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Calcutta High Court

Tide Water Oil Company (India) Limited vs The Commissioner Of Income Tax on 17 November, 2008

Author: Pinaki Chandra Ghose

Bench: Pinaki Chandra Ghose

                           ITA No. 797 of 2008


                 IN THE HIGH COURT AT CALCUTTA

   Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction

                      ORIGINAL SIDE


TIDE WATER OIL COMPANY (INDIA) LIMITED     Plaintiff/Petitioner/Applicant

    Versus

THE COMMISSIONER OF INCOME TAX, KOLKATA-   Defendant/Respondent
II, KOLKATA


BEFORE:

The Hon'ble JUSTICE PINAKI CHANDRA GHOSE

The Hon'ble JUSTICE SANKAR PRASAD MITRA

Date : 17th November, 2008.


            The Court :- After hearing the learned Counsel for the

appellant the following substantial questions of law are referred

for adjudication:

             " Whether the learned Tribunal misdirected itself in law,

          and it adopted a wholly erroneous approach, in interpreting

          the provisions of section 80-1A(5) of the Income Tax Act, 1961

          to hold that the Corporate Expenses in the sum of

          Rs.1,18,32,044, incurred by the assessee company at its

          Registered and Head Office at Calcutta, during the financial

          year relevant to the assessment year 2000-01, were essential

          expenses, and had direct nexus with the running of its Silvasa

          Unit, and were therefore, deductible in computing the profits

          and gains derived from the eligible business for the purposes

          of sub-section (1) of Section 801A of the said Act and whether
            the findings of the learned Tribunal to this effect were

           wholly unreasonable, based on irrelevant consideration,

           contrary to the facts and evidences on record and/or otherwise

           perverse?

              2. Whether on a correct interpretation of section 80-1A of

           the Income Tax Act, 1961, the assessee company was rightfully

           entitled to enjoy deduction in the sum of Rs.5,86,98,349/- in

           respect of profit and gains derived from the eligible business

           of Silvasa Unit in respect of the assessment year 2000-01?"



           Let the Paper Book be filed within 8 weeks from date. Let the

      appeal be listed for hearing 12 weeks hence.


          All parties concerned are to act on a signed copy of the

      minutes of this order on the usual undertakings.

           Urgent xerox certified copy of this order, if applied for, be

      supplied to the parties subject to compliance with all requisite

      formalities.

      .

(PINAKI CHANDRA GHOSE, J.) (SANKAR PRASAD MITRA, J.) dg/