- (1.) The following question of law arises for determination in this appeal: Whether the Assessee is entitled to claim deduction to the extent of profits referred to in Sub-section (1B) of Section 80HHC of the Income Tax Act, derived from export of goods--in this case, granite, for the asst. yr. 1988-89
(2.) The above question has been answered against the Assessee vide judgment of this Court in the case of Gem Granites v. CIT, 2004 271 ITR 322.
(3.) The civil appeal filed by the Assessee is, accordingly, dismissed with no order as to costs. Civil Appeal Nos. 7472-7473 of 2004:;