CIT v. Ghanshyam (HUF)

315 ITR 1Supreme Court of India2009#207 most cited

What is CIT v. Ghanshyam (HUF) authority for?

Interest received under Section 28 of the Land Acquisition Act, 1894, is considered part of the enhanced compensation on compulsory acquisition of land. It is taxable as 'capital gains' and not separately as 'interest income' under the head Income from Other Sources.

363

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Ghanshyam HUF · Section 28 Land Acquisition Act · enhanced compensation · compulsory acquisition · interest income taxability · capital gains · Section 10(37) Income Tax Act · Section 45(5) Income Tax Act · Section 56(2)(viii) Income Tax Act · agricultural land acquisition

Also reported as

8 SCC 412182 Taxmann 368

Sections most often in play

Section 56(2)(viii)Section 57(iv)Section 10(37)Section 143(3)Section 263Section 1961Section 45(5)Section 142(1)
Read the full judgment

Issues it is cited on

section 2(viii)section 56(viii)section 155(16)section 45(5)(c)section 145b(1)section 45(5)(b)section 23(1a)section 145bsection 145a(b)section 45(5)section 57(iv)section 56(2)(viii)

Judgments citing CIT v. Ghanshyam (HUF)

Kamla Devi, Hisar vs. ITO, Ward-5, Hisar

In the result appeal of the assessee is allowed

ITA 1418/DEL/2022[2012-13]Status: DisposedITAT Delhi21 Sept 2022AY 2012-13
For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Mithalesh Kr. Pandey, Sr. DR
Section 10(37)Section 147Section 148Section 28

…amendment u/s 56 was also made to provide that such income shall be taxable as income from other sources in the year in which it is received. However such amendment was not in respect to the decision of the 5 honourable Supreme Court in case of Ghanshyam HUF 315 ITR 1. Despite the above changes made u/s 14 5A and u/s 56 (2) with effect from 1 June 2010, so as to tax the interest on compensation or enhanced compensation as income from other sources u/s 56 in the year of receipts, the judicial precedents held that the interest awarded to landowners u/s 28 of the land acquisition act, 1894 on enhanced compensation…

ITO Ward-1, Fatehabad vs. Girish Kumar, Fatehabad

In the result, the Appeal filed by the Department of Revenue is dismissed

ITA 5084/DEL/2019[2016-17]Status: DisposedITAT Delhi06 Jul 2022AY 2016-17

Bench: Shri N. K. Billaiya & Sh. Yogesh Kumar U.S.

For Appellant: Sh. Lalit Mohan, CAFor Respondent: Shri R. S. Yadav, Sr. D.R
Section 10Section 10(37)Section 28Section 37Section 56Section 56(2)Section 56(2)(viii)Section 57

…er the interest paid under the provisions of Section 28 of Land Acquisition Act is a part of enhanced compensation or is it taxable as interest income or not. The said issue has been considered by the Hon'ble Supreme Court in the case of CIT Vs. Ghanshyam HUF 315 ITR 1 held that the interest paid on the excess amount u/s 28 of Land Acquisition Act, 1894, depends upon a claim by the person whose land is acquired, where as interest u/s 34 of Land Acquisition Act is for delay in making payment. Interest u/s 28 of Land Acquisition Act is a part of enhanced value of land which is not the case in the matter of payment…

Sayyad Rafiq Ali Iiahi Baksh, Latur vs. Income-Tax Officer, Ward - 1, Latur

Appeals are dismissed in above terms

ITA 1326/PUN/2019[2012-13]Status: DisposedITAT Pune31 May 2022AY 2012-13

Bench: Shri S. S. Godarasl.

