Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT

5 SCC 482Supreme Court of India1997#322 most cited

What is Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT authority for?

For income to be assessable under the head 'Income from House Property' as per Section 22 of the Income Tax Act, 1961, beneficial ownership or the right to enjoy the property is sufficient; legal ownership is not a mandatory prerequisite.

261

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Podar Cement · Podar Cement · Section 22 · Income from house property · beneficial owner · legal ownership · deemed owner · house property income · 5 SCC 482 · Supreme Court · taxability

Sections most often in play

Section 14ASection 143(3)Section 1894Section 8DSection 10(37)Section 142(1)Section 143(1)Section 143(2)

Issues it is cited on

section 2(viii)section 56(viii)section 45(5)(c)section 155(16)section 9(1)(ii)section 23(1a)section 104section 45(5)(b)section 145b(1)section 194lakeyman insurancesection 160

Judgments citing Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT

Flowline Services Pvt Ltd, Kolkata vs. ITO, Ward-12(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 267/KOL/2021[2016-17]Status: HeardITAT Kolkata23 Feb 2022AY 2016-17

Bench: Shri A. T. Varkey & Shri Rajesh Kumar, Am]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Victory Surveilliance & Escorts (P) Ltd, Kolkata vs. ITO, Ward-2(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 162/KOL/2021[2017-18]Status: HeardITAT Kolkata23 Feb 2022AY 2017-18

Bench: Shri A. T. Varkey & Shri Rajesh Kumar]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 3 Victory Surveillance & Escorts Pvt. Ltd. AY: 2017-18 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

M/S Jaikishandass Mall Jute Products Pvt. Ltd., Kolkata vs. CPC, Bangaluru

In the result, the appeal of the assessee is allowed

ITA 342/KOL/2021[2018-19]Status: HeardITAT Kolkata21 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey & Shri Rajesh Kumar]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Hindustan Fibre Glass Works, Kolkata vs. DCIT, CPC, Bengaluru

In the result, appeal of the assessee is allowed

ITA 608/KOL/2021[2018-19]Status: DisposedITAT Kolkata18 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey & Shri Rajesh Kumar] I.T.A. No. 608/Kol/2021 Assessment Years: 2018-19 Hindustan Fibre Glass Works Vs. Dcit, Cpc, Bengaluru (Pan: Aabfh6597G) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Raghvendra Pratap Singh, Kolkata vs. DCIT, CPC, Bangaore

In the result, appeal of the assessee is allowed

ITA 556/KOL/2021[2019-20]Status: HeardITAT Kolkata18 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey & Shri Rajesh Kumar] I.T.A. No. 556/Kol/2021 Assessment Years: 2019-20 Raghvendra Pratap Singh Vs. Dcit (Cpc) Bangalore (Pan: Amaps3456L) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Borojalingah Tea Compa Ny, Kolkata vs. ITO, Ward-34(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 465/KOL/2021[2019-20]Status: DisposedITAT Kolkata18 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey] I.T.A. No. 465/Kol/2021 Assessment Year: 2019-20 Borojalingah Tea Company Vs. Ito, Ward-34(1), Kolkata (Pan: Aacfb7772N) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Trio Trend Exports Pvt. Ltd., Kolkata vs. DCIT, Cir. 11(1), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 602/KOL/2021[2019-20]Status: DisposedITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey & Shri Rajesh Kumar]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…o force [See Shyam Sunder v. 4 I.T.A. Nos. 601 & 602/Kol/2021 Assessment Years: 2018-19 & 2019-20 Trio Trend Exports Pvt. Ltd. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Trio Trend Exports Pvt. Ltd., Kolkata vs. DCIT, Cir. 11(1), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 601/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey & Shri Rajesh Kumar]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…o force [See Shyam Sunder v. 4 I.T.A. Nos. 601 & 602/Kol/2021 Assessment Years: 2018-19 & 2019-20 Trio Trend Exports Pvt. Ltd. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

B D Automobiles Pvt. Ltd., Kolkata vs. ACIT, CPC, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 596/KOL/2021[2019-20]Status: DisposedITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey, Jm]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Hotel Embassy, Kolkata vs. ITO, Ward-40(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 583/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey, Jm]

Section 139Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Kalpajeet Basu Mallik, Kolkata vs. CPC, Bangalore

