CIT Vs. N R PAPER AND BOARD LIMITED

JUDGEMENT

(1.) Income-tax Appellate Tribunal, Ahmedabad Bench 'A' has referred only the following question at the instance of applicant-Revenue, under Section 256(1) of the Income-tax Act, 1961 (the Act), though the applicant-revenue had suggested as many as eight questions:

(2.) The controversy relates to block period commencing from Assessment Year 1986-87 and ending on 06.01.1996. The respondent-assessee, a Limited Company, claimed deduction under Sections 80I or 80IA of the Act in relation to the "total undisclosed income" of the block period. The said claim was rejected by the Assessing Officer and the matter carried before Tribunal. The Tribunal vide its impugned order dated 18.05.1988 allowed the relief for the reasons recorded in Paragraph No. 21 of the impugned order, material portion whereof reads as under:

(3.) Heard learned Senior Standing Counsel appearing for the applicant-revenue. Though served, there is no appearance on behalf of the respondent-assessee.