COMMISSIONER OF INCOME TAX Vs. S SURENDER REDDY

JUDGEMENT

(1.) THE Tribunal referred the following question for the opinion of this court under Section 256(1) of the Income-tax Act, 1961 :

(2.) THE facts in brief are as follows :

(3.) ACCORDING to the Tribunal the result of examinations which is given in the form of a report is an article or thing and, therefore, on the equipment used for analysing blood, serum and tissues, etc., the assessee is entitled for investment allowance under Section 32A of the Income-tax Act. As regards the X-rays the Tribunal is also of the view that the X-rays produced by using X-ray equipment is a thing within the meaning of Section 32A of the Income-tax Act.