(i) Chennai Properties and Investments Ltd. v. CIT

Q: How many judgments cite (i) Chennai Properties and Investments Ltd. v. CIT?

13 judgments on BharatTax cite (i) Chennai Properties and Investments Ltd. v. CIT (231 Taxmann 336), spanning 2017 to 2025.

231 Taxmann 336Supreme Court of India2015#8324 most cited

What is (i) Chennai Properties and Investments Ltd. v. CIT authority for?

Income earned from inter-corporate deposits or lease rentals from telecom towers should be assessed as business income, not income from other sources, if the activity aligns with the company's objects.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

Chennai Properties and Investments Ltd · CIT · business income · income from other sources · inter-corporate deposits · lease rentals · telecom towers · objects of company

Issues it is cited on

income from other sources business interest

Judgments citing (i) Chennai Properties and Investments Ltd. v. CIT

Vasant Sudam Bhase, Dehu Gao Pune vs. Assessmeng Unit, Income Tax Department

In the result, appeal of the assessee is allowed for

ITA 2558/PUN/2025[2023-24]Status: DisposedITAT Pune17 Dec 2025AY 2023-24

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2558/Pun/2025 निर्धारण वर्ष / Assessment Year: 2023-24 Vasant Sudam Bhase, At & Post Dehu Gai Dehu Road, Tal-Haveli, Dist-Pune Pune-412109 Maharashtra Pan-Audpb7683F Appellant Vs Assessment Unit, Income Tax Department, Pune Respondent Assessee By Revenue By Date Of Hearing Date Of Pronouncement : Shri Kishor B Phadke : Shri Harshit Bari, Addl. Cit (Through Virtual) : 17.12.2025 : 19.12.2025 आदेश/Order Per Dr. Manish Borad: This Appeal At The Instance Of The Assessee Is Directed Against The Order Of Ld. Cit Appeal (Nfac), Delhi U/S 250 Of The Income-Tax Act, 1961 Dated 31.10.2025 Which Is Arising Out Of Order Passed U/S.144 R.W.S 142(1) Of The Act Dated 21.02.2025. 2. Assessee Has Raised Following Grounds Of Appeal:- 1 The Learned Cit (Appeals) Income Tax Department Erred In Law & On Facts That Appellant Failed To Submit Supporting Submission In Support Of Grounds Of Appeal As While Submitting The Appeal Before Cit Submitted All The Information & Documents 2. The Learned Cit (Appeals)) Income Tax Department Erred That Appellant Sub Leasing Rental Property -Open Land To The Companies Namely "Mahindra & Mahindra "Is A Business Income & Not Income From Other Sources. 3. The Learned Cit (Appeals)) Income Tax Department Erred That Appellant That Declaration Of Subletting Income On Presumptive Basis Treating Them As Business Income & View Of Assessing Officer Confirmed In The Order 2

Section 144Section 250Section 250(6)

…आयकर अपीलीय अधिकरण "एस एम सी" न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, PUNE BEFORE Dr. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2558/PUN/2025 निर्धारण वर्ष / Assessment Year: 2023-24 Vasant Sudam Bhase, At and Post Dehu Gai Dehu Road, Tal-Haveli, Dist-Pune Pune-412109 Maharashtra PAN-AUDPB7683F Appellant Vs Assessment Unit, Income Tax Department, Pune Respondent Assessee by Revenue by Date of hearing Date of pronouncement : Shri Kishor B Phadke : Shri Harshit Bari, Addl. CIT (through virtual) : 17.12.2025 : 19.12.2025 आदेश/ORDER PE…

Meenakshi Energy and Infrastructure Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-5(1), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 291/HYD/2024[2018-19]Status: DisposedITAT Hyderabad27 Jun 2024AY 2018-19

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.291/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) Meenakshi Energy & Vs. Dy. C. I. T. Infrastructure Holdings (P) Circle 5 (1) Ltd, Hyderabad Hyderabad Pan:Aafcm6917L (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Advocate Shri A.V. Raghuram रधजस् व द्वधरध/Revenue By:: Shri K.Meghanath Chowhan,(Cit)Dr सुिवधई की तधरीख/Date Of Hearing: 21/05/2024 घोर्णध की तधरीख/Pronouncement: 27/06/2024 आदेश/Order

For Appellant: Advocate Shri A.V. RaghuramFor Respondent: : Shri K.Meghanath Chowhan,(CIT)DR

Section 72(1)

