COMMISSIONER OF INCOME TAX Vs. MODI INDUSTRIES LTD

JUDGEMENT

(1.) TWO questions of law have been referred to this Court, by the Tribunal under S. 256(1) of the Act, one question has been referred at the instance of the Revenue and the other at the instance of the assessee.

(2.) THE question which has been referred at the instance of the assessee is as follows :

(3.) THE AAC, in appeal came to the conclusion that there was no evidence to show that M/s Standard Electrode Corporation rendered any service for which they could be paid commission on the ground of commercial expediency. This conclusion of the AAC was in consonance with the earlier decision for the asst. year 1964 -65.