← All Phrases

“deemed dividend”

Special Rate ProvisionsSection 2(22)(e)Section 2(22)(e)749 judgments

The decision most relied on for deemed dividend is CIT v. Ankitech (P) Ltd. (340 ITR 14), cited in 202 judgments on BharatTax.

Leading authorities on deemed dividend

CIT v. Ankitech (P) Ltd.
340 ITR 14 · 2012 · High Court
202
citing judgments

Deemed dividend under section 2(22)(e) cannot be taxed in the hands of a non-shareholder. The Supreme Court confirmed this view, affirming the Delhi High Court's decision in Ankitech.

Pradip Kumar Malhotra v. CIT
338 ITR 538 · 2011 · High Court
152
citing judgments

Section 2(22)(e) of the Income Tax Act, which addresses deemed dividends, does not apply to loans or advances provided by a company to its shareholders if these transactions occur in the normal course of business, are driven by business expediency, or are made in consideration of a benefit conferred upon the company by the shareholder. Conversely, gratuitous loans or advances given to shareholders fall within the purview of this section.

CIT v. Creative Dyeing & Printing Pvt. Ltd.
318 ITR 476 · 2009 · High Court
119
citing judgments

Genuine trade advances or amounts advanced for bona fide business transactions, driven by commercial expediency, do not fall within the definition of deemed dividend under section 2(22)(e) of the Income-tax Act.

CIT v. Raj Kumar
318 ITR 462 · 2009 · High Court
119
citing judgments

Genuine trade advances made by a company in the ordinary course of business to a shareholder do not fall within the definition of deemed dividend under Section 2(22)(e) of the Income-tax Act.

CIT v. Universal Medicare Pvt. Ltd.
324 ITR 263 · 2010 · High Court
111
citing judgments

Deemed dividend under section 2(22)(e) is assessable only in the hands of the beneficial shareholder who receives the benefit of the loan or advance, and not in the hands of the company receiving the loan.

CIT v. Mukundray K. Shah
290 ITR 433 · 2007 · Supreme Court
99
citing judgments

For Section 2(22)(e) to apply, a payment by a company must be in the nature of a loan or advance, and the company must have accumulated profits. Such payments to a concern in which a shareholder, holding more than 10% voting power, has a substantial interest are deemed dividends if the shareholder ultimately benefits, even if routed through different modes or concerns.

Bagmane Constructions (P) Ltd. v. CIT & Anr.
318 ITR 376 · 2009 · High Court
81
citing judgments

The provisions of Section 2(22)(e) regarding deemed dividends do not apply to transactions between a shareholder and a company that create mutual benefits and obligations, such as trade advances in the nature of commercial transactions.

Miss P. Sarada v. CIT
229 ITR 444 · 1998 · Supreme Court
64
citing judgments

A loan or advance from a closely held company to a shareholder is a deemed dividend under Section 2(22)(e) upon receipt, unaffected by subsequent repayment or adjustment.

Judgments citing deemed dividend

Arimilli Rama Krishna, West Godavari Dist vs. ACIT, Circle-1, Rajahmundry

ITA 639/VIZ/2025[2014-15]Status: DisposedITAT Visakhapatnam18 Mar 2026AY 2014-15

Bench: Shri Ravish Sood, Hon’Ble & Shri Omkareshwar Chidara, Hon’Ble

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 194CSection 194JSection 2(22)(e)Section 263

justified in sustaining the addition of Rs.2,14,97,772 made by the assessing officer u/s 2(22)(e) of the Act towards deemed dividend. 6. Any other ground that may be urged at the time of appeal hearing.” 2. Succinctly stated, the assessee had filed his return of income ... thus held the excess amount withdrawn by the assessee, i.e., up to the extent of the accumulated profits available with the company as “deemed dividend” under section 2(22)(e) of the Act and made an addition of the same in the hands of the assessee. Accordingly, the AO, vide

Thanushkodi Narayanan, Chennai vs. DCIT, Central Circle-3(2), Chennai

ITA 2577/CHNY/2025[2018-19]Status: DisposedITAT Chennai09 Mar 2026AY 2018-19

Bench: This Tribunal.