…h activity is in accordance with the objects as stated in memorandum of association of the company. This legal principle is supported by the decision of the Hon'ble Supreme Court in the case of Chennai Properties and Investments Ltd vs. CIT reported in (2015) 231 Taxmann 336 (S.C). Therefore, we are of the considered opinion that the Assessing Officer and the learned CIT (A) erred in assessing the interest income earned from inter-corporate deposits under the head income from other sources. 11. Having said so, let’s come back to the issue that the entries in the books of account is determine the nature of head o…

ACIT, Circle-26(1), New Delhi vs. Variety Services Noida P.Ltd, New Delhi

In the result, appeal of the revenue is dismissed

ITA 6461/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Oct 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. M. P. Rastogi, CAFor Respondent: Sh. Atiq Ahmed, Sr. DR

…ent of Hon’ble Supreme Court in the case of CIT Vs. National Storage Pvt. Ltd 66 ITR 596 with relevance to taxation of income under Chapter IV-D of the IT Act and also the judgment of the Hon’ble Apex Court in the case of Chennai Properties and Investment Ltd 231 Taxmann 336. Keeping in view the ratio laid down by the Hon’ble Apex Court in these two judgments, we have no hesitation to hold that the income received by the Assessee by the way of “lease rentals” from installation of telecom towers from the cellular operators be treated as “Profits and gains of business or profession”. 7. In the result, appeal of th…

D.C.I.T.-15(3)(1), Mumbai vs. Haware Infrastructure Pvt. Ltd., Navi Mumbai

Appeal is dismissed

ITA 3627/MUM/2019[2014-15]Status: DisposedITAT Mumbai30 Mar 2022AY 2014-15

For Appellant: Shri Ruturaj Gurjar (AR)For Respondent: Shri Tejinder Pal Singh Anand (DR)

Section 143(3)Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL "H" BENCH, MUMBAI SHRI PRAMOD KUMAR, VICE PRESIDENT SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER DCIT-15(2)(1), Room No. 357, 3rd Floor, Aayakar Bhavan, M.K. Road, Marine Lines, Mumbai - 400020 ……………… Appellant M/s Haware Infrastructure Private Vs Limited, 413-416, Vardhaman Market, Sector-17, Vashi, Navi Mumbai - 400705 [PAN: AABCH3852R] …………….… Respondent M/s Haware Infrastructure Private Limited, 413-416, Vardhaman Market, Sector-17, Vashi, Navi Mumbai - 400705 [PAN: AABCH3852R] ……………… Appellant ACIT-15(2)(1), Vs Room. No. 357, 3rd Floor, Aayakar Bhavan, M.K. Road, Mumbai - 4000…

ACIT 32(1), Mumbai vs. Ashapura Developers, Mumbai

In the result, all the three appeals of the Revenue are dismissed

ITA 3607/MUM/2019[2013-14]Status: DisposedITAT Mumbai01 Jul 2021AY 2013-14

Bench: Sri Mahavir Singh, Vp & Sri M. Balaganesh, Am आमकय अऩीर सिं./ Ita No. 3607/Mum/2019 (ननधाायण वषा / Assessment Year 2013-14) आमकय अऩीर सिं./ Ita No. 3608/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ Ita No. 3609/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) The Asst. Commissioner Of Income M/S Ashapura Developers Tax, Circle 32(1), Room No. 702, 101B, Hallmark Business 7Th Floor, C-41 To C-43, Kautilya Plaza, Opp. Gurunanak फनाभ/ Bhavan, G Block Bandra Kurla Hospital, Ant Gyaneshwar Complex Bandra (East), Marg, Bandra East, Vs. Mumbai-400 051 Mumbai-400 051 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aanfa1971F अऩीराथी की ओय से/ Appellant By : Shri Rajeev Harit, Cit Dr प्रत्मथी की ओय से/ Respondent By : Shri Dr. K Shivaramam, Ar सुनवाई की तायीख / Date Of Hearing: 01.07.2021 घोषणा की तायीख / Date Of Pronouncement: 01.07.2021 आदेश / O R D E R भहावीय ससिंह, उऩाध्मऺ के द्वाया / Per Mahavir Singh, Vp: These Appeals Of Assessee Are Arising Out Of The Orders Of The Commissioner Of Income Tax (Appeals)]-44, Mumbai, [In Short Cit(A)], In Ita Nos. 3607-3608/Mum/2019 M/S Ashapura Developers; Ays 13-14 To 15-16 Appeal No. Cit(A)-44/Jcit-32(1)/It-209 & 696A/16-17 & Even Date 22.03.2019. The Assessments Were Framed By The Jt. Commissioner Of Income Tax, Range 32(1), Mumbai (In Short Jcit/Ito/ Ao) For The A.Ys. 2013-14 & 2014-15 Vide Order Dated 11.03.2016, 30.12.2016, 12.12.2017 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’).

