ALLIED MOTORS PRIVATE LIMITED Vs. COMMISSIONER OF INCOME TAX DELHI

JUDGEMENT

(1.) The two Income-tax References which are before us deal with a common question relating to the interpretation of Section 43-B of the Income-tax Act, 1961. The reference have been made under Section 256(1) of the Income-tax Act, 1961. Since the same question arises in the two civil appeals also these appeals have been heard along with these references. For the sake of convenience, we are taking the statement of the case in Income-tax Reference No. 2 of 1993.

(2.) The following question has been referred to us under Section 256(1):-

(3.) The relevant provisions of Section 43-B for our purposes are as follows:-