Section 25

AMOUNTS NOT DEDUCTIBLE FROM INCOME FROM HOUSE PROPERTY.

Notwithstanding anything contained in section 24, any annual charge or interest chargeable under this Act which is payable outside India (not being interest on a loan issued  for public subscription before the 1st day of April, 1938), on which tax has not been paid or deducted under Chapter XVII-B and in respect of which there is no person in India who may be treated as an agent under section 163 shall not be deducted in computing the income chargeable under the head "Income from house property".

Related Judgements

COMMISSIONER OF INCOME TAX v. K. RAJAGOPALAN.

MAKUM TEA CO. (INDIA) LTD. v. DEPUTY COMMISSIONER OF INCOME TAX & ANR.