COMMISSIONER OF INCOME TAX Vs. DALMIA CEMENT LTD

JUDGEMENT

(1.) THESE application under s. 256(2) of the IT Act, 1961 (`the Act'), are by the CIT. They relate to the asst. yrs. 1966-67 to 1969-70. The CIT seeks by these applications a direction that the following three questions be referred to this Court under s. 256(2), the first two being common for all the four years while the third question is relevant only for 1967-68:

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal was justified in holding in India and the expenses as well as the Managing Agency Commission were admissible deductions under the head `Income from business' for each of the four years?