- (1.) Both these references at the instance of the Revenue for the two successive assessment years 1986-87 and 1987-88 are taken up together and disposed of by this common judgment since both these raise the same legal issue.
(2.) Instead of setting out the questions and the money figures in the beginning, we would like to set out a model of accounting and deduction which the assessee would like to succeed before us.
(3.) The model is to be considered with reference to Section 43B of the Income-tax Act, 1961, introduced into the statute book on April 1, 1984.;