COMMISSIONER OF INCOME-TAX Vs. PURE PHARMA PVT LTD

JUDGEMENT

(1.) THIS is an appeal filed by the Revenue (Income-tax Department) under Section 260a of the Income-tax Act, 1961, against an order, dated April 16, 2004, passed by the Income-tax Appellate Tribunal in I. T. A. No. 840/ind of 1998.

(2.) HEARD Shri R. L. Jain with Ku. V. Mandlik, learned counsel for the appellant-Revenue.

(3.) THE question involved is, whether an amount of Rs. 38,91,871 was allowable business expenditure in the assessment year in question and whether the same was rightly allowed by the Commissioner of Income-tax (Appeals) and the Tribunal ?