MIL CONTROLS LTD. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) DELAY in filing the appeal is condoned.

(2.) BY consent of the learned counsel appearing for the parties, the appeal is taken up for final hearing.

(3.) APPELLANT is a company incorporated under the provisions of the Companies Act. It is involved in the manufacture of valve, body, bonnet, its accessories, etc. For the asst. yr. 1993 -94, the assessee had claimed deductions of the amounts paid towards rent for the guest house. The assessing authority had disallowed the claim so made. Aggrieved by the said 1996 has allowed the claim made by the assessee. Aggrieved by the said order the Revenue had carried the matter by way of second appeal before the Tribunal, Cochin Bench, Cochin in ITA No. 645 of 1996. The Tribunal has allowed the Revenue's appeal.