COMMISSIONER OF INCOME TAX Vs. HINDUSTAN AERONAUTICS LIMITED

JUDGEMENT

(1.) IN this reference under section 256(1) of the INcome-tax Act, 1961, the Tribunal has referred the following question for the opinion of this court :

(2.) AN identical question having come up for consideration before the Full Bench of this court CIT v. Hindustan Aeronautics Ltd. [1986] 157 ITR 315, the same is answered in favour of the assessee and the against the Revenue. Following the said decision, the above question is answered accordingly.