh Gaggal vs ITO 222 CTR 96(HP). 9. We have carefully considered all the relevant facts of the case, rival submissions and materials pla…

Tutor Investment and Finance Pvt Ltd, Mumbai vs. DCIT, Central Circle 6(4), Mumbai

In the result, the orders of the ld

ITA 287/MUM/2025[2013-14]Status: DisposedITAT Mumbai24 Mar 2025AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri Snehal Shah, CAFor Respondent: Shri Hemanshu Joshi, (Sr. DR)
Section 143(3)Section 147Section 148Section 56(2)(viib)Section 68

….AR has placed reliance on the various Court decisions in the cases of CIT vs P a g e | 10 ITA No. 287,288,289, 290 &291/Mum/2025 A.Y. 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 Tutor Investment and Finance Pvt. Limited, Mumbai Star Chemicals(Bombay) P.Ltd 203 ITR 11(Bom),CIT vs Elgi Equipments 151 Taxmann.com 428(SC),TRF vs CIT , CIT vs Padma Bora in 54 Taxmann.com319(Bom), Pepsico India Holdings in ITA No.147/Del/2010(Del-ITAT),Summit Investment Ltd ITA No. 338/Kol/199,Suresh Gaggal vs ITO 222 CTR 96(HP). 9. We have carefully considered all the relevant facts of the case, rival submissions and materials pla…

Xl Enterprises Ltd., Kolkata vs. ITO, Ward - 12(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2105/KOL/2019[2012-13]Status: DisposedITAT Kolkata23 Mar 2023AY 2012-13

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 133(6)Section 2(22)(e)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"यके सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 2105/Kol/2019 Assessment Year: 2012-13 M/ s XL Enterprises Ltd. Vs. ITO, Ward-12(2), Kolkata (PAN: AAACX 0132 H) Appellant / (अपीलाथ") Respondent / ( !यथ") 01.02.2023 Date of Hearing / सुनवाई क$ "त&थ Date of Pronouncement/ 23.03.2023 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Manoj Kataruka, A.R "नधा"/रती क$ ओर से For the Respondent/ Shri Vijay Kumar, Add…

Shri Sanjay Shantilal Jain, Mumbai vs. JCIT, Central Range-8, Mumbai

In the result, the appeals of the assessee for assessment year

ITA 6140/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Nov 2022AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2011-12 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2013-14 & Assessment Year: 2014-15

For Respondent: Assessee by Mr. Rushabh Mehta
Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2013-14 & Assessment Year: 2014-15 Shri Sanjay DCIT Central Range-8 (3), Shantilal Jain 6th Floor, Aayakar Bhavan, Vs. B-72, 7, Kalpataru Residency, Maharshi Karve Road, Sion Koliwada Road Mumbai-400 020. Mumbai-400 022 PAN No. AABPJ3761A Appellant Respondent : Assessee by Mr. Rushabh Mehta : Revenue by Mr. Manoj Kumar, CIT-DR Date of Hearing : 12/10/2022 : Dat…

DCIT, New Delhi vs. M/S. Saamag Developers Ltd., New Delhi

In the result, the Revenue’s appeal stand dismissed

ITA 4058/DEL/2015[2011-12]Status: DisposedITAT Delhi08 Jul 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, New Delhi vs. M/S. Saga Developers Pvt. Ltd., New Delhi

In the result, the Revenue’s appeal stand dismissed

ITA 2603/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, New Delhi vs. M/S. Saamag Infrastructure Ltd., New Delhi

In the result, the Revenue’s appeal stand dismissed

ITA 2600/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, New Delhi vs. M/S. Saamag Construction Ltd., New Delhi

In the result, the Revenue’s appeal stand dismissed

ITA 2599/DEL/2014[2006-07]Status: DisposedITAT Delhi08 Jul 2019AY 2006-07

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, Central Circle- 19, New Delhi vs. Forum Sales Pvt. Ltd., New Delhi

In the result, the appeals filed by the revenue are dismissed and appeals filed by the assessee are partly allowed

ITA 3249/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Oct 2018AY 2014-15

Bench: Sh. R.K. Panda & Smt. Beena Pillai

Section 132Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. R.K. PANDA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.2471/Del/2018 to 2472/Del/2018 Assessment Year: 2013-14 and 2014-15 Forum Sales Pvt. Ltd. ACIT Vs C-134, Ground Floor, Central Circle -19 Defence Colony, New Delhi New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) ITA No.3248/Del/2014 to 3249/Del/2018 Assessment Year: 2013-14 and 2014-15 DCIT Forum Sales Pvt. Ltd. Vs Central Circle-19 C-134, Ground Floor, New Delhi Defence Colony, New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) Assessee by…

