- (1.) This appeal arises out of and is directed against the Judgement dated 8.04.1985, of the High court of Madras in Tax Case No. 1545 of 1977, Reference No. 1090 of 1977.
(2.) Learned counsel on both sides submit that the point raised in the appeal is covered by the pronouncement of this court in CIT V/s. Sun Engineering Works P. Ltd., 1992 198 ITR 297 in which the Judgement under appeal in the present case is referred to and approved.
(3.) For the reasons contained in and following the said pronouncement, COMMISSIONER OF INCOME TAX V/s. Sun Engineering Works P. Ltd., 1992 198 ITR 297 (SC), this appeal is dismissed. No costs.;