- (1.) DELAY condoned.
(2.) LEAVE granted. Whether on the facts and circumstances of the case the assessees were entitled to claim deduction under Section 37 of the Income Tax Act, 1961, is the question which arose for determination before the Tribunal.
(3.) IN these cases it was argued on behalf of assessees that the aid given to the residents living in the vicinity of the factory of the assessees is a business expenditure under Section 37 of the Income Tax Act. However, we do not find any finding on this aspect in the impugned judgment of the Tribunal as well as in the judgment of the High Court.;