CIT Vs. MASADDI RAM GANGA RAM

JUDGEMENT

(1.) THE following question of law has been referred for the opinion of this Court under Section 256(2) of the Income Tax Act:

(2.) THE only question to be decided is whether the depreciation in respect of a building of a hotel is to be granted @ 15 per cent by treating it as a 'plant' or @ 2.5 per cent as applicable to buildings.

(3.) IN view of the above settled law the question is decided in favour of the revenue and against the assessee.