PAUL JOHN Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD counsel for the petitioner and standing counsel for income-tax.

(2.) THE petitioner is one of the co-owners of the building known as "Kandonkulathy Towers", M.G. Road, Ernakulam.

(3.) IN the result, I quash exhibit P-5 and there will be a direction to the second respondent to assess the petitioner only on the basis of a valid valuation report free from the infirmities pointed out by the first respondent.