Satish Chandra, CJ. - (1.) In this case, the Tribunal has referred the following questions for our opinion : "1. Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that weighted deduction under Section 35B could not be allowed on freight of Rs. 21,86,115 and insurance of Rs. 76,918 ?
(2.) Whether, on the facts and in the circumstances of the case and on a proper interpretation of the Income-tax Act, 1961, the Tribunal was right in holding that the surtax liability for the year could not be deducted in arriving at the total income under the Income-tax Act ?
(3.) Whether, on the facts and in the circumstances of the case and on a correct interpretation of Section 80J of the Income-tax Act, 1961, the Tribunal was right in holding that the written down value of the depreciable assets and not their original cost should be taken into account in computing the capital employed for the purpose of calculating the deduction allowed under the section ?" 2. The point raised in the first question is covered by a decision of this court in Bharat General and Textile Industries Ltd. v. CIT [1985] 153 ITR 747. In view of this decision, this question is answered in the affirmative and in favour of the Department. The third question is also covered by the same decision of this court. This question also is answered in the affirmative and in favour of the Department. 3. The second question is concluded by a decision of this court in Molins of India Ltd. v. CIT. We, therefore, answer the second question in the affirmative and in favour of the Department and against the assessee. There will be no order as to costs.;