Section 132Section 142Section 142(1)Section 143(2)Section 153A

from Business as returned (Rs. 21,79,744/-) Rs. 4,65,000/- D. Income from Other Sources Rs. 5,60,470/- as returned Add: Deemed dividend u/s 2(22)(e) (as Rs. 1,38,70,048/- in paras 14.1 to 14.13) Add: Addition ... Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Thanushkodi Narayanan, Chennai vs. DCIT, Central Circle-3(2), Chennai

In the result, the appeals filed by the assessees in ITA Nos

ITA 2576/CHNY/2025[2016-17]Status: DisposedITAT Chennai09 Mar 2026AY 2016-17

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. G. Tarun, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 132Section 142Section 142(1)Section 143(2)Section 153A

Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Thanushkodi Narayanan, Chennai vs. DCIT, Central Circle-3(2), Chennai

In the result, the appeals filed by the assessees in ITA Nos

ITA 2575/CHNY/2025[2015-16]Status: DisposedITAT Chennai09 Mar 2026AY 2015-16

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. G. Tarun, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 132Section 142Section 142(1)Section 143(2)Section 153A

Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Thanushkodi Narayanan, Chennai vs. DCIT, Central Circle-3(2), Chennai

In the result, the appeals filed by the assessees in ITA Nos

ITA 2574/CHNY/2025[2014-15]Status: DisposedITAT Chennai09 Mar 2026AY 2014-15

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. G. Tarun, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 132Section 142Section 142(1)Section 143(2)Section 153A

Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Thanushkodi Narayanan, Chennai vs. DCIT, Central Circle-3(2), Chennai

In the result, the appeals filed by the assessees in ITA Nos

ITA 2573/CHNY/2025[2013-14]Status: DisposedITAT Chennai09 Mar 2026AY 2013-14

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. G. Tarun, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 132Section 142Section 142(1)Section 143(2)Section 153A

Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Thanushkodi Narayanan, Chennai vs. DCIT, Central Circle-3(2), Chennai

In the result, the appeals filed by the assessees in ITA Nos

ITA 2571/CHNY/2025[2012-13]Status: DisposedITAT Chennai09 Mar 2026AY 2012-13

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. G. Tarun, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 132Section 142Section 142(1)Section 143(2)Section 153A

Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Thanushkodi Narayanan, Chennai vs. DCIT, Central Circle-3(2), Chennai

ITA 2570/CHNY/2025[2011-12]Status: DisposedITAT Chennai09 Mar 2026AY 2011-12

Bench: This Tribunal. 2. Since, The Facts Are The Identical Across All The Appeals / For All The Assessment Years, Except For The Nature Of The Additions / Disallowances Varying In Few Of The Assessment Year(S) Before This Tribunal In The Present Batch Of 6 Appeals, The Appeal Arising From The A.Y. 2012-13 Is Being Taken Up As The Lead Case With The Consent Of The Both The Ld. Ar As Well As The Departmental Representatives. 3. The Brief Fact Of The Present Case Is That The Assessee, Shri Thanushkodi Narayanan, Is The Managing Director Of M/S.Annai Builders Real Estates Pvt Ltd. The Assessee Filed His Original Return Of Income For The A.Y. 2012-13 On 27.09.2012 In Declaring A Total Income Of Rs.24,87,430/-. 4. A Search & Seizure Operation Was Carried Out In Terms Of Section 132 Of The Act On 04.10.2017 In The Residential Premises Of The Assessee & Also In The Premises Of M/S.Annai Builders Real Estates Pvt. Ltd. In Which The Assessee Is The Managing Director. 5. Thereafter, A Notice U/S.153A Of The Act For The A.Y.2012-13 Was Issued On 25.09.2018 To The Assessee By The Assessing Officer (In Short “Ao”) & In Response To The Same, The Assessee Had Filed E-Return Of Income For The A.Y. 2012-13 On 17.08.2019 In Declaring Total Income Of Rs.14,53,440/-. :-3-:

Section 132Section 142Section 142(1)Section 143(2)Section 153A

from Business as returned (Rs. 21,79,744/-) Rs. 4,65,000/- D. Income from Other Sources Rs. 5,60,470/- as returned Add: Deemed dividend u/s 2(22)(e) (as Rs. 1,38,70,048/- in paras 14.1 to 14.13) Add: Addition ... Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Jothi Narayanan, Chennai vs. DCIT, Central Circle-2(2), Chennai

ITA 2569/CHNY/2025[2011-12]Status: DisposedITAT Chennai09 Mar 2026AY 2011-12

Bench: This Tribunal.

Section 132Section 142Section 142(1)Section 143(2)Section 153A

Income from Business as returned Rs. 4,65,000/- D. Income from Other Sources as returned Rs. 5,60,470/- Add: Deemed dividend u/s 2(22)(e) (as in paras 14.1 to 14.13) Rs. 1,38,70,048/- Add: Addition u/s 56(2) (vii)(c) (as in paras ... Property by following the procedure laid down under the Act at para 6.4.6., had confirmed the addition of Rs.1,38,70,048/- made as deemed dividend u/s.2(22)(e) of the Act at para 6.5.3 and confirmed the addition of Rs.92,95,305/- made u/s.56(2)(viii