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 143(3)Section 28Section 56Section 56(2)(VIII)Section 57

…at the land itself was agricultural. To buttress the contention that interest u/s 28 of the LAA is a part of compensation and hence not chargeable to tax, the ld. AR chiefly relied on the judgment of the Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) before the Tribunal in which it has been held that interest U/S.28 under The Land Acquisition Act, is to be taxed as part of consideration on receipt basis. This judgment was delivered on 16-07-2009. The Finance (NO.2) Act, 2009 w.e.f. 01-04-2010 inserted clause (viii) to section 56(2) providing that: "income by way of interest received on com…

Sayyad Maksood Ali Iiahi Baksh, Latur vs. Income-Tax Officer, Ward - 1, Latur

Appeals are dismissed in above terms

ITA 1325/PUN/2019[2012-13]Status: DisposedITAT Pune31 May 2022AY 2012-13

Bench: Shri S. S. Godarasl.

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 143(3)Section 28Section 56Section 56(2)(VIII)Section 57

…at the land itself was agricultural. To buttress the contention that interest u/s 28 of the LAA is a part of compensation and hence not chargeable to tax, the ld. AR chiefly relied on the judgment of the Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) before the Tribunal in which it has been held that interest U/S.28 under The Land Acquisition Act, is to be taxed as part of consideration on receipt basis. This judgment was delivered on 16-07-2009. The Finance (NO.2) Act, 2009 w.e.f. 01-04-2010 inserted clause (viii) to section 56(2) providing that: "income by way of interest received on com…

Sayyad Atik Ali Iiahi Baksh, Latur vs. Income-Tax Officer, Ward - 1, Latur

Appeals are dismissed in above terms

ITA 1324/PUN/2019[2012-13]Status: DisposedITAT Pune31 May 2022AY 2012-13

Bench: Shri S. S. Godarasl.

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 143(3)Section 28Section 56Section 56(2)(VIII)Section 57

…at the land itself was agricultural. To buttress the contention that interest u/s 28 of the LAA is a part of compensation and hence not chargeable to tax, the ld. AR chiefly relied on the judgment of the Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) before the Tribunal in which it has been held that interest U/S.28 under The Land Acquisition Act, is to be taxed as part of consideration on receipt basis. This judgment was delivered on 16-07-2009. The Finance (NO.2) Act, 2009 w.e.f. 01-04-2010 inserted clause (viii) to section 56(2) providing that: "income by way of interest received on com…

Sayyad Matin Alli Iiahi Baksh, Latur vs. Income-Tax Officer, Ward - 1, Latur

Appeals are dismissed in above terms

ITA 1327/PUN/2019[2012-13]Status: DisposedITAT Pune31 May 2022AY 2012-13

Bench: Shri S. S. Godarasl.

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 143(3)Section 28Section 56Section 56(2)(VIII)Section 57

…at the land itself was agricultural. To buttress the contention that interest u/s 28 of the LAA is a part of compensation and hence not chargeable to tax, the ld. AR chiefly relied on the judgment of the Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) before the Tribunal in which it has been held that interest U/S.28 under The Land Acquisition Act, is to be taxed as part of consideration on receipt basis. This judgment was delivered on 16-07-2009. The Finance (NO.2) Act, 2009 w.e.f. 01-04-2010 inserted clause (viii) to section 56(2) providing that: "income by way of interest received on com…

Sayyad Hakeem Ali Iiahi Baksh, Latur vs. Income-Tax Officer, Ward - 1, Latur

Appeals are dismissed in above terms

ITA 1323/PUN/2019[2012-13]Status: DisposedITAT Pune31 May 2022AY 2012-13

Bench: Shri S. S. Godarasl.

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 143(3)Section 28Section 56Section 56(2)(VIII)Section 57

…at the land itself was agricultural. To buttress the contention that interest u/s 28 of the LAA is a part of compensation and hence not chargeable to tax, the ld. AR chiefly relied on the judgment of the Hon'ble Supreme Court in CIT Vs. Ghanshyam (HUF) (2009) 315 ITR 1 (SC) before the Tribunal in which it has been held that interest U/S.28 under The Land Acquisition Act, is to be taxed as part of consideration on receipt basis. This judgment was delivered on 16-07-2009. The Finance (NO.2) Act, 2009 w.e.f. 01-04-2010 inserted clause (viii) to section 56(2) providing that: "income by way of interest received on com…

