- (1.) The Income-tax Appellate Tribunal, Delhi Bench, has stated the following question under Section 256(2) of the Income-tax Act, 1961 : "Whether, on the facts and in the circumstances of the case, the Tribunal was legally correct in holding that the rasoi expenses of Rs. 14,227 incurred on the assessee's customers could not be disallowed as entertainment expenditure within the meaning of Section 37(2B) of the Income-tax Act, 1961 ?"
(2.) This question is concluded against the assessee by a Full Bench decision of this court in Phool Chand Gajanand v. CIT [1989] 177 ITR 265.
(3.) Mr. Jain, however, submits that a part of the rasoi expenses was incurred on providing meals, etc., to the employees and that would be deductible expenditure. We do not, however, find any such plea having been put forward by the assessee before any of the three authorities under the Act.;