RAJ DULARI BHASIN Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal under Section 260A(1) of the Income Tax Act, 1961 ('Act') is directed against the impugned order dated 12th May 2013 passed by the Income Tax Appellate Tribunal ('ITAT') in ITA No. 2183/Del/2000 for the Assessment Year ('AY') 1990-91.

(2.) While admitting this appeal the Court by its order dated 18th May 2004 framed the following question of law for consideration:

(3.) The brief facts leading to filing of the present appeal are that the Appellant, Smt. Raj Dulari Bhasin, aged about 94 years, who is having no regular source of income, was an owner of a house property at X-24, Hauz Khas, New Delhi ('the property in question'). The land on which the property in question was located, had been acquired by her on 18th March 1958 for a sale consideration of Rs. 5,500. The land was purchased and the house so constructed was for self use and had been continued to be under her occupation for more than 30 years. The aggregate cost of construction was about Rs. 86,285.