CIT v. Ponni Sugars & Chemicals Ltd.
260 ITR 605High Court2003#2417 most cited
What is CIT v. Ponni Sugars & Chemicals Ltd. authority for?
The purpose and object of a subsidy scheme are of primary importance in determining its nature (capital or revenue), overriding the timing of its receipt or the source of the funds.
48
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.
Also referred to as
CIT v. Ponni Sugars & Chemicals Ltd. · Ponni Sugars · subsidy income · capital receipt · revenue receipt · object of subsidy · purpose of subsidy · Section 28 Income Tax Act · Section 41(1) Income Tax Act · subsidy classification
Issues it is cited on
Judgments citing CIT v. Ponni Sugars & Chemicals Ltd.
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