Section 27(iiib) of the Income Tax Act

Income-tax Act, 2025: s.25

Section 27(iiib) falls under section 27 of the Income-tax Act, 1961, which corresponds to section 25 (Interpretation) of the Income-tax Act, 2025.

Read section 25 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 27(iiib) is Mrs. Prema P. Shah & Sanjiv P. Shah v. ITO (100 ITD 60), cited in 11 of the 59 judgments on BharatTax that turn on this section.

Leading authorities on Section 27(iiib)

Mrs. Prema P. Shah & Sanjiv P. Shah v. ITO
100 ITD 60 · 2006 · ITAT
11
citing judgments

An assessee can be treated as an absolute owner of a property for the purpose of Section 54 exemption if the lease is for a very long term (150 years) and the rent is a nominal 'peppercorn' rent payable only on demand, making the assessee not duty-bound to pay rent.

Hameed Jaffery v. CIT
227 ITR 724 · 1997 · High Court
8
citing judgments

Judgments on Section 27(iiib)

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 354/IND/2016[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 353/IND/2016[2009-10]Status: DisposedITAT Indore28 Feb 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 352/IND/2016[2008-09]Status: DisposedITAT Indore28 Feb 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 26/IND/2015[2007-08]Status: DisposedITAT Indore28 Feb 2017AY 2007-08

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 25/IND/2015[2006-07]Status: DisposedITAT Indore28 Feb 2017AY 2006-07

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

M/S. Sheetu Educational Services P Ltd., Indore vs. The DCIT 5(1) Range-5, Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 24/IND/2015[2005-06]Status: DisposedITAT Indore28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

Normandy Developments P. Ltd, Bangalore vs. ITO 7(1)(3), Mumbai

In the result, the appeal of assessee is allowed

ITA 5000/MUM/2010[2007-08]Status: DisposedITAT Mumbai28 Feb 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Normandy Development (P) Ltd. Income Tax Officer, C/O Raffles Solutions Pvt. Ltd. Circle 7(1)(3), 8Th Floor, “The Estate”, 121 Vs. Mumbai Dickenson Road Bangalore-560 042. Appellant .. Respondent Pan No. Aaacn5541N .. S/Shri Farrokh Irani & Assessee By Rohak G. Doshi, Ar .. Shri Dr. Suman Ratnam, Dr Revenue By Date Of Hearing .. 09-02-2017 .. Date Of Pronouncement 28-02-2017

Section 143(3)Section 269USection 27

ITO 25(3)(2), Mumbai vs. Pallavi V. Goradia, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 604/MUM/2015[2011-12]Status: DisposedITAT Mumbai13 Jan 2017AY 2011-12

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Appellant: Shri Vimal Punmiya (AR)For Respondent: Shri C.W. Angolkar (DR)
Section 143(3)Section 22Section 253Section 254(1)Section 27Section 54F

Machinery & Spares, Mumbai vs. Jtcit 23(1), Mumbai

In the result, appeal of the assessee is allowed as above

ITA 5965/MUM/2013[2010-11]Status: DisposedITAT Mumbai21 Oct 2016AY 2010-11

Bench: Shri G.S.Pannu & Shri Amarjit Singhmachinery & Spares, 201/202, Karma Stambh, Opp. Mtnl Office, Vikhroli(W), Mumbai 400 051. Pan: Aaafm 1528K ...... Appellant Vs. Jt. Commissioner Of Income Tax 23(1), C-10, 1St Floor, B.K.C., Bandra (E), Mumbai 400051 .... Respondent

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Pradeep Kr. Singh
Section 143(3)Section 22Section 24Section 24bSection 27

The Principal Commissioner of Income Tax-02 vs. M/S C.J. International Hotels Ltd

ITA/558/2016HC Delhi27 Sept 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MS. JUSTICE DEEPA SHARMA

Section 269Section 269USection 27

Bombay Plaza Pvt. Ltd., Kolkata vs. ACIT, Cir-5, Kolkata

In the result the appeals of the assessee are allowed

ITA 1641/KOL/2014[2006-2007]Status: DisposedITAT Kolkata02 Sept 2016AY 2006-2007

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ]

