COMMISSIONER OF INCOME TAX Vs. BERCOS MELODY HOUSE

JUDGEMENT

(1.) THESE are two references under s. 256(1) of the IT Act, 1961 ('the Act') relating to asst. yrs. 1972- 73 and 1973-74 and following questions have been referred by the Tribunal, Delhi Bench 'B', for opinion of this Court : In R.A.No.419

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal was right in law in affirming the order of the AAC, deleting the disallowance of Rs. 12,964 made under s. 40(b) of the IT Act, on account of interest paid to the partners?" In R.A. No. 420