Gopal and Sons (HUF) v. Commissioner of Income-tax, Kolkata-XI

77 Taxmann.com 71Supreme Court of India2017#3813 most cited

What is Gopal and Sons (HUF) v. Commissioner of Income-tax, Kolkata-XI authority for?

Section 2(22)(e) of the Income Tax Act applies if a shareholder has a substantial interest in a company that receives a loan, making the loan amount a deemed dividend.

31

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

Gopal and Sons (HUF) v. CIT · section 2(22)(e) · deemed dividend · substantial interest · closely held company · loan to shareholder · beneficial owner · accumulated profits · CIT v. Medicare Pvt. Ltd. · Alagu Sundaram v. CIT

Sections most often in play

Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 2(22)(e)Section 40A(3)Section 68Section 80AC
Read the full judgment

Issues it is cited on

accumulated profitsclosely held companysection 47section 2(22)deemed dividendsection 2(22)(e)beneficial ownerdirect tax vivad se vishwasliable to taxsection 56escapement of incomevivad se vishwas

Judgments citing Gopal and Sons (HUF) v. Commissioner of Income-tax, Kolkata-XI

Assistant Commissioner of Income-Tax, Central Circle - 1, Aurangabad vs. M/S. M.B. Patil Construction Ltd, Aurangabad

In the result, the cross appeal filed by the Revenue in ITA

ITA 2078/PUN/2017[2013-14]Status: DisposedITAT Pune05 May 2025AY 2013-14

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

For Appellant: Shri Kalrav MehrotraFor Respondent: Shri Ajay Kumar Keshari &
Section 143(2)Section 143(3)Section 2(22)(e)Section 40A(3)Section 68Section 801ASection 80I

…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 No.2058/PUN/2017 िनधा"रण वष" / Assessment Year : 2013-14 M/s. M. B. Patil Vs. DCIT, Central Circle-1, Constructions, Aurangabad. Shop No.115/116, SFS Complex, Jalna Road, Cross English School, Aurangabad- 431001. PAN : AAECM0806B Appellant Respondent आयकर अपील सं. / ITA No.2078/PUN/2017 िनधा"रण वष" / Assessment Year : 2013-14 ACIT, Central Circle-1, Vs. M/s. M. B. Patil Aurangabad. Constructions, Shop No.115/116, SFS Complex, Jalna Road, Cross English…

M/S. M.B.Patil Constructions Ltd, Aurangabad vs. Deputy Commissioner of Income-Tax, Central Circle - 1, Aurangabad

In the result, the cross appeal filed by the Revenue in ITA

ITA 2058/PUN/2017[2013-14]Status: DisposedITAT Pune05 May 2025AY 2013-14

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

For Appellant: Shri Kalrav MehrotraFor Respondent: Shri Ajay Kumar Keshari &
Section 143(2)Section 143(3)Section 2(22)(e)Section 40A(3)Section 68Section 801ASection 80I

…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 No.2058/PUN/2017 िनधा"रण वष" / Assessment Year : 2013-14 M/s. M. B. Patil Vs. DCIT, Central Circle-1, Constructions, Aurangabad. Shop No.115/116, SFS Complex, Jalna Road, Cross English School, Aurangabad- 431001. PAN : AAECM0806B Appellant Respondent आयकर अपील सं. / ITA No.2078/PUN/2017 िनधा"रण वष" / Assessment Year : 2013-14 ACIT, Central Circle-1, Vs. M/s. M. B. Patil Aurangabad. Constructions, Shop No.115/116, SFS Complex, Jalna Road, Cross English…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Waseem Ahmed, Accountant Member and Shri Soundararajan K., Judicial Member 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) Appellant by: Shri R. Krishnan, CA Respondent by: Smt. Girly Albert, Sr. D.R. Date of Hearing: 23.09.2024 Date of Pronouncement: 26.09.2024 O R D E R Per Bench This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre,…

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)

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri Manjunatha, G., Accountant Member 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.6…

DCIT, Central Circle-2(2), Chennai vs. M/S. Meadow Infrastructure Pvt Lit., Chennai

