How many judgments cite Melmould Corporation v. CIT?

46 judgments on BharatTax cite Melmould Corporation v. CIT (202 ITR 789), spanning 2015 to 2025.

Which sections of the Income Tax Act does Melmould Corporation v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 145, Section 10(20), Section 11, Section 12A, Section 12AA.

Melmould Corporation v. CIT

202 ITR 789High Court1993#2526 most cited

What is Melmould Corporation v. CIT authority for?

Adjustments to opening stock are not permissible when applying Section 145A, as this would retroactively disturb finalized profit figures of earlier assessment years. MODVAT credit balance in closing stock should be added to income, but corresponding adjustments to opening stock are not allowed.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Melmould Corporation v. CIT · 202 ITR 789 · Section 145A · opening stock adjustment · closing stock MODVAT credit · excise duty · business income

Also reported as

71 Taxmann 47

Sections most often in play

Section 143(3)Section 145 Section 10(20)Section 11 Section 12A Section 12AA Section 263 Section 36(1)(iv)

Issues it is cited on

recognised provident fund approved superannuation fund section 11 exemption section 80j(6a)section 12a(b)section 10(22)approved gratuity fund section 23a section 36(1)(v)section 139(4a)retention money section 10(20)

Judgments citing Melmould Corporation v. CIT

DCIT RG. - 3(1), Mumbai vs. M/S. Gujarat Ambuja Cements Ltd., Mumbai

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 4374/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Gujarat Ambuja Cements Limited, The Dy. Commissioner Of 122, Maker Chambers, Iii, Income-Tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner Of Income- Gujarat Ambuja Cements Tax-Range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6Th Floor, Chambers, Iii, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-400020 स्थधमी रेखध सं./ Pan : Aaacg0569P (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

…u/s. 43B of excise duty payable on stock of finished goods as on 31.03.1999 of Rs.1,32,58,505/-, details of which are available on page no. 37 & 45 of Paper Book, the AO while making the assessment concluded that in case of Melmould CorporationVs. CIT (1993) 202 ITR 789 (Mum) held that unutilized MODVAT credit balance shall be added to the closing stock. The CIT(A) while dealing with this ground concluded the unutilized MODVAT credit at the end of year should be added to the income of assessee. However, corresponding 18 and 4374/Mum/2005 adjustment in the opening stock should also be made. AR of the assessee ar…

M/S. Gujarat Ambuja Cements Ltd., Mumbai vs. DCIT RG. 3(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 3360/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

DCIT Cir - 3(1), Mumbai vs. M/S. Gujarat Ambuja Cements Ltd., Mumbai

In the result, ITA No. 4373/Mum/2005 is partly allowed

ITA 570/MUM/2007[1998-1999]Status: DisposedITAT Mumbai21 Oct 2016AY 1998-1999

Bench: Shri R.C Sharma & Shri Pawan Singh

Section 115Section 253Section 254(1)Section 80

…/s. 43B of excise duty payable on stock of finished goods as on 31.03.1999 of Rs. 1,32,58,505/-, details of which are available on page no. 37 & 45 of Paper Book, the AO while making the assessment concluded that in case of Melmould Corporation Vs. CIT (1993) 202 ITR 789 (Mum) held that unutilized MODVAT credit balance shall be added to the closing stock. The CIT(A) while dealing with this ground concluded the unutilized MODVAT credit at the end of year should be added to the income of assessee. However, corresponding adjustment in the opening stock should also be made. AR of the assessee argued that unutilized b…

M/S. Gujarat Ambuja Cements Ltd vs. The Dy CIT RG 3(1)

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 2486/MUM/2005[1999-2000]Status: DisposedITAT Mumbai30 May 2016AY 1999-2000

Bench: Shri D.Karunakara Rao & Shri Pawan Singhassessment Year: 1999-2000 Gujarat Ambuja Cements Limited, Dcit Range 3(1), 122, Maker Chambers, Iii, Aayakar Bhavan, M.K. Road, Vs. Mumbai-400020. Nariman Point, Mumbai-400021. Pan: Aaacg0569P (Appellant) (Respondent) Assessment Year: 1999-2000 Dcit Range 3(1), Gujarat Ambuja Cements Limited, Aayakar Bhavan, M.K. Road, 122, Maker Chambers, Iii, Vs. Mumbai-400020. Nariman Point, Mumbai-400021. Pan: Aaacg0569P (Appellant) (Respondent)

For Respondent: Shri Yashwant Kumar Bhaskar

Section 115JSection 145ASection 244A

…as on 31.03.1999 of Rs. 1,32,58,505/-, details of which are available on page no. 37 & 45 of Paper Book, the 7 ITA Nos. 2486 & 2653/M/05 Gujarat Ambuja Cements Ltd. AO while making the assessment concluded that in case of Melmould Corporation Vs. CIT (1993) 202 ITR 789 (Mum) held that unutilized MODVAT credit balance shall be added to the closing stock. The CIT(A) while dealing with this ground concluded the unutilized MODVAT credit at the end of year should be added to the income of assessee. However, corresponding adjustment in the opening stock should also be made. AR of the assessee argued that unutilized b…

Sterlite Technologies Ltd vs. Addl CIT Ltu, Mumbai

ITA 4734/MUM/2013[2007-08]Status: DisposedITAT Mumbai01 Jan 2016AY 2007-08

For Respondent: Sh. Manjunath R.Swamy-CIT-DR

Section 115JSection 143(3)Section 145Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, “ई” ” ” ” खंडपीठ अिधकरण खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“E”,BENCH सव"ी राजे"", लेखा सद"य एवं संजय गग", "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Sanjay Garg,Judicial Member आयकर अपील अपील संसंसंसं/.ITA No.4734/Mum/2013, िनधा"रण िनधा"रण वष" वष"/Assessment Year-2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Sterlite Technologies Limited Addl CIT-(LTU) 28th Centre No.1 Survey No. 68/1, Madhuban Dam Vs. Road, Rakholi, UT of Dadra & World Trade Centre Nagar Haveli-390 230 Cuf…

Sunshield Chemicals Ltd, Mumbai vs. ITO 7(2)(3), Mumbai

In the result, the appeal filed by the assessee company is allowed for statistical purposes

ITA 5045/MUM/2010[2007-08]Status: DisposedITAT Mumbai09 Dec 2015AY 2007-08

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5045/Mum/2010 ("नधा"रण वष" / Assessment Year : 2007-08)

For Respondent: Shri Nitin Waghmode ,DR

Section 143(2)Section 143(3)Section 145ASection 29Section 30Section 32Section 32(1)Section 32(2)Section 71

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 5045/Mum/2010 ("नधा"रण वष" / Assessment Year : 2007-08) Sunshield Chemicals Pvt. बनाम/ Income Tax Officer- Ltd., 7(2)(3), Mumbai v. C/o, Kalyaniwalla & Mistry Army & Navy Building,148, Mahatma Gandhi Road Mumbai-400 001 "थायी लेखा सं./PAN :AABCG3365J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by Shri P.J.Pardiwala & Ms Aarti Sathe Revenue by : Shri Nitin Waghmode ,DR सुनवाई क" तार"ख /Date of Hearin…