COMMISSIONER OF INCOME TAX Vs. BRAKES INDIA LTD

JUDGEMENT

(1.) THE present appeals are filed under Section 260-A of the Income Tax Act, 1961 by the Revenue, against the Order dated 06. 02. 2003 in I. T. A. Nos. 3190 and 3191 (Mds)/92 dated 06. 02. 2003, passed by the Income Tax Appellate Tribunal, Madras "b" Bench raising the following substantial questions of law.

(2.) WHETHER in the facts and circumstances of the case, the Tribunal was right in holding that the expenditure on relocation of plant and machinery is allowable as revenue expenditure?

(3.) WHETHER in the facts and circumstances of the case, the Tribunal was right in holding the expenditure incurred on levelling of ground for storage of water as revenue expenditure?