A.K.SIKRI,J. - (1.) Leave granted.
(2.) Matter heard finally.
(3.) Two issues are raised in these appeals by the appellant/assessee, which is a public limited company engaged in the business of manufacture and sale of bulk drugs and intermediates. The first issue is regarding the amortization of expenditure under Section 35D of the Income Tax Act, 1961 (hereinafter referred to as the 'Act'). The second issue pertains to the deduction for payment of bonus by the assessee to its employees. The Assessment Years in question are 1999-2000 and 2001-02. The brief facts which are relevant for deciding the aforesaid issues are as under:;