Section 10(14) of the Income Tax Act

Ranvir Singh Chaudhary, New Delhi vs. DCIT, Circle-68(1), New Delhi

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

Bench: Shri R.K. Pandaassessment Year: 2014-15 Ranvir Singh Chaudhary, Vs Dcit, E-157, Sarita Vihar, Circle-68(1), New Delhi. New Delhi. Pan: Acxpc3842R (Appellant) (Respondent) Assessee By : Shri Dharamvir Taneja, Ca Revenue By : Shri M. Barnwal, Sr. Dr Date Of Hearing : 15.07.2021 Date Of Pronouncement : 29.07.2021 Order This Appeal Filed By The Assessee Is Directed Against The Order Dated 31St May, 2018 Of The Cit(A)-21, New Delhi, Relating To Assessment Year 2014-15. 2. Although A Number Of Grounds Have Been Raised By The Assessee, These All Relate To The Order Of The Cit(A) In Confirming The Addition Of Rs.4,13,210/- Made By The Ao On Account Of The Following:- I) Addl. Conveyance Allowance - Rs.1,67,125/- Ii) Allowance To Development Officer For Procuring Business - Rs.1,67,125/- Iii) Fixed Conveyance Allowance - Rs. 78,960/- ---------------- Total Taxable Income Rs.4,13,210/- ========= 3. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & An Employee Of Lic Of India. He Has Filed His Return Of Income On 31St July, 2014 Declaring A Total Income Of Rs.21,51,240/-. During The Course Of Assessment Proceedings, The Ao Observed From Form No.26As That Tds Has Been Deducted On Salary Income Of Rs.25,18,896/- Whereas The Assessee Has Declared Salary Income Of Rs.20,94,610/-. He Noted That The Assessee Has Claimed Exemption U/S 10(14)(1) For Rs.4,22,810/- Under The Following Heads:-