Aishwarya Rai Bachchan v. Pr. CIT

135 Taxmann.com 335Income Tax Appellate Tribunal2022#8358 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 147Section 148Section 263Section 144BSection 142(1)Section 143(3)Section 148ASection 151A

Issues it is cited on

revision under section 263revision u/s 263section 263(1)lack of enquirymalabar industrialerroneous and prejudicialreason to believesection 148a(d)faceless assessmentsection 263section 26reopening of assessment

Judgments citing Aishwarya Rai Bachchan v. Pr. CIT

MAHATMA PHULE GRAMIN BIGARSHETI SAHAKAR PAT SANSTHA LTD,KOLHAPUR vs. PCIT-1, PUNE, PUNE

In the result, the appeal filed by the assessee is dismissed

ITA 1049/PUN/2025[2018-19]Status: DisposedITAT Pune09 Jan 2026AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2018-19 Mahatma Phule Gramin Bigarsheti Pcit-1, Pune Sahakar Pat Sanstha Vs. A/P Hattiwade, Ajara, Kolhapur – 416505 Pan: Aaaam2608K (Appellant) (Respondent) Assessee By : None (Written Submission Filed) Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 09-12-2025 Date Of Pronouncement : 09-01-2026 O R D E R

For Appellant: None (written submission filed)For Respondent: Shri Amol Khairnar, CIT-DR
Section 139(1)Section 139(4)Section 147Section 148Section 263Section 80ASection 80PSection 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2018-19 Mahatma Phule Gramin Bigarsheti PCIT-1, Pune Sahakar Pat Sanstha Vs. A/P Hattiwade, Ajara, Kolhapur – 416505 PAN: AAAAM2608K (Appellant) (Respondent) Assessee by : None (written submission filed) Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 09-12-2025 Date of pronouncement : 09-01-2026 O R D E R PER R.K. PANDA, V.P: This appeal filed by the assessee is directed against the order dated 28.03.2025 passed u/s 263 of the Income Tax Act,…

CHINTAN HARSHAD KANAKIA,MUMBAI vs. ITO WARD 42(1)(1), MUMBAI

In the result, ground No.3 of appeal is allowed

ITA 2822/MUM/2025[2015-16]Status: DisposedITAT Mumbai01 Jan 2026AY 2015-16

Bench: Shri Pawan Singhsmt Renu Jauhriassessment Year: 2015-16 (Hybrid Hearing) Chintan Harshad Kanakia, Ito Ward 42 (1)(1) Room No. 103, Sacovar Apt., Sagar Complex, 703, Kautilya Bhavan, Vs. Saibaba Nagar, Borivali (W), Bkc, Mumbai -400051 Mumbai Pan – Agnpk6023E

Section 10(38)Section 132Section 143(2)Section 148Section 148ASection 151ASection 234BSection 254(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “C”, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER SMT RENU JAUHRI, ACCOUNTANT MEMBER Assessment Year: 2015-16 (Hybrid hearing) Chintan Harshad Kanakia, ITO Ward 42 (1)(1) Room No. 103, Sacovar Apt., Sagar Complex, 703, Kautilya Bhavan, Vs. Saibaba Nagar, Borivali (W), BKC, Mumbai -400051 Mumbai PAN – AGNPK6023E (Appellant) (Respondent) Assessee by Ms. Riddhisha Jain, CA Revenue by Shri Virabhadra Mahajan, SR. D.R. Date of Hearing 03.11.2025 Date of Pronouncement 01.01 .2026 Order Under Section 254(1) of Income Tax Act Per: Pawan Singh, Judicial Member: 1. This appeal…

