GWALIOR ROAD LINES Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS order shall also dispose of I. T. R. No, 46 of 1997 (Gwalior Road Lines v. CIT), as common questions of fact and law arise in both the cases.

(2.) THESE are applications under Section 256(2) of the Income-tax Act (hereinafter referred to as "the Act"), seeking a direction against the Income-tax Appellate Tribunal (hereinafter referred to as "the Tribunal"), for referring to the High Court the following questions of law for answer:

(3.) THE contention of learned counsel for the applicant is that any expenditure incurred for the smooth running of the business would be allowable deduction under Section 37(1) of the Income-tax Act.