Bhagabati Prasad Banerjee, J. - (1.) The following question of law is referred to this court by the Tribunal under Section 266(1) of the Income-tax Act, 1961 ("the Act") : "Whether, on the facts and in the circumstances of the case, the Tribunal erred in law in maintaining the order of the Commissioner (Appeals) deleting the addition of Rs. 36,25,303, representing interest on sticky advances for the assessment year 1974-75 ?"
(2.) The assessment year involved is 1974-75 for which the relevant accounting period ended on December 31, 1973. The facts of this case appearing in the statement of the case are as follows :
(3.) The assessee is the Allahabad Bank, Calcutta, and the assessment year involved is 1974-75.;