COMMISSIONER OF INCOME TAX Vs. BAJAJ AUTO LTD.

JUDGEMENT

(1.) The questions of law which have been referred to this Court under Section 256(1) of the Income Tax Act are as follows.

(2.) Whether on the facts and in the circumstances of the case, the Appellate Tribunal was justified in upholding the order of the Commissioner of Income tax (Appeals) that the addition of Rs. 55,27,000/- on account of duty drawback and cash assistance on accrual basis was not justified

(3.) Whether on the facts and in the circumstances of the case, the Appellate Tribunal was justified in upholding the order of the Commissioner of Income tax (Appeals) that the assessee is entitled for depreciation on canteen building at the higher rate applicable to factory building