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Gajalakshmi Ginning Factory Ltd. v. Commissioner Of Income-Tax
Structured Summary of the Opinion (Satyanarayana Rao, J.)
Factual and Procedural Background
The assessee is Sri Gajalakshmi Ginning Factory Ltd. (the "company"). In 1932 the company purchased a ginning factory with extensive lands appurtenant and a separate town plot (with fruit stalls). The entire purchase price was Rs. 33,000. Before the end of the accounting year 1942 the company sold the factory building, machinery and some appurtenant land for Rs. 40,000; the resulting profit was subjected to income-tax in assessment year 1942-43 without objection.
From a vacant site of 7 acres, 2 acres were reserved for a cinema and the remaining 5 acres were divided into 81 small plots under the municipal town planning scheme. By January 1943, 61 plots had been sold producing a profit of Rs. 2,036; the Income-tax Officer assessed tax on Rs. 400 of that amount, but the Appellate Assistant Commissioner (AAC) reversed and held Rs. 2,036 to be a capital receipt.
For the subsequent accounting year ending 31 January 1944 (assessment year 1944-45), the company sold the remaining plots for Rs. 9,397 and sold the fruit shop buildings for Rs. 3,800, a total of Rs. 13,197. The Income-tax Officer treated Rs. 9,397 as a capital receipt and assessed Rs. 3,800 under "business" (mistakenly thinking it was proceeds of the factory building). The assessee appealed to the AAC. By order dated 31 July 1945 the AAC upheld the Income-tax Officer's decision but reduced the business-assessed amount to Rs. 2,800.
The assessee further appealed to the Appellate Tribunal. The Tribunal, being unclear on facts, remanded the matter to the AAC for decision in accordance with law after considering all facts. After remand, the AAC concluded that both Rs. 3,800 and Rs. 9,397 (total Rs. 13,197) were assessable as business income and enhanced the assessment. On appeal to the Tribunal the assessee objected on two grounds: (1) that the entire Rs. 13,197 was a capital receipt and not business income; and (2) that Rs. 9,397 had never been the subject matter of the original appeal before the AAC and thus could not properly be added after remand. Both objections were rejected, and the Tribunal referred two questions to this Court under Section 66(1) of the Income-tax Act.
Legal Issues Presented
- Whether the inclusion and assessment of the sum of Rs. 9,397 (sale proceeds of plots of land) by the Appellate Assistant Commissioner after remand, and upheld by the Appellate Tribunal, is legal when that amount had not formed the subject matter of the appeal in respect of assessment year 1944-1945 either before the Appellate Assistant Commissioner or the Appellate Tribunal in the first instance?
- Whether the assessment of the sum of Rs. 13,197 (realised by sale of vacant plots and fruit shop buildings) under the head "business" is lawful?
Arguments of the Parties
Appellant (Assessee)'s Arguments
- The whole amount of Rs. 13,197 is a capital receipt and not business income, and therefore not assessable as income from business.
- The sum of Rs. 9,397 was never the subject matter of appeal before the Appellate Assistant Commissioner and thus the AAC was precluded from adding that amount to assessable income after the remand.
Respondent (Department)'s Arguments
- The sum of Rs. 9,397 represents profits earned by carrying on business or at least an adventure in the nature of a trade; therefore it is business income and assessable as such.
