COMMISSIONER OF INCOME TAX Vs. V SEKAR

JUDGEMENT

(1.) THE question referred to us at the instance of the Revenue is :

(2.) THE assessee is Development Officer in Life Insurance Corporation. The assessee claimed that additional conveyance allowance received by him should be allowed as a deduction. The AO rejected that claim. On appeal by the assessee, the Dy. CIT, following its earlier decision has held that 20 per cent of additional conveyance allowance should be allowed as a deduction. The Tribunal following the decision of the Tribunal held that 80 per cent of the additional conveyance allowance should be allowed as a deduction. Hence, the reference at the instance of the Revenue.

(3.) IN the light of the above decision, we answer the question referred to in favour of the Revenue and against the assessee.