Karnataka in CIT v. Velankani Information Systems (P) Ltd.

35 Taxmann.com 1High Court2013#10551 most cited

What is Karnataka in CIT v. Velankani Information Systems (P) Ltd. authority for?

Rental income derived from specialized buildings with comprehensive and inseparable facilities, leased out as part of a business, is assessable as business income, not income from house property. This is particularly true when the agreements for letting the building and providing services are contemporaneous, with the overall object being the enjoyment of the entire property as a whole for carrying on business.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Velankani Information Systems · Section 28(1) · Section 22 · Section 56 · rental income · business income · house property income · specialized buildings · comprehensive facilities · IT industry

Sections most often in play

Section 143(3)Section 234BSection 28(1)Section 37(1)Section 80IA(4)(iii)Section 143(2)Section 14ASection 194-I

Issues it is cited on

section 80iabsection 80ia(4)(iii)software technology parksection 28(i)infrastructure facilitydeduction u/s 80iainterest u/s 234bprofits and gains of business or professionsection 80iasection 234bsection 28rule 46a

Judgments citing Karnataka in CIT v. Velankani Information Systems (P) Ltd.

Dy. Commissioner of Income Tax, Central Circle-I, Noida vs. M/S Advant It Park Private Limited, Delhi

ITA 5332/DEL/2025[2016-17]Status: DisposedITAT Delhi22 Jan 2026AY 2016-17

Bench: Shri Mahavir Singh & Shri Manish Agarwal

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.5332/Del/2025 (ASSESSMENT YEAR 2016-17) ITA No.5333/Del/2025 (ASSESSMENT YEAR 2017-18) ITA No.5334/Del/2025 (ASSESSMENT YEAR 2018-19) Deputy Commissioner of Income Tax, Central Circle-1, Noida. (Appellant) M/s Advant IT Park Private Ltd. R-99F, Second Floor, Near Vs. Metro Station, Dilshad Garden, East Delhi-110095, New Delhi. PAN-AAFCA0572P (Respondent) C.Ο No.221/Del/2025 Arising out of ITA No.5332/Del/2025 (ASSESSMENT YEAR 2016-17) C.O No.222/Del/2025 Arisi…

DCIT, Circle -3(1), Visakhapatnam vs. Nord Anglia Education Infrastructure Private Limited, Visakhapatnam

In the result, all the appeals filed by the revenue, viz

ITA 314/VIZ/2025[2014-15]Status: DisposedITAT Visakhapatnam26 Nov 2025AY 2014-15

Bench: Shri Ravish Sood & Shri Balakrishnan S.

For Appellant: 1.Shri Karnjot Singh KhuranaFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 143(3)

…आयकर अपीलीय अिधकरण, िवशाखापटणम पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri Ravish Sood, Judicial Member and Shri Balakrishnan S., Accountant Member आ.अपी.सं /ITA No.314/Viz/2025 (िनधा"रण वष"/Assessment Year:2014-15) Deputy Commissioner of Vs. Nord Anglia Education Income Tax, Infrastructure Private Circle-3(1), Limited, Visakhapatnam. Visakhapatnam. PAN: AABCV2255L (Appellant) (Respondent) िनधा"रती "ारा/Assessee by: 1.Shri Karnjot Singh Khurana, Advocate, 2. Shri Snehal Rajan Shukla, Advocate, 3. Shri Avar Lamba, Advocate. राज" व "ारा/Revenue by: Shri Badicala Yada…

DCIT, Circle - 3(1), Visakhapatnam vs. Nord Anglia Education Infrastructure Private Limited, Visakhapatnam

In the result, all the appeals filed by the revenue, viz

ITA 206/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam26 Nov 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Balakrishnan S.

