COMMISSIONER OF INCOME TAX Vs. KASTURI MILLS LIMITED

JUDGEMENT

(1.) THE following question is sought to be referred in this matter :

(2.) WE find that the decision of the Tribunal is based completely on facts and no question of law as such arises. The learned counsel for the revenue while conceding that individual items of expenditure which are held as revenue may be revenue expenditure contends that if one considers the entirely of the expenditure as a whole it will be a capital expenditure. We are unable to agree with this line of reasoning. Once individual items can be considered as revenue, the sum total of it cannot be treated as capital. The assessee himself has returned an expenditure of 29 lakhs of rupees incurred in modernisation of the mill as capital. Only certain items of expenditure were claimed as revenue and were, on facts found to be correct by the Tribunal. We, therefore, consider that no question of law arises out of the order of the Tribunal. This petition accordingly fails and it is dismissed with costs. fee Rs. 250.