ORISSA INDUSTRIES LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THESE three writ applications by three limited companies whose profits and gains are derived from their industrial undertakings claim deduction under Section 80.J of the Income-tax Act, 1961 from such profits and gains, of a percentage on the capital employed in the said industrial undertakings.

(2.) AS common questions are involved, the writ applications were heard together and are disposed of by this common judgment.