Shivshakti Flour Mills (P.) Ltd. v. CIT

390 ITR 346High Court2017#8586 most cited

What is Shivshakti Flour Mills (P.) Ltd. v. CIT authority for?

A transfer subsidy is a capital receipt if its purpose is to encourage investment and stimulate industrial activity, thereby creating employment opportunities.

13

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

Shivshakti Flour Mills · transfer subsidy · capital receipt · industrial activity · employment opportunities · section 143(3) · section 10B · section 115JB · section 14A · section 43B

Also reported as

77 Taxmann.com 115

Sections most often in play

Section 143(3)Section 10BSection 115JBSection 14ASection 234BSection 234CSection 234DSection 43B

Issues it is cited on

safe harbour rulessection 72asection 32(2)preliminary expensesperquisite valueactual payment basissafe harboursection 43asection 43(6)section 108convertible foreign exchangesection 72

Judgments citing Shivshakti Flour Mills (P.) Ltd. v. CIT

Sylvan Greens Private Limited, Jaipur vs. Deputy Commissioner of Income Tax Circle 6, Jaipur

In the result, the appeal of the assessee is allowed

ITA 414/JPR/2025[2015-16]Status: DisposedITAT Jaipur25 Jul 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Smt. Neelam Bhala, AdvocateFor Respondent: Shri Gorav Avasthi, JCIT-DR
Section 142(1)Section 143(3)Section 147Section 148Section 250Section 801C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’’B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA No.414/JPR/2025 fu/kZkj.ko"kZ@AssessmentYear : 2015-16 Sylvan Greens Private Ltd. cuke The DCIT Vs. 4-A, Kamla Nehru Market Circle-6 East Ajmeri Gate, Jaipur – 302 004 Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: AAFCS5914 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Smt. Neelam Bhala, Advocate jktLo dh vksjls…

Jindal Saw Ltd., New Delhi vs. ACIT, Circle-13(2), New Delhi

In the result, assessee’s appeal in ITA No

ITA 504/DEL/2022[2014-15]Status: DisposedITAT Delhi04 Jun 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…a Revenue subsidy in the following cases: * CIT vs. Shyam Lal Bansal 200 Taxman 14 (P&H HC) * CIT vs. Gloster Jute Mills Ltd. 416 ITR 458 (Cal. HC) * Jai Bhagwan Oil & Flour Mills vs. Union o f India (2009) 14 SCC 63 * Shiv Shakti Flour Mills (P.) Ltd vs. CIT 390 ITR 346 (Gauhati HC) * DCIT vs. Sutlej Textiles & Industries Ltd in ITA 5142/Del/2013 (AY 2009-10) * DCIT vs. Sutlej Textiles and Industries Ltd: ITA 337/Del/2015 (AY 2011-12) * DCIT v. Sutlej Textiles and Industries Ltd.: 44 CCH 287 (Kol.ITAT) * DCIT vs. BSL Ltd.: 183 ITD 675 (Kol Trib.) * DCIT vs. JK Cement Ltd.: ITA 499/Lkw/2010 (Lucknow Trib.) * Sipc…

DCIT Circle-13(2), New Delhi vs. Jindal Saw Ltd., New Delhi

In the result, assessee’s appeal in ITA No

ITA 4760/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…a Revenue subsidy in the following cases: * CIT vs. Shyam Lal Bansal 200 Taxman 14 (P&H HC) * CIT vs. Gloster Jute Mills Ltd. 416 ITR 458 (Cal. HC) * Jai Bhagwan Oil & Flour Mills vs. Union o f India (2009) 14 SCC 63 * Shiv Shakti Flour Mills (P.) Ltd vs. CIT 390 ITR 346 (Gauhati HC) * DCIT vs. Sutlej Textiles & Industries Ltd in ITA 5142/Del/2013 (AY 2009-10) * DCIT vs. Sutlej Textiles and Industries Ltd: ITA 337/Del/2015 (AY 2011-12) * DCIT v. Sutlej Textiles and Industries Ltd.: 44 CCH 287 (Kol.ITAT) * DCIT vs. BSL Ltd.: 183 ITD 675 (Kol Trib.) * DCIT vs. JK Cement Ltd.: ITA 499/Lkw/2010 (Lucknow Trib.) * Sipc…

