Section 2(31) of the Income Tax Act

The decision most relied on for Section 2(31) is Ramnath & Co. v. CIT (116 Taxmann.com 885), cited in 30 of the 131 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(31)

Ramnath & Co. v. CIT
116 Taxmann.com 885 · 2020 · Supreme Court
30
citing judgments

Beneficial provisions in tax law should be interpreted strictly, with the burden of proof on the assessee. Ambiguous beneficial provisions are interpreted in favour of the Revenue.

Seth Pushalal Mansighka (P.) Ltd. v. CIT
66 ITR 159 · 1967 · Supreme Court
22
citing judgments

Income accrues at the place where title to goods passes to the buyer upon payment of the price. For offshore supply of equipment, if the transaction is completed outside India, no income accrues to the assessee in India.

CIT v. Kumari Prabhawati Gupta
325 ITR 563 · 2010 · High Court
9
citing judgments
JCIT v. Siemens Aktiengesellschaft
34 SOT 16 · 2009 · ITAT
8
citing judgments
Arosan Enterprises Ltd. v. UOI
9 SCC 449 · 1999 · Reported
7
citing judgments
B.K. Jagan & Co. v. CIT
136 Taxmann 343 · 2004 · High Court
6
citing judgments
CIT v. Spice Infotainment Ltd.
426 ITR 613 · 2019 · Supreme Court
5
citing judgments
Mehsana Urban Co-oop Bank Ltd. v. Asst. CIT
451 ITR 510 · 2023 · High Court
5
citing judgments
INCOME- TAX v. DR.K.K.SHAH
135 ITR 146 · 1982 · High Court
3
citing judgments

Judgments on Section 2(31)

Pranay Mahajan Welfare Trust, Amritsar vs. Income Tax Officer Ward 2(1), Amritsar

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

ITA 459/ASR/2024[2019-2020]Status: DisposedITAT Amritsar26 Sept 2025AY 2019-2020

Bench: Dr. M. L. Meena & Sh. Udayan Dasgupta

For Appellant: None (Adjournment application)
Section 143(1)Section 250

Pranay Mahajan Welfare Trust, Amritsar vs. Income Tax Officer Ward-2(1), Amritsar

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

ITA 458/ASR/2024[2015-2016]Status: DisposedITAT Amritsar26 Sept 2025AY 2015-2016

Bench: Dr. M. L. Meena & Sh. Udayan Dasgupta

For Appellant: None (Adjournment application)
Section 143(1)Section 250

Pranay Mahajan Welfare Trust, Medical Enclave vs. Income Tax Officer Ward -2(1), Amritsar

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

ITA 457/ASR/2024[2014-2015]Status: DisposedITAT Amritsar26 Sept 2025AY 2014-2015

Bench: Dr. M. L. Meena & Sh. Udayan Dasgupta

For Appellant: None (Adjournment application)
Section 143(1)Section 250

Lata Vikram Punvani Through Tehmina Punvani Leagl Heir, Lucknow vs. ITO-5(3), Lucknow

In the result, the appeal of the assessee stands allowed

ITA 573/LKW/2024[2017-18]Status: DisposedITAT Lucknow12 Jun 2025AY 2017-18

Bench: Shri Anadee Nath Misshra

Section 143(2)Section 143(3)Section 2

Shri Anantanath Alpasankhyatar Vividh Uddeshagal Souhard Sahakari Sangh Niy, Belagavi vs. Income Tax Officer, NFAC, Delhi

