This appeal has been preferred by the assessee against the order of Ld. Commissioner of Income Tax(Appeals)-, Shimla (hereinafter referred to as CIT(A)) dated 14.2.2017 relating to assessment year 2014-15.

2. Coming to the merits of the case, both the Ld. representatives of the parties have fairly agreed that the issue addressed in the present appeal is identical to what has been decided by the Co-ordinate Bench in ITA No. 798/CHD/2012 in the case of Hycron Electronics Vs ITO.

3. The relevant facts of the case are that the assessee firm derives income from manufacturing of fans and started its business activity/operation on 2.2.2016 and the initial assessment year for claim of deduction u/s 80IC of the Income Tax Act, 1961 (in short the) was 2 assessment year 2006-07. The assessee has already claimed deduction under section 80IC of theto the extent of 100% eligible profit for five years period from assessment year 2006-07 to 2010-11. The assessee had again claimed 100% deduction against eligible profit in the relevant assessment year 2014-15, which was 9 t h year of production by claiming substantial expansion of the unit in assessment year 2010-11. Relying upon the aforesaid decision of theAT in the case of Hycron Electronics (supra), the claim was rejected by the lower authorities. In the aforementioned peculiar facts and circumstances, since the issue on facts and law is identical and we find the submissions to be correct; accordingly, respectfully following the precedent, the appeal of the assessee is rejected.

4. In the result, appeal of the assessee is dismissed. Order pronounced in the Open Court on 03.10.2017. Sd/- Sd/- (ANNAPURNA GUPTA) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated 3 rd October, 2017 *Rati* Copy to:

1. The Appellant

2. The Respondent

3. The CIT

4. The CIT(A)

5. The DR Assistant Registrar, ITAT, Chandigarh