Mahenderpal Narang v. CBDT CWP 17971 of
110 Taxmann.com 16Reported decision2019#4175 most cited
What is Mahenderpal Narang v. CBDT CWP 17971 of authority for?
Interest received under Section 28 of the Land Acquisition Act is not taxable.
28
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2026.
Also referred to as
Mahenderpal Narang v. CBDT · section 28 Land Acquisition Act · interest on compensation · not taxable · enhanced compensation
Issues it is cited on
Judgments citing Mahenderpal Narang v. CBDT CWP 17971 of
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