COMMISSIONER OF INCOME TAX Vs. ASHOK LEYLAND LTD

JUDGEMENT

(1.) (Tax Case Appeals filed under Section 260A of the Income Tax Act.) Common Judgment: (Chitra Venkataraman, J.) T.C.Nos.173 and 174 of 2003 are relating to 1991-92 assessment period. The substantial questions of law formulated for consideration are as follows:- 1. Whether in the facts and circumstances of the case, the Tribunal was right in holding that excise duty will form part of the total turnover for the purpose of calculation of Section 80 HHC"

(2.) WHETHER in the facts and circumstances of the case, the Tribunal was right in holding that scrap sales should not be included in the total turnover for the purpose of calculation of deduction under Section 80 HHC"

(3.) WHETHER in the facts and circumstances of the case, the Tribunal was right in directing the assessing officer to recompute the interest exempted under Section 10(15)(iv) in accordance with the ruling in Vijaya Bank vs. CIT 187 ITR 841 (SC)" 3. T.C.Nos.1329 and 1330 of 2005 are relating to 1990-91 assessment period. The substantial questions of law formulated for consideration are as follows:-