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Kerala HC: Interest Received by Assessee as Compensation under LAA to be Classified as ‘Capital Gains - (16 Apr 2025)

DIRECT TAXATION

Kerala HC has stated that interest amounts received by an assessee in respect of delayed payment of compensation under the Land Acquisition Act, 1894 will be treated as accruals to the principal compensation amount and be classified as 'Capital Gains' for the purposes of the Income Tax Act, 1961.

Tags : KERALA HIGH COURT   INTEREST   CAPITAL GAINS  

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