CIT v. MCC Marketing (P.) Ltd.

16 Taxmann.com 411High Court2011#10225 most cited

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

Loans advanced to a shareholder or a person in which the shareholder has substantial interest are not treated as deemed dividends under Section 2(22)(e) of the Income Tax Act, 1961, if the payer company does not have accumulated profits.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Also referred to as

CIT v. MCC Marketing (P.) Ltd. · Section 2(22)(e) · deemed dividend · accumulated profits · loan to shareholder · substantial interest · private limited company

Judgments citing CIT v. MCC Marketing (P.) Ltd.

Deputy Commissioner of Income Tax( Central)-2, Raipur vs. Mesers Shree Jagdamba Construction Company, Raipur

In the result, appeal of the Revenue is dismissed

ITA 42/RPR/2020[2014-15]Status: DisposedITAT Raipur02 Sept 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 37 To 42/Rpr/2020 ("नधा"रण वष" / Assessment Years : 2009-10 To 2014-15)

For Appellant: Shri R. B. Doshi, C.A
Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 37 to 42/RPR/2020 ("नधा"रण वष" / Assessment Years : 2009-10 to 2014-15) Dy. Commissioner of M/s. Shree Jagdamba बनाम/ Income Tax (Central)-2 Construction Co. Vs. Flat No.222, 2nd Floor, Raipur (C.G.) Krishna Arcade, Lodhipara Chowk, Raipur-492001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABIFS7788L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. K. Singh, CIT.DR अपीलाथ" ओर से /Appellant by : Shri R. B. Doshi, C.A. ""यथ" क" ओर से/Respond…

Deputy Commissioner of Income Tax( Central)-2, Raipur vs. Mesers Shree Jagdamba Construction Company, Raipur

In the result, appeal of the Revenue is dismissed

ITA 41/RPR/2020[2013-14]Status: DisposedITAT Raipur02 Sept 2021AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 37 To 42/Rpr/2020 ("नधा"रण वष" / Assessment Years : 2009-10 To 2014-15)

For Appellant: Shri R. B. Doshi, C.A
Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 37 to 42/RPR/2020 ("नधा"रण वष" / Assessment Years : 2009-10 to 2014-15) Dy. Commissioner of M/s. Shree Jagdamba बनाम/ Income Tax (Central)-2 Construction Co. Vs. Flat No.222, 2nd Floor, Raipur (C.G.) Krishna Arcade, Lodhipara Chowk, Raipur-492001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABIFS7788L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. K. Singh, CIT.DR अपीलाथ" ओर से /Appellant by : Shri R. B. Doshi, C.A. ""यथ" क" ओर से/Respond…

Deputy Commissioner of Income Tax( Central)-2, Raipur vs. Mesers Shree Jagdamba Construction Company, Raipur

In the result, appeal of the Revenue is dismissed

ITA 40/RPR/2020[2012-13]Status: DisposedITAT Raipur02 Sept 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 37 To 42/Rpr/2020 ("नधा"रण वष" / Assessment Years : 2009-10 To 2014-15)

For Appellant: Shri R. B. Doshi, C.A
Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 37 to 42/RPR/2020 ("नधा"रण वष" / Assessment Years : 2009-10 to 2014-15) Dy. Commissioner of M/s. Shree Jagdamba बनाम/ Income Tax (Central)-2 Construction Co. Vs. Flat No.222, 2nd Floor, Raipur (C.G.) Krishna Arcade, Lodhipara Chowk, Raipur-492001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABIFS7788L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. K. Singh, CIT.DR अपीलाथ" ओर से /Appellant by : Shri R. B. Doshi, C.A. ""यथ" क" ओर से/Respond…

Deputy Commissioner of Income Tax( Central)-2, Raipur vs. Mesers Shree Jagdamba Construction Company, Raipur

In the result, appeal of the Revenue is dismissed

ITA 39/RPR/2020[2011-12]Status: DisposedITAT Raipur02 Sept 2021AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 37 To 42/Rpr/2020 ("नधा"रण वष" / Assessment Years : 2009-10 To 2014-15)

For Appellant: Shri R. B. Doshi, C.A
Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 37 to 42/RPR/2020 ("नधा"रण वष" / Assessment Years : 2009-10 to 2014-15) Dy. Commissioner of M/s. Shree Jagdamba बनाम/ Income Tax (Central)-2 Construction Co. Vs. Flat No.222, 2nd Floor, Raipur (C.G.) Krishna Arcade, Lodhipara Chowk, Raipur-492001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABIFS7788L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. K. Singh, CIT.DR अपीलाथ" ओर से /Appellant by : Shri R. B. Doshi, C.A. ""यथ" क" ओर से/Respond…

Deputy Commissioner of Income Tax( Central)-2, Raipur vs. Mesers Shree Jagdamba Construction Company, Raipur

In the result, appeal of the Revenue is dismissed

ITA 38/RPR/2020[2010-11]Status: DisposedITAT Raipur02 Sept 2021AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 37 To 42/Rpr/2020 ("नधा"रण वष" / Assessment Years : 2009-10 To 2014-15)

For Appellant: Shri R. B. Doshi, C.A
Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 37 to 42/RPR/2020 ("नधा"रण वष" / Assessment Years : 2009-10 to 2014-15) Dy. Commissioner of M/s. Shree Jagdamba बनाम/ Income Tax (Central)-2 Construction Co. Vs. Flat No.222, 2nd Floor, Raipur (C.G.) Krishna Arcade, Lodhipara Chowk, Raipur-492001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABIFS7788L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. K. Singh, CIT.DR अपीलाथ" ओर से /Appellant by : Shri R. B. Doshi, C.A. ""यथ" क" ओर से/Respond…

