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 367,842 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.

Addpol Chemspecialities Private Limited, Mumbai vs. The Deputy Commissioner of Income Tax Circle 1(1)(1) Vadodra, Vadodra

In the result, the appeal of the assessee is allowed

ITA 1641/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad02 Dec 2025AY 2012-13

Bench: Ms. Suchitra Kamble

For Appellant: Shri Sunil Talati, C.AFor Respondent: Shri Suresh Chand Meena, Sr. D.R
Section 148Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 1641/Ahd/2025 (Assessment Year: 2012-13) Addpol Chemspecialities Pvt. Ltd., Vs. Deputy Commissioner of 24th Floor, The Ruby Tower, 29th Income Tax, Senapati Bapat Marg, Dadar West, Circle-1(1)(1), Bhawani Shankar, Dadar West, Vadodara Mumbai-400039 [PAN No.AAGCA9859E] (Appellant) .. (Respondent) Appellant by : Shri Sunil Talati, C.A. Respondent by : Shri Suresh Chand Meena, Sr. D.R. Date of Hearing 01.12.2025 Date of Pronouncement 02.12.2025 O R D E R The appeal filed by the assessee is against the…

Kesar Buildcon Private Limited, Banaskantha vs. The PCIT, Ahmedabad-3, Ahmedabad

Accordingly, we set aside the order passed by the PCIT and restore the assessment order passed by the Assessing Officer. The appeal of the assessee is thus allowed

ITA 790/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad08 Sept 2025AY 2021-22

Bench: S/Shri Sanjay Garg & Makarand V.Mahadeokarasstt.Year : 2021-2028 Kesar Buildcon Pvt. Ltd. The Ld.Pr.Cit 1St Floor Shri Kesar Cold Vs. Ahmedabad-3 Storage Plot No.B-2 To 9, Rev Survey No.85/2 Paiki Near Hotel Jyoti Vil Banaskantha. Pan : Aabck 4923 E (Applicant) (Responent) : Shri Hem Chhajed, Ar Assessee By : Shri Rignesh Das, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 03/09/2025 घोषणा क" तारीख /Date Of Pronouncement: 08/09/2025

For Appellant: Shri Rignesh Das, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 2(22)(e)Section 263Section 269S

…Ltd. ( List of shareholders is placed on page No.56 of the paper book) and therefore, the provisions of section 2(22)(e) are not attracted in its case. The law on this point is no longer res integra. The Hon’ble Delhi High Court in CIT v. Ankitech Pvt. Ltd. (340 ITR 14) has categorically held that deemed dividend can be taxed only in the hands of a shareholder of the lending company, and not in the hands of a concern in which such shareholder is interested. This view has been affirmed by the Hon’ble Supreme Court in CIT v. Madhur Housing & Development Co. (Civil Appeal No. 3961 of 2013, dated 05.10.2017). The ad…

Himgiri Realtors Pvt. Ltd., New Delhi vs. ITO, Ward- 11(3), New Delhi

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

ITA 7080/DEL/2018[2012-13]Status: DisposedITAT Delhi09 Jul 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarhimgiri Realtors Private Limited, Vs. Ito, Ward 11 (3), Flat No.818, 8Th Floor, New Delhi. Devika Tower 6, Nehru Place, New Deli – 110 019. (Pan : Aabch6093E) (Appellant) (Respondent) Assessee By : Shri I.P. Bansal, Advocate Shri Vivek Bansal, Advocate Revenue By : Shri Dayainder Singh Sidhu, Cit Dr Date Of Hearing : 04.06.2025 Date Of Order : 09.07.2025 O R D E R Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-35, New Delhi [Hereinafter Referred To As ‘Ld. Cit (A)] Dated 28.08.2018 For Assessment Year 2012-13 Raising Following Revised Grounds Of Appeal :- “1. That Under The Facts & Circumstances Of The Case, The Impugned Appeal Order Is Bad In Law, Illegal & In Violation Of Rudimentary Principal Of Contemporary Jurisprudence.