In the result, appeal of the assessee is allowed

ITA 582/KOL/2021[2019-20]Status: HeardITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey & Shri Rajesh Kumar] I.T.A. No. 582/Kol/2021 Assessment Years: 2019-20

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Gangotri Health Care & Research Pvt. Ltd., Darjeeling vs. CPC, Bagalore(ACIT, Cir. 1, Siliguri), Bangalore

In the result, appeal of the assessee is allowed

ITA 580/KOL/2021[2019-20]Status: HeardITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey & Shri Rajesh Kumar] I.T.A. No. 580/Kol/2021 Assessment Years: 2019-20 Gangotri Health Care & Research Vs. Cpc, Bangalore [Acit, Cir-1, Pvt. Ltd. Siliguri] (Pan: Aafcg7852G) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Earthbags Export (P) Ltd., Kolkata vs. ITO, Ward-4(4), Kolkata

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

ITA 574/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey, Jm]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Jayanta Chakraborty, Durgapur vs. ITO, Ward 1(2), Durgapur

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

ITA 568/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey, Jm]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Shri Tarit Kumar Ghosh, Kolkata vs. A.O. CPC, Bangalore

In the result, appeals of the assessee are allowed for statistical purposes

ITA 500/KOL/2021[2019-20]Status: DisposedITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey] I.T.A. No. 499 & 500/Kol/2021 Assessment Years: 2018-19 & 2019-20 Shri Tarit Kumar Ghosh Vs. Dcit, Cpc, Bengaluru (Pan: Adhpg7436L) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Shri Tarit Kumar Ghosh, Kolkata vs. A.O. CPC, Bangalore

In the result, appeals of the assessee are allowed for statistical purposes

ITA 499/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey] I.T.A. No. 499 & 500/Kol/2021 Assessment Years: 2018-19 & 2019-20 Shri Tarit Kumar Ghosh Vs. Dcit, Cpc, Bengaluru (Pan: Adhpg7436L) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Orange Securitas Pvt. Ltd., Kolkata vs. A.O. Cir. 6(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 490/KOL/2021[2017-18]Status: HeardITAT Kolkata16 Feb 2022AY 2017-18

Bench: Shri A. T. Varkey & Shri Rajesh Kumar] I.T.A. No. 490/Kol/2021 Assessment Years: 2017-18 Orange Securities Pvt. Ltd. Vs. A.O., Circle-6(2), Kolkata (Pan: Aaaco 8239 L) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Premier Irrigation Adritee Pvt. Ltd., Kolkata vs. ACIT, Cir. 11(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 481/KOL/2021[2019-20]Status: HeardITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey & Shri Rajesh Kumar] I.T.A. No. 481/Kol/2021 Assessment Years: 2019-20 Premier Irrigation Adritec Pvt. Ltd. Vs. Acit, Circle-11(1), Kolkata (Pan: Aafcm 4800 Q) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Diamond Engineering, Kolkata vs. DCIT, CPC, Bangalore

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

ITA 473/KOL/2021[2019-20]Status: DisposedITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey] I.T.A. No. 472 & 473/Kol/2021 Assessment Years: 2018-19 & 2019-20 Diamond Engineering Vs. Dcit, Cpc, Bengaluru (Pan:Aacfd5820F) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…

Diamond Engineering, Kolkata vs. DCIT, CPC, Bangalore

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

ITA 472/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey] I.T.A. No. 472 & 473/Kol/2021 Assessment Years: 2018-19 & 2019-20 Diamond Engineering Vs. Dcit, Cpc, Bengaluru (Pan:Aacfd5820F) Appellant Respondent

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…ion must be read into the main provision with effect from the time that the main provision came into force [See Shyam Sunder v. Ram Kumar, (2001) 8 SCC 24 (para 44); Brij Mohan Das Laxman Das v. CIT, (1997) 1 SCC 352, 354; CIT v. Podar Cement (P) Ltd., (1997) 5 SCC 482, 506]. But if it changes the law it is not presumed to be retrospective, irrespective of the fact that the phrases used are “it is declared” or “for the removal of doubts”. 18. There was and is no ambiguity in the main provision of Section 9(1)(ii). It includes salaries in the total income of an assessee if the assessee has earned it in India. The…