Commissioner of Income Tax Vs Ashwini Kumar and Co.

Calcutta High Court 9 Mar 1989 IT Reference No. 506 of 1979 (1989) 45 TAXMAN 193
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

IT Reference No. 506 of 1979

Hon'ble Bench

Suhas Chandra Sen, J; Bhagabati Prasad Banerjee, J

Advocates

A.C. Moitra and Prasad, for the Appellant; M.L. Bhattacharjee, for the Respondent

Acts Referred

Income Tax Act, 1961 — Section 256(1)

Judgement Text

Translate:

Suhas Chandra Sen, J.@mdashThe Tribunal has referred the following question of law u/s 256(1) of the income tax Act, 1961, to this Court:

Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in allowing the claim of the assessee of Rs. 1,72,750 in

respect of land revenue, etc., for the assessment year in question ?

The assessment year involved in this case is 1973-74.

2. The question is whether the assessee was entitled to claim this deduction following the mercantile system of accounting for this particular year.

3. The finding of the Tribunal is that the final settlement was communicated to the assessee immediately after the close of this accounting period and

as the accounts for this year were still open, a provision was made for this liability. The Tribunal held that such a provision had rightly been made

and should be allowed as a deduction. In view of this finding of the Tribunal, the question must be answered in the affirmative and in favour of the

assessee. There will be no order as to costs.

Bhagabati Prasad Banerjee, J.

I agree.

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