COMMISSIONER OF INCOME TAX Vs. K S RAMAN

JUDGEMENT

(1.) AT the instance of the Revenue, the Tribunal has referred the following two questions of law said to arise out of the order of the Tribunal for the assessment year 1978-79 for our opinion under section 256(1) of the Income-tax Act, 1961."1. Whether, on the facts and in the circumstances of the case, the Appellate Tribunal is correct in allowing the assessee's claim for investment allowance under section 32A of the Income-tax Act, 1961?.

(2.) WHETHER, on the facts and in the circumstances of the case, the Appellate Tribunal is correct in allowing the sum of Rs, 6, 118 being the guarantee commission paid on the purchase of capital asset as revenue expenditure ?" In so far as the first question is concerned, it is covered against the assessee by a decision of the Supreme Court in CIT v. N. C. Budharaja and Co. 1993 AIR(SC) 2529, 1994 (S1) SCC 280, 1993 (5) JT 346, 1993 (3) SCALE 726, 1993 (204) ITR 412, 1993 (91) STC 450, 1993 (3) Scale 726, 1993 (114) CTR 420, 1993 (70) TAXMANN 312, 1993 (2) TLR 1117, 114 CTR(SC) 420, 1993 AIR(SCW) 3317, 1993 TaxLR 1117, wherein it was held that the assessee is not entitled to the allowance under section 32A because that provision did not comprehend within its ambit construction of a dam, bridge, road or canal or other similar construction. Accordingly, we answer this question in the negative and in favour of the Department.So far as the second question is concerned, it relates to allowance on guarantee commission. While allowing the deduction under guarantee commission as revenue expenditure, the Tribunal followed a decision of this court in Sivakami Mills Ltd. v. CIT 1979 (120) ITR 211, 1980 (14) CTR 277, 1980 (14) CTR(Mad) 277. Inasmuch as the Tribunal has followed a decision of this court while holding that the assessee is entitled to deduction of guarantee commission, we consider that no referable question of law arises out of the order of the Tribunal. Accordingly, we answer the question referred to us in the affirmative and against the Department. There will be no order as to costs.