1971 TAX. L. R. 1330 ::(1971) 1 I T J 398 ::75 Pun L R 442

Punjab And Haryana High Court

Hon'ble Judge(s): P. C. Pandit, S. S. Sandhawalia , JJ

Income Tax Act (1922) , S.10(2)(xv)— Expenditure for businesses - Deduction of amount allowable under the section is one which has been incurred by the assessee exclusively for the purpose of his business. Payment of professional tax under Punjab Profession, Trade, Calling and Employment Act (1956) is the result of a person's doing the business and what is said as a tax is a part of income itself and not an expenditure incurred to enable him to earn the income. AIR 1926 Mad 368 (FB), Followed. (Para 6)