Bombay High Court
The Commissioner Of Income Tax Iv, ... vs Shri Nitish Rameshchandra Chorida on 30 March, 2015
Author: A.P.Bhangale
Bench: B.P.Dharmadhikari, A.P.Bhangale
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
INCOME TAX APPEAL NO.120 OF 2013
ig with
INCOME TAX APPEAL NO.18 OF 2015
with
INCOME TAX APPEAL NO.19 OF 2015
with
INCOME TAX APPEAL NO.20 OF 2015
with
INCOME TAX APPEAL NO.21 OF 2015
with
INCOME TAX APPEAL NO.22 OF 2015
with
INCOME TAX APPEAL NO.23 OF 2015
with
INCOME TAX APPEAL NO.121 OF 2013
with
INCOME TAX APPEAL NO.122 OF 2013
with
INCOME TAX APPEAL NO.129 OF 2013
with
INCOME TAX APPEAL NO.131 OF 2013
with
INCOME TAX APPEAL NO.140 OF 2013
with
INCOME TAX APPEAL NO.151 OF 2015
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1) INCOME TAX APPEAL NO.120 OF 2013 :
The Commissioner of Income Tax,
5th Floor, Dr. Babasaheb Ambedkar
Bhavan, MECL Bldg., Seminary
Hills, Nagpur. .......... APPELLANT
// VERSUS //
Nitish Rameshchandra Chordia,
151-152 Anjali Apartments,
Gandhi Nagar,
Nagpur. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.N.S.Bhattad, Adv. for the Respondent.
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
****
2) INCOME TAX APPEAL NO.18 OF 2015 :
The Commissioner of Income Tax-IV,
Nagpur-3, Aaykar Bhavan, Civil
Lines, Nagpur. .......... APPELLANT
// VERSUS //
Ganeshsingh U. Thakur,
New Shukrawari, Nagpur. .......... RESPONDENT
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-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.C.J.Thakur, Adv. with Mr.S.C.Thakur, Adv. for the Respondent.
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*****
3) INCOME TAX APPEAL NO.19 OF 2015 :
The Commissioner of Income Tax-2,
Saraf Chambers, Sadar,
Nagpur. .......... APPELLANT
// VERSUS //
M/s. Madanlal Bang (HUF),
Bazar Chowk, Raipur, Hingna,
Nagpur - 441110. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.N.S.Bhattad, Adv. for the Respondent.
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****
4) INCOME TAX APPEAL NO.20 OF 2015 :
The Commissioner of Income,
Nagpur-3, Aayakar Bhavan,
Civil Lines, Nagpur. .......... APPELLANT
// VERSUS //
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Late Shri Ashish Suresh Parekh,
Through his L.R. Shri Sureshbhai
Parekh, 1st Floor, Sudama Bhavan,
Gandhibagh, Nagpur - 440 002. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.N.S.Bhattad, Adv. for the Respondent.
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****
5)
INCOME TAX APPEAL NO.21 OF 2015 :
The Commissioner of Income,
Nagpur-3, Aayakar Bhavan,
Civil Lines, Nagpur. .......... APPELLANT
// VERSUS //
Umashankar B. Thakur,
New Shukrawari,
Nagpur. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.C.J.Thakur, Adv. with Mr.S.C.Thakur, Adv. for the Respondent.
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
*****
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6) INCOME TAX APPEAL NO.22 OF 2015 :
The Commissioner of Income,
Nagpur-3, Aayakar Bhavan,
Civil Lines, Nagpur. .......... APPELLANT
// VERSUS //
Rameshsingh U. Thakur,
New Shukrawari,
Nagpur. ig .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.C.J.Thakur, Adv. with Mr.S.C.Thakur, Adv. for the Respondent.
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
*****
7) INCOME TAX APPEAL NO.23 OF 2015 :
The Commissioner of Income,
Nagpur-3, Aayakar Bhavan,
Civil Lines, Nagpur. .......... APPELLANT
// VERSUS //
Sureshsingh U. Thakur,
New Shukrawari,
Nagpur. .......... RESPONDENT
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-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.C.J.Thakur, Adv. with Mr.S.C.Thakur, Adv. for the Respondent.
