Section 17 of the Income Tax Act

Income-tax Act, 2025: ss.16, 17, 18

Section 17 of the Income-tax Act, 1961 corresponds to section 16 (Income from salary), section 17 (Perquisite) and section 18 (Profits in lieu of salary) of the Income-tax Act, 2025.

Read section 16 of the 2025 ActRead section 17 of the 2025 ActRead section 18 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 17 is Lissie Medical Institutions v. CIT (348 ITR 344), cited in 164 of the 167 judgments on BharatTax that turn on this section.

Leading authorities on Section 17

Lissie Medical Institutions v. CIT
348 ITR 344 · 2012 · High Court
164
citing judgments

The Kerala High Court held that charitable institutions claiming exemption under Section 11 are not entitled to claim depreciation on assets used for charitable purposes, taking a view contrary to most other High Courts.

Manindra Land and Building Corpn. Ltd. v. Bhutnath Banerjee (AIR 1964 SC 1336 Mata Din v. A. Narayanan
3 SCC 545 · 1985 · Reported
116
citing judgments

When considering an application for condonation of delay, the court must examine whether the mistake causing the delay was bona fide or merely a device to cover an ulterior purpose, guiding the exercise of its discretion.

Travencore Rubber & Tea Co. Ltd. v. CIT
325 ITR 422 · 2010 · Supreme Court
72
citing judgments

Forfeited advance money received for the transfer of a capital asset is not taxable as revenue receipt. Such forfeiture pertains to a capital receipt directly related to the potential sale of a capital asset.

CIT v. Mrs. Hilla J.B. Wadia
216 ITR 376 · 1995 · High Court
47
citing judgments

An assessee is entitled to exemption under Section 54 for long-term capital gains on a new residential house where a flat under construction is treated as 'construction' and not a purchase, allowing the benefit of the three-year completion period.

Oxford University Press v. Commissioner of Income Tax
3 SCC 359 · 2001 · Supreme Court
42
citing judgments

The Supreme Court holds that a purposive interpretation and harmonious construction must be applied to the provisions of the Income-tax Act. This approach is particularly important when considering claims for exemption from tax, to ensure the interpretation sub-serves the object and purpose of the law.

22. In CIT v. Bombay Burinah Trading Corporation
161 ITR 386 · 1986 · Supreme Court
30
citing judgments
Emil Webber v. CIT
200 ITR 483 · 1993 · Supreme Court
27
citing judgments

The definition of 'income' under section 2(24) is inclusive, adding artificial categories without losing its natural connotation. Perquisites under section 17(2) are taxable as 'salary' when paid by an employer on behalf of an employee to discharge an obligation the employee would otherwise bear.

CIT v. J. Dalmia
149 ITR 215 · 1984 · High Court
18
citing judgments

An amount received for relinquishing the right to sue or for settlement of disputes is a capital receipt, not assessable as capital gains. This is because the right to sue is considered a 'capital asset' and its relinquishment does not constitute a 'transfer' under Section 2(47) for the purpose of capital gains.

Ajay Dabre v. Pyare Ram
2023 SCC OnLine SC 92 · 2023 · Reported
18
citing judgments

A party seeking condonation of delay in filing a case must demonstrate a "sufficient cause", meaning an adequate and satisfactory reason that prevented them from approaching the court within the prescribed limitation period. Mere negligence or lack of diligence is not a sufficient cause.

Baroda Cement & Chemicals Ltd. v. CIT
158 ITR 636 · 1986 · High Court
17
citing judgments

Compensation received for breach of contract and disposal of the subject-matter is a capital receipt and not assessable as capital gains, as it does not involve a transfer of a capital asset.

Judgments on Section 17

Valangaiman Radhananda Kishore Venkataraman, Chennai vs. ITO, Ncc-3(1), Chennai

In the result, the appeal of the assessee is allowed in view above observations and legal discussions

