CIT v. Swastik Sanitary Works Ltd.

286 ITR 544High Court2006#3010 most cited

What is CIT v. Swastik Sanitary Works Ltd. authority for?

Subsidy is not deductible from the 'actual cost' under section 43(1) for calculating depreciation, as it's an incentive to encourage industrial establishment, not a payment towards actual cost.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Also referred to as

CIT v. Swastik Sanitary Works Ltd. · section 43(1) · actual cost · subsidy · depreciation · capital cost · financial aid

Sections most often in play

Section 43(1)Section 32Section 143(3)Section 2(24)(xviii)Section 36(1)(va)Section 115JBSection 142(1)Section 143(1)(a)
Read the full judgment

Issues it is cited on

section 2(24)(xviii)section 33acsection 43(1)section 41(1)(a)section 80ia(5)section 211section 80lsection 143(1)(a)(ii)initial assessment yearsection 80absection 32(1)(iia)minimum alternate tax

Judgments citing CIT v. Swastik Sanitary Works Ltd.

Shriniwas Engineering Auto Components Pvt. Ltd, Pune vs. ITO Ward6(1), Pune

In the result, ITA Nos.154 to 156/PUN/2025 filed by the

ITA 157/PUN/2025[2020-21]Status: DisposedITAT Pune22 Dec 2025AY 2020-21

Bench: Dr.Manish Borad & Shri Vinay Bhamore

Section 143(1)(a)Section 143(2)Section 2(24)(xviii)Section 43

…s deductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” The Hon'ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon'ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

Shriniwas Engineering Auto Components Pvt. Ltd, Pune vs. National Faceless Appeal Centre, Pune

In the result, ITA Nos. 154 to 156/PUN/2025 filed by the assessee are partly allowed for statistical purposes, ITA

ITA 156/PUN/2025[2018-19]Status: DisposedITAT Pune22 Dec 2025AY 2018-19

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.154 To 156/Pun/2025 Assessment Years : 2016-17 To 2018-19

For Respondent: Shri Amit Bobde
Section 143(1)(a)Section 143(2)Section 2(24)(xviii)Section 43

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

Shriniwas Engineering Auto Components Pvt. Ltd, Pune vs. ITO Ward 6(1), Pune

In the result, ITA Nos.154 to 156/PUN/2025 filed by the

ITA 155/PUN/2025[2017-198]Status: DisposedITAT Pune22 Dec 2025AY 2017-198

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.154 To 156/Pun/2025

Section 143(1)(a)Section 143(2)Section 2(24)(xviii)Section 43

…ts deductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” The Hon'ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon'ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

Shriniwas Engineering Auto Components Pvt. Ltd, Pune vs. National Faceless Appeal Centre, Pune

In the result, ITA Nos. 154 to 156/PUN/2025 filed by the assessee are partly allowed for statistical purposes, ITA

ITA 154/PUN/2025[2016-17]Status: DisposedITAT Pune22 Dec 2025AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.154 To 156/Pun/2025 Assessment Years : 2016-17 To 2018-19

For Respondent: Shri Amit Bobde
Section 143(1)(a)Section 143(2)Section 2(24)(xviii)Section 43

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

Shriniwas Engineering Auto Components Pvt. Ltd., Pune vs. ACIT, Circle-5, Pune

In the result, ITA Nos. 154 to 156/PUN/2025 filed by the assessee are partly allowed for statistical purposes, ITA

ITA 1423/PUN/2025[2019-20]Status: DisposedITAT Pune22 Dec 2025AY 2019-20

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.154 To 156/Pun/2025 Assessment Years : 2016-17 To 2018-19

For Respondent: Shri Amit Bobde
Section 143(1)(a)Section 143(2)Section 2(24)(xviii)Section 43

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

Dy. Commissioner of Income-Tax, Circle-5, Pune vs. Shriniwas Engineering Auto Components Pvt. Ltd., Pune

In the result, ITA Nos. 154 to 156/PUN/2025 filed by the assessee are partly allowed for statistical purposes, ITA

ITA 114/PUN/2025[2020]Status: DisposedITAT Pune22 Dec 2025

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.154 To 156/Pun/2025 Assessment Years : 2016-17 To 2018-19

For Respondent: Shri Amit Bobde
Section 143(1)(a)Section 143(2)Section 2(24)(xviii)Section 43

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

ACIT, Circle-5, Pune vs. Shriniwas Engineering Auto Components Private Limited, Pune

In the result, ITA Nos. 154 to 156/PUN/2025 filed by the assessee are partly allowed for statistical purposes, ITA

ITA 1844/PUN/2024[2019]Status: DisposedITAT Pune22 Dec 2025

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.154 To 156/Pun/2025 Assessment Years : 2016-17 To 2018-19

