MUNSHI RAM SOLANKI,DELHI vs. CIT, NEW DELHI

ITA 2700/DEL/2026Status: DisposedITAT Delhi09 July 2026AY 2014-1510 pages
AI SummaryAllowed

What were the facts?

The assessee's appeal concerns the taxability of the interest component of land acquisition compensation. The lower authorities assessed this interest under 'income from other sources' by invoking specific sections of the Income Tax Act.

What did the Tribunal hold?

The Tribunal held that the interest received under Section 28 of the Land Acquisition Act is an accretion to the value and part of the enhanced compensation, not taxable as income from other sources. The decision in CIT vs. Ghanshyam HUF was affirmed.

What were the issues?

The key issue was whether interest received on land acquisition compensation under Section 28 of the Land Acquisition Act is taxable as income from other sources or part of capital gains exempt under Section 10(37).

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 28,Section 57(iv),Section 56(1)(a),Section 145A(b),Section 10(37),Section 56(2)(viii),Section 45(5),Section 34

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH

Hearing: 02.07.2026Pronounced: 02.07.2026

PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2014-15, 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/250/2024-25/1067056564(1), dated 26.07.2024 involving proceedings under section 147 r.w.s. 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Case called twice. None appears at the assessee’s behest. He is accordingly proceeded ex-parte. 2

For the reasons stated in the assessee’s condonation averments, delay of 530 days in filing of the instant appeal is condoned 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

The order continues below.

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