COMMISSIONER OF INCOME TAX Vs. NARAYANAN P V

JUDGEMENT

(1.) AT the instance of the Commissioner of Income-tax, the Income-tax Appellate Tribunal has referred the following question for the opinion of this court :

(2.) THE only question for consideration is whether for allowing deduction under Section 80HH, investment allowance has to be deducted from the total income.

(3.) AGGRIEVED by the same, the Revenue carried out the dispute in appeal before the Income-tax Appellate Tribunal, which upheld the view taken by the Commissioner of Income-tax (Appeals).