CIT v. Shambhu Investment Pvt. Ltd.
What is CIT v. Shambhu Investment Pvt. Ltd. authority for?
Income from letting out immovable property, even with ancillary services, is taxable as 'Income from House Property' if the dominant intention is to exploit the property itself, not to run a complex business providing integrated services. The classification depends on the assessee's primary object in exploiting the property.
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2025.
Also referred to as
CIT v. Shambhu Investment Pvt. Ltd. · 249 ITR 47 · Section 22 · Income from House Property · Business income · Dominant intention · Primary object · Exploitation of property · Letting out property with services · Rental income vs business income · Ancillary facilities · 263 ITR 143
Sections most often in play
Issues it is cited on
Judgments citing CIT v. Shambhu Investment Pvt. Ltd.
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