Pradip Kumar Malhotra v. CIT

106 TTJ 250Income Tax Appellate Tribunal2007#4124 most cited

What is Pradip Kumar Malhotra v. CIT authority for?

A debit balance arising from advances paid during the ordinary course of business, for business expediencies, does not constitute a loan or advance that falls within the definition of deemed dividend under section 2(22)(e).

28

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Pradip Kumar Malhotra v. CIT · section 2(22)(e) · deemed dividend · loan or advance · business expediency · ordinary course of business · shareholder benefit · ITAT

Issues it is cited on

Judgments citing Pradip Kumar Malhotra v. CIT

Showing 120 of 28 · Page 1 of 2

Pradip Kumar Malhotra v. CIT (106 TTJ 250) — Cited in 28 Judgments | BharatTax