Hotels P. Ltd. v. DCIT

373 ITR 494High Court2015#5588 most cited

What is Hotels P. Ltd. v. DCIT authority for?

Rental income from letting out a commercial complex is assessed as income from house property, not business income, where the assessee is not engaged in any business activity.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Keyaram Hotels · 373 ITR 494 · rental income · commercial complex · house property income · business income · not business income · assessee not engaged in business

Sections most often in play

Section 142(1)Section 143(3)Section 22Section 255(4)Section 28(i)

Issues it is cited on

section 142section 142(1)section 143personcompanysection 14section 143(3)indiatotal incomebusinessdocumentinterest

Judgments citing Hotels P. Ltd. v. DCIT

DCIT, Chennai vs. Keyaram Hotel Pvt. Ltd., Chennai

In the result, I.T.A. No.402/Mds/2013 is dismissed

ITA 402/CHNY/2013[2003-04]Status: DisposedITAT Chennai01 Jun 2016AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.402/Mds/2013 "नधा"रण वष" / Assessment Year : 2003-04

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Sh. P. Radhakrishnan, JCIT

…om house property. The Madras High Court placed its reliance on the earlier Division Bench judgment in CIT v. Chennai Properties and Investments Ltd. (2004) 266 ITR 685. For the assessment years 2004-05, 2005-06, 2007-08 and 2008-09, the Ltd. v. DCIT (2015) 373 ITR 494 and by placing reliance on Chennai Properties and Investments Ltd. (supra) and on the assessee's own case for assessment year 2001-02 (supra), the High Court confirmed the order of this Tribunal by holding that the entire rental income has to be assessed as income from house property. According to the Ld. counsel, the basis for the High Cour…