Bhagwan Vithoba More, Latur vs. Income-Tax Officer, Ward - 1, Latur

Appeal is dismissed in above terms

ITA 1806/PUN/2017[2010-11]Status: DisposedITAT Pune12 May 2022AY 2010-11

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteshri Bhagwan Vithoba More, The Income Tax Officer At Post Kopergaon, Ward -1, Latur Taluka & Dist. Latur Vs. Pan : Azvpm7554P

For Appellant: Shri Sharad A ShahFor Respondent: Shri S.P. Walimbe
Section 10(37)Section 144Section 145ASection 147Section 23Section 23(2)Section 28Section 34Section 45(5)Section 56(2)(viii)

…venue’s miscellaneous application MA No. 42/Pun/2020 which has accepted on 20.08.2021 in the latter’s favour. Mr. Shah thereafter submitted that the interest income in issue is not taxable going by the hon’ble apex court decision in CIT vs. Ghanshyamdas (HUF) 315 ITR 1 (SC) r.w.s. 10(37) of the Act. We find no merit inn assessee’s instant argument once the legislature has inserted Section 56(2)(viii) vide Finance Act 2009 w.e.f. 01.04.2010 holding interest received on compensation or on enhanced compensation referred to in “clause (b) of Section 145A” as treating the corresponding income as income from “other” so…

Pranav Saran, New Delhi vs. ACIT Circle-32(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 499/DEL/2021[2016-17]Status: DisposedITAT Delhi04 May 2022AY 2016-17

Bench: Shri Amit Shukla & Shri Pradip Kumar Kedia

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Ajay Kumar, Senior DR
Section 10(37)Section 143(3)Section 194LSection 251Section 251(2)Section 28Section 45Section 45(5)Section 56Section 57

…e Land Acquisition Act and, therefore, such interest income partakes the nature of compensation as held by Hon’ble Supreme Court in the case of UOI & Ors. Vs. Hari Singh reported in 302 CTR 458 (SC) and CIT vs. 4 ITA No.499/Del./2021 Ghanshyam (HUF) (2009) 315 ITR 1. According to the assessee, since the land was agricultural land being used for agricultural operations in for last many years of acquisition and, therefore, such agricultural land which was acquired by the Government and thus compensation received from the Government is exempt u/s 10(37) of the Act. The AO however did not accept this claim. 5.…

Madhav Pandharinath Kande, Latur vs. Income-Tax Officer

Appeal is dismissed

ITA 2584/PUN/2016[2013-14]Status: DisposedITAT Pune28 Apr 2022AY 2013-14

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteshri Madhav Pandharinath The Income Tax Officer Kande Ward -3 Vs. A/P Dhanora, Tal. Ahmedpur Latur Latur 413515 Pan – Cbwpp1670A Appellant Respondent Appellant By: Shri Bharat Shah Respondent By: Shri S.P. Walimbe Date Of Hearing: 25.04.2022 Date Of Pronouncement: 28.04.2022 O R D E R Per S.S. Godara, Jm This Assessee’S Appeal For Ay 2013-14 Is Against The Order Of The Cit(A) 2, Aurangabad Dated 04.07.2017 Passed In Case No. Pn/Cit (A)-2/Set Aside/Pn/66/2011-12.755 Involving Proceedings Under Section 143(3) R.W.S. 260A Of The Income Tax Act, 1961 In Short The Act.

