V.K. JAIN Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) BY this order, we propose to dispose of both the above appeals because they are connected with one another. IT Appeal No. 462 of 2003 is taken up first.

(2.) C , New Delhi (for short the ITAT), in ITA No. 192/Del/1998 for the asst. yr. 1994 -95.

(3.) THE appellant has sought to raise, in this appeal under s. 260A of the IT Act, 1961 (for short the Act), as many as six substantial questions of law which, it is said, arise out of the order of the Tribunal. The hub of the controversy, however, is really with regard to the question whether enhanced compensation of about Rs. 14.75 lakhs received by the appellant is taxable in the year of receipt or is taxable only when it is finally determined to whom the amount, or part thereof, is due.