Section 23(1) of the Income Tax Act

The decision most relied on for Section 23(1) is Central India Electric Supply Co. v. CIT* (232 ITR 2), cited in 16 of the 28 judgments on BharatTax that turn on this section.

Leading authorities on Section 23(1)

Central India Electric Supply Co. v. CIT*
232 ITR 2 · 1998 · Supreme Court
16
citing judgments
Kumar Properties and Real Estate (P.) Ltd. v. DCIT
128 Taxmann.com 364 · 2021 · ITAT
14
citing judgments
CIT v. Smt. Lila Ghosh
205 ITR 9 · High Court
12
citing judgments
Bipin Vadilal Family Trust v. CIT
208 ITR 1005 · 1994 · High Court
12
citing judgments
Pegasus Properties (P.) Ltd. v. DCIT
135 Taxmann.com 294 · 2022 · ITAT
9
citing judgments
CIT v. Wackhardt International Ltd.
314 ITR 11 · 2009 · High Court
9
citing judgments
Sachin R. Tendulkar v. DCIT
96 Taxmann.com 253 · 2018 · Reported
8
citing judgments
CIT v. Mrs. Annamma Alexander
191 ITR 551 · High Court
6
citing judgments
Pvt. Ltd. v. ACIT, Pune
147 Taxmann.com 333 · 2023 · ITAT
5
citing judgments

Judgments on Section 23(1)

OMPRAKASH RAMSURAT YADAV,MUMBAI vs. DCIT- CIRCLE 24(1), MUMBAI

In the result, appeal is allowed in the aforesaid terms

ITA 4870/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Mar 2026AY 2015-16

Bench: Justice (Retd.) C.V. Bhadang & Shri Vikram Singh Yadav: A.Y. : 2015-16 Omprakash Ramsurat Yadav Vs. Dcit-Circle 24(1) 1403-A, Rna Heights, Mumbai J.V.L.R. Road (Respondent) Andheri East Mumbai- 400 093 Pan : Aalpy7169F (Appellant)

For Appellant: Shri Aamod PrabhudesaiFor Respondent: Shri Kiran K Chhatrapati Sr.DR
Section 1Section 143(3)Section 21(3)Section 23Section 23(1)(b)

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(4), MUMBAI, MUMBAI vs. MANISHA KAMAL KHETAN, MUMBAI

ITA 7891/MUM/2025[2023-24]Status: DisposedITAT Mumbai20 Feb 2026AY 2023-24

Bench: Shri Saktijit Dey & Shri Makarand Vasant Mahadeokar

MUKUL ROHATGI,NEW DELHI vs. ACIT CIRCLE 61(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2427/DEL/2025[2020-21]Status: DisposedITAT Delhi16 Feb 2026AY 2020-21

Bench: Shri Mahavir Singh & Shri Manish Agarwal

For Respondent: Shri Sachit Jolly, Senior Advocate
Section 112ASection 143(3)Section 144BSection 14ASection 24Section 263

TNCP LLP.,COIMBATORE vs. ITO, NCW-1(1), COIMBATORE

ITA 2603/CHNY/2025[2018-19]Status: DisposedITAT Chennai11 Feb 2026AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.:2602 & 2603/Chny/2025 निर्धारण वर्ष / Assessment Year: 2018-19 Tncd Llp, 126, Kg House, Arts College Road, Coimbatore - 641 018. [Pan:Aagft-8799-R] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By Ito, Vs. Non Corporate Ward -1(1), Coimbatore. (प्रत्यर्थी/Respondent) : Shri. N. Arjun Raj, Advocate : Ms. R. Anitha, Addl.C.I.Τ. सुनवाई की तारीख/Date Of Hearing घोषण की तारीख/Date Of Pronouncement Per S. R. Raghunatha, Am: आदेश /Order : 20.11.2025 : 11.02.2026 These Appeals Of The Assessee Are Filed Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘Ld.Cit(A)') For The Assessment Year 2018-19, Both Dated 09.07.2025 Against The Assessment Orders Passed By The Ao, Nfac, Delhi, U/S.143 (3) R.W.S 144B Of The Income Tax Act, 1961 (In Short ‘The Act') Dated 20.09.2021 & The Penalty Order Passed By The Ao, Nfac, Delhi, U/S.270A Of The Act Dated 15.01.2022 Respectively. :-2-:

