REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME-TAX Appellant

V/S

THANJAVUR TEXTILES LTD Respondents

Referred Judgements :-

C.I.T. V. INDIAN WOOLLEN TEXTILE MILLS P. LTD. [REFERRED TO]
C.I.T. V. KALYANJI MAVJI & CO. [REFERRED TO]
C.I.T. V. SALEM CO-OP. SPINNING MILLS LTD. [REFERRED TO]
C.I.T. V. SRI HARI MILLS PVT. LTD. [REFERRED TO]
C.I.T. V. OOTY DASAPRAKASH [REFERRED TO]
BALLIMAL NAVAL KISHORE V. C.I.T. [REFERRED TO]
C.I.T. V. MALHOTRA INDUSTRIAL CORPORATION [REFERRED TO]
C.I.T. V. TUTICORIN SPINNING MILLS LTD. [REFERRED TO]
C.I.T. V. MADRAS CEMENTS LTD. [REFERRED TO]
C.I.T. V. THANJAVUR TEXTILES LTD. [REFERRED TO]
C.I.T. V. VOLGA RESTAURANT [REFERRED TO]
C.I.T. V. SREE NARASIMHA TEXTILES (P) LTD. [REFERRED TO]

JUDGEMENT

(1.) In compliance with the directions of this Court in T.C.P.No.434 of 1996, by order dated 5.3.1997, the Income-tax Appellate Tribunal (hereinafter referred to as 'the Appellate Tribunal') has stated a case and referred the following questions of law for our consideration:

(2.) Whether on the facts and in the circumstances of the case, the Tribunal was right in law in upholding the assessee's claim to the tune of Rs.3,01,50,036/- towards replacement of several items of machinery as revenue in nature?

(3.) Whether on the facts and in the circumstances of the case the Tribunal was right in its conclusion that the expenditure of Rs.2,78,769/- being cost of electrical yarn cleaners is to be allowed as revenue expenditure and not treated as capital expenditure?

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COMMISSIONER OF INCOME TAX Vs. THANJAVUR TEXTILES LTD

Referred Judgements :-

JUDGEMENT

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