COMMISSIONER OF INCOME TAX Vs. ESSORPE MILLS LTD

JUDGEMENT

(1.) THE question referred to us for consideration is :

(2.) THE assessment year is 1990-91.

(3.) WHILE computing the book profit of the assessee under s. 115J of the Act, these two amounts were not taken note of and the tax was levied by omitting those two amounts from the P&L a/c of the assessee for this year. The assessee appealed unsuccessfully, but its further appeal to the Tribunal resulted in success.