- To support that view, the Department relied on a number of English and Indian decisions (not exhaustively listed in the following table) that, on their facts, treated similar transactions as revenue in nature.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Pulleswara Rao v. Commr. of Income-tax, Madras, 1947-15 ITR 425 (Mad) | Authority of the Appellate Tribunal to remand a case; interpretation of S. 33(4) and the import of the word "thereon" in limiting the Tribunal's power to the subject-matter of the appeal. | The Court relied on this decision to show that the Tribunal had power to remand the matter to the AAC, and noted the construal that the Tribunal's power is linked to the subject-matter of the appeal; but the Court distinguished the narrower constraint on the Tribunal from the broader powers conferred on the Appellate Assistant Commissioner under S. 31. |
| Commr. of Income-tax, Punjab v. Sha Nawaz Khan, 1938-6 ITR 370 (Lah) | That once an appeal is preferred by an assessee, it is not open to the assessee to withdraw the appeal so as to prevent the Appellate Assistant Commissioner from enhancing the assessment under S. 31(3)(a). | The Court invoked this precedent to support the proposition that the AAC has a wide power under S. 31 to enhance an assessment even where the Commissioner did not prefer an appeal on that portion; this supports the AAC's jurisdiction to enhance the assessment after remand. |
| Hudson's Bay Co v. Stevens, (1909) 5 Tax. Cas. 424 | Illustration distinguishing an owner selling land (acting as owner) from a land speculator (adventure or trade); used to illuminate when sale proceeds are capital vs. revenue. | The Court quoted Farewell L.J.'s illustration to emphasize the contrast between an owner converting investment into money (capital receipt) and a speculator purchasing to sell for profit (revenue/adventure), and applied this reasoning to the facts to treat the sales as capital. |
| Kahanchand & Kishanchand v. Commr. of Income-tax, Punjab, 1944-12 ITR 472 (Lah) | Distinguishes sales that are investment of surplus capital (casual, non-recurring profits — capital) from purchases made speculatively with sole object of resale at profit (revenue). | The Court cited this case as exemplifying how fact-specific analysis determines whether land-sale profits are capital or revenue, and used it to support treating the Rs. 9,397 as a capital receipt. |
Court's Reasoning and Analysis
The Court divided its analysis into two principal parts corresponding to the two referred questions: (A) the jurisdictional question about the AAC's power to include Rs. 9,397 after remand; and (B) the characterisation of the receipts (capital v. revenue).
(A) Jurisdiction of the Appellate Assistant Commissioner (first question)
- The Court examined the statutory scheme: S. 30 grants a right of appeal to the assessee (not the Commissioner) against an assessment order; S. 33 grants a right of appeal to both the assessee and the Commissioner to the Appellate Tribunal; S. 33(4) confers remand power on the Tribunal; and S. 31 governs the powers of the Appellate Assistant Commissioner in disposing of appeals in the first instance.
- The Court emphasized S. 31(3), which empowers the Appellate Assistant Commissioner to confirm, reduce, enhance or annul an assessment. This wide power is not restricted to the specific portion of the assessment that formed the subject-matter of the original appeal to the AAC.
- Relying on the authority in Commr. of Income-tax, Punjab v. Sha Nawaz Khan, the Court held that once an appeal by an assessee is before the AAC, the AAC may enhance the assessment under S. 31(3)(a) even in relation to parts of the assessment that were not the subject of an appeal by the Commissioner.
- The Court, however, qualified the AAC's enhancement power: the AAC may not introduce new sources of income into assessment; enhancement is limited to income which was the subject of consideration for purposes of assessment by the Income-tax Officer.
- The Court distinguished the position under the Income-tax Act from appellate procedure under the Code of Civil Procedure (where cross-objections or similar procedural steps are necessary for the respondent's adverse portions to be considered); those civil procedural constraints do not apply to the AAC under the Act.
- Conclusion on jurisdiction: the AAC, in disposing of an appeal whether originally before him or after remand, exercises the power provided by S. 31 and is not strictly limited by the precise subject-matter of the initial appeal; therefore the inclusion of Rs. 9,397 by the AAC after remand was legally permissible as a jurisdictional matter.
(B) Characterisation of the receipts (second question)
- The Rs. 13,197 comprised two components: Rs. 9,397 (sale of plots appurtenant to the factory) and Rs. 3,800 (sale of the site with buildings having fruit stalls).
- Regarding Rs. 3,800 (fruit shop sites with buildings): the Court found there was no element of business — the sale could not in any sense be said to be a revenue receipt. The Court concluded this amount must be treated as capital in nature.
- Regarding Rs. 9,397 (sale proceeds of plots): the Department argued it represented business profits or an adventure in the nature of trade; the Court reviewed authorities and concluded that no single all-embracing rule can be extracted — each case is fact-specific.
- The Court examined the statutory definition of "business" in S. 2(4) (including trade, commerce, manufacture or any adventure or concern in the nature thereof) and discussed the distinction between trade/commerce (buying and selling with a view to profit) and mere alienation of capital assets.
- The Court adopted the principle that the critical factor is the intention at the time of acquisition: if property is acquired with intention to deal in it as stock-in-trade (to buy and sell for profit), sales may amount to an adventure in the nature of trade (revenue). If property was acquired as an investment or for use and only later sold (even after development such as parcelling and laying out roads), the sale is more properly a conversion of capital and a capital receipt.
