COMMISSIONER OF INCOME TAX Vs. RATHI UDYOG LIMITED

JUDGEMENT

(1.) THE petitioner seeks reference of the following question to this Court: "Whether, on the facts and in the circumstance of the case, the Tribunal was correct in law in directing that the interest of Rs. 71,434 on the additional demand of sales tax may be allowed to the assessee by ignoring the material fact that there was no demand in respect of this interest from the Sales Tax Department and it had not been claimed as a deduction in the return of income on the basis of which the assessment had been made -

(2.) THE said question was sought to be raised by the petitioner by filing an application under S. 256 (1) of the IT Act, 1961. The Tribunal dealt with this in the following words :

(3.) THE Tribunal then observed that the question proposed by the Revenue was misconceived and no question of law arose.