Ajit K. Sengupta, J. - (1.) This reference under Section 256(1) of the Income-tax Act, 1961, relates to the assessment year 1979-80. The following questions of law have been referred to this court at the instance of the assessee : "1. Whether the Tribunal was right in holding that the commission payment to the directors and other senior management staff were required to be considered for the purposes of Section 40(c) and Section 40A(5) of the Income-tax Act, 1961 ?
(2.) Whether the Tribunal was right in holding that the liability to tax under the Companies (Profits) Surtax Act, 1964, was not an admissible deduction in computing the assessee's income under the head 'Profits and gains of business or profession' ?
(3.) Whether the Tribunal was right in holding that investment allowance under Section 32A of the Act is not admissible in respect of new canteen equipments purchased and used during the relevant previous year ?;