RANDHIR SINGH,YAMUNANAGAR vs. ITO, YAMUNANAGAR

ITA 661/CHANDI/2026Status: DisposedITAT Chandigarh22 September 2026AY 2017-183 pages
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What were the facts?

The assessee received interest on enhanced compensation, on which TDS was deducted. The Assessing Officer brought this interest to tax under Section 56(2)(viii). The CIT(A) dismissed the appeal due to a one-day delay.

What did the Tribunal hold?

The Tribunal concurred with the statutory mandate of Section 57(iv) that only 50% of the interest income is taxable. Therefore, the addition was restricted to 50% of the interest amount.

What were the issues?

Whether interest on enhanced compensation is taxable under Section 56(2)(viii) and if Section 57(iv) allows for a deduction of 50% of such interest.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 56(2)(viii),Section 57(iv),Section 194A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM

MANOJ KUMAR AGGARWAL (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2017-18 arises out of an order of learned Commissioner of Income Tax (Appeals), [CIT(A)] dated 11.02.2026 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 147 r.w.s. 144B of the Act on 28.03.2022. 2. During assessment proceedings, it was noted by Ld. AO that the assessee received interest on enhanced compensation of Rs.68.64 Lacs from District Revenue Officer u/s 28 of Land

The order continues below.

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