B.N Misra, J.:— Upon hearing the learned counsel for the Revenue and learned counsel for the assessee, we direct the Tribunal to state the case and refer questions Nos. 2, 5 and 8 as extracted hereunder, to this court:
“2. Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in law in confirming the order of the Commissioner of Income-tax (Appeals) in allowing the interest of Rs. 2,02,550 claimed by the assessee on the borrowed money utilised in granting advance without interest?
5. Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was legally justified in confirming the order of the Commissioner of Income-tax (Appeals) in deleting the addition of Rs. 16,96,150 received on account of security deposits for cops but appropriated towards the sale proceeds?
8. Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was legally justified in confirming the order of the Commissioner of Income-tax (Appeals) in directing the Income-tax Officer to allow development rebate on the cost of cops?”
2. We do not find any statable questions of law in respect of the remaining questions.
3. Question No. 9 is a repetition of question No. 8. As regards questions Nos. 6 and 7, even the judgment of the earlier years referred to by the Tribunal are not available on record.
4. The application is accordingly disposed of.