ITA 4099/CHNY/2025[2017-18]Status: DisposedITAT Chennai21 Jul 2026AY 2017-18

Bench: Honourable George George K. & Shri Gagan Goyalआयकर अपील सं./Ita No. 4099/Chny/2025 ननिाारण वर्ा /Assessment Years: 2017-18 Valangaiman Radhananda Kishore V. Income Tax Officer, Venkataraman, Non-Corporate Circle-3(1), No.40B (Old No.109B), Nanda Vihar, Chennai. Abhiramapuram 4Th Street, Alwarpet, Chennai-600 018. [Pan: Aagpv1873J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. R. Chandrasekaran, C.A, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Biplab Gangopadhyay, Jcit Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 29.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 21.07.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Addl. / Jcit (A)-5, Mumbai (Hereinafter Referred As The ‘Ld. Addl. / Jcit (A)-5), Dated 31.10.2025 For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2017-18. Grounds Of Appeal In Response To The Show Cause Notice Dated 05 November 2019, The Assessee, Valangaiman Radhananda Kishore Venkataraman, Had Diligently Filed His Reply In Time On 14Th November 2019 Vide E-Proceedings Response Acknowledgement Number 14111912115150 Dated 14Th November 2019. However, The Assessing Officer Has Disallowed The Claim Of Relief U/S 89(1) Contending That No Reply Has Been Received Till The Date Of Her Passing Order No. Itba/Ast/S/143(3)2019-20/1020501169(1) Dated 15Th November 2019. It Is Therefore Evident That The Assessing Officer Has Ignored To Take Cognizance Of The Reply Filed In Time In Response To Her Valangaiman Radhananda Kishore Venkataraman. Show Cause Notice. Thus, The Said Order Has Been Passed In Haste Without Considering The Material Facts Submitted In His Reply & Hence The Same Is Bad In Law & Needs To Be Set Aside.

For Appellant: Mr. R. Chandrasekaran, C.AFor Respondent: Mr. Biplab Gangopadhyay, JCIT
Section 17Section 17(1)Section 17(3)Section 89(1)

DCIT, C-4(1), Chandigarh vs. M/S Winsome Yarns Ltd, Chandigarh

Appeals stand dismissed as non-maintainable

ITA 886/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh19 Mar 2026AY 2015-16

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.646/Chandi/2008 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं./ Ita No.1232/Chandi/2009 (िनधा"रण वष" / Assessment Year: 2006-07) & 3. आयकर अपील सं./ Ita No.571/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) M/S Winsome Yarns Ltd. Addl. Cit / Acit [Circle 4(1)] Sco 191-192, Sector – 34, बनाम/ Vs. Range 4, Chandigarh Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं./ Ita No.31/Chandi/2010 (िनधा"रण वष" / Assessment Year: 2006-07) & 5. आयकर अपील सं./ Ita No.886/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) Dcit / Acit [Circle 4(1)] M/S Winsome Yarns Ltd. बनाम/ Vs. Range-4, Chandigarh Sco 191-192, Sector – 34, Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Sh. Ishant Jain (Rp) – Ld. Ar (Virtual Mode) Revenue By : Dr. Vivek Aggarwal (Cit) & Dr. Ranjit Kaur (Addl. Cit) - Ld. Drs

For Appellant: Sh. Ishant Jain (RP) – Ld. AR (Virtual Mode)For Respondent: Dr. Vivek Aggarwal (CIT) & Dr. Ranjit Kaur (Addl. CIT) - Ld. DRs
Section 14Section 17Section 238Section 7

M/S Winsome Yarns Ltd., Chandigarh vs. ACIT, C-4(1), Chandigarh

Appeals stand dismissed as non-maintainable

ITA 571/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh19 Mar 2026AY 2015-16

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.646/Chandi/2008 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं./ Ita No.1232/Chandi/2009 (िनधा"रण वष" / Assessment Year: 2006-07) & 3. आयकर अपील सं./ Ita No.571/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) M/S Winsome Yarns Ltd. Addl. Cit / Acit [Circle 4(1)] Sco 191-192, Sector – 34, बनाम/ Vs. Range 4, Chandigarh Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं./ Ita No.31/Chandi/2010 (िनधा"रण वष" / Assessment Year: 2006-07) & 5. आयकर अपील सं./ Ita No.886/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) Dcit / Acit [Circle 4(1)] M/S Winsome Yarns Ltd. बनाम/ Vs. Range-4, Chandigarh Sco 191-192, Sector – 34, Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Sh. Ishant Jain (Rp) – Ld. Ar (Virtual Mode) Revenue By : Dr. Vivek Aggarwal (Cit) & Dr. Ranjit Kaur (Addl. Cit) - Ld. Drs

For Appellant: Sh. Ishant Jain (RP) – Ld. AR (Virtual Mode)For Respondent: Dr. Vivek Aggarwal (CIT) & Dr. Ranjit Kaur (Addl. CIT) - Ld. DRs
Section 14Section 17Section 238Section 7

ACIT, Chandigarh vs. M/S Winsome Yarn Ltd., Chandigarh

Appeals stand dismissed as non-maintainable

ITA 31/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh19 Mar 2026AY 2006-07

