S.RAVINDRA BHAT,J. - (1.) The following questions of law arise : (i) Whether in the facts and circumstance of the case, the Tribunal was correct in law in remanding the issue relating to interest on overdue deposits back to the file of the Assessing Officer? (ii) Whether in the facts and circumstances of the case, the Tribunal was correct in law in holding that the claim of the Appellant with respect to provision made for interest on overdue deposits was not acceptable until it is ascertained that the actual payment of the provision has been made to the customers or not?
(2.) Ms. Vibhooti Malhotra accepts notice of appeal. With the consent of counsel for parties, the appeal was heard finally.
(3.) The question of law sought to be urged by the assessee is that the ITAT was correct in remitting the issues with respect to the claim for accrued for ascertain liability of interest on overdue deposits claimed by it.;