IGNATIUS MATHEW KALAPURAKKAL,KOLLAM vs. THE DEPUTY COMMISSIONER OF INCOME TAX, TRIVANDRUM

Learned CIT-DR vehemently submits at the outset that both the lower authorities have rightly disallowed the assessee’s sec.10(10D) exemption claim of Rs.38,09,506 made in the lower proceedings. He next invited our attention that . Sri.Ignatius Mathew Kalapurakkal. the DRP’s detailed discussions in its directions dated 28.11.2023 that even a remand report was sought from the Assessing Officer wherein the assessee himself expressed his inability to get even photocopy of the life insurance policy concerned. That being the case, as evidenced from the appeal file before us, we are of the considered view that both the lower authorities have decided instant appeal against the assessee on account of his failure to produce all the relevant details. Rejected accordingly.