For Appellant: Shri Rajeev Harit, CIT DRFor Respondent: Shri Dr. K Shivaramam, AR

Section 143(3)

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री भहावीय ससिंह, उऩाध्मऺ एविं श्री एभ. फारगणेश, रेखा सदस्म के सभऺ । BEFORE SRI MAHAVIR SINGH, VP AND SRI M. BALAGANESH, AM आमकय अऩीर सिं./ ITA No. 3607/Mum/2019 (ननधाायण वषा / Assessment Year 2013-14) आमकय अऩीर सिं./ ITA No. 3608/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ ITA No. 3609/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) The Asst. Commissioner of Income M/s Ashapura Developers Tax, Circle 32(1), Room NO. 702, 101B, Hallmark Business 7th Floor, C-41 to C-43, Kautilya Plaza, Opp. Gu…

Dynacon Equipments Pvt Ltd., Chennai vs. ACIT Corporate Circle 1(4), Chennai

In the result, the appeal filed by assessee in ITA

ITA 2263/CHNY/2018[2009-10]Status: DisposedITAT Chennai21 Nov 2019AY 2009-10

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Appellant: Mr.Srinivasa Rao Vana, JCITFor Respondent: 21.11.2019

Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी र"मत कोचर, लेखा सद"य एवं "ी धु$वु% आर.एल. रे'डी, "या)यक सद"य के सम* BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI DUVVURU R.L.REDDY, JUDICIAL MEMBER ITA Nos.2172 & 2263/Chny/2018 )नधा+रण वष+ /Assessment Years: 2006-07 & 2009-10 v. M/s.Dynacon Equipments Pvt. Ltd., The Asst. Commissioner of 188, Poonamallee High Road, Income Tax, Ground Floor, Middle Block, Kilpauk, Corporate Circle-1(4), Chennai-600 010. Chennai-600 034. [PAN: AABCD 2124 N] (अपीलाथ./Appellant) (/0यथ./Respondent) : Mr.D.Anand, Adv. अपीलाथ.…

Dynacon Equipments Pvt. Ltd., Chennai vs. ACIT Corporate Circle 1(4), Chennai

In the result, the appeal filed by assessee in ITA

ITA 2172/CHNY/2018[2006-07]Status: DisposedITAT Chennai21 Nov 2019AY 2006-07

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Appellant: Mr.Srinivasa Rao Vana, JCITFor Respondent: 21.11.2019

Section 143(3)Section 147Section 148

Haware Infrastructure Private Limited, Mumbai vs. Income Tax Officer 15(2)(1), Mumbai

In the result, appeal of the revenue is dismissed

ITA 2543/MUM/2019[2013-14]Status: DisposedITAT Mumbai30 Aug 2019AY 2013-14

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Appellant: Shri J.P. Bairagra (AR)For Respondent: Shri B. Srinivas (CIT-DR) &

Section 115JSection 143(3)Section 22Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “H” BENCH MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 2543/Mum/2019 for Assessment Years: 2013-2014 Haware Infrastructure Pvt. Ltd. ITO- 15(2)(1), Room No. 452, 4th Floor, 413-416, Vardhaman Market, Sector-17, Vashi, Vs Aayakar Bhavan, M.K. Road, Navi Mumbai-400705. Mumbai-400020. PAN : AABCH3852R (Appellant) (Respondent) ITA No. 4021/Mum/2019 for Assessment Years: 2013-2014 ITO- 15(2)(1), Haware Infrastructure Pvt. Ltd. Room No. 452, 4th Floor, 413-416, Vardhaman Market, Aayakar Bhavan, M.K. Road, Vs Sector-17, Vashi, Mumb…

Deputy Commissioner of Income Tax-15(2)(1), Mumbai vs. Haware Constructions Private Limited, Mumbai

The appeal stands dismissed

ITA 4539/MUM/2017[2010-11]Status: DisposedITAT Mumbai09 Apr 2019AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Devendra Jain- Ld.AR

Section 143(3)Section 22Section 24Section 263

…1 M/s. Haware Constructions Pvt. Ltd. Assessment Year-2010-11 आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4539/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11 DCIT-15(2)(1) M/s. Haware Constructions Pvt. Ltd. बनाम Room 357, 3rd Floor, Aaykar Bhavan नाम नाम/ नाम Ramon House, H.T. Parekh Marg Backbay Reclamation M.K. Road, Mumbai-400 020. Vs. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AABCH-3858-F (अपीलाथ…