For Appellant: Shri I.P. Bansal, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 133(6)Section 142(1)Section 2(22)(e)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER Himgiri Realtors Private Limited, vs. ITO, Ward 11 (3), Flat No.818, 8th Floor, New Delhi. Devika Tower 6, Nehru Place, New Deli – 110 019. (PAN : AABCH6093E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri I.P. Bansal, Advocate Shri Vivek Bansal, Advocate REVENUE BY : Shri Dayainder Singh Sidhu, CIT DR Date of Hearing : 04.06.2025 Date of Order : 09.07.2025 O R D E R PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee against the order of…

DCIT, Central Circle, Ghaziabad vs. Solitaire Realinfra Private Limited, Noida

ITA 1349/DEL/2021[2017-18]Status: DisposedITAT Delhi13 Jun 2025AY 2017-18

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Central Circle, Ghaziabad. ITA No.1336/DEL/2021 (Assessment Year: 2016-17) ITA No.1349/DEL/2021 (Assessment Year: 2017-18) VS. Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). (PAN :AACCH4156K) ITA No.1193/DEL/2021 (Assessment Year: 2017-18) Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). (PA…

DCIT, Central Circle, Ghaziabad vs. Solitaire Realinfra Private Limited, Noida

ITA 1336/DEL/2021[2016-17]Status: DisposedITAT Delhi13 Jun 2025AY 2016-17

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Central Circle, Ghaziabad. ITA No.1336/DEL/2021 (Assessment Year: 2016-17) ITA No.1349/DEL/2021 (Assessment Year: 2017-18) VS. Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). (PAN :AACCH4156K) ITA No.1193/DEL/2021 (Assessment Year: 2017-18) Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). (PAN : AA…

Solitaire Realinfra Private Limited, Noida vs. DCIT, Ghaziabad

ITA 1193/DEL/2021[2017-18]Status: DisposedITAT Delhi13 Jun 2025AY 2017-18

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmadcit, Central Circle, Ghaziabad.

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Central Circle, Ghaziabad. ITA No.1336/DEL/2021 (Assessment Year: 2016-17) ITA No.1349/DEL/2021 (Assessment Year: 2017-18) VS. Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). (PAN :AACCH4156K) ITA No.1193/DEL/2021 (Assessment Year: 2017-18) Solitaire Realinfra Pvt. Ltd., Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida - 110 065 (Uttar Pradesh). VS. (PAN : A…

Cobol Technologies P.Ltd, New Delhi vs. ACIT, Central Circle-18, New Delhi

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

ITA 5505/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Apr 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…

M/S. Bhushan Steel Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee for AY 2017-18 is partly allowed

ITA 1336/DEL/2016[2009-10]Status: DisposedITAT Delhi02 Apr 2025AY 2009-10

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1349/DEL/2021 (Assessment Year: 2017-18) DCIT, Central Circle, vs. Solitaire Realinfra Pvt. Ltd., Ghaziabad. Sector 25, Jaypee Greens Sports City in front of Buddha Circuit, Noida – 110 065 (Uttar Pradesh). (PAN :AACCH4156K) Solitaire Realinfra Pvt. Ltd., vs. DCIT, Central Circle, Sector 25, Jaypee Greens Sports City Ghaziabad. in front of Buddha Circuit, Noida – 110 065 (Uttar Pradesh). (PAN : AACCH4156K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh…

Ravi Pichaya, Nashik vs. Assistant Commissioner of Income Tax

In the result, the appeal filed by the assessee in ITA

ITA 73/PUN/2017[2008-09]Status: DisposedITAT Pune10 Mar 2025AY 2008-09

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Basavaraj Hiremath
Section 147Section 148Section 2(22)(e)Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.73 & 2205/PUN/2017 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Shri Ravi Pichaya, Vs. ACIT, Circle-1, Nashik. Director in Hextech Engineers India Pvt. Ltd., B-76, MIDC, Ambad, Nashik- 422010. PAN : ACLPP9236E Appellant Respondent Assessee by : Shri Pramod S. Shingte Revenue by : Shri Basavaraj Hiremath Date of hearing : 11.12.2024 Date of pronouncement : 10.03.2025 आदेश / ORDER PER VINAY BHAMORE, JM: These are recalled matter. Both the above…

Ravi Pichaya, Director in Hextech Engineers India Pvt.Ltd, Nashik vs. Assistant Commissioner of Income-Tax, Circle - 1, Nashik

