B.P Jeevan Reddy, C.J:— TWO questions are referred under section 256(2) of the Income-tax Act, 1961, namely:
“(1) Whether, on the facts and in the circumstances of the case, the assessee-company was entitled to the allowance of Rs. 1,59,501 by way of interest in the assessment year 1966-67?
(2) Whether, on the facts and in the circumstances of the case, the Tribunal was justified in allowing the loss of Rs. 5,985 to the assessee on the sale of U.P State Development Loan?”
2. So far as question No. 1 is concerned, it is brought to our notice that a Bench of this court has answered an identical question in the case of this very assessee in favour of the Department and against the assessee in Commissioner Of Income-Tax v. H.R Sugar Factory. [1991] 187 ITR 363. Following the said decision, question No. 1 is answered in the negative, i.e, in favour of the Revenue and against the assessee.
3. So far as question No. 2 is concerned, it is also concluded by a decision of this court in a similar matter, viz., Income-tax Reference No. 862 of 1978, disposed of on August 20, 1990, CIT v. S.B Sugar Mills [1991] 187 ITR 441, following the decision of the Supreme Court in Patnaik and Co. Ltd. v. CIT [1986] 161 ITR 365. Accordingly, question No. 2 is answered in the affirmative, i.e, in favour of the assessee and against the Department. No costs.