For Appellant: Shri A.K.Gupta, FCAFor Respondent: Shri S.M.daws, JCIT, Sr.DR
Section 143(3)Section 22Section 27

Machinery & Spares, Mumbai vs. Jt CIT 23(1), Mumbai

Appeal of the revenue are dismissed

ITA 4517/MUM/2014[2011-12]Status: DisposedITAT Mumbai27 Jul 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Machinery & Spares Vs. Jt Cit 23(1), Mumbai 201/202, Karma Stambh, Opp. Mtnl Office, Vikhroli (W), Mumbai Pan/Gir No. Aaafm1528K Appellant) .. Respondent)

Section 24Section 27

Maniben P. Chheda, Mumbai vs. ITO 14(3)(3), Mumbai

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

ITA 3724/MUM/2010[]Status: DisposedITAT Mumbai29 Jun 2016

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1706/Mum/2010 & I.T.A. No. 3724/Mum/13 ("नधा"रण वष" / Assessment Year: 2005-06 & 2006-07) Smt. Maniben P. Chheda Income Tax Officer बनाम/ 296, Old Post Office Lane, 14(3)(3) Vs. Mangaldas Market, Aayakar Bhavan Mumbai - 400002 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacpc5479P

For Appellant: Shri Pradip N. KapasiFor Respondent: Shri N.P.Singh
Section 143(1)Section 234ASection 24

Loudon Properties (P) Ltd., Kolkata vs. ITO, WD-6(2), Kolkata

In the result, all the three appeals of the assessee are treated as allowed for statistical purposes

ITA 311/KOL/2016[2003-2004]Status: DisposedITAT Kolkata29 Apr 2016AY 2003-2004

Bench: Shri P.M. Jagtap

Section 143(1)Section 143(3)Section 147Section 24Section 27

A.R. Builders, Mumbai vs. ITO 18(2)(2), Mumbai

ITA 3223/MUM/2013[2008-09]Status: DisposedITAT Mumbai16 Mar 2016AY 2008-09
For Appellant: Shri Anil SatheFor Respondent: Shri Sandeep Goel
Section 143Section 254(1)Section 56

DCIT 10(2), Mumbai vs. Ria Laboratories P.Ltd, Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 7656/MUM/2013[2010-11]Status: DisposedITAT Mumbai01 Feb 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 7656/Mum/2013 ("नधा"रण वष" / Assessment Year : 2010-11) Dy. Commissioner Of Income- M/S Ria Laboratories Pvt. बनाम/ Tax -10(2), Ltd., V. Room No. 432, 4 Th Floor, 24, Shree Diamond Aayakar Bhavan, Centre, M.K. Road, Lbs Marg, Mumbai 400 020. Vikhroli West, Mumbai- 400 083. "थायी लेखा सं./Pan :Aadcr2622R .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

Section 143(3)

Usha Manohar Shetty, Mumbai vs. Asst CIT 18(3), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 3984/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 Jan 2016AY 2008-09

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2008-09 Usha Manohar Shetty, Acit 18(3) 132 Marble Arch बनाम/ R.No.209, 2Nd Floor, Senapati Bapa Tmarg, Piramal Chamber, Parel Vs. Mahim Mumbai -400012 Mumbai-400016 (Revenue) (Respondent) P.A. No.Abbps2235F Assessee By Dr. K. Shivaram(Ar) Revenue By Shri Santosh Mankoskar (Dr)

Section 143(3)Section 269USection 27

M/S Shobhana Properties & Investments Pvt Ltd, Mumbai vs. Income Tax Officer, Mumbai

In the result, the assessee’s appeal for Asst

ITA 2524/MUM/2013[2009-10]Status: DisposedITAT Mumbai06 Jan 2016AY 2009-10

Bench: Shri Jason P. Boaz (Am) & Shri Ram Lal Negi (Jm)

For Appellant: NoneFor Respondent: Shri. Vivek Ojha
Section 143(1)Section 143(3)Section 269USection 27

The Commissioner of Income-Tax Bombay Etc vs. M/S Podar Cement Pvt.Ltd

CIVIL APPEAL No. 9/1986Supreme Court27 May 1997

Bench: 3 Judges

Section 22Section 27Section 54Section 56
Section 27(iiib) Income Tax Act (2025: s.25) — Case Laws | BharatTax