- (1.) The revenue is in appeal by special leave against the judgment and order of a division bench of the High Court at gauhati insofar as the High Court answered in the affirmative and in favour of the assessee the following question: "Whether on the facts and in the circumstances of the case, the tribunal was justified in holding that the assessee is entitled to weighted deduction under section 35 (1) (b) (iv) (sic) as well as under section 35 (1) (b) (ix) -
(2.) We are concerned with the assessment year 1981-82, the accounting year being 1979-80 and the question insofar as it relates to section 35b (1) (b) (iv).
(3.) The assessee sells tea. It has an agent called M/s. Sims Derby Trading Company ltd. in the United Kingdom. Under the terms of its agreement with the said agent, the tea business abroad is handled by the said agent. The said agent runs a warehouse for the purpose, and the expenditure on the warehouse is reimbursed by the assessee to the-said agent.;