S.P.BHARUCHA ,J. - (1.) THE question to be considered in this reference reads thus : " Whether, on the facts and in the circumstances of the case, the technical fees of Rs. 47,21,419, Rs. 8,28,892 and Rs. 10,16,261 under the collaboration agreements were of a revenue nature so as to be allowed as deduction in the assessment of the assessee for the asst. year 1971 72 ? "
(2.) COUNSEL are agreed that the issue is concluded by a judgment of this Court in the assessee's own case reported in CIT vs. T. Maneklal Mfg. Co. Ltd. 1978 CTR (Bom) 311 : (1978) 115 ITR 725 and that the question must be answered in the affirmative and in favour of the assessee. The question is so answered. No order as to costs.;