SUHRID GEIGY LTD Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) : The following two questions have been referred to this Court by the Tribunal under s. 256(1) of the IT Act, 1961, at the instance of the assessee :

(2.) THE points which arise as a result of these questions are now covered by the decisions of the Supreme Court. THE question regarding gratuity is covered by the decision of the Supreme Court in Shree Sajjan Mills Ltd. vs. CIT (1985) 49 CTR (SC) 193 : (1985) 156 ITR 585 (SC) and the question regarding depreciation on capital expenditure on scientific research is concluded by the decision of the Supreme Court in Escort Ltd. vs. Union of India, (1992) 108 CTR (SC) 275 : (1993) 199 ITR 43 (SC). We, therefore, answer both the questions in the affirmative that is--against the assessee and in favour of the Revenue. Reference is disposed of accordingly with no order as to costs.