COMMISSIONER OF INCOME TAX Vs. NATIONAL PALAYACOT CO
LAWS(SC)-1996-4-110
SUPREME COURT OF INDIA
Decided on April 03,1996

COMMISSIONER OF INCOME TAX Appellant
VERSUS
NATIONAL PALAYACOT COMPANY Respondents

JUDGEMENT

- (1.) IN view of the findings recorded by the Tribunal that the expense in question was incurred upon maintaining the branch in Penang (Malaysia) of the assessee for promotion of sales of his products, the expenditure has been rightly held to be falling under section 35B of the Income-tax Act, as it stood at the relevant time
(2.) THE appeals are accordingly dismissed. No costs.;


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