Mumbai 4). M/s. Exotica Housing & Infrastructure Company Pvt. Ltd. v. ITO 8(4) ITA.No.5188/Del./2019 Bench

46 Taxmann.com 402High Court2014#9283 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 2(22)(e)Section 139 Section 142(1)Section 143(2)Section 143(3)Section 44AB

Issues it is cited on

section 2(22)deemed dividend section 2(22)(e)accumulated profits business expediency beneficial owner commercial expediency previous year section 132 transfer company business

Judgments citing Mumbai 4). M/s. Exotica Housing & Infrastructure Company Pvt. Ltd. v. ITO 8(4) ITA.No.5188/Del./2019 Bench

ACIT, CENTRAL CIRLCE-1, NASHIK, NASHIK vs. AVINASH KNATILAL JAIN, JALGAON

In the result, the appeal filed by the Revenue is allowed for statistical purposes

ITA 26/PUN/2024[2015-16]Status: DisposedITAT Pune08 May 2025AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.26/Pun/2024 िनधा"रण वष" / Assessment Year : 2015-16 Acit, Central Circle-1, Vs. Avinash Kantilal Jain, Nashik. 36, Aryan Bunglow, Samta Nagar Road, Venketesh Colony- 425001. Pan : Acwpj9538Q Appellant Respondent Revenue By : Shri Ramnath P. Murkunde Assessee By Smt. Deepa Khare : Date Of Hearing : 11.02.2025 Date Of Pronouncement : 08.05.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 04.10.2023 Passed By Ld. Cit(A), Pune-12 [‘Ld. Cit(A)’] For The Assessment Year 2015-16. 2. The Revenue Has Raised The Following Grounds Of Appeal :- “01. Whether On The Facts & In The Circumstances Of The Case, The Ld.Cit(A) Erred In Deleting The Addition Of Rs 3,27,81,102/- On Account Of Deemed Dividend U/S 2(22)(E) Of The I.T. Act By Not Considering The Contents Of The Deeming Provision. 02. Whether On The Facts & In The Circumstances Of The Case, The Ld.Cit(A) Erred In Not Appreciating The Fact That The Decision In The Case Of Pradeep Kumar Malhotra Vs. Cit(Calcutta High Court), Which Was Relied By Ld.Cit(A) Has Distinguishable Facts

For Respondent: Shri Ramnath P. Murkunde

Section 139Section 143(2)Section 2(22)Section 2(22)(e)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.26/PUN/2024 िनधा"रण वष" / Assessment Year : 2015-16 ACIT, Central Circle-1, Vs. Avinash Kantilal Jain, Nashik. 36, Aryan Bunglow, Samta Nagar Road, Venketesh Colony- 425001. PAN : ACWPJ9538Q Appellant Respondent Revenue by : Shri Ramnath P. Murkunde Assessee by Smt. Deepa Khare : Date of hearing : 11.02.2025 Date of pronouncement : 08.05.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the Revenue is directed against the order dated 04.10.20…

PUKHRAJ SHREEMALJI JAIN,MUMBAI vs. ITO WARD 19(2)(4), MUMBAI

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

ITA 3255/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Sept 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2016-17 Pukhraj Shreemalji Jain, Ito Ward 19(2)(4), 8, Ground Floor, Guru Rajendra Piramal Chambers, Lalbaug, Parel Vs. House, 137, Tp Street, 6Th Mumbai-400012. Kumbharwada Lane, Mumbai-400004. Pan No. Aajpj 8080 C Appellant Respondent

For Appellant: Mr. Piyush ChaturvediFor Respondent: 12/08/2024

Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAJ KUMAR CHAUHAN (JUDICIAL MEMBER) Assessment Year: 2016-17 Pukhraj Shreemalji Jain, ITO Ward 19(2)(4), 8, Ground Floor, Guru Rajendra Piramal Chambers, Lalbaug, Parel Vs. House, 137, TP Street, 6th Mumbai-400012. Kumbharwada Lane, Mumbai-400004. PAN NO. AAJPJ 8080 C Appellant Respondent Assessee by : Mr. Piyush Chaturvedi : Mr. Suresh Gaikwad, Sr. DR Revenue by : 12/08/2024 Date of Hearing : 27/09/2024 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is direct…

MEASAGE G. G OILS & FATS PRIVATE LIMITED,BATHINDA vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE- 1 , BATHINDA

In the result, the appeals of the assessee bearing ITA No

ITA 513/ASR/2019[2016-17]Status: DisposedITAT Amritsar11 Jul 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.189/Asr/2018 Assessment Years: 2014-15

Section 143(3)Section 2(22)(e)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.189/Asr/2018 Assessment Years: 2014-15 M/s G.G. Continental Trades Vs. Dy. CIT-Cirdcle-1, Pvt. Ltd. Amrik Singh Road, Bathinda. Bathinda. [PAN: -AAECG3090P] (Respondent) (Appellant) I.T.A. No.513/Asr/2019 Assessment Years: 2016-17 M/s G.G. Oil & Fats Pvt. Ltd. Vs. Dy. CIT-Cirdcle-1, Shop No.1, Aggarsain Nagar Bathinda. Amrik Singh Road, Bathinda. [PAN:-AADCG8857H] (Respondent) (Appellant) Appellant by S/Sh. Sudhir Sehgal, P.N. Arora, P.K. Singla, Advs…

