COMMISSIONER OF INCOME TAX Vs. SURENDRA RAJKUMAR AGRAWAL

JUDGEMENT

(1.) THE revenue has preferred this appeal against common judgement of the Tribunal dated 03.03.2009. Following different questions had been framed in different appeals. Tax Appeal No. 135 of 2010 Whether on the facts and circumstances of the case and in law the Appellate Tribunal was right in holding that assessee was entitled for deduction of various expenses even though the Assessing Officer has proved in the assessment order that no manufacturing activity has been carried out, in the factory situated at Daman, during the year under consideration? Tax Appeal No. 136 of 2010

(2.) APPEALS arise out of following factual background:

(3.) WE find that the Tribunal reversed this finding of CIT(A) primarily on the ground that the decision of Madras High Court was reversed by the Apex Court in case of India Cine Agencies (supra.).