- (1.) Leave granted.
(2.) In our opinion, the point involved relating to Section 80-K of the income Tax Act, 1961 is covered by the decision in Union of India v. Coromandel Fertilizers Ltd. in favour of the assessee and against the revenue. We are unable to accept the contention of the Revenue that the decision in Coromandel requires reconsideration as it is no longer good law because of the subsequent decisions of this court in commissioner OF INCOME TAX v. Patiala Flour mills Co. (P) Ltd. and Rajapalayam Mills Ltd. v. commissioner OF INCOME TAX by a bench of three learned Judges pertaining to Section 80-J of the Income Tax Act, 1961.
(3.) The appeal is dismissed. No costs.;