COMMISSIONER OF INCOME TAX Vs. HINDUSTAN AERONAUTICS LIMITED

JUDGEMENT

(1.) PURSUANT to the order dated August 7, 1985, in Civil Petition No. 542 of 1984, the Income-tax Appellate Tribunal, Bangalore Bench, has stated a case and referred the following question of law for the opinion of this court :

(2.) THE matter is covered by the pronouncement of this court in CIT v. Bangalore Turf Club Ltd. [1984] 150 IRT 23. Following the said pronouncement, the question referred requires to be answered in the affirmative and against the Revenue. Reference disposed of accordingly. No costs.