ACIT v. Bhaumik Color Pvt. Ltd.

ACIT, Ratlam vs. M/S Shirani Automotives Pvt. Ltd, Ratlam Mp

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2014-15 Acit, M/S. Shirani Automotive Ratlam P. Ltd. बनाम/ 29, Shirani Pura, Vs. Ratlam (Appellant / Revenue) (Respondent / Assessee) Pan: Aancs 1007 M Revenue By Shri P.K. Mishra, Cit-Dr Assessee By None Date Of Hearing 02.03.2023 Date Of Pronouncement 31.03.2023

…. Assessment year 2014-15 “6. We have given our thoughtful consideration and perused the materials available on record. As stated by the assessee, this issue has been settled by the Special Bench decision of this Tribunal in ACIT vs. Bhaumik Color Pvt. Ltd. (122 TTJ 865 Mum SB) wherein it has been held as follows: “…..Deemed dividend can be assessed only in the hands of a person who is a shareholder of a lender company and not in the hands of the borrowing concern in which such a shareholder is a member or partner having substantial interest. In the instant case the logo was given by a company not to its shareho…

ACIT, Ratlam vs. M/S Sagar Automobiles Pvt. Ltd, Ratlam

In the result, the appeal filed by the Revenue in ITA No

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri B.M. Biyani (Accountant Member)

…ord. As stated by the assessee, this issue has been settled by the Special Bench decision of this Tribunal in 9 I.TA Nos. 553, 554 & 569/IND/2018 A.Y. 2014-15 & 2015-16 Page No ACIT vs. M/s. Shirani Motors Pvt. Ltd. and Ors. ACIT vs. Bhaumik Color Pvt. Ltd. (122 TTJ 865 Mum SB) wherein it has been held as follows: “…..Deemed dividend can be assessed only in the hands of a person who is a shareholder of a lender company and not in the hands of the borrowing concern in which such a shareholder is a member or partner having substantial interest. In the instant case the logo was given by a company not to its shareh…

ACIT, Ratlam vs. M/S Shirani Motors Pvt. Ltd., Ratlam (Mp)

In the result, the appeal filed by the Revenue in ITA No

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri B.M. Biyani (Accountant Member)

…ord. As stated by the assessee, this issue has been settled by the Special Bench decision of this Tribunal in 9 I.TA Nos. 553, 554 & 569/IND/2018 A.Y. 2014-15 & 2015-16 Page No ACIT vs. M/s. Shirani Motors Pvt. Ltd. and Ors. ACIT vs. Bhaumik Color Pvt. Ltd. (122 TTJ 865 Mum SB) wherein it has been held as follows: “…..Deemed dividend can be assessed only in the hands of a person who is a shareholder of a lender company and not in the hands of the borrowing concern in which such a shareholder is a member or partner having substantial interest. In the instant case the logo was given by a company not to its shareh…

ACIT, Ratlam vs. M/S Shirani Motors Pvt. Ltd., Ratlam (Mp)

In the result, the appeal filed by the Revenue in ITA No

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri B.M. Biyani (Accountant Member)

…ord. As stated by the assessee, this issue has been settled by the Special Bench decision of this Tribunal in 9 I.TA Nos. 553, 554 & 569/IND/2018 A.Y. 2014-15 & 2015-16 Page No ACIT vs. M/s. Shirani Motors Pvt. Ltd. and Ors. ACIT vs. Bhaumik Color Pvt. Ltd. (122 TTJ 865 Mum SB) wherein it has been held as follows: “…..Deemed dividend can be assessed only in the hands of a person who is a shareholder of a lender company and not in the hands of the borrowing concern in which such a shareholder is a member or partner having substantial interest. In the instant case the logo was given by a company not to its shareh…