- (1.) FOLLOWING question of law has been referred for the opinion of this Court by the Income Tax Appellate Tribunal, Chandigarh Bench, Chandigarh (for short, 'the Tribunal) arising out of its order dated 11.4.1994 in ITA No.829/Chandi/89, for the assessment year 1988-89:- "Whether on the facts and in the circumstances of the case, the ITAT was right in law in upholding the decision of the CIT(A) allowing deduction under section 32AB on the machine assembled by the assessee when section 32AB intends the use of investment only for purchase of new plant and machinery?"
(2.) THE question referred is covered by judgment of this Court dated 20.9.2006 in ITR No.118 of 1996 (THE Commissioner of Income Tax, Patiala v. M/s. Hindustan Wire Products Limited, Patiala). Accordingly, the question is answered against the revenue and in favour of the assessee. Reference is disposed of accordingly. (Adarsh Kumar Goel) Judge November 14 , 2006 (Rajesh Bindal) 'gs' Judge;