Section 2(22)(e) of the Income Tax Act

The decision most relied on for Section 2(22)(e) is CIT v. Winsome Textile Industries Ltd. (319 ITR 204), cited in 378 of the 1,757 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(22)(e)

CIT v. Winsome Textile Industries Ltd.
319 ITR 204 · 2009 · High Court
378
citing judgments

Section 14A of the Income-tax Act, 1961, which disallows expenditure incurred in relation to exempt income, is not applicable if the assessee has not earned any exempt income in the relevant assessment year.

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.

DCIT v. Core Health Care Ltd.
298 ITR 194 · 2008 · Supreme Court
165
citing judgments

Interest expenditure incurred for acquiring capital assets, even if capitalized in the books, is deductible if for the purpose of business. Section 36(1)(iii) is a self-contained code regarding such deductions.

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.

Jamshedpur Motor Accessories Stores v. CIT
72 ITR 612 · 1969 · Supreme Court
140
citing judgments

The reasonableness of an expenditure for business purposes must be assessed from the businessman's perspective, not the revenue's, and the primary motive to earn income directly is not a prerequisite for its admissibility as a deduction.

H T Media Ltd. v. PCIT
399 ITR 576 · 2017 · High Court
132
citing judgments

The Assessing Officer must first record satisfaction that the assessee’s claim regarding expenditure incurred for earning exempt income is incorrect or unreasonable before applying the provisions of Rule 8D to determine such disallowance under Section 14A(2) of the Income Tax Act.

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.

Judgments on Section 2(22)(e)

Sanjay Digambar Malve., Nashik vs. Deputy Commissioner of Income Tax

In the result, appeal of the assessee is Partly Allowed

ITA 2755/PUN/2016[2012-13]Status: DisposedITAT Pune05 May 2022AY 2012-13

Bench: Shri Partha Sarathi Chaudhury, Jm & Dr. Dipak P. Ripote, Am आयकरअपीलसं. / Ita No.2755/Pun/2016 िनधा"रणवष" / Assessment Year : 2012-13 Shri Sanjay Digambar Malve, The Dcit, Circle-1, Nashik. Plot No.2, Suvarnamudra Vs Bungalow, Mate Nursery Road, Sawarkar Nagar, Opp. Vishwas Bank, Nashik. Pan: Aftpm 5169 A Appellant/ Revenue Respondent/ Assessee Assessee By Shri Sanket Milind Joshi – Ar Revenue By Shri S P Walimbe - Dr Date Of Hearing 09/03/2022 Date Of Pronouncement 05/05/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Nashik Dated 09.09.2016For The Assessment Year 2012-13. The Assessee Raised The Following Grounds Of Appeal: “1. The Learned Cit(A) Erred In Holding That Advances Of Rs.13,61,710/- Received By The Assessee From The Company, M/S. Kamal Infrabuild Pvt. Ltd. Should Be Treated As Deemed Dividend U/S 2(22)(E) In The Hands Of The Assessee. 2. The Learned Cit(A) Failed To Appreciate That The Assessee Was Holding A Running Account With The Above Company & For A Major Part Of The Year, The Assessee Had Advanced Amounts To The Company & Hence, The Advances Received By The Assessee For A Short Period During The Year Were In Consideration Of The Advances Given By The Assessee To Company During The Rest Of The Year & Hence, The Provisions Of Section 2(22)(E) Were Not Applicable To The Instant Case. 3. Without Prejudice To The Above Ground, The Assessee Submits That If At All Any Addition Is To Be Made U/S 2(22)(E), Then The Accumulated Profits Of The Company As On 01.04.2011 Should Be Considered For

Section 194ASection 2(22)(e)Section 40