SCOTT R.BAYMAN vs. COMMISSIONER OF INCOME TAX,DEL
ITA - 285 / 2003HC Delhi17 Aug 2012
Section 131Section 143(1)(a)Section 17Section 2
Assessing Officer held that the amount of
Rs. 50,51,971/- was a perquisite in the hands of the assessee by virtue of
Section 17 (2) (iv).
3.
The reasoning of the Assessing Officer was that the expenses incurred by
the employer was to suit the requirements of employee ... Rs.50,51,977 was a
perquisite without any sustainable reasoning. It is urged that the perquisite
value of rent free accommodation under Section 17(2)(i) had been declared by
the appellant in return of his income which was assessed. In these
circumstances, the reference to Section 17(2
