Bimal Chandra Basak, J. - (1.) The following questions have been referred to the High Court by the Tribunal, under Section 256(1) of the I.T. Act, 1961 (hereinafter referred to as "the said Act"). "1. Whether, on the facts and in the circumstances, the Tribunal was right in law in holding that the reassessment proceedings under Section 8 of the Companies (Profits) Surtax Act, 1964, for the purpose of making the second reassessment on 31st August, 1970, for the assessment year 1965-66 had been validly initiated?
(2.) Whether, on the facts and in the circumstances, the Tribunal was right in law in holding that the dividend reserve of Rs. 13,85,000 could not be taken into account in the computation of capital of the assessee under the Second Schedule to the Companies (Profits) Surtax Act, 1964, for the assessment year 1965-66 ?
(3.) Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in refusing to entertain the additional ground of appeal filed on 26th June, 1973 ?;