JAWAHAR LAL GUPTA, J. - (1.) THE Tribunal has referred the following question for the opinion of this Court : "Whether, on the facts and in the circumstances of the case, the Tribunal erred in law in upholding the decision of the AAC in allowing the set off of loss relating to house property against income under the other heads for the asst. yrs. 1976 -77 to 1978 -79 -
(2.) THE assessee had paid interest during the relevant years. On this basis, it has claimed that the loss against the income from house property be set off against the income under the other heads. The claim was declined by the assessing authority. However, the AAC found that "any loss computed under the head 'House property' is adjustable against other income as per the provisions of S. 71 of the Act". Thus, the assessing authority was directed to "compute the income from house property after allowing interest on the borrowed capital....and adjust the loss, if any, against other income of the appellant for the three years". The order passed by the appellate authority was affirmed by the Tribunal on the basis of its decision in the case of K.K. Dhanda & Sons. Since a reference had already been made to this Court in the case of K.K. Dhanda & Sons, the Tribunal had sought the opinion of this Court even in the present case.
(3.) WE have heard learned counsel for the parties. On behalf of the Revenue, Mr. R.P. Sawhney has vehemently contended that S. 23 specifically provides that there is no question of loss in the case of income from house property. Thus, the view taken by the Tribunal cannot be sustained. The claim has been controverted by Mr. A.K. Mittal, who has appeared on behalf of the assessee.;