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

ITA 645/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

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)

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri Manjunatha, G., Accountant Member 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.6…

DCIT, Central Circle-2(2), Chennai vs. M/S.Mac Quality Builders Pvt Lit., Chennai

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

ITA 644/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

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)

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri Manjunatha, G., Accountant Member 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.6…

DCIT, Central Circle-2(2), Chennai vs. M/S. Mukilanstructurals Pvt Lit., Chennai

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

ITA 643/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

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)

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri Manjunatha, G., Accountant Member 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.6…

DCIT, Central Circle-2(2), Chennai vs. M/S. Mukunda Land Developers Pvt Lit., Chennai

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

ITA 642/CHNY/2023[2021-22]Status: DisposedITAT Chennai21 Feb 2024AY 2021-22

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)

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri Manjunatha, G., Accountant Member 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.6…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 119/KOL/2023[2017-2018]Status: DisposedITAT Kolkata10 Aug 2023AY 2017-2018

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 118/KOL/2023[2016-2017]Status: DisposedITAT Kolkata10 Aug 2023AY 2016-2017

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 117/KOL/2023[2014-15]Status: DisposedITAT Kolkata10 Aug 2023AY 2014-15

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 116/KOL/2023[2013-2014]Status: DisposedITAT Kolkata10 Aug 2023AY 2013-2014

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

DCIT, Corporate Circle, Madurai vs. M/S. Susee Automotive Pvt. Ltd., Madurai

In the result, both the appeals filed by the assessee and the Revenue are dismissed

ITA 832/CHNY/2020[2014-15]Status: DisposedITAT Chennai31 Jul 2023AY 2014-15

Bench: Shri Mahavir Singhand Shri Manjunatha. Gआयकर अपील सं./Ita No.784/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 M/S. Susee Automotive (P.) Ltd., The Dy. Commissioner Of No.25, Tamilsangam Road, Vs. Income Tax, Madurai – 625 001. Corporate Circle-2, [Pan: Aaocs-8509-H] Madurai. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.832/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 The Dy. Commissioner Of M/S. Susee Automotive (P.) Ltd., Income Tax, Vs. No.25, Tamilsangam Road, Corporate Circle-2, Madurai – 625 001. Madurai. [Pan: Aaocs-8509-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri T. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri S.R. Karuppusamy, Cit सुनवाई क" तारीख/Date Of Hearing : 31.05.2023 घोषणा क" तारीख /Date Of Pronouncement : 31.07.2023

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri S.R. Karuppusamy, CIT
Section 143(3)Section 2(22)Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA. G, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.784/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 M/s. Susee Automotive (P.) Ltd., The Dy. Commissioner of No.25, Tamilsangam Road, Vs. Income Tax, Madurai – 625 001. Corporate Circle-2, [PAN: AAOCS-8509-H] Madurai. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.832/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 The Dy. Commissioner of M/s.…

M/S Susee Automotive (P) Ltd., Madurai vs. DCIT, Corporate Circle -2, Madurai

In the result, both the appeals filed by the assessee and the Revenue are dismissed

ITA 784/CHNY/2020[2014-2015]Status: DisposedITAT Chennai31 Jul 2023AY 2014-2015

Bench: Shri Mahavir Singhand Shri Manjunatha. Gआयकर अपील सं./Ita No.784/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 M/S. Susee Automotive (P.) Ltd., The Dy. Commissioner Of No.25, Tamilsangam Road, Vs. Income Tax, Madurai – 625 001. Corporate Circle-2, [Pan: Aaocs-8509-H] Madurai. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.832/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 The Dy. Commissioner Of M/S. Susee Automotive (P.) Ltd., Income Tax, Vs. No.25, Tamilsangam Road, Corporate Circle-2, Madurai – 625 001. Madurai. [Pan: Aaocs-8509-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri T. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri S.R. Karuppusamy, Cit सुनवाई क" तारीख/Date Of Hearing : 31.05.2023 घोषणा क" तारीख /Date Of Pronouncement : 31.07.2023

