RABINDRA NARAYAN BHATTACHARJEE,AMDIHA vs. ITO, WARD 3(2)/PURULIA, PURULIA

ITA 1773/KOL/2026Status: DisposedITAT Kolkata16 September 2026AY 2022-20234 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that compensation received for compulsory acquisition of land under the RFCTLAAR Act is not taxable, as per Section 96 of the RFCTLAAR Act and Circular No. 36/2016. Therefore, the addition made by the AO was deleted.

What were the facts?

The assessee received compensation of ₹80,09,698/- for compulsory acquisition of rural agricultural land under the RFCTLAAR Act, 2013, and claimed it as exempt income. The AO treated this compensation as taxable short-term capital gain, which was upheld by the CIT(A).

What were the issues?

Whether compensation received for compulsory acquisition of rural agricultural land under the RFCTLAAR Act is taxable income under the Income-tax Act, 1961.

Which sections of the Income-tax Act were involved?

Section 10(37),Section 2(14)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, KOLKATA

For Appellant: Shri Abhishek Bansal, AR
For Respondent: Shri Dipu Koley, DR
Hearing: 27.08.2026Pronounced: 16.09.2026

Per Rajesh Kumar, AM:

This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 09.03.2026 for the AY 2022-23. 2. The only issue raised by the assessee is against the order of ld. CIT (A) upholding the assessment order, wherein the ld. AO treated the compensation of ₹80,09,698/- received by the assessee on compulsory acquisition of land under the RFCTLAAR Act, 2013 as taxable income.

3.

The facts in brief are that the assessee filed the return of income on 02.07.2022, declaring total income of ₹5,11,760/- Rabindra Narayan Bhattacharjee; A.Y. 2022-23 after claiming the exempt income of ₹80,09,698/-. Th

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 10(37)

All 558 judgments and leading authorities on Section 10(37) →

Recent GST High Court judgments

Search GST case law →