HARIHARAPUTHRA PLANTATIONS LIMITED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS revision, at the instance of the assessee - Hariharaputhra Plantations Ltd., Netta P. O., Kanyakumari District, is directed against the order dated January 29, 1993, of the Tamil Nadu Agricultural Income-tax Appellate Tribunal, Madras-104 (for short "the Tribunal"), and made in A.T.A. No. 48 of 1990 relatable to the assessment year 1989-90 as respects the income derived from agriculture under the provisions of the Tamil Nadu Agricultural Income-tax Act, 1955 (Tamil Nadu Act No. V of 1955 - for short "the Act").

(2.) THE assessee-company, it appears, owns 130-50-0 hectares of rubber plantations in Kalial village. In the process of computation of agricultural income for the said year, the claims made by the assessee for deduction of certain alleged expenses are relatable to soil conservation in a sum of Rs. 1,32,043, domestic inquiry legal expenses to the tune of Rs. 750 and commission paid on sales of latex in a sum of Rs. 11,140.04, all totalling to Rs. 1,43,933.04.

(3.) WE are, however, impelled : to refer to certain decisions or precedents, as cited by learned counsel for the assessee-company, inasmuch as the said learned counsel feels that the findings so recorded by the authorities below cannot at all be supported, on the face of the precedents, he had relied upon.