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri S.R. Karuppusamy, CIT
Section 143(3)Section 2(22)Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA. G, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.784/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 M/s. Susee Automotive (P.) Ltd., The Dy. Commissioner of No.25, Tamilsangam Road, Vs. Income Tax, Madurai – 625 001. Corporate Circle-2, [PAN: AAOCS-8509-H] Madurai. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.832/Chny/2020 िनधा"रण वष" /Assessment Year: 2014-15 The Dy. Commissioner of M/s.…

Fahmida International (P) Limited, Bhubanweawar vs. DCIT, Circle-2(1), Bhubaneswar

In the result, appeal of the assessee is allowed

ITA 215/CTK/2020[2009-10]Status: HeardITAT Cuttack26 Dec 2022AY 2009-10

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No. A No.69/Ctk/2013: Assessment Year: Year: 2008-2009 It(Ss)A No. A No.50/Ctk/2013: Assessment Year: Year: 2009-2010

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No. A No.69/CTK/2013: Assessment year: year: 2008-2009 IT(ss)A No. A No.50/CTK/2013: Assessment year: year: 2009-2010 ITA No.400/CTK/2015: Assessment Year: 2011 400/CTK/2015: Assessment Year: 2011 400/CTK/2015: Assessment Year: 2011-2012 ITA No.215 215/CTK/2020: Assessment Year: : Assessment Year: 2009-…

Fahmida International (P) Ltd., Bhubaneswar vs. ACIT, Bhubaneswar

In the result, appeal of the assessee is allowed

ITA 400/CTK/2015[2011-12]Status: HeardITAT Cuttack26 Dec 2022AY 2011-12

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No. A No.69/Ctk/2013: Assessment Year: Year: 2008-2009 It(Ss)A No. A No.50/Ctk/2013: Assessment Year: Year: 2009-2010

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No. A No.69/CTK/2013: Assessment year: year: 2008-2009 IT(ss)A No. A No.50/CTK/2013: Assessment year: year: 2009-2010 ITA No.400/CTK/2015: Assessment Year: 2011 400/CTK/2015: Assessment Year: 2011 400/CTK/2015: Assessment Year: 2011-2012 ITA No.215 215/CTK/2020: Assessment Year: : Assessment Year: 2009-…

Wep Peripherals Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(2), Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1905/BANG/2017[2012-13]Status: DisposedITAT Bangalore14 Jul 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri K.R. Pradeep, A.R. &For Respondent: Shri Srinivas Rao Bandaru, D.R
Section 143(3)Section 2(22)(e)

…rower company. He relied on the following judgements:- 1) Sarva Equity Pvt. Ltd. 225 ITR 172 (Kar) wherein held that 2) CIT Vs. National Travel Services 347 ITR 305 wherein held 3) CIT Vs. Medicare Pvt. Ltd. 325 ITR 263 wherein held that 4) Gopal & sons (HUF) 77 Taxmann.com 71 (SC) 5) Alagu Sundaram Vs. CIT 252 ITR 893 (SC) wherein held Wep Peripherals Ltd., Bangalore Page 8 of 18 9,2 Accordingly, he submitted in the instant case loan was given to a company in which the assessee is a shareholder and assessee is having substantial interest in the borrowed company and also in the lender company. In view of this, t…

The Dy. Commissioner of Income Tax, Central Circle-1(3), Ahmedabad vs. M/S. Amit Intertrade Pvt. Ltd., Ahmedabad

In the result appeal of the Revenue is dismissed

ITA 2259/AHD/2016[2007-08]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2007-08

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2259/Ahd/2016 With C.O.No.162/Ahd/2016 िनधा"रण वष"/Asstt. Year: 2007-2008 D.C.I.T., M/S. Amit Intertrade Pvt. Ltd., Central Circle-1(3), Vs. Iscon House, Ahmedabad. C.G. Road, Nr. Citi Bank, Navrangpura, Ahmedabad.

