Joseph George and Co. Vs Income Tax Officer and Another

C.N. Ramachandran Nair, J.@mdashOnly two issues arise from the three questions raised in the connected appeals filed by the Assessee. The first issue is whether the income received from building under the name "Konny Building" is business income or not. Counsel contended that the Assessee is engaged in letting out rooms in the lodging house and the Konny Building is one rented out to the bank on long-term lease. It is conceded that the income from the lodging building is treated as business income and the Appellant has no grievance against the same. However, we are unable to accept the Appellant''s contention that rental income from the Konny Building also should be treated as business income because letting out building on long-term lease is not a business activity at all. While lodging is business, letting out building to the bank cannot be treated as business. It is to be assessed as income from property. We, therefore, uphold the finding of the Tribunal with regard to the confirmation of assessment on the income from the Konny Building. The next issue, i.e., liability for interest under Sections 234A and 234B is covered by a single Bench decision of this Court in Seapearl Enterprises v. Deputy CIT [2007] 294 ITR 374 . It is conceded that a Full Bench of the Punjab and Haryana High Court took the same view in the decision in 2008 (3) SLJ 492 . We do not find any ground to deviate from the view taken by the single judge of this Court which found acceptance with the Full Bench of the Punjab and Haryana High Court. Consequently, we dismiss all the appeals filed by the Assessee.