COMMISSIONER OF INCOME TAX Vs. ARIHANT TRUST

JUDGEMENT

(1.) AT the instance of the Revenue, the following two questions have been referred to this court, viz.,

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal is right in law in holding that the assessee is entitled for the 30 per cent, depreciation on rigs mounted on lorries employed in digging horewells ?"