- (1.) Admittedly, the appeal is concluded by the view taken by this court in Textile Machinery Corporation Ltd. V/s. COMMISSIONER OF INCOME TAX [1977] 107 ITR 195 and COMMISSIONER OF INCOME TAX V/s. Indian Aluminum Co. Ltd. [1977] 108 ITR 367. In accordance with that view, the appeal fails and is dismissed. There is no order as to costs.;