CIT v. Raj Kumar

318 ITR 462High Court2009#891 most cited

What is CIT v. Raj Kumar authority for?

Genuine trade advances made by a company in the ordinary course of business to a shareholder do not fall within the definition of deemed dividend under Section 2(22)(e) of the Income-tax Act.

119

judgments rely on this decision, according to BharatTax’s citation analysis of 367,518 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Raj Kumar · 318 ITR 462 · Section 2(22)(e) · deemed dividend · trade advances · commercial transactions · loans and advances · accumulated profits · Delhi High Court · not deemed dividend

Also reported as

181 Taxmann 155220 CTR 63923 DTR 304

Issues it is cited on

Judgments citing CIT v. Raj Kumar

M/S. Castron Technologies Ltd., Kolkata vs. ACIT, Hqrs.-1, Kolkata

In the result, appeal of the assessee is allowed

ITA 945/KOL/2017[2012-13]Status: DisposedITAT Kolkata04 Apr 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi, Judical Member] I.T.A. No. 945/Kol/2017 Assessment Year: 2012-13 M/S. Castron Technologies Ltd……...……………………...………………………….......… Appellant 14, Bentinck Street Room No.8 1St Floor Kolkata – 700 001 [Pan : Aabcc 0646 G] A.C.I.T. Hqrs.- (1), Kolkata….…….………………………………………….……………....Respondent Ayakar Bhawan P-7, Chowringhee Square Kolkata – 700 069 Appearances By: Shri Siddharta Jhaharia, Fca & Shri Sujoy Sen, Ar, Appeared On Behalf Of The Assessee. Shri Goulen Hangshing, Cit, Dr Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : March 8Th, 2018 Date Of Pronouncing The Order : April 04Th, 2018 O R D E R Per J. Sudhakar Reddy :-

Section 143(3)Section 2(22)(e)Section 263Section 263(1)

…ravels P. Ltd. [2009] 318 ITR 376 (Delhi), for the proposition that when loan was given in the ordinary course of business, Section 2(22)(e) does not apply. He also relied on the decision of the Hon’ble Delhi High Court in the case of CIT Vs. Raj Kumar (2009) 318 ITR 46, for the proposition that when trade advance which is in the nature of money transacted to give effect to commercial transaction, does not fall within the ambit of provisions of Section 2(22)(e) of the Act. 6.1. The ld. Counsel for the assessee further pointed out that the Assessing Officer has made detailed enquiries and drew the attention of th…

The DCIT, Circle-8, Ahmedabad vs. Seasons Hotel Pvt.Ltd., Ahmedabad

In the result, the appeal is dismissed

ITA 2051/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad23 Oct 2017AY 2011-12

Bench: Us, I.E. Seasons Hotels Pvt Ltd, Is Not A Shareholder In Inder Hotels Pvt Ltd. Yet, The Assessing Officer Treated Inter Corporate Loan From Inder Hotels Pvt Ltd, To The Extent Of Accumulated Profits Of Rs.99,50,273/-, As Deemed Dividend On The Ground That “The Assessee Company Has Received Loan From The Company Having Substantial Interest In The Company”. Even The Tribunal’S Decision In Favour Of The Assessee, On The Same Issue, Were Held To Be “Unacceptable”, As The Same Not Have Been Accepted By The Revenue Authorities. However, When Matter Travelled In Appeal Before The Cit(A), He Reversed The Action Of The Assessing Officer & Observed As Follows:- Dcit V/S Seasons Hotels Pvt Ltd Assessment Year: 2011-2012 Page 2 Of 3

Section 2(22)(e)

…ender company, therefore the addition made by AO in the hands of appellant co. is bad in law Hon’ble ITAT and my predecessors have relied upon the decisions in following cases:- (a) DCIT vs. Lakra Bros, reported in 106 TTJ 250 (b) CIT vs. Rajkumar reported in 23 DTR 304 (c) Bharat C Gandhi vs. ACIT reported in 178 Taxman 83 Respectfully following the decision of jurisdictional ITAT in appellants own case and the decisions of earlier CIT(Appeals) the addition of Rs.99,50,273/- as deemed dividend income, is ordered to be deleted.” 3. The Assessing Officer is aggrieved and is in appeal before us. 4. We have heard…

I.T.Owd3(1), Kolkata vs. M/S Sanchiya Housing Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1518/KOL/2013[2006-2007]Status: DisposedITAT Kolkata20 Sept 2017AY 2006-2007

Bench: Shri P.M. Jagtap, Am & Shri S.S. Viswanethra Ravi, Jm] I.T.A. No. 1518/Kol/2013 Assessment Year: 2006-07 I.T.O. Ward 3(1) Kolkata .............................…………………………......................Appellant P-7, Chowringhee Square, Aayakar Bhawan Kolkata - 700069 M/S. Sanchiya Housing Pvt. Ltd.……………………………………………….........Respondent 9, Dacres Lane Kolkata – 700069 [Pan: Aaecs0323H] Appearances By: Shri Sallong Yaden, Addl. Cit Appearing On Behalf Of The Revenue. None Appearing On Behalf Of The Assessee. Date Of Concluding The Hearing : September 11, 2017 Date Of Pronouncing The Order : September 20, 2017 Order Per P.M. Jagtap, Am This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit (Appeals) – Xx, Kolkata Dated 25.02.2013 On The Following Grounds: I. That The Ld. Cit (A) Has Erred In Law & On Facts By Allowing The Appeal Of The Assessee Company That The Provision Of Section 2(22)(E) Is Not Applicable In This Case Hence Deleted The Addition Of Deemed Dividend Of Rs. 42,97,818/-. Ii. That The Ld. Cit (A) Has Erred In Law & On Facts By Allowing The Appeal Of The Assessee Company That The Interest Of Rs. 13,53,854/-, Except Payment Of Interest To M/S. Adventure Buildcon Of Rs. 21,273/-, Is Expended For The Purpose Of The Business.

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

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri P.M. Jagtap, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A. No. 1518/Kol/2013 Assessment Year: 2006-07 I.T.O. Ward 3(1) Kolkata .............................…………………………......................Appellant P-7, Chowringhee Square, Aayakar Bhawan Kolkata - 700069 M/s. Sanchiya Housing Pvt. Ltd.……………………………………………….........Respondent 9, Dacres Lane Kolkata – 700069 [PAN: AAECS0323H] Appearances by: Shri Sallong Yaden, Addl. CIT appearing on behalf of the Revenue. None appearing on behalf of the Assessee. Date of concluding the hearing : September 11…