- The Court relied on the Hudson's Bay illustration (owner acting as owner versus a speculator) and the Kahanchand & Kishanchand decision distinguishing speculative purchases from investment of surplus capital to conclude that the facts indicated the sales were capital in nature.
- Conclusion on characterisation: both Rs. 3,800 and Rs. 9,397 are capital receipts; therefore the total Rs. 13,197 is exempt from tax.
Holding and Implications
Holding (core rulings)
- First question: Answered in the affirmative and against the assessee — the Appellate Assistant Commissioner was legally empowered under S. 31 to include and assess the sum of Rs. 9,397 after remand.
- Second question: Answered in the negative and in favour of the assessee — the sum of Rs. 13,197 (Rs. 9,397 + Rs. 3,800) is to be treated as capital receipts and is exempt from tax.
Implications
- Direct effect on the parties: Although the Court upheld the AAC's jurisdictional power to enhance an assessment after remand (first question), on the merits the Court held that the receipts in question were capital in nature and thus not taxable. Practically, the assessee succeeds on the substantive tax issue and the sums are exempt from tax for the assessment year in question.
- The Court awarded costs to the assessee in the amount of Rs. 250.
- No broader rule beyond the statutory interpretation and the fact-specific principles applied was adopted; the Court reiterated that distinctions between capital and revenue receipts remain dependent on the particular facts of each case and on the intention at acquisition.
Disposition
As recorded in the opinion: "Answers accordingly." The formal answers were: (1) first question — affirmative against the assessee; (2) second question — negative in favour of the assessee. The assessee was granted costs of Rs. 250.
The Judgment of the Court was delivered by
Satyanarayana Rao, J.:— Two questions have been referred to this Court for decision by the Income-tax Appellate Tribunal under S. 66(1) of the Act. They are:
1. Whether on the facts and in the circumstances of the case the inclusion and assessment of the sum of Rs. 9397 representing the sale proceeds of plots of land, by the Appellate Assistant Commissioner after remand and upheld by the Appellate Tribunal, when this amount had not formed the subject matter of the appeal in respect of assessment year 1944-1945 either before the Appellate Assistant Commissioner or the Appellate Tribunal in the first instance, is legal?
2. Whether on the facts and in the circumstances of the case the assessment of the sum of Rs. 13197 realised by the sale of vacant plots and fruit shop buildings under the head “business” is lawful?
2. The assessee is Sri Gajalakshmi Ginning Factory Ltd., Palladam, hereinafter called the “company”. The company purchased in 1932 a ginning factory with extensive lands appurtenant to the factory and also a plot which was somewhat removed from the factory and was in the heart of the town of Tirupur. On this plot there were some fruit stalls. The whole lot was purchased for a sum of Rs. 33000. The extent of the land appurtenant to the building was about 11 acres 33 cents. The site of the fruit stalls was 9 cents. Before the termination of the accounting year 1942 the building, the machinery and the factory were sold together with some of the land appurtenant to it for a sum of Rs. 40000. The profit which accrued from out of that transaction was subjected to income-tax without objection during the assessment year 1942-1943. Out of the vacant site of 7 acres, two acres were reserved by the assessee for erecting a cinema theatre, and the remaining 5 acres of land was parcelled out into 81 small plots in accordance with the requirements of the town planning scheme of the municipality and the plots were sold thereafter in public auction; and by January 1943, 61 plots were sold which fetched a profit of Rs. 2036. Out of this amount the Income-tax Officer assessed the company to pay income-tax on a sum of Rs. 400. But this decision was reversed by the Appellate Assistant Commissioner on appeal who held that the sum of Rs. 2036 was a capital receipt. We are now concerned with the subsequent accounting year ending 31st January 1944. During this period, by the sale of the remaining plots the assessee realised a sum of Rs. 9397 and a further sum of Rs. 3800 from the sale of the fruit shop buildings making a total of Rs. 13197. During this assessment year now (1944-45) the sum of Rs. 9397 was treated as a capital receipt by the Income-tax Officer. He assessed the sum of Rs. 3800 under the head “business” under the erroneous impression that this amount represented the sale proceeds of the factory building on which depreciation was allowed. Against the order of the Income-tax Officer, the assessee preferred an appeal to the Appellate Assistant Commissioner. The Appellate Assistant Commissioner by his order of 31st July 1945 upheld the order of the Income-tax Officer, but reduced the amount to Rs. 2800. There was a further appeal by the assessee to the Appellate Tribunal, and the Tribunal was not clear about the facts and therefore, remanded the matter to the Appellate Assistant Commissioner for a decision in accordance with law after considering all the facts of the case. Under the law, the Appellate Tribunal had authority to remand a case, as was decided by this Court in — ‘Pulleswara Rao v. Commr of Income-tax, Madras’, 1947-15 ITR 425 (Mad). After remand, the Appellate Asst. Commissioner after considering the facts, came to the conclusion that the sum of Rs. 3800 and the sum of Rs. 9397 i.e, in all a sum of Rs. 13197 was assessable to a tax as income of business earned by the assessee. In other words he enhanced the assessment which was made by the Income-tax Officer.
