CCIT v. Sarva Equity (P) Ltd.

225 Taxmann 172High Court2012#13774 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2022.

Judgments citing CCIT v. Sarva Equity (P) Ltd.

ACIT, Central Circle-3, New Delhi vs. Claridge Hotels P.Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4874/DEL/2017[2014-15]Status: DisposedITAT Delhi27 Jun 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4874/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Claridge Hotels Pvt. Ltd., Central Circle-3, 12, Aurangzeb Road, New Delhi-110055 New Delhi-1100011 (Appellant) (Respondent) Pan No. Aaacc0022B

For Appellant: Sh. Gaurav Jain, Adv. &For Respondent: Sh. Mahesh Shah, CIT DR
Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 4874/Del/2017 : Asstt. Year : 2014-15 ACIT, Vs Claridge Hotels Pvt. Ltd., Central Circle-3, 12, Aurangzeb Road, New Delhi-110055 New Delhi-1100011 (APPELLANT) (RESPONDENT) PAN No. AAACC0022B Assessee by : Sh. Gaurav Jain, Adv. & Sh. Sanket Gupta, CA Revenue by : Sh. Mahesh Shah, CIT DR Date of Hearing: 26.05.2022 Date of Pronouncement: 27.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the Revenue gainst the o…

ACIT Corporate Circle 2, Coimbatore vs. Late Shri Naren Rajan, Rep.by L/H Smt. Padmini V.R, Coimbatore

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 1161/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Aug 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…Section 80Q of the Act and the assessment, taking it as a “deemed dividend” under Section 2(22)(e) of the Act. The common question involved in the above cases is answered accordingly. d) The Karnataka High Court in the case of CCIT Vs Sarva Equity (P) Ltd — 225 Taxmann 172 at Para 17 held; “17. Section 2(22)(e) of the Act is designed to strike balance, i.e., advance or loan to a shareholder and that the word shareholder can mean only a registered shareholder. A beneficial owner of shares whose name does not appear in the Register of shareholders of the Company cannot be stated to be a shareholder. He may be be…

Padmini Rajan, L/R of Late (Shri) Naren Rajan, Coimbatore vs. DCIT Corporate Circle 2, Coimbatore

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 1002/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Aug 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…Section 80Q of the Act and the assessment, taking it as a “deemed dividend” under Section 2(22)(e) of the Act. The common question involved in the above cases is answered accordingly. d) The Karnataka High Court in the case of CCIT Vs Sarva Equity (P) Ltd — 225 Taxmann 172 at Para 17 held; “17. Section 2(22)(e) of the Act is designed to strike balance, i.e., advance or loan to a shareholder and that the word shareholder can mean only a registered shareholder. A beneficial owner of shares whose name does not appear in the Register of shareholders of the Company cannot be stated to be a shareholder. He may be be…

Naren Rajan, Coimbatore vs. ACIT, Coimbatore

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 743/CHNY/2015[2011-12]Status: DisposedITAT Chennai09 Aug 2021AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…Section 80Q of the Act and the assessment, taking it as a “deemed dividend” under Section 2(22)(e) of the Act. The common question involved in the above cases is answered accordingly. d) The Karnataka High Court in the case of CCIT Vs Sarva Equity (P) Ltd — 225 Taxmann 172 at Para 17 held; “17. Section 2(22)(e) of the Act is designed to strike balance, i.e., advance or loan to a shareholder and that the word shareholder can mean only a registered shareholder. A beneficial owner of shares whose name does not appear in the Register of shareholders of the Company cannot be stated to be a shareholder. He may be be…

M.Kiran Kumar, Chennai vs. ACIT Central Circle-1(4), Chennai

In the result, appeal filed by the assessee is partly allowed

ITA 3374/CHNY/2019[2015-16]Status: DisposedITAT Chennai01 Mar 2021AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri G.Baskar, Advocate
Section 10(38)Section 133ASection 2(22)(e)

…Section 80Q of the Act and the assessment, taking it as a “deemed dividend” under Section 2(22)(e) of the Act. The common question involved in the above cases is answered accordingly. d) The Karnataka High Court in the case of CCIT Vs Sarva Equity (P) Ltd — 225 Taxmann 172 at Para 17 held; “17. Section 2(22)(e) of the Act is designed to strike balance, i.e., advance or loan to a shareholder and that the word 44 I.T.A. No.3374/CHNY/2019 shareholder can mean only a registered shareholder. A beneficial owner of shares whose name does not appear in the Register of shareholders of the Company cannot be stated to be…

M/S International Fresh Farm Products (India) Limited, Chandigarh vs. DCIT, C-1(1), Chandigarh

In the result, appeal of the assessee is allowed

ITA 386/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh11 Dec 2019AY 2014-15
For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Arvind Sudarshan, Sr. DR
Section 10(34)Section 115Section 143(1)Section 2(22)(e)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA No.386/Chd/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/s International Fresh Farm The DCIT बनाम Products (India) Limited Circle-1(1) C/o Parikshit Aggarwal, CA Chandigarh H.No. 1238, Sector 22-B Chandigarh "थायी लेखा सं./PAN NO: AAACI5038D अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Parikshit Aggarwal, CA राज"व क" ओर से/ Revenue by : Shri Arv…

The Commissioner of Income-Tax vs. M/S Salarpuria Properties Pvt.Ltd

RP/290/2011HC Karnataka18 Sept 2015

Bench: RAVI MALIMATH,N.KUMAR

Section 2(22)Section 2(22)(e)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF SEPTEMBER 2015 PRESENT THE HON’BLE MR.JUSTICE N.KUMAR AND THE HON’BLE MR.JUSTICE RAVI MALIMATH RP.NO.290 OF 2011 IN ITA NO.401 OF 2009 A/W ITA.NO.398 OF 2009 C/W ITA.NO.400 OF 2009 RP.NO.290/2011: BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R.BUILDING, QUEENS ROAD, BENGALURU. 2. THE DEPUTY COMMISSIONER OF INCOME TAX (TDS), CIRCLE – 18(2), C.R.BUILDING, QUEENS ROAD, BENGALURU. ... PETITIONERS (BY SRI K.V.ARAVIND, ADVOCATE) 2 AND : M/S.SALARPURIA PROPERTIES PVT.LTD…

CCIT v. Sarva Equity (P) Ltd. (225 Taxmann 172) — Cited in 7 Judgments | BharatTax