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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

Jayaprakash Asha, Chennai vs. ITO, Non Corp Ward 19(3), Chennai

In the result, the appeal filed by the assessee in ITA No

ITA 2937/CHNY/2024[2018-19]Status: DisposedITAT Chennai23 Jan 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.2935, 2936 & 2937/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Jayaprakash Asha, Vs. The Income Tax Officer, No. 10, Selva Lakshmi Homes, V.V. Non Corporate Ward 19(3), Colony 4Th Street, Adambakkam, Chennai. Chennai 600 088. [Pan:Awzpa4594L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. Lekha Ca ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.01.2025 घोषणा की तारीख /Date Of Pronouncement : 23.01.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 06.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. The Appeal In Ita No. 2935/Chny/2024 Deals With Quantum Addition & The Appeals In Ita No. 2936 & 2937/Chny/2024 Are Filed Against Order Under Section 207A

For Appellant: Ms. Lekha CAFor Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 148Section 194ASection 207ASection 69A

income for the AY 2018-19, the Assessing Officer added the interest income to the total income of the assessee under the head “income from other sources”. Similarly, The Assessing Officer noted that the assessee made cash deposits to the tune of ₹.85,40,280/- in his bank account. Accordingly

Jayaprakash Asha, Chennai vs. ITO, Non Corp Ward 19(3), Chennai

In the result, the appeal filed by the assessee in ITA No

ITA 2936/CHNY/2024[2018-19]Status: DisposedITAT Chennai23 Jan 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.2935, 2936 & 2937/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Jayaprakash Asha, Vs. The Income Tax Officer, No. 10, Selva Lakshmi Homes, V.V. Non Corporate Ward 19(3), Colony 4Th Street, Adambakkam, Chennai. Chennai 600 088. [Pan:Awzpa4594L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. Lekha Ca ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.01.2025 घोषणा की तारीख /Date Of Pronouncement : 23.01.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 06.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. The Appeal In Ita No. 2935/Chny/2024 Deals With Quantum Addition & The Appeals In Ita No. 2936 & 2937/Chny/2024 Are Filed Against Order Under Section 207A

For Appellant: Ms. Lekha CAFor Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 148Section 194ASection 207ASection 69A

income for the AY 2018-19, the Assessing Officer added the interest income to the total income of the assessee under the head “income from other sources”. Similarly, The Assessing Officer noted that the assessee made cash deposits to the tune of ₹.85,40,280/- in his bank account. Accordingly

Jayaprakrash Asha, Chennai vs. ITO, Non Corp Ward 19(3), Chennai

In the result, the appeal filed by the assessee in ITA No

ITA 2935/CHNY/2024[2018-18]Status: DisposedITAT Chennai23 Jan 2025AY 2018-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.2935, 2936 & 2937/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Jayaprakash Asha, Vs. The Income Tax Officer, No. 10, Selva Lakshmi Homes, V.V. Non Corporate Ward 19(3), Colony 4Th Street, Adambakkam, Chennai. Chennai 600 088. [Pan:Awzpa4594L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. Lekha Ca ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.01.2025 घोषणा की तारीख /Date Of Pronouncement : 23.01.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 06.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. The Appeal In Ita No. 2935/Chny/2024 Deals With Quantum Addition & The Appeals In Ita No. 2936 & 2937/Chny/2024 Are Filed Against Order Under Section 207A

For Appellant: Ms. Lekha CAFor Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 148Section 194ASection 207ASection 69A

income for the AY 2018-19, the Assessing Officer added the interest income to the total income of the assessee under the head “income from other sources”. Similarly, The Assessing Officer noted that the assessee made cash deposits to the tune of ₹.85,40,280/- in his bank account. Accordingly

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Ramasamy Natarajan, Trichy

In the result, both the appeals stand dismissed

ITA 2641/CHNY/2024[2015-16]Status: DisposedITAT Chennai22 Jan 2025AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.2641/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) Acit Shri Ramasamy Natarajan बनाम Central Circle-2 # 255, Ganapathy Nagar South, / Vs. Trichy. T.V. Kovil Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aabpn-8486-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.2640/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) Acit Shri Jayaraman Muthureddiar बनाम #14, Akila Gardens, 1St Street, Central Circle-2 Trichy. Ganapathy Nagar, T.V.Kovil / Vs. Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aadhj-0819-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओर से/ Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr " थ" की ओर से/ Assessee By : Shri Y. Sridhar (Fca) & Ms. Varshha Sridhar (Ca)-Ld. Ars सुनवाई की तारीख/Date Of Hearing : 02-01-2025 घोषणा की तारीख /Date Of Pronouncement : 22-01-2025 आदेश / O R D E R

