COMMISSIONER OF INCOME TAX Vs. RAJAPALAYAM MILLS LIMITED

JUDGEMENT

(1.) IN this tax case reference under section 256(1) of the INcome-tax Act, 1961, at the instance of the Revenue, the following question of law has been referred to this court for its opinion :

(2.) RECENTLY, we had occasion to consider an identical question while deciding Srinivas Industries v. CIT [1991] 188 ITR 22 (Mad), and it is not in dispute that the answer rendered there would be applicable to this reference as well. In view of this, the question referred to this court is answered in the affirmative and against the Revenue. There will be no order as to costs.