COMMISSIONER OF INCOME TAX Vs. AMCO BATTERIES LIMITED

JUDGEMENT

(1.) THIS is a reference under s. 256(1) of the I.T. Act, 1961. The question referred by the Income-tax Appellate Tribunal, Bangalore Bench, reads :

(2.) THE facts behind the legal formulation are as follows :

(3.) AGGRIEVED by the order of the AAC the Department preferred an appeal before the Tribunal. The Tribunal took the same line of reasoning and affirmed the view taken by the AAC following the judgment of the Delhi High Court in CIT v. Lala Shri Dhar . The Tribunal also relied upon its own earlier decision in the same assessee's case relating to the previous assessment year.