Income Tax Appellate Tribunal - Chandigarh
Sh. Ravinandan Kumar, Ludhiana vs Acit, C-7, Ludhiana on 14 June, 2021
आयकर अपील य अ धकरण, च डीगढ़ यायपीठ "बी" च डीगढ़
IN THE INCOME TAX APPELLATE TRIBUNAL,
CHANDIGARH BENCH 'B', CHANDIGARH
BEFORE: SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER
AND SHRI R.L. NEGI, JUDICIAL MEMBER
आयकर अपील सं./ ITA No.21/Chd/2019
नधा रण वष / Assessment Year : 2014-15
Sh.Ravinandan Kumar, बनाम The D.C.I.T. ,
#606/2916, C/o M/s Rahul Sales, Circle - 7, Ludhiana.
Krishna Nagar, Ferozpur Road,
Ludhiana.
थायी लेखा सं./PAN NO: A G Q P K 5 0 5 2 L
अपीलाथ /Appellant यथ /Respondent
नधा रती क ओर से/Assessee by : Shri Parikshit Aggarwal, CA
राज व क ओर से/ Revenue by : Shri Ashok Khanna, Addl.CIT
सन
ु वाई क तार$ख/Date of Hearing : 07.06.2021
उदघोषणा क तार$ख/Date of Pronouncement: 07 .06. 2021
(Hearing through webex)
आदे श/Order
Per Annapurna Gupta, Accountant Member :
Th e a b ove a p p e al ha s b e e n p r e fer r e d b y the a ss essee a ga i nst the or de r of th e Le a rn e d C om mi ss ion e r of I n come Ta x ( Ap p e a l s ) - 3 [in short the 'L d . C I T( A ) ] , Lud h ia n a d a te d 14 . 11 . 2 01 8 r e l a ti n g to a s se s sme nt y e a r 2 0 1 4 -1 5, p a ss e d ITA No.21/Chd/2019 A.Y. 2014-15 Page 2 of 13 u/s 2 50 ( 6 )) of th e I nc ome Ta x A ct , 1 9 6 1 ( he re in a fte r re fe rre d to a s ' Act '.
2. Th e a s se sse e ha s r a i se d the f ol lo win g gr oun d s:
"1. T h a t th e L e arn ed Com mi ssion e r of Inc o me T ax Ap pe al s) -3 , L u d h ian a h a s erre d th e c onf irmin g th e ad d i tio n of Rs.4 0 , 53 , 4 26 /- mad e b y th e L earn ed A sse ssi n g Of f ic er o n acc ou n t of di sal l o wi n g th e de du c tion s c l a i me d b y th e as se ssee u / s 5 7( I II) OF T HE In c o me T ax Ac t, 19 6 1 AT Rs.4 0 , 53 , 4 26 /- wi th ou t con s id er in g th e f ac ts of th e c a se, wi th ou t giv in g an y op por tu n i ty f or h ear in g to th e a p pel l an t and wi th ou t co n s ide r in g th e su b mi ssio n s f il ed b y th e a p pel l an t du rin g the co u r se of ap pel l ate proce ed in g s as per as in Asse ssmen t Proce ed in g s. T h eref ore, ad d i ti on of Rs. 4 0, 5 3 ,4 2 6 /- mad e by th e L e arn ed Asse ssin g Of f icer an d c onf irme d b y th e L earn ed Co mmi ssio ne r of In c ome T ax (A p pe al s)- 3 , L u d h i an a is il le g al, u n c al l ed f or an d ne ed s to be de le ted .
3. T h a t the a p pel l an t cr ave s to l e ave or to a me nd th e Gr ou nd of ap pe al s bef ore or a t th e ti me of he ar in g.
