- (1.) THIS is an income-tax application filed under Section 256(2) of the Income-tax Act, 1961, praying for reference of the following question for our opinion : "Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in law in holding that the assessee, a salaried employee of the L. I. C. of India, was entitled to deduction at 40 per cent. under Section 10(14) of the Income-tax Act, 1961, on the incentive bonus received from his employer ?"
(2.) A similar question has been called in I, T. A. No. 135 of 1994--(CIT v. S.C. Sarin, Development Officer, Agra, decided on August 14, 1995). Hence, we direct the Tribunal to draw up a statement of the case and refer the question for our opinion.;