N.V. Balasubramanian, J. - (1.) AT the instance of the Department, the Tribunal, has referred the following question of law for our opinion under s. 256(1) of the IT Act, 1961, for the asst. yr. 1980-81 : "Whether, on the facts and in the circumstances of the case, the Tribunal was correct in holding that the assessee is entitled to the investment allowance ?"
(2.) THE assessee an individual, takes contracts for construction of buildings for different parties. During the assessment proceeding, for the asst. yr. 1980-81, the assessee claimed investment allowance on 14 different items which are listed as under : 1. Centering sheet 2. Red cutting machine R. M. Brand hand lever shearing machine with handle 3. Ramming machine 4. Ramming machine 5. Ramming machine 6. Double folding trestle 7. Vibrator 8. Concrete mixer 9. Acrow from fitting 10. Acrow from fitting 11. Swivel coupler (scaffolding unit) 12. Acrow Scaffolding unit 13. Acrow Scaffolding unit 14. Levelling instrument THE aggregate value of all the items came to Rs. 1,23,019 and the ITO rejected the claim of the assessee for the investment allowance under s. 32A of the IT Act (hereinafter referred to as the 'Act'). On the ground that the assessee was not engaged in the manufacture or production of any article or thing specified under s. 32A of the Act. THE CIT(A), following the decision of the Orissa High Court in CIT vs. N. C. Budharaja & Co. (1980) 121 ITR 212 (Ori) and the decision of the Bombay High Court in the case of CIT vs. Pressure Piling Co. (India) (P) Ltd. (1980) 126 ITR 333 (Bom) held that the assessee was entitled to grant of investment allowance. THE above view of the CIT(A) was confirmed by the Tribunal on an appeal preferred by the Revenue. The order of the Tribunal that is the subject-matter in the present tax case reference. Mr. C. V. Rajan, learned counsel for the Revenue, submitted that the issue raised in the question is squarely covered by the decisions of the Supreme Court in the case of CIT vs. N. C. Budharaja & Co. & Anr. (1993) 204 ITR 412 (SC) and in the case of Builders Associations of India vs. Union of India & Ors. . Mr. P. P. S. Janarthana Raja, learned counsel for the assessee, submitted that the assessee was manufacturing certain articles incidental to the construction of the buildings and to that extent, the assessee is entitled to the grant of investment allowance. We have carefully considered the submissions of learned counsel for both sides.
(3.) THE Supreme Court in the case of CIT vs. N. C. Budharaja & Co. (supra) clearly held that the assessee (sic-engaged in) construction of building is not entitled to investment allowance under s. 32A of the Act as the said provision did not comprehend within its ambit construction of a dam, a bridge, a building, a road, a canal and other similar constructions. Admittedly, the assessee is a contractor in the construction of the building. On the basis of the decision of the Supreme Court in N. C. Budharaja's case (supra), the assessee is not entitled to claim the investment allowance. The above decision of the Supreme Court in N. C. Budharaja's case (supra) was considered again by the Supreme Court in Builders Associations of India vs. Union of India & Ors. (supra) and the Supreme Court held therein that there was no need to reconsider its earlier decision and thus reaffirmed the earlier view. We are of the opinion that the Tribunal was not correct in holding that the assessee is entitled to investment allowance under s. 32A of the Act. ;