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“income from other sources”

Income HeadsSection 56Section 568,248 judgments

The decision most relied on for income from other sources is Jute Corporation of India Ltd. v. CIT (187 ITR 688), cited in 1,372 judgments on BharatTax.

Leading authorities on income from other sources

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

Totgars Co-operative Sale Society Ltd. v. ITO
322 ITR 283 · 2010 · Supreme Court
1,283
citing judgments

The interest income earned by a cooperative society from investing its surplus funds in fixed deposits with banks is not "derived from" its eligible business activities and is taxable as "income from other sources" under Section 56, thus not qualifying for deduction under Section 80P.

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

GE India Technology Centre Pvt. Ltd. v. CIT
327 ITR 456 · 2010 · Supreme Court
663
citing judgments

Tax must be deducted at source from payments made to a non-resident under Section 195 only if such payment is chargeable to tax in India. The Assessing Officer bears the onus to establish that the payments made are indeed chargeable to tax under the Income Tax Act.

Commissioner of Income Tax v. Nova Promoters and Finlease (P) Ltd.
342 ITR 169 · 2012 · High Court
658
citing judgments

To make an addition under Section 68 for unexplained cash credits, the Assessing Officer must conduct proper inquiry into the identity, genuineness, and creditworthiness of the creditor, especially concerning share application money. The assessee's initial discharge of burden by providing necessary details shifts the onus back to the AO for further investigation, including the source of source.

Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT
227 ITR 172 · 1997 · Supreme Court
621
citing judgments

Interest income earned on deposits, particularly before the commencement of business operations or as a requirement for business licensing, is taxable as "income from other sources" under Section 56, and cannot be treated as business income or set off against interest on borrowed funds.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Liberty India v. CIT
317 ITR 218 · 2009 · Supreme Court
571
citing judgments

The Supreme Court clarified that for profits and gains to be eligible for deductions under sections like 10B, 80IA, or 80IB, the income must be "derived from" or have a direct nexus to the eligible business activity. Income from incidental sources like the sale of scrips/licenses or interest on employee loans is generally not considered as derived from the eligible business for such deductions.

Judgments citing income from other sources

Municipal Council Dongargarh, Rajnandgaon vs. ITO, Ward-1/Rajnandgaon, Rajnandgaon

In the result, the appeal of the assessee is allowed as above

ITA 625/RPR/2025[2018-19]Status: DisposedITAT Raipur06 Feb 2026AY 2018-19

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Avdhesh Kumar Mishra, Am आयकर अपील सं. / Ita No: 625/Rpr/2025 (िनधा"रण वष" Assessment Year: 2018-19) Municipal Council Dongargarh, Vs Ito, Ward-1/Rajnandgaon, Income C/O Chief Municipal Officer, Tax Office, Raipur Naka, Municipal Council, Dongargarh, Rajnandgaon, Chhattisgarh, 491441 Rajnandgaon, Chhattisgarh, 491445 Pan: Aamfm7895D (अपीलाथ"/Appellant) : (""थ" / Respondent) िनधा"रती की ओर से / Assessee By : Shri Nitesh Khandelwal, Ca & Ms. Swati Khandelwal, Ca राज" की ओर से / Revenue By : Shri Yogesh Kumar Sharma, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 04/02/2026 घोषणा की तारीख / Date Of : 06/02/2026 Pronouncement आदेश / O R D E R Per Avdhesh Kumar Mishra, Am: This Appeal For Assessment Year (‘Ay’) 2018-19 Filed By The Assessee Is Directed Against The Order Dated 26.08.2025 Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [‘Cit(A)’] Passed Under Section 250 Of The Income Tax Act, 1961 (‘Act’).

For Appellant: Shri Nitesh Khandelwal, CA and Ms. Swati Khandelwal, CAFor Respondent: Shri Yogesh Kumar Sharma, CIT-DR
Section 10Section 115BSection 139(1)Section 148Section 148ASection 250Section 69

which reads as under: The income of a local authority is chargeable under the head "Income from house property", "Capital Gains" or Income from Other Sources" or a business carried on by it which accrues or arises from the supply of a commodity or service being water or electricity within

Income Tax Officer, Ward-1(3)(4), Mumbai vs. Wizcraft Entertainment Agency Private Limited, Mumbai

In the result, both the appeal and cross objection are dismissed

ITA 5310/MUM/2025[2022-23]Status: DisposedITAT Mumbai05 Feb 2026AY 2022-23

Bench: Shri Saktijit Dey & Shri Arun Khodpiaito, Ward-1(3)(4) Wizcraft Entertainment Agency 5Th Floor, Aayakar Bhavan, Private Limited M. K. Road, Mumbai-400 020 1103, Morya Blue Moom Premises, Vs. Link Road, Andheri (W), Mumbai-400 053 Pan/Gir No. Aaacw 1107 H (Revenue) : (Assessee) & Co No. 36/Mum/2026 (Arising Out Of Ita No. 5310/Mum/2025) (Assessment Year: 2022-23) Wizcraft Entertainment Agency Ito, Ward-1(3)(4) Private Limited 5Th Floor, Aayakar Bhavan, 1103, Morya Blue Moom Premises, M. K. Road, Mumbai-400 020 Vs. Link Road, Andheri (W), Mumbai-400 053 Pan/Gir No. Aaacw 1107 H (Assessee) : (Revenue) Assessee By : Shri Siddharth Srivastava, Ca Revenue By : Shri Arun Kanti Datta – Cit Dr Date Of Hearing : 29.01.2026 Date Of Pronouncement : 05.02.2026 O R D E R Per Saktijit Dey: Captioned Appeal By The Department & Cross Objection By The Assessee, Arise Out Of Order Dated 30.06.2025 Passed By National Faceless Appeal Centre (‘Nfac’ For Short), Delhi, Pertaining To The Assessment Year (A.Y. For Short) 2022-23. 2

For Appellant: Shri Siddharth Srivastava, CAFor Respondent: Shri Arun Kanti Datta – CIT DR

aggregating to Rs.15,70,87,144/- was directed to be paid to the assessee. Whereas, in the return of income, under the head ‘income from other sources’, the assessee had not offered the entire interest income of Rs.12,37,11,144/- and claimed that an amount of Rs.5