U P STATE HANDLOOM CORPORATION LTD Vs. DEPUTY COMMISSIONER OF INCOME TAX
LAWS(ALL)-1992-3-86
HIGH COURT OF ALLAHABAD
Decided on
March 31,1992
U P State Handloom Corporation Ltd
Appellant
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX
Respondents
JUDGEMENT
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(1.) In ITA No. 2117 (All) /1990, the following grounds have been taken by the assessee :
(2.) That, the appellate order is contrary to law & facts.
(3.) That on the facts and circumstances of the case, learned CIT(A) has erred in treating the subsidy received by the appellant from Government of India under a specific scheme, Janta Cloth Scheme of the Government as Revenue receipts.;
(2.) That, the appellate order is contrary to law & facts.
(3.) That on the facts and circumstances of the case, learned CIT(A) has erred in treating the subsidy received by the appellant from Government of India under a specific scheme, Janta Cloth Scheme of the Government as Revenue receipts.;
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