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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

Hotel Skyline Pvt. Ltd., Bharuch vs. Income Tax Officer, Ward-1(1), Bharuch

ITA 332/SRT/2022[2018-19]Status: DisposedITAT Surat26 Jun 2023AY 2018-19

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.331 & 332/Srt/2022 (िनधा"रणवष" / Assessment Years: (2017-18 & 2018-19) (Physical Court Hearing) Hotel Skyline Pvt. Ltd. Income Tax Officer, Skyline Building, Old N.H. No.8, Ward-1(1), Bharuch Vs. Near Hotel Maharaja, Bharuch- Income Tax Office, Station Road, 392001 Hari Kunj Building, Above Bank Of Baroda, Bharuch-356069 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaach 5317 A (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rasesh Shah, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 07/06/2023 घोषणाकीतारीख /Date Of Pronouncement : 26/06/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2017-18 & 2018-19, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi [In Short “Nfac/Ld. Cit(A)”] Dated 16.09.2022, Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (‘Ao’ For Short) Under Section 143(3) R.W.S 143(3A R/W.S 143(3B) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Vide Order Dated 06.12.2019 & 16.03.2021 Respectively.

For Appellant: Shri Rasesh Shah, C.AFor Respondent: Shri Vinod Kumar, Sr-.DR
Section 143(1)Section 143(3)Section 57

before we do so, we may point out that section 57(iii) occurs in a fasciculus of sections under the heading 'F- Income From Other Sources'. Section 56 which is the first in this group of sections enacts in sub-section (1) that income of every kind which ... under any of the heads specified in section 14, Items A to E shall be chargeable to tax under the head 'Income From Other Sources' and sub- section (2) includes in such income various items one of which is 'dividends'. Dividend on shares is thus income chargeable under the head

Hotel Skyline Pvt. Ltd., Bharuch vs. Income Tax Officer, Ward-1(1), Bharuch

ITA 331/SRT/2022[2017-18]Status: DisposedITAT Surat26 Jun 2023AY 2017-18

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.331 & 332/Srt/2022 (िनधा"रणवष" / Assessment Years: (2017-18 & 2018-19) (Physical Court Hearing) Hotel Skyline Pvt. Ltd. Income Tax Officer, Skyline Building, Old N.H. No.8, Ward-1(1), Bharuch Vs. Near Hotel Maharaja, Bharuch- Income Tax Office, Station Road, 392001 Hari Kunj Building, Above Bank Of Baroda, Bharuch-356069 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaach 5317 A (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rasesh Shah, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 07/06/2023 घोषणाकीतारीख /Date Of Pronouncement : 26/06/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2017-18 & 2018-19, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi [In Short “Nfac/Ld. Cit(A)”] Dated 16.09.2022, Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (‘Ao’ For Short) Under Section 143(3) R.W.S 143(3A R/W.S 143(3B) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Vide Order Dated 06.12.2019 & 16.03.2021 Respectively.

For Appellant: Shri Rasesh Shah, C.AFor Respondent: Shri Vinod Kumar, Sr-.DR
Section 143(1)Section 143(3)Section 57

before we do so, we may point out that section 57(iii) occurs in a fasciculus of sections under the heading 'F- Income From Other Sources'. Section 56 which is the first in this group of sections enacts in sub-section (1) that income of every kind which ... under any of the heads specified in section 14, Items A to E shall be chargeable to tax under the head 'Income From Other Sources' and sub- section (2) includes in such income various items one of which is 'dividends'. Dividend on shares is thus income chargeable under the head