COMMISSIONER OF AGRICULTURAL INCOME TAX Vs. BHASKARAN S

JUDGEMENT

(1.) THESE references are at the instance of the Revenue under S. 60 of the Kerala Agrl. IT Act, 1950. The questions of law referred for our determination are the same, the figures alone being different. The questions referred are : ITR No. 109 of 1977 :

(2.) THE question of the deductibility of legal and audit expenses was examined by us in the Division Bench ruling in Commr. Agrl. IT vs. Malayalam Plantations Ltd. (1978) 115 ITR 624. The decision was followed in IT Ref. No. 107 of 1977 (supra p. 390) and again in IT Ref. Nos. 50 and 108 of 1977 (supra p. 393). Following these decisions, we answer these questions in favour of the assessee and against the Revenue. There will be no order as to costs.