MESERS G.G CONTINEENTAL TRADES PVT.LTD,BATHINDA vs. DEPUTY COMMISSIONER OF INCOME TAX , CIRCLE-I, BATHINDA

In the result, the appeals of the assessee bearing ITA No

ITA 189/ASR/2018[2014-15]Status: DisposedITAT Amritsar11 Jul 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.189/Asr/2018 Assessment Years: 2014-15

Section 143(3)Section 2(22)(e)Section 250

YOGESH MEHRA,MUMBAI vs. PRINCIPLE CIT-2, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 709/MUM/2022[2014-15]Status: DisposedITAT Mumbai23 Dec 2022AY 2014-15

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singhyogesh Mehra Vs. Pcit-2 201, Hare Krishna Room No. 1920, Building, Presidency Air India Building, Society, North South Mumbai - 400021 Road No. 8, Jvpd, Vile Parle, (West), Mumbai – 400049 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaapm6139N Appellant .. Respondent

For Appellant: Nishita MandalagwalaFor Respondent: Heman Kumar Chimanlal

Section 132Section 143(3)Section 148Section 2(22)(c)Section 2(22)(e)Section 245CSection 245D(4)Section 263

…ITA No.709/Mum/2022 A.Y.2014-15 1 Yogesh Mehra Vs PCIT-2 IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Yogesh Mehra Vs. PCIT-2 201, Hare Krishna Room No. 1920, Building, Presidency Air India Building, Society, North South Mumbai - 400021 Road No. 8, JVPD, Vile Parle, (West), Mumbai – 400049 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAAPM6139N Appellant .. Respondent Appellant by : Nishita Mandalagwala Respondent by : Heman Kumar Chimanlal Leuva Date of Hearing 29.09.2022 Date of Pronouncement 23.12.2022 आदेश / O R…

DCIT CENTRAL CIR 3(1), MUMBAI vs. SHRI YOGESH J. MEHRA, MUMBAI

In the result, the appeal by the Revenue is dismissed

ITA 3584/MUM/2019[2009-10]Status: DisposedITAT Mumbai01 Nov 2022AY 2009-10

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Siddharth KothariFor Respondent: Shri Prabhat Kumar Gupta

Section 132Section 143(3)Section 153ASection 2(22)(e)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.3583/Mum./2019 ITA No.3584/Mum./2019 (Assessment Year : 2007–08) (Assessment Year : 2009–10) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–3(1), Mumbai v/s Shri Yogesh J. Mehra Flat no.201, Hare Krishna Society …………….Respondent North South Road no.8 Vile Parle (W), Mumbai 400 053 PAN – AAAPM6139N Assessee by : Shri Siddharth Kothari Revenue by : Shri Prabhat Kumar Gupta Date of Hearing – 07/09/2022 Date of Order – 01/11/2022 O R D E R…

ARCHANA SHARMA,GHAZIABAD vs. DCIT, CIRCLE- 1 , GHAZIABAD

In the result the appeal of the assessee is partly allowed

ITA 1268/DEL/2018[2014-15]Status: DisposedITAT Delhi26 Jul 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Ms. Astha Chandraarchana Sharma Vs. Dcit Ii F/130, Nehru Nagar, Circle – 1 Ghaziabad Ghaziabad Pan No. Ayups 6374 F (Appellant) (Respondent) Assessee By Shri Akhilesh Kumar, Adv. Shri Pushkar Pandey, Adv. Revenue By Shri Rajinder Jha, Sr. D.R. Date Of Hearing: 28.04.2022 Date Of Pronouncement: 26.07.2022 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.12.2017 Passed By The Commissioner Of Income Tax (Appeals) – Ghaziabad Relating To Assessment Year 2014-15. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under:-

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

…and taken through current account among related parties the transactions was not loan or advance and provision of Section 2(22)(e) of the Act are 7 not applicable and for this proposition, he relied on the following case laws: 1. CIT vs. Suraj Dev Dada (2014) 46 Taxmann.com 402 (P&H) 2. CIT vs. Gayatri Chakraborty (2018) 94 Taxmann.com 244 (Calcutta) 3. CIT vs. Idhayam Publications Ltd. (2007) 163 Taxman 265 (Mad.) 4. DCIT Circle – 62(1), New Delhi vs. Ramesh Kumar Pabbi New Delhi – 110017 – ITA No.6168/Del/2017 5. M/s. Exotica Housing and Infrastructure Company Pvt. Ltd. vs. ITO Ward 8(4), New Delhi 6. Saamag De…

YOGESH MEHRA,MUMBAI vs. DCIT CC 3(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 656/MUM/2020[2012-13]Status: DisposedITAT Mumbai19 Apr 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Yogesh Mehra, The Dy. Commissioner Of Income Flat No. 201 Krishna Presidency Tax, Central Circle-3(1), Air India Society North South Road No.8, Vs. Bldg. 19Th Flr, Mumbai-400 021 Vile Parle West, Mumbai-400 049 (Appellant) (Respondent) Pan No. Aaapm6139N

