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Bom. HC: Advance to Shareholder Not Used for Company’s Business Will be Treated as Deemed Dividend - (18 Aug 2025)

COMPANY

Bombay HC has ruled that advances given by a company to a shareholder, if not proven to be used for the company’s business, will be treated as deemed dividends under Section 2(22)(e) of the Income Tax Act, 1961.

Tags : BOMBAY HIGH COURT   INCOME TAX ACT   SECTION 2(22)(E)   DEEMED DIVIDEND   SHAREHOLDER ADVANCE  

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