3. As is e vi de nt fr om the g r oun d s of a p p e a l r a ise d be fore u s, the sol i ta r y i ss ue i n t he p re se n t a p pe a l r e l a te s to di s a ll ow a n ce of de du ct ion cl a ime d b y th e a s ses se e u/s 57 ( ii i ) of the A ct a mou nt in g to Rs. 4 0, 5 3 ,4 2 6 /-. The imp ug ne d d is a ll ow a n ce , a s i s e ma n a ti ng f r om th e or d e r s of the a u thor i tie s b e l ow , re l a tes to i nte re st e x pe nse s in cu rr e d wh i ch w e re c la i me d aga i ns t i nt e re st inco me ITA No.21/Chd/2019 A.Y. 2014-15 Page 3 of 13 e a r ne d b y th e a ss e s see a nd r etu r ne d un d e r th e he ad "in come fr om ot h e r sou r ce s ". Ta k i ng u s th r ough th e fa c ts of the ca s e , the Ld . C oun se l for t he a sse sse e fi r st d r e w ou r a tte n ti on to the a sse ss me nt or de r ma d e o n t he a ss e ssee da t e d 2 1 . 12 . 20 16 a nd po in te d ou t t ha t the ca se of the a sse sse e w a s se le c te d f or l imi te d s cr ut in y u nd e r C A SS f or one of the re a s on b e in g l a r ge de d uct ion c la i me d u /s 5 7 of the A ct. The re a fte r he d r e w our a tt e nt ion to p a r a N o.2 of the or de r p oin ti ng ou t tha t th e AO ha d d i sc us se d the i ss ue of t he a fore s a i d c l a im i n thi s pa r a . Re fe r r i ng to th e s a me , he p oin te d out th a t th e AO h a d not e d th a t t he ass e ssee ha d c la i me d d ed uc tio n of in te re st e xpe nse s u/s 57 a moun ti ng to R s .4 0 , 53 , 4 26 /- w h i ch he was a sk e d to e xp la in d ur i ng p ro cee di n gs as h ow th e a s se s se e was e l igi b le to c la im the s a me . Th e Ld. C oun se l f or the ass e ssee dr e w ou r a tte nti on t he re a fte r t o th e re p l y s ub mi tte d b y t he a sse sse e to the AO on 0 8 . 12 . 20 1 6 a s u nd e r:
"December 8, 2016 The Assistant Commissioner of Income Tax, Circle VII, Ludhiana Re : Mr Ravi Nandan Kumar Prop. M/s Rahul Sales, 606/2916, Krishna Nagar, Ludhiana PAN: AGQPK5052L Assessment Year: 2014-15 ITA No.21/Chd/2019 A.Y. 2014-15 Page 4 of 13 Sub : Assessment Proceedings under section 143(3) of the Income Tax Act, 1961 ("the Act") Respected Sir, With regard to the captioned Subject, it is humbly submitted that the Case of the Assessee for the year under consideration has been picked by your goodself under Section 143(3) of the Act. We have already furnished Replies to your goodself's Questionnaire. Further, it is submitted that your goodself has asked to explain that how the expenses claimed under Section 57 of the Act are eligible for deduction against Income from Other Sources.
Regarding the above, it is submitted that the Assessee has taken Loans from the Cholamandalam investment and Finance Company Limited and TATA Capital Housing Finance Limited and invested the same as Loan in the Firm named M/s Rahul Sales and in the Mutual Funds. Due to this reason, the Assessee has claimed the Interest paid on the above said Loans as an expenditure under Section 57 of the Act.
We hope that your goodself would find the above documents in order and oblige.
Thanking you, Yours faithfully, Sd/-
(Authorised Signatory)"
An d a ga i n to a n othe r re p l y da te d 1 4 . 12 . 2 01 6 a s u n de r:
"December 14, 2016 The Assistant Commissioner of Income Tax, Circle VII, Ludhiana Re : Mr Ravi Nandan Kumar Prop. M/s Rahul Sales, 606/2916, Krishna Nagar, Ludhiana PAN: AGQPK5052L Assessment Year: 2014-15 Sub : Assessment Proceedings under section 143(3) of the Income Tax Act, 1961 ("the Act") Respected Sir, With regard to the captioned Subject, it is humbly submitted that the Case of the Assessee for the year under consideration has been picked by your goodself under Section 143(3) of the Act. We ITA No.21/Chd/2019 A.Y. 2014-15 Page 5 of 13 have already furnished Replies to your goodself's Questionnaire. Further, it is submitted that your goodself has asked to explain that how the expenses claimed under Section 57 of the Act are eligible for deduction against Income from Other Sources.
Regarding the above, it is submitted that the Assessee has earned an interest from M/s Rahul Sales amounting to Rs.30,82,235/- and Income from Mutual Funds amounting to Rs.50,752/- and total of above stated figures come to Rs.31,32,987/-.
