Versus Charu 33 and Shivram Antaiah Shetty v. Chimanlal Ambalal 31 99 Cal.App. 2d 83 32

3 SCC 548Reported decision1999#6048 most cited

What is Versus Charu 33 and Shivram Antaiah Shetty v. Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 authority for?

Beneficial ownership does not necessarily confer a right to vote, particularly when considering provisions similar to Section 89 of the Companies Act, 2013, and Section 187C of the Companies Act, 1956.

19

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2024.

Also referred to as

Charu 33 · Shivram Antaiah Shetty · Chimanlal Ambalal · 1999 3 SCC 548 · beneficial ownership · right to vote · Companies Act 2013 Section 89 · Companies Act 1956 Section 187C

Judgments citing Versus Charu 33 and Shivram Antaiah Shetty v. Chimanlal Ambalal 31 99 Cal.App. 2d 83 32

Pr. Commissioner of Income Tax-Central vs. Ms. Harshita Maheshwari

ITA/94/2020HC Rajasthan21 Feb 2024

Bench: AVNEESH JHINGAN,SHUBHA MEHTA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

M/S Fingrowth Cooperative Bank Limited vs. Assistant Commissioner of Income Tax

ITA/9/2020HC Rajasthan24 Aug 2023

Bench: AUGUSTINE GEORGE MASIH,SAMEER JAIN

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-2, Kolkata vs. M/S. Century Enka Limited

ITA/7/2020HC Calcutta27 Feb 2023

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S V2 Retail Ltd

ITAT/18/2020HC Calcutta28 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S. Jagannath Banwarilal Texofabs Pvt Ltd

ITAT/9/2020HC Calcutta27 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S. J.J.Exporters Ltd

ITAT/5/2020HC Calcutta26 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-5, Kolkata vs. L D S City Projects Pvt Ltd

ITAT/3/2020HC Calcutta21 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S. Tcg Lifesciences Ltd

ITAT/10/2020HC Calcutta08 Apr 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax (Central-1), Kolkata vs. M/S. Rungta Mines Ltd

ITA/13/2020HC Calcutta08 Apr 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-2, Kolkata vs. M/S the Calcutta Tramways Company (1978) Ltd

ITAT/20/2020HC Calcutta04 Mar 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-1, Kolkata vs. M/S. Height Insurance Services Ltd

ITAT/4/2020HC Calcutta16 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal CIT-14, Kolkata vs. Shri Vishwanath Gupta

ITA/21/2020HC Calcutta07 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Rajesh Jajodia vs. Assistant Commissioner of Income Tax Circle 45 Kolkata and Ors

ITAT/26/2020HC Calcutta27 Aug 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE RAJARSHI BHARADWAJ

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

M/S Singhi and Co vs. The Principal Commissioner of Income Tax VIII

ITA/15/2020HC Calcutta27 Apr 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Tcg Life Sciences Pvt Ltd vs. Joint Comm of Income Tax Range59 Kol and Anr

ITA/26/2020HC Calcutta04 Mar 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax-2, Kolkata vs. M/S Kesoram Industries Ltd

ITAT/17/2020HC Calcutta13 Jan 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Shweta Chhawchharia vs. Commissioner of Income Tax, Kolkata-12

ITAT/15/2020HC Calcutta21 Dec 2020

Bench: HON'BLE JUSTICE I. P. MUKERJI,HON'BLE JUSTICE KAUSIK CHANDA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Principal Commissioner of Income Tax, Central-2, Kolkata vs. Electrocast Sales India Ltd

ITAT/11/2020HC Calcutta18 Dec 2020

Bench: HON'BLE JUSTICE I. P. MUKERJI,HON'BLE JUSTICE KAUSIK CHANDA

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

M/s. Canara Securities Ltd vs. Dy. Commissioner of Income Tax

ITTA/3/2020HC Telangana25 Aug 2020

Bench: M.S.RAMACHANDRA RAO,T.AMARNATH GOUD

…Two substantiate such preposition reliance was placed on the decision in L.K.M. Medical Trust Versus Charu 33 and Shivram Antaiah Shetty Versus Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (1999) 3 SCC 548 33 2008 SCC Online Bom 1210 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 114 of 300 Trivedi 34. Further, it is submitted that significant beneficial ownership does not confirm a right to vote in this regard reliance was placed on the decision of the Hon’ble Supreme Court in JP Sri…

Versus Charu 33 and Shivram Antaiah Shetty v. Chimanlal Ambalal 31 99 Cal.App. 2d 83 32 (3 SCC 548) — Cited in 19 Judgments | BharatTax