Jindal Saw Ltd., New Delhi vs. ACIT Circle-13(2), New Delhi

In the result, assessee’s appeal in ITA No

ITA 4693/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…a Revenue subsidy in the following cases: * CIT vs. Shyam Lal Bansal 200 Taxman 14 (P&H HC) * CIT vs. Gloster Jute Mills Ltd. 416 ITR 458 (Cal. HC) * Jai Bhagwan Oil & Flour Mills vs. Union o f India (2009) 14 SCC 63 * Shiv Shakti Flour Mills (P.) Ltd vs. CIT 390 ITR 346 (Gauhati HC) * DCIT vs. Sutlej Textiles & Industries Ltd in ITA 5142/Del/2013 (AY 2009-10) * DCIT vs. Sutlej Textiles and Industries Ltd: ITA 337/Del/2015 (AY 2011-12) * DCIT v. Sutlej Textiles and Industries Ltd.: 44 CCH 287 (Kol.ITAT) * DCIT vs. BSL Ltd.: 183 ITD 675 (Kol Trib.) * DCIT vs. JK Cement Ltd.: ITA 499/Lkw/2010 (Lucknow Trib.) * Sipc…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5459/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5458/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Jun 2023AY 2011-12
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5457/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2023AY 2010-11
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

DCIT CC 8(3)(Erstwhile DCIT, CC-46, Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5327/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Jun 2023AY 2011-12
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

DCIT CC 8(3)(Erstwhile DCIT, CC-46, Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5326/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2023AY 2010-11
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5325/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4632/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

Jsw Steel Limited, Mumbai vs. ACIT, CC-46, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4287/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…ce, we are inclined to uphold the findings of the Ld.CIT(A) and reject ground taken by the revenue.” 6.2.4. A similar issue has been considered by the Hon'ble Gujarat High Court in the case of Shivshakti Flour Mills (P.) Ltd. v. CIT [2017] 77 taxmann.com 115/390 ITR 346 where it held that the purpose of the transfer subsidy was to encouraging investment and M/s. JSW Steels Ltd. thereby stimulate industrial activity in difficult and far flung states in the North Eastern region for creating employment opportunities. Therefore, it is in the nature of capital receipt. The Hon'ble Bombay High Court, in the case of Pr…

Narayan Industires, New Delhi vs. ACIT, Circle- 60(1), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 6153/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Jun 2022AY 2014-15

Bench: Sh. Aakash Deep Jaindr. B. R. R. Kumar

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. N. K. Bansal, Sr. DR
Section 253

…a Revenue subsidy in the following cases:  CIT vs. Shyam Lal Bansal 200 Taxman 14 (P&H HC)  CIT vs. Gloster Jute Mills Ltd. 416 ITR 458 (Cal. HC)  Jai Bhagwan Oil & Flour Mills vs. Union of India (2009) 14 SCC 63  Shiv Shakti Flour Mills (P.) Ltd vs. CIT 390 ITR 346 (Gauhati HC)  DCIT vs. Sutlej Textiles & Industries Ltd in ITA 5142/Del/2013 (AY 2009-10)  DCIT vs. Sutlej Textiles and Industries Ltd: ITA 337/Del/2015 (AY 2011-12)  DCIT v. Sutlej Textiles and Industries Ltd.: 44 CCH 287 (Kol. ITAT)  DCIT vs. BSL Ltd.: 183 ITD 675 (Kol Trib.)  DCIT vs. JK Cement Ltd.: ITA 499/Lkw/2010 (Lucknow Trib.)  Sip…

Shivshakti Flour Mills (P.) Ltd. v. CIT (390 ITR 346) — Cited in 13 Judgments | BharatTax