Supreme Court of India
Sundaram Spinning Mills vs Commissioner Of Income Tax, Madras on 9 July, 1997
Equivalent citations: AIR 1997 SUPREME COURT 3426, 1997 (11) SCC 49, 1997 AIR SCW 3509, 1997 TAX. L. R. 921, (1997) 6 JT 260 (SC), 1997 (6) JT 260, 1997 (2) UPTC 974, 1997 UPTC 2 974, (1997) 93 TAXMAN 388, (1997) 141 CURTAXREP 360, (1997) 4 SCALE 547, (1997) 227 ITR 301, (1997) 6 SUPREME 465, (1997) 140 TAXATION 151
Author: S.C. Agrawal
Bench: S.C. Agrawal, D.P. Wadhwa
CASE NO.: Appeal (civil) 376 of 1985 PETITIONER: SUNDARAM SPINNING MILLS RESPONDENT: COMMISSIONER OF INCOME TAX, MADRAS DATE OF JUDGMENT: 09/07/1997 BENCH: S.C. AGRAWAL & D.P. WADHWA JUDGMENT:
JUDGMENT 1997 Supp (2) SCR 87 The Judgment of the Court was delivered by S.C. AGRAWAL, J. This appeal by the assessee is directed against the judgment of the High Court of Madras dated April 25, 1984 whereby the following question was answered in the negative, i.e., against the assessee and in favour of the Revenue :
"Whether, on the facts and in the circumstances of the case, the assessee is entitled to extra shift allowance in respect of the machineries added during the previous year relevant to the assess-ment year 1970-71 on the basis of double and triple shifts worked by the entire concern?"
The High Court has placed reliance on its earlier judgment dated April 24, 1984 in T.C. No. 1053-54 of 1979, Commissioner of Income Tax v. M/s South India Viscose Ltd., which was based on the judgment in M/s South India Viscose Ltd. v. Commissioner of Income Tax, 135 ITR 206. Civil Appeal Nos. 3179-81/82 filed against the said judgment of the High Court reported in 135 ITR 206 have been allowed by our judgment pronounced today and a similar question has been answered in the affirmative. For the reasons given in the said judgment of this Court the question referred must be answered in the affirmative, i.e., in favour of the assessee and against the Revenue. The appeal is accordingly allowed, the impugned judgment of the High Court is set aside and the question referred is answered in the affirmative, i.e., in favour of the assessee and against the Revenue. No order as to costs.