← All Phrases

“buyback tax”

Special Rate ProvisionsSection 115QASection 115QA3 judgments

The decision most relied on for buyback tax is Pentamedia Graphics Ltd. v. ITO (236 CTR 204), cited in 17 judgments on BharatTax.

Leading authorities on buyback tax

Pentamedia Graphics Ltd. v. ITO
236 CTR 204 · 2011 · High Court
17
citing judgments

Once a scheme of arrangement is approved by a court and is within the bounds of the law, it is binding on tax authorities.

Principal Commissioner of Income Tax v. Bayer Vapi (P.) Ltd.
106 Taxmann.com 395 · 2019 · High Court
11
citing judgments

Buyback of its own shares by a company is neither capital expenditure nor does it result in enduring benefits to the company. The consideration of non-deduction of TDS, which was evident from Form 3CD and not considered in the original assessment order, is not a change of opinion for reopening.

Judgments citing buyback tax

Bhikhalal Prahaladrai Agarwal HUF, Gandhidham vs. Assistant Commissioner of Income Tax, Gandhidham Circle, Gandhidham

ITA 780/RJT/2024[2016-17]Status: DisposedITAT Rajkot21 Aug 2025AY 2016-17

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita Nos.779&780/Rjt/2024 ("नधा"रण वष" / Assessment Years: 2011-12 & 2016-17) Bhikhalal Prahaladrai Agarwal- Vs. Assistant Commissioner Of Income Tax, Huf, Gandhidham Circle C/O. Sarda & Sarda, Sakar, 1St It Office, Plot No. 32, Sector No. 3, Near Floor, Dr. Radha-Krishnan Road, Iffco Colony, Gandhidham Opp. Rajkumar College Rajkot Gandhidham - 370201 Rajkot - 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabha4638R (Assessee) (Respondent) Assessee By : Shri Vimal Desai, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 05/06/2025 Date Of Pronouncement : 21/08/2025

For Appellant: Shri Vimal Desai, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 10(38)Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

such shares, determined in the manner as may be prescribed, that is, Rule 40BB of the Income Tax Rules, 1962, is subjected to buyback tax. 24. Considering the above provisions of the Act, the assessing officer noticed that the company should pay the buyback tax on amount of Rs.50

Bhikhalal Prahladrai Agarwal HUF, Gandhidham vs. Assistant Commissioner of Income Tax Gandhidham Circle, Gandhidham

ITA 779/RJT/2024[2011-12]Status: DisposedITAT Rajkot21 Aug 2025AY 2011-12

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita Nos.779&780/Rjt/2024 ("नधा"रण वष" / Assessment Years: 2011-12 & 2016-17) Bhikhalal Prahaladrai Agarwal- Vs. Assistant Commissioner Of Income Tax, Huf, Gandhidham Circle C/O. Sarda & Sarda, Sakar, 1St It Office, Plot No. 32, Sector No. 3, Near Floor, Dr. Radha-Krishnan Road, Iffco Colony, Gandhidham Opp. Rajkumar College Rajkot Gandhidham - 370201 Rajkot - 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabha4638R (Assessee) (Respondent) Assessee By : Shri Vimal Desai, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 05/06/2025 Date Of Pronouncement : 21/08/2025

For Appellant: Shri Vimal Desai, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 10(38)Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

such shares, determined in the manner as may be prescribed, that is, Rule 40BB of the Income Tax Rules, 1962, is subjected to buyback tax. 24. Considering the above provisions of the Act, the assessing officer noticed that the company should pay the buyback tax on amount of Rs.50

ACIT-1(2)(1, Mumbai vs. Meriton Infotech Pvt Ltd., Mumbai

ITA 741/MUM/2023[2017-18]Status: DisposedITAT Mumbai12 Jan 2024AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Meriton Infotech Pvt. Ltd. G-4, Khetan Bhavan, Acit -1(2)(1) Ek Omkar Premises Co- Room No. 535, Aaykar Ops, Bhavan, Vs. 198, Jamshedji Tata Road, M.K. Road, Mumbai-400 020 Churchgate, Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaecm4348N Assessee By : Shri Vijay Mehta, Ar Revenue By : Shri Manoj Kumar Sinha, Dr Date Of Hearing: 01.12.2023 Date Of Pronouncement : 12.01.2024

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar Sinha, DR
Section 101Section 115Section 115QSection 142(1)Section 143(2)Section 143(3)

capital gain. v. He further stated that after the introduction of Section 115QA of the Act with effect from 1st June, 2013, the buyback tax has to be paid by the Companies Act 115QA of the Act and in the hands of the share holder same is exempt under Section ... shares in accordance with any of the provisions of any law relating to the Meriton Infotech Pvt. Ltd; A.Y. 17-18 companies, the buyback tax liability will arise in the hence of the company. Thus, it is clear that prior to 1/6/2016 buyback under section 77A of the companies