Section 92(2)(i) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2)(i) in The Income Tax Act, 2025

(i)such sum is forfeited; and

(ii)the negotiations do not result in transfer of such capital asset;

(i)any income by way of interest received on compensation or on enhanced compensation referred to in section 278(1);

(j)any compensation or other payment, due to or received by any person, by whatever name called, in connection with the termination of his employment, or the modification of its terms and conditions;

(k)any specified sum received by a unit holder from a business trust during the tax year with respect to a unit held by him at any time during such tax year, the computation of which shall be––specified sum = A-B-C (which shall be deemed to be zero, if the sum of B and C is greater than A), where—A = aggregate of the sum distributed by the business trust with respect to such unit, during the tax year or during any earlier tax year or years, to such unit holder, who holds such unit on the date of distribution of sum or to any other unit holder who held such unit at any time prior to the date of such distribution, which is—

(a)not in the nature of income referred to in Schedule V (Table: Sl. No. 3 or 4); and

(b)not chargeable to tax under section 223(2);B = amount at which such unit was issued by the business trust; andC = amount charged to tax under this clause in any earlier tax year;

(l)where any sum, including bonus allocated, is received, during a tax year, under a life insurance policy, other than—

(a)sums received under a unit linked insurance policy; or

(b)income referred to in clause (d),and such sum is not to be excluded from the total income of that tax year under Schedule II (Table: Sl. No. 2), the sum exceeding the aggregate of the premium paid, during the term of such life insurance policy, and not claimed as a deduction under this Act, computed in such manner, as may be prescribed;

(m)where any person receives in any tax year, from any person or persons––

(i)any sum of money without consideration, the total of which exceeds ₹ 50000, the whole of such sum;

(ii)any immovable property—

(A)without consideration, the stamp duty value of the stamp duty value of which exceeds ₹ 50000, such property;

(B)for a consideration, the stamp duty value of such property that exceeds such consideration, if this excess amount is more than the higher of the following amounts:—

(I)₹ 50000; or

(II)10% of the consideration;

(iii)any property, other than immovable property,—

(A)without consideration, the aggregate fair market value of which exceeds ₹ 50000, the whole of the aggregate fair market value of such property;

(B)for a consideration which is less than the aggregate fair market value of the property by an amount exceeding ₹ 50000, the aggregate fair market value of such property as exceeds such consideration.

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Union of India - Subsection

Section 92(2)(i) in The Income Tax Act, 2025