For Appellant: Shri Bharat ShahFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 23Section 23(1)Section 23(2)Section 28Section 34Section 45Section 56(2)(viii)

…venue’s miscellaneous application MA No. 42/Pun/2020 which has accepted on 20.08.2021 in the latter’s favour. Mr. Shah thereafter submitted that the interest income in issue is not taxable going by the hon’ble apex court decision in CIT vs. Ghanshyamdas (HUF) 315 ITR 1 (SC) r.w.s. 10(37) of the Act. We find no merit inn assessee’s instant argument once the legislature has inserted Section 56(2)(viii) vide Finance Act 2009 w.e.f. 01.04.2010 holding interest received on compensation or on enhanced compensation referred to in “clause (b) of Section 145A” as treating the corresponding income as income from “other” so…

Mangej Bai, Gurgaon vs. ITO Ward-1, Bhiwani

In the result, all the appeals of the assessee are allowed

ITA 4195/DEL/2019[2013-14]Status: DisposedITAT Delhi28 Apr 2022AY 2013-14

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Ajzpr9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Aaypo1779J A N D आ.अ.सं./ I.T.A No. 4195/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Mangej Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Bjqpm9754F अपीलाथ"/Appellants ""यथ"/Respondents

For Appellant: Shri Mahavir Singh, AdvocateFor Respondent: 10/03/2022
Section 10(37)Section 10(37)(i)Section 28

…I.T.A. Nos.4193 to 4195/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.” NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/o. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. PAN No. AJZPR9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/o. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgao…

Om Wati, Gurgaon vs. ITO Ward -01, Bhiwani

In the result, all the appeals of the assessee are allowed

ITA 4194/DEL/2019[2013-14]Status: DisposedITAT Delhi28 Apr 2022AY 2013-14

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Ajzpr9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Aaypo1779J A N D आ.अ.सं./ I.T.A No. 4195/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Mangej Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Bjqpm9754F अपीलाथ"/Appellants ""यथ"/Respondents

For Appellant: Shri Mahavir Singh, AdvocateFor Respondent: 10/03/2022
Section 10(37)Section 10(37)(i)Section 28

…I.T.A. Nos.4193 to 4195/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.” NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/o. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. PAN No. AJZPR9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/o. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgao…

Ramesh Bai, Gurgaon vs. ITO Ward -01, Bhiwani

In the result, all the appeals of the assessee are allowed

ITA 4193/DEL/2019[2013-14]Status: DisposedITAT Delhi28 Apr 2022AY 2013-14

Bench: Shri Challa Nagendra Prasad, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Ajzpr9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Aaypo1779J A N D आ.अ.सं./ I.T.A No. 4195/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Mangej Bai, Income Tax Officer, बनाम C/O. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. Pan No. Bjqpm9754F अपीलाथ"/Appellants ""यथ"/Respondents

For Appellant: Shri Mahavir Singh, AdvocateFor Respondent: 10/03/2022
Section 10(37)Section 10(37)(i)Section 28

…I.T.A. Nos.4193 to 4195/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.” NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A No. 4193/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Ramesh Bai, Income Tax Officer, बनाम C/o. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgaon, Haryana – 122 001. PAN No. AJZPR9626F A N D आ.अ.सं./ I.T.A No. 4194/Del/2019. िनधा"रणवष"/Assessment Year: 2013-14 Smt. Om Wati, Income Tax Officer, बनाम C/o. Mahavir Singh, Advocate, Ward : 01, Vs. H. No. 1078, Sector: 15, Part-2, Bhiwani. Gurgao…

Sh. Geeta Ram, Panchkula vs. DCIT/ITO, Ward-1, Panchkula

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 439/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh18 Apr 2022AY 2017-18

Bench: Smt.Diva Singh & Shri Vikram Singh Yadavshri Geeta Ram बनाम Dcit/Ito, Ward-1 H.No. 154, Devi Nagar, Aayakar Bhawan, Panchkula- Haryana Sector-3, Panchkula Haryana-134109 "थायी लेखा सं./Pan No: Axipr8782R

For Appellant: Shri B.M. Monga, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 10(37)Section 143(1)Section 250Section 28Section 56(2)Section 57

