ADDITIONAL COMMISSIONER OF INCOME TAX Vs. BANGALORE SOFT DRINKS PRIVATE LIMITED

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Bangalore Bench, referred the following question ior the opinion of this court :

(2.) FOR the assessment year 1971-72, the assessee claimed relief under s. 80J amounting to Rs. 1,32,267. This was allowed by the ITO. It had been computed as follows : <FRM>JUDGEMENT_38_ITR126_1980Html1.htm</FRM>

(3.) AT the instance of the Commissioner, the above reference has been made. In our opinion, on the admitted facts, the answer to the question must be in the affirmative.