- (1.) Leave granted.
(2.) In this batch of Civil Appeals, pertaining to assessment years 1990-91 to 1998-99, the question which arises for determination is: whether the concept of "balancing charge" in Section 41(2) could be read into Section 41(1) of the Income Tax Act, 1961
(3.) In this batch of Civil Appeals the lead matter is the case of Nectar Beverages Pvt. Ltd. v. Dy. C1T ( Civil Appeal No. 5291/04) in which the facts are as follows :;