COMMISSIONER OF INCOME TAX, SHIMLA Vs. KESHWA DEVI, D/O LATE SH. TARA CHAND, V AND PO JHAKRI, TEHSIL RAMPUR BUSHAHR, DISTT. SHIMLA AND ORS.

JUDGEMENT

(1.) These appeals, except appeal No. 41 of 2007 were admitted on the following common substantial questions of law:

(2.) That the amount received by the assessee is compensation under sections 23 & 28 of the Land Acquisition Act, 1894 (for short 'the Act'), is not in dispute.

(3.) The Apex Court in CIT v. Ghanshyam (HUF), 2009 315 ITR 1has held as under:--