460 (P & H) (PB-I: Pg 92-93). 8) CIT v. Atul Engineering Udyog

51 Taxmann.com 569High Court2014#6386 most cited

What is 460 (P & H) (PB-I: Pg 92-93). 8) CIT v. Atul Engineering Udyog authority for?

Trade advances in the nature of commercial transactions are not considered 'advances' under section 2(22)(e) of the Income Tax Act, 1961.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Atul Engineering Udyog · section 2(22)(e) · deemed dividend · trade advances · commercial transactions · accumulated profits · dividend distribution tax · beneficial owner · commercial expediency · business expediency

Sections most often in play

Section 2(22)(e)Section 153ASection 115-OSection 115QSection 132Section 143(3)Section 133(6)Section 142(1)

Issues it is cited on

section 115qaccumulated profitssection 2(22)deemed dividendsection 2(22)(e)dividend distribution taxstatement under section 132(4)business expediencybeneficial ownercommercial expediencysection 132(4)first appeal

Judgments citing 460 (P & H) (PB-I: Pg 92-93). 8) CIT v. Atul Engineering Udyog

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)

…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)(…

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…

Raj Hemant Shroff, Mumbai vs. ACIT-6(1)(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 986/MUM/2024[2012-13]Status: DisposedITAT Mumbai27 Nov 2024AY 2012-13

Bench: Shri Saktijit Dey, Hon’Ble & Shri Amarjit Singh, Hon’Bleassessment Year: 2012-13 Raj Hemant Shroff Acit-6(1)(1), Mumbai 11, Vallabh Apartments, Bhulabhai Vs Desai Road Breach Candy, Mumbai-400036. Pan: Aacps 5875 P (Appellant) (Respondent)

For Appellant: Shri Nitesh JoshiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 143(1)Section 147Section 2(22)(e)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘D’, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT AND SHRI AMARJIT SINGH, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2012-13 Raj Hemant Shroff ACIT-6(1)(1), Mumbai 11, Vallabh Apartments, Bhulabhai vs Desai Road Breach Candy, Mumbai-400036. PAN: AACPS 5875 P (Appellant) (Respondent) Present for: Assessee by : Shri Nitesh Joshi Revenue by : Shri R.R. Makwana, Sr. DR Date of Hearing : 18.11.2024 Date of Pronouncement : 27.11.2024 O R D E R PER AMARJIT SINGH, AM: This appeal of the assessee for the assessment year 2012-13 is directed against the o…

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…

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…

The Deputy Commissioner of Income Tax, Circle-1(1), Guntur vs. Lalith Kumar Bagrecha, Guntur

In the result, appeal of the revenue as well as the cross objections of the assessee allowed for statistical purposes

ITA 232/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam07 Feb 2020AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.232/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2012-13) Dy.Commissioner Of Income Tax Vs. Sri Lalith Kumar Bagrecha Circle-1(1) 24-9-80, R.Agraharam Guntur Guntur [Pan :Acvpm9444K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri B.Rama Krishna, DRFor Respondent: Shri G.V.N.Hari, AR
Section 188Section 2(22)(e)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.232/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2012-13) Dy.Commissioner of Income Tax Vs. Sri Lalith Kumar Bagrecha Circle-1(1) 24-9-80, R.Agraharam Guntur Guntur [PAN :ACVPM9444K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.69/Viz/2019 Arising out of I.T.A.No.232/Viz/2019 (ननधधारण वर्ा/…

Pasl Windtech Pvt.Ltd., Ahmedabad vs. ITO, Ward-3(1)(2), Ahmedabad

In the result, appeal filed by the Assessee is allowed

ITA 2302/AHD/2017[2014-2015]Status: DisposedITAT Ahmedabad16 Jan 2020AY 2014-2015

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri L.P. Jain, Sr. D.R
Section 2(22)(e)Section 234ASection 271

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. Nos: 2302 & 2366/AHD/2017 (Assessment Year: 2014-15) PASL Windtech Pvt. Ltd. V/S Income Tax Officer, Ward- Plot No. 37B, Phse-1, 3 (1)(2), Ahmedabad GIDC, Vatva, Ahmedabad- 382445 PASL Windtech Pvt. Ltd. Income Tax Officer, Ward- VS Plot No. 37B, Phse-1, 3 (1)(2), Ahmedabad GIDC, Vatva, Ahmedabad- 382445 (Appellant) (Respondent) PAN: AABCA 3022G Appellant by : Shri Bandish Soparkar, AR Respondent by : Shri L.P. Jain, Sr. D.R. (आदेश)/ORDER Date of…

Assistant Commissioner of Income Tax, Circle-1(1), Guntur vs. Sakunthala Madala, Guntur

In the result, appeals of the Revenue are dismissed

ITA 190/VIZ/2018[2009-10]Status: DisposedITAT Visakhapatnam12 Sept 2018AY 2009-10

