M.KATJU, J. - (1.) THE facts are covered by a Division Bench decision in CIT v. Rampur Distillery & Chemical Co. Ltd. (2003) 131 Taxman 508 (All).
(2.) WE , therefore, reframe the question mentioned in the memo of this appeal as follows: 'Whether the Guest House expenses were allowable in the relevant assessment year?' Following the aforesaid decision, the appeal is allowed. The impugned order of the Tribunal to the extent it disallowed the expenses of Guest House is set aside and we direct that the expenses be allowed under section 37(4) of the Income Tax Act. ;