B M GUPTA Vs. ACIT

JUDGEMENT

(1.) By this common Judgment, four appeals being ITA Nos. 1184/06, 1185/06, 1186/06 and 1191/06 filed by the Appellant are disposed of, as all these appeals have common ground.

(2.) These appeals arise out of a decision dated 24th February, 2006 passed by learned Income Tax Appellate Tribunal.

(3.) Appellant is the owner of the premises bearing Municipal No. 50/1, Ist Floor, Janpath, New Delhi which have been let out. The rent of this premises was increased retrospectively with effect from 1-4-94 by way of an agreement and as a result thereof, the appellant received a sum of Rs. 38,55,827.40/- during the financial year 1999-2000 on account of arrears of rent for the period 1-4-94 to 31-03-99. The appellant did not offer this rental income in the year relevant to the assessment year of receipt nor offered the same in the relevant assessment years.