For Appellant: Sri AK Ghosh, ARFor Respondent: Sri Shekhar L. Gajbhiye, CIT DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Yogesh Mehra, The Dy. Commissioner of Income Flat No. 201 Krishna Presidency Tax, Central Circle-3(1), Air India Society North South Road No.8, Vs. Bldg. 19th Flr, Mumbai-400 021 Vile Parle West, Mumbai-400 049 (Appellant) (Respondent) PAN No. AAAPM6139N Assessee by : Sri AK Ghosh, AR Department by : Sri Shekhar L. Gajbhiye, CIT DR Date of hearing: 08.03.2022 Date of pronouncement : 19.04.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the assessee against the o…

DCIT CC 3(1), MUMBAI vs. YOGESH JOGINDERNATH MEHRA, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1003/MUM/2020[2012-13]Status: DisposedITAT Mumbai21 Dec 2021AY 2012-13

For Appellant: Ms. Ritu KishorFor Respondent: Dr. Yogesh Kamat (DR)

Section 132Section 139Section 143(2)Section 144ASection 153ASection 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM (Hearing through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No.1003/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2012-13) DCIT-CC-3(1), Central बिधम/ Yogesh Jogindernath Mehra Range-3 201, Hare Krishna Presidency Vs. Room NO.1924, Air India Society, North South Road Building, Nariman Point, No.8, JVPO, Vile Parle (W), Mumbai-400021. Mumbai-400053. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAPM6139N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Dr. Yogesh Kamat (DR) Assessee by: Ms. Ritu…

YOGESH MEHRA,MUMBAI vs. DCIT, C.C.-3(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4007/MUM/2019[2008-09]Status: DisposedITAT Mumbai27 Jul 2021AY 2008-09

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2008-09

For Appellant: Shri Ritu Kamal Kishor, A.RFor Respondent: Shri T.S. Khalsa, D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2008-09 Shri Yogesh Mehra, DCIT, C.C.- 3(1), Flat No.201, Air India Building, Hare Krishna Society, Nariman Point, Vs. North South Road No.8, Mumbai - 400021 Vile Parle (W), Mumbai-400 009 PAN: AAAPM6139N (Appellant) (Respondent) Present for: Assessee by : Shri Ritu Kamal Kishor, A.R. Revenue by : Shri T.S. Khalsa, D.R. Date of Hearing : 13.07.2021 Date of Pronouncement : 27.07.2021 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal…

VIVEK DATTATRAY SAMANT,MUMBAI vs. DCIT 8(3), MUMBAI

ITA 3015/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Sept 2020AY 2011-12

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2011-12 M/S. Yasham Bio Dcit 8(3), Sciences Pvt. Ltd.(Now Now Ito 11(3)(4), Known As Yasham Aayakar Bhavan, Speciality Ingredients Pvt Mumbai - 400020 Ltd.) , Vs. B/5, Pooja Unit Chs Ltd., Model Town, J.P. Road, 4 Bunglows, Andhra (West), Mumbai – 400 053 Pan: Aaacy 2899N (Appellant) (Respondent) Assessment Year: 2011-12 M/S. Vivek Dattatray Dcit 8(3), Samant, Now Ito 11(3)(4), 405, Raheja Crest Bldg. Aayakar Bhavan, 1 Off Link Orad, Vs. Mumbai - 400020 Oshiwara, Andheri (W), Mumbai – 400 053 Pan: Aazps 4623G (Appellant) (Respondent) Present For: Assessee By : Shri N.R. Agarwal, A.R. Revenue By : Shri V. Vinod Kumar, D.R. Date Of Hearing : 21.09.2020 Date Of Pronouncement : 25.09.2020 O R D E R Per Rajesh Kumar: The Above Titled Appeals Have Been Preferred By Two Different Assessees Against Two Different Orders Dated 23.01.2017 & 06.02.2017 Of The Commissioner Of Income Tax

For Appellant: Shri N.R. Agarwal, A.RFor Respondent: Shri V. Vinod Kumar, D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2011-12 M/s. Yasham Bio DCIT 8(3), Sciences Pvt. Ltd.(Now Now ITO 11(3)(4), known as Yasham Aayakar Bhavan, Speciality Ingredients Pvt Mumbai - 400020 Ltd.) , Vs. B/5, Pooja Unit CHS Ltd., Model Town, J.P. Road, 4 Bunglows, Andhra (West), Mumbai – 400 053 PAN: AAACY 2899N (Appellant) (Respondent) Assessment Year: 2011-12 M/s. Vivek Dattatray DCIT 8(3), Samant, Now ITO 11(3)(4), 405, Raheja Crest Bldg. Aayakar Bhavan, 1 Off Link Orad, Vs. Mumbai - 4000…

YASHAM BIO SCIENCE P. LTD,MUMBAI vs. DCIT 8(3), MUMBAI

ITA 2723/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Sept 2020AY 2011-12

For Appellant: Shri N.R. Agarwal, A.RFor Respondent: Shri V. Vinod Kumar, D.R

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