AGRIMMOOR PRIVATE LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question of law referred at the instance of the assessee for the assessment years 1976-77 and 1977-78 reads as under:

(2.) A bare reading of the question would indicate that the claim of the assessee is under Section 35B of the Income-tax Act, 1961, for weighted deduction in respect of certain items of expenditure set out in the question. We are of the opinion that so far as Agmark expenses are concerned, it cannot be said that it was incurred exclusively for the purpose of submitting technical information to the foreign buyers for promoting export sales of the assessee.