NEETA S SHAH Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The following question of law is referred under Section 256(2) of the Income Tax Act:

(2.) The history of the case is more cumber some, while the question of law referred is quitesimple.

(3.) In an earlier proceedings, this Court held that the income from the building held by the assessees as co-owners, should be assessed in the hands of the assessees individually according to their respective shares; however, in respect of the income from letting of the air-conditioning plant, same was to be assessed as the income of association of persons, (for short A.O.P.)