IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI


                    ITA 212/2002


          PRADEEP KAUL                        ..... Appellant
                                   Through  Mr.C.S.Aggarwal with
                                            Mr.Anil Sharma and
                                            Mr.Prakash Kumar

                              versus

          CIT                                 ..... Respondent
                                   Through   Mr.R.D.Jolly with
                                             Mr.Ajay Jha


          CORAM:
          HON'BLE MR. JUSTICE D.K. JAIN
          HON'BLE MS. JUSTICE SHARDA AGGARWAL


                              O R D E R
                             -----------
                            27.08.2002

                 Admit.
                 The  following  questions of law is  framed  for
          adjudication.
                "Whether  the  deduction claimed  by
                the  assessee u/s 24(1) (iv) of  the
                I.T.   Act, on account annual charge
                on the property in terms of clause 4
                of   the   Memorandum    of   family
                settlement  dated 5.4.1989, was  not
                an   allowable    deduction,   while
                computing  the taxable income  under
                the   head   `income    from   house
                property'?"

                 The appellant shall file within three months ten
          copies  of the cyclostyled paper books, containing  all
          documents  on  which  reliance was  placed  before  the
          Tribunal,  including  any order/orders, either  in  the
          case  of  the assessee itself or in case of  any  other
          assessee, which has been followed by the Tribunal.
                 The  appeal be listed for hearing in the regular
          course.



                                         D.K. JAIN, J


                                         SHARDA AGGARWAL, J
          AUGUST 27, 2002
          ps