COMMISSIONER OF INCOME TAX Vs. AMARJIT INDERJIT CHOPRA

JUDGEMENT

(1.) AT the instance of the Revenue, the Income -tax Appellate Tribunal, Chandigarh Bench, Chandigarh (for short 'the 1980 -81, for the opinion of this Court : "Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the capital gains arising from the sale of land actually put to agricultural use, wherever located, are not liable to tax -

(2.) THE controversy raised in this question is purely legal and is covered by the judgment of this Court in Tuhi Ram vs. Land Acquisition Collector & Anr. (1992) 105 CTR (P&H) 378 : (1993) 199 ITR 490 (P&H), wherein it has been held that the capital gain of sale of agricultural land within 8 kms., from the municipality as capital asset is liable to tax. In Union of India & Ors. vs. S. Muthyam Reddy (1999) 156 CTR (SC) 361 : (1999) 240 ITR 341 (SC), the apex Court has also held that profit from sale of agricultural land is not agricultural income, but is capital gain liable to tax.

(3.) IN view of the aforesaid two authorities, the question is answered in the negative i.e., in favour of the Revenue and against the assessee. No costs.