Hapur Printing Press vs Commissioner of Income Tax

After hearing learned counsel both for the assessee and for the Revenue, we are of the opinion that, of the five questions sought to be raised, only one question, i.e., question No. 3, arises from the order of the Tribunal. Question No. 3 reads as under :

"Whether, on facts and in law, the Tribunal was correct in holding that entire receipts of Rs. 46,238 in respect of supply of printed material could be taken as income without allowing any deduction in respect of various inputs in the form of paper, printing charges and other incidental expenses and treatment of entire receipts as income was not illegal ?"

Questions Nos. 1, 2, 4 and 5 are merely factual in nature and cannot be referred. So far as question No. 3 is concerned, since there is no proper discussion in the order of the Tribunal, we are inclined to direct the Tribunal to state the aforesaid question.

The Income Tax appeal is allowed in part. The Tribunal is directed to state the said question. No costs.