For Respondent: Shri Amit Bobde
Section 143(1)(a)Section 143(2)Section 2(24)(xviii)Section 43

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

ACIT, Pune vs. Shriniwas Engineering Auto Components Private Limited, Pune

In the result, ITA Nos.154 to 156/PUN/2025 filed by the

ITA 1843/PUN/2024[2018]Status: DisposedITAT Pune22 Dec 2025

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.154 To 156/Pun/2025

Section 2(24)(xviii)Section 43

…ts deductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” The Hon'ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon'ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

Shriniwas Engineering Auto Components Pvt. Ltd, Pune vs. ACIT Circle 6, Pune

In the result, the appeal filed by the assessee is allowed

ITA 201/PUN/2025[2015-16]Status: DisposedITAT Pune10 Dec 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.201/Pun/2025 Assessment Year : 2015-16

For Appellant: Shri Hari KrishanFor Respondent: Shri Amit Bobde
Section 143(1)Section 143(2)Section 143(3)Section 2(24)(xviii)Section 43

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure ad…

M/S. Munjal Auto Industries Ltd., Baroda vs. The Income Tax Officer, Ward-4(1), Baroda

Appeal is dismissed

ITA 784/AHD/2013[2003-04]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2003-04

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Waghe Prasadrao, Sr.DR
Section 115JSection 43(1)

…t-commencement operations, the same should not be reduced from the cost of fixed assets. 4.4. The AR also referred to the Hon’ble Gujarat High Court’s decision in CIT vs. Grace Paper Industries Pvt. Ltd. [183 ITR 591] and CIT vs. Swastik Sanitary Works Ltd. [286 ITR 544], as well as the Hon’ble Supreme Court’s ruling in CIT vs. P.J. Chemicals Ltd. [(1994) 210 ITR 830], where similar principles were upheld. Additionally, the AR argues that the revenue’s reliance on Explanation 10 to Section 43(1) is misplaced, as this provision applies only when a subsidy or grant is directly linked to the acquisition of an asset…

The DCIT, Circle-4, Vadodara vs. M/S. Munjal Auto Industries Ltd., Vadodara

Appeal is dismissed

ITA 1383/AHD/2009[2006-07]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2006-07

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Waghe Prasadrao, Sr.DR
Section 115JSection 43(1)

…t-commencement operations, the same should not be reduced from the cost of fixed assets. 4.4. The AR also referred to the Hon’ble Gujarat High Court’s decision in CIT vs. Grace Paper Industries Pvt. Ltd. [183 ITR 591] and CIT vs. Swastik Sanitary Works Ltd. [286 ITR 544], as well as the Hon’ble Supreme Court’s ruling in CIT vs. P.J. Chemicals Ltd. [(1994) 210 ITR 830], where similar principles were upheld. Additionally, the AR argues that the revenue’s reliance on Explanation 10 to Section 43(1) is misplaced, as this provision applies only when a subsidy or grant is directly linked to the acquisition of an asset…

The DCIT, Circle-4, Vadodara vs. M/S. Munjal Auto Industries Ltd., Vadodara

Appeal is dismissed

ITA 1382/AHD/2009[2003-04]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2003-04

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Waghe Prasadrao, Sr.DR
Section 115JSection 43(1)

…t-commencement operations, the same should not be reduced from the cost of fixed assets. 4.4. The AR also referred to the Hon’ble Gujarat High Court’s decision in CIT vs. Grace Paper Industries Pvt. Ltd. [183 ITR 591] and CIT vs. Swastik Sanitary Works Ltd. [286 ITR 544], as well as the Hon’ble Supreme Court’s ruling in CIT vs. P.J. Chemicals Ltd. [(1994) 210 ITR 830], where similar principles were upheld. Additionally, the AR argues that the revenue’s reliance on Explanation 10 to Section 43(1) is misplaced, as this provision applies only when a subsidy or grant is directly linked to the acquisition of an asset…

The DCIT, Circle-4, Vadodara vs. Munjal Auto Industries Ltd., Vadodara

Appeal is dismissed

ITA 1619/AHD/2008[2005-06]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2005-06

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Waghe Prasadrao, Sr.DR
Section 115JSection 43(1)

…t-commencement operations, the same should not be reduced from the cost of fixed assets. 4.4. The AR also referred to the Hon’ble Gujarat High Court’s decision in CIT vs. Grace Paper Industries Pvt. Ltd. [183 ITR 591] and CIT vs. Swastik Sanitary Works Ltd. [286 ITR 544], as well as the Hon’ble Supreme Court’s ruling in CIT vs. P.J. Chemicals Ltd. [(1994) 210 ITR 830], where similar principles were upheld. Additionally, the AR argues that the revenue’s reliance on Explanation 10 to Section 43(1) is misplaced, as this provision applies only when a subsidy or grant is directly linked to the acquisition of an asset…

