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)

ACIT, Bhubaneswar vs. Mazda Concrete Products (P) Ltd, Hyderabad

In the result, appeal of the Revenue is dismissed

ITA 118/CTK/2014[2010-11]Status: DisposedITAT Cuttack12 Mar 2018AY 2010-11

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.118/Ctk/2014 (नििाारण वषा / Assessment Year : 2010-2011) Acit,Circle-2(1), Vs. M/S Mazda Concrete Bhubaneswar Products (P) Ltd., 3Rd Floor, The Grand, Rajbhawan Road, Somajiguda, Hyderabad स्थायी लेखा सं./ Pan No. : Aabcm 9883 H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Citdr निर्ाारिती की ओर से /Assessee By : Shri B.Satyanarayana Murty, Fca Ar सुनवाई की तारीख / Date Of Hearing : 21/03/2018 घोषणा की तारीख/Date Of Pronouncement 23/03/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Revenue Has Filed This Appeal Against The Order Of Cit(A)-Ii, Bhubaneswar Dated 12.02.2014. 2. The Revenue Has Raised The Following Grounds :- 1. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Is Not Justified In Law As Well As Facts In Deleting The Addition Of Rs.3,50,24,517/- Made By The Ao On Account Of Suppression Of Closing Stock. 2. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Is Not Justified In Law As Well As Facts In Deleting The Addition Of Rs. 17,34,99120/- Made By The Ao On Account Of Deemed Dividend U/S.2(22)(E) Of-The Act. 3. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Is Not Justified In Law-As Well As Facts In Deleting The Addition Of Rs.57,75,425/- Made By The Ao On Account Of Interest Paid U/S.40(A)(Ia) Of The Act. 4. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Is Not Justified In Law As Well As Facts In Deleting The Addition Of Rs. 15,59,634/- Made By The Ao On Account Of Rent Paid U/S.40(A)(Ia) Of The Act.

For Appellant: Shri B.Satyanarayana Murty, FCA ARFor Respondent: Shri Piyush Kolhe, CITDR
Section 139(1)Section 139(5)Section 143(1)Section 143(2)Section 2(22)(e)Section 40Section 40A(7)

Mukesh Goyal, Chennai vs. DCIT Non Corporate Circle 10(1), Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1534/CHNY/2017[2012-13]Status: DisposedITAT Chennai27 Feb 2018AY 2012-13

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1534/Mds/2017 "नधा"रण वष"/Assessment Year:2012-13 Shri Mukesh Goyal, The Deputy Commissioner Of 8-D, Fourth Block, Vs. Income Tax, Kences Brindaven Apts, No. 175, Corporate Circle 4(1), Poonamallee High Road, Kilpauk, Chennai 600 034. Chennai – 600 010. [Pan: Aakpm0803D] (अपीलाथ" /Appellant) (""यथ"/Respondent) Shri Sanjiv Kumar Shah, C.A. अपीलाथ" क" ओर से / Appellant By : ""यथ" क" ओर से/Respondent By : Shri N. Madhan, Addl. Cit सुनवाई क" तार"ख/ Date Of Hearing : 01.02.2018 घोषणा क" तार"ख /Date Of Pronouncement : 27.02.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 12, Chennai Dated 28.03.2017 Relevant To The Assessment Year 2012-13. The Only Effective Ground Raised In The Appeal Of The Assessee Is That The Ld. Cit(A) Erred In Partially Confirming The Addition Of Deemed Dividend Under Section 2(22)(E) Of The Income Tax Act, 1961 [“Act” In Short] For ₹.1,10,63,789/-.

For Respondent: Shri N. Madhan, Addl. CIT
Section 2Section 2(22)(e)