Grasim Industries Ltd. v. Collector Of Customs, Bombay

4 SCC 297Supreme Court of India2002#1410 most cited

What is Grasim Industries Ltd. v. Collector Of Customs, Bombay authority for?

The Supreme Court establishes a principle of statutory interpretation that terms like 'assistance' can be construed expansively to include a 'reward', a principle leveraged in income tax cases to determine if receipts such as excise duty exemptions are taxable income or non-taxable capital receipts.

81

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2024.

Also referred to as

Grasim Industries Ltd. v. Collector of Customs · 4 SCC 297 · statutory interpretation · meaning of assistance · reward definition · capital receipt · income definition · section 2(24)(xviii) · excise duty exemption taxability

Also reported as

128 STC 349
Read the full judgment

Issues it is cited on

section 4(3)section 205section 92ca(3a)section 3asection 36(1)(v)section 10(23c)(iv)section 92ca(4)advancement of general public utilitysection 52transfer pricing ordersection 92ca(1)proviso to section 2(15)

Judgments citing Grasim Industries Ltd. v. Collector Of Customs, Bombay

Bellary Mining Corporation Ltd vs. State of Karnataka

WP/60230/2009HC Karnataka03 Dec 2015

Bench: B.V.NAGARATHNA,SUBHRO KAMAL MUKHARJEE (AG.CJ)

…eliance was placed on Jage Ram and Others vs. State of Haryana and Others [(1971) 1 SCC 671], Rohit Pulp and Paper Mills Ltd., vs. Collector of Central Excise Baroda [(1990) 3 SCC 447], and Grasim Industries Ltd., vs. Collector of Customs, Bombay [(2002) 4 SCC 297]. (v) With regard to the demand for refund of tax paid by the petitioners, learned Additional Advocate General, submitted, that in the event petitioners succeed, there can be no refund of the tax paid as the amounts collected has been utilized by the State Government for afforestation and forest plantation and it has been spent away. In t…