3. The second order of the Appellate Assistant Commissioner was again taken on appeal to the Tribunal and the assessee objected to the order on two grounds. In the first place, it was contended that the whole of the amount of Rs. 13197 was only a capital receipt and not a business income assessable to tax under the Act. In the second place, the sum of Rs. 9397 which was never the subject matter of appeal before the Appellate Assistant Commissioner should not have been added to the assessable income by the Appellate Assistant Commissioner after remand as he was precluded from doing so because that amount was not the subject-matter of appeal before him. The decision on both these questions was adverse to the assessee; and at the instance of the assessee, a reference was made by the Appellate Tribunal of the two questions formulated above.
4. The first question referred to us raises the point relating to the jurisdiction of the Appellate Assistant Commissioner under S. 31 of the Act. In the present case, the appeal in the first instance to the Appellate Assistant Commissioner was confined only to the sum of Rs. 3800 and there could possibly be no appeal against the order of the Income-tax Officer treating the sum of Rs. 9000 and odd as a capital receipt, for, under S. 30 of the Act, the right of appeal against the order of assessment is conferred only upon the assessee and not upon the Commissioner of Income-tax. The actual subject matter of the appeal before the Appellate Assistant Commissioner was only the sum of Rs. 3800. After the matter was decided by him there was further appeal to the Appellate Tribunal under S. 33 of the Act. It must be noted that the right of appeal to the Appellate Tribunal is conferred under S. 33 also upon the Commissioner, unlike the provision in S. 30 of the Act. The Appellate Tribunal in the exercise of its power under S. 33(4) of the Act remanded the case to the Appellate Assistant Commissioner. The use of the word “thereon” in the sub-s. (4) of S. 33 has been construed as indicating that the power of the Appellate Tribunal was restricted to deal with the actual subject matter of the appeal, for, it was open to both the assessee and the Commissioner to prefer appeals to the Tribunal to the extent to which they were aggrieved by the order of the Appellate Assistant Commissioner. The power under S. 33(4) of the Act undoubtedly includes the power to remand. See — ‘Pulleswara Rao v. Commr. of Income-tax, Madras’, 1947-15 ITR 425 (Mad). But the position is different so far as the power of the Appellate Assistant Commissioner is concerned.
5. Whether the Appellate Assistant Commissioner was hearing an appeal against the order of assessment in the first instance or was hearing an appeal which was remanded by the Appellate Tribunal, he has finally to dispose of the appeal in the manner indicated in S. 31 of the Act; and under sub-s. (3) of Sec. 31, he is empowered in disposing of an appeal against an order of assessment either to confirm the order, to reduce, enhance or annul the assessment. The power, therefore, conferred upon the Appellate Assistant Commissioner by this? clause is undoubtedly wider and is not restricted to the subject matter of the appeal. Even though no appeal was preferred by the Commissioner in respect of that portion of the order of assessment of the Income-tax Officer which contained an adverse decision against the Department, in disposing of an appeal by the aggrieved assessee, though the appeal was confined in its subject matter to a portion of the order, it would be open to the Appellate-Assistant Commissioner to deal with the whole of the assessment order of the Income-tax Officer, even to enhance the assessment. It was held that when once an appeal was preferred by an assessee, it would not be open to the assessee to withdraw the appeal so as to prevent the Appellate Assistant Commissioner from enhancing the assessment under S. 31(3)(a) of the Act. Vide — ‘Commr. of Income-tax, Punjab v. Sha Nawaz Khan’, 1938-6 ITR 370 (Lah). Of course, it would not be open to the Appellate Assistant Commissioner to introduce into the assessment new sources, as his power of enhancement should be restricted only to the income which was the subject matter of consideration for purposes of assessment by the Income-tax Officer.