DCIT 9(2), Mumbai vs. Magnus Properties P.Ltd, Mumbai

The appeals of the Revenue are dismissed

ITA 5944/MUM/2012[2009-10]Status: DisposedITAT Mumbai31 Oct 2018AY 2009-10

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwaldy. Commissioner Of Income Tax ……………. Appellant Circle–9(2), Mumbai V/S M/S. Magnus Properties Pvt. Ltd. Uniphos House, Madhu Park ……………. Respondent 11Th Road, Khar (West) Mumbai 400 052 Pan – Aadcm7520M

For Appellant: Shri R. MurlidharFor Respondent: Shri Chaudhary Arun Kumar Singh

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER Dy. Commissioner of Income Tax ……………. Appellant Circle–9(2), Mumbai v/s M/s. Magnus Properties Pvt. Ltd. Uniphos House, Madhu Park ……………. Respondent 11th Road, Khar (West) Mumbai 400 052 PAN – AADCM7520M ITA No. 836/Mum./2015 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–12(3)(2), Mumbai v/s M/s. Magnus Properties Pvt. Ltd. Uniphos House, Madhu Park ……………. Respondent 11th Road, Khar (West) Mumbai 400 052 PAN – AADCM7520M ITA No. 70…

Asst CIT 15(2)(1), Mumbai vs. Haware Construction P. Ltd, Navi Mumbai

Appeal is partly allowed

ITA 3321/MUM/2016[2009-10]Status: DisposedITAT Mumbai31 Aug 2018AY 2009-10

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan ()

For Appellant: Mr. J.P.Bairagra, ARFor Respondent: Mr. Somnath M. Wajale

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) ITA No. 3321/MUM/2016 & ITA No.3172/Mum/2016 Assessment Years: 2009-10 & 2011-12 ACIT- 15(2)(1) M/s. Haware Room No.357,3rd Floor, Vs. Construction Pvt.Ltd. Aayakar Bhavan, M.K. 416, Vardhman Market, Road, Mumbai-400 020. Sector-17, Vashi, Navi Mumbai- 400 705. PAN No. AABCH 3858 F Appellant Respondent Revenue by : Mr. Somnath M. Wajale Assessee by : Mr. J.P.Bairagra, AR Date of Hearing : 14 /08/2018 Date of pronouncement: 31/08/2018 ORDER PER N.K. PRADHAN, AM T…

Sane & Doshi Enterparises, Mumbai vs. Jt CIT 17(3), Mumbai

In the result appeal of the assessee is dismissed

ITA 998/MUM/2016[2012-13]Status: DisposedITAT Mumbai08 Aug 2018AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri. S.C. TiwariFor Respondent: Shri V. Justin, DR

Section 143(3)Section 24Section 48

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.998/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) बिाम/ M/s. Sane & Doshi Jt. CIT 17(3) Enterprises, 1st floor, 12, Ali Chambers, Aayakar Bhavan, v. Tamarind Lane, Fort, M.K. Road, Mumbai-400023 Churchgate, Mumbai-400020 स्थायी ऱेखा सं./ PAN : AAAFS6687D (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. S.C. Tiwari Revenue by : Shri V. Justin, DR सुनवाई की तारीख /Date of Hearing : 12…

Select Infrastructure Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, appeal of the assessee for the assessment year

ITA 3751/DEL/2013[2008-09]Status: DisposedITAT Delhi04 Oct 2017AY 2008-09

Bench: Shri G. D. Agrawal & Shri Amit Shukla

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri S. S. Rana, CIT (DR)

Section 143(3)Section 14ASection 22Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI G. D. AGRAWAL, PRESIDENT & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.3751/DEL/2013 Assessment Year: 2008-09 Select Infrastructure Pvt. Ltd v. Addl. CIT Suite No.101-103, Range 8 Kanchunjunga Building New Delhi Barakhama Road New Delhi TAN/PAN:AAGCS8781D (Applicant) (Respondent) I.T.A. No.3775/DEL/2013 Assessment Year: 2008-09 DCIT v. Select Infrastructure Pvt. Ltd Range 8 (1) Suite No.101-103, New Delhi Kanchunjunga Building, Barakhama Road, New Delhi TAN/PAN:AAGCS8781D (Applicant) (Respondent) I.T.A. No.3752/DEL/2013 Assessment Year:…