CIT v. Malayalam Plantations Ltd.

53 ITR 140Supreme Court of India1964#460 most cited

What is CIT v. Malayalam Plantations Ltd. authority for?

The expression "for the purpose of business" is wider in scope than "for the purpose of earning profits" and encompasses expenditures made for commercial expediency, business preservation, administration, and modernization.

201

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2006 to 2025.

Also referred to as

CIT v. Malayalam Plantations Ltd. · 53 ITR 140 · Section 37 · Section 36(1)(iii) · Income Tax Act 1961 · for the purpose of business · commercial expediency · scope of business purpose · deductibility of expenditure · earning profits

Sections most often in play

Section 36(1)(iii)Section 1961Section 143(3)Section 37Section 1872: Section 62Section 194(I)(b)Section 1963: Rule 29Section 24

Issues it is cited on

recognised provident fundsection 50bsection 43b(f)approved gratuity fundsection 40a(9)section 211wholly and exclusively for businesssection 35dslump salesection 32(1)(ii)domestic companyfull value of consideration

Judgments citing CIT v. Malayalam Plantations Ltd.

S.A. Builders Ltd vs. Commnr. of Income Tax, Chandigarh

C.A. No.-005811-005811 - 2006Supreme Court14 Dec 2006
For Respondent: Commissioner of Income Tax (Appeals) Chandigarh & Anr. .. Res
Section 154

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (civil) 5811 of 2006 PETITIONER: S. A. Builders Ltd. .. Peti tioner RESPONDENT: Commissioner of Income Tax (Appeals) Chandigarh & Anr. .. Respondents DATE OF JUDGMENT: 14/12/2006 BENCH: S. B. SINHA & MARKANDEY KATJU JUDGMENT: J U D G M E N T (Arising out of Special Leave Petition Nos. 21707-21710/2004) [with CA Nos. 5812 /2006 @ SLP(Civil) Nos. 1300-1301/2005] MARKANDEY KATJU, J. Leave granted. These two appeals involve common questions of…