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
*****
8) INCOME TAX APPEAL NO.121 OF 2013 :
The Commissioner of Income Tax-IV,
5th Floor, Dr.Babasaheb Ambedkar
Bhavan, MECL Bldg., Seminary Hills,
Nagpur. ig .......... APPELLANT
// VERSUS //
Sanjay Nagorao Paidalwar,
151-152, Anjali Apartments,
Gandhi Nagar, Nagpur. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.N.S.Bhattad, Adv. for the Respondent.
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
*****
9. INCOME TAX APPEAL NO.122 OF 2013 :
The Commissioner of Income Tax-III,
Aaykar Bhavan, Civil Lines,
Nagpur. .......... APPELLANT
// VERSUS //
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Shishir S. Diote,
151-152, Anjali Apartments,
Gandhi Nagar, Nagpur. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.K.P.Dewani, Adv. for the Respondent.
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*****
10.
INCOME TAX APPEAL NO.129 OF 2013 :
The Commissioner of Income Tax-II,
Saraf Chambers, Sadar,
Nagpur. .......... APPELLANT
// VERSUS //
Smt. Hamidabai Faruk Kacchi (Bawla),
62/A, Mahesh Nagar, Maskasath,
Itwari Road, Shanti Nagar,
Nagpur. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.K.P.Dewani, Adv. for the Respondent.
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*****
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11. INCOME TAX APPEAL NO.131 OF 2013 :
Commissioner of Income Tax-II,
Saraf Chambers, Sadar,
Nagpur. .......... APPELLANT
// VERSUS //
Faruk Jikar Kacchi (Bawla),
62/A, Mahesh Nagar, Maskasath,
Itwari Road, Shanti Nagar,
Nagpur. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.K.P.Dewani, Adv. for the Respondent.
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
*****
12. INCOME TAX APPEAL NO.140 OF 2013 :
The Commissioner of Income Tax-II,
Nagpur. .......... APPELLANT
// VERSUS //
Smt. Dharmistha Narendra Parekh,
Sarafa Oli, Itwari, Nagpur. .......... RESPONDENT
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-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.B.N.Mohta, Adv. for the Respondent.
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*****
13. INCOME TAX APPEAL NO.151 OF 2013 :
The Commissioner of Income Tax-III,
Nagpur. Aaykar Bhavan, Civil
Lines, Nagpur. .......... APPELLANT
// VERSUS //
Smt. Maltibai R. Kadu,
485, Nilkamal Apartments,
Medical Road, Untakhana Sq.,
Nagpur. .......... RESPONDENT
-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr.Anand Parchure, Adv. for the Appellant.
Mr.N.S.Bhattad, Adv. for the Respondent.
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****************
Date of reserving the Judgment : 24.2.2015.
Date of pronouncing the Judgment : 30.3.2015.
****************
CORAM : B.P.DHARMADHIKARI &
A.P.BHANGALE, JJ.
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JUDGMENT (Per A.P.Bhangale, J) :
1. As requested by the parties, since the question of law canvassed in all these matters are same, Income Tax Appeal No.120 of 2013 is treated as a lead case and arguments are heard therein with an understanding that adjudication therein will dispose of the other appeals also.
2. Income Tax Appeal No.120 of 2013 is preferred against the Order dt.22-03-2013 passed by the Income Tax Appellate Tribunal, Nagpur Bench in ITA No. 113/Nag/2012 with a prayer to quash and set aside the same.