Section 142(1)Section 143Section 143(2)Section 23Section 23(1)Section 24Section 270ASection 36(1)(va)

TNCD LLP.,COIMBATORE vs. ITO, NCW-1(1), CHENNAI

In the result, the quantum appeal of the assessee in ITA

ITA 2602/CHNY/2025[2018-19]Status: DisposedITAT Chennai11 Feb 2026AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.:2602 & 2603/Chny/2025 िनधा#रण वष# / Assessment Year: 2018-19 Tncd Llp, Ito, 126, Kg House, Vs. Non Corporate Ward -1(1), Arts College Road, Coimbatore. Coimbatore – 641 018. [Pan:Aagft-8799-R] (अपीलाथ%/Appellant) (&'थ%/Respondent) अपीलाथ% की ओर से/Appellant By : Shri. N. Arjun Raj, Advocate &'थ% की ओर से/Respondent By : Ms. R. Anitha, Addl.C.I.T. सुनवाई की तारीख/Date Of Hearing : 20.11.2025 घोषणा की तारीख/Date Of Pronouncement : 11.02.2026 आदेश /O R D E R

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Ms. R. Anitha, Addl.C.I.T
Section 142(1)Section 143Section 143(2)Section 23Section 23(1)Section 24Section 270ASection 36(1)(va)

RAMAN GOYAL,CHANDIGARH vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1, CHANDIGARH

In the result, both the appeals are allowed

ITA 40/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh02 Feb 2026AY 2015-16

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 40/Chd/2025 "नधा"रण वष" / Assessment Year: 2015-16 Raman Goyal, The Dcit, House No. 309, Vs Central Circle-1, Sector 9, Chandigarh. Chandigarh. "थायीलेखासं./Pan No: Aanpg9677J अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 35,36/Chd/2025 "नधा"रण वष" / Assessment Year: 2018-19, 2019-20 Raman Goyal, The Dcit, House No. 309, Vs Chandigarh. Sector 9, Chandigarh. "थायीलेखासं./Pan No: Aanpg9677J अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Yogesh Monga, Ca Revenue By : Shri Bharat Bhushan Garg, Cit Dr Date Of Hearing : 29.01.2026 Date Of Pronouncement : 02.02.2026 Hybrid Hearing O R D E R

For Appellant: Shri Yogesh Monga, CAFor Respondent: Shri Bharat Bhushan Garg, CIT DR
Section 132(1)Section 143(2)Section 143(3)Section 153ASection 23(1)

RAMAN GOYAL,CHANDIGARH vs. DEPUTY COMMISSIONER OF INCOME TAX, CHANDIGARH

In the result, both the appeals are allowed

ITA 36/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh02 Feb 2026AY 2019-20

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 40/Chd/2025 "नधा"रण वष" / Assessment Year: 2015-16 Raman Goyal, The Dcit, House No. 309, Vs Central Circle-1, Sector 9, Chandigarh. Chandigarh. "थायीलेखासं./Pan No: Aanpg9677J अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 35,36/Chd/2025 "नधा"रण वष" / Assessment Year: 2018-19, 2019-20 Raman Goyal, The Dcit, House No. 309, Vs Chandigarh. Sector 9, Chandigarh. "थायीलेखासं./Pan No: Aanpg9677J अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Yogesh Monga, Ca Revenue By : Shri Bharat Bhushan Garg, Cit Dr Date Of Hearing : 29.01.2026 Date Of Pronouncement : 02.02.2026 Hybrid Hearing O R D E R

For Appellant: Shri Yogesh Monga, CAFor Respondent: Shri Bharat Bhushan Garg, CIT DR
Section 132(1)Section 143(2)Section 143(3)Section 153ASection 23(1)

RAMAN GOYAL,CHANDIGARH vs. DEPUTY COMMISSIONER OF INCOME TAX, CHANDIGARH

In the result, both the appeals are allowed

ITA 35/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh02 Feb 2026AY 2018-19

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 40/Chd/2025 "नधा"रण वष" / Assessment Year: 2015-16 Raman Goyal, The Dcit, House No. 309, Vs Central Circle-1, Sector 9, Chandigarh. Chandigarh. "थायीलेखासं./Pan No: Aanpg9677J अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 35,36/Chd/2025 "नधा"रण वष" / Assessment Year: 2018-19, 2019-20 Raman Goyal, The Dcit, House No. 309, Vs Chandigarh. Sector 9, Chandigarh. "थायीलेखासं./Pan No: Aanpg9677J अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Yogesh Monga, Ca Revenue By : Shri Bharat Bhushan Garg, Cit Dr Date Of Hearing : 29.01.2026 Date Of Pronouncement : 02.02.2026 Hybrid Hearing O R D E R

