- (1.) This rule issued on an application of the Revenue under s. 256(2) of the IT Act, 1961, calls upon M/s. Babcock Willcox of India Ltd., the assessee, to show cause why this court should not direct the Tribunal to refer the following question, stated to be a question of law arising out of the order of the Tribunal, for the opinion of this court : "Whether, on the facts and in the circumstances of the case, the Tribunal was justified in upholding the finding of the CIT (A) that the sum of Rs. 1,99,781 paid by the assessee-company to its employees as customary bonus was an allowable deduction ?"
(2.) The Revenue contends that in view of the Bonus (Amendment) Ordinance promulgated on 25-9-1975, the Tribunal was not justified in applying the principles laid down by the Supreme Court in Hukumchand Jute Mills Ltd. v. Second Industrial Tribunal, 1979 AIR(SC) 876, and allow the assessees deduction for the bonus paid.
(3.) It has been found as a fact that the assessee had paid similar bonus in past years and had been allowed deduction of the same. In the year involved, the assessee had declared the bonus in dispute prior to the promulgation of the Ordinance and that such bonus was paid on commercial expediency and to maintain good relations with the employees. We find that the rate at which the bonus had been paid falls within the range allowed by the Ordinance.;