LAWS(ALL)-2004-2-279

CIT Vs. RENUSAGAR POWER CO. LTD

Decided On February 10, 2004
CIT Appellant
V/S
Renusagar Power Co. Ltd Respondents

JUDGEMENT

(1.) WE heard Shri Ashok Kumar, learned counsel for appellant learned counsel appearing for the respondent.

(2.) THIS is an ITR under section 256(1) of the Income Tax Act in which the following two questions have been referred to us for our opinion 'Whether on facts and in the circumstances of the case, was the Tribunal legally justified in holding that the expenditure on the construction of a temple represented one for the welfare of the assessee's employees and, as such, allowable as deduction ?'

(3.) THE question referred to us, therefore, is answered in affirmative, i.e., in favour of the department and against the assessee.