Supreme Court of India
Chettinad Corporation P. Ltd. vs Commissioner Of Income-Tax on 6 January, 1993
Equivalent citations: [1993]200ITR320(SC), AIRONLINE 1993 SC 538
Bench: M.N. Venkatachaliah, G.N. Ray
JUDGMENT
1. This appeal arises out of and is directed against the judgment dated April 8, 1983, of the High Court of Madras in Tax Case No. 1545 of 1977, Reference No. 1090 of 1977-[1984] 147 ITR 57.
2. Learned counsel on both sides submit that the point raised in the appeal is covered by the pronouncement of this court in CIT v. Sun Engineering Works P. Ltd. which the judgment under appeal in the present case is referred to and approved.
3. For the reasons contained in and following the said pronouncement, CIT v. Sun Engineering Works P. Ltd. this appeal is dismissed. No costs.