It is submitted that the Assessee had taken Loans from the Cholamandalam Investment and Finance Company Limited and TATA Capital Housing Finance Limited and invested the same as Loan in the Firm named M/s Rahul Sales and in the Mutual Funds Due to this reason, the Assesses has claimed the Interest paid on the above said Loans as an expenditure under Section 57 of the Act The Copy of Account of the Assesses in the Books of Accounts of M/s Rahul Sales for the year under consideration is enclosed herewith as Annexure-I. It can be seen that the opening balance in the above said Bank Account is Rs. 2,36,18,987/-. We are also enclosing herewith the Copy of Account of Cholamandalam Investment and Finance Company Limited In the Books of Accounts of the Assessee as Annexure-ll. The opening balance in the above said Account is Rs. 2,19,57,375/-. Further, it is submitted that the Assesses has raised the Loan from Tata Capital Housing Finance Limited in the preceding years.
The Investment of the Assessee in M/s Rahul Sales is his personal Investment and the Loans raised by the Assessee from Cholamandalam investment and Finance Company Limited and Tata Capital Housing Finance Limited are his personal Loans. Further, the Assessee has various other personal Assets in the form of immoveable Properties arid vancnA other personal Unsecured Loans It is a landmark principle that money has no colour and entire money of the Assessee, coming from any source, comes m a common kitty. It should De the discretion of the Assessee that where he had applied his sources The above Investment in M/s Rahul Sales is his personal Investment, whereas he has raised Loans from various institutions on his personal account. It is not the Revenue who will suggest that which Loan should be taken By the Assesses and where should it be invested 01 whether no loan should be taken by the Assessee These are not the business assets and ITA No.21/Chd/2019 A.Y. 2014-15 Page 6 of 13 business loans where the direct nexus of funds and its application should be taken into account, In case of personal assets and personal sources, it is the discretion of the Assessee to apply any of his sources in any of his personal assets.
In our case too, the Assessee has raised the Loans from Cholamandalam Investment and Finance Company Limited and Tata Capital Housing Finance Limited in the preceding years whereas the Investment has also been made by him in M/s Rahul Sales in the preceding years. The Assessee has applied the above said Loans in M/s Rahul Sales. Therefore, it is submitted to your goodself to kindly allow the expenditure incurred by the Assessee in the above said Loans against an Investment in M/s Rahul Sales.
We hope that your goodself would find the above information and documents in order and oblige.
Thanking you, Yours faithfully, Sd/-
(Authorised Signatory)"
4. B oth th e a b ove re pl ie s sta n d re p rod uce d in the o rde r of th e A O . Re fe r r in g to the sa me , he s ta ted th a t he h ad e xp la ine d to t he AO th a t the a s se sse e h a d e a r ne d i nte re st in come a moun ti n g to Rs. 30 , 8 2, 2 3 5/- f r o m lo a n gi ve n to a fi r m n a me d M/s Ra h ul S a le s a nd h a d a l s o e a r ne d i n come fr om mut ua l fu nd s a mo un tin g to R s. 50 , 7 52 /- a n d t he e nt ire a fo re sa i d i nc ome of Rs . 3 1, 3 2, 9 8 7/- ha d be e n re tur ne d u nde r t he he a d "in come f ro m oth e r sou r ce s ". Th a t the a f or e s a id in ve stme n ts , it h a d b ee n e xp l a in e d , h ad be e n ma d e f r om l oa ns ta k e n f rom M /s C h ol a ma nd l a m I nve s tme n t F i nan ce C omp a n y Li mit e d and M /s Ta t a ITA No.21/Chd/2019 A.Y. 2014-15 Page 7 of 13 C a pi ta l H ou si ng F in a n ce Limi te d a nd in te re st pa id t he re on ha d a c cor d i ngl y be e n cl a i me d a s d e d uc tio n a s pe r se cti on 57 of th e A ct a g a in st the in come e a r ne d fr om in v e s tme n ts so ma d e . Th e Ld .C ou ns e l for the a ss e s see c on te n de d tha t e ve n cop ie s of a cc oun t o f the a sses see i n the b ook s of M/s Ra hu l S a le s fo r th e ye a r u nde r con si d e r a ti on ha d b e e n fi le d to the AO r e f le cti ng op e n i ng b ala n ce of Rs. 2, 3 6 ,1 8 ,9 8 7 /- as a l so c op y of a ccou n t of M /s C hol a ma n dl a m I nv e st me nt F in a nc e C o mpa n y Li mi te d i n the b ook s o f the a sse ssee re flec