COMMISSIONER OF INCOME TAX Vs. TATA CHEMICALS LIMITED

JUDGEMENT

(1.) HEARD Mr. Desai for the appellant. Mr. Vyas appears for the respondents.

(2.) THIS appeal at the instance of revenue under section 260-A of the Income Tax Act, 1961, seeks to challenge the judgment and order passed by the Income Tax Appeal Tribunal dated 14th January, 1999. FACTS-IN-BRIEF

(3.) THE facts leading to this appeal and grounds raised therein are as follows: the respondent is a public limited company engaged in the manufacture of chemicals, salt and detergents in its factories. One of such manufacturing unit is at Mithapur in Guajarat. Subsequently it set up is a subsidiary company known as Tata Fertilizers , but this subsidiary company amalgamated with the respondent under the order of this Court passed on a company application on 7th September, 1989. The respondent thereafter set up a fertilizer plant at Babrala in State of U. P. Certain deductions were claimed by the respondent for the assessment year 1992-93. The Assessing Officer disallowed some of the deductions claimed, particularly those under sections 36 (1) (iii) and 37 (4) of the Act.