CIT v. Ankitech (P) Ltd.

340 ITR 14High Court2012#459 most cited

What is CIT v. Ankitech (P) Ltd. authority for?

Deemed dividend under section 2(22)(e) cannot be taxed in the hands of a non-shareholder. The Supreme Court confirmed this view, affirming the Delhi High Court's decision in Ankitech.

202

judgments rely on this decision, according to BharatTax’s citation analysis of 367,518 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Ankitech · section 2(22)(e) · deemed dividend · non-shareholder · beneficial owner · registered shareholder · accumulated profits · closely held company

Also reported as

11 Taxmann.com 100199 Taxmann 3412011 SCC OnLine DEL 2213

Sections most often in play

Section 2(22)(e)Section 143(3)Section 147Section 148Section 142(2A)Section 14ASection 40(a)(ia)Section 40A(2)(b)
Read the full judgment

Issues it is cited on

section 40(3)closely held companyshort deduction of tdssection 2(22)accumulated profitsdeemed dividendsection 2(22)(e)interest on interestshort deduction of taxbeneficial ownerrelated party transactionsection 194j

Judgments citing CIT v. Ankitech (P) Ltd.

Jhv Construction Co. Pvt. Ltd., Kolkata vs. D.C.I.T., CC - 2(2), Kolkata

In the result, the appeal filed by the assessee is partly allowed but the order of the Pr

ITA 1289/KOL/2024[2014-2015]Status: DisposedITAT Kolkata09 Feb 2026AY 2014-2015

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 132Section 143(3)Section 153ASection 2(22)(e)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.: 1289/KOL/2024 Assessment Year: 2014-15 JHV Construction Co. Pvt. Ltd. D.C.I.T., CC-2(2), Kolkata Vs. (Appellant) (Respondent) PAN: AAACJ5746M Appearances: Assessee represented by : Rajeeva Kumar, Adv. Department represented by : Praveen Kishore, CIT (DR). Date of concluding the hearing : 29-December-2025 Date of pronouncing the order : 09-February-2026 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of the Pr.…

ACIT., Circle-5(1), Hyderabad vs. Madineni Sitaramaiah, Hyderabad

In the result, the appeal filed by the Revenue is allowed, and the cross- objection filed by the assessee is dismissed

ITA 598/HYD/2025[2018-19]Status: DisposedITAT Hyderabad24 Dec 2025AY 2018-19

Bench: Us:

Section 143(3)Section 2(22)(e)

…ACIT-CIRCLE 5(1),HYD. VS. MADINENI SITARAMAIAH आयकर अपील"य "याया"धकरण म", हैदराबाद ‘ए’ ब"च, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad "ी रवीश सूद, माननीय "ाियक सद" एवं "ी मधुसूदन साविडया, माननीय लेखा सद" SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No. 598/Hyd/2025 (िनधा"रण वष"/ Assessment Year: 2018-19) ACIT, Circle 5(1) Vs. Madineni Sitaramaiah Hyderabad Hyderabad PAN : ANNPM5682Q (अपीलाथ"/ Appellant) (""थ"/ Respondent) CO No. 16/Hyd/2025 Arising out of आयकर अपीलसं./I.T.A.No.598/Hyd/2025) (िनधा"रण वष"/…

DCIT Central Circle-01, New Delhi vs. Sahara India Commercial Corporation Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5793/DEL/2019[2016-17]Status: DisposedITAT Delhi23 Dec 2025AY 2016-17

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

ACIT, Central Circle- 1, New Delhi vs. Sahara India Commercial Corporation, Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2369/DEL/2018[2015-16]Status: DisposedITAT Delhi23 Dec 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 1893/DEL/2018[2015-16]Status: DisposedITAT Delhi23 Dec 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

ACIT, CC- 1, New Delhi vs. Sahara India Commercial Corp. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5534/DEL/2017[2014-15]Status: DisposedITAT Delhi23 Dec 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

ACIT, CC- 1, New Delhi vs. Sahara India Commercial Corp. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5505/DEL/2017[2013-2014]Status: DisposedITAT Delhi23 Dec 2025AY 2013-2014

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

ACIT, CC- 1, New Delhi vs. Sahara India Commercial Corp. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 5504/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

ACIT, Central Circle-1, New Delhi vs. Sahara India Commercial Corp. Ltd, Lucknow

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4855/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4731/DEL/2017[2014-15]Status: DisposedITAT Delhi23 Dec 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4730/DEL/2017[2013-14]Status: DisposedITAT Delhi23 Dec 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4729/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Sahara India Commercial Corp. Ltd., Kolkata vs. ACIT, CC- 1, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4728/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Sahara India Commercial Corpn. Ltd., Kolkata vs. ACIT, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2795/DEL/2017[2011-12]Status: DisposedITAT Delhi23 Dec 2025AY 2011-12

