CIT v. Ruby Rubber Works Ltd.

178 ITR 181High Court1999#4741 most cited

What is CIT v. Ruby Rubber Works Ltd. authority for?

Grant-in-aid received for land acquisition and rehabilitation is capital in nature and not taxable as revenue income.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2024.

Also referred to as

CIT v. Ruby Rubber Works Ltd. · grant-in-aid · capital in nature · revenue income · land acquisition · rehabilitation · full bench decision · Kerala High Court

Also reported as

46 Taxmann 1

Issues it is cited on

section 40(1)section 80iabsection 3asection 262section 160section 153(3)section 113section 114section 124section 155deduction under section 80iasection 264

Judgments citing CIT v. Ruby Rubber Works Ltd.

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…IT vs. National Co-operative Consumer Federation Ltd.: 254 ITR 599 (Del), Shree Balaji Alloys vs. CIT: 198 Taxman 122 (J&K) – Revenue’s appeal dismissed by the Supreme Court in Civil Appeal No. 10061 of 2011 [287 CTR 459 (SC)], CIT vs. Ruby Rubber Works Ltd., 178 ITR 181 (Ker. FB) – affirmed by the Supreme Court in Kalpetta Estates Ltd. Vs. CIT : 260 ITR 601, CIT vs. Sham Lal Bansal in ITA: 472 of 2010 (P&H), CIT vs. Siya Ram Garg (HUF): 237 CTR 21 (P&H), CIT vs. Talbros Engineering Ltd. : 386 ITR 154 (P&H), Chaphalkar Brothers: 351 ITR 309 (Bom.), Sadichha Chitra vs. CIT: 189 ITR 774 (Bom.), CIT vs Rasoi Ltd.: 3…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…IT vs. National Co-operative Consumer Federation Ltd.: 254 ITR 599 (Del), Shree Balaji Alloys vs. CIT: 198 Taxman 122 (J&K) – Revenue’s appeal dismissed by the Supreme Court in Civil Appeal No. 10061 of 2011 [287 CTR 459 (SC)], CIT vs. Ruby Rubber Works Ltd., 178 ITR 181 (Ker. FB) – affirmed by the Supreme Court in Kalpetta Estates Ltd. Vs. CIT : 260 ITR 601, CIT vs. Sham Lal Bansal in ITA: 472 of 2010 (P&H), CIT vs. Siya Ram Garg ITA No.-6021/Del/2012 (HUF): 237 CTR 21 (P&H), CIT vs. Talbros Engineering Ltd. : 386 ITR 154 (P&H), Chaphalkar Brothers: 351 ITR 309 (Bom.), Sadichha Chitra vs. CIT: 189 ITR 774 (Bom…

DCIT, Circle - 1, Kolkata vs. M/S. Gloster Jute Mills Limited, Kolkata

In the result, appeal by the Revenue is dismissed

ITA 95/KOL/2011[2007-08]Status: DisposedITAT Kolkata01 Mar 2017AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No.95/Kol/2011 Assessment Year : 2007-08

For Appellant: Shri Ajay Vohra, Sr.AdvocateFor Respondent: Shri Sital Chandra Das, JCIT

…88 ITO 273 (Mum.)(SB) (iii) CIT-vs.- Ponni Sugars & Chemicals Ltd. (2008) 174 Taxman 87 (SC) (iv) Kalpana Palace-vs.- CIT (2005) 275 ITR 365 (All) (v) ITO-vs.- Symphony Comfort Systems Ltd. (2006) 101 TT J 224 (Ahd.) (vi) CIT-vs.-Ruby Rubber Works Ltd. (1989) 178 ITR 181 (Ker)(FB) 6. The AO however rejected the plea of the Assessee for regarding interest subsidies as in the nature of capital receipt not chargeable to tax for the reason that under both the schemes, the assessee is eligible for subsidy only after the commencement of production 3 4 M/s. Gloster Jute Mills Ltd. A.Yr.2007-08 and not before setting u…

Commissioner of Income Tax vs. M/S Handicrafts & Handlooms Ex

The appeal is disposed of without any order as to costs

ITA - 3 / 2001HC Delhi06 Sept 2013
Section 260A

…ven only after and conditional upon commencement of production, such subsidies must be treated as assistance for the purpose of the trade.” 7. Reference was made to the full bench decision of Kerala High Court in CIT vs. Ruby Rubber Works Ltd. [1989] 178 ITR 181 where subsidy was 2013:DHC:4440-DB ITA No. 3/2013 Page 6 of 11 received for acquisition of an asset by replanting rubber plants of high yield varieties and it was held that the subsidy was capital in nature as it was not for maintenance of mature and immature rubber trees.…

Commissioner of Income Tax vs. Corpn. of India Ltd

The appeal is disposed of without any order as to costs

ITA/3/2001HC Delhi06 Sept 2013
Section 260A

…ven only after and conditional upon commencement of production, such subsidies must be treated as assistance for the purpose of the trade.” 7. Reference was made to the full bench decision of Kerala High Court in CIT vs. Ruby Rubber Works Ltd. [1989] 178 ITR 181 where subsidy was 2013:DHC:4440-DB ITA No. 3/2013 Page 6 of 11 received for acquisition of an asset by replanting rubber plants of high yield varieties and it was held that the subsidy was capital in nature as it was not for maintenance of mature and immature rubber trees.…