- (1.) This appeal is directed against the judgment and order passed by the High Court of Gujarat at Ahmedabad in Income Tax Reference No. 178 of 1985 dated 15.01.2003.
(2.) The substantial question of law, raised in this appeal for our consideration and decision is as under: Whether the Tribunal has been right in law and on facts in holding that the Assessee is entitled to investment allowance on account of the additional expenditure in the cost of plant and machinery on account of realignment of currency (fluctuations in the currency rate)
(3.) In view of the decision of this Court in the case of CIT v. Gujarat Siddhi Cement Ltd., 2008 300 ITR 393, in our view, the aforesaid question of law is no more a debatable issue.;