Tulsi Theatre Vs Commissioner of Income Tax

Allahabad High Court 25 Oct 1990 Income-tax Reference No. 972 of 1978 (1990) 10 AHC CK 0021
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income-tax Reference No. 972 of 1978

Hon'ble Bench

B.P. Jeevan Reddy, C.J; G.D. Dubey, J

Final Decision

Disposed Of

Acts Referred
  • Income Tax Act, 1961 - Section 32

Judgement Text

Translate:

B.P. Jeevan Reddy, C.J.@mdashThe Income Tax Appellate Tribunal has referred the following question u/s 256(1) of the Income Tax Act, 1961 :

"Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that the cinema building does not constitute ''plant'' and, consequently, the assessee was not entitled to depreciation at 10 per cent. on building ?

2. This question is concluded in favour of the assessee and against the Revenue by the decision of this court in Income Tax Reference No. 74 of 1978 disposed of on September 12, 1990 S.K. Tulsi and Sons Vs. Commissioner of Income Tax, . It may be mentioned that, in this case too, the cinema is located in a well-constructed building fitted with all the necessary fittings and furniture, etc. Accordingly, the question referred is answered in the negative, i.e., in favour of the assessee and against the Revenue. No costs.

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