- (1.) This appeal by the assessee is directed against the order dt. 9th Dec., 1988 of the CIT(A), Central-I, Calcutta and the relevant assessment year is 1984-85. To contest the appeal the assessee has set forth as many as 10 grounds. Grounds No. 1 and 10 are general. Ground No. 9 was not pressed at the time of hearing. Hence, this ground stands disposed of accordingly.
(2.) Grounds No. 2 and 3 relate to Allahabad Property and deriving income therefrom. Of course, the matter of depreciation is also in dispute with regard to the aforesaid property.
(3.) The Assessing Officer added a sum of Rs. 35,250 being rental income from the said house property at Allahabad under the head Income from House Property against the rental income shown at Rs. 3,000 by the assessee. The Assessing Officer made the aforesaid addition of Rs. 35,250 considering the estimated interest @ 15% on interest free advance of Rs. 2,35,000 taken by the assessee from the tenant. When the matter came on appeal before the CIT(A) he too confirmed the action of the Assessing Officer.;