In the result, the appeal filed by the assessee in ITA

ITA 2205/PUN/2017[2009-10]Status: DisposedITAT Pune10 Mar 2025AY 2009-10

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Basavaraj Hiremath
Section 147Section 148Section 2(22)(e)Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.73 & 2205/PUN/2017 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Shri Ravi Pichaya, Vs. ACIT, Circle-1, Nashik. Director in Hextech Engineers India Pvt. Ltd., B-76, MIDC, Ambad, Nashik- 422010. PAN : ACLPP9236E Appellant Respondent Assessee by : Shri Pramod S. Shingte Revenue by : Shri Basavaraj Hiremath Date of hearing : 11.12.2024 Date of pronouncement : 10.03.2025 आदेश / ORDER PER VINAY BHAMORE, JM: These are recalled matter. Both the above…

M/S Yum Restaurants (India) Pvt. Ltd., Gurgaon vs. ITO, New Delhi

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

ITA 2369/DEL/2016[1999-00]Status: DisposedITAT Delhi11 Feb 2025AY 1999-00

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…

Mehrunnisan Sherwani, Okhla vs. Income Tax Officer W 28(1), Delhi

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

ITA 4728/DEL/2024[2012-2013]Status: DisposedITAT Delhi06 Jan 2025AY 2012-2013

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…

Income Tax Officer, Chennai vs. The Reliance Motor Company Ltd., Chennai

Appeal of the revenue stands partly allowed for statistical purposes

ITA 404/CHNY/2024[1999-00]Status: DisposedITAT Chennai09 Dec 2024AY 1999-00

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.404/Chny/2024 (िनधा"रणवष" / Assessment Year: 1999-2000) The Income Tax Officer, Vs. The Reliance Motor Company Ltd, Corporate Ward 3(1) 761, Anna Salai, Chennai. Chennai 600 002. [Pan: Aaact 1230A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. M. Karthikeyan, Irs, Addl Cit ""यथ" क" ओर से /Respondent By : Shri. R. Vijayaraghavan, Advocate & Shri. S. Nagarajan, C.A. सुनवाई क" तार"ख/Date Of Hearing : 16.10.2024 घोषणा क" तार"ख /Date Of Pronouncement : 09.12.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. M. Karthikeyan, IRS, Addl CITFor Respondent: Shri. R. Vijayaraghavan, Advocate &
Section 143(2)Section 143(3)Section 148Section 2(22)(e)

…enue is in further appeal before us. 7. The Ld. DR has referred to the decision of Hon’ble Supreme Court in the case of National Travel Services Vs CIT [2018] 89 taxmann.com 332 SC wherein ratio of the judgment of the Ankitech’s (P.) Ltd [2011] 199 Taxman 341/340 ITR 14 (Delhi) has been doubted. The Ld. AR, on the other hand, submitted that impugned issue of deemed dividend is covered by the decision of the co-ordinate Bench in assessee’s own case in ITA No.2160/Chny/2017 for AY 2000-01 dated 15.06.2022 wherein the co-ordinate bench has followed the judgment of the Hon’ble Supreme Court in the case of CIT Vs. Mad…

Life Span Infrastructure ( India) Pvt Ltd, Trivandrum vs. The ITO Ward 2(5), Trivandrum

In the result appeal of the Revenue is dismissed

ITA 139/COCH/2023[2012-13]Status: DisposedITAT Cochin26 Sept 2024AY 2012-13

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Life Span Infrastructure (India) The Income Tax Officer Pvt. Ltd. Ward - 2(5), Trivandrum Tc-4/2554(3), Indraprastham Vs. Pattom P.O. Kowdiar Road Trivandrum 695004 [Pan: Aabcl7856M] (Appellant) (Respondent)

For Appellant: Shri R. Krishnan, CAFor Respondent: Smt. Girly Albert, Sr. D.R
Section 2(22)(e)

