“deemed dividend”

Pankaj Kantilal Shah, Mumbai vs. Dcitcc-6(3), Mumbai

In the result, all the appeals of the assessee are allowed

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Pankaj Kantilal Shah, Mumbai vs. DCIT CC-6(3), Mumbai

In the result, all the appeals of the assessee are allowed

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Pankaj Kantilal Shah, Mumbai vs. DCIT CC-6(3), Mumbai

In the result, all the appeals of the assessee are allowed

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Pankaj K Shah HUF, Mumbai vs. DCIT CC-6(3), Mumbai

In the result, all the appeals of the assessee are allowed

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

DCIT CC-6(3), Mumbai vs. Pankaj K Shah HUF, Mumbai

In the result, all the appeals of the assessee are allowed

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Saikripa Foods Services Private Limited, Mumbai vs. DCIT Central Circle-7, Mumbai

In the result, the appeal filed by the asssessee is allowed for statistical purpose

Bench: Shripavankumargadale & Shri Amarjit Singhsaikripa Foods Services Vs. Deputy Commissioner Pvt. Ltd. Of Income Tax, Central Raja Industrial Estate, Circle-7 Ga Ground Floor, Near 6Th Floor, Room No. 653 Indraprastha ,Mulund Aayakar Bhavan, Mumbai-400 008 M.K. Road Mumbai-400 020 Pan No.Aajcs6517J Appellant Respondent

from Saikripa Food Services Mumbai Pvt. Ltd. as loan thereby attracting the provisions of section 2(22)(e) of the Act and taxable as deemed dividend in the hands of shareholders. 2. The Hon’ble CIT erred in invoking the provisions of Section 2(22)(e) of the Act which ... appellant therefore prays that the treatment of share application money received from Saikripa Food Services Mumbai Pvt. Ltd. as loan, taxable as deemed dividend is incorrect, unjustified and bad in law. 3. The Hon’ble CIT has made a gross error of levying a demand of Rs.4

DCIT Central Cir 3(1), Mumbai vs. Shri Yogesh J. Mehra, Mumbai

In the result, the appeal by the Revenue is dismissed

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

no.3583/Mum./2019 Revenue’s Appeal – A.Y. 2007–08 3. The only grievance of the Revenue is against deletion of addition made on account of deemed dividend under section 2(22)(e) of the Act. 4. The brief facts of the case as emanating from the record are: The assessee ... attracted in the present case and made the addition amounting to Rs. 4,44,93,133 as deemed dividend. 5. The learned CIT(A) vide impugned order directed the AO to verify the ledger accounts of Wind World (India) Ltd. in the books of associated concern for ascertaining the claim

Sandeep Hisaria, Mumbai vs. Dy CIT -CC- 2(4), Mumbai

Bench: Ld Cit(A). The Assessee Has Filed These Appeals Challenging The Orders Passed By Ld Cit(A) On The Issues Decided Against Him.

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Sangeetkumar Sawarmal Hisaria, Mumbai vs. Dy CIT -CC-2(4), Mumbai

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Renudevi Hisaria, Mumbai vs. DCIT Cent. Cir-2(4), Mumbai

Bench: The Tribunal.

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Dy CIT-CC-2(4), Mumbai vs. Late Shri Sawarmal Hisaria Through L/H Sandeep Hisaria, Mumbai

grievance of the revenue is only with regard to finding in the impugned order on the merits of the individual claim regarding gifts and deemed dividend. However once it is not disputed by the revenue that the decision of this Court in Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra) would

Meena Rakesh Bansal, Mumbai vs. CIT (A) NFAC, Delhi

In the result, appeal filed by the assessee is allowed

Bench: Shrikuldip Singh & Shri Gagan Goyalmeena Rakesh Bansal, 34, Quay Street, Darukhana, Reay Road, Mumbai-400010. Pan: Aakpb5746L ...... Appellant Vs. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi. ..... Respondent Appellant By : Sh. Sameer Dalal, Adv. Respondent By : Sh. Ashish Kumar, Sr. Dr Date Of Hearing : 05/07/2022 Date Of Pronouncement : 03/10/2022 Order Per Gagan Goyal, A.M:

Commissioner of Income Tax, NFAC. 2 ITA No. 2271/Mum/2021-Meena Rakesh Bansal The learned CIT (A) has erred in sustaining the addition on account of deemed dividend U/s. 2 (22) (e) of Income Tax Act.” 2. Brief facts of the case are that the assessee e-filed her return of income ... which is reproduced as under: 3 ITA No. 2271/Mum/2021-Meena Rakesh Bansal "Regarding receipts from Esquire Shares & Stock brokers Ltd. Rs. 20, 00,000/- deemed dividend income u/s 2(22) (e) of the Income Tax Act. Please find herewith enclosed audited final accounts of Esquire Shares & Stock Brokers Ltd. showing profit