COMMISSIONER OF INCOME TAX Vs. BHAGWANDASS MANHAR LAL

JUDGEMENT

(1.) THE question referred for the opinion of this Court is as under :

(2.) THE Tribunal relying upon the decision of Gujarat High Court in CIT vs. Patel Bros. and Co. Ltd. (1977) 106 ITR 424 (Guj) : TC 17R.1308 held that the expenditure claimed by the assessee was not in the nature of 'entertainment expenditure' and was an allowable deduction.

(3.) IN view of the aforesaid, since the assessment year in question is prior to 1st April, 1976, we answer the question in affirmative, in favour of the assessee and against the Revenue. No order as to costs.