For Appellant: Ms Nupur Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT. D.R
Section 2(22)(e)

…lders in both the company and therefore the provisions of section 2(22)(e) of the Act are very much applicable. The learned DR in support of his contention relied on the judgment of Hon’ble Supreme Court in the case of Gopal and Sons (HUF) Vs. CIT reported in 77 Taxmann.com 71. 7. On the other hand, the learned AR before us submitted that the identical issue in the group case of the assessee has been decided in favour of the assessee by this tribunal in the case of M/s Dhwani Infrastructure Pvt. Ltd. in ITA No. 279/AHD/2016 for the assessment year 2007-08 vide order dated 25 November 2011. 8. We have heard the ri…

DCIT 8(2)(1), Mumbai vs. Simplex Renewable Resources P.Ltd, Mumbai

ITA 751/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Aug 2019AY 2012-13

Bench: Hon’Ble Shri Sandeep Gosain, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.751/Mum/2017 (िनधा"रणवष" / Assessment Year:2012-13) Dcit-8(2)(1) M/S. Simplex Renewable Resources Pvt. Ltd. बनाम/ 2Nd Floor, Simplex Mills Compound Room No.624 M.K. Road 30, Keshavrao Khadye Marg Vs. Mumbai-400 020. Sant Gadge Maharaj Chowk, Mumbai-400 011. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-1660-H (अपीलाथ"/Appellant) (""यथ" / Respondent) : & C.O. No.112/Mum/2018 Arising Out Of Ita No.751/Mum/2017 (िनधा"रणवष" / Assessment Year:2012-13) M/S. Simplex Renewable Resources Pvt. Ltd. Dcit-8(2)(1) बनाम/ 2Nd Floor, Simplex Mills Compound Room No.624 30, Keshavrao Khadye Marg M.K. Road Vs. Sant Gadge Maharaj Chowk, Mumbai-400 011. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-1660-H (अपीलाथ"/Appellant/C.O.) (""यथ" / Respondent) : Revenue By : Chaudhury Arun Kumar, Ld. Dr Assessee By : Shri Anil Lohia, Ld. Ar Date Of Hearing : 08/07/2019 Date Of Pronouncement : 09.08.2019 आदेश / O R D E R Manoj Kumar Aggarwal (): - 1.1 As Per The Provisions Of Section 2(22)(E) Of The Income Tax Act, 1961 [In Short ‘Act’], Dividend Includes Any Payment Of Any Sum, By A Company

For Appellant: Shri Anil Lohia, Ld. ARFor Respondent: Chaudhury Arun Kumar, Ld. DR
Section 2(22)(e)

…1 Simplex Renewable Resources Pvt. Ltd. Assessment Year-2012-13 आयकर अपीलीय अिधकरण “जी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI माननीय "ी संद"प गोसांई, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI SANDEEP GOSAIN, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.751/Mum/2017 (िनधा"रणवष" / Assessment Year:2012-13) DCIT-8(2)(1) M/s. Simplex Renewable Resources Pvt. Ltd. बनाम/ 2nd Floor, Simplex Mills Compound Room No.624 M.K. Road 30, Keshavrao Khadye Marg Vs. Mumbai-400 020. Sant Gadge Maharaj Chowk, Mumbai-400 011. "थायीलेखासं./…

Hancraft Expo Designs P.Ltd, New Delhi vs. DCIT, Circle-11(1), New Delhi

The appeal of the assessee is allowed

ITA 1333/DEL/2019[2014-15]Status: DisposedITAT Delhi07 Jun 2019AY 2014-15

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 142(1)Section 143(2)Section 2(22)(e)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI G. D. AGRAWAL, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 1333/DEL/2019 A.Y 2014-15 Hancraft Expo Designs P Ltd. Vs DCIT (E) 302-302, Bhikaji Cama Bhawan Circle-11(1) 3rd Floor New Delhi Bhikaji Cama Place New Delhi 110 066 PAN: AABCH1215Q (Appellant) (Respondent) Appellant by Sh. Ashutosh Jain, CA & Sh. Udayan Garg, CA Respondent by Sh. Amit Katoch, Sr.D.R. Date of Hearing 04.06.2019 Date of Pronouncement 07.06.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order…