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“Section 56(2)(vii)(e)”

Section References (mined)Section 56Section 56(2)(vii)(e)2 judgments

The decision most relied on for Section 56(2)(vii)(e) is CIT v. Mukundray K. Shah, Citation No. (160 Taxmann 276), cited in 39 judgments on BharatTax.

Leading authorities on Section 56(2)(vii)(e)

CIT v. Mukundray K. Shah, Citation No.
160 Taxmann 276 · 2007 · Supreme Court
39
citing judgments

Section 2(22)(e) of the Income Tax Act, 1961, aims to prevent tax evasion by treating certain payments made by closely held companies to shareholders or their concerns as dividends.

370 ITR 720 (Allahabad) 9. Star Chemical (P.) Ltd. v. CIT
12 Taxmann.com 496 · 2011 · High Court
21
citing judgments

When lending money is not the business of a company, loans or advances given to an assessee-shareholder are treated as deemed dividends under section 2(22)(e) of the Income-tax Act. The provisions of section 2(22)(e) apply to a company that has taken a loan from its subsidiary.

Judgments citing Section 56(2)(vii)(e)

Kailash Wati, Delhi vs. Income Tax Officer, Ward 35(1), Delhi

ITA 7583/DEL/2025[2012-13]Status: DisposedITAT Delhi29 Dec 2025AY 2012-13

Bench: Shri Satbeer Singh Godaraassessment Year: 2012-13

Section 147Section 56(2)(vii)

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER Assessment

Ranjitbhai Dhayabhai Panchal, Na vs. Arivs.Income Tax Officer, Navsari Circle, Navsari

In the result, the ground of appeal raised by the assessee is allowed

ITA 266/SRT/2022[2017-18]Status: DisposedITAT Surat09 May 2023AY 2017-18

Bench: SHRI PAWAN SINGH (Judicial Member)

Section 10(2)Section 143(3)Section 254(1)Section 56(2)Section 56(2)(VII)Section 56(2)(vii)

said gift as income from other sources by taking view that HUF, in not included in the list of relatives as prescribed section 56(2)(vii)(e) of Income Tax Act. The ld AR for the assessee submits that HUF is not different than the family members, thus, gift received

Section 56(2)(vii)(e) — 2 case laws | BharatTax