3. The facts, briefly stated, are as under :
That, on or about 13-01-2009, a search and seizure operation was conducted under Section 132 of the Income Tax Act, 1961, (hereinafter referred to as 'the Act') in respect of the business premises of M/s.Concrete Developers, Nagpur and residential premises of its Director. Several books of account and documents were seized. Notice under Section 142(1) of the Act was issued on ::: Downloaded on - 05/04/2015 00:00:29 ::: 11 ita120.13.odt 17-09-2010 along with detailed questionnaire seeking in explanation and details from the assessee on specific seizure materials. The assessee had, in response, filed its return of Income on 23-04-2010 for total income of Rs.3,30,450. The assessee had, in regular income, shown the same income. It was noticed that the assesee had, along with three partners namely Shri Sanjay Nagorao Padwalkar, Shankarrao Jairanmji Diote, Shishir Shankarrao Diote, on 10.04.2007, purchased the land Patwari Halka No. 38, bearing Survey No. 90/1 for a consideration of Rs 29,40,420/- and the same was sold on 15-04-2008 for Rs.80,00,000/- on 15-04-2008 with proportionate share of each partner as Rs.20,00,000/-. Thus, the profit of Rs 12,64,895/- was claimed as exempt on the ground that the land sold was agricultural land and not a capital asset according to Section 2(14) of the Act, urging that the land was situated beyond 8 kms. The claim was rejected by the Assessee Officer holding that the distance must be measured by shortest distance as per the "crows flight or straight line" method and not by the road distance.
Thus, the income of Rs 12,64,895/- was added to the income as short term capital gain. The assessee had also purchased land Patwari Halka No.38 admeasuring 2.02 hectares with the above mentioned individuals on 23-08-2007 for a consideration of ::: Downloaded on - 05/04/2015 00:00:29 ::: 12 ita120.13.odt Rs.61,66,540/- and the same was resold for a consideration of Rs.1,50,00,000/- with proportionate gain of Rs.37,50,000/- claimed as exempt by a distance of 8 kms. The claim was rejected on the ground that the distance must be measured by shortest distance as per " the crows flight or straight line method " and the amount of Rs.22,08,365/-was added as a short term capital gain. In appeal before the Commissioner of Income Tax, the appeal came to be dismissed. In the Appeal before the Income Tax Appellate Tribunal, Nagpur the appeal was allowed. The decision is, thus, challenged on the ground that ITAT was not correct to hold that distance of 8 kms.
is not to be measured by the approach Road, but by the straight line method.
4. The substantial question of law, thus, raised is as to whether the ITAT was correct to hold that the distance of 8 kms. ought to be measured by the approach road and not by the straight line method ?
5. We have heard the rival submissions at the Bar and perused the rulings cited before us.
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6. Learned Advocate Shri K.P.Dewani submitted that there are rulings in favour of the assessee to indicate that the ITAT ought to have considered the distance by the approach road and not by the aerial distance. Shri.Dewani, learned Counsel invited our attention to the ruling in the case of Commissioner of Income Tax vs. Satinder Pal Singh (2010) 229 CTR (P&H) 82 to argue that, in case of the agricultural land, the distance of agricultural land is to be considered by the approach road and not by the straight line distance on horizontal plane. The only dispute involved in this appeal relates to measurement of distance for the purpose of agricultural land within the meaning of section 2(14)(iii)(b) of the Income Tax Act. The assessee took stand that the distance should be taken through the approach road while the Assessing Officer has taken the aerial distance and accordingly, held that the land sold by the assessee is a capital asset as being situated within 8 kms. of the Municipal Limit.
7. In Laukik Developers Vs Deputy Commissioner of Income Tax reported at (2007) 108 TTJ (Mumbai) 364, the ITAT, Mumbai Bench held that the distance has to be measured for the purpose of Section 80-IB (10) as per road distance and not as per straight line.
::: Downloaded on - 05/04/2015 00:00:29 :::14 ita120.13.odt He submitted that when there are two views, the view that is favourable to the assessee ought to be preferred. In Commissioner of Income Tax Vs Shabbir Hussain Pithawala (2014) 98 DTR (MP) 62 in case of the agricultural land within meaning of Section 2(14)(iii)(b), the distance has to be measured in terms of approach road and not by the straight line method on horizontal plane. The Division Bench of this Court in Commissioner of Income Tax vs. Smt Debbie Alemao (2011) 239 CTR (Bom) 326 considered the fact that an agricultural land shown in the revenue records and when no any permission was sought for non-agricultural use by the assessee, the distance has to be measured by the approach road. The nature of the land whether agricultural or non-agricultural would be decisive to arrive at the conclusion on considering the facts as to whether capital gains were earned which are taxable.