Deputy Commissioner of Income Tax( Central)-2, Raipur vs. Mesers Shree Jagdamba Construction Company, Raipur

In the result, appeal of the Revenue is dismissed

ITA 37/RPR/2020[2009-10]Status: DisposedITAT Raipur02 Sept 2021AY 2009-10

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 37 To 42/Rpr/2020 ("नधा"रण वष" / Assessment Years : 2009-10 To 2014-15)

For Appellant: Shri R. B. Doshi, C.A
Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 37 to 42/RPR/2020 ("नधा"रण वष" / Assessment Years : 2009-10 to 2014-15) Dy. Commissioner of M/s. Shree Jagdamba बनाम/ Income Tax (Central)-2 Construction Co. Vs. Flat No.222, 2nd Floor, Raipur (C.G.) Krishna Arcade, Lodhipara Chowk, Raipur-492001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABIFS7788L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. K. Singh, CIT.DR अपीलाथ" ओर से /Appellant by : Shri R. B. Doshi, C.A. ""यथ" क" ओर से/Respond…

M/S Perfecta Lifestyle, Bangalore vs. The Income Tax Officer Ward-5(2)(3), Bangalore

In the result appeal filed by assessee stands allowed

ITA 550/BANG/2019[2013-14]Status: DisposedITAT Bangalore30 Mar 2021AY 2013-14

Bench: Shri. B.R Baskaran & Smt. Beena Pillaiassessment Year : 2013-14

For Appellant: Shri H Guruswamy, I.T.PFor Respondent: Shri Pradeep Kumar, CIT-DR
Section 143Section 2(22)(e)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2013-14 M/s Perfecta Lifestyle, The Income-Tax Officer, No.16, (Old No.12) 3rd Floor, Ward -5(2)(3), Kariyappa Road, Bengaluru. Basavanagudi, Vs. Bengaluru-560 004. PAN – AANFP 6507 C APPELLANT RESPONDENT Assessee by : Shri H Guruswamy, I.T.P Revenue by : Shri Pradeep Kumar, CIT-DR Date of Hearing : 16-02-2021 Date of Pronouncement : 30-03-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 10/05/…

V2 Retail Ltd., Kolkata vs. DCIT, Cir-10, Kolkata

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

ITA 1174/KOL/2014[2010-2011]Status: DisposedITAT Kolkata22 Nov 2017AY 2010-2011

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

Section 32(1)(iia)

…1 V2 Retail Ltd., AY, 2010-11 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1174/Kol/2014 Assessment Year: 2010-11 V2 Retail Ltd. (PAN:AABCV5632P) Vs. Deputy Commissioner of Income-tax, Circle-10, Kolkata Appellant Respondent Date of Hearing 05.10.2017 Date of Pronouncement 22.11.2017 For the Appellant Shri Nirav Sheth, AR For the Respondent Shri David Z. Chawngthu, Addl. CIT, Sr. DR ORDER Per Shri A.T.Varkey, JM This is an a…

M/S Wellworth Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 1761/DEL/2013[2006-07]Status: DisposedITAT Delhi10 Feb 2016AY 2006-07

Bench: Shri J. Sudhakar Reddy & Sh. Sudhanshu Srivastavaay: 2006-07

For Appellant: Smt. Jyoti Kumari, CIT D.RFor Respondent: Shri V.S. Rastogi, CA
Section 143(3)Section 2(22)(e)Section 37Section 37(1)Section 40ASection 40A(3)

…ersal Medicare Pvt. Ltd. 324 ITR 263 (Bom) (ii) International Technologies Pvt. Ld. In ITA No. 6182/Mum/2008 (iii) CIT vs Ankitech Pvt. Ltd. 11 Taxmann.com 100 (Del) (iv) CIT vs Navyug Promoters Pvt. Ltd. 16 Txmann.com 292 (Del) (v) CIT vs Marketing P. Ltd. 16 Taxmann.com 411 (Del) 10. On the issue of additional payment towards purchase of land, the Ld. AR submitted that the additional payment recorded has not been claimed as an expense, therefore, no disallowance was called for in assessee’s case and in any case the cost has been reimbursed by M/s Country Wide Promoters (P) Ltd to the I.T.A. Nos. 1675/D/13…

ACIT, New Delhi vs. M/S Wellworth Developers (P) Ltd., New Delhi

Appeal is dismissed

ITA 1675/DEL/2013[2006-07]Status: DisposedITAT Delhi10 Feb 2016AY 2006-07

Bench: Shri J. Sudhakar Reddy & Sh. Sudhanshu Srivastavaay: 2006-07

For Appellant: Smt. Jyoti Kumari, CIT D.RFor Respondent: Shri V.S. Rastogi, CA
Section 143(3)Section 2(22)(e)Section 37Section 37(1)Section 40ASection 40A(3)

…ersal Medicare Pvt. Ltd. 324 ITR 263 (Bom) (ii) International Technologies Pvt. Ld. In ITA No. 6182/Mum/2008 (iii) CIT vs Ankitech Pvt. Ltd. 11 Taxmann.com 100 (Del) (iv) CIT vs Navyug Promoters Pvt. Ltd. 16 Txmann.com 292 (Del) (v) CIT vs Marketing P. Ltd. 16 Taxmann.com 411 (Del) 10. On the issue of additional payment towards purchase of land, the Ld. AR submitted that the additional payment recorded has not been claimed as an expense, therefore, no disallowance was called for in assessee’s case and in any case the cost has been reimbursed by M/s Country Wide Promoters (P) Ltd to the I.T.A. Nos. 1675/D/13…

CIT v. MCC Marketing (P.) Ltd. (16 Taxmann.com 411) — Cited in 10 Judgments | BharatTax