ANUP ENGINEERING LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The Income Tax Appellate Tribunal, Ahmedabad Bench 'A', has referred to this Court, under the provisions of section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as 'the Act'), the following question of law arising out of its order No. I.T.A. No. 731/Ahd/1982 for consideration of this Court.

(2.) The facts and circumstances in which the Reference has arisen, in a nutshell, are as under:-

(3.) This Court has now to examine whether, on the facts and in the circumstances of the case, the Tribunal was right in law in disallowing the claim of Rs. 3 lacs, which was made by the assessee.