8. Learned Advocate Shri Anand Parchure for the Revenue contended that Section 11 of the General Clauses Act indicates the legislative intention that the distance has to be computed aerially and not by the approach road. Shri Parchure submitted that the income generated from the urban property/capital asset is a business income and not the agricultural income. According to him, Section ::: Downloaded on - 05/04/2015 00:00:29 ::: 15 ita120.13.odt 11 of the General clauses Act will prevail, unless a different intention appears to the contrary. Shri Parchure contended that the business income cannot be equated with the agricultural income. When capital assets were sold, the income is business income and not the agricultural income. The only dispute involved in this appeal relates to measurement of distance for the purpose of non-agricultural land within the meaning of section 2(14)(iii)(b) of the Income Tax Act.
The assessee took stand that the distance should be taken through the approach road while the Assessing Officer has taken the aerial distance and accordingly, held that the land sold by the assessee is a capital asset being situated within 8 kms. of the municipal limits.
9. In respect of measurement of distance for the purpose of agricultural land within the meaning of section 2(14)(iii)(b) of the Income Tax Act, the assessee took stand that the distance should be taken through the approach road while the Assessing Officer has taken the Aerial distance and accordingly, held that the land sold by the assessee is a capital asset being situated within 8 kms. of the Municipal Limits. The assessee went in appeal before the CIT(A).
The CIT (A) held the land to be an agricultural land and not a capital asset by holding as under :
::: Downloaded on - 05/04/2015 00:00:29 :::16 ita120.13.odt "3.2. On the above issue, the Hon'ble P&H High Court in the case of CIT vs. Santinder Pal Singh 33 DTR 281(P&H)(2010) has approved the decision of Hon'ble ITAT Mumbai in the case of Laukik Developers Pvt. Ltd. The conclusion is reproduced as under :-
"Distance of the agricultural land belonging to the assessee within the meaning of s. 2(14)(iii)(b) has to be measured in terms of the approach by road and not by the straight line distance on horizontal plane or as per crow's flight."
10. We record our concurrence with the above view as it is just and reasonable. Income Tax exemptions for agricultural income are bound to promote agriculture in the country. It is in our National interest to meet the increasing needs of foodstuffs for growing population and would serve the interest of justice. Agricultural lands are already subjected to land revenues and other local taxes need not be overburdened. The revenue can tap other alternative resources to meet the revenue requirements.
11. Another submission of learned Advocate Shri Dewani is that any amendment to a taxing statute is intended to remove any hardship caused to taxpayers and not to the tax department. When two views are available to interpreter of the provision of the taxing ::: Downloaded on - 05/04/2015 00:00:29 ::: 17 ita120.13.odt Statute, the interpretation which is in favour of the subject ought to be preferred.
12. We have carefully considered and applied our mind to the rival submissions and the rulings cited at the bar. We agree with the submission that the amendments in the taxing statute, unless a different legislative intention is clearly expressed, shall operate prospectively. In our view, if the assessee has earned business income and not the agricultural income, Section 11 of the General Clauses Act will prevail unless a different intention appears to the contrary. The impugned order appears well reasoned in the facts and circumstances to clearly indicate that any consideration received out of sale of the agricultural land cannot be treated as business income for the purpose of income tax. The distance between the municipal limits and assessed property/asset is to be measured having regard to the shortest road distance and not as per the crow's flies i.e. a straight line distance as canvassed by the Revenue. The learned Counsel for the respondent has contended in this regard that the decision has been rendered by the Mumbai Bench in the case of Laukik Developers (supra) in the context of the provisions of Section 80IB(10) and not in connection with the issue ::: Downloaded on - 05/04/2015 00:00:29 ::: 18 ita120.13.odt of determining a capital asset within the meaning of section 2(14).
It is not in dispute that the view taken in the case of Laukik Developers (supra) was not challenged by the Revenue.
