Mahender Pal Narang v. CBDT

126 Taxmann.com 105Supreme Court of India2021#1542 most cited

What is Mahender Pal Narang v. CBDT authority for?

Interest on compensation or enhanced compensation is taxable as income from other sources. The Supreme Court has dismissed a Special Leave Petition (SLP) upholding the High Court's decision that such receipts are taxable.

73

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2026.

Also referred to as

Mahender Pal Narang v. CBDT · section 56(2) · section 57 · income from other sources · compensation · enhanced compensation · taxable receipts · Supreme Court

Issues it is cited on

Judgments citing Mahender Pal Narang v. CBDT