Section 22

INCOME FROM HOUSE PROPERTY.

The annual value of property consisting of any buildings or lands appurtenant thereto of which the assessee is the owner 400 , other than such portions of such property as he may occupy for the purposes of any business or profession carried on by him the profits of which are chargeable to income-tax, shall be chargeable to income-tax under the head "Income from house property".

Related Judgements

COMMISSIONER OF INCOME-TAX v. J. V. GUPTA & SONS (HUF).

COMMISSIONER OF INCOME TAX v. K. RAJAGOPALAN.