COMMISSIONER OF INCOME TAX Vs. VASANTHA MILLS LIMITED

JUDGEMENT

(1.) UNDER Section of the I.T. Act, the following question has been referred for the opinion of this court :

(2.) THE assessee runs a textile mill at Coimbatore. By a notification dated 2nd August, 1948, the Cotton Textiles (Control) Order, 1948, was promulgated. THEre were amendments to this order as and when circumstances required. Clause 21A was inserted in this Order by a notification dated 17th August, 1966. THE relevant portion of the clause runs as follows:

(3.) THIS conclusion of the Tribunal is correct on facts and supported by authorities.