AUROBINDO PHARMA LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE Income Tax Appellate Tribunal, Hyderabad Bench referred the following questions to this Court, through its order, dated 24.01.2000:

(2.) WHETHER on the facts and in the circumstances of the case the Tribunal was right in law in holding that for the purposes of computation of deduction under S. 80HHC, 90% of the receipts on the sale of scrap and conversion charges were to be excluded?

(3.) WHILE processing the income tax returns of the applicant, submitted for the assessment year 1992 -93, the Income Tax Officer proposed to deduct the conversion charges from the profits and gains of business or profession for the purpose of determining the profits of the business. An order in this behalf was passed by the Income Tax Officer.