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Judgment
K. Raviraja Pandian, J.—The appeal has been filed by the Revenue against the order of the Tribunal, granting relief u/s 80HHC of the IT Act, 1961, in a sum of Rs. 40,50,000 for the asst. yr. 1988-89 to the assessee.
The precise question involved is as to whether the assessee is entitled to claim deduction to the extent of profits referred to in Sub-section (1B) of Section 80HHC of the IT Act, derived from export of goods--in this case, granite, for the asst. yr. 1988-89.
The very same question has been considered by this Court in a decision reported in CIT v. Pooshya Exports (P) Ltd., and this Court held that the assessee is not entitled, to the benefits as claimed by it u/s 80HHC of the Act.
The reasonings given in the abovesaid decision will squarely apply to the facts of the present case, which fact has not been disputed by learned counsel for either side.
Following the abovesaid decision, we are of the view that the Tribunal has committed error in holding that the assessee is entitled to claim the deduction u/s 80HHC of the Act for the asst. yr. 1988-89.
The appeal is allowed on the above terms.