…isition Act towards compulsory acquisition of agriculture land. It was submitted that the said amount was exempt under section 10(37) of the Act and in support reliance was placed on the Hon’ble Supreme Court decisions in case of CIT Vs Ghanshyam (HUF) (2009) 315 ITR 1(SC), CIT Vs. Govind Bhai 2 Mamaiya, [2014] 52 taxmann.com 270, CIT vs. Chet Ram(HUF), [2017] 86 taxmann.com 103, UOI Vs. Hari Singh, [2018] 91 taxmann.com 20. It was submitted that these decisions were brought to the notice of the Ld. CIT(A), however, he has failed to consider the legal proposition so laid down by the Hon’ble Supreme Court and has…

Land Acquistion Office, Gurgaon vs. DCIT (TDS), Gurgaon

In the result, all the three appeals of the assessee are allowed

ITA 41/DEL/2021[2012-13]Status: DisposedITAT Delhi22 Mar 2022AY 2012-13

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Jitender Wadhwa, CAFor Respondent: Shri N.C. Swain, CIT DR
Section 194ASection 201(1)Section 28Section 34Section 56

…ITA Nos. 39 40 41/Del/2021 Land Acquisition Office vs DCIT 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 39, 40 & 41/Del/2021 Asstt.Years:2010-11, 2011-12 & 2012-13 Land Acquisition Office, Vs. DCIT, (TDS) Huda Complex, Sector 14, Gurgaon Gurgaon, Haryana – 122001 PAN RTKL00706G (Appellant) (Respondent) Assessee by: Shri Jitender Wadhwa, CA Department by : Shri N.C. Swain, CIT DR Date of Hearing 14/02/2022 Date of 22/03/2022 Pronouncement O R D E R PER ASTHA CHANDRA, JM These three appeals of the a…

Land Acquistion Office, Gurgaon vs. DCIT (TDS), Gurgaon

In the result, all the three appeals of the assessee are allowed

ITA 40/DEL/2021[2011-12]Status: DisposedITAT Delhi22 Mar 2022AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Jitender Wadhwa, CAFor Respondent: Shri N.C. Swain, CIT DR
Section 194ASection 201(1)Section 28Section 34Section 56

…ITA Nos. 39 40 41/Del/2021 Land Acquisition Office vs DCIT 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 39, 40 & 41/Del/2021 Asstt.Years:2010-11, 2011-12 & 2012-13 Land Acquisition Office, Vs. DCIT, (TDS) Huda Complex, Sector 14, Gurgaon Gurgaon, Haryana – 122001 PAN RTKL00706G (Appellant) (Respondent) Assessee by: Shri Jitender Wadhwa, CA Department by : Shri N.C. Swain, CIT DR Date of Hearing 14/02/2022 Date of 22/03/2022 Pronouncement O R D E R PER ASTHA CHANDRA, JM These three appeals of the a…

Land Acquistion Office, Gurgaon vs. DCIT (TDS), Gurgaon

In the result, all the three appeals of the assessee are allowed

ITA 39/DEL/2021[2010-11]Status: DisposedITAT Delhi22 Mar 2022AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Jitender Wadhwa, CAFor Respondent: Shri N.C. Swain, CIT DR
Section 194ASection 201(1)Section 28Section 34Section 56

…ITA Nos. 39 40 41/Del/2021 Land Acquisition Office vs DCIT 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 39, 40 & 41/Del/2021 Asstt.Years:2010-11, 2011-12 & 2012-13 Land Acquisition Office, Vs. DCIT, (TDS) Huda Complex, Sector 14, Gurgaon Gurgaon, Haryana – 122001 PAN RTKL00706G (Appellant) (Respondent) Assessee by: Shri Jitender Wadhwa, CA Department by : Shri N.C. Swain, CIT DR Date of Hearing 14/02/2022 Date of 22/03/2022 Pronouncement O R D E R PER ASTHA CHANDRA, JM These three appeals of the a…

Sh. Sawarn Singh, Pinjore vs. ITO-Ward-4, Panchkula

In the result, appeal of the assessee is allowed

ITA 264/CHANDI/2021[2015-16]Status: HeardITAT Chandigarh24 Feb 2022AY 2015-16
For Appellant: Mrs. Neelam Dhiman, C.AFor Respondent: Shri Manveet Singh Sehgal, Sr. D.R
Section 148Section 153(2)Section 250Section 28Section 45Section 56Section 57

