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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

Assistant Commissioner of Income Tax, 5(1)(1), Noida vs. Ebixcash Limited, Noida

In the result, the appeal filed by the Revenue is dismissed and by assessee is allowed

ITA 4738/DEL/2024[2018-19]Status: DisposedITAT Delhi10 Sept 2025AY 2018-19

Bench: Shri Anubhav Sharma & Shri Manish Agarwalassessment Year-2018-19) M/S Ebix Cash Ltd., Asst. Cit, Plot No.122 & 123, Nsez, Phase- Circle-5(1)(1), Ii, Noida, Vs. Gautambudh Nagar, Gautambudh Nagar-201305 Noida, Uttarparadesh. Uttar Pradesh, India. Pan-Aaace9981H (Appellant) (Respondent) Asst. Cit, M/S Ebix Cash Ltd., Circle-5(1)(1), Plot No.122 & 123, Nsez, Gautambudh Nagar, Vs. Phase-Ii, Noida, Noida, Uttar Paradesh. Gautambudh Nagar-201305 Uttar Pradesh, India. Pan-Aaace9981H (Appellant) (Respondent) Assessee By Shri Lalit Mohan, Ca & Shri Ankit Kumar, Adv. Department By Shrirajesh Kumar Dhanesta,Sr.Dr Date Of Hearing 14/08/2025 Date Of Pronouncement 10/09/2025 Order Per Anubhav Sharma, Jm:

Section 10ASection 115JSection 143(3)Section 144BSection 14ASection 14A(1)Section 250

sides, we find that Ground No.1 raised by the Revenue relates to disallowance of interest income of Rs.7,69,84,013/- as income from other sources instead of income sustainable under the head from FBIX Cash Ltd. vs. ACIT business and eligible for deduction u/s 10AA ... Assessee Officer had made impugned disallowance by treating the interest income as income from other sources, however, the issue is no longer res-integra as in assessee’s own case for Assessment Years 2013-14 and 2014-15, this disallowance was disallowed by the CIT(A)’s order dated

Ebix Cash Ltd., Noida vs. ACIT Circle-5(1)(1), Gautam Budh Nagar

In the result, the appeal filed by the Revenue is dismissed and by assessee is allowed

ITA 4453/DEL/2024[2018-19]Status: DisposedITAT Delhi10 Sept 2025AY 2018-19

Bench: Shri Anubhav Sharma & Shri Manish Agarwalassessment Year-2018-19) M/S Ebix Cash Ltd., Asst. Cit, Plot No.122 & 123, Nsez, Phase- Circle-5(1)(1), Ii, Noida, Vs. Gautambudh Nagar, Gautambudh Nagar-201305 Noida, Uttarparadesh. Uttar Pradesh, India. Pan-Aaace9981H (Appellant) (Respondent) Asst. Cit, M/S Ebix Cash Ltd., Circle-5(1)(1), Plot No.122 & 123, Nsez, Gautambudh Nagar, Vs. Phase-Ii, Noida, Noida, Uttar Paradesh. Gautambudh Nagar-201305 Uttar Pradesh, India. Pan-Aaace9981H (Appellant) (Respondent) Assessee By Shri Lalit Mohan, Ca & Shri Ankit Kumar, Adv. Department By Shrirajesh Kumar Dhanesta,Sr.Dr Date Of Hearing 14/08/2025 Date Of Pronouncement 10/09/2025 Order Per Anubhav Sharma, Jm:

Section 10ASection 115JSection 143(3)Section 144BSection 14ASection 14A(1)Section 250

sides, we find that Ground No.1 raised by the Revenue relates to disallowance of interest income of Rs.7,69,84,013/- as income from other sources instead of income sustainable under the head from FBIX Cash Ltd. vs. ACIT business and eligible for deduction u/s 10AA ... Assessee Officer had made impugned disallowance by treating the interest income as income from other sources, however, the issue is no longer res-integra as in assessee’s own case for Assessment Years 2013-14 and 2014-15, this disallowance was disallowed by the CIT(A)’s order dated

Mahatma Gandhi Nagri Sahakari Pat Sanstha Mydt Udgir, Latur vs. Income Tax Officer- Ward 1 -Latur, Latur

In the result, the appeal of the assessee is allowed

ITA 671/PUN/2025[2020-21]Status: DisposedITAT Pune09 Sept 2025AY 2020-21

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.670 & 671/Pun/2025 निर्धारण वर्ष / Assessment Years : 2018-19 & 2020-21 Mahatma Gandhi Nagri Sahakari Pat Sanstha Mydt Udgir, Bidar Road, Near Mahatma Gandhi Udyan, Udgir, Latur-413517 Pan: Aabam7649H अपीलार्थी / Appellant Assessee By : Department By : Date Of Hearing : Date Of Pronouncement : Ito, Ward-1, Latur Vs. प्रत्यर्थी / Respondent Miss Sailee Gujarathi (Virtual) Shri Ramnath P. Murkunde 02-07-2025 09-09-2025 आदेश / Order Per Astha Chandra, Jm : The Above Two Appeals Filed By The Assessee Are Directed Against The Two Separate Orders Both Dated 10.01.2025 Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi [“Cit(A)/Nfac"] Pertaining To

For Appellant: Department byFor Respondent: Date of hearing
Section 142(1)Section 143(3)Section 80P(2)(a)Section 80P(2)(d)

claimed as deduction under section 80P(2)(a)(i)/80(P(2)(d) of the Act be not disallowed and added back as income from other sources. The show cause notice issued by the Ld. AO remained uncomplied with. 2.1 Before the Ld. AO, taking support from the catena ... completed the assessment on 28.09.2021 u/s 143(3) r.w.s.144B of the Act by making an addition of Rs.3,04,88,392/- as income from other sources being not eligible for deduction u/s 80P(2)(a)(i)/80P(2)(d) of the Act 3. Aggrieved, the assessee carried the matter before