Question 1

What is the leading case on Section 53(2)(viii)?

Accepted Answer

Sham Lal Narula (Dr.) v. CIT (53 ITR 151) is the decision most relied on for Section 53(2)(viii), cited in 100 judgments on BharatTax. Interest received under Section 28 of the Land Acquisition Act, 1894, on enhanced compensation does not form part of the compensation itself but is taxable as 'income from other sources', analogous to interest under Section 34 of the Act.

Question 2

Which cases are most cited on Section 53(2)(viii)?

Accepted Answer

Sham Lal Narula (Dr.) v. CIT (53 ITR 151) — 100 citing judgments.

Question 3

How many judgments discuss Section 53(2)(viii)?

Accepted Answer

BharatTax indexes 1 ITAT, High Court and Supreme Court judgments that discuss Section 53(2)(viii) (Section 53(2)(viii)).

“Section 53(2)(viii)”

Leading authorities on Section 53(2)(viii)

Judgments citing Section 53(2)(viii)

Sitaram Muchhala, Mardana vs. ITO Khargone, Khargone