Pr. CIT v. Ennore Cargo Terminal P Ltd.

406 ITR 477High Court2018#15812 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

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

Judgments citing Pr. CIT v. Ennore Cargo Terminal P Ltd.

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)

…ng on the following judicial precedents: • CIT v. Universal Medicare Private Limited (2010) 324 ITR 263 (Bom) • CIT v. Hotel Hilltop (2008) 217 CTR (Raj) 527 • CIT v. Ankitech Private Limited (2012) 340 ITR 14 (Del) • CIT v. Ennore Cargo Terminal P Ltd (2018) 406 ITR 477 (Mad) • Pallava Resorts Private Limited v. ITO (2022) 143 taxmann.com 208 (Chennai- Trib) 16.9 The Ld. Counsel concluded his argument by submitting that the Ld. CIT(A) has passed a detailed order considering the facts at length and placing reliance on various judicial pronouncements and rightly held that no addition towards deemed dividend is war…

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)

…ng on the following judicial precedents: • CIT v. Universal Medicare Private Limited (2010) 324 ITR 263 (Bom) • CIT v. Hotel Hilltop (2008) 217 CTR (Raj) 527 • CIT v. Ankitech Private Limited (2012) 340 ITR 14 (Del) • CIT v. Ennore Cargo Terminal P Ltd (2018) 406 ITR 477 (Mad) • Pallava Resorts Private Limited v. ITO (2022) 143 taxmann.com 208 (Chennai- Trib) 16.9 The Ld. Counsel concluded his argument by submitting that the Ld. CIT(A) has passed a detailed order considering the facts at length and placing reliance on various judicial pronouncements and rightly held that no addition towards deemed dividend is war…

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)

…ng on the following judicial precedents: • CIT v. Universal Medicare Private Limited (2010) 324 ITR 263 (Bom) • CIT v. Hotel Hilltop (2008) 217 CTR (Raj) 527 • CIT v. Ankitech Private Limited (2012) 340 ITR 14 (Del) • CIT v. Ennore Cargo Terminal P Ltd (2018) 406 ITR 477 (Mad) • Pallava Resorts Private Limited v. ITO (2022) 143 taxmann.com 208 (Chennai- Trib) 16.9 The Ld. Counsel concluded his argument by submitting that the Ld. CIT(A) has passed a detailed order considering the facts at length and placing reliance on various judicial pronouncements and rightly held that no addition towards deemed dividend is war…

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)

…ng on the following judicial precedents: • CIT v. Universal Medicare Private Limited (2010) 324 ITR 263 (Bom) • CIT v. Hotel Hilltop (2008) 217 CTR (Raj) 527 • CIT v. Ankitech Private Limited (2012) 340 ITR 14 (Del) • CIT v. Ennore Cargo Terminal P Ltd (2018) 406 ITR 477 (Mad) • Pallava Resorts Private Limited v. ITO (2022) 143 taxmann.com 208 (Chennai- Trib) 16.9 The Ld. Counsel concluded his argument by submitting that the Ld. CIT(A) has passed a detailed order considering the facts at length and placing reliance on various judicial pronouncements and rightly held that no addition towards deemed dividend is war…

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)

…ng on the following judicial precedents: • CIT v. Universal Medicare Private Limited (2010) 324 ITR 263 (Bom) • CIT v. Hotel Hilltop (2008) 217 CTR (Raj) 527 • CIT v. Ankitech Private Limited (2012) 340 ITR 14 (Del) • CIT v. Ennore Cargo Terminal P Ltd (2018) 406 ITR 477 (Mad) • Pallava Resorts Private Limited v. ITO (2022) 143 taxmann.com 208 (Chennai- Trib) 16.9 The Ld. Counsel concluded his argument by submitting that the Ld. CIT(A) has passed a detailed order considering the facts at length and placing reliance on various judicial pronouncements and rightly held that no addition towards deemed dividend is war…

Pallava Resorts Pvt. Ltd., Chennai vs. ITO, Corporate Ward - 5 (1), Chennai

In the result, the appeal of the Assessee in I

ITA 700/CHNY/2020[2011-12]Status: DisposedITAT Chennai22 Jul 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A No.:700/Chny/2020 िनधा"रण वष"/ Assessment Year 2011 – 2012

For Appellant: Mr. S. Sundraraman, CAFor Respondent: Mr. P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 2(22)(e)

…ellant was never a shareholder of QNEI, the provisions of Section 2(22)(e) of the Act would not apply to the Appellant. 9) The CIT(A) erred in not following the jurisdictional High Court decision in the case of PCIT Vs. Ennore Cargo Terminal Private Limited [406 ITR 477] (Madras High Court). 10) The Appellant, therefore prays that the re- assessment be annulled and the addition made u/s.2(22)(e) of the Act amounting to Rs.1,40,67,365/- be deleted.” 5. The brief facts of the case are that the Assessee is a Private Limited company namely, Pallava Resorts Private Limited and it has filed its return of income on…

Pr. CIT v. Ennore Cargo Terminal P Ltd. (406 ITR 477) — Cited in 6 Judgments | BharatTax