Sahney Steel Works Ltd. v. CIT

228 ITR 255Reported decision#10368 most cited

What is Sahney Steel Works Ltd. v. CIT authority for?

Subsidies received by an assessee that are not tied to specific expenditure and can be used for any business purpose are generally considered capital receipts.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2023.

Also referred to as

Sahney Steel Works Ltd. v. CIT · 228 ITR 255 · capital receipt · subsidy · business purpose · enduring benefit

Issues it is cited on

section 80ib(2)section 11bsection 80ib(4)section 36(l)(iii)section 36(l)initial assessment yearsanctioning authoritysection 43(1)section 80hhcsection 80ibenduring benefitsection 80i

Judgments citing Sahney Steel Works Ltd. v. CIT

The Dy. Commissioner of Income Tax, Jammu vs. M/S. Fil Industries Ltd, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 471/ASR/2015[2010-11]Status: DisposedITAT Amritsar24 Feb 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

The Dy. Commissioner of Income Tax, Jammu vs. M/S. Fil Industries Ltd, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 470/ASR/2015[2009-10]Status: DisposedITAT Amritsar24 Feb 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

M/S Fil Industries Ltd, Srinagar vs. The Dy Commissioner of Income Tax, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 417/ASR/2015[2010-11]Status: DisposedITAT Amritsar24 Feb 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fil Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 294/ASR/2015[2008-09]Status: DisposedITAT Amritsar24 Feb 2023AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fil Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 293/ASR/2015[2007-08]Status: DisposedITAT Amritsar24 Feb 2023AY 2007-08

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fil Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 292/ASR/2015[2006-07]Status: DisposedITAT Amritsar24 Feb 2023AY 2006-07

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fill Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 291/ASR/2015[2004-05]Status: DisposedITAT Amritsar24 Feb 2023AY 2004-05

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fill Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 290/ASR/2015[2003-04]Status: DisposedITAT Amritsar24 Feb 2023AY 2003-04

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fill Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 289/ASR/2015[2002-03]Status: DisposedITAT Amritsar24 Feb 2023AY 2002-03

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…

M/S Fil Industries Ltd, Srinagar vs. The Addl. Commissioner of Income Tax, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 255/ASR/2015[2008-09]Status: DisposedITAT Amritsar24 Feb 2023AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…age in the country to avoid losses in post harvest season. It is submitted that the Hon’ble Jammu & Kashmir High Court, examining the nature of subsidy after considering the judgment of the Apex Court in the case of Sahney Steel Works Ltd. vs. CIT reported in 228 ITR 255 and CIT vs. Ponni Sugars and Chemicals Ltd. reported in 306 ITR 392 held that such subsidies are capital receipt. It is submitted that the Hon’ble Apex Court in the case of CIT vs. Ponni Sugars and Chemicals Ltd. has held as under: “16. One more aspect needs to be mentioned. In Sahney Steel & Press Works Ltd.’s case (supra) this Court found that…