KARAM ALI KHAN Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS is an assessee's appeal filed against the order of the Commissioner of Income Tax (Appeals) -18, Mumbai having concurrent jurisdiction over CIT(A) -VI, Hyderabad dated 06 -03 -2013. The issue in appeal is about taxability of certain rental income in the hands of the assessee.

(2.) BRIEFLY stated, assessee filed his return of income declaring an income of Rs. 1,32,000/ - u/s. 139(1) of the Income Tax Act (Act). The case was taken up for scrutiny and information sought was submitted from time to time. The assessee admitted 20% of share from property situated at 16 -11 -17/2, Saleem Nagar Colony, Malakpet, Hyderabad. This property originally belongs to Smt. Sadath Khatoon, wife of the assessee, who gave a declaration on 10 -08 -1998, the relevant part is reproduced here under:

(3.) THE Ld. CIT(A) however, did not agree with the above contentions of the assessee and dismissed the appeal by stating as under: