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“profits and gains of business or profession”

Income HeadsSection 28Section 281,710 judgments

The decision most relied on for profits and gains of business or profession is CIT v. Excel Industries Ltd. (358 ITR 295), cited in 935 judgments on BharatTax.

Leading authorities on profits and gains of business or profession

CIT v. Excel Industries Ltd.
358 ITR 295 · 2013 · Supreme Court
935
citing judgments

When an income or expenditure is revenue neutral across different assessment years, where any benefit derived is offset by a corresponding liability or reversal, no additional tax liability arises, particularly concerning income recognition under the mercantile system of accounting.

Southern Technologies Ltd. v. JCIT
320 ITR 577 · 2010 · Supreme Court
353
citing judgments

The case concerns the allowability of deductions for provisions made under Section 36 of the Income Tax Act, 1961, especially those related to bad and doubtful debts. It distinguishes such deductions from the recognition of interest income on non-performing assets (NPAs).

Attar Singh Gurmukh Singh v. ITO
191 ITR 667 · 1991 · Supreme Court
254
citing judgments

Section 40A(3) is not absolute, and its application considers business expediency, practical difficulties, and other relevant factors, while keeping in mind its objective to curb the practice of ploughing unaccounted money into the system.

Karanpura Development Co. Ltd. v. CIT
44 ITR 362 · 1962 · Supreme Court
157
citing judgments

The income derived from letting out assets, such as coal mining leases, constitutes "profits and gains of business or profession" if the primary object and activity of the assessee company are to acquire, develop, and sub-lease such assets. This classification holds even if the income arises from letting, provided the letting itself constitutes the assessee's business.

(P.) Ltd. v. CIT
56 ITR 52 · 1965 · Supreme Court
146
citing judgments

Expenditure is revenue if incurred for operating a business to earn profit, even if an incidental enduring advantage results; it is capital if it creates an asset or an enduring advantage for the entire business structure.

Anupam Tele Services v. ITO
366 ITR 122 · 2014 · High Court
124
citing judgments

Section 40A(3) disallowances are not absolute; genuine and bonafide cash payments, where the payee's identity is established and business expediency is proven, fall outside its scope, as the section's purpose is to curb unaccounted money, not disallow genuine expenditure.

ACG Associated Capsule Private Limited v. Commissioner of Income Tax, Central IV, Mumbai
3 SCC 321 · 2022 · Reported
89
citing judgments

Profits of a business are computed under the head 'Profits and Gains of Business or Profession' and then reduced by specific receipts mentioned in Explanation (baa) to Section 80HHC. This means that for the purposes of Section 80HHC, only profits computed under the business head are considered, with subsequent adjustments for specified receipts.

Rayala Corporation Pvt. Ltd. v. ACIT
386 ITR 500 · 2016 · Supreme Court
89
citing judgments

If an assessee company's main business object is to acquire and rent out properties, the rental income derived is taxable as 'Profits and gains of business or profession', rather than 'Income from house property', as the nature of the activity constitutes a business.

Judgments citing profits and gains of business or profession

Cypress Semiconductor Technology India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle 2(1)(1), Bangalore

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

ITA 630/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Jul 2022AY 2016-17

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am It(Tp)A No.630/Bang/2021 : Asst.Year 2016-2017 M/S.Cypress Semiconductor The Deputy Commissioner Of Technology India Private Limited Income-Tax, Circle 2(1)(1) V. Bangalore. No.65/2, Begmane Laurel, C Block, Bagmane Tech Park C.V.Raman Nagar Bangalore – 560 093. Pan : Aabcc2470Q. (Appellant) (Respondent) Appellant By : Sri.Sumit Khurana, Ca Respondent By : Dr.Manjunath Karkihalli, Cit-Dr Date Of Pronouncement : 27.07.2022 Date Of Hearing : 25.07.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 25.09.2021 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2016-2017. 2. The Assessee Has Raised Five Grounds Before The Tribunal. However, During The Course Of Hearing The Learned Ar Had Argued Only Two Grounds, Namely, Ground 2 & Ground 3. Ground 2 & 3 Argued By The Learned Ar Reads As Follows:-