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.187/Viz/2018 & 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.189/Viz/2018 & 190/Viz/2018 (धििाारणिर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Smt.Sakunthala Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9450F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri Ch.Sanjeev, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri M Madhusudan, Ar सुनवाई की तारीख / Date Of Hearing : 04.09.2018 12 .09.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri Ch.Sanjeev, DRFor Respondent: Shri M Madhusudan, AR
Section 2(22)(e)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.187/Viz/2018 and 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 and 2009-10 respectively) The ACIT, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1st Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [PAN :ACVPM9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A…

Assistant Commissioner of Income Tax, Circle-1(1), Guntur vs. Sakunthala Madala, Guntur

In the result, appeals of the Revenue are dismissed

ITA 189/VIZ/2018[2008-09]Status: DisposedITAT Visakhapatnam12 Sept 2018AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.187/Viz/2018 & 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.189/Viz/2018 & 190/Viz/2018 (धििाारणिर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Smt.Sakunthala Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9450F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri Ch.Sanjeev, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri M Madhusudan, Ar सुनवाई की तारीख / Date Of Hearing : 04.09.2018 12 .09.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri Ch.Sanjeev, DRFor Respondent: Shri M Madhusudan, AR
Section 2(22)(e)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.187/Viz/2018 and 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 and 2009-10 respectively) The ACIT, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1st Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [PAN :ACVPM9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A…

Assistant Commissioner of Income Tax, Circle-1(1), Guntur vs. Sudhakar Madala, Guntur

In the result, appeals of the Revenue are dismissed

ITA 188/VIZ/2018[2009-10]Status: DisposedITAT Visakhapatnam12 Sept 2018AY 2009-10

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.187/Viz/2018 & 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.189/Viz/2018 & 190/Viz/2018 (धििाारणिर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Smt.Sakunthala Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9450F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri Ch.Sanjeev, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri M Madhusudan, Ar सुनवाई की तारीख / Date Of Hearing : 04.09.2018 12 .09.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri Ch.Sanjeev, DRFor Respondent: Shri M Madhusudan, AR
Section 2(22)(e)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.187/Viz/2018 and 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 and 2009-10 respectively) The ACIT, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1st Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [PAN :ACVPM9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A…

Assistant Commissioner of Income Tax, Circle-1(1), Gutnur vs. Sudhakar Madala, Guntur

In the result, appeals of the Revenue are dismissed

ITA 187/VIZ/2018[2008-09]Status: DisposedITAT Visakhapatnam12 Sept 2018AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.187/Viz/2018 & 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.189/Viz/2018 & 190/Viz/2018 (धििाारणिर्ा/Assessment Year:2008-09 & 2009-10 Respectively) The Acit, Circle-1(1) Smt.Sakunthala Madala Guntur Janachaitanya Housing Pvt. Ltd. 1St Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [Pan :Acvpm9450F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri Ch.Sanjeev, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri M Madhusudan, Ar सुनवाई की तारीख / Date Of Hearing : 04.09.2018 12 .09.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri Ch.Sanjeev, DRFor Respondent: Shri M Madhusudan, AR
Section 2(22)(e)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.187/Viz/2018 and 188/Viz/2018 (धििाारण िर्ा/Assessment Year:2008-09 and 2009-10 respectively) The ACIT, Circle-1(1) Sri Sudhakar Madala Guntur Janachaitanya Housing Pvt. Ltd. 1st Floor, Pasumalai Complex 5/1 Aundelpet, Guntur [PAN :ACVPM9449E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A…

ITO, New Delhi vs. Shri Sandeep Sabharwal, New Delhi

ITA 2336/DEL/2011[2007-08]Status: DisposedITAT Delhi14 Oct 2015AY 2007-08

Bench: Sh. G. C. Gupta, Hon’Ble & Sh. O.P.Kant

For Appellant: Sh. Sujit Kumar, Sr. DRFor Respondent: Sh. Ved Jain, CA
Section 143(2)Section 192Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. G. C. Gupta, Hon’ble Vice President And Sh. O.P.Kant, Accountant Member ITA No.2336/Del./2011 Asstt. Year : 2007-08 ITO, Vs Sandeep Sabharwal, Ward-13(4), Room 59/6, Prabhat Road, No.219, C.R. Building, Karol Bagh, New Delhi New Delhi PAN:AAZPS6361B (APPELLANT) (RESPONDENT) Appellant by : Sh. Sujit Kumar, Sr. DR Respondent by : Sh. Ved Jain, CA Date of Hearing : 01.10.2015 Date of Pronouncement :14.10.2015 ORDER PER O.P. Kant AM This appeal of the Revenue is directed against the order dated 31.01.2011 of learned Commissioner of Income-…