- (1.) The Income-tax Appellate Tribunal, Allahabad, has referred the following question of law under Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), for opinion to this court : "Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the sales effected at the assessee's counter in India to foreign tourists against foreign currency should be considered as export sales for the purposes of allowing deduction under Section 80HHC of the Income-tax Act, 1961 ?"
(2.) Briefly stated the facts involved in the present case are as under :
(3.) The present reference relates to the assessment year 1983-84. The respondent is a firm carrying on the business of embroidery and marble goods and selling precious and semi-precious stones. It had effected sales of various goods to foreign customers at its counter against foreign exchange which the foreign customers had taken them outside India. The respondent claimed special deduction under Section 80HHC of the Act. It was disallowed by the Income-tax Officer but was allowed by the Commissioner of Income-tax (Appeals) which order has been upheld by the Tribunal.;