BENGAL FLOUR MILLS CO LTD Vs. STATE

JUDGEMENT

(1.) <DJG> DERBYSHIRE ,C.J. </DJG>- The Reference in the present case is concerned with the right and claim of a successor company to take advantage of the unabsorbed depreciation allowance of its predecessor.

(2.) THE facts are fully set out in the letter of Reference. The question that is asked is -