ASIAN TECHS LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS petitioner has a grievance against rejection of the reference application by the order dated November 8, 1994, of the Income-tax Appellate Tribunal (exhibit P-9). The petitioner wants a direction for reference as regards the following four questions :

(2.) THE assessee is a company incorporated as per the Companies Act, 1956, and is engaged in the business as engineers, contractors, consultants, etc. THE year in question is 1984-85 in regard to which, particularly an item with reference to Sections 32A, 80J and 80HH of the Income-tax Act, 1961 (sic).

(3.) IT appears that by the assessment order dated March 24, 1987 (exhibit P-1), the claim for deduction as specified hereinbefore was rejected and the reasoning appears to be that it was because the claim was rejected in the prior assessments based on the same arguments.