Shreeram Constructions, Bhopal vs. Commissioner of Income-Tax (Appeals), Delhi

In the result the “Impugned order” is set aside as and by

ITA 481/IND/2025[2013-14]Status: DisposedITAT Indore27 Feb 2026AY 2013-14

Bench: Shri B.M. Biyani & Shri Paresh M Joshishreeram Construction, Commissioner Of बनाम/ Shop No.2,New Shri Ram Income-Tax Vs. Parisar, Phase I Khajuri Kala, (Appeals) Bhopal, Bhopal (Pan:Abgfs5939P) (Appellant) (Respondent) Assessee By Shri Govind Rinwa, Ca Revenue By Shri Ashish Porwal, Sr.Dr Date Of Hearing 09.02.2026 Date Of Pronouncement 27.02.2026 आदेश/ O R D E R

Section 143(1)Section 143(3)Section 194CSection 2(22)Section 2(22)(e)Section 246ASection 250Section 253Section 37(1)Section 40

filed was processed u/s 143(1) of the Act at the same income. The addition of Rs 4,12,812/- was made as deemed dividend u/s 2(22)(e), of Rs.18,35,500/- as disallowance u/s 40(a)(ia), of Rs.7,57,720/- on account of disallowance of paymnt made ... after making an addition of Rs. 30,55,158/- on account of the following and assessing total income at Rs. 38,38,498/-. ⅰ) Deemed Dividend u/s. 2(22)€ Rs. 4,12,812/- Page 3 of 10 Shri Ram Construction ITA No. 481/Ind/2025 - A.Y.2013-14 ii) Disallowance

Bangalore Union Services Pvt. Ltd., Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeal of the assessee is allowed

ITA 2483/CHNY/2025[2012-13]Status: DisposedITAT Chennai26 Feb 2026AY 2012-13

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. S. Sridhar, Advocate (by Virtual)For Respondent: Ms. Gouthami Manivasagam, JCIT
Section 147Section 2(22)(e)

additions of Rs.2,99,25,000/- made u/s. 2(22)(e) of the Act, treating certain loans/advances as :-2-: ITA. No:2483/Chny/2025 deemed dividend and Rs.6,57,79,675/- representing “Share Application Money Pending Allotment” brought to tax as income of the assessee for the year under consideration ... loan given to Dr. V Krishnamurthy amounting to Rs.99,25,000/- and loan given to Mr. Sivaramakrishnan amounting to Rs.2,00,00,000/- as deemed dividend in terms of Section 2(22)(e) of the Act in the computation of taxable total income without assigning proper reasons and justification

Pradeep Suganchand Kawdiya, Ahmedabad vs. The Dy.CIT, Circle-3(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 2135/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad25 Feb 2026AY 2013-14

Bench: Shri Tr Senthil Kumar & Shri Narendra Prasad Sinhaassessment Years: 2013-14

Section 147Section 148Section 2(22)(e)

surplus of Rs.1,92,05,627/- in the reserve and surplus. Thus, the amount advanced to the Director was liable to be treated as deemed dividend u/s. 2(22)(e) of the Income Tax Act. In the course of assessment, the AO was not satisfied with the explanation ... assessee in this regard. He, therefore, worked out the deemed dividend of Rs.98,25,112/- u/s. 2(22)(e) of the Act and accordingly made the addition. The assessment was completed u/s. 147 r.w.s 144B of the Act on 25.09.2021 at total income of Rs.1,09,17,692/-. 3. Aggrieved

Income Tax Officer, Surat vs. Ashok Kumar Jindal, Surat

In the result, the appeal of the Revenue is dismissed

ITA 938/SRT/2024[2015-16]Status: DisposedITAT Surat17 Feb 2026AY 2015-16

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

Section 148Section 149Section 149(1)Section 2(22)(e)Section 250

treating such unsecured loan of Rs.1,82,50,000/- as the companies by deemed dividend which has been received from partnership firm in which the assessee having more than 10% of shareholding. (ii) On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred

Kishor Changya Patil, Mumbai vs. ITO41(1)(2), Mumbai

ITA 8032/MUM/2025[2016-17]Status: DisposedITAT Mumbai17 Feb 2026AY 2016-17

Bench: Shri Amit Shukla, Jm & Shri Arun Khodpia, Am

For Appellant: Shri Akash Kumar (VirtuallyFor Respondent: Shri Himanshu Joshi, Sr. DR
Section 143(2)Section 143(3)Section 2(22)(e)Section 250(4)

erred in not disposing of the following ground of appeal on merits Grounds of Appeal Issue Grounds of Appeal Relevant section | Deemed dividend | Appellant have affected the business (s) of IT/Act transactions with related parties and 2(22)(e) amount received is against sale and not loan as considered

