COMMISSIONER OF INCOME TAX Vs. KHALID MEHDI

JUDGEMENT

(1.) In R.C. No. 75 of 1979, the following question : "Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was justified in holding that the rent of the building should be assessed under the head Income from property ?" has been referred for the opinion of this court at the instance of the Revenue. In this case, there are three respondents : Khalid Mehdi Khan, Toufiq Mehdi Khan and A. N. Nisar Mehdi Khan.

(2.) In R. C. No. 163 of 1979, the following questions have been referred for the opinion of this court, at the instance of the Revenue : "

(3.) The dispute centres round a well-known cinema theatre in the City called Skyline Theatre which is owned by five persons, viz., Rafiq Mehdi Khan, Arif Mehdi Khan, Khalid Mehdi Khan, Toufiq Mehdi Khan and A. N. Nisar Mehdi Khan.