COMMISSIONER OF INCOME TAX Vs. BOEHRINGER KNOLL LIMITED

JUDGEMENT

(1.) THE only question of law raised in this reference at the instance of the Department is :

(2.) COUNSEL are agreed that in view of this Court's decision in the case of CIT vs. Indokem (P) Ltd. (1981) 22 CTR (Bom) 268: (1981) 132 ITR 125(Bom), the question has to be answered in the affirmative and in favour of the assessee. The question is so answered. No order as to costs.