Section 6(1) of the Income Tax Act

Income-tax Act, 2025: s.6

Section 6(1) falls under section 6 of the Income-tax Act, 1961, which corresponds to section 6 (Residence in India) of the Income-tax Act, 2025.

Read section 6 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 6(1) is CIT v. Avtar Singh Wadhwan (247 ITR 260), cited in 53 of the 40 judgments on BharatTax that turn on this section.

Leading authorities on Section 6(1)

CIT v. Avtar Singh Wadhwan
247 ITR 260 · 2001 · High Court
53
citing judgments

Salary received by a non-resident for services rendered outside India accrues outside India and is not taxable in India. Only salary earned for work performed in India is regarded as income arising in India and is taxable.

DIT (International Taxation) v. PrahladVijendra Rao
198 Taxmann 551 · 2011 · High Court
42
citing judgments
DCIT v. Sudipta Maity
96 Taxmann.com 336 · 2018 · Reported
10
citing judgments

Income derived by a non-resident for performing services in India is taxable in India, even if the payment is received outside India and the individual is not a resident of India, provided the services are rendered within the territorial limits of India.

Bodhisattva Chattopadhyay v. CIT
111 Taxmann.com 374 · 2019 · Reported
8
citing judgments
Arvind Singh Chauhan v. ITO
42 Taxmann.com 285 · 2014 · ITAT
8
citing judgments
Skaps Industries India (P.) Ltd. v. ITO, International Taxation, Ahmedabad
171 ITD 723 · 2018 · ITAT
7
citing judgments
ITO v. Sunil Chitranjan Muncif
58 SOT 356 · ITAT
5
citing judgments
CIT v. Dhote (B.K.)
66 ITR 457 · 1967 · Supreme Court
3
citing judgments
Pramod Kumar Sapra v. Income Tax Officer, Ward-3, Panipat*
87 Taxmann.com 98 · 2017 · High Court
3
citing judgments

Judgments on Section 6(1)

DCIT International Taxation Noida, Noida vs. Jai Gogia, Noida

In the result, the appeal of the Revenue is dismissed

ITITA 36/DEL/2026[2022-23]Status: DisposedITAT Delhi27 Jul 2026AY 2022-23

Bench: Sh. Vikas Awasthy & Sh. Naveen Chandrait(It)A No. 36/Del/2026 (Assessment Year : 2022-23) Dcit Vs. Jai Gogia International Taxation K054, Gulashan Vivante Noida Sector – 137, Gautam Budh Nagar, Noida, Up-201 301 Pan No. Agspg 1452 C (Revenue) (Assessee) Assessee By Ms. Preeti Goel, Ar Revenue By Shri M. V. Ramesh, Sr. D.R. Date Of Hearing: 25.06.2026 Date Of Pronouncement: 27.07.2026

Section 139(1)Section 142(1)Section 143Section 143(2)Section 143(3)Section 192Section 250Section 5(2)(a)Section 9(1)(i)

Mahesh Bajaranglal Jangid, Bangalore vs. Income-Tax Officer, Bangalore

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

ITA 2262/BANG/2025[2019-20]Status: DisposedITAT Bangalore30 Apr 2026AY 2019-20

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2019-20

For Appellant: Smt. Preethi Goel, CAFor Respondent: Shri Subramanian .S, JCIT-DR
Section 143(1)Section 6(1)

Prabhakar Mada, Hyderabad vs. ITO (Int Taxn)-1, Hyderabad

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

ITA 429/HYD/2026[2020-21]Status: DisposedITAT Hyderabad17 Apr 2026AY 2020-21

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.429/Hyd./2026 Assessment Year 2020-2021 Prabhakar Mada, The Income Tax Officer- Hyderabad – 500 055. Vs. (Int. Taxn)-1, Hyderabad Pan Bdapm4650G Pin – 500 004. Telangana. (Appellant) (Respondent) For Assessee : Sri D V Anjaneyulu, C.A. For Revenue : Sri P Dhivahar, Cit-Dr Date Of Hearing : 24.03.2026 Date Of Pronouncement : 17.04.2026 आदेश/Order

For Appellant: Sri D V Anjaneyulu, C.AFor Respondent: Sri P Dhivahar, CIT-DR
Section 120Section 124(1)(b)Section 142(1)Section 144C(5)Section 147Section 6(1)Section 69A

Debashis Das, Kolkata vs. ACIT-1(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 947/KOL/2023[2015-16]Status: DisposedITAT Kolkata08 Dec 2025AY 2015-16

Bench: Shri Manjunatha G & Shri Sonjoy Sarmai.T.A. No.947/Kol/2023 Assessment Year: 2015-16 Debashis Das………………………………………................................……….…Appellant Uttara Tritiya Housing Complex, Action Area-Ii, New Town, Near City Center-2, W.B– 700156. [Pan: Aixpd81639Q] Vs. Acit, International Taxaion-1(1), Kolkata ..L..….…..….......……..…...…..…..Respondent Appearances By: Shri Nishant Thakkar, Ar, Appeared On Behalf Of The Assessee. Shri Sallong Yaden, Addl. Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : December 08, 2025 Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi For Assessment Year 2015–16. The Ld. Cit(A) Sustained The Addition Made By The Assessing Officer In Respect Of Salary Income Earned By The Assessee During His Short-Term Foreign Assignment In The Philippines. 2. The Appeal Has Been Filed By The Assessee With A Delay Of 366 Days. The Assessee Has Filed An Affidavit For Condonation Of The Delay. After Considering The Reasons Cited In The Affidavit For Condonation Of Delay, We Find That The Reasons Are Valid & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 5(2)(b)Section 6(1)