…to be quashed. It be so done. 3. That It has been held by Hon'ble Supreme Court in case of CIT v/s Ghanshyam Dass HUF that interest awarded u/s 28 of the Land Acquisition Act is a capital receipt. Hon'ble Apex Court in the case of CIT Vs Ghanshyam HUF (2009) 315 ITR 1 has held that Interest awarded u/s 28 of Land Acquisition Act, 1894 is nothing but an accretion to the value of compensation and hence it is part and parcel of compensation. Thus taxability of such interest is of Capital nature and should be included to Consideration received for the purpose of computation of capital gain u/s 45 of Income Tax Act,…

Satbir, Gurgaon vs. ITO Ward - 2(3), Faridabad

In the result, the appeal of the assessee is partly allowed, for statistical purposes

ITA 7484/DEL/2019[2013-14]Status: DisposedITAT Delhi18 Feb 2022AY 2013-14

Bench: Shri Kul Bharatas S.M.C. (Through Video Conferencing)

For Appellant: N o n eFor Respondent: Shri Anil Kumar Sharma, Sr.DR
Section 143(3)Section 28Section 45(5)Section 56Section 57Section 58(5)

…al available on record. Therefore, considering the totality of the facts and the material placed before me, I am of the considered view that in the light of the judgement of the Hon’ble Supreme Court in the case of CIT Vs. Ghanshyam (HUF) Page 3 of 5 (2009) 315 ITR 1 (SC) a clear finding is to be given by the assessing authority whether the amount is being charged for tax was not part of the enhanced compensation. Therefore, the issue is restored to the file of the Assessing Officer to be decided afresh after verifying whether the amount received by the assessee was in the nature of enhanced compensation or sim…

Shri Ishwar Singh, Jgadhari vs. Pr. CIT, Panchkula

Appeal of the asssessee is allowed

ITA 45/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh20 Jan 2022AY 2015-16

Bench: Shri N.K. Saini, Vice- & Shri Vikas Awasthyआअसं. 45/ चंडीगढ़/2020(िन.व. 2015-16) Ishwar Singh, Ca, Ajay Kumar Singh, Sco 80-81, 4Th Floor, Sector-17C, Chandigarh-160017 Pan: Cmhps2458D ...... अपीलाथ" /Appellant बनाम Vs. Pr.Cit, Aayakar Bhavan Sector-2, Panchkula-134109. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Ajay Jain, Ca "ितवादी "ारा/Respondent By : Sh. Bikram Batra, Cit-Dr सुनवाई क" ितिथ/ Date Of Hearing : 26/10/2021 घोषणा क" ितिथ/ Date Of Pronouncement : 20 /01/2022 आदेश/ Order आदेश आदेश आदेश Per Vikas Awasthy

For Appellant: Sh. Ajay Jain, CAFor Respondent: Sh. Bikram Batra, CIT-DR
Section 10(37)Section 142(1)Section 263Section 28Section 56Section 57

…आयकर अपीलीय अिधकरण चंडीगढ़ पीठ “ ऐ ”, चंडीगढ़ "ी एन.के सैनी, उपा"य" एवं "ी िवकास अव"थी,"याियक सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH “A”, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE-PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 45/ चंडीगढ़/2020(िन.व. 2015-16) Ishwar Singh, CA, Ajay Kumar Singh, SCO 80-81, 4th Floor, Sector-17C, Chandigarh-160017 PAN: CMHPS2458D ...... अपीलाथ" /Appellant बनाम Vs. Pr.CIT, Aayakar Bhavan Sector-2, Panchkula-134109. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : Sh. Ajay Jain, CA "ितवादी "ारा/Respondent by : Sh. Bikram Batra, CIT-DR सुनवाई क" ितिथ…