(b) Manish Karwa v. Asst. CIT

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

…assessee-firm-HELD- Dividend is taxable in hands of shareholder being registered and beneficial shareholder-Dividend is not taxable in hands of assessee as assessee-firm is no shareholder. (b) Manish Karwa v. Asst. CIT (2014) 24 ITJ 454 (Trib-Indore)/ (2014) 65 SOT 105 (URO): Assessee had 9.68% shares in the closely held company - AO added the shares held by HUF of assessee and minor child to contend the holding of the assessee was more than 10% - AO treated the dividend - HELD - The assessee should be the registered and beneficial owner of the shares- A minor child can be member of the company, if the shares a…

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)

…ssessee-firm- HELD-Dividend is taxable in hands of shareholder being registered and beneficial shareholder-Dividend is not taxable in hands of assessee as assessee-firm is no shareholders. (b) Manish Karwa v. Asst. CIT (2014) 24 ITJ 454 (Trib-Indore): (2014) 65 SOT 105 (URO) Assessee had 9.68% shares in the closely held company- AO added the shares held by HUF of assessee and minor child to contend the holding of the assessee was more than 10%- AO treated the dividend-HELD-The assessee should be the registered and beneficial owner of the shares- A minor child can be member of the company, if the shares are fully…

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)

…ssessee-firm- HELD-Dividend is taxable in hands of shareholder being registered and beneficial shareholder-Dividend is not taxable in hands of assessee as assessee-firm is no shareholders. (b) Manish Karwa v. Asst. CIT (2014) 24 ITJ 454 (Trib-Indore): (2014) 65 SOT 105 (URO) Assessee had 9.68% shares in the closely held company- AO added the shares held by HUF of assessee and minor child to contend the holding of the assessee was more than 10%- AO treated the dividend-HELD-The assessee should be the registered and beneficial owner of the shares- A minor child can be member of the company, if the shares are fully…

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)

…ssessee-firm- HELD-Dividend is taxable in hands of shareholder being registered and beneficial shareholder-Dividend is not taxable in hands of assessee as assessee-firm is no shareholders. (b) Manish Karwa v. Asst. CIT (2014) 24 ITJ 454 (Trib-Indore): (2014) 65 SOT 105 (URO) Assessee had 9.68% shares in the closely held company- AO added the shares held by HUF of assessee and minor child to contend the holding of the assessee was more than 10%- AO treated the dividend-HELD-The assessee should be the registered and beneficial owner of the shares- A minor child can be member of the company, if the shares are fully…