Cit vs J.L. Gupta
2004 Latest Caselaw 1357 Del

JUDGMENT

The Commissioner of income-tax moved the Income Tax Appellate Tribunal to refer three questions under section 256(1) of the Income Tax Act, 1961 (hereinafter referred to as "the Act") in ITA No. 3447 (Delhi) of 197576 for the assessment year 1973-74. The Tribunal referred the following question of law to this Court:

"Whether on the facts and in the Circumstances of the case, the Tribunal was right in allowing the assessed's claim that the amount of Rs. 39,039 representing unclaimed liabilities written off was not taxable for the assessment order 1973-74?"

2. The Tribunal appears to have decided the reference relying on the decision in the case of J.K. Chemicals Ltd. v. CIT (I966) 62 ITR 34 (Bom.).

2. The Tribunal appears to have decided the reference relying on the decision in the case of J.K. Chemicals Ltd. v. CIT (I966) 62 ITR 34 (Bom.).

3. The learned counsel for the revenue fairly stated that in view of the decision in case of CIT v. Sugauli Sugar Works (1999) 236 ITR 518 (SC) the reference is required to be decided in favor of the assessed and against the revenue. In view of this, we answer the question in favor of the assessed and against the revenue.

3. The learned counsel for the revenue fairly stated that in view of the decision in case of CIT v. Sugauli Sugar Works (1999) 236 ITR 518 (SC) the reference is required to be decided in favor of the assessed and against the revenue. In view of this, we answer the question in favor of the assessed and against the revenue.