Andhra HC (Pre-Telangana)
Commissioner Of Income-Tax vs Shree Rayalaseema Papers Mills Ltd. on 13 February, 1991
Equivalent citations: [1992]198ITR156(AP)
Author: P. Venkatarama Reddi
Bench: P. Venkatarama Reddi
JUDGMENT
1. The following questions is sought to be referred :
"Whether on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal, was justified in holding that the Central subsidy cannot be deducted from the actual cost of the assets for purposes of calculating depreciation ?"
The question is directly covered by the decision of this court in CIT v. Godavari Plywoods Ltd. .
2. Therefore, this income-tax case is dismissed.