…o. 253 of 2015. After considering the decision of the Bombay High Court in the case of CIT vs. Impact Containers Private Limited &ors rendered in I TA No. 114 of 2012 and the decision of the Delhi High Court in the case of CIT vs. Ankitech Pvt Ltd reported in 340 ITR 14 (Del) and on interpreting Section 2(22)(e), in para 4 has observed and held as under: ITA no.2259/AHD/2016 With C.O.No.162/Ahd/2016 Asstt. Year 2007-08 6 "4.Shri Bhatt, learned Counsel appearing on behalf of the revenue has as such tried to justify the decision of the Delhi Court in the case of AnkitechPvt. Ltd. (Supra) and has vehemently submitt…

ACIT Corp Circle 1 (1), Chennai vs. M/S Amtex Info Solutions Pvt Ltd, Chennai

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

ITA 546/CHNY/2018[2013-14]Status: DisposedITAT Chennai12 Sept 2024AY 2013-14

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.546/Chny/2018 िनधा;रण वष; /Assessment Year: 2013-14 The Asst. Commissioner Of Income M/S. Amtex Info Solutions Pvt. Tax, Vs. Ltd., Plot No.54, 27Th Street, Corporate Circle-1(1), Chennai. Sri Krishna Nagar, Maduravoyal, Chennai – 600 095. [Pan: Aaica 6676K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथH की ओर से/ Assessee By : None JkथH की ओर से /Revenue By : Shri G. Suresh. Jcit सुनवाई की तारीख/Date Of Hearing : 02.07.2024 घोषणा की तारीख /Date Of Pronouncement : 13.09.2024 आदेश / O R D E R Per Jagadish, A.M : Aforesaid Appeal Filed By The Revenue For Assessment Year (Ay) 2013-14 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-, Chennai [Hereinafter “Cit(A)”] Dated 12.12.2017 In The Matter Of Assessment Framed By The Assessing Officer [A.O] U/S. 143(3) Of The Act On 30.03.2016. :- 2 -:

For Appellant: NoneFor Respondent: Shri G. Suresh. JCIT
Section 143(3)Section 2(22)Section 2(22)(e)Section 2(24)Section 2(24)(x)Section 36(1)Section 36(1)(va)Section 43B

…आयकर अपीलीय अिधकरण, ‘डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी यस यस िव"ने" रिव, "ाियक सद एवं "ी जगदीश, लेखा सद के सम( BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.546/Chny/2018 िनधा;रण वष; /Assessment Year: 2013-14 The Asst. Commissioner of Income M/s. Amtex Info Solutions Pvt. Tax, Vs. Ltd., Plot No.54, 27th Street, Corporate Circle-1(1), Chennai. Sri Krishna Nagar, Maduravoyal, Chennai – 600 095. [PAN: AAICA 6676K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथH की ओर से/ Assessee by : None JKथH की ओर से /Revenue by…

Dcitcc-2(3), Mumbai vs. Avinash Constructions, Pune

In the result, appeal filed by the revenue is dismissed

ITA 841/MUM/2024[2014]Status: DisposedITAT Mumbai28 May 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit-Cc-2(3) V. Avinash Constructions Room No. 803, 8Th Floor Abil House 2, Ganesh Khind Road Old Cgo Annexe Building Range, Hill Corner, Pune -411007 M. K. Road, Marine Lines Pune, Maharashtra Mumbai- 400020 Pan: Aaefa6358H (Appellant) (Respondent) Assessee Represented By : Shri Vijay Mehta Department Represented By : Shri Ajay Chandra

Section 143(3)Section 153ASection 2(22)(e)

…the findings of the Ld. CIT(A). 9. We have carefully considered the orders of the authorities below. The undisputed fact is that the assessee is not a shareholder in the impugned company. The Hon’ble Delhi High Court in the case of Ankitech Private Limited [340 ITR 14] has clearly held that legal fiction Page No. 4 AVINASH CONSTRUCTIONS created under section 2(22)(e) of the Act enlarges definition of dividend only and legal fiction is not to be extended further broadening concept of shareholders. This has been affirmed by the Hon’ble Supreme Court in the case of Madhur Housing and Development Company [401 ITR…

The DCIT, Central Circle-2, Vadodara vs. Shri Ketan Realities Pvt. Ltd, Vadodara

In the result, appeal filed by the Revenue is dismissed

ITA 1383/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad20 May 2024AY 2011-12

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 147Section 148Section 2(22)(e)

