R. Jayasimha Babu, J.:— Counsel have agreed that the question1 referred to us is covered by a judgment of this court in the case of Commissioner Of Income-Tax v. Sholinger Textiles Ltd., [1999] 240 ITR 908, wherein, an identical question was considered by this court and the answer was given by this court against the Revenue, and in favour of the assessee.
2. The question referred to is answered in favour of the assessee.