ITA 6/PAN/2025[2009-10]Status: DisposedITAT Panaji03 Jun 2025AY 2009-10

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 006/Pan/2025 Assessment Year : 2009-10 Shri Anantanath Alpasankhyatar Vivid Uddheshagal Souhardha Sahakari Sangh Niyamit [‘Saavusssn’] 1738, Anantnath Building, Jain Galli, Main Rd., Kannur Niyamit Kalloli, Kalloli, Belagavi. Pan : Aagts1962B . . . . . . . Appellant V/S Income Tax Office, Ward-1, Gokak, Belagavi. . . . . . . . Respondent Appearances Assessee By : Mr Sachin Nichal [‘Ld. Ar’] Revenue By : Mr Deshmukh Prakash [‘Ld. Dr’] Date Of Conclusive Hearing : 02/06/2025 Date Of Pronouncement : 03/06/2025 Order Per G. D. Padmahshali; This Appeal Is Filed Against Din & Order 1070608483(1) Dt. 25/11/2024 Passed By The National Faceless Appeal Centre, Delhi [‘Ld. Nfac’ Hereinafter] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Which In Turn Arisen Out Of Order Of Penalty Dt. 23/03/2022 Passed U/S 271(1)(C) Of The Act By The National Faceless Assessment Centre Delhi [‘Ld. Nfeac’ Hereinafter] Anent To Assessment Year 2009-10 [‘Ay’ Hereinafter].

For Appellant: Mr Sachin Nichal [‘Ld. AR’]For Respondent: Mr Deshmukh Prakash [‘Ld. DR’]
Section 143(3)Section 250Section 271(1)(c)Section 80PSection 80P(4)

Sri Guru Teg Bahadur Public School, Patiala vs. PCIT- Patiala, Patiala

In the result, the Assessee’s appeal is allowed

ITA 482/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh27 May 2025AY 2017-18

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 482/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Sri Guru Teg Bahadur Public The Pcit, बनाम School, Tripuri Town, Patiala . Patiala Vs. 147001 "थायी लेखा सं./Pan No: Anffs9344H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Ashok Goel, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 144Section 147Section 148Section 2(31)Section 263

Kantibhai Punjyabhai Patel HUF, Surat vs. Income Tax Officer, Ward 1(3)(7), Surat

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

ITA 723/SRT/2023[2017-18]Status: DisposedITAT Surat22 May 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.723/Srt/2023 Assessment Year: (2017-18) (Physical Hearing) Kantibhai Punjyabhai Patel Huf, Vs. The Ito, B-1, Durgauri Society, Mora Ward - 1(3)(7), Bhagal Road, Morabhagal, Surat Surat – 395005, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaihk6444A (Appellant) (Respondent) Appellant By Shri Sapnesh Sheth, Ca Respondent By Shri Mukesh Jain, Sr. Dr Date Of Hearing 12/03/2025 Date Of Pronouncement 22/05/2025

Section 115BSection 144Section 2(31)Section 250Section 68

Skylark Mercantile Private Limited, Mumbai vs. ITO-11(2)(1), Mumbai

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

ITA 3120/MUM/2024[2010-11]Status: DisposedITAT Mumbai20 May 2025AY 2010-11

Bench: Shri Narendra Kumar Billaiya, Account Member & Anikesh Banerjee

Section 133(6)Section 143(3)Section 148Section 250

Kanak Kumar Jain L/H of Partner of M/S. Kesariyaji Filling Station, Udaipur vs. DCIT, Circle-1, Udaipur

ITA 67/JODH/2020[2015-16]Status: DisposedITAT Jodhpur01 May 2025AY 2015-16
For Appellant: Shri Rakesh Lodha (CA)For Respondent: Shri Karni Dan, Addl. CIT
Section 133ASection 148Section 154Section 189(3)Section 234ASection 234CSection 250Section 292BSection 42

Kanak Kumar Jain L/H of Partner of M/S. Kesariyaji Filling Station, Udaipur vs. DCIT, Circle-1, Udaipur

ITA 65/JODH/2020[2013-14]Status: DisposedITAT Jodhpur01 May 2025AY 2013-14
For Appellant: Shri Rakesh Lodha (CA)For Respondent: Shri Karni Dan, Addl. CIT
Section 133ASection 148Section 154Section 189(3)Section 234ASection 234CSection 250Section 292BSection 42

Kanak Kumar Jain L/H of Partner of M/S. Kesariyaji Filling Station, Udaipur vs. DCIT, Circle-1, Udaipur

ITA 63/JODH/2020[2011-12]Status: DisposedITAT Jodhpur01 May 2025AY 2011-12
For Appellant: Shri Rakesh Lodha (CA)For Respondent: Shri Karni Dan, Addl. CIT
Section 133ASection 148Section 154Section 189(3)Section 234ASection 234CSection 250Section 292BSection 42

