- (1.) Leave granted.
(2.) In the present appeals, the only question that arises for consideration is as to whether the respondents-assessees who have received some amount of enhanced compensation as also interest thereon under an interim order passed by the High Court in pending appeals relating to land acquisition matter are liable to be assessed for income tax in the year in which it has been received or not.
(3.) We have heard Ms. Pinky Anand, learned Additional Solicitor General appearing for the appellant herein. She has brought the attention of this Court to the decision in the case of Commissioner of Income Tax, Faridabad v. Ghanshyam (HUF), 2009 8 SCC 412 wherein the provisions of Section 45(5) of the Income Tax Act, 1961 were considered and this Court in paragraphs 53 to 56 has held that in view of the Amendment in the Income Tax Act, the person who has received enhanced compensation and interest thereon even by an interim order passed by the Court would be assessed to tax for that enhanced compensation.;