tin g op e n i ng ba l a nc e of Rs. 2, 1 9 ,5 6 ,3 7 5 /- a n d i t h a d a l so s ub mi tte d to t he AO tha t the l oa n f ro m M /s Ta ta C a pi ta l H ou si ng F i na n ce Li mite d ha d b ee n r a ise d i n th e e a r lie r ye a r s . Th e Ld. C o u ns e l f or the a sse s see co nte nde d tha t d e spi te the e xp la n ati on a n d sub mi ss ion s so ma de b y the a sses see the AO he l d th a t t he a sse sse e h a d f a i le d to p r ov e how th e e xpe nd i tu re cl a ime d u/s 5 7 of t he Act w a s for the p ur p os e of e a r nin g su ch in come a nd a c cor d in gl y he d i sa l l ow e d the ex pe nses cl a ime d u/s 5 7 of the Ac t a mou nt in g t o Rs .4 0 ,53 , 42 6 /-. He d re w our a tten ti on to the re le va n t fi nd i ng s o f the A O as un de r :
"E ven f rom th e a bov e re pl y, th e a sse ssee h a s f ail ed to pro ve ho w th e e x pen d itu r e c l a imed u / s 5 7 of I. T . Ac t, i s f o r th e pur po se of ma k in g or e ar n in g su c h in co me. T hu s, ex pe n se s cl a i med u / s 57 ITA No.21/Chd/2019 A.Y. 2014-15 Page 8 of 13 a mou n ti n g to R s. 40 , 5 3, 4 2 6/- ar e d i sal l o we d and are ad d ed to th e to ta l in c o me of th e a sse s see. P ena lt y pr ocee di ng s u/ s 27 1 ( 1) (c ) f or fil ing in accu ra t e p art i cula rs o f inc om e a re being in it iat ed s epa ra te ly.
(Ad dit i on o f R s. 4 0, 53, 42 6/ -)
5. Th e L d .C o un se l f or th e a sse ssee dr e w our a tte n ti on to th e or de r of t he Ld . C I T( A) a nd s ta te d th a t d e s pi te re ite r a ti ng hi s con te n ti on w hi ch we re ma de be f ore t he AO, be fore the CI T(A ) a ls o, a s r e pr odu ce d a t p a r a 4 .1 o f t he or de r , t he Ld .C I T(A ) up h e l d th e d i sa l lo wa nc e re -
e mp ha s iz i ng the f in d i ngs of the A O tha t the a s ses se e h a d fa i le d t o p ro ve th e ne xu s b e twe en the loa n d e d ucti on a n d in te re st p a i d t he r e on wi th out spec if i ca l ly de a li n g w i th t he con te n ti ons of th e a sse ssee . H e dre w ou r a tte nti on to p a r a
4. 2 to 4 .4 of th e or d e r a s u nde r :
"4.2 I have carefully considered the facts of the case. I am inclined to agree with the contention of AO. The provisions of the Income-tax Act relating to allowances disclose that the expenditure or outgoing sought to be deducted should bear a character which has a connection with or relation to the particular activity which produces the income or constitutes its source. Section 57{iii) provides for deduction only of expenditure incurred wholly and exclusively "for the purpose of making or earning such income". "Such income" refers to "income from other sources". The expression "for the purpose of business" is narrower that the expression "for the purpose of making or earning such income.
4.3 I have carefully considered facts of the case. I have also considered case laws relied upon by the assessing officer. I am inclined to agree with the contention of AO. The assessing officer at page number 3 of the assessment order, has mentioned that loan was taken by the assessee from Cholamandlam Investment Finance Limited Company and ITA No.21/Chd/2019 A.Y. 2014-15 Page 9 of 13 paid interest of Rs.29,22,296/- and also taken loan from Tata Housing Finance and paid interest at Rs.11,30,430/-. However the assessee has extended loan to M/s Rahul Sales and invested in the mutual funds. The AO observed that the assessee has failed to establish nexus between loan taken, and interest paid thereupon and how expenditure incurred, relates to income earned as interest u/s 57(iii). The assessee has not establish the nexus and availability of funds while extending loan by appellant to M/s Rahul Sales and investment in the mutual funds and how this expenditure by way of payment of interest is linked with the interest earned by assessee . Therefore assessee has failed to claim and justify to prove the nexus of income earned from other sources and interest paid against this income. The onus to prove the nexus lies on the assessee who had claimed the deduction. I have also gone through the detailed submission filed by the appellant and I find myself in agreement with the contention of assessing officer , that assessee has not been able to explain the clear Nexus between the earning of income from other sources and to establish the nexus of expenditure with income earned by the assessee.
