RANCHI ELECTRIC SUPPLY COMPANY LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) ASHWINI KUMAR SINHA J.--These are five reference applications made under Section 256(1) of the I.T. Act, 1961, bv the Income-tax Appellate Tribunal, Patna Bench "B".

(2.) THIS is a reference application made under Section 256(1) of the I.T. Act, 1961, by the Income-tax Appellate Tribunal, Patna Bench-A.

(3.) THE assessee went up in appeal before the AAC and the AAC has agreed with the view taken by the ITO and has rejected the plea of the assessee. THE plea of the assessee was that such reimbursement by the consumers should not have been deducted and the depreciation and development rebate should have been allowed on the total cost without any deduction whatsoever. Copies of the orders of the AAC for the assessment years involved in T.Cs. Nos. 31 to 35 of 1975 are annexs. B, B/1, B/2, B/3 and B/4 forming part of the statement of the case and annex. B in T.C. No. 21 of 1975.