COMMR OF INCOME TAX BOMBAY SOUTH BOMBAY Vs. KIRLOSKAR BROS LIMITED

JUDGEMENT

(1.) The question referred by the Income-Tax Appellate Tribunal for the opinion of the Bombay High Court was as follows:

(2.) The facts, found in this case, are similar to those found in-'Commr. of Income-Tax Bombay vs. Ogale Glass Works Ltd.', AIR 1954 SC 429 (A), except in the following particulars: