COMMISSIONER OF INCOME TAX Vs. SATYADEV CHEMICAL LIMITED

JUDGEMENT

(1.) THE Tribunal, Ahmedabad Bench 'B' has referred the following question of law arising out of its cross Objection No. 15/Ahd/82 in ITA No. 2087/Ahd/81.

(2.) THE facts relevant for the consideration of the above case is that during the assessment year in question parts of wooden trolleys were replaced by stainless steel parts. He claimed the cost of such replacement of parts as deduction as revenue expenditure. It was also the case of the assessee that during the earlier years, while the entire trolley was being replaced, the ITO has allowed such replacement as part of the revenue expenditure. However, the ITO did not agree with the assessee and disallowed the claim for deduction by holding the expenses to be capital in nature. This finding though found favour with the CIT(A) was not accepted by the Tribunal and it allowed the expenses incurred on replacement of parts of wooden trolley as allowable expenditure. We may notice that without adverting to the fact that only parts have been replaced during this year, and not the trolley itself, it has been referred to in the order of the Tribunal as replacement of trolleys, and there is no dispute about the correctness of the facts mentioned in the ITO's order. The reference to replacement of trolleys in the Tribunal's order appears to be an inadvertent error of description of the article replaced.