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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

Jagdamba Gramin Bigarsheti Sahakari Patsanstha Maryadit, A/P- Devibhoyre Tal-Parner vs. ITO Ward 2 Ahmednagar, Ahmednagar

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1650/PUN/2024[2015-16]Status: DisposedITAT Pune26 Aug 2025AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1650/Pun/2024 िनधा"रण वष" / Assessment Year : 2015-16 Jagdamba Gramin Bigarsheti Vs. Ito, Ward-2, Ahmednagar. Sahakari Patsanstha Maryadit, A/P- Devibhoyre, Tal- Parner, Parner, Ahmednagar- 414302. Pan : Aabtj0944P Appellant Respondent Assessee By : Shri Prasad R. Kulkarni Revenue By Shri Amol Khairnar : Date Of Hearing : 21.08.2025 Date Of Pronouncement : 26.08.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.06.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2015-16. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Cooperative Society Registered Under Maharashtra State Co-Operative Societies Act. As Per Information Available With The Department The Assessee Had Deposited Cash Of Rs.1,25,61,000/- In Banks & Also Made Time Deposits Of Rs.74,31,120/-, However No Return Of Income Was Furnished By The Assessee Society.

For Appellant: Shri Prasad R. Kulkarni
Section 142(1)Section 147Section 148Section 69A

unexplained money u/s 69A of the IT Act being deposited in bank accounts and an addition of Rs.5,82,182/- as income from other sources the interest earned from its accounts with Central Bank of India. 3. Since the assessee remained absent, Ld. CIT(A)/NFAC dismissed the appeal filed

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2911/CHNY/2024[2017-2018]Status: DisposedITAT Chennai26 Aug 2025AY 2017-2018

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

Gift received from 25,00,000 20,00,00 - - - - - father treated as unexplained cash credit u/s.68 Agricultural income - - - - 7,00,000 - - treated as ‘Income from other sources’ Disallowance of - - - - 2,13,48,672 - wages Unexplained - - - - - - 9,58,885 investment in jewellery Unexplained - - - - - - 73,25,679 investment in immovable property

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2853/CHNY/2024[2015-2016]Status: DisposedITAT Chennai26 Aug 2025AY 2015-2016

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

Gift received from 25,00,000 20,00,00 - - - - - father treated as unexplained cash credit u/s.68 Agricultural income - - - - 7,00,000 - - treated as ‘Income from other sources’ Disallowance of - - - - 2,13,48,672 - wages Unexplained - - - - - - 9,58,885 investment in jewellery Unexplained - - - - - - 73,25,679 investment in immovable property

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2851/CHNY/2024[2013-2014]Status: DisposedITAT Chennai26 Aug 2025AY 2013-2014

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

Gift received from 25,00,000 20,00,00 - - - - - father treated as unexplained cash credit u/s.68 Agricultural income - - - - 7,00,000 - - treated as ‘Income from other sources’ Disallowance of - - - - 2,13,48,672 - wages Unexplained - - - - - - 9,58,885 investment in jewellery Unexplained - - - - - - 73,25,679 investment in immovable property

Sundaram Sankar Anand, Karur vs. Assistant Commissioner, Coimbatore

In the result the appeals of the assessee are disposed of as below:

ITA 2850/CHNY/2024[2012-2013]Status: DisposedITAT Chennai26 Aug 2025AY 2012-2013

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2850,2851,2852 & 2853/Chny/2024, 2910, 2911 & 2912/Chny/2024 धनिाारण वर्ा / Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 & 2018-19 Sundaram Sankar Anand, The Assistant Commissioner Of No.63-B-7, Mayanur, Vs Income Tax, M Kaspa Sandai Peatai, . Central Circle – 2, Coimbatore. Krishnarayapuram Taluk, Karur – 639 102 [Pan:Bvips-1149-E] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. V. Alagappa, C.A. प्रत्यथी की ओर से/Respondent By : Mr. M.Murali, Cit (Virtual) सुनवाई की तारीख/Date Of Hearing : 25.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am:

For Appellant: Shri. V. Alagappa, C.AFor Respondent: Mr. M.Murali, CIT (Virtual)
Section 132Section 143(2)Section 143(3)Section 153ASection 68

Gift received from 25,00,000 20,00,00 - - - - - father treated as unexplained cash credit u/s.68 Agricultural income - - - - 7,00,000 - - treated as ‘Income from other sources’ Disallowance of - - - - 2,13,48,672 - wages Unexplained - - - - - - 9,58,885 investment in jewellery Unexplained - - - - - - 73,25,679 investment in immovable property

Sachin Vasant Masurkar, Mumbai vs. DCIT, Aayakar Bhawan, Mumbai

ITA 2060/MUM/2025[2018-19]Status: DisposedITAT Mumbai26 Aug 2025AY 2018-19

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सुं./Ita No.2060/Mum/2025 (धििाारण वर्ा / Assessment Year: 2018-2019) Sachin Vasant V/S. Dcit Circle 16(3), Masurkar Mumbai बिाम Office No. 104, 201, 1St Aayakar Bhawan, Mumbai Floor, National 400002 Insurance Building Dn Road, Mumbai G.P.O., Mumbai 400001 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Afwpm9401L .. Appellant/अपीलाथी Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Nishit Gandhi राजस्व की ओर से /Revenue By: Shri Aditya M. Rai- Sr Dr 18.07.2025 स िवाई की िारीख / Date Of Hearing घोर्णा की िारीख/Date Of Pronouncement 26.08.2025 आदेश / O R D E R Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 28.01.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2018-2019. 2. The Assessee Has Raised The Following Grounds In This Appeal. “1. Natural Justice

For Appellant: Shri Nishit GandhiFor Respondent: Shri Aditya M. Rai- SR DR
Section 250Section 270Section 354Section 56(2)(x)

invalid and bad in law 2. Addition of Rs. 27,74,700, being the difference between the stamp value and purchase consideration, as Income from other sources u/s 56(2)(x) of the L.T. Act. 2.1 On the fact and in the circumstance of the case, the National Faceless Appeal ... made by the learned Assessing Officer on account of being the difference between the stamp value and purchase consideration, as Income from other sources u's 56(2)(x) of the LT. Act. 2.2 The Ld. CIT (A) erred in not considering fair market value which is lower than