COMMISSIONER OF INCOME TAX Vs. AJAY BUILDERS

JUDGEMENT

(1.) AT the instance of the Revenue, following question of law is referred for the opinion of this Court :

(2.) THE assessment year involved is 1983-84. The respondent in this case is a registered firm engaged in the business of construction. The ITO in the course of the assessment proceedings, rejected the claim on account of investment allowance.

(3.) THE Tribunal confirmed the order of the CIT(A).