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“Section 2(22)(e)(ii)”

Section References (mined)Section 2Section 2(22)(e)(ii)22 judgments

The decision most relied on for Section 2(22)(e)(ii) is CIT v. Raymond Ltd. (21 Taxmann.com 60), cited in 48 judgments on BharatTax.

Leading authorities on Section 2(22)(e)(ii)

CIT v. Raymond Ltd.
21 Taxmann.com 60 · 2012 · High Court
48
citing judgments

The amount transferred to Debenture Redemption Reserve is to be excluded when computing book profit under section 115JB for the purpose of Minimum Alternate Tax.

Judgments citing Section 2(22)(e)(ii)

ACIT Circle- 61(1), New Delhi vs. Adiish Jain, New Delhi

ITA 284/DEL/2021[2016-17]Status: DisposedITAT Delhi12 Jan 2024AY 2016-17

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaacit, Circle-61(1), New Delhi (Appellant)

For Appellant: Shri Satish Aggrawal, CAFor Respondent: Shri Kanv Bali, Sr. DR
Section 143(3)Section 2(22)(e)

ordinary course of its business where the lending of money is a substantial part of the business of the company [Section 2(22)(e)(ii)] i.e. there is no deemed dividend only if the lending of moneys is by a company which is engaged in the business of money lending ... into the business of lending of money, the payments made by it to the assessee company would therefore be covered by Section 2(22)(e)(ii) and consequently payments even for business transactions would be a deemed dividend. We do not agree. The Tribunal has dealt with this aspect

DCIT, Circle- 62(1), New Delhi vs. Ramesh Kumar Pabbi, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 6168/DEL/2017[2013-14]Status: DisposedITAT Delhi16 Mar 2021AY 2013-14

Bench: Sh. Anil Chaturvedi & Ms. Suchitra Kamble(Through Video Conferencing) Assessment Year : 2013-14 Dcit Vs. Ramesh Kumar Pabbi Circle – 62(1), A-41, Phase-Ii, New Delhi Mayapuri Industrial Area, New Delhi-110017 Pan – Aanpp 5995 Q (Appellant) (Respondent) Assessee By Shri Sohail Malik, Sr.D.R. Revenue By Shri Lalit Mohan, Adv. Date Of Hearing: 16/03/2021 Date Of Pronouncement: 16/03/2021 Order Per Anil Chaturvedi, Am:

Section 143(3)Section 194JSection 2(22)(e)Section 40

ordinary course of its business where the lending of money is a substantial part of the business of the company [Section 2(22)(e)(ii)[ i.e. there is no deemed dividend only if the lending of moneys is by a company which is engaged in the business of money lending ... into the business of lending of money, the payments made by it to the assessee company would therefore be covered by Section 2(22)(e)(ii) and consequently payments even for business transactions would be a deemed dividend. We do not agree. The Tribunal has dealt with this aspect