“Section 22(22)(e)”

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

THE DCIT, CENTRAL CIRCLE-2, VADODARA vs. SHRI KETAN REALITIES PVT. LTD, VADODARA

In the result, appeal filed by the Revenue is dismissed

ITA 1383/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad20 May 2024AY 2011-12

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Shri Ketan Bhailal Shah, is Director in both assessee company as well as in M/s. Aarav Realty Pvt. Ltd. The provision of section 22(22)(e) of the Act, nowhere prescribe about taxing the entity or company who is not a shareholder in lender company, but shareholder

M/S. EMBASSY PROPERTY DEVELOPMENTS PRIVATE LIMITED,BANGALORE vs. THE PRINCIPAL COMMISSIONER OF INCOME-TAX, (CENTRAL), BANGALORE

In the result, the appeal filed by the assessee is allowed

ITA 445/BANG/2022[2017-18]Status: DisposedITAT Bangalore21 Nov 2022AY 2017-18

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Ms. Neera Malhotra, CIT-DR

Section 147Section 17Section 2(22)(e)Section 263Section 37

IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri N.V. Vasudevan, Vice President and Ms. Padmavathy S