INDIAN TEXTILES Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) IN this petition filed under section 256(2) of the INcome-tax Act, 1961, the assessee seeks a reference to this court on the following questions :

(2.) HOWEVER, after going through the facts and circumstances of this case, we are not satisfied that the reference is called for on the above or any one of the questions set out. The assessee, in this case, is engaged in the export of ready-made garments for the assessment year 1979-80. The assessee deducted a sum of Rs. 2,16,061.72 as export markets development allowance under section 35B(1). The working sheet annexed to the profit and loss adjustment statement showed the following sums to make up a total of Rs. 6,48,185 as being eligible for deduction and supporting the claim for one-third of such expenditure. <FRM>JUDGEMENT_112_ITR157_1986Html1.htm</FRM>