COMMISSIONER OF INCOME TAX Vs. HIMACHAL GRAMIN BANK

JUDGEMENT

(1.) IN this appeal filed by the revenue it is urged that the following substantial questions of law arise for decision:

(2.) WHETHER the ITAT was correct in law in holding that the issue regarding allowability of deduction under Section 80P(2)(a)(i) of the IT Act in respect of such income had been settled by the Hon'ble Supreme Court in the case of Nawanshaher Central Cooperative Bank, whereas that judgment related to income from investment of statutory reserves only?