DHARAM CHAND AGARWAL,KANPUR (UTTAR PARDESH) vs. PRINCIPAL COMMISSIONER OF INCOME TAX, KANPUR- I

In the result, the appeal of the assessee is partly allowed

ITA 358/LKW/2024[2016-2017]Status: DisposedITAT Lucknow31 Dec 2025AY 2016-2017

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2016-17 Dharam Chand Agarwal, Vs. Pr. Commissioner Of Income Tax, 14/75 D Gopal Vihar Civil Lines, Kanpur-I, U.P. Kanpur, U.P. Pan: Aanpa1942L (Appellant) (Respondent) Assessee By: Sh. P.K. Kapoor, C.A. Revenue By: Sh. R.K. Agarwal, Cit Dr Date Of Hearing: 07.10.2025 Date Of Pronouncement: 31.12.2025 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Pr. Cit, Kanpur-1 On 31.03.2024 Under Section 263 Of The Income Tax Act, 1961, Wherein The Ld. Pcit Has Set Aside The Order Passed By The Ld. Ao On 28.03.2022 Under Section 147 R.W.S. 144B For The A.Y. 2016-17 & Directing Him To Pass A Fresh Assessment Order. The Grounds Of Appeal Are As Under:- “1. Because The Assessment Order U/S 147 R.W.S 144 Dated 28.03.2022, Which Has Been Set Aside U/S 263 Of The Act By The Impugned Order Passed By Pr. Cit, Itself Was Illegal & Was Not Enforceable Due To Various Infirmities In The Initiation & Conclusion Of Re-Assessment Proceedings, The Same Could Not Have Been Subjected To Revision U/S 263 Of The Act & Consequently The Impugned Order Is Bad In Law & Wholly Without Jurisdiction. Without Prejudice To The Aforesaid 2. Because The Pr. Cit Has Erred In Law & On Facts In Holding That The Assessment Order Dated 28.03.2022 Passed By The Assessing Officer, Nfac U/S 147 R.W.S 144B Of The Act Is Erroneous In So Far As It Is Prejudicial To The Interest Of Revenue & In Setting Aside The Same By Exercising His Revisionary Jurisdiction U/S 263 Of The Act.

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. R.K. Agarwal, CIT DR
Section 133ASection 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘A’ BENCH, LUCKNOW BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2016-17 Dharam Chand Agarwal, vs. Pr. Commissioner of Income Tax, 14/75 D Gopal Vihar Civil Lines, Kanpur-I, U.P. Kanpur, U.P. PAN: AANPA1942L (Appellant) (Respondent) Assessee by: Sh. P.K. Kapoor, C.A. Revenue by: Sh. R.K. Agarwal, CIT DR Date of hearing: 07.10.2025 Date of pronouncement: 31.12.2025 O R D E R PER NIKHIL CHOUDHARY, A.M.: This is an appeal filed by the assessee against the orders of the ld. Pr. CIT, Kanpur-1 on 31.03.2024 under section 263 of t…

HARISH BANGA,HISAR vs. ASSESSMENT UNIT, NEW DELHI

In the result, both the substantial ground of appeal is allowed

ITA 4893/DEL/2025[2018-19]Status: DisposedITAT Delhi19 Dec 2025AY 2018-19

Bench: Shri Pawan Singhassessment Year: 2018-19 (Physical Hearing) Harish Banga, Assessment Unit, 264, Bank Colony, Hisar, Vs. Faceless Assessment Unit Haryana – 125001. Income Tax Department, Pan – Abqpb 8845 F New Delhi-110001. (Appellant) (Respondent) Present For: Assessee By : Shri H.K. Batra, Ca & Shri Naman Chawla, Ca Revenue By : Shri Virender Kumar Singh, Sr. D.R. Date Of Hearing : 04.12.2025 Date Of Pronouncement : 19.12 .2025 O R D E R Per : Pawan Singh: This Appeal By The Assessee Is Directed Against The Order Of Cit (A) Dated 08.07.2025 Vide Assessment Year 2018-19. The Assessee Has Raised Following Grounds Of Appeal:-

For Appellant: Shri H.K. Batra, CA &For Respondent: Shri Virender Kumar Singh, SR. D.R
Section 147Section 148Section 148ASection 151ASection 56Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES “SMC”, NEW DELHI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2018-19 (Physical hearing) Harish Banga, Assessment Unit, 264, Bank Colony, Hisar, Vs. Faceless Assessment Unit Haryana – 125001. Income Tax Department, PAN – ABQPB 8845 F New Delhi-110001. (Appellant) (Respondent) Present for: Assessee by : Shri H.K. Batra, CA & Shri Naman Chawla, CA Revenue by : Shri Virender Kumar Singh, SR. D.R. Date of Hearing : 04.12.2025 Date of Pronouncement : 19.12 .2025 O R D E R Per : Pawan Singh, Judicial Member: This appeal by the Assessee is directed agains…

SHASHWAT R BELAPURKAR,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX-42, MUMBAI, MUMBAI

In the result, appeal is allowed

ITA 2600/MUM/2025[2013-14]Status: DisposedITAT Mumbai31 Jul 2025AY 2013-14

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am Shashwat R Belapurkar, Pcit-42, C/O Ca Himanshu Gandhi 16Th Floor, Room No.808, Kautilya Bhavan, C- D Wing, Trade World Tower, Kamala Vs. 41 To C-43, Block, Bandra Kurla Mills Compound, Lower Parel (W), Complex, Bandra (East), Mumbai-400013 Mumbai 400051 (Appellant) : (Respondent) Pan No. Aajpb 9995J Appellant By : Shri Himanshu Gandhi Respondent By : Ms. Kavita P. Kaushik, Sr. Dr (Appellant) (Respondent) Date Of Hearing : 31.07.2025 Date Of Pronouncement : 31.07.2025

