GOBIND SUGAR MILLS LIMITED Vs. COMMR OF INCOME TAX CENTRAL 1 CALCUTTA
LAWS(SC)-1997-7-125
SUPREME COURT OF INDIA
Decided on July 16,1997

GOBIND SUGAR MILLS LIMITED Appellant
VERSUS
COMMR. OF INCOME TAX (CENTRAL 1. CALCUTTA Respondents

JUDGEMENT

- (1.) In this case, the expenditure relates to acquisition of a leasehold right for setting up of a sugar factory. The expenditure is clearly of a capital nature. The appeal is dismissed. There shall be no order as to costs.
(2.) In view of the order passed in CA No. 123 of 1989, this appeal is dismissed. There shall be no order as to costs.;


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