- (1.) This is an appeal under Section 260A. The West Bengal State Financial Corporation formed under the State Financial Corporations Act, 1951, had invested in shares of various companies and the investments aggregated to Rs. 14,05,785.
(2.) In the order of the Tribunal the names of the four companies are given.
(3.) In the assessment year 1992-93, the assessee-corporation wrote off the above sum as a bad investment and stated that "there is no possibility of getting any amount against the investment in the shares of the company".;