Commissioner of Income Tax vs G. Harishchandra Reddy and Company

A. Subbulakshmy, J.—At the instance of the Revenue, the following question has been referred to us ;

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that the assessee-firm was engaged in the

manufacture or production of an article or thing within the meaning of Sub-clause (iii) of Sub-section (2) of Section 32A of the Income Tax Act,

1961, and hence was eligible for investment allowance for the assessment year 1981-82 ?

An identical question arose before the Supreme Court for consideration in Commissioner of Income Tax, Orissa and Others Vs. N.C.

Budharaja and Company and Others, , wherein it has been held that construction of a dam is not manufacture or production of an article and the

assessee-firm is not entitled to relief. The assessee-firm is a firm of contractors constituted for the purpose of construction of a canal in Karnataka

State. The construction of a canal is not an industrial undertaking, the work involved being civil contract work.

Applying the law laid down by the Supreme Court, we answer this question in favour of the Revenue and against the assessee.