For Appellant: Shri Y. Sridhar (FCA) & Ms. VarshhaFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 131Section 132Section 143(3)Section 153CSection 69

erred in deleting the addition of Rs.5,17,84,840/- made towards undisclosed investment u/s.69 and Rs.1,08,00,000/- towards income from other sources, on the ground that the Assessing Officer (AO) lacked jurisdiction to invoke the provisions of section 153C without considering the fact that ... year was added as unexplained investment u/s 69 whereas interest amount of Rs.108 Lacs as allegedly received by the assessee was added as ‘Income from other sources’. Similar assessment was framed in the case of other assessee. Appellate Proceedings 4.1 During appellate proceedings, the assessee assailed the impugned additions

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Jayaraman Muthureddiar, Trichy

In the result, both the appeals stand dismissed

ITA 2640/CHNY/2024[2016-17]Status: DisposedITAT Chennai22 Jan 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.2641/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) Acit Shri Ramasamy Natarajan बनाम Central Circle-2 # 255, Ganapathy Nagar South, / Vs. Trichy. T.V. Kovil Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aabpn-8486-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.2640/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) Acit Shri Jayaraman Muthureddiar बनाम #14, Akila Gardens, 1St Street, Central Circle-2 Trichy. Ganapathy Nagar, T.V.Kovil / Vs. Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aadhj-0819-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओर से/ Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr " थ" की ओर से/ Assessee By : Shri Y. Sridhar (Fca) & Ms. Varshha Sridhar (Ca)-Ld. Ars सुनवाई की तारीख/Date Of Hearing : 02-01-2025 घोषणा की तारीख /Date Of Pronouncement : 22-01-2025 आदेश / O R D E R

For Appellant: Shri Y. Sridhar (FCA) & Ms. VarshhaFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 131Section 132Section 143(3)Section 153CSection 69

erred in deleting the addition of Rs.5,17,84,840/- made towards undisclosed investment u/s.69 and Rs.1,08,00,000/- towards income from other sources, on the ground that the Assessing Officer (AO) lacked jurisdiction to invoke the provisions of section 153C without considering the fact that ... year was added as unexplained investment u/s 69 whereas interest amount of Rs.108 Lacs as allegedly received by the assessee was added as ‘Income from other sources’. Similar assessment was framed in the case of other assessee. Appellate Proceedings 4.1 During appellate proceedings, the assessee assailed the impugned additions

ITO, Ncw - 3 (5), Chennai vs. Smt. Lakshmi Selvaraj, Chennai

The appeal stands dismissed

ITA 1825/CHNY/2019[2014-15]Status: DisposedITAT Chennai22 Jan 2025AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1825/Chny/2019 (िनधा)रण वष) / Assessment Year: 2014-15) Ito Late Smt. Lakshmi Selvaraj Rep. By Shri A.S. Ashwin Kumar Non-Corporate Ward-3(5) बनाम/ Chennai. New No.40, Old No.12, 2B, Vs. Jeyam Murray’S Gate Road, Teynampet, Chennai-600 018. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaips-8030-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri D. Anand (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri Krishna Kumar (Jcit) -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-01-2025 घोषणाकीतारीख /Date Of Pronouncement : 22-01-2025 आदेश / O R D E R

For Appellant: Shri D. Anand (Advocate) – Ld.ARFor Respondent: Shri Krishna Kumar (JCIT) -Ld. Sr. DR
Section 143(3)Section 148Section 56(2)(vii)

made by the AO u/s 56(2)(vii)(b) of the Income Tax Act, 1961, assessing in the hands of the assessee as income from other sources, the value of the property purchased in the name of the assessee through the alleged loan from the firm where ... property. Thus, the assessee received property worth Rs.567.05 Lacs as gift from the firm. The aforesaid income was brought to tax as income from other sources u/s 56(2)(vii)(b) and the assessment was finalized. Appellate Proceedings 4. The assessee challenged the validity of reassessment proceedings which was dismissed