MYSORE CONSTRUCTION CO Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE following question of law is referred under section 256(1) of the Income-tax Act :

(2.) THE question has already been answered by this court in I. T. R. C. Nos. 217 and 218 of 1985 (Shankaranarayana Construction Co. v. CIT [1991] 189 ITR 463 (Kar)), disposed of on November 8, 1990. Following the aforesaid decision, the question is answered in the negative and against the Revenue.