For Appellant: Shri Yogesh Monga, CAFor Respondent: Shri Bharat Bhushan Garg, CIT DR
Section 132(1)Section 143(2)Section 143(3)Section 153ASection 23(1)

ARCHNA CHADHA,NEW DELHI vs. ASSISTANT COMMISSIONER OF INCOME TAX - 52(1), NEW DELHI

ITA 2841/DEL/2023[2016-17]Status: DisposedITAT Delhi16 Jan 2026AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaarchna Chadha Vs. Acit, Circle 52(1) Office No. 8, First Floor, Civic Centre, Scindia House, Cannaught Minto Road Place, Delhi – 110001 New Delhi - 110002 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaipm7190F Appellant .. Respondent

For Appellant: Sh. Guarav Singhal, AdvFor Respondent: Sh. Ajay Kumar Arora, Sr. DR
Section 143(3)

NEERAJ YADAV,GURGAON vs. ITO WARD 3(1), GURGAON

ITA 7826/DEL/2025[2020-21]Status: DisposedITAT Delhi29 Dec 2025AY 2020-21

Bench: Shri Satbeer Singh Godaraassessment Year: 2020-21

Section 147Section 23(1)

IDHAYAM INFRAHEIGHTS PVT LTD,NEW DELHI vs. DCIT CENTRAL CIRCLE , FARIDABAD

The appeals are hereby dismissed

ITA 6779/DEL/2025[2021-22]Status: DisposedITAT Delhi04 Dec 2025AY 2021-22

Bench: Sh. Satbeer Singh Godaraita No. 6778/Del/2025 : Asstt. Year : 2020-21 Ita No. 6779/Del/2025 : Asstt. Year : 2021-22 Idhayam Infraheights Pvt. Ltd., Vs Dcit, Shop No. 2, Second Floor, Lajpat Central Circle, Nagar-Ii, New Delhi-110024 Faridabad, Haryana-122001 (Appellant) (Respondent) Pan No. Aaacd9391G Assessee By: Sh. Nikhil Sharma, Adv. Revenue By : Sh. Manoj Kumar, Sr. Dr Date Of Hearing: 27.11.2025 Date Of Pronouncement: 04.12.2025 Order These Assessee’S Twin Appeals In Ita Nos. 6778 & 6779/Del/2025 For Assessment Years 2020-21 & 2021-22, Arise Against The Cit(A)-3, Gurgaon’S In Case Nos. 10948/2019-20 & 10308/2020-21 Both Dated 11.08.2025, In Proceedings U/S 147/143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Nikhil Sharma, AdvFor Respondent: Sh. Manoj Kumar, Sr. DR
Section 147Section 23(1)Section 24Section 28

IDHAYAM INFRAHEIGHTS PVT LTD,DELHI vs. DCIT CENTRAL CIRLCE, FARIDABAD

The appeals are hereby dismissed

ITA 6778/DEL/2025[2020-21]Status: DisposedITAT Delhi04 Dec 2025AY 2020-21

Bench: Sh. Satbeer Singh Godaraita No. 6778/Del/2025 : Asstt. Year : 2020-21 Ita No. 6779/Del/2025 : Asstt. Year : 2021-22 Idhayam Infraheights Pvt. Ltd., Vs Dcit, Shop No. 2, Second Floor, Lajpat Central Circle, Nagar-Ii, New Delhi-110024 Faridabad, Haryana-122001 (Appellant) (Respondent) Pan No. Aaacd9391G Assessee By: Sh. Nikhil Sharma, Adv. Revenue By : Sh. Manoj Kumar, Sr. Dr Date Of Hearing: 27.11.2025 Date Of Pronouncement: 04.12.2025 Order These Assessee’S Twin Appeals In Ita Nos. 6778 & 6779/Del/2025 For Assessment Years 2020-21 & 2021-22, Arise Against The Cit(A)-3, Gurgaon’S In Case Nos. 10948/2019-20 & 10308/2020-21 Both Dated 11.08.2025, In Proceedings U/S 147/143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Nikhil Sharma, AdvFor Respondent: Sh. Manoj Kumar, Sr. DR
Section 147Section 23(1)Section 24Section 28

