BARIUM CHEMICALS LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THESE two writ petitions raise common questions of law. They can, therefore, conveniently be disposed of by a common order.

(2.) THE facts lie in a narrow compass and are not in dispute.

(3.) A certain sum of money was paid to the non-resident firm, as agreed, towards remuneration. This amount was paid after obtaining the necessary sanction from the Reserve Bank of India. It was all paid in foreign currency, and no part of it was paid in Indian currency.