AMARJOTHI PICTURES Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) .

(2.) THE assessee claimed as deduction under section 10(2)(xv) of the Income-tax Act, 1922, a sum of Rs. 13,376 as expenditure laid out wholly and exclusively for purposes of the business. THE claim was disallowed by the Income-tax Officer, who was of the view that the sum was not expended for commercial expediency. THE Appellate Assistant Commissioner, however, agreed with the assessee, being of opinion that the expenditure was a narmal feature and tended to bring a better market for the picture. THE Tribunal reversed that order and that is how the reference arises under section 66(2).

(3.) WE accordingly answer the question in favour of the assessee with costs. Counsels fee Rs. 250.