1. The short point which arises for consideration in this reference is whether contribution to superannuation fund of employees stood covered by the notification issued by the Central Board of Direct Taxes (CBDT), dated October 21, 1965, and, if so, whether only 80 per cent, of the amount actually paid would be allowed as deduction and whether that deduction should be spread over for five years. In the case of Commissioner Of Income Tax v. Sirpur Paper Mills, [1999] 237 ITR 41 (SC), it has been held by the Supreme Court that the notification issued by the Central Board of Direct Taxes cannot curtail the scope of deduction granted by the Income-tax Act, 1961.
2. In view of the said judgment of the Supreme Court, the reference is answered in favour of the assessee and against the Department.
3. Reference disposed of accordingly.