Cit vs Khetu Ram Bishamber Das
2007 Latest Caselaw 1657 Del

Citation : 2007 Latest Caselaw 1657 Del
Judgement Date : 6 September, 2007

Delhi High Court

Cit vs Khetu Ram Bishamber Das on 6 September, 2007

Bench: M B Lokur, S Muralidhar

ORDER

1. For the assessment year 1980-81, the following question of law has been referred for our opinion:

Whether on the facts and in the circumstances of the case, the ITAT was correct on the facts and in the law in holding the expenditure of Rs. 73,116 being the annual bonus paid to the dealers is not in the nature of "Sales Promotion" expenses and the provisions of Section 37(3 A) of the Income Tax Act are not applicable?

2. The admitted position is that in view of the decision of this Court in CIT v. High Blyma Labs (P.) Ltd. (IT Appeal No. 34 of 1992, dated 5-7-2007), the question of law is required to be answered in the affirmative, in favour of the assessee and against the revenue.

3. Under the circumstances, the reference is disposed of accordingly.

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