Commissioner of Income Tax Vs T. Maneklal Manufacturing Co. Ltd.

Bombay High Court 18 Nov 1988 Income-tax Reference No. 104 of 1976 (1988) 11 BOM CK 0036

Bench: Division Bench

Acts Referenced

Judgement Snapshot

Case Number

Income-tax Reference No. 104 of 1976

Hon'ble Bench

T.D. Sugla, J; S.P. Bharucha, J

Acts Referred

Income Tax Act, 1961 - Section 37

Judgement Text

Translate:

S.P. Bharucha, J.@mdashThe question to be considered in this reference reads thus :

"Whether, on the facts and in the circumstances of the case, the technical fees of Rs. 47,21,419, Rs. 8,28,892 and Rs. 10,16,261 under the collaboration in the assessment of the assessee for the assessment year 1971-72?"

2. Counsel are agreed that the issue is concluded by a judgment of this court in the assessee''s own case reported in Commissioner of Income Tax, Bombay City-II, Bombay Vs. T. Maneklal Mfg. Co. Ltd., and that the question must be answered in the affirmative and in favour of the assessee.

3. The question is so answered.

4. No. order as to costs.

Madhya Pradesh High Court