6. In view of this scheme underlying the provisions of the Act, it is difficult to accept the contention strenuously urged on behalf of the assessee, that the Appellate Assistant Commissioner, while dealing with the appeal after remand, was not entitled to enhance the assessment so as to include the sum of,Rs. 9397 also in the assessable income on the ground that it was not a capital receipt but was a revenue receipt. That decision may be right or wrong. But that is a matter for consideration on the merits. It seems to us difficult to draw a distinction between cases where the Assistant Commissioner was dealing with an appeal which was remanded and an appeal which was heard by him in the first instance. The only power which he could exercise in disposing of an appeal whether received by him after remand or directly against the order of the Income-tax Officer is the one conferred upon him by S. 31 of the Act, and it is not subject to any restrictions arising out of the subject matter of the appeal. The position, however, in the civil cases, i.e appeals arising under the Code of Civil Procedure is different. For, there the aggrieved party, whether he is the plaintiff or the defendant, has got the right to appeal against that portion of the decree which is adverse to him and by which he was aggrieved, and the appellate Court can deal only with such subject matter as was properly brought before it and not otherwise.
7. If the respondent did not file an appeal in respect of that portion of the decree which was adverse to him, it is open to him to file a Memorandum of Cross objections in case his opponent chooses to prefer an appeal against that portion of the decree which was adverse to him. Without a Memorandum of cross objections, the matter to the extent to which the decision was against the respondent, could not be brought up before the Appellate Court, subject, however, to this exception viz., that it would be open to the respondent without filing Memorandum of cross-objections to support the judgment of the lower Court on the grounds other than those on which it was based by the trial Court. The procedure to be followed and the powers to be exercised by the appellate Court are entirely different under the Code of Civil Procedure from that which obtains under the Income-tax Act. As stated already, while the assessee is entitled to prefer an appeal against the order of assessment by which he was aggrieved, no such right was given to the Commissioner. The powers of the Appellate Assistant Commissioner which he is entitled to exercise are wider under S. 31 of the Act than those which could be exercised by an Appellate Court under the Code of Civil Procedure. The analogy, therefore, of what obtains in appeals under the Code of Civil Procedure does not apply to the case of the appeals against the assessment orders of the income-tax Officer to the Appellate Assistant Commissioner. The answer, therefore, to the first of the two questions must be in the affirmative and against the assessee.
8. There remains the second question. The sum of Rs. 13197 referred to in that question consists of two amounts, an amount of Rs. 9397 which represents the sale proceeds of the plots of land which were appurtenant to the factory, and a sum of Rs. 3800 which represents the sale proceeds of the site with the buildings in which there were certain fruit shops. So far as the latter amount is concerned, there cannot possibly be any difficulty in answering the question, in favour of the assessee, as that amount can in no sense be said to be a revenue receipt as opposed to a capital receipt. There is no element of any business in the matter of the sale of those sites, and it is difficult to follow the legal basis on which a contrary conclusion was reached by the Appellate Assistant Commissioner and by the Appellate Tribunal.
9. The sum of Rs. 9397, in our opinion, must also be treated as a capital receipt and not a revenue receipt. It was claimed by the Department that this amount really represents profits earned by the assessee by carrying on business or at any rate an adventure in the nature of a trade; and in support of this view, a number of decisions, English and Indian, were cited., in which on a given set of facts one view or the other was held. It is, however, not possible from an examination of these decisions-to evolve a satisfactory definition or draw the line of demarcation between a capital receipt and a revenue receipt. As is often the case, each case must be decided on its own facts and no hard and fast rule can be laid down. That is the only principle that emerges on an analysis of the decisions cited at the Bar. When, it is claimed that an income is an income earned by carrying on a business, one has naturally to look into the definition of “business” contained in the Act (vide S. 2(4)) where it is defined as including any trade, commerce or manufacture or any adventure or concern in the nature of trade, commerce or manufacture. It consists, therefore, really of two parts. The activities of a person constitute either trade, commerce or manufacture or it may be an adventure or concern not exactly amounting to trade, commerce or manufacture, but may be something analogous or in the nature of a trade, commerce or manufacture. Now then, what is trade? Trade has been explained in the Concise Oxford Dictionary as “business, especially mechanical or mercantile, employment opposed to profession carried on as means of livelihood or profit”. The meaning of ‘commerce’ as given by the same Dictionary is ‘exchange of merchandise, especially on large scale’.’ In ordinary parlance, trade and commerce carry with them the idea of purchase and sale with a view to make profit. If a person buys goods with a view to sell them for profit, it is an ordinary case of trade.
