Malijo & Co. (Vizag) v. CIT

157 ITR 475High Court1986#19310 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 143(3)Section 28(iv)Section 36(1)(iii)Section 80IA Section 143(1)

Issues it is cited on

section 28(iv)section 28 section 143 section 14 section 143(3)total income business interest

Judgments citing Malijo & Co. (Vizag) v. CIT

Friends Salt Works and Allied Industries, Gandhidham vs. ACIT, Circle-1, Gandhidham

In the result, the appeal of the assessee is partly allowed, in above terms

ITA 169/RJT/2024[2017-18]Status: DisposedITAT Rajkot02 Jan 2026AY 2017-18

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri K. C. Thacker, Ld. A.RFor Respondent: Shri Sanjay Puglia, Ld. (CIT) DR

Section 143(3)

…al import, will not make any change is the character of the receipt. 14. The sale of import entitlement is one of the modes of exploiting the import entitlement and, therefore, will clearly be a revenue receipt :  [George Malijo & Co. (Vizag) v. CIT (1986) 157 ITR 475 (Mad]  Swadeshi Cotton Mills Co. Ltd. v. CIT [1989] 47 Tasman 215 (All)  Jeewanlal (1929) Ltd. v. CIT (1991) 57 Taxman 123 (Cal.),  Gedore Tools Pvt. Ltd. vs. CIT (1999) 105 Таxman 3 (Delhi) 643, Section 28(iv) clearly brings the receipt from sale of CERs within the ambit of taxability. The subsection (iv) to section 28 brings into the tax ne…

Friends Salt Works & Allied Inds., Gandhidham vs. The Addl. Commissioner of Income Tax, Range Gandhidham, Gandhidham

In the result, the appeal of the assessee is partly allowed, in above terms

ITA 99/RJT/2023[2015-16]Status: DisposedITAT Rajkot02 Jan 2026AY 2015-16

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri K. C. Thacker, Ld. A.RFor Respondent: Shri Sanjay Puglia, Ld. (CIT) DR

Section 143(3)

M/S. Kandla Agro & Chemicals Pvt. Ltd., Gandhidham-Kutch vs. The ACIT, Gandhidham Circle, Gandhidham-Kutch

In the result, Tax Appeal is allowed

ITA 48/RJT/2021[2015-16]Status: DisposedITAT Rajkot27 Sept 2023AY 2015-16

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 28

…t but also because these are closely connected with carrying out business. The sale of import entitlement is one of the modes of exploiting the import entitlement and, therefore, will clearly be a revenue receipt [RE: George Maijo & Co. (Vizag.) v. CIT [1986] 157 ITR 475 (Mad.)] Similar view has been taken in 1. Swadeshi Cotton Mills Co. Ltd. v. CIT [1989] 47 Taxman 215 (AIL), 2. Jeewanlal (1929) Ltd. v. CIT [1991] 57 Taxman 123 (Cal.), 3. Gedore Tools Pvt. Ltd. v. CIT [1999] 105 Taxman 3 (Delhi). Further, section 28(iv) clearly brings the receipt from sale of CERS within the ambit of taxability. The subsection (…

Rajasthan State Mines & Minerals Ltd., Jaipur vs. ACIT, Jaipur

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 253/JPR/2015[2007-08]Status: DisposedITAT Jaipur30 May 2017AY 2007-08

…her than actual import, will not make any change in the character of the receipt. The sale of import entitlement is one of the modes of exploiting the import entitlement and therefore, will clearly be a revenue receipt [George Maijo & Co. (Viag) v. CIT [1986] 157 ITR 475 (Mad.)]. Similar view has been taken in 1. Swadeshi Cotton Mills Co. Ltd. v. CIT [1989] 47 Taxman 215 (All.), 2. Jeewanlal (1929) Ltd v. CIT [1991] 57 Taxman 123 (Cal.), 3. Gedore Tools Pvt. Ltd. v. CIT [1999] 105 Taxman 3 (Delhi). Whether CERs should be taxable as revenue receipt under section 28 (iv)?- Further, section 28 (iv) clearly brings th…