CIT Vs. KARNATAKA STATE WAREHOUSING CORPORATION

JUDGEMENT

(1.) Heard.

(2.) Admit. By consent, heard for final disposal at the stage of admission.

(3.) The substantial questions of law raised in the present appeal reads thus: Whether on the facts and in the circumstances of the case and in law the Tribunal was correct in holding that the warehousing rental charges received by the assessee is assessable under the head income from business and not under the head income from house property?