CIT v. Naresh Khattar (HUF)

261 ITR 664High Court2003#1508 most cited

What is CIT v. Naresh Khattar (HUF) authority for?

An adverse inference cannot be drawn against an assessee solely based on uncorroborated loose papers found during a search or on a statement made during the search that is later retracted, unless the Assessing Officer conducts independent enquiry to establish the facts.

75

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Naresh Khattar (HUF) · 261 ITR 664 · Delhi High Court · search assessment · section 132 · section 153A · adverse inference · uncorroborated loose papers · retracted statement · independent inquiry by AO · evidentiary value of search material

Sections most often in play

Section 143(3)Section 153ASection 69BSection 153DSection 132(1)Section 14ASection 56(2)(x)Section 80IC

Issues it is cited on

section 153a proceedingssection 132(5)section 28(v)section 100section 23(3)retracted statementsection 56(2)(x)valuation of sharessection 153(c)(1)section 80icsection 131(1a)section 94

Judgments citing CIT v. Naresh Khattar (HUF)

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd, New Delhi

ITA 306/DEL/2021[2015-16]Status: DisposedITAT Delhi09 Jul 2024AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd, New Delhi

ITA 305/DEL/2021[2014-15]Status: DisposedITAT Delhi09 Jul 2024AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd, New Delhi

ITA 304/DEL/2021[2013-14]Status: DisposedITAT Delhi09 Jul 2024AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd, New Delhi

ITA 303/DEL/2021[2012-13]Status: DisposedITAT Delhi09 Jul 2024AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd, New Delhi

ITA 302/DEL/2021[2011-12]Status: DisposedITAT Delhi09 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd, New Delhi

ITA 301/DEL/2021[2010-11]Status: DisposedITAT Delhi09 Jul 2024AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi

ITA 300/DEL/2021[2017-18]Status: DisposedITAT Delhi09 Jul 2024AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi

ITA 299/DEL/2021[2015-16]Status: DisposedITAT Delhi09 Jul 2024AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi

ITA 296/DEL/2021[2011-12]Status: DisposedITAT Delhi09 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi

ITA 295/DEL/2021[2010-11]Status: DisposedITAT Delhi09 Jul 2024AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi

ITA 275/DEL/2021[2018-19]Status: DisposedITAT Delhi09 Jul 2024AY 2018-19

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi

ITA 274/DEL/2021[2016-17]Status: DisposedITAT Delhi09 Jul 2024AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

DCIT Central Circle-25, New Delhi vs. Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi

ITA 273/DEL/2021[2014-15]Status: DisposedITAT Delhi09 Jul 2024AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

Neel Metal Products Ltd (Formely Known As Neel Auto Pvt Ltd), New Delhi vs. ACIT Central Circle-25, New Delhi

ITA 240/DEL/2021[2018-19]Status: DisposedITAT Delhi09 Jul 2024AY 2018-19

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

Neel Metal Products Ltd, New Delhi vs. ACIT Central Circle-25, New Delhi

ITA 239/DEL/2021[2018-19]Status: DisposedITAT Delhi09 Jul 2024AY 2018-19

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

Neel Metal Products Ltd, New Delhi vs. ACIT Central Circle-25, New Delhi

ITA 238/DEL/2021[2017-18]Status: DisposedITAT Delhi09 Jul 2024AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

Neel Metal Products Ltd, New Delhi vs. ACIT Central Circle-25, New Delhi

ITA 232/DEL/2021[2013-14]Status: DisposedITAT Delhi09 Jul 2024AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr.AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty

…h Jain HUF (Delhi HC) reported in 352 ITR 629, 254 ITR 261 (Del) CIT vs. Dr. S. Bharti ITA No.301/Del/2021 & 8 other appeals- DCIT vs. Assessee-1 ITA No.295/Del/2021 & 7 other appeals – DCIT vs. Assessee-2 ITA No.232/Del/2021 & 2 Appeals (Ass.1 vs. ACIT) and 261 ITR 664 (Del) CIT V. Naresh Khattar (HUF), of Hon’ble Jurisdictional High Court. 17.1 Ld. DR has however, supported the findings of CIT(A). 18. On going through the facts of the instant issue we find that the excel extract of a computer kept at the residence of Shri Suresh Kumar Mishra has been relied without any evidence to show that the computer was…

ACIT, Circle CC 15, New Delhi vs. Alka Mendiratta, Delhi

In the result, the appeals of the Revenue are dismissed and the Cross Objections of the assessees are also dismissed

ITA 1864/DEL/2021[2016-17]Status: DisposedITAT Delhi08 Mar 2024AY 2016-17

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Amit Goel, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 153ASection 69

…the taxation of notional or fictitious income contrary to the strict provisions of Article 265 of the Constitution of India as held by the Supreme Court in the case of KP Verghese \/s. ITO (1981) 131 ITR 597." (xx) In the case of CIT vs. Naresh Khattar (HUF) 261 ITR 664 (Del), the Court had held as under:- "8. There is no gainsaying that to invoke the provisions of section 69B of the Act, the burden is on the Revenue to prove that the real investment exceeds the investments shown in the books of accounts of the appellant. As observed by the Apex Court in K.P. Varghese v. ITO [1981] 131 ITR 597. to throw the bur…

ACIT, CC-15, New Delhi vs. Yash Pal Mendiratta, Delhi

In the result, the appeals of the Revenue are dismissed and the Cross Objections of the assessees are also dismissed

ITA 1863/DEL/2021[2016-17]Status: DisposedITAT Delhi08 Mar 2024AY 2016-17

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Amit Goel, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 153ASection 69

…the taxation of notional or fictitious income contrary to the strict provisions of Article 265 of the Constitution of India as held by the Supreme Court in the case of KP Verghese \/s. ITO (1981) 131 ITR 597." (xx) In the case of CIT vs. Naresh Khattar (HUF) 261 ITR 664 (Del), the Court had held as under:- "8. There is no gainsaying that to invoke the provisions of section 69B of the Act, the burden is on the Revenue to prove that the real investment exceeds the investments shown in the books of accounts of the appellant. As observed by the Apex Court in K.P. Varghese v. ITO [1981] 131 ITR 597. to throw the bur…

Gupta Prime Resorts Private Limited, Jaipur vs. DCIT Central Circle, Ajmer

In the result, this appeal of the assessee is allowed

ITA 549/JPR/2023[2019-20]Status: DisposedITAT Jaipur30 Nov 2023AY 2019-20

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri Arvind Kumar (CIT)
Section 132Section 142(1)Section 153ASection 153DSection 234BSection 250Section 271ASection 69

…section 69 was not accepted by ld. CIT (A) then how the normal business income can be taxed without bringing on record the corroborative evidences in support of addition. The Hon’ble High Court of Delhi in the case of CIT vs. Naresh Khattar HUF reported in 261 ITR 664 has held that burden to establish that an investment has been made onus is on the revenue. Further no evidence has been brought on record to substantiate the allegation that the investment is from unexplained sources and rather as per assessment order passed by ld. AO it is expenditure. Accordingly plea of ld. D/R that section 292B may cure th…