JASPAL SINGH,PANCHKULA vs. INCOME TAX OFFICER, PANCHKULA

ITA 514/CHANDI/2026Status: DisposedITAT Chandigarh24 August 2026AY 2018-195 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the reopening of assessment was valid. Following a coordinate bench decision, it ruled that interest on enhanced compensation is taxable as income from other sources, with a 50% deduction allowed.

What were the facts?

The assessee received interest on enhanced land acquisition compensation. The Assessing Officer made an addition of 50% of this interest as income from other sources. The CIT(A) dismissed the assessee's appeal for non-compliance with notices.

What were the issues?

The key issues were the validity of reopening the assessment and the taxability of interest received on enhanced land acquisition compensation.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 144,Section 10(37),Section 56(2)(viii),Section 145A,Section 57(iv),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH, ‘A’ CHANDIGARH

Before: SHRI LALIET KUMAR & SHRI VIJAY VARMA

For Appellant: Shri Navdeep Monga, Advocate
For Respondent: Shri Vivek Vardhan, Addl. CIT Sr.DR
Hearing: 18.08.2026Pronounced: 24.08.2026

PER LALIET KUMAR, JM

This is an appeal filed by the assessee feeling aggrieved by the order passed by the ld. Commissioner of Income Tax (Appeals), NFAC [in short ‘the CIT (A)’] dated 08.01.2026 passed for assessment year 2018-19. 2. The facts of the case are that the assessee is an individual who filed his original return of income for A.Y. 2018-19 on 31.08.2018 declaring income of Rs. 30,10,168/-. Subsequently, a revised return

ITA 514/CHD/2026 A.Y. 2018-19 2 was filed on 26.03.2019 declaring total income of Rs. 1,55,239/-. The case was selected for scrutiny and assessmen

The order continues below.

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