Section 10(33) of the Income Tax Act

Income-tax Act, 2025: s.11

Section 10(33) falls under section 10 of the Income-tax Act, 1961, which corresponds to section 11 (Incomes not included in total income) of the Income-tax Act, 2025.

Read section 11 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 10(33) is CIT v. DLF Commercial Developers Ltd. (35 Taxmann.com 280), cited in 51 of the 101 judgments on BharatTax that turn on this section.

Leading authorities on Section 10(33)

CIT v. DLF Commercial Developers Ltd.
35 Taxmann.com 280 · 2013 · High Court
51
citing judgments

Loss incurred by certain types of companies in trading derivatives is considered speculative loss under the Explanation to Section 73, as the value of stock derivatives depends on shares. Such speculative losses are ineligible for set-off or carry forward against business income.

Ltd. v. CIT
79 ITR 589 · 1971 · Supreme Court
37
citing judgments

This case is authority for the principle that deductions under section 36(1)(viii) of the Income-tax Act may be granted in respect of certain categories of receipts. The court's decision in this case is relied upon when interpreting the scope of business activities for tax purposes.

CIT v. Dalmia Investment Co. Ltd.
52 ITR 567 · 1964 · Supreme Court
18
citing judgments

Bonus shares are akin to splitting existing shares, not a receipt of new property. Therefore, there is no accretion of wealth or gift involved in their issuance.

141 of the Constitution. In Indian Oil Corporation Ltd. v. State of Bihar
167 ITR 897 · 1987 · Supreme Court
9
citing judgments
Bhika Ram & Ors. v. UOI
238 ITR 113 · 1999 · High Court
9
citing judgments
CIT v. Jayanand Khira & Co. (P.) Ltd.
170 ITR 31 · Reported
6
citing judgments
Agencies Rajasthan (P) Ltd. v. ITO
109 Taxmann.com 139 · Reported
5
citing judgments
(ii) CIT v. Eureka Stock & Share Broking Services Ltd.
74 Taxmann.com 114 · 2016 · High Court
5
citing judgments
M/s. Sind National Sugar Mills P. Ltd. v. CIT
121 ITR 742 · 1980 · High Court
4
citing judgments
DHFL Venture Capital Fund v. ITO
157 ITD 60 · 2016 · ITAT
4
citing judgments

Judgments on Section 10(33)

M/S. Icici Securities Primary Dealership Ltd., Mumbai vs. Addl. CIT. RG. - 3(2), Mumbai

ITA 3108/MUM/2007[2004-2005]Status: DisposedITAT Mumbai02 Jun 2017AY 2004-2005

Bench: S/Shri Rajendra & Ram Lal Negiआयकर अपील अपील संसंसंसं./I.T.A./3108/Mum/2007, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./5336/Mum/2008, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2005-06 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Icici Securities Primary Dealership Ltd. Addl Cit,Range-3(2) (Formerly Known As Icici Securities Ltd.) Mumbai. Icici Centre, H.T. Parekh Marg Vs. Churchgate,Mumbai-400 020. Pan:Aaaci 0995 H (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर आयकर अपील अपील संसंसंसं./I.T.A./3136/Mum/2007, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dy. Cit,Range-3(2) Vs. M/S.Icici Securities Ltd. (Formerly Known As Icici Securities Ltd.),Mumbai. Mumbai-400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: S/Shri Alok Johari & Arju Goradia-Sr.Dr Assessee By: S/Shri J.D. Mistry & Niraj Sheth

For Appellant: S/Shri J.D. Mistry & Niraj ShethFor Respondent: S/Shri Alok Johari and Arju Goradia-Sr.DR
Section 254(1)Section 36

Tata Investment Corporation Ltd, Mumbai vs. Asst CIT 2(3), Mumbai

ITA 1398/MUM/2013[2009-10]Status: DisposedITAT Mumbai26 Aug 2016AY 2009-10

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/1398/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Tata Investment Corporation Ltd. Acit-2(3) Elphinstone Building, 2Nd Floor Room No.552, Aayakar Bhavan Vs. 10, Veer Nariman Road,Mumbai-1. M.K. Road,Mumbai-400 020. Pan:Aaact 4120 F (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Kailash Gaikwad-Dr Assessee By: S/Shri M.M. Golvala & Amey Wagle सुनवाई क" तारीख / Date Of Hearing: 12.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 26.08.2016 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य लेखा सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 26.12.2012 Of The Cit (A)-6,Mumbai, The Assessee Has Filed The Present Appeal.Assessee An Investment Company Filed Its Return Of Income On 26.09.2009,Showing Income Of Rs.28.91Crores Under The Normal Provision & Book Profit Of Rs.148.70 Crores U/S.115Jb Of The Act.The Assessing Officer (Ao),Completed The Assessment,U/S.143(3)Of The Act,On 29. 07.2011,Determining The Its Income At Rs.32.25 Crores & At Rs.149.22Crores Under The Mat Provisions.The Assessee Has Filed An Application To Admit Additional Grounds & Has Stated That The Grounds Raised Through The Application Were Legal In Nature.Considering The Fact That Same Deal With Legal Issues,We Allow The Assessee To Argue Them.

For Appellant: S/Shri M.M. Golvala and Amey WagleFor Respondent: Shri Kailash Gaikwad-DR
Section 10(33)Section 115JSection 143(3)Section 14ASection 254(1)