Deputy Commissioner of Income Tax, Circle-2(1)(1), Bengaluru, Bangalore vs. Cisco Systems (India) Pvt Ltd, Bangalore

ITA 842/BANG/2024[2014-15]Status: DisposedITAT Bangalore17 Feb 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Years : 2014-15

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 142(1)Section 147Section 148Section 151

Sub Registrar, Tamkuhiraj, Kushinagar vs. Additional Commissioner of Income Tax (I&Ci), Lucknow

In the result, the appeal of the assessee is dismissed

ITA 347/LKW/2019[2013-14]Status: FixedITAT Lucknow05 Dec 2024AY 2013-14

Bench: Shri Kul Bharat, Videshri Anadee Nath Misshra**

Section 133(6)Section 192Section 2(31)Section 272Section 272(2)(C)Section 272A(2)(C)

DCIT, Circle-10(1), New Delhi vs. Genpact India Pvt. Ltd., Gurgaon

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 5186/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Nov 2024AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 156

Genpact India Pvt. Ltd., Gurgaon vs. DCIT, Circle-10(1), New Delhi

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 4933/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Nov 2024AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 156

I.K. Gujral Punjab Technical University, Kapurthala vs. Commissioner of Income Tax (Exemptions), Chandigarh

In the result, appeal of the Assessee is allowed

ITA 650/CHANDI/2024[N.A]Status: DisposedITAT Chandigarh28 Oct 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Ajay Vohra, Sr. Advocate with Ms. Somya Jain, CAFor Respondent: Shri Rohit Sharma, CIT, DR
Section 10Section 12ASection 12A(1)(ac)Section 2(15)Section 2(31)Section 8

Subhash E. Dhargave, Mumbai vs. Milestone Real Estate Funds, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 59/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Sept 2024AY 2016-17

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

Section 10Section 10(35)

M/S Y.S. and Co-Owners vs. Income Tax Officer Etc

ITA/20/2008HC Punjab & Haryana09 Sept 2024

Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH

Section 144Section 167B(2)(i)Section 2Section 26

Tripoto Travel Pvt. Ltd., New Delhi vs. ACIT Circle-25(2), New Delhi

The appeal is allowed for statistical purposes

ITA 6250/DEL/2019[2016-17]Status: DisposedITAT Delhi23 Jul 2024AY 2016-17

Bench: SHRI G.S. PANNU, HON'BLE (Vice President), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Brij Mohan Barwal, CAFor Respondent: Shri Amit Katoch, Sr. DR
Section 143(3)Section 56(2)(viib)

Zee Marketing (Guj.) Private Limited, Ahmedabad vs. The Dy. Commissioner of Income Tax, Central Circle-1(1), Ahmedabad

In the result, the appeal preferred by the assessee is partly allowed

ITSSA 19/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad08 Mar 2024AY 2016-17

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royi.T(Ss).A. No. 19/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2016-17) Zee Marketing (Guj.) The Dy. Commissioner Of बनाम/ Private Limited Income Tax Vs. 304, Aakansha Building, Central Circle 1(1), Opp. Vadilal House, Ahmedabad Navrangpura, Ahmedabad - 380009 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz0627K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri M. S. Chhajed, Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Akhilendra Pratap Yadaw, Cit. D.R. सुनवाई क" तार"ख / Date Of 29/02/2024 Hearing घोषणा क" तार"ख /Date Of 08/03/2024 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed At The Behest Of The Assessee Is Directed Against The Order Dated 23.12.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals)-11, Ahmedabad (In Short ‘Cit(A)’) Arising Out Of The Order Dated 30.12.2018 Passed By The Acit, Central Circle-1(1), Ahmedabad Under Section 143(3) R.W.S. 153A Of The Income Tax Act, 1961, (Hereinafter Referred To As ‘The Act’) For Assessment Year 2016-17. It(Ss)A No. 19/Ahd/2023 (Zee Marketing (Guj.) Pvt. Ltd. Vs. Dcit) A.Y.– 2016-17 - 2 - 2. The Assessee Has Come Up In Appeal With The Following Grounds:

For Respondent: Shri Akhilendra Pratap Yadaw, CIT
Section 143(3)Section 309