S.H. SYED SULTAN Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THE above Tax Case (Appeals) are filed at the instance of the assessee as against the orders of the Income Tax Appellate Tribunal for the assessment years 2009 -10 and 2011 -12 raising the following substantial questions of law:

(2.) THE brief facts are as follows:

(3.) SINCE the assessee did not file any objection, the Assessing Officer determined fair market value as per the guideline value as on 01.04.1981, namely, period of inheritance of the property by the assessee, at Rs. 300/ - per cent and allowed the deduction as therein.