Commissioner of Income Tax Vs Kesho Dass Shri Gopal

Allahabad High Court 5 Dec 1990 Income-tax Reference No. 283 of 1979 (1990) 12 AHC CK 0046
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income-tax Reference No. 283 of 1979

Hon'ble Bench

B.P. Jeevan Reddy, C.J; V.N. Mehrotra, J

Final Decision

Disposed Of

Acts Referred
  • Income Tax Act, 1961 - Section 37(2B)

Judgement Text

Translate:

B.P. Jeevan Reddy, C.J.@mdashThe 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 ''Rasoi'' expenses of Rs. 13,394 were in the nature of entertainment expenditure and were disallowable u/s 37(2B) of the Income Tax Act, 1961 ?"

We have heard learned counsel for the petitioner. None appears for the respondent, though served.

2. In view of the Full Bench decision of this court in Phool Chand Gajanand Vs. The Commissioner of Income Tax, , the question has to be answered in the affirmative, i.e., in favour of the Revenue and against the assessee. No costs.

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