DCIT, Central Circle- 19, New Delhi vs. Forum Sales Pvt. Ltd., New Delhi

In the result, the appeals filed by the revenue are dismissed and appeals filed by the assessee are partly allowed

ITA 3248/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Oct 2018AY 2013-14

Bench: Sh. R.K. Panda & Smt. Beena Pillai

Section 132Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. R.K. PANDA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.2471/Del/2018 to 2472/Del/2018 Assessment Year: 2013-14 and 2014-15 Forum Sales Pvt. Ltd. ACIT Vs C-134, Ground Floor, Central Circle -19 Defence Colony, New Delhi New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) ITA No.3248/Del/2014 to 3249/Del/2018 Assessment Year: 2013-14 and 2014-15 DCIT Forum Sales Pvt. Ltd. Vs Central Circle-19 C-134, Ground Floor, New Delhi Defence Colony, New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) Assessee by…

Forum Sales Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, the appeals filed by the revenue are dismissed and appeals filed by the assessee are partly allowed

ITA 2472/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Oct 2018AY 2014-15

Bench: Sh. R.K. Panda & Smt. Beena Pillai

Section 132Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. R.K. PANDA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.2471/Del/2018 to 2472/Del/2018 Assessment Year: 2013-14 and 2014-15 Forum Sales Pvt. Ltd. ACIT Vs C-134, Ground Floor, Central Circle -19 Defence Colony, New Delhi New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) ITA No.3248/Del/2014 to 3249/Del/2018 Assessment Year: 2013-14 and 2014-15 DCIT Forum Sales Pvt. Ltd. Vs Central Circle-19 C-134, Ground Floor, New Delhi Defence Colony, New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) Assessee by…

Forum Sales Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, the appeals filed by the revenue are dismissed and appeals filed by the assessee are partly allowed

ITA 2471/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Oct 2018AY 2013-14

Bench: Sh. R.K. Panda & Smt. Beena Pillai

Section 132Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. R.K. PANDA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.2471/Del/2018 to 2472/Del/2018 Assessment Year: 2013-14 and 2014-15 Forum Sales Pvt. Ltd. ACIT Vs C-134, Ground Floor, Central Circle -19 Defence Colony, New Delhi New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) ITA No.3248/Del/2014 to 3249/Del/2018 Assessment Year: 2013-14 and 2014-15 DCIT Forum Sales Pvt. Ltd. Vs Central Circle-19 C-134, Ground Floor, New Delhi Defence Colony, New Delhi -110024 PAN AAACF0285H (APPELLANT) (RESPONDENT) Assessee by…

ITO, New Delhi vs. Sh. Vikram Krishna, New Delhi

Accordingly, both the grounds of appeal of revenue are allowed

ITA 481/DEL/2016[2010-11]Status: DisposedITAT Delhi23 Aug 2018AY 2010-11

Bench: Sh. S. K. Yadav & Sh. Prashant Maharishiito Vs Vikram Krishna Ward-6(1), Room No. 380C, 12, School Lane C. R. Building New Delhi New Delhi Aadpk4288P (Respondent) (Appellant) Appellant By Sh. S. L. Anuragi, Sr. Dr Respondent By Sh. Gagan Kumar, Adv & Mr. Manoj Nagreth, Ca Date Of Hearing 22.05.2018 Date Of Pronouncement 23.08.2018

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

…ITA No. 481/Del/2016 ITO V Vikram Krishna A Y 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SH. S. K. YADAV, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITO Vs Vikram Krishna Ward-6(1), Room No. 380C, 12, School Lane C. R. Building New Delhi New Delhi AADPK4288P (RESPONDENT) (APPELLANT) Appellant by Sh. S. L. Anuragi, Sr. DR Respondent by Sh. Gagan Kumar, Adv & Mr. Manoj Nagreth, CA Date of Hearing 22.05.2018 Date of Pronouncement 23.08.2018 ORDER PER PRASHANT MAHARISHI, JM 01 This appeal is filed by the Revenue against the order of the Commissioner of In…

