Supreme Court of India
Cit, Bhopal vs Eastern Electro Chemical Industries on 13 August, 1999
Equivalent citations: AIR2000SC3626B, (1999)9SCC20, AIR 2000 SUPREME COURT 3626(2), 1999 (9) SCC 20
Bench: Sujata V. Manohar, R.P. Sethi
ORDER
1. Leave granted.
2. Looking to the facts, circumstances, and the nature of the subsidy which is a power subsidy based on a percentage of electricity bills, it is clear that the subsidy is to meet a certain percentage of expenditure on power. The receipt is therefore, revenue in nature and is covered by the decision of this Court in Sahney Steel and Press Work Ltd. v. Commr. of Income-tax . The appeal is allowed accordingly. There will however, be no order as to costs.