COMMISSIONER OF INCOME TAX Vs. CARTER WALLACE LIMITED

JUDGEMENT

(1.) THE question for consideration at the instance of the Revenue reads thus

(2.) COUNSEL are agreed that the question must be answered in the affirmative and in favour of the assessee in view of this Court's decision in CIT vs. Godrej Soaps (P) Ltd. (1987) 63 CTR (Bom) 114:(1988) 169 ITR 537(Bom).