IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
  27.10.2009 
 34# 
 Present:       Mr. J.R. Goel, Adv. for the appellant/Revenue. 
 Mr. Ajay Vohra with Ms. Kavita Jha and  Mr. Sriram Krishna, Advs. for the 
 respondent. 
.
 + ITA No. 351/2008 
 Admit. 
 The following substantial question of law is framed for determination: 
 ?Whether the Ld. ITAT was correct in law and in the facts and circumstances of 
 the case in holding that in the case the ALV of the property at 8, Vasant Vihar 
 is to be taken at NIL in view of Section 23(1)(c) of the Income Tax Act, 1961 
 and not as per Section 23(1)(a) of the Income Tax Act, 1961?? 
.
.
 Filing of paper book is dispensed with. 
 With the consent of the parties, hearing is commenced today.  Arguments 
 heard in part.  To come up on 6th November, 2009 for remaining arguments. 
.
 A.K. SIKRI, J. 
.
.
.
 SIDDHARTH MRIDUL, J. 
 October 27, 2009 
 pmc