COMMISSIONER OF INCOME-TAX Vs. LAXMI INDUSTRIES

JUDGEMENT

(1.) THE matter here concerns the assessee's claim for deduction under Section 80j of the Income-tax Act, 1961, the point in issue being whether the deduction is admissible to the assessee for the entire year even though the assessee had done the business in question for only 24 days during the relevant assessment year. The question of law referred in this behalf is in the following terms :

(2.) THE question posed stands covered by our judgment in I. T. R No. 140 of 1979 (CIT v. Bhushan Industrial Co. (P.) Ltd. [1989] 177 ITR 11), decided on November 16, 1988, where it was held that deduction under Section 80j of the Act was admissible for the entire year irrespective of the period during which the new unit had worked in that assessment year. Following this judgment, this reference is consequently hereby answered in the negative, in favour of the assessee and against the Revenue. There will, however, be no order as to costs.