ACIT, New Delhi vs. Mrs. Seema Devi Bansal, New Delhi

In the result, the Revenue’s appeal stands dismissed

ITA 6462/DEL/2014[2010-11]Status: DisposedITAT Delhi18 Jul 2018AY 2010-11

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. K. Tewari, Sr. DR
Section 142(1)Section 143(1)Section 143(3)Section 148Section 2Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 6462/DEL/2014 A.Y. : 2010-11 ACIT, CENTRAL CIRCLE-3, SEEMA DEVI BANSAL, NEW DELHI VS. SHOP NO. 2, SARBATI ROOM NO. 332, ARA CENTRE, BUILDING, JHANDEWALAN EXTENSION, JAWALA HERI MARKET, NEW DELHI PASCHIM VIHAR, NEW DELHI (PAN: AAFPB3425R) (APPELLANT) (RESPONDENT) Department by : Sh. K. Tewari, Sr. DR Assessee by : Sh. Ved Jain, Adv. ORDER PER H.S. SIDHU : JM Revenue has filed this appeal against the order dated 01.9.2014 for A.Y. 2010-11 of the Ld.…

ACIT, New Delhi vs. Sh. Sanjay Passi, New Delhi

In the result, the Revenue’s appeal as well as Assessee’s Cross

ITA 1450/DEL/2015[2012-13]Status: DisposedITAT Delhi11 Jul 2018AY 2012-13

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. V.K. Agarwal, A.RFor Respondent: Sh. S.S. Rana, CIT(DR)
Section 127Section 132Section 142(1)Section 143(1)Section 143(2)Section 153ASection 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 1450/DEL/2015 A.Y. : 2012-13 ACIT, CENTRAL CIRCLE-8, SANJAY PASSI, ROOM NO. 333, VS. 57, GOLF LINKS, ARA CENTRE, JHANDEWALAN NEW DELHI – 110 003 EXTENSION, (PAN: AAGPP7032H) NEW DELHI (APPELLANT) (RESPONDENT) CROSS OBJECTION NO. 280/DEL/2015 A.Y. : 2012-13 SANJAY PASSI, ACIT, CENTRAL CIRCLE-8, 57, GOLF LINKS, VS. ROOM NO. 333, NEW DELHI – 110 003 ARA CENTRE, JHANDEWALAN (PAN: AAGPP7032H) EXTENSION, NEW DELHI (APPELLANT) (RESPONDENT) Department by :…

Mr. Jitendra Kumar Gupta, Meerut vs. ACIT, Meerut

In the result, the Appeal of the is allowed

ITA 274/DEL/2016[2012-13]Status: DisposedITAT Delhi29 Nov 2017AY 2012-13

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

For Appellant: Sh. Sumit Goyal, CAFor Respondent: Sh. Kaushlendra Tiwari, Sr. DR
Section 14(3)Section 142(1)Section 143(2)Section 2(22)Section 2(22)(e)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 274/DEL/2016 A.Y. : 2012-13 JITENDRA KUMAR GUPTA ACIT, CIRCLE-1, 219, RAILWAY ROAD, VS. MEERUT MEERUT – 250002 UTTAR PADESH (PANl AARPG5507B) (APPELLANT) (RESPONDENT) Assessee by : Sh. Sumit Goyal, CA Department by : Sh. Kaushlendra Tiwari, Sr. DR. ORDER PER H.S. SIDHU : JM Assessee has filed this Appeal against the impugned Order dated 17.12.2015 passed by the Ld. CIT(A), Meerut relevant to assessment year 2012-13 on the following grounds:- “1. That the A…

Ashwani Kapoor, New Delhi vs. ITO, New Delhi

Appeal of the assessee is allowed

ITA 808/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Nov 2017AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiashwani Kapoor, Vs. Ito, A-44, Kailash Colony, Ward-3(2), New Delhi New Delhi Pan:Aigpk9963L (Appellant) (Respondent) Acit, Vs. Ashwani Kapoor, Circle-6(1), A-44, Kailash Colony, New Delhi New Delhi Pan:Aigpk9963L (Appellant) (Respondent) Assessee By : Shri K Sampath, Adv Revenue By: Shri Rc Pandey, Sr. Dr Date Of Hearing 28/08/2017 Date Of Pronouncement 09/11/2017

For Appellant: Shri K Sampath, AdvFor Respondent: Shri RC Pandey, Sr. DR
Section 143(3)Section 147Section 2(22)Section 2(22)(e)

