Rajes Kumar, J. - (1.) At the instance of the assessee, 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 for the assessment year 1981 -82. " Whether on the facts and in the circumstances of the case the Tribunal was justified in holding that the commission payments made to the Handicrafts & Handloom Export Corporation of India (HHEC) are not entitled to weighed deduction under Sub-clause (i) and (iv) of Section 35B(1)(b) of the Income-tax Act?"
(2.) The brief facts of the case are as follows:
(3.) The assessee was a manufacturer and exporter of of Hand knotted carpets.;