COMMISSIONER OF INCOME TAX Vs. SIVAM AND CO

JUDGEMENT

(1.) AT the instance of the Department, the Income-tax Appellate Tribunal has referred the following two questions of , law under Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as the "Act") for our consideration :

(2.) WHETHER, on the facts and in the circumstances of the case, the Appellate Tribunal is right in granting the investment allowance under Section 32A(2)(b) on the rigs and compressors ?"

(3.) IN this view of the matter, this court held in the decision cited supra that the assessee would be entitled to investment allowance under Section 32A of the Act.