Movaliya Bhikhubhai Balabhai v. ITO TDS

388 ITR 343High Court2016#803 most cited

What is Movaliya Bhikhubhai Balabhai v. ITO TDS authority for?

Interest paid on compensation or enhanced compensation for compulsory acquisition of land forms part of the compensation itself and is not taxable as interest income under section 56(2)(viii) or section 145A.

128

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2017 to 2026.

Also referred to as

Movalya Bhikhubhai Balabhai v. ITO TDS · section 56(2)(viii) · section 145A · enhanced compensation · compulsory acquisition · interest on compensation · section 28 Land Acquisition Act · income from other sources

Sections most often in play

Section 57(iv)Section 56(2)(viii)Section 10(37)Section 263Section 143(3)Section 45(5)Section 28Section 145A

Issues it is cited on

section 145bsection 45(5)section 57(iv)section 145a(b)section 56(2)(viii)section 10(37)enhanced compensationsection 145b(1)section 145acompulsory acquisitionsection 141section 282a(1)

Judgments citing Movaliya Bhikhubhai Balabhai v. ITO TDS

Sh. Jagtar Singh, Sirsa vs. Pr. CIT, Hisar

ITA 610/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh31 Oct 2018AY 2013-14
For Appellant: Shri. Gautam Jain, Sh. Lalit MohanFor Respondent: Dr. Gulshan Raj
Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 648/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Balwinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhawan Vill. Khairpur, Sirsa Sector-14, Hisar "थायी लेखा सं./PAN NO: DXGPS3816E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 649/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Lakhvinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhaw…

Sh. Ganesh Dass Mehta, Sirsa vs. Pr. CIT, Hisar

ITA 609/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh31 Oct 2018AY 2013-14
For Appellant: Shri. Gautam Jain, Sh. Lalit MohanFor Respondent: Dr. Gulshan Raj
Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 648/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Balwinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhawan Vill. Khairpur, Sirsa Sector-14, Hisar "थायी लेखा सं./PAN NO: DXGPS3816E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 649/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Lakhvinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhaw…

Sh. Bant Singh, Sirsa vs. Pr. CIT, Hisar

ITA 607/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh31 Oct 2018AY 2013-14
For Appellant: Shri. Gautam Jain, Sh. Lalit MohanFor Respondent: Dr. Gulshan Raj
Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 648/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Balwinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhawan Vill. Khairpur, Sirsa Sector-14, Hisar "थायी लेखा सं./PAN NO: DXGPS3816E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 649/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Lakhvinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhaw…

Sh. Joginder Singh, Sirsa vs. Pr. CIT, Hisar

ITA 605/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh31 Oct 2018AY 2013-14
For Appellant: Shri. Gautam Jain, Sh. Lalit MohanFor Respondent: Dr. Gulshan Raj
Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 648/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Balwinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhawan Vill. Khairpur, Sirsa Sector-14, Hisar "थायी लेखा सं./PAN NO: DXGPS3816E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 649/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Lakhvinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhaw…

Sh. Chadat Singh, Sirsa vs. Pr. CIT, Hisar

ITA 604/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh31 Oct 2018AY 2013-14
For Appellant: Shri. Gautam Jain, Sh. Lalit MohanFor Respondent: Dr. Gulshan Raj
Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 648/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Balwinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhawan Vill. Khairpur, Sirsa Sector-14, Hisar "थायी लेखा सं./PAN NO: DXGPS3816E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 649/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Lakhvinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhaw…

Sh. Baldev Singh, Sirsa vs. Pr. CIT, Hisar

ITA 603/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh31 Oct 2018AY 2013-14
For Appellant: Shri. Gautam Jain, Sh. Lalit MohanFor Respondent: Dr. Gulshan Raj
Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 648/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Balwinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhawan Vill. Khairpur, Sirsa Sector-14, Hisar "थायी लेखा सं./PAN NO: DXGPS3816E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 649/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Lakhvinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhaw…

Sh. Kuldeep Singh, Sirsa vs. Pr. CIT, Hisar

ITA 653/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh31 Oct 2018AY 2013-14
For Appellant: Shri. Gautam Jain, Sh. Lalit MohanFor Respondent: Dr. Gulshan Raj
Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 648/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Balwinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhawan Vill. Khairpur, Sirsa Sector-14, Hisar "थायी लेखा सं./PAN NO: DXGPS3816E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 649/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 Sh. Lakhvinder Singh Pr. CIT बनाम S/o Sh. Amar Singh Aaykar Bhaw…

Shri Mukeshkumar K. Patel, Ahmedabad vs. The Income Tax Officer, Ward-14(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 246/AHD/2015[2007-08]Status: DisposedITAT Ahmedabad26 Sept 2017AY 2007-08

Bench: Shri N.K. Billaiya & Shri Mahavir Prasad

For Appellant: Shri Tushar P. Hemani, A.RFor Respondent: Shri James Kurian, Sr. D.R
Section 147Section 234ASection 271(1)(c)

…te Bench’s decision in the case of Sakarben K. Patel vs. ITO, who is also beneficiary of the award in ITA No.2989/Ahd/2013 for A.Y.2007-08, in which Hon’ble Bench held that “Hon’ble Gujarat High Court in the case of Movaliya Bhikubhai Balabhai Vs. ITO [(2016) 388 ITR 343 (Guj)] interest awarded under section 28 of the Land Acquisition Act, as admittedly the interest in this case is, is an accretion to enhanced compensation and is required to be treated as consideration on transfer which can be brought to tax as capital gains. In the present case, the land transferred is an agricultural land and, therefore, it can…