← All Phrases

“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

DCIT Central Circle-2(2) Chennai, Chennai vs. Thangamani Perumal Gounder, Pallipalayam

In the result, both the appeals filed by the Revenue are dismissed

ITA 629/CHNY/2025[2016]Status: DisposedITAT Chennai04 Aug 2025

Bench: Shri George George Kand Ms. S. Padmavathyआयकरअपीलसं/.Ita Nos.:628 & 629/Chny/2025 िनधा"रणवष"/Assessment Years: 2015-16 & 2016-17 The Deputy Commissioner Of Thangamani Perumal Gounder, Income Tax, Vs. 5/6/183, Govindampalayam Central Circle - 2(2), Alampalayam, Pallipalayam 638 008. Chennai. [Pan: Abcpt-7700-K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. E. Pavuna Sundari, Cit ""यथ" क" ओर से/Respondent By : Shri N. Arjun Raj, Advocate सुनवाई क" तारीख/Date Of Hearing : 23.07.2025 घोषणा क" तारीख/Date Of Pronouncement : 04.08.2025 आदेश /O R D E R Per George George K: These Two Appeals At The Instance Of The Revenue Are Directed Against Two Separate Orders Of The Commissioner Of Income Tax (Appeals) - 19, Chennai Both Dated 10.12.2024, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2015-16 & 2016-17. 2. The Common Issue Involved In Both The Appeals, Hence, They Were Heard Together & Are Being Disposed Off By This Consolidated Order. The Ita Nos.628 & 629/Chny/2025

For Appellant: Ms. E. Pavuna Sundari, CITFor Respondent: Shri N. Arjun Raj, Advocate
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153CSection 250

determining the total income of the assessee at ₹.3,04,00,830/-, inter alia, making addition of ₹. 3,00,00,000/- as income from other sources for AY 2015-16. On an identical facts, similar addition of ₹.2,53,90,000/- was made for AY 2016-17. 8. Aggrieved ... A.Ys 2015-16, 2016-17 and 2017-18 respectively, as income from other sources. 6.4.13 In this regard, it is pertinent to observe that the addition towards undisclosed income of the Appellant represented by the payments allegedly received by him from M/s. SRS Mining was made

DCIT Central Circle-2(2) Chennai, Chennai vs. Thangamani Perumal Gounder, Pallipalayam

ITA 628/CHNY/2025[2015]Status: DisposedITAT Chennai04 Aug 2025

Bench: Shri George George K & Ms. S. Padmavathyआयकर अपील सं./Ita Nos.:628 & 629/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16 & 2016-17 The Deputy Commissioner Of Income Tax, Central Circle - 2(2), Chennai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By : प्रत्यर्थी की ओर से/Respondent By : सुनवाई की तारीख/Date Of Hearing : घोषणा की तारीख/Date Of Pronouncement : Thangamani Perumal Gounder, Vs.5/6/183, Govindampalayam Alampalayam, Pallipalayam 638 008. [Pan: Abcpt-7700-K] (प्रत्यर्थी/Respondent) Ms. E. Pavuna Sundari, Cit Shri N. Arjun Raj, Advocate 23.07.2025 04.08.2025 आदेश / Order Per George George K: These Two Appeals At The Instance Of The Revenue Are Directed Against Two Separate Orders Of The Commissioner Of Income Tax (Appeals) - 19, Chennai Both Dated 10.12.2024, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Relevant

Section 132Section 132(4)Section 142(1)Section 143(2)Section 153CSection 250

determining the total income of the assessee at ₹.3,04,00,830/- inter alia, making addition of ₹. 3,00,00,000/- as income from other sources for AY 2015-16. On an identical facts, similar addition of ₹.2,53,90,000/- was made for AY 2016-17. 8. Aggrieved ... Rs.2,53,90,000/- & Rs. 1,00,00,000 for A.Ys 2015-16, 2016-17 and 2017-18 respectively, as income from other sources. 6.4.13 In this regard, it is pertinent to observe that the addition towards undisclosed income of the Appellant represented by the payments allegedly received

Late Shri. Kasam Nurmad Karadiya, Jogeshwari, Mumbai vs. Income Tax Officer, Ward 41(4)(2), Mumbai

In the result, the appeal is allowed for statistical purposes

ITA 2069/MUM/2025[2012-13]Status: DisposedITAT Mumbai04 Aug 2025AY 2012-13

Bench: Shri Saktijit Dey & Shri Prabhash Shankarlate Shri Kasam Nurmad V/S. Income Tax Officer, Ward – Karadiya बनाम 41(4)(2), Kautilya Bhavan, (Through His Legal Heir Shri Rahemtullah Kasambhai Avenue 3, Near Videsh Karadiya) 804, Anand Co-Op Bhavan, G Block Bkc, Hsg Society, Behram Baug Bandra Kurla Complex, Road, Jogeshwari West, Bandra (East), Mumbai – Mumbai–400102, Maharashtra 400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aahpk5855E Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: None. Paper book on recordFor Respondent: Shri Hemanshu Joshi, Sr. DR
Section 143(3)Section 27Section 54F

that: 3. The Ld. Assessing Officer has erred in treating an amount of Rs. 55,74,800/- (as against 50,59,270/-) as income from other sources, without appreciating the provisions of section 27(iii) of the I.T Act, 1961. 4. The Ld. Assessing Officer has erred in consequently disallowing ... amount receivable from the developer which is adjusted against the allotment of flats as capital receipt and not to consider the same as income from other sources and consequently allow appellant’s claim of deduction u/s 54F of the IT Act, 1961. 7. The Hon’ble CIT(A) has erred

Sunil Melathilveedu Nazarudeen, Oyoor vs. ITO Ward 3, Kollam

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 363/COCH/2025[2017-18]Status: DisposedITAT Cochin31 Jul 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm Assessment Year: 2017-18 Sunil Melathilveedu Nazarudeen .......... Appellant Melathil Veedu, Payyacode, Oyoor, Kollam [Pan: Aefpn3764B] Vs. The Income Tax Officer, Wd-3, Kollam 691510.......... Respondent Appellant By: Shri R. Krishnan, Ca Respondent By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 13.06.2025 Date Of Pronouncement: 31.07.2025 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 31.01.2025 For Assessment Year (Ay) 2017-18. 2. Brief Facts Of The Case Are That The Appellant Is An Individual. No Regular Return Of Income For Ay 2017-18 Was Filed By The Appellant Under The Provisions Of Section 139(1) Of The Income Tax Act, 1961 (The Act). The Income Tax Officer, Ward-3, Kollam (Hereinafter Called "The Ao") Had Come To Know That The Appellant

For Appellant: Shri R. Krishnan, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 139(1)Section 142(1)Section 144Section 282(1)

unexplained money of the appellant and made additions on account of rental income of Rs. 1,60,202/-, income from other sources of Rs. 2,91,501/- and interest income of Rs. 73,836/- vide order dated 16.12.2019 passed u/s. 144 of the Act. 3. Being aggrieved, an appeal