CIT Vs. RADLA MACHINERY EXPORTS

JUDGEMENT

(1.) THE Income Tax Appellate Tribunal, Allahabad Bench, Allahabad has referred the following question of law under section 256(1) of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') for opinion to this Court: 'Whether on the facts and in the circumstances of the case, the Tribunal was, in law, justified in holding that the assessee's claim for investment allowance under section 32A as well as additional depreciation under section 32(l)(iia) on computer is allowable?'

(2.) THE reference relates to the assessment year 1984 -85.

(3.) WE have heard Sri R.K. Upadhaya, learned standing counsel for the revenue. No body has appeared on behalf of the respondent assessee.