For Appellant: Shri Himanshu GandhiFor Respondent: Ms. Kavita P. Kaushik, Sr. DR
Section 143(1)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM Shashwat R Belapurkar, PCIT-42, C/o CA Himanshu Gandhi 16th Floor, Room No.808, Kautilya Bhavan, C- D Wing, Trade World Tower, Kamala Vs. 41 to C-43, Block, Bandra Kurla Mills Compound, Lower Parel (W), Complex, Bandra (East), Mumbai-400013 Mumbai 400051 (Appellant) : (Respondent) PAN NO. AAJPB 9995J Appellant by : Shri Himanshu Gandhi Respondent by : Ms. Kavita P. Kaushik, Sr. DR (Appellant) (Respondent) Date of Hearing : 31.07.2025 Date of Pronouncement : 31.07.2025 O R D E R Per Saktijit…

LATITUDE INFRAVENTURES,NAGPUR vs. PCIT,NAGPUR-1, NAGPUR

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 350/NAG/2024[2017-18]Status: DisposedITAT Nagpur22 Oct 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.349/Nag./2024 (Assessment Year : 2016–17) ITA no.350/Nag./2024 (Assessment Year : 2017–18) Latitude Infraventures 322, Modi no.2, Sitabuldi ……………. Appellant Nagpur 440 010 PAN – AAEFL9303P v/s Principal Commissioner of Income Tax ……………. Respondent Nagpur–1, Nagpur Assessee by : Shri Abhay Agrawal Revenue by : Shri Sandipkumar Salunke Date of Hearing – 10/10/2024 Date of Order – O R D E R PER K.M. ROY, A.M. These appeals have been filed by the assessee challenging th…

LATITUDE INFRAVENTURES,NAGPUR vs. PCIT,NAGPUR-1, NAGPUR

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 349/NAG/2024[2016-17]Status: DisposedITAT Nagpur22 Oct 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.349/Nag./2024 (Assessment Year : 2016–17) ITA no.350/Nag./2024 (Assessment Year : 2017–18) Latitude Infraventures 322, Modi no.2, Sitabuldi ……………. Appellant Nagpur 440 010 PAN – AAEFL9303P v/s Principal Commissioner of Income Tax ……………. Respondent Nagpur–1, Nagpur Assessee by : Shri Abhay Agrawal Revenue by : Shri Sandipkumar Salunke Date of Hearing – 10/10/2024 Date of Order – O R D E R PER K.M. ROY, A.M. These appeals have been filed by the assessee challenging th…

ALCOA TRADING PVT LTD,MUMBAI vs. PR. COMMISSIONER OF INCOME TAX-2, MUMBAI

In the result, appeal of the assessee is allowed

ITA 1225/MUM/2024[2014-15]Status: DisposedITAT Mumbai09 Jul 2024AY 2014-15

Bench: Shri Amarjit Singh & Shri Rahul Chaudharyassessment Year: 2014-15 Alcoa Trading Pvt. Ltd. Ito, Ward-2(1)(1), Mumbai Monaji Building, 3Rd Floor, Room No. 54, Champa Gali, Vs. M.J. Market, Kalbadevi Road, Mumbai-400002. Pan: Aaica 3535 D (Appellant) (Respondent) Present For: Assessee By : Shri Prakash Jhunjhunwala Revenue By : Shri Ajay Chandra, Cit/Dr

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri Ajay Chandra, CIT/DR
Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Assessment Year: 2014-15 Alcoa Trading Pvt. Ltd. ITO, Ward-2(1)(1), Mumbai Monaji Building, 3rd Floor, Room No. 54, Champa Gali, Vs. M.J. Market, Kalbadevi Road, Mumbai-400002. PAN: AAICA 3535 D (Appellant) (Respondent) Present for: Assessee by : Shri Prakash Jhunjhunwala Revenue by : Shri Ajay Chandra, CIT/DR Date of Hearing : 13.06.2024 Date of Pronouncement : 09.07.2024 O R D E R PER AMARJIT SINGH, ACCOUNTANT MEMBER: This appeal of the assessee for the asses…

RAMASAMY SATHIYAN,KARUR vs. ACIT CENTRAL CIRCLE 2, TRICHY

In the result, the appeal filed by the assessee is dismissed

ITA 324/CHNY/2022[2018-19]Status: DisposedITAT Chennai12 Jun 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.324/Chny/2022 िनधा"रण वष"/Assessment Years: 2018-19 Ramasamy Sathyan, Vs. The Assistant Commissioner Of 32, Kamarajapuram North, Income Tax, Karur, Tamil Nadu 639 002. Central Circle 2, [Pan: Aayps7833F] Trichy. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 09.05.2024 घोषणा की तारीख /Date Of Pronouncement : 12.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Order Dated 08.03.2022 Passed By The Ld. Principal Commissioner Of Income Tax (Central), Chennai-2, Chennai Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short] For The Assessment Year 2018-19..

