IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
         ITA 732/2005  
 . 
 RAM KRISHAN ASSOCIATE P.LT      ..... Appellant 
 Through Mr.A.K.Porwal, Advocate. 
 versus 
 . 
 COMMISSIONER OF INCOME TAX          ..... Respondent 
 Through Mr.Sanjeev Sabharwal, 
 Advocate. 
 CORAM: 
 HON'BLE MR. JUSTICE VIKRAMAJIT SEN 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 . 
 O R D E R 
                               08.12.2006 
 Admit. 
 The following substantial question of law arises: 
 1.Whether a person though a Licensee but has exclusive rights over a property is 
 not owner for the purposes of Section 22 of the Income Tax Act, 1961? 
 2.Whether the appellant was/is entitled to 1/5th statutory deduction as claimed 
 in view of various provisions as enshrined u/s 22 to 27 and 269UA of Income Tax 
 or would it constitute income from other sources? 
 Appellant is directed to file the paper-books within three months 
 in accordance with the High Court Rules. 
 List in due course. 
 VIKRAMAJIT SEN, J 
 . 
 . 
 S. MURALIDHAR, J 
 DECEMBER 08, 2006 
 'ac' 
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