- (1.) HEARD Sri Shekhar Srivastava, learned counsel for the Revenue-applicant, and Sri Pramod Kumar Jain, learned counsel for the respondent-assessee.
(2.) HAVING heard learned counsel for the parties, this court is of the opinion that the following questions of law do arise from the order of the Tribunal : "(1) Whether in the circumstances of the case when the assessee was running business of letting out on hire kolhus, karoos, the business could be equated with that of an industrial undertaking ? (2) Whether in the circumstances of the case, the Income-tax Appellate Tribunal was legally correct to hold that the assessee was entitled for investment allowance under Section 32A of the Act ?" The Appellate Tribunal is directed to draw up a statement of the case and refer the aforesaid questions of law to this court.;