For Appellant: 1.Shri Karnjot Singh KhuranaFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 143(3)

…आयकर अपीलीय अिधकरण, िवशाखापटणम पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri Ravish Sood, Judicial Member and Shri Balakrishnan S., Accountant Member आ.अपी.सं /ITA No.314/Viz/2025 (िनधा"रण वष"/Assessment Year:2014-15) Deputy Commissioner of Vs. Nord Anglia Education Income Tax, Infrastructure Private Circle-3(1), Limited, Visakhapatnam. Visakhapatnam. PAN: AABCV2255L (Appellant) (Respondent) िनधा"रती "ारा/Assessee by: 1.Shri Karnjot Singh Khurana, Advocate, 2. Shri Snehal Rajan Shukla, Advocate, 3. Shri Avar Lamba, Advocate. राज" व "ारा/Revenue by: Shri Badicala Yada…

M/S. Seaview Developers Ltd., New Delhi vs. DCIT, Circle-23(2), New Delhi

In the result, the appeal of assessee is allowed for statistical purposes

ITA 5188/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Sept 2025AY 2014-15

Bench: Shri M Balaganesh & Shri Vimal Kumarassessment Year: 2014-15 M/S. Seaview Developers Private Vs. Deputy Commissioner Of Income Limited, (Formerly Known As Tax, Circle 23(3), ‘Seaview Developers Ltd.), 1102, New Delhi Tower B, 11Th Floor, Peninsula Pin: 1100 02 Business Park, Senapati Bapat Road, Lower Parel, Mumbai- 400013 Pan :Aajcs4143C (Appellant) (Respondent)

Section 115JSection 142(1)Section 143(2)Section 250(6)Section 80Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Seaview Developers Private Vs. Deputy Commissioner of Income Limited, (formerly known as Tax, Circle 23(3), ‘Seaview Developers Ltd.), 1102, New Delhi Tower B, 11th Floor, Peninsula PIN: 1100 02 Business Park, Senapati Bapat Road, Lower Parel, Mumbai- 400013 PAN :AAJCS4143C (Appellant) (Respondent) Appellant by Shri Ravi Sharma, Adv. & Ms. Kashish Gupta, CA Respondent by Ms. Harpreet Kaur Hansra, Sr. DR Date of hearing 07.08.2025 Date…

Atlantis It Solution, Mumbai vs. Assistant Commissioner of Income Tax, 6(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 303/MUM/2025[AY 2015-16]Status: DisposedITAT Mumbai23 Apr 2025

Bench: Shri Sandeep Gosain & Shi Prabhash Shankaratlantis It Solution Vs Assistant Commissioner Of Income- 8, Engineer Building, Awabai Tax 6(2), Aayakar Bhavan, M.K. Kasahinath Tardeo, Mumbai- Road, Mumbai-400 020 400 034 Pan : Aalca6845 Appellant Respondent

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Ram Krishn Kedia, SR DR
Section 115BSection 12ASection 133ASection 143(3)Section 35(1)(ii)Section 35ASection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHI PRABHASH SHANKAR, ACCOUNTANT MEMBER Atlantis IT Solution vs Assistant Commissioner of Income- 8, Engineer Building, Awabai tax 6(2), Aayakar Bhavan, M.K. Kasahinath Tardeo, Mumbai- Road, Mumbai-400 020 400 034 PAN : AALCA6845 APPELLANT RESPONDENT Assessee by : Shri Neelkanth Khandelwal Respondent by : Shri Ram Krishn Kedia, SR DR Date of hearing : 09/04/2025 Date of pronouncement : 23/04/2025 O R D E R Per Sandeep Gosain(JM) : The Only effective ground raised by the assessee relates to challengi…

DCIT, New Delhi vs. Candor Gurgaon One Reality Project Pvt. Ltd., New Delhi

The appeal of the assessee is partly allowed for statistical

ITA 1647/DEL/2021[2014-15]Status: DisposedITAT Delhi01 May 2024AY 2014-15

Bench: Shri Amit Shukla & Shri M. Balaganeshassessment Year: 2014-15

Section 234BSection 271(1)(c)Section 80Section 80I

…1 ITA nos. 1635/Del/2020 & ITA no. 1647/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2014-15 Candor Gurgaon One Realty Vs ACIT, Circle-5(2), New Delhi. Projects Pvt. Ltd., (Formerly known as Unitech Realty Projects Pvt. Ltd. and earlier known as Unitech Realty Projects Ltd.) PAN- AAACU8046K APPELLANT RESPONDENT Assessment Year: 2014-15 ACIT, Circle-5(2), Vs Candor Gurgaon One New Delhi. Realty Projects Pvt. Ltd., (Formerly known as Unitech Realty Projects Pvt. Ltd. and earlier known…

Candor Gurgaon One Reality Projects Private Limited, Mumbai vs. ACIT Circle-5(2), New Delhi

