Rakesh Garg, J. - (1.) THESE appeals under Section 260A of the IT Act (for short the 'Act') have been filed by the Revenue against the orders passed by the Tribunal, New Delhi, whereby it has been held that the interest on enhanced compensation is taxable when the issue relating to enhanced compensation attains its finality as the same would accrue to the assessee at that time only.
(2.) THE brief facts of the case are that the assessee had received an enhanced compensation and interest on enhanced compensation during the year under consideration. The assessee filed return of income and showed interest income on accrual basis from year to year. The AO held that the income from interest received by the assessee has to be assessed in the year of its receipt. The CIT(A) held that the amount of interest cannot be termed as income of the year to be taxed in a particular assessment year unless the same has become final. On appeal filed by the Revenue before the Tribunal it was held that the interest on enhanced compensation is taxable when the issue relating to enhanced compensation attains such finality and the same would accrue to the assessee at that time only. While deciding these appeals, the Tribunal has relied upon its Special Bench decision in the case of Dy. CIT v. .
(3.) THE Revenue is in appeal before this Court challenging the order of Tribunal.;