10. If the transactions are in a large scale it is called commerce. Nobody can define the volume of business which would convert a trade into commerce. But everybody understands the distinction between the two with sufficient vagueness. It cannot be said that the-sale of the plots by the assessee is trade or commerce in the ordinary sense of the term. Indeed, it was not claimed by the Department at any stage of these proceedings that the person did in fact carry on trade in sites for the purpose of earning profit. But what was claimed was that the transactions of the assessee in selling these plots were an adventure in the nature of a trade, and therefore it falls within the definition of ‘business’ and the profit he made is profit which accrued from a business. If a person buys lands with a view to sell them and thereafter carries on certain operations so as to bring greater profit and facilities the sale of the plots, it can be said, if it is a single transaction, that his activity is adventure in the nature of trade, for, the essence of a trade, buying and selling for profit, is present in that activity. But if a person buys land with no intention of selling it and after a long interval finds it convenient to sell the land by parcelling it out intr different plots and also by laying out roads and providing other amenities with a view to get more price, it cannot be said that the activity which he carried on has any element of trade, commerce or business and it cannot be said, therefore, that it is an activity in the nature of a trade. He was merely selling and did not at the time of buying start with the intention of buying and selling with a view to make profit. The intention must be that even at the time when the property was acquired it was so acquired for the purpose of sale with a view to make profit. In other words, the object of the acquirer was to deal in that commodity, if one may use that expression, as he deals with the goods in the course of an ordinary trade. In the absence of any such intention gatherable from the circumstances of the case, it is difficult, if not impossible, to hold that the activity he carried on was something analogous to a trade and therefore, the profit he made was not a capital receipt but a revenue receipt.
11. It is not necessary to deal with any of the decisions cited at the Bar, except to make a passing reference to the case in — ‘Hudson's Bay Co v. Stevens’, (1909) 5 Tax. Cas. 424, where at page 437 Farewell L.J gave the illustration which is nearer to the present case. There, the learned Lord observed:
“Again, a landowner may lay out part of his estate with roads and sewers and sell it in lots for building, but he does this as ‘owner’, not as a land ‘speculator’” (the italics (here ‘ ’) are ours).
12. The contrast is, therefore, between an owner selling the property for the purpose of converting his investment into money and a speculator purchasing property with a view to sell and make profit out of it. If it is the latter, it may be an adventure in the nature of a trade and the income would not be a capital receipt but an income earned by exercise of a trade or something in the nature of a trade and would be assessable to tax.
13. The case in — ‘Kahanchand and Kishanchand v. Commr of Income-tax, Punjab’, 1944-12 ITR 472 (Lah) to which our attention was drawn by Mr. Rama Rao Sahib, the learned counsel for the Commissioner of Income-tax, refers to two transactions, one of which was held to be an investment of surplus capital and the profits arising from the sales were casual and non-recurring and therefore, not taxable, while in the other case which related to 158 kanals of land the purchase was from the beginning a speculative purchase and the brothers intended to sell the land to their best advantage. It was held that it was not an investment of surplus capital but a purchase made with the sole and exclusive object of selling it at a profit when a suitable opportunity had occurred. This case itself brings out the distinction between, and explains under what circumstances the profits received by the sale of land would be a capital receipt and when it would be a revenue receipt. It is unnecessary, therefore, to refer to the other decisions on the point. In our opinion, the sum of Rs. 9397 also should be treated as a capital receipt. It, therefore, follows that the sum of Rs. 13197 is exempt from tax and the second question must be answered in the negative and in favour of the assessee. As the assessee has substantially succeeded, he is entitled to costs, which we fix at Rs. 250.
B/D.H
14. Answers accordingly.
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