COMMISSIONER OF INCOME TAX Vs. ALLIED EXPORT INDUSTRIES

JUDGEMENT

(1.) DELHI Bench 'D', in ITA No. 3467/Del/2002. Inter alia, the Revenue wishes to urge the following question for our consideration : "Whether Tribunal was correct in law in holding that the receipt from Textile Commr. being refund of liquidated damages was not a receipt of a nature similar to receipts mentioned in Expln. (baa) to s. 80HHC and, therefore, could not be reduced from the profits of the business under the said provisions -

(2.) THE tax effect involved in the present appeal is less than Rs. 2 lakhs, that is, well below the limit stipulated by the CBDT for filing of appeals. The appeal is dismissed.