The DCIT, Circle-4(1), Vadodara vs. Munjal Auto Industries Ltd., Vadodara

Appeal is dismissed

ITA 2007/AHD/2007[2004-05]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2004-05

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Waghe Prasadrao, Sr.DR
Section 115JSection 43(1)

…-commencement operations, the same should not be reduced from the cost of fixed assets. 4. 4. The AR also referred to the Hon'ble Gujarat High Court's decision in CIT vs. Grace Paper Industries Pvt. Ltd. [183 ITR 591] and CIT vs. Swastik Sanitary Works Ltd. [286 ITR 544], as well as the Hon'ble Supreme Court's ruling in CIT vs. P.J. Chemicals Ltd. [(1994) 210 ITR 830], where similar principles were upheld. Additionally, the AR argues that the revenue's reliance on Explanation 10 to Section 43(1) is misplaced, as this provision applies only when a subsidy or grant is directly linked to the acquisition of an asset…

Dy. Commissioner of Income Tax, Circle-8, Pune vs. Advik Hi-Tech Private Limited, Pune

ITA 1203/PUN/2023[2014-15]Status: DisposedITAT Pune14 May 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sharad A Shah &For Respondent: Shri Ramnath P Murkunde
Section 143Section 43(1)

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure…

Advik Hi Tech Pvt Ltd, Pune vs. Dy.Comm.of Income Tax, Circle 8, Pune, Akurdi Pune

ITA 1157/PUN/2023[2018-19]Status: DisposedITAT Pune14 May 2024AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sharad A Shah &For Respondent: Shri Ramnath P Murkunde
Section 143Section 43(1)

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure…

Advik Hi Tech Pvt Ltd, Chakan Pune vs. Dy.Comm. of Income Tax, Circle 8, Pune, Akurdi

ITA 1156/PUN/2023[2014-15]Status: DisposedITAT Pune14 May 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sharad A Shah &For Respondent: Shri Ramnath P Murkunde
Section 143Section 43(1)

…ductibility from 'actual cost'. The amount of subsidy is not to be deducted from the 'actual cost' under section 43(1) for the purpose of calculation of depreciation etc.” 11. The Hon’ble Gujarat High Court in the case of CIT vs. Swastik Sanitary Works Ltd., 286 ITR 544 (Guj.) following the principle laid down by the Hon’ble Supreme Court in the case of P.J. Chemicals Ltd. (supra) held that the subsidy is intended as an incentive to encourage entrepreneurs to move and establish industries,, the specified percentage of the fixed capital cost, which is the basis for determining the subsidy, being only a measure…

Asst CIT (Ltu) 1, Mumbai vs. Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1248/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR
Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…CIT Vs M/s. Welspun Steel Ltd (Appeal No.1743 of 2016 dated 26/02/2019) and also on the decisions of the Gujarat High Court in the case of CIT v/s. Grace Paper Industries Pvt. Ltd.,reported in 183 ITR 591 and CIT v/s. Swastik Sanitary Works Ltd., reported in 286 ITR 544. Accordingly we hold that the incentive cannot be reduced from the actual cost of Plant and Machinery and that resultant disallowance of depreciation be deleted. This ground is allowed in favour of the assessee. Transfer Pricing Adjustment – Ground No.8 39. The Transfer Pricing Officer (TPO) made a TP Adjustment of Rs. 5,26,17,801/- with respect…

Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Addl CIT Ltu, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1065/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR
Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…CIT Vs M/s. Welspun Steel Ltd (Appeal No.1743 of 2016 dated 26/02/2019) and also on the decisions of the Gujarat High Court in the case of CIT v/s. Grace Paper Industries Pvt. Ltd.,reported in 183 ITR 591 and CIT v/s. Swastik Sanitary Works Ltd., reported in 286 ITR 544. Accordingly we hold that the incentive cannot be reduced from the actual cost of Plant and Machinery and that resultant disallowance of depreciation be deleted. This ground is allowed in favour of the assessee. Transfer Pricing Adjustment – Ground No.8 39. The Transfer Pricing Officer (TPO) made a TP Adjustment of Rs. 5,26,17,801/- with respect…

Acc Limited, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by department is dismissed

ITA 800/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

Section 14A

…ompensate the entrepreneur for the hardship and inconvenience which he might encounter while setting up industries in backward areas." 11. Similar issue came up for consideration again before the Gujarat High Court in CIT v. Swastik Sanitary Works Ltd. [2006] 286 ITR 544. It was a case in which, the Government subsidy was intended as an incentive to encourage entrepreneurs to move to backward areas and establish industries. In such a case, specified percentage of the fixed capital cost, which was the basis for determining the subsidy, would be granted. The Court held that, such basis for determining the subsidy w…