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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

Naga Lakshmi Gunuputi, Bhimavaram vs. ACIT Central Circle-2, Rajahmundry

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

ITA 56/VIZ/2022[2018-2019]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2018-2019

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

making 3 I.T.A. No.52-54/Viz/2022 to 56/Viz/2022, A.Y.2017-18 & 2018-19 Venkata Pavan Kumar Gunuputi & Others , Bhimavaram additions of Rs.17,55,000/- towards income from other sources and Rs.18,53,704/- towards income from undisclosed gross receipts. 3. On being aggrieved, the assessee preferred appeal before the CIT(A) and the Ld.CIT

Satyanarayana Gunuputi, Bhimavaram vs. ACIT, Central Circle-2, Rajahmundry

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

ITA 54/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

making 3 I.T.A. No.52-54/Viz/2022 to 56/Viz/2022, A.Y.2017-18 & 2018-19 Venkata Pavan Kumar Gunuputi & Others , Bhimavaram additions of Rs.17,55,000/- towards income from other sources and Rs.18,53,704/- towards income from undisclosed gross receipts. 3. On being aggrieved, the assessee preferred appeal before the CIT(A) and the Ld.CIT

Satyanarayana Gunuputi, Bhimavaram vs. ACIT, Central Circle-2, Rajahmundry

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

ITA 53/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

making 3 I.T.A. No.52-54/Viz/2022 to 56/Viz/2022, A.Y.2017-18 & 2018-19 Venkata Pavan Kumar Gunuputi & Others , Bhimavaram additions of Rs.17,55,000/- towards income from other sources and Rs.18,53,704/- towards income from undisclosed gross receipts. 3. On being aggrieved, the assessee preferred appeal before the CIT(A) and the Ld.CIT

Venkata Pavan Kumar Gunuputi, Bhimavaram vs. ACIT Central Circle -2, Rajahmundary

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

ITA 52/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

making 3 I.T.A. No.52-54/Viz/2022 to 56/Viz/2022, A.Y.2017-18 & 2018-19 Venkata Pavan Kumar Gunuputi & Others , Bhimavaram additions of Rs.17,55,000/- towards income from other sources and Rs.18,53,704/- towards income from undisclosed gross receipts. 3. On being aggrieved, the assessee preferred appeal before the CIT(A) and the Ld.CIT

Nallamothu Vijaya Lakshmi, Guntur vs. The Income Tax Officer, Ward-2(1), Guntur

In the result, the appeal of the assessee is allowed

ITA 164/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./I.T.A.No.164/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18) Nallamothu Vijaya Lakshmi Vs. Income Tax Officer D.No.11-5-19/11 Ward-2(1) Raja’S Gardens Guntur Guntur [Pan : Acbpn3248C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 22.02.2023 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2023

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(1)Section 154

filed her return of income, showing the rent received from sub letting the 2 I.T.A. No.164/Viz/2022, A.Y.2017-18 Nallamothu Vijaya Lakshmi, Guntur property under “income from other sources”. Without considering the fact that the assessee is not the owner of the property, the Assessing Officer (AO) made addition of Rs.1 ... property under the head “income from house property” as this income had already been admitted in the return of income under the head “income from other sources”. 4. Any other grounds may be urged at the time of hearing. 5. Ground No.1 and 4 are general in nature, which does