High CourtsDivision Bench(1991) 03 BOM CK 0081

Kores (India) Ltd. vs Commissioner of Income Tax

Bombay High Court · Decided on 19 March 1991 · Citation: (1992) 196 ITR 749

HON’BLE JUDGES
T.D. Sugla, J · B.N. Srikrishna, J
CASE NUMBER
Income-tax Reference No. 304 of 1977

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Judgment

5 paragraphs · 185 words

T.D. Sugla J.

1.

This is the assessee''s reference relating to its assessment for the assessment year 1973-74. The Tribunal has referred to this court the following question of law u/s 256(1) of the Income Tax Act, 1961 :

"Whether, on the facts and in the circumstances of the case, the payment of house rent allowance, personal accident insurance premia and club subscriptions by the assessee-company to its employees are ''perquisites'' for the purposes of working out the disallowances in the case of the assessee for the accounting period relevant to the assessment year 1973-74 u/s 40A(5) of the Income Tax Act, 1961 ?"

2.

Counsel are agreed that a similar question came up for consideration before this court in the assessee''s own case in Income-tad Reference No. 230 of 1976 and Income Tax Reference No. 245 of 1976 and that our court answered the question in the affirmative and in favour of the assessee, vide judgment dated December 9, 1988. Following that judgment, the question herein is, accordingly, answered in the negative and in favour of the assessee.

3.

No order as to costs.