RAJNIKANT BROS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) BY this reference under s. 256(1) of the IT Act, 1961, the Tribunal has referred the following question of law to this Court for opinion :

(2.) LEARNED counsel for the assessee submits before us that though the claim in regard to the number of items mentioned in the above question, is covered by a number of decisions rendered recently, the assessee is entitled to weighted deduction in respect of assortment charges under item No. (ii) or (viii) of s. 35B(1)(b) of the IT Act, 1961.

(3.) NO order as to costs. 1974-75 1975-76 Rs. Rs.