CIT Vs. K C GOKHANI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These two appeals have arisen out of the same order passed by the Tribunal dated 7-5-2003.

(3.) The assessee who is an employee of the LIC of India was in receipt of the conveyance allowance and additional conveyance allowance from its employer. These appeals relate to assessment years 1992-93 and 1993-94 respectively. The assessee has claimed that the additional conveyance allowance received by him from his employer was not includible in his income under Section 10(14) of the Income Tax Act, 1961. The claim of the assessee to exemption of the said allowance from income-tax was rejected inter alia on the ground that assessee has not filed any proof or evidence that conveyance allowance was wholly and exclusively spent for the purpose of his employment.