SUNIL NARULA Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) BENCH 'G', Delhi, in ITA No. 1344/Del/2004 relevant for the asst. yr. 1998 -99.

(2.) THE assessee had filed a return in which he sought to set off the losses incurred by him in his real estate consultancy business against the rental income from house property.

(3.) THE AO had directed an Inspector to ascertain whether the assessee was carrying on any business but he found that the premises were locked.