Madras High Court
Commissioner Of Income-Tax vs Coromandel Leathers (Pvt.) Ltd. on 16 April, 1991
Equivalent citations: [1992]198ITR260(MAD)
JUDGMENT
Ratnam J.
1. In this tax case reference under section 256(1) of the Income-tax Act, 1961, at the instance of the Revenue, the following question of law has been referred to this court for its opinion :
"Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal has rightly held that the cost of the plant and machinery could not be reduced by the amount of subsidy received by the assessee-company from SIPCOT for computing the depreciation and investment allowance admissible to it ?"
2. Recently, we had occasion to consider an identical question while dealing with Srinivas Industries v. CIT [1991] 188 ITR 22. It is not in dispute that the answer returned in that reference would be applicable to this reference as well. In view of that, we answer the question referred to us in the affirmative and against the Revenue. There will be no order as to costs.