Cit vs Sardar Man Singh
2007 Latest Caselaw 820 Del

Citation : 2007 Latest Caselaw 820 Del
Judgement Date : 23 April, 2007

Delhi High Court

Cit vs Sardar Man Singh on 23 April, 2007

Bench: M B Lokur, V Gupta

ORDER

1. The following question has been referred for our opinion under Section 256(1) of the Income Tax Act, 1961:

Whether, on the facts and in the circumstances of the case, the rental income in respect of the plot in the multi-storeyed building was assess- able under the head 'Income from house property' for inclusion in the total income of the assessed for each of the assessment years 1978-79 and 1979-80?

2. The admitted position is that in view of CIT v. Podar Cement (P.) Ltd. , the question of the law is required to be answered in the affirmative, in favor of the assessed and against the revenue.

The reference is disposed of accordingly.

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