Sahara India Limited, Lucknow vs. The ACIT., New Delhi

ITA 1243/DEL/2009[2003-04]Status: DisposedITAT Delhi10 Feb 2026AY 2003-04

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

outset that the assessee/appellant raises its sole substantive ground herein seeking to reverse both the lower authorities’ action invoking section 2(22)(e) deemed dividend addition of Rs.5 crores; in assessment order dated 19.03.1999 as concurred in the lower appellate discussion. 4. That being the case, we hereby notice with ... Kumar Singh & Co. (2007) 295 ITR 5 (Ald). We thus delete the impugned section 2(22)(e) deemed dividend addition of Rs. 5 crores in the assessee’s hands for the precise reason to allow its main appeal ITA No.898/Lkw/2005 in very terms. C.O. No.36/Lkw/2006 (Assessee’s cross objection

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 78/LKW/2006[2000-01]Status: DisposedITAT Delhi10 Feb 2026AY 2000-01

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

outset that the assessee/appellant raises its sole substantive ground herein seeking to reverse both the lower authorities’ action invoking section 2(22)(e) deemed dividend addition of Rs.5 crores; in assessment order dated 19.03.1999 as concurred in the lower appellate discussion. 4. That being the case, we hereby notice with ... Kumar Singh & Co. (2007) 295 ITR 5 (Ald). We thus delete the impugned section 2(22)(e) deemed dividend addition of Rs. 5 crores in the assessee’s hands for the precise reason to allow its main appeal ITA No.898/Lkw/2005 in very terms. C.O. No.36/Lkw/2006 (Assessee’s cross objection

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 46/LKW/2006[1998-99]Status: DisposedITAT Delhi10 Feb 2026AY 1998-99

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

outset that the assessee/appellant raises its sole substantive ground herein seeking to reverse both the lower authorities’ action invoking section 2(22)(e) deemed dividend addition of Rs.5 crores; in assessment order dated 19.03.1999 as concurred in the lower appellate discussion. 4. That being the case, we hereby notice with ... Kumar Singh & Co. (2007) 295 ITR 5 (Ald). We thus delete the impugned section 2(22)(e) deemed dividend addition of Rs. 5 crores in the assessee’s hands for the precise reason to allow its main appeal ITA No.898/Lkw/2005 in very terms. C.O. No.36/Lkw/2006 (Assessee’s cross objection

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 45/LKW/2006[1997-98]Status: DisposedITAT Delhi10 Feb 2026AY 1997-98

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

outset that the assessee/appellant raises its sole substantive ground herein seeking to reverse both the lower authorities’ action invoking section 2(22)(e) deemed dividend addition of Rs.5 crores; in assessment order dated 19.03.1999 as concurred in the lower appellate discussion. 4. That being the case, we hereby notice with ... Kumar Singh & Co. (2007) 295 ITR 5 (Ald). We thus delete the impugned section 2(22)(e) deemed dividend addition of Rs. 5 crores in the assessee’s hands for the precise reason to allow its main appeal ITA No.898/Lkw/2005 in very terms. C.O. No.36/Lkw/2006 (Assessee’s cross objection

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 127/LKW/2006[2001-02]Status: DisposedITAT Delhi10 Feb 2026AY 2001-02

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

outset that the assessee/appellant raises its sole substantive ground herein seeking to reverse both the lower authorities’ action invoking section 2(22)(e) deemed dividend addition of Rs.5 crores; in assessment order dated 19.03.1999 as concurred in the lower appellate discussion. 4. That being the case, we hereby notice with ... Kumar Singh & Co. (2007) 295 ITR 5 (Ald). We thus delete the impugned section 2(22)(e) deemed dividend addition of Rs. 5 crores in the assessee’s hands for the precise reason to allow its main appeal ITA No.898/Lkw/2005 in very terms. C.O. No.36/Lkw/2006 (Assessee’s cross objection

Sahara India Ltd., Lucknow vs. ACIT, Lucknow

ITA 898/LKW/2005[1996-97]Status: DisposedITAT Delhi10 Feb 2026AY 1996-97

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

outset that the assessee/appellant raises its sole substantive ground herein seeking to reverse both the lower authorities’ action invoking section 2(22)(e) deemed dividend addition of Rs.5 crores; in assessment order dated 19.03.1999 as concurred in the lower appellate discussion. 4. That being the case, we hereby notice with ... Kumar Singh & Co. (2007) 295 ITR 5 (Ald). We thus delete the impugned section 2(22)(e) deemed dividend addition of Rs. 5 crores in the assessee’s hands for the precise reason to allow its main appeal ITA No.898/Lkw/2005 in very terms. C.O. No.36/Lkw/2006 (Assessee’s cross objection