“Section 57(1)(v)”

Section References (mined)Section 57Section 57(1)(v)2 judgments

DEPUTY COMMISSIONER OF INCOME TAX, ALWAR vs. ASHOK SHARMA, REWARI

In the result, the appeal of the revenue stand dismissed

ITA 1227/JPR/2024[2018-19]Status: DisposedITAT Jaipur10 Nov 2025AY 2018-19

For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 10(37)Section 143(3)Section 145B(1)Section 28Section 56Section 56(2)(viii)Section 57

taxable u/s 56(2)(viii) and after allowing a\ndeduction of sum equal to 50% of interest received, as per the\nprovisions of Section 57(1)(v) remaining amount of Rs.\n94,11,070/- was added to the total income of the assessee.\n4. Background of this case is that

BRAHAMPAL SINGH,GURGAON vs. ITO WARD 1(3), GURGAON

In the result, the appeal of the assessee is allowed

ITA 3460/DEL/2019[2013-14]Status: DisposedITAT Delhi18 May 2021AY 2013-14

Bench: Shri R.K. Panda[Assessment Year: 2013-14]

Section 145ASection 2Section 234ASection 271(1)(c)Section 28Section 34Section 56Section 56(1)(viii)Section 56(2)(vii)Section 56(2)(viii)

doing so he held that after the amendment of the Income Tax Act by way of insertion of Section 56(2)(viii) and section 57(1)(v) by the Finance Act, 2009 w.e.f. 01.04.2010, the issue whether the interest received on enhanced compensation was taxable as income from other sources