…ACIT V Ashwani kapoor ITA No 1245/Del/2016 A Y 2008-09 Ashwani kapoor V ITO ITA No 808/Del/2013 A Y 2009-10 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Ashwani Kapoor, Vs. ITO, A-44, Kailash Colony, Ward-3(2), New Delhi New Delhi PAN:AIGPK9963L (Appellant) (Respondent) ACIT, Vs. Ashwani Kapoor, Circle-6(1), A-44, Kailash Colony, New Delhi New Delhi PAN:AIGPK9963L (Appellant) (Respondent) Assessee by : Shri K Sampath, Adv Revenue by: Shri RC Pandey, Sr. DR Date of Hearing 28/08/2017 Date of pronouncement…

Asst CIT CC 38, Mumbai vs. Reynold Shirting P.Ltd, Mumbai

In the result, assessee’s appeal is allowed and departmental appeal is dismissed

ITA 5390/MUM/2012[2010-11]Status: DisposedITAT Mumbai28 Apr 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwalassessment Year: 2010-11 M/S. Reynold Shirting Pvt. Ltd., Asst. Commissioner Of Income 1St Floor, D-Wing, Oberoi Tax, Garden Estate Chandivali Central Circle – 38, Farms Road, Vs. Aayakar Bhavan, Chandivali, Ground Floor, Andheri (E), M.K. Road, Mumbai – 400 072 Mumbai - 400020 Pan: Aaccr 7055H (Appellant) (Respondent) Assessment Year: 2010-11 Asst. Commissioner Of Income M/S. Reynold Shirting Pvt. Tax, Ltd., Central Circle – 38, 143, Shiv Shakti Indl. Estate, 3Rd Phase, Opp. Mittal Estate, R.No.32(1), Ground Floor, Vs. Aayakar Bhavan, Andheri Kurla Road, M.K. Road, Andheri (East), Mumbai - 400020 Mumbai – 400 059 Pan: Aaccr 7055H (Appellant) (Respondent)

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri R. Ravikiran, D.R
Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “I”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. Reynold Shirting Pvt. Ltd., Asst. Commissioner of Income 1st Floor, D-Wing, Oberoi Tax, Garden Estate Chandivali Central Circle – 38, Farms Road, Vs. Aayakar Bhavan, Chandivali, Ground Floor, Andheri (E), M.K. Road, Mumbai – 400 072 Mumbai - 400020 PAN: AACCR 7055H (Appellant) (Respondent) Assessment Year: 2010-11 Asst. Commissioner of Income M/s. Reynold Shirting Pvt. Tax, Ltd., Central Circle – 38, 143, Shiv Shakti Indl. Estate,…

Reynold Shirting P. Ltd, Mumbai vs. Asst CIT Cen Cir 38, Mumbai

In the result, assessee’s appeal is allowed and departmental appeal is dismissed

ITA 4333/MUM/2012[2010-11]Status: DisposedITAT Mumbai28 Apr 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwalassessment Year: 2010-11 M/S. Reynold Shirting Pvt. Ltd., Asst. Commissioner Of Income 1St Floor, D-Wing, Oberoi Tax, Garden Estate Chandivali Central Circle – 38, Farms Road, Vs. Aayakar Bhavan, Chandivali, Ground Floor, Andheri (E), M.K. Road, Mumbai – 400 072 Mumbai - 400020 Pan: Aaccr 7055H (Appellant) (Respondent) Assessment Year: 2010-11 Asst. Commissioner Of Income M/S. Reynold Shirting Pvt. Tax, Ltd., Central Circle – 38, 143, Shiv Shakti Indl. Estate, 3Rd Phase, Opp. Mittal Estate, R.No.32(1), Ground Floor, Vs. Aayakar Bhavan, Andheri Kurla Road, M.K. Road, Andheri (East), Mumbai - 400020 Mumbai – 400 059 Pan: Aaccr 7055H (Appellant) (Respondent)

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri R. Ravikiran, D.R
Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “I”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. Reynold Shirting Pvt. Ltd., Asst. Commissioner of Income 1st Floor, D-Wing, Oberoi Tax, Garden Estate Chandivali Central Circle – 38, Farms Road, Vs. Aayakar Bhavan, Chandivali, Ground Floor, Andheri (E), M.K. Road, Mumbai – 400 072 Mumbai - 400020 PAN: AACCR 7055H (Appellant) (Respondent) Assessment Year: 2010-11 Asst. Commissioner of Income M/s. Reynold Shirting Pvt. Tax, Ltd., Central Circle – 38, 143, Shiv Shakti Indl. Estate,…

370 ITR 720 (Allahabad) 9. Star Chemical (P.) Ltd. v. CIT (12 Taxmann.com 496) — Cited in 21 Judgments | BharatTax