JASVIRI DEVI,UTTAR PRADESH vs. ITO WARD 2 (1), MORADABAD

ITA 5108/DEL/2026Status: DisposedITAT Delhi21 September 2026AY 2017-184 pages
AI SummaryAllowed

What were the facts?

The assessee's appeal concerned the taxability of the interest component of land acquisition compensation for AY 2017-18. The lower authorities had assessed this interest income under Section 57(iv) read with Sections 56 and 145A(b) of the Income-tax Act.

What did the Tribunal hold?

The Tribunal held that the interest income on enhanced compensation under the Land Acquisition Act, 1894, is not taxable, even after statutory amendments. The action of the lower authorities in taxing this interest income was reversed.

What were the issues?

The key issue was whether the interest component of land acquisition compensation is taxable as income from other sources under the Income-tax Act.

Which sections of the Income-tax Act were involved?

Section 57,Section 56,Section 145A,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI

Before: SHRI SATBEER SINGH GODARA

Hearing: 04.08.2026Pronounced: 04.08.2026

This assessee’s appeal for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2025-26/1085629356(1), dated 05.02.2026, involving proceedings under section 147 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Case called twice. None appears at the assessee’s behest. She is accordingly proceeded ex-parte.

2.

Delay of 5 days in filing of the assessee’s/Revenue’s instant appeal is condoned in larger interest of justice and in light of Collector, Land & Acquisition vs. Mst. Katiji & Others (1987) 167 ITR 471 (SC).

3.

It emerges during the course of hearing that the sole substantive issue between

The order continues below.

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