Jaswant Rai v. CIT

107 ITR 466Reported decision#2272 most cited

What is Jaswant Rai v. CIT authority for?

The interest awarded on enhanced compensation under the Land Acquisition Act is to be treated as part of the compensation itself, and not as independent interest income taxable under the head 'Income from Other Sources'.

50

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Also referred to as

Jaswant Rai v. CIT · 107 ITR 466 · interest on enhanced compensation · Land Acquisition Act interest · section 45(5) Income-tax Act · section 56(2)(viii) Income-tax Act · income from other sources · compulsory acquisition interest · capital gains on land acquisition · taxation of interest on compensation.

Sections most often in play

Section 1894Section 10(37)Section 1961Section 45(5)Section 56(2)(viii)Section 14Section 142(1)Section 143(1)

Issues it is cited on

section 2(viii)section 56(viii)section 45(5)(c)section 155(16)section 23(1a)section 104section 45(5)(b)section 145b(1)section 194lakeyman insurancesection 160section 23(2)

Judgments citing Jaswant Rai v. CIT

RANJIT SINGH,PANCHKULA vs. DEPUTY DIRECTOR, CPC DEPARTMENT

ITA 992/CHANDI/2025[2023-24]Status: DisposedITAT Chandigarh11 Nov 2025AY 2023-24

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…er submitted that several assessees similarly situated have not been subjected to tax under the head “Income from Other Sources” in respect of such interest. Reliance was placed on the judgment of the Hon’ble Punjab & Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a decision of the Hon’ble Kerala High Court, in support of the contention that the interest awarded on enhanced compensation has to be treated as part of compensation and not as independent interest income. 37. Per contra, the learned DR, Shri Manav Bansal, appearing for the Revenue, submitted that sections 11, 23 and 24 of the Land…

LABH SINGH,PANCHKULA vs. INCOME TAX OFFICER, WARD NO 2,, PANCHKULA

ITA 725/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh11 Nov 2025AY 2015-16
For Appellant: \nShri Suraj Bhan Nain, AdvocateFor Respondent: \nShri Manav Bansal, CIT, DR

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

BHUPINDER SINGH,AMBALA vs. INCOME TAX OFFICER, W-1, AMBALA, AMBALA

ITA 528/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh11 Nov 2025AY 2014-15
For Respondent: \nShri Suraj Bhan Nain, Advocate

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

SH. HAKAM SINGH,PATIALA vs. INCOME TAX OFFICER, WARD-4, PATIALA

ITA 486/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh11 Nov 2025AY 2020-21

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

BALBIR SINGH,SIRSA, HARYANA vs. ITO, WARD-1, SIRSA, SIRSA, HARYANA

ITA 483/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19
For Respondent: \nShri Suraj Bhan Nain, Advocate

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

BISHAN CHAND,CHANDIGARH vs. INCOME TAX OFFICER, WARD 5 (5), CHANDIGARH, CHANDIGARH

ITA 458/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19
For Respondent: \nShri Suraj Bhan Nain, Advocate

…r submitted that several assessees similarly situated have not been\nsubject to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

SAT PAL,CHANDIGARH vs. INCOME TAX OFFICER, WARD 5(5), , CHANDIGARH

ITA 243/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

NARENDER KAUR,KURUKSHETRA, HARYANA vs. INCOME TAX OFFICER WARD-1 , KURUKSHETRA

ITA 165/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19
For Respondent: \nShri Suraj Bhan Nain, Advocate

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

BALVINDER SINGH,FATEHABAD vs. ITO WARD-1, FATEHABAD

ITA 153/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh11 Nov 2025AY 2013-14

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

GURDEEP SINGH HUF,CHANDIGARH vs. ITO, WARD 5(5), CHANDIGARH

ITA 1153/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh11 Nov 2025AY 2020-21

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

JARNAIL SINGH,VILLAGE BHAGWANPUR, KALKA vs. ITO, WARD-2, PANCHKULA

ITA 1025/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh11 Nov 2025AY 2015-16

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

BALJEET KAUR,NADI MOHALLA AMBALA CITY vs. ITO WARD 1, AMBALA, AMBALA

ITA 92/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh11 Nov 2025AY 2014-15

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

ARJESH KUMAR,PATIALA vs. ITO NATIONAL E-ASSESSMENT CENTRE , DELHI

ITA 876/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19
For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…er submitted that several assessees similarly situated have not been subjected to tax under the head “Income from Other Sources” in respect of such interest. Reliance was placed on the judgment of the Hon’ble Punjab & Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a decision of the Hon’ble Kerala High Court, in support of the contention that the interest awarded on enhanced compensation has to be treated as part of compensation and not as independent interest income. 37. Per contra, the learned DR, Shri Manav Bansal, appearing for the Revenue, submitted that sections 11, 23 and 24 of the Land…

KAKA SINGH ALIAS GULJAR SINGH,PATIALA vs. INCOME TAX OFFICER , PATIALA

ITA 663/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh11 Nov 2025AY 2020-21
For Respondent: \nShri Suraj Bhan Nain, Advocate

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

ANJU,MOHALI vs. INCOME TAX OFFICER WARD 6 (1) , MOHALI

ITA 563/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh11 Nov 2025AY 2015-16
For Appellant: \nShri Suraj Bhan Nain, AdvocateFor Respondent: \nShri Manav Bansal, CIT, DR

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

INCOME TAX OFFICER, FATEHABAD vs. MAHESH NAGPAL, FATEHABAD

ITA 531/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…er submitted that several assessees similarly situated have not been subjected to tax under the head “Income from Other Sources” in respect of such interest. Reliance was placed on the judgment of the Hon’ble Punjab & Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a decision of the Hon’ble Kerala High Court, in support of the contention that the interest awarded on enhanced compensation has to be treated as part of compensation and not as independent interest income. 37. Per contra, the learned DR, Shri Manav Bansal, appearing for the Revenue, submitted that sections 11, 23 and 24 of the Land…

RAMKARAN ,PANCHKULA vs. NFAC, DELHI

Accordingly, finding no merit in the appeals, the same are hereby\ndismissed

ITA 503/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh11 Nov 2025AY 2015-16
For Respondent: \nShri Suraj Bhan Nain, Advocate

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

SARVAN SINGH,AMBALA vs. INCOME TAX OFFICER-WARD 4, AMBALA

ITA 458/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

SAMAY SINGH,YAMUNANAGAR vs. ITO-WARD (5), YAMUNANAGAR

ITA 435/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh11 Nov 2025AY 2017-18

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

INCOME TAX OFFICER, INCOME TAX OFFICE BARNALA vs. LAKHVIR SINGH, GRAIN MARKET, BARNALA

ITA 245/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh11 Nov 2025AY 2021-22
For Appellant: \nShri Suraj Bhan Nain, AdvocateFor Respondent: \nShri Manav Bansal, CIT, DR

…submitted that several assessees similarly situated have not been\nsubjected to tax under the head “Income from Other Sources” in respect of\nsuch interest. Reliance was placed on the judgment of the Hon'ble Punjab\n& Haryana High Court in Jaswant Rai v. CIT [107 ITR 466], as well as a\ndecision of the Hon'ble Kerala High Court, in support of the contention that\nthe interest awarded on enhanced compensation has to be treated as part\nof compensation and not as independent interest income.\n37. Per contra, the learned DR, Shri Manav Bansal, appearing for the\nRevenue, submitted that sections 11, 23 and 24 of the…

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Jaswant Rai v. CIT (107 ITR 466) — Cited in 50 Judgments | BharatTax