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.646/Chandi/2008 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं./ Ita No.1232/Chandi/2009 (िनधा"रण वष" / Assessment Year: 2006-07) & 3. आयकर अपील सं./ Ita No.571/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) M/S Winsome Yarns Ltd. Addl. Cit / Acit [Circle 4(1)] Sco 191-192, Sector – 34, बनाम/ Vs. Range 4, Chandigarh Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं./ Ita No.31/Chandi/2010 (िनधा"रण वष" / Assessment Year: 2006-07) & 5. आयकर अपील सं./ Ita No.886/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) Dcit / Acit [Circle 4(1)] M/S Winsome Yarns Ltd. बनाम/ Vs. Range-4, Chandigarh Sco 191-192, Sector – 34, Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Sh. Ishant Jain (Rp) – Ld. Ar (Virtual Mode) Revenue By : Dr. Vivek Aggarwal (Cit) & Dr. Ranjit Kaur (Addl. Cit) - Ld. Drs

For Appellant: Sh. Ishant Jain (RP) – Ld. AR (Virtual Mode)For Respondent: Dr. Vivek Aggarwal (CIT) & Dr. Ranjit Kaur (Addl. CIT) - Ld. DRs
Section 14Section 17Section 238Section 7

M/S Winsome Yarns Ltd., Chandigarh vs. ACIT, Chandigarh

Appeals stand dismissed as non-maintainable

ITA 1232/CHANDI/2009[2006-07]Status: DisposedITAT Chandigarh19 Mar 2026AY 2006-07

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.646/Chandi/2008 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं./ Ita No.1232/Chandi/2009 (िनधा"रण वष" / Assessment Year: 2006-07) & 3. आयकर अपील सं./ Ita No.571/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) M/S Winsome Yarns Ltd. Addl. Cit / Acit [Circle 4(1)] Sco 191-192, Sector – 34, बनाम/ Vs. Range 4, Chandigarh Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं./ Ita No.31/Chandi/2010 (िनधा"रण वष" / Assessment Year: 2006-07) & 5. आयकर अपील सं./ Ita No.886/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) Dcit / Acit [Circle 4(1)] M/S Winsome Yarns Ltd. बनाम/ Vs. Range-4, Chandigarh Sco 191-192, Sector – 34, Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Sh. Ishant Jain (Rp) – Ld. Ar (Virtual Mode) Revenue By : Dr. Vivek Aggarwal (Cit) & Dr. Ranjit Kaur (Addl. Cit) - Ld. Drs

For Appellant: Sh. Ishant Jain (RP) – Ld. AR (Virtual Mode)For Respondent: Dr. Vivek Aggarwal (CIT) & Dr. Ranjit Kaur (Addl. CIT) - Ld. DRs
Section 14Section 17Section 238Section 7

Winsome Yarns Ltd., Chandigarh vs. Addl. CIT, Chandigarh

Appeals stand dismissed as non-maintainable

ITA 646/CHANDI/2008[2005-06]Status: DisposedITAT Chandigarh19 Mar 2026AY 2005-06

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.646/Chandi/2008 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं./ Ita No.1232/Chandi/2009 (िनधा"रण वष" / Assessment Year: 2006-07) & 3. आयकर अपील सं./ Ita No.571/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) M/S Winsome Yarns Ltd. Addl. Cit / Acit [Circle 4(1)] Sco 191-192, Sector – 34, बनाम/ Vs. Range 4, Chandigarh Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकर अपील सं./ Ita No.31/Chandi/2010 (िनधा"रण वष" / Assessment Year: 2006-07) & 5. आयकर अपील सं./ Ita No.886/Chandi/2019 (िनधा"रण वष" / Assessment Year: 2015-16) Dcit / Acit [Circle 4(1)] M/S Winsome Yarns Ltd. बनाम/ Vs. Range-4, Chandigarh Sco 191-192, Sector – 34, Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-1911-H (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Sh. Ishant Jain (Rp) – Ld. Ar (Virtual Mode) Revenue By : Dr. Vivek Aggarwal (Cit) & Dr. Ranjit Kaur (Addl. Cit) - Ld. Drs

For Appellant: Sh. Ishant Jain (RP) – Ld. AR (Virtual Mode)For Respondent: Dr. Vivek Aggarwal (CIT) & Dr. Ranjit Kaur (Addl. CIT) - Ld. DRs
Section 14Section 17Section 238Section 7