“Section 45(5)(b)”

Section References (mined)Section 45Section 45(5)(b)82 judgments

The decision most relied on for Section 45(5)(b) is CIT v. Hindustan Coca Cola Beverages P Ltd. (331 ITR 192), cited in 152 judgments on BharatTax.

Leading authorities on Section 45(5)(b)

CIT v. Hindustan Coca Cola Beverages P Ltd.

331 ITR 192 · 2011 · High Court

152

citing judgments

The Principal Commissioner of Income Tax cannot exercise revisional jurisdiction under Section 263 if the Assessing Officer has taken one of two possible views on a debatable issue during assessment proceedings.

Sarla Verma & Ors. v. Delhi Transport Corporation & Anr.

6 SCC 121 · 2009 · Reported

140

citing judgments

This case establishes the principles for calculating compensation in motor accident and personal injury claims, including the selection of the multiplier based on the deceased's age, assessment of loss of dependency, consideration of future prospects, and deductions for personal expenses.

19-23 of APB): UOI v. Hari Singh

302 CTR 458 · 2018 · Supreme Court

citing judgments

Additional amounts, solatium, and interest on excess compensation under the Land Acquisition Act form part of enhanced compensation under section 45(5) and are taxable in the year of receipt. If TDS is deducted, the Assessing Officer must determine the nature of the land acquired and the taxability of the compensation or enhanced compensation.

Judgments citing Section 45(5)(b)

Commissioner of Income Tax Del vs. Gulab Sundri Bapna

Appeal is disposed of

ITA - 198 / 2001HC Delhi28 Aug 2014

Section 18Section 4Section 45(5)(b)Section 48(2)Section 6

received by the assessee during the previous year relevant to assessment year 1988-89 is taxable in view of the provisions of Section 45(5)(b) of the I.T. Act? 3. Whether the ITAT is correct in law that no capital gains arose to the assessee on receipt

Commissioner of Income Tax vs. Sharda Kochhar

The appeal is disposed of,

ITA - 171 / 2001HC Delhi18 Jul 2014

Section 148Section 260ASection 4Section 45(1)Section 45(5)

received by the assessee during the previous year relevant to assessment year 1988-89 is taxable in view of the provisions of Section 45(5) (b) of the I.T. Act? (B) Whether the Ld. ITAT is correct in law in holding that the decision of the Hon’ble Supreme Court ... also additional amount under section 23(1A) and solatium under section 23(2) of the 1894 Act forms part of enhanced compensation under section 45(5)(b) of the 1961 Act. In fact, what we have stated hereinabove is reinforced by the newly inserted clause (c) in section 45(5