Chief Commissioner of Income Tax-III v. Sarva Equity (P) Ltd.

44 Taxmann.com 28High Court2014#20873 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2023.

Judgments citing Chief Commissioner of Income Tax-III v. Sarva Equity (P) Ltd.

Deputy Commissioner of Income Tax, Central Circle-II, Mangalore vs. Shri.P.M.A.Razak, Mangalore

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

ITA 1637/BANG/2016[2013-14]Status: DisposedITAT Bangalore30 Aug 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Shri Saravanan, D.RFor Respondent: Smt. Sheetal, A.R

Section 132Section 139Section 142(1)Section 143(1)Section 2(22)(e)

…ITA No.1637/Bang/2016 Shri P.M.A. Razak, Mangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2013-14 Shri P.M.A. Razak HC-12, His Grace Apartments Deputy Commissioner of Income-tax Martin Paes Road Central Circle-II Vs. Hat Hill Mangalore Mangalore PAN NO : ABYPR9231M APPELLANT RESPONDENT Appellant by : Shri Saravanan, D.R. Respondent by : Smt. Sheetal, A.R. Date of Hearing : 29.08.2023 Date of Pronouncement : 30.08.2023 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by r…

DCIT vs. M/S Coastal Costruction

In the result, the revenue’s appeal is dismissed, while the CO by the assessee is partly allowed for statistical purposes

ITA 1005/BANG/2013[2006-07]Status: DisposedITAT Bangalore16 Mar 2021AY 2006-07

Bench: Shri Chandra Poojari & Shri George George Kdy. Commissioner Of Income Tax, Central Circle 2(3), Bangalore. …. Appellant.

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(D.R.)

Section 132Section 143Section 153ASection 153CSection 2Section 2(22)(e)Section 234

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ B ” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K, JUDICIAL MEMBER Dy. Commissioner of Income Tax, Central Circle 2(3), Bangalore. …. Appellant. Vs. M/s.Coastal Constructions, Zubaida Manzil, J.M. Road, Suratkal, Mangalore. …… Respondent. PAN AAGFC 3601F C.O. No.40/Bang/2014 (In ITA No.1005/Bang/2013) (Assessment Year: 2006-07) (By Assessee) Assessee By: Shri Narendra Sharma, Advocate. Revenue By: Shri Muzaffar Hussain, CIT(D.R.) Date of Hearing : 15.02.2021. Date of Pronouncement : 16.03.2021. Page 2 of 1…

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

In the result, the both appeals of the Revenue are dismissed

ITA 1514/KOL/2015[2010-2011]Status: DisposedITAT Kolkata18 Oct 2019AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Shri A.L.Saini, Am]

Section 80ISection 80i

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri A. T. Varkey, JM & Shri A.L.Saini, AM] I.TA No. 1514/Kol/2015 Assessment Year: 2010-11 And I.TA No. 1515/Kol/2015 Assessment Year: 2011-12 DCIT, Cir-12(1), Kolkata Vs. M/s. Bengal Ambuja Housing Development Ltd. PAN: AABCB0977F Appellant Respondent Date of Hearing 01.08.2019 Date of Pronouncement 18. 10 .2019 For the Appellant Dr. (Shri ) P.K. Srihari, CIT, ld.DR For the Respondent Shri D.S.Damle, FCA & Shri Akkal Dudhwewala, FCA, ld.ARs ORDER PER SHRI A.T. VARKEY, JM These appeals are preferred by the Revenue against the separate o…

Neha Home Builders Pvt. Ltd., Mumbai vs. DCIT 13(1)(1), Mumbai

ITA 3157/MUM/2018[2013-14]Status: DisposedITAT Mumbai05 Oct 2018AY 2013-14

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm M/S. Neha Home Builders Pvt. Ltd., Vs. Dcit – 13(1)(1) 801, Hubtown Solaris Mumbai N.S. Phadke Marg, Off. Teli Galli Near Andheri Flyover Andheri (E), Mumbai – 400 069 Pan/Gir No.Aaccn7092E Appellant) .. Respondent)

Section 143(3)Section 2(22)Section 2(22)(e)Section 234BSection 27

…es, since assessee itself was not shareholder of those lending companies, impugned addition made by Assessing Officer by invoking provisions of section 2(22)(e) was not sustainable. 12. Hon’ble Karnataka High Court in the case of Sarva Equity (P) Ltd., (2014) 44 Taxmann.com 28 observed as under: “Whether in terms of section 2(22)(e), it is only person whose name is entered in Register of shareholders of company as holder of shares who can be said to be a shareholder qua company and- not a person beneficially entitled to shares - Held, yes - Whether, therefore, it is only where a loan is advanced by company to reg…