4.4 In order to explain that an expenditure may be admissible under section 57fiii), it is necessary that the primary motive of incurring it is directly to earn income falling under the head "income from other sources". Under section 57(iii), deduction will not be allowed if the expenditure is not incurred for the purpose of earning income failing under the head "income from other sources" C!T vs. Smt. Amirtaben R. Shah (1999) 152 Taxation 721 (Bom.).The plain natural construction of the language of section 57(iii) of the Act, irresistibly leads to the conclusions that to bring a case within that section it is not necessary that any income should in fact have been earned as a result of the expenditure. What section 57{iii) requires is that the expenditure must be laid out or expended wholly and exclusively for the purpose of making or earning income. The section does not require that this purpose must be fulfilled in order to qualify the expenditure for deduction it does not say that the expenditure shall be deductible only if any income is made or earned (CIT vs. Rajendra Prasad Moody (1978), Taxation 51 (3)-52, 115 ITR 519 (SC) : CIT vs. Murli Manohar (1998) IX SITC 673 (All) : CIT vs. Rampur Timber & Turney Co. Ltd. (1981) 129 ITR 58 (All.) : CIT vs. Administrator General of Madras (1998) 142 Taxation 85 (Mad.)).ITA No.21/Chd/2019
A.Y. 2014-15 Page 10 of 13 The Gujarat High Court in Padmavati Jaykrishna vs. CIT (1981) 131 ITR 653 has held that in order to decide whether an expenditure is a permissible deduction under section 57(iii), the nature of the expenditure must be examined. Also the Gujarat High Court in the case of Sarabhai Sons (P) Ltd.
vs. CIT(1993) 113 Taxation 407, 201 ITR 464 has held that if the dominate purpose for which the expenditure was incurred not to be earn the income, the expenditure incurred in that behalf would fall outside the purview of section 57(iii) of the Act. Where the dominant purpose of the assessee in taking overdrafts was not to earn income but to meet the personal liability, interest payment on overdrafts was held to be not allowable deduction under section 57(iii) of the Act(H. H. Maharaja Martand Singh Ju Deo Vs. CIT (1989) Taxation 92(3}-199, 174 ITR 515 (MP): Padmavati Jai Krishna Vs. Addl. CIT (1987) Taxation 86(2)-1: 166 ITR 176 (SC)). Connection between the expenditure and earning of income need not be direct and it may be indirect. But, since the expenditure must have been incurred for the purpose of earning that income, there should be some nexus between the expenditure and the earning of the income [Addl. CIT vs. Madras Fertilisers Ltd. (1980) 122 ITR 139 (Mad.) : Vijaya Laxmi Sugar Mills Ltd. vs. CIT (1991) 191 ITR 641 (SC): CIT vs. Dwaraka Chit Funds Pvt. Ltd. (1996) 132 Taxation 109 (Mad.).
In view of the facts of the case as mentioned above and different judicial pronouncements I find that the assessee has clearly failed to establish nexus between the interest income earned and expenditure claimed by the assessee against earning this income. Accordingly disallowance of Rs.40,53,426/- as interest paid under section 57(iii) is sustained. With the result this ground of appeal is dismissed."
6. At thi s ju nc tur e the Ld. C ou ns e l for t he a sse sse e w a s a sk e d to d e mon str a te as to h ow th e a sse sse e h as e sta b l i she d the ne x us be t ween the in te re st e x pe nse s cl a ime d a n d th e i nte re st i n come e a r ne d a nd wa s a l so a sk e d w he the r the a sse ssee h a d ma d e si mi la r c la i ms i n pr e ce d i ng ye a r s a l s o. To th i s t he Ld .C o un se l f or t he ITA No.21/Chd/2019 A.Y. 2014-15 Page 11 of 13 a sse sse e s ta te d at Bar th a t th e a s se s se e ha d ma d e id e n ti ca l cl a ims in th e pre ce d i n g ye a r s a l so , h a ving ma d e the i mp ugn e d in ve stme n ts f r om l oa n s ta k e n 4 t o 5 ye a r s ba c k , bu t a t t he sa me t i me p oi nte d ou t tha t n one of t he cl a ims so ma d e ha s b ee n sub je c ted to s cr ut in y a sse ssme nt in e a r l ie r ye a r s u/ s 1 4 3 (3 ) of the Ac t. F u rt he r t he Ld. C ou ns e l for the a sse ssee r e ite r a te d hi s su bmi ss io ns ma de b e f ore the a uth or i tie s be lo w.
