COMMISSIONER OF INCOME TAX Vs. GRAND HOTEL

JUDGEMENT

(1.) By this application under Section 256(2) of the Income-tax Act, 1961, the Revenue is asking for the following question to be referred :

(2.) We have seen the order of the Tribunal as well as the order of the Commissioner of Income-tax (Appeals). The order of the Commissioner of Income-tax (Appeals) clearly records the finding that there was no fresh construction and that what was indeed done was to restore the building to its earlier position and to repair the damage caused by the fire to the hotel building. If this is the finding of fact, which has been accepted by the Tribunal, the expenditure cannot be held to be capital expenditure.

(3.) The application is, accordingly, dismissed. No costs.