How many judgments cite Rayala Corporation Pvt. Ltd. v. ACIT?

89 judgments on BharatTax cite Rayala Corporation Pvt. Ltd. v. ACIT (386 ITR 500), spanning 2011 to 2025.

Which sections of the Income Tax Act does Rayala Corporation Pvt. Ltd. v. ACIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 24, Section 119, Section 139, Section 143(1), Section 143(2).

Rayala Corporation Pvt. Ltd. v. ACIT

386 ITR 500Supreme Court of India2016#1268 most cited

What is Rayala Corporation Pvt. Ltd. v. ACIT authority for?

If an assessee company's main business object is to acquire and rent out properties, the rental income derived is taxable as 'Profits and gains of business or profession', rather than 'Income from house property', as the nature of the activity constitutes a business.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2025.

Also referred to as

Rayala Corporation Pvt. Ltd. v. ACIT · 386 ITR 500 · SC 2016 · rental income classification · business income vs house property · section 22 · section 23 · section 24 · profits and gains of business or profession · main object of business · property letting business · nature of activity assessee