COMMISSIONER OF INCOME TAX Vs. KALBURGI WINE DISTRIBUTORS

JUDGEMENT

(1.) THE following common question is referred for our opinion by the Income-tax Appellate Tribunal, Bangalore Bench, Bangalore at the instance of the Revenue.

(2.) HAVING heard learned counsel for the parties, we find that answer to this question is squarely covered by the Division Bench judgment in CIT v. Mangalore Ganesh Beedi Works , dated September 27, 1991. In the said decision the referred question is answered in favour of the assessee and against the Revenue.