…o. 253 of 2015. After considering the decision of the Bombay High Court in the case of CIT v. Impact Containers Private Limited & ors rendered in I TA No. 114 of 2012 and the decision of the Delhi High Court in the case of CITv. Ankitech Pvt. Ltd. reported in 340 ITR 14 (Delhi) and on interpreting section 2(22)(e), in para 4 has observed and held as under: "4.Shri Bhatt, learned Counsel appearing on behalf of the revenue has as such tried to justify the decision of the Delhi Court in the case of Ankitech Pvt. Ltd. (supra) and has vehemently submitted that the Delhi High Court has not considered the third category…

Ambey Capital Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2195/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2024AY 2012-13

Bench: Shri M. Balaganesh & Shri Yogesh Kumar Usambey Capital Pvt. Ltd, Vs. Dcit, G-2, Ambey House, 34/1, East Circle-2(2), Punjabi Bagh, Delhi New Delhi (Appellant) (Respondent) Pan: Aabct6631J

For Appellant: Shri G. N. Gupta, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 143(3)Section 2(22)(e)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER Ambey Capital Pvt. Ltd, Vs. DCIT, G-2, Ambey House, 34/1, East Circle-2(2), Punjabi Bagh, Delhi New Delhi (Appellant) (Respondent) PAN: AABCT6631J Assessee by : Shri G. N. Gupta, Adv Ms. Apporva Bardwaj, CA Revenue by: Shri Kanv Bali, Sr. DR Date of Hearing 13/12/2023 Date of pronouncement 11/03/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No2195387/Del/2016 for AY 2012-13, arises out of the order of the Commissioner of Income Tax (Appeals)-I, New Delhi…

Pr. Commissioner of Income Tax (Central) -I vs. M/S Forum Sales Pvt. Ltd

The appeals stand dismissed

ITA/863/2019HC Delhi01 Mar 2024

Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 260A

…ITA 862/2019 & ITA 863/2019 Page 1 of 15 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 13 February 2024 Judgment pronounced on: 01 March 2024 + ITA 862/2019 PR. COMMISSIONER OF INCOME TAX (CENTRAL) -1 ..... Appellant Through: Mr. Zoheb Hossain, SSC and Mr. Sanjeev Menon, JSC versus M/S FORUM SALES PVT. LTD. ..... Respondent Through: Mr. Yoginder Handoo and Mr. Ashwin Kataria, Advs. + ITA 863/2019 PR. COMMISSIONER OF INCOME TAX (CENTRAL) -1 .…

DCIT, Central Circle-2(2), Chennai vs. M/S.Minal Constractors and Builders Pvt Lit., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 646/CHNY/2023[2021-23]Status: DisposedITAT Chennai21 Feb 2024AY 2021-23

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.642/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of Vs. M/S. Mukunda Land Developers Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Income Tax, Central Circle 2(2), Investigation Building, Sai Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aahcp7751K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.643/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mugilan Structurals Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Vs. Investigation Building, Nagar, Okkiam Thoraipakkam, Chennai 34. Chennai 600 097. [Pan:Aajcm3182D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.644/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 The Deputy Commissioner Of M/S. Mac Quality Builders Pvt. Ltd., Plot No. 198, 13Th Cross Street, Sri Sai Income Tax, Central Circle 2(2), Investigation Building, Nagar, Okkiam Thoraipakkam, Vs. Chennai 34. Chennai 600 097. [Pan:Aaecv8582B] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 139(1)Section 2(22)(e)

…"shareholder, being a person who is the beneficial owner of shares" used in sec 2(22)(e). The interpretation of the said expression has been the subject matter of the decisions of Hon'ble Delhi High Court in the case of CIT vs. Ankitech Private Limited (2012) 340 ITR 14 (Delhi) and the Hon'ble Supreme Court in the case of CIT vs Madhur Housing and Development Co. (2018) 401 ITR 152 (SC), In the case of CIT vs Ankitech 17 I.T.A. No. 642 to 646/Chny/23 Private Limited (Supra), the Hon'ble Delhi High Court held that the expression "shareholder" has to be construed to mean a 'registered shareholder' in view of the…

CIT v. Ankitech (P) Ltd. (340 ITR 14) — Cited in 202 Judgments | BharatTax