Bombay High Court
Commissioner Of Income-Tax vs T. Maneklal Manufacturing Co. Ltd. on 18 November, 1988
Equivalent citations: [1991]188ITR344(BOM)
Author: S.P. Bharucha
Bench: S.P. Bharucha
JUDGMENT S.P. Bharucha, J.
1. The question to be considered in this reference reads thus :
"Whether, on the facts and in the circumstances of the case, the technical fees of Rs. 47,21,419, Rs. 8,28,892 and Rs. 10,16,261 under the collaboration in the assessment of the assessee for the assessment year 1971-72?"
2. Counsel are agreed that the issue is concluded by a judgment of this court in the assessee's own case reported in CIT v. T. Maneklal Mfg. Co. Ltd. [1978] 115 ITR 725 and that the question must be answered in the affirmative and in favour of the assessee.
3. The question is so answered.
4. No. order as to costs.