- (1.) UPON hearing the parties, we are of the view that a question of law does arise from the Tribunal's order dated October 26, 1987. However, we reframe the question and direct the Tribunal to draw up a statement of the case and refer the following reframed question for the opinion of this Court : "Whether, on the facts found by the Tribunal, the Tribunal was justified in holding that the assessee is not entitled to any relief under s. 80HH and 80J of the IT Act, 1961 ?" The application is partly allowed.;