7. At th i s ju nc tur e , it w a s p oi nte d ou t t o b ot h the Ld . DR and th e Ld. C ou ns e l f or the a sse ssee th a t in t he imp ug ne d ca se it a p pe a re d th at th e i s sue ha d b e en a dj ud i ca t e d d e ho rs t he fa cts r e la ti ng to i t. Tha t d e sp ite the s pe ci fi c s ubmis si on s of th e a ss e ssee be f ore th e lowe r a uth or it ie s o f the i nve s tme n t ha vi n g b e e n ma d e o ut of in te re st be a r i n g f un ds and the a sse ssee ha v in g f i le d ce r ta i n c op ie s of a c cou nts r e la tin g to the l oa n ta k e n a n d in ve s tme n t ma d e , t he fi n di n gs o f t he l ow e r a uthor i ti e s tha t th e a sse ssee w a s u na b le to e st a bl i sh ne xu s b e twe en the tw o, d oe s n ot de a l w ith t he a fo re sta te d s ub mis si on s a t a ll . At the s a me ti me , th e Ld. C ou ns e l fo r the a s ses se e w a s a ls o u na b l e to d e mon str a te be f ore us as to h ow t he sub mi ss ion s of t he a sse ssee ju sti f ie d hi s cl a im, th oug h he con te n de d th a t th is w a s n ot the onl y y e a r i n wh ic h t he ITA No.21/Chd/2019 A.Y. 2014-15 Page 12 of 13 a sse ssee h a d ma d e th is cl a i m a n d th a t s i mi la r c l a i m had be e n ma d e i n ea r l ie r ye a r s a ls o si nc e a p or ti on of t he in ve s tme n t h a d b ee n ma d e o ut o f l oa n s ta k e n in e a r l ie r ye a r s.
8. I n the a b se n ce of th e ne ce ssa r y fa ct s r e l a ti ng to the is sue , we a re of the v ie w th a t it w oul d n ot b e fa i r to a dj ud i ca t e the is sue e it he r w a ys . Th a t i t w oul d b e i n t he in te re st o f ju stice to re st ore t he ma tte r to th e A O for re e xa mi na tio n a fte r c ons ide ri n g a ll f a ct s re la t in g to it.
9. I n vie w of the ab ove the i ss ue of c l a im of d e d u cti on u/s 5 7 ( ii i ) of the Ac t a moun ti ng to Rs. 4 0 ,5 3 ,4 26 /- is re store d b a c k t o the AO to be dec id e d i n a c cor d an ce w i th la w a fte r con si der i ng a l l fa c ts re l ati ng to th e s a me a nd t he a sse sse e i s di re cte d to p ro du ce a l l n e ce ssa r y d oc ume n ts br i ng in g out th e sa i d f a cts b e f ore th e AO .
Th e gr oun d s of a p p e a l ra ise d b y t he a s se s se e ar e , the re fo re , a l lowe d f or s ta ti sti ca l pu r po se s . 10 . I n the re su l t, the a p pe a l of the a sse ssee is a l lowe d for sta ti st ic a l p ur p ose s Sd/- Sd/-
(R.L. NEGI) (ANNAPURNA GUPTA) याय क सद य/Judicial Member लेखा सद य/Accountant Member Dated: 14th June, 2021 ITA No.21/Chd/2019 A.Y. 2014-15 Page 13 of 13 *रती*
आदे श क * त+ल,प अ-े,षत/ Copy of the order forwarded to :
• अपीलाथ / The Appellant • *<यथ / The Respondent • आयकर आय= ु त/ CIT • आयकर आय= ु त (अपील)/ The CIT(A) • ,वभागीय * त नBध, आयकर अपील$य आBधकरण, चEडीगढ़/ DR, ITAT, CHANDIGARH • गाड फाईल/ Guard File आदे शानस ु ार/ By order, सहायक पंजीकार/ Assistant Registrar