The appeal of the assessee is partly allowed for statistical

ITA 1635/DEL/2020[2014-15]Status: DisposedITAT Delhi01 May 2024AY 2014-15

Bench: Shri Amit Shukla & Shri M. Balaganeshassessment Year: 2014-15

Section 234BSection 271(1)(c)Section 80Section 80I

…1 ITA nos. 1635/Del/2020 & ITA no. 1647/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2014-15 Candor Gurgaon One Realty Vs ACIT, Circle-5(2), New Delhi. Projects Pvt. Ltd., (Formerly known as Unitech Realty Projects Pvt. Ltd. and earlier known as Unitech Realty Projects Ltd.) PAN- AAACU8046K APPELLANT RESPONDENT Assessment Year: 2014-15 ACIT, Circle-5(2), Vs Candor Gurgaon One New Delhi. Realty Projects Pvt. Ltd., (Formerly known as Unitech Realty Projects Pvt. Ltd. and earlier known…

M/S. Embassy Knowledge Infrastructure Projects Private Limited, Bangalore vs. The Assistant Commissioner of Income Tax, Circle - 2(1)(2), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 982/BANG/2019[2014-15]Status: DisposedITAT Bangalore15 Jun 2022AY 2014-15

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sandeep Chalapathy, CAFor Respondent: Sri.Sanjay Kumar S.R., CIT –DR
Section 143(2)Section 24Section 3

…e, the rental income has to be assessed as "Business income". a Karanpura Development Co. Ltd v. CIT 44 ITR 362 (SC) [Pg No. 121ofPB) 11 ITA No.982/Bang/2019. M/s.Embassy Knowledge Infrastructure Projects Pvt.Ltd. b.CIT v. Velankani Information Systems Ltd 35 Taxmann.com 1 (Kar) [Para 26 - Pg No. 136 and 137 of PB) 2.1.12. We further rely on the following decisions of the Hon'ble Karnataka High Court wherein it was held that the activity of developing, operating and maintaining industrial park and providing infrastructural facilities to different software companies is business activity and the rental income ha…

ACIT, Circle-7(1), New Delhi vs. Dlf Commercial Developers Ltd., New Delhi

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

ITA 9227/DEL/2019[2008-09]Status: DisposedITAT Delhi17 Nov 2021AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri J.K. Mishra, CIT-D.R
Section 143Section 143(3)Section 263Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’ DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.2503 & 4435/DEL/2013 Assessment Years 2009-10 & 2010-11 DCIT, v. DLF Commercial Developers Central Circle-10(1), Ltd., New Delhi. 9th Floor, DLF Centre, Sansad Marg, New Delhi. TAN/PAN: AABCD4619C (Appellant) (Respondent) I.T.A. No.168/DEL/2016 Assessment Year 2011-12 DCIT, v. DLF Commercial Developers Circle-7(1), Ltd., New Delhi. 9th Floor, DLF Centre, Sansad Marg, New Delhi. TAN/PAN: AABCD4619C (Appellant) (Respondent) I.T.A. No.9227/DEL/2019 Assessme…

M/S.Oberon Edifices & Estates P. Ltd, Kochi vs. The Pr.CIT, Trivandrum

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 361/COCH/2017[2013-14]Status: DisposedITAT Cochin23 Jul 2018AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No. 361/Coch/2017 Assessment Year : 2013-14 M/S. Oberon Edifices & Estates Vs. The Principal Commissioner Of Pvt. Ltd., Oberon Mall, Income-Tax, Trivandrum. Nh Bye-Pass, Edapally, Kochi-682 024. [Pan:Aaaco 7942E]

Section 263

…as ‘income from business has been upheld in a catena of judgments: 1) Kamataka High Court in the case of Information Technology Park limited [2014] 47 Taxmann.com 239 2) Karnataka High Court in the case of Velankani Information System Private Limited [2013] 35 Taxmann.com 1 3) Madras High Court in the case of NDR Warehousing (P) Limited [2015] 372 ITR 690 4) Mumbai ITAT in the case of Tulsi Shipping (P) Limited [2018] 91 taxmann.com 302. 5) Kolkata ITAT in the case of Oberoi Investments (P) Limited [2017] 87 Taxmann.com 33. 6) Andhra Pradesh High Court in the case of Sri Barathi Warehousing Corporation [2017] 7…