Commissioner Of Income-Tax vs Premier Cushions Pvt. Ltd.
1990 Latest Caselaw 192 Del

Citation : 1990 Latest Caselaw 192 Del
Judgement Date : 16 April, 1990

Delhi High Court

Commissioner Of Income-Tax vs Premier Cushions Pvt. Ltd. on 16 April, 1990

Equivalent citations: 1990 185 ITR 280 Delhi

Author: Kirpal

Bench: B Kirpal, C Chaudhary

JUDGMENT

Kirpal, J.

1. We have heard learned counsel for the parties at length, and in view of the decision in the case of East Asiatic Co. (India) P. Ltd. v. CIT [1986] 161 ITR 135 (Mad), we direct the Tribunal to state the case and refer the following question of law to this court :

"Whether, on the facts and in the circumstances of the case, the Tribunal is correct in law in confirming the order of the Commissioner of Income-tax (Appeals), in directing the Income-tax Officer to set off the unabsorbed depreciation carried forward from earlier years against the income from other sources of the current year when the business stood discontinued ?"

2. There will be no orders as to costs.

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