- (1.) Heard Sri Shambhu Chopra, learned counsel for the appellant and Sri Nitin Kesharwani, learned counsel appearing for the assessee.
(2.) This appeal under section 260(A) of the Income Tax Act, 1961 (herein after called the Act, 1961) has been filed against the judgement and order dated 28.05.2005 passed by the Income Tax Appellant Tribunal, S.M.C. Bench, Allahabad (herein after called the Tribunal) in I.T.A.No.390/ALLD/03, for the assessment year 1997-98.
(3.) The assessing officer by assessment order dated 02.06.1999 rejected the claim of the assessee claiming 100% deduction under Section 80IA(2)(iv)(c) of the I.T. Act, 1961.;