PRADEEP KAUL
No AI summary yet for this case.
----------- 27.08.2002
Admit. The following questions of law is framed for adjudication. "Whether the deduction claimed by the assessee u/s 24(1) (iv) of the I.T. Act, on account annual charge on the property in terms of clause 4 of the Memorandum of family settlement dated 5.4.1989, was not an allowable deduction, while computing the taxable income under the head `income from house property'?"
The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal. The appeal be listed for hearing in the regular course.
D.K. JAIN, J
SHARDA AGGARWAL, J AUGUST 27, 2002 ps