For Appellant: Sri.Sumit Khurana, CAFor Respondent: Dr.Manjunath Karkihalli, CIT-DR
Section 140ASection 143(3)Section 37(1)Section 40

section 40(a)(ii) of the Income-tax Act, 1961 ( in short, the ‘Act’) ‘any rate or tax levied’ on profits and gains of business or profession’ shall not be deducted in computing the income chargeable under the head ‘profits and gains, business or profession. 17. The Ld. Counsel ... have held that ‘education cess’ can be claimed as an allowable deduction while computing the income chargeable under the heads of profits and gains of business or profession. The Learned Counsel has further relied upon the following decisions of 5 IT(TP)A No.630/Bang/2021. M/s.Cypress Semiconductor Technology India Private Limited

Dhananjay G. Mishra, Mumbai vs. CIT Appeal NFAC, Delhi

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

ITA 477/MUM/2022[2016-17]Status: DisposedITAT Mumbai26 Jul 2022AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.477/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2016-17) Dhananjay G. Mishra बिधम/ Acit, Circle-20(1) Prop. Yeoman Marine Piramal Chambers, Vs. Services (Yms) Lalbaugh, Mumbai. W-1402, World Crest, Senapati Bapat Marg, Lower Parel, The World Towers Delisle Road, Mumbai-400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aflpm1475K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Satish Mody Revenue By: Shri Mahiita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 26/07/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax(A) (Nfac), Delhi Dated 20.12.2021 For Assessment Year 2016-17. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Order Of The Assessing Officer Not Allowing The Credit Of Tds Of Rs.24,41,710/-. 3. Brief Facts Pertaining To The Issue Is That Assessee Is An Individual Having A Proprietary Concern Running In The Name Of Yeoman Marine Services ( Herein After In Short ‘Yms’) Which Was Succeeded By A Private Limited Company Yeoman Marine Services Private Limited (Herein After In Short ‘Ymspl’) W.E.F. 01.11.2015. Appellant Is A Contractor In Ship Repairing Business. During The Year The Appellant

For Appellant: Shri Satish ModyFor Respondent: Shri Mahiita Nair (Sr. AR)
Section 194CSection 199

relate to disallowance of TDS credit amounting to Rs.24,41,710/-. During the year under consideration appellant derived income from Salaries, Profits and Gains of Business or Profession and income from other sources. 5.2 The main issue involve in this appeal is the disallowance of TDS credit

DCIT Cir 3(2)(1), Mumbai vs. M. Visvesvaraya Industrial Research & Development Centre, Mumbai

Accordingly, the grounds raised by the revenue are dismissed

ITA 3697/MUM/2016[1989-90]Status: DisposedITAT Mumbai19 Jul 2022AY 1989-90

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 3697 & 3698/Mum/2016 (निर्धारणवर्ा / Assessment Year: 1989-90 & 1990-91) M/S M. Visvesvarya Dcit(A)-3(2)(1), R. No. 608, 6Th Floor, Industrial Research & Aayakar Bhavan, M. K. Road, बिधम/ Development Centre Mumbai-400 005 31St Floor, Centre 1, Cuffe Vs. Parade, Colaba, Mumbai – 400 005 स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcm0996K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Shri Nimesh Yadav, Ld. Dr अपीलाथीकीओरसे/ Appellant By : प्रत्यथीकीओरसे/Respondent By : Shri Firoze B. Andhyarujina & Shri Maneck F. Andhyarujina , Ld. Ars सुनवाईकीतारीख/ : 21.06.2022 Date Of Hearing घोषणाकीतारीख / : 19.07.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Revenue Against The Separate Impugned Order Of Even Date 22.02.2016, Passed By Ld. Cit(A)-8, Mumbai For The Ay 1989-90 & 1990-91. 2

For Respondent: Shri Firoze B. Andhyarujina &
Section 220(2)

Tribunal was right in its conclusion that the primary basic rent and the parking rent were assessable as income from profits and gains of business or profession? (8) Whether, on the facts and in the circumstances of the case, the Tribunal was right in its conclusion that the amount appropriated ... respect thereof are 20 I.T.A. No. 3697 & 3698/Mum/2016 M/s M. Visvesvarya Industrial Research & Development Centre chargeable to tax under the head "Profits and gains of Business or profession ". iv. There is no dispute with regard to the cost of construction which was not an issue before the lower authority