COMMISSIONER OF INCOME TAX DEL vs. M/S A.R.CHADHA & CO.
ITA - 532 / 2004HC Delhi27 August 20041 pages
For Petitioner: J R GOEL, S C SHARMA
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 27.08.2004 .
Present: Mr J.R. Goel with Mr S.C. Sharma for the appellant. . . + ITA.No. 532/2004 * Admit.
Following question of law is required to be determined by the court: ''Whether, in absence of a licence to run a cinema hall and when the assessee had shown income under the head ''Income from house property'', the Tribunal was correct in law in allowing expenditure as business expenditure and other allowable deductions as if the assessee was running the business of a cinema hall?'' .
The Paper books be filed by the appellant within a period of three months as per rules. . . CHIEF JUSTICE . . . BADAR DURREZ AHMED, J August 27, 2004 M