13. In the ruling in the case of DLF United Ltd. vs. Commissioner of Income Tax, (1995) 129 CTR (Del) 33, the Hon'ble Delhi High Court referred to explanation 2(1)(A) relied upon by the Counsel for the Revenue and held that surplus of the compensation amount arising as a result of acquisition of agricultural land in question was capital asset and not the income at all. The question of change in the definition of agricultural income because of insertion of the explanation has no relevance. Thus, in the facts and circumstances of the case, when M/s.DLF United Ltd. was carrying on business as colonisers by purchase, development and selling the plots of lands in and around Delhi in the course of its business and the Company had acquired certain agricultural land in certain villages around Delhi, out of which some land was acquired by the Government through a notification issued u/s.4 of the Land Acquisition Act followed by declaration issued under Section 6 of the Land Acquisition Act and the Company received compensation for the land after assessment under the Land Acquisition Act, the Income ::: Downloaded on - 05/04/2015 00:00:29 ::: 19 ita120.13.odt Tax Officer, while assessing that the Company was a dealer in lands, had held that the acquired land constituted the Company's stock-in-trade and compensation received by the Company was liable to be taxed as an income in three assessment years under consideration. The question which was raised was answered by the Delhi Court in paragraph 9 of the ruling under consideration, which reads thus :
".......This Court further held that in other words the agricultural lands purchased originally by the assessee for urbanisation or conversion into building plots remained agricultural land till the acquisition and payment of compensation, and in view of the said finding this Court held that the first question has to be answered in the negative, i.e. the profits were not business profits. With regard to the second question this Court found that as the compensation had been paid for the acquisition of agricultural land, the question really involved a determination as to whether the price paid for the land by way of compensation could be included within the definition of agricultural income. It was further held that agricultural land was excluded from the definition of 'capital asset' occurring in s. 2(14)(iii) and accordingly any gain resulting from the acquisition of agricultural land was not income, and accordingly the answer to the ::: Downloaded on - 05/04/2015 00:00:29 :::
20 ita120.13.odt said question was that the compensation amount was not income."
14. Thus, the income out of transactions of immovable property in the nature of agricultural land is held as capital gain exempted under the Income Tax as arising from the agricultural land. We find the ruling in the case of DLF United Ltd. was challenged in S.L.P. (Civil) No...CC 1727-1729/98 and the Hon'ble Apex Court found that there was no merit in the S.L.P. And it was accordingly dismissed on merits. Thus, capital gain arising from the transaction in respect of agricultural land cannot be considered as business income. The ruling is squarely applicable to the facts and circumstances under our consideration in the present case as well.
15. Insofar as relevance of Section 11 of the General Clauses Act is concerned, it needs to be noted that here the relevant amendment prescribing distance to be counted must be aerial has come into force w.e.f. 1st April, 2014. The need of amendment itself shows that, in order to avoid any confusion, the exercise became necessary. The Parliament noticed the Judgments being delivered and therefore, emphatically pointed out aerial distance as the relevant norm. This exercise to clear the confusion, therefore, ::: Downloaded on - 05/04/2015 00:00:29 ::: 21 ita120.13.odt shows that benefit thereof must be given to the assessee. It is settled law that, in such matters, when there is any doubt or confusion, the view in favour of the assessee needs to be adopted.
The Circular No.3/240, dt.24.1.2014 shows vide clause no.4 -
amendment in definition of 'Capital Asset' and clause 4.5 dealing with applicability expressly stipulates that it takes effect from 1.4.2014 and therefore, prospectively applies in relation to the assessment year 2014-15 and subsequent assessment years. Hence, the question whether prior to the said assessment year 2014-15 the Authorities erred in computing the distance by road does not arise at all. The IT cannot be questioned on that ground. For these reasons, Section 11 of the General Clauses Act also has no application in the present matter where the ITAT was concerned with the assessment year 2009-10 or prior to the time when amendment took effect.
16. We do not find any other substantial question of law to warrant interference in the impugned Judgment and Order.
17. The appeal is dismissed accordingly. No order as to costs. For the aforesaid reasons and by consent of the learned Advocates ::: Downloaded on - 05/04/2015 00:00:29 ::: 22 ita120.13.odt representing the parties, Income Tax Appeal Nos.19 of 2015 to 23 of 2015, Income Tax Appeal Nos.121 and 122 of 2013 and Income Tax Appeal Nos. 131, 140 and 151 of 2013 are also dismissed accordingly.
JUDGE JUDGE
jaiswal
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