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

DCIT, New Delhi vs. M/S. Sahara India Commercial Corporation Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2620/DEL/2013[2009-10]Status: DisposedITAT Delhi23 Dec 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Sahara India, Kolkata vs. DCIT, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 1977/DEL/2013[2009-10]Status: DisposedITAT Delhi23 Dec 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…: CIT v. C.P.Sarathy Mudaliar: (1972] 83 ITR 170 (SC), Rameshwarlal Sanwarmal v. CIT: 122 ITR 1 (SC)).Further, in line with the facts of the present case, reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT v. Ankitech (P.) Ltd.: 340 ITR 14 (Del.) where the Court was concerned with the application of second limb of section 2(22)(e) of the Act and was confronted with the issue as to whether deemed dividend would be taxed as income in the hands of the concern or the shareholder, where the payment is made to "a concern" in which the shareholder is a member or partner and has substantial…

Bsst India Private Limited, Ghaziabad vs. Commissioner of Income-Tax (Appeals), Delhi

In the result, appeal is allowed

ITA 4448/DEL/2025[2015-16]Status: DisposedITAT Delhi18 Dec 2025AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri Sanjay Awasthiआ.अ.सं/.I.T.A No.4448/Del/2025 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Bsst India Private Limited, Commissioner Of Income Tax D-586, Govind Puram, Vs. (Appeals), Ghaziabad. National Faceless Appeal Centre, Pan No.Aafcb8294F (Nfac), Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 2(22)(e)Section 250

…% or more therein has substantial interest in such concern and such loan or advance cannot be treated as deemed dividend u/s 2(22)(e) of the Act at the hands of the concern. According to decision of Hon’ble Delhi High Court in case of CIT vs. Ankitech P. Ltd. 340 ITR 14 (Del) which was approved by Hon’ble Apex Court in case of CIT vs. Madhur Housing & Developing Company 401 ITR 152 (SC) where there is an arrangement where entity has borrowed a loan from another entity than it is a lender which holds share of borrower which should be held to be liable to pay tax on such deemed dividend and not the borrower itself.…

Jamaluddin S/O Shri Chunir Ahmed, Ghaziabad vs. ITO Ward 1(3), Ghaziabad

ITA 3551/DEL/2025[2014-15]Status: DisposedITAT Delhi17 Dec 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 143(3)Section 145(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3550 & 3551/Del/2025 Assessment Year: 2014-15 Jamaluddin s/o Sh. Chunir Vs. ITO, Ahmed, Ward-1(3), Ward No. 06, Rafikabad, Ghaziabad Dasna Dehat, Ghaziabad PAN :AFAPJ5448J (Appellant) (Respondent) Assessee by Sh. Sahil Sharma, Adv. Sh. Sanjay Prasher, Adv. Department by Ms. Ankush Kalra, Sr. DR Date of hearing 03.12.2025 Date of pronouncement 17.12.2025 ORDER PER SATBEER SINGH GODARA, JM These assessee’s twin appeals for assessment year 2014-15, ari…

Jamaluddin, Ghaziabad vs. ITO Ward-1(3), Ghaziabad

ITA 3550/DEL/2025[2014-15]Status: DisposedITAT Delhi17 Dec 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 143(3)Section 145(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3550 & 3551/Del/2025 Assessment Year: 2014-15 Jamaluddin s/o Sh. Chunir Vs. ITO, Ahmed, Ward-1(3), Ward No. 06, Rafikabad, Ghaziabad Dasna Dehat, Ghaziabad PAN :AFAPJ5448J (Appellant) (Respondent) Assessee by Sh. Sahil Sharma, Adv. Sh. Sanjay Prasher, Adv. Department by Ms. Ankush Kalra, Sr. DR Date of hearing 03.12.2025 Date of pronouncement 17.12.2025 ORDER PER SATBEER SINGH GODARA, JM These assessee’s twin appeals for assessment year 2014-15, ari…

Mohan Export (India) Pvt Ltd, Delhi vs. DCIT, Circle-17(2), Delhi

Appeal is allowed

ITA 1716/DEL/2025[2017-18]Status: DisposedITAT Delhi15 Dec 2025AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwal

For Appellant: NoneFor Respondent: Sh. Mahesh Kumar, CIT-DR
Section 143(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Manish Agarwal, Accountant Member ITA No. 1716/Del/2025 : Asstt. Year: 2017-18 Mohan Export (India) Pvt. Ltd., Vs DCIT, 8-9, Mohan House, Zamrudpur Circle-17(2), Community Centre, Kailash Colony, New Delhi New Delhi-110048 (APPELLANT) (RESPONDENT) PAN No. AAACM4168J Assessee by : None Revenue by : Sh. Mahesh Kumar, CIT-DR Date of Hearing: 15.12.2025 Date of Pronouncement: 15.12.2025 ORDER Per Satbeer Singh Godara, Judicial Member: This assessee’s appeal for Assessment Year 2017-18, arises against…