COMMISSIONER OF INCOME TAX Vs. MOHAN MEAKIN LTD.

JUDGEMENT

(1.) 437/Del/1990 and ITA No. 251/Del/1990 relevant for the asst. yr. 1985 -86.

(2.) THREE issues have been raised by learned counsel for the Revenue.

(3.) THE first issue is with regard to allowing a deduction of Rs. 3,44,558 made on account of a provision for leave encashment to permanent employees of the assessee.