AZIM HASHAM PREMJI,BANGALORE vs. DCIT, CIRCLE-7(1)(1), BANGALORE

In the result, both the appeals filed by the assessee are allowed

ITA 1323/BANG/2025[2021-22]Status: DisposedITAT Bangalore14 Nov 2025AY 2021-22

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Sandeep Huligal, AdvocateFor Respondent: Dr. Thejaswi G V, JCIT-DR
Section 10Section 142(1)Section 143(2)Section 23Section 23(1)Section 23(1)(c)Section 250

DOSTI REALTY LIMITED,MUMBAI vs. DCIT, CIRCLE-1(1)(1), MUMBAI

In the result appeal filed by the assessee stands partly allowed

ITA 6129/MUM/2024[2017-18]Status: DisposedITAT Mumbai28 Oct 2025AY 2017-18

Bench: Smt. Beena Pillai () & Shri Arun Khodpia ()

Section 115JSection 14ASection 37(1)

BALAI ADHIKARY,KOLKATA vs. ITO, WARD 29(1), , KOLKATA

ITA 1178/KOL/2025[2016-2017]Status: DisposedITAT Kolkata11 Sept 2025AY 2016-2017

Bench: The Tribunal. Moreover, The Delay Is Only A Short Period. Therefore, I Condone The Delay Of 30 Days & Admit The Appeal For Adjudication.

Section 23(1)Section 250Section 56Section 56(2)(vii)

CAPACITE INFRAPROJECTS LIMITED ,MUMBAI vs. ACIT/DCIT CENTRAL CIRCLE 1(2), MUMBAI, MUMBAI

The appeal of the assessee are allowed in above terms

ITA 6315/MUM/2024[2017-18]Status: DisposedITAT Mumbai10 Sept 2025AY 2017-18

Bench: Shri. Om Prakash Kant & Shri. Raj Kumar Chauhan

Section 115JSection 132Section 153ASection 23(1)Section 250Section 270ASection 36(1)(VA)Section 9

CAPACITE INFRAPROJECTS LIMITED ,MUMBAI vs. ACIT/DCIT CENTRAL CIRCLE 1(2) MUMBAI , MUMBAI

The appeal of the assessee are allowed in above terms

ITA 6309/MUM/2024[2018-19]Status: DisposedITAT Mumbai10 Sept 2025AY 2018-19

Bench: Shri. Om Prakash Kant & Shri. Raj Kumar Chauhan

Section 115JSection 132Section 153ASection 23(1)Section 250Section 270ASection 36(1)(VA)Section 9

SHRIKANT BASANGOUDA PATIL,VIJAYAPUR vs. INCOME TAX OFFICER, WARD-1 & TPS , BIJAPUR

In the result, appeal of the assessee stands allowed as indicated above

ITA 616/BANG/2025[2020-21]Status: DisposedITAT Bangalore12 Aug 2025AY 2020-21

Bench: S/Shri Laxmi Prasad Sahu & Prakash Chand Yadavassessment Year: 2020-21 Shrikant Basangouda Patil, Devoor The Income Tax Officer, Vs. Mannur To Devar Hipparagi, Dist: Ward – 1 & Tps, Bijapur Vijayapur,-586 120, Karnataka Pan No.Awapp 3391 B Appellant Respondent Assessee By : Shri Vinay K Kulkarni, Ca Revenue By : Shri Ganesh R Ghale, Adv Standing Counsel Date Of Hearing : 01.07.2025 Date Of Pronouncement : 12.08.2025 O R D E R Per Prakash Chand Yadav:

For Appellant: Shri Vinay K Kulkarni, CAFor Respondent: Shri Ganesh R Ghale, Adv Standing Counsel
Section 143(3)

SHREE INFRA,SURAT vs. PR. CIT-1, SURAT, SURAT

In the result, the appeal of the assessee is dismissed

ITA 601/SRT/2024[2018-19]Status: DisposedITAT Surat22 Jul 2025AY 2018-19

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Suresh K Kabra, CAFor Respondent: Shri Aashish Pophare, CIT DR
Section 143(3)Section 23(1)Section 23(5)Section 263

VILE PARLE PRARTHANA CO-OP.HSG. SOC.LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX -25(3), MUMBAI

ITA 1411/MUM/2018[2014-15]Status: DisposedITAT Mumbai20 May 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

Section 143(3)

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