Cit vs Arvind Dumra Sons
2007 Latest Caselaw 1851 Del

Citation : 2007 Latest Caselaw 1851 Del
Judgement Date : 25 September, 2007

Delhi High Court

Cit vs Arvind Dumra Sons on 25 September, 2007

Bench: M B Lokur, S Muralidhar

ORDER

1. In this reference relevant for the assessment year 1982-83, the following question has been referred for our opinion: Whether on the facts and in the circumstances of the case, the Tribunal was justified in holding that the assessee is entitled to weighted deduction under Section 35B of the Income Tax Act, 1961 on the expenditure of Rs. 95,212 even though the nature of the business of the assessee was only to procure orders for export of goods?

2. The tax liability in this case does not appear to be substantial.

3. Under the circumstances, we return the reference unanswered.

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