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 10Section 143(3)Section 156Section 263Section 263(1)

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी जगदीश, लेखा सद" के सम" । Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Jagadish, Accountant Member आयकर अपील सं./I.T.A. No.324/Chny/2022 िनधा"रण वष"/Assessment Years: 2018-19 Ramasamy Sathyan, Vs. The Assistant Commissioner of 32, Kamarajapuram North, Income Tax, Karur, Tamil Nadu 639 002. Central Circle 2, [PAN: AAYPS7833F] Trichy. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent by : Shri R. Clemen…

M/S. WESCON FINANCE & LEASING PVT. LTD,MUMBAI vs. DCIT , CENTRAL CIRCLE -1(4) , MUMBAI

In the result, appeal of the assessee is allowed

ITA 1635/MUM/2022[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11
For Appellant: Shri Rajkumar singhFor Respondent: Shri Satyapal Kumar (Sr. AR)
Section 133ASection 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकरअपीलसं/ I.T.A. No.1635/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2010-11) Wescon Finance & Leasing Pvt. बिधम/ DCIT, Central Circle-1(4) Ltd. Room No. 902, 9th Floor, Old Vs. C/o D. C. Bothra & Co. LLP (CA) CGO Building, Annexe, M. K. (formerly known as D. C. Bothra Road, Mumbai-400020. & Co.) 297, Tardeo Road, Wille Mansion, 1st Floor, Opp. Bank of India, Nana Chowk, Mumbai- 400007. स्थधयीलेखधसं./जीआइआरसं./PAN/GIR No. : AAACW0534A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: S…

THE DCIT, CIRCLE-4(1)(1),, AHMEDABAD vs. MRUNAL SANTRAMDAS VERMA,, AHMEDABAD

ITA 231/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad09 Dec 2022AY 2011-12
For Appellant: Shri S.N. Soparkar, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R
Section 144Section 147Section 50CSection 68

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 The DCIT, Mrunal Santramdas Circle-4(1)(1), Verma, Ahmedabad Vs 307, Sarthik Square, (Appellant) Nr. GNFC Tower, S.G. Highway, Ahmedabad-380054 PAN: AETPV0713J (Respondent) C.O. No. 50/Ahd/2017 (In ITA No. 231/Ahd/2017) Assessment Year 2011-12 Mrunal Santramdas The DCIT, Verma, Circle-4(1)(1), 307, Sarthik Square, Vs Ahmedabad Nr. GNFC Tower, (Respondent) S.G. Highway, Ahmedabad-380054 PAN: AETPV0713J (Appellant) Assessee by: Shri S.N…

M/S.MGN AGRO PROPERTIES PVT.LTD.,MUMBAI vs. PR.CIT(CENTRAL),MUMBAI-2, MUMBAI

ITA 746/MUM/2021[2008-09]Status: DisposedITAT Mumbai08 Sept 2022AY 2008-09

Bench: Shri M. Balaganesh & Shri Kuldip Singhassessment Year: 2008-09

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Ms. Mamta Bansal, D.R
Section 115JSection 143(3)Section 254Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 M/s. MGN Agro Properties Pr. CIT (Central), Pvt. Ltd., (Successor Entity Room No.1920, 19th Floor, of Krishiraj Trading Ltd.) B-9 Trade World, Vs. Air India Building, Kamala Mill Compound, Nariman Point, Lower Parel, Mumbai - 400021 Mumbai-400 013 PAN: AACCM3422H (Appellant) (Respondent) Present for: Assessee by : Shri Vartik Choksi, A.R. Shri Ajay Nagpal, A.R. Revenue by : Ms. Mamta Bansal, D.R. Date of Hearing : 01 . 07 . 2022 Date of Pr…

INDIAN REDCROSS SOCIETY,GODHARA vs. THE ITO, (EXEMPTION) WARD,, VADODARA

In the result, appeal of the assessee is allowed

ITA 1732/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad31 May 2022AY 2010-11

Bench: The Appeal Is Heard & Decided.”

For Appellant: Shri Parin Shah, A.RFor Respondent: Shri S.S. Shukla, Sr. D.R
Section 10Section 148Section 234ASection 234BSection 250Section 271(1)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Pramod Kumar, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Indian Redcross Society, The Godhara, ITO(Exemption), PAN: AAATI3644Q Vs Vadodara, (Appellant) (Respondent) Assessee by: Shri Parin Shah, A.R. Revenue by: Shri S.S. Shukla, Sr. D.R. Date of hearing : 12 -04-2022 Date of pronouncement : 31-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-5, Vadodara in Appeal no. CIT(…