Bagmane Constructions (P) Ltd. v. CIT & Anr.

318 ITR 376High Court2009#1409 most cited

What is Bagmane Constructions (P) Ltd. v. CIT & Anr. authority for?

The provisions of Section 2(22)(e) regarding deemed dividends do not apply to transactions between a shareholder and a company that create mutual benefits and obligations, such as trade advances in the nature of commercial transactions.

81

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2025.

Also referred to as

Bagmane Constructions (P) Ltd. v. CIT · Section 2(22)(e) · deemed dividend · accumulated profits · mutual benefits and obligations · trade advances · commercial transactions

Also reported as

277 CTR 338

Sections most often in play

Section 115-OSection 115QSection 132Section 153ASection 2(22)(e)Section 142(1)Section 143(3)Section 147

Issues it is cited on

section 115qsection 142asection 150surrender of incomeaccumulated profitsmat creditsection 2(22)deemed dividendsection 2(22)(e)section 158bdsection 80icshell company

Judgments citing Bagmane Constructions (P) Ltd. v. CIT & Anr.

CIT vs. International Land Development Pvt Ltd

ITA/1296/2011HC Delhi02 Feb 2012

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 2(22)(e)Section 20v

…o/o $-3&4 * ilY THE HIGH COURT OF DELHI AT NEW DELHI + tTA 1296120rl & ITA r297l20lr CIT ..... APPellant Through: Mr. Abhishek Maratha, Sr. Standing with Ms. Anshul Sharma, Adv. VETSUS INTERNATIONAL LAND DEVELOPMENT PVT LTD ..... Respondent Through CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR ORDER 02.02.2012 These two appeals by the Revenue impugn a common order dated 6.5.2011 passed by the Income Tax Appellate Tribunal (tribunal, for short) in the case of IWs. International Land Development Pvt. Ltd. The appeals relate to assessment year 2005-06 and 2007-08. The Assessing Officer h…