Asst. Commissioner of Income Tax, Central Circle 3(1)(I/C), Chennai vs. Paul Dhinakaran, Chennai

In the result, all the four appeals filed by the Revenue and the

ITA 1592/CHNY/2025[2018-19]Status: DisposedITAT Chennai31 Oct 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1562, 1563, 1591 & 1592/Chny/2025 िनधा=रण वष= /Assessment Years: 2015-16, 2016-17, 2017-18 & 2018-19 & C.O Nos.52, 53, 54 & 55/Chny/2025 (Arises In Ita Nos.1562, 1563, 1591 & 1592/Chny/2025) The Asst. Commissioner Of Income Paul Dhinakaran, Tax, Vs. No.7, Jeevarathinam Nagar, Central Circle-3(1)(I/C), Adyar, Chennai – 600 020. Chennai. Pan: Aabpd 8489M

For Appellant: Shri Nathala Ravi Babu, CIT
Section 132Section 153ASection 6Section 6(1)(c)

Asst. Commissioner of Income Tax, Central Circle 3(1)(I/C), Chennai vs. Paul Dhinakaran, Chennai

In the result, all the four appeals filed by the Revenue and the

ITA 1591/CHNY/2025[2017-18]Status: DisposedITAT Chennai31 Oct 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1562, 1563, 1591 & 1592/Chny/2025 िनधा=रण वष= /Assessment Years: 2015-16, 2016-17, 2017-18 & 2018-19 & C.O Nos.52, 53, 54 & 55/Chny/2025 (Arises In Ita Nos.1562, 1563, 1591 & 1592/Chny/2025) The Asst. Commissioner Of Income Paul Dhinakaran, Tax, Vs. No.7, Jeevarathinam Nagar, Central Circle-3(1)(I/C), Adyar, Chennai – 600 020. Chennai. Pan: Aabpd 8489M

For Appellant: Shri Nathala Ravi Babu, CIT
Section 132Section 153ASection 6Section 6(1)(c)

Asst. Commissioner of Income Tax, Central Circle 3(1)(I/C), Chennai vs. Paul Dhinakaran, Chennai

In the result, all the four appeals filed by the Revenue and the

ITA 1563/CHNY/2025[2016-17]Status: DisposedITAT Chennai31 Oct 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1562, 1563, 1591 & 1592/Chny/2025 िनधा=रण वष= /Assessment Years: 2015-16, 2016-17, 2017-18 & 2018-19 & C.O Nos.52, 53, 54 & 55/Chny/2025 (Arises In Ita Nos.1562, 1563, 1591 & 1592/Chny/2025) The Asst. Commissioner Of Income Paul Dhinakaran, Tax, Vs. No.7, Jeevarathinam Nagar, Central Circle-3(1)(I/C), Adyar, Chennai – 600 020. Chennai. Pan: Aabpd 8489M

For Appellant: Shri Nathala Ravi Babu, CIT
Section 132Section 153ASection 6Section 6(1)(c)

Asst. Commissioner of Income Tax, Central Circle 3(1)(I/C), Chennai vs. Paul Dhinakaran, Chennai

In the result, all the four appeals filed by the Revenue and the

ITA 1562/CHNY/2025[2015-16]Status: DisposedITAT Chennai31 Oct 2025AY 2015-16

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1562, 1563, 1591 & 1592/Chny/2025 िनधा=रण वष= /Assessment Years: 2015-16, 2016-17, 2017-18 & 2018-19 & C.O Nos.52, 53, 54 & 55/Chny/2025 (Arises In Ita Nos.1562, 1563, 1591 & 1592/Chny/2025) The Asst. Commissioner Of Income Paul Dhinakaran, Tax, Vs. No.7, Jeevarathinam Nagar, Central Circle-3(1)(I/C), Adyar, Chennai – 600 020. Chennai. Pan: Aabpd 8489M

For Appellant: Shri Nathala Ravi Babu, CIT
Section 132Section 153ASection 6Section 6(1)(c)

Sham Gulabrai Tulsyani, Delhi vs. ACIT, Int. Tax Circle 4(2)(1), Mumbai

ITA 483/MUM/2025[2007-08]Status: DisposedITAT Mumbai29 Jul 2025AY 2007-08

Bench: Shri Amit Shukla & Shri Vikram Singh Yadav

For Appellant: Shri Ashok Khandelwal & Akash KhandelwalFor Respondent: Shri Krishna Kumar, Sr.DR
Section 147Section 149(1)(c)Section 234ASection 254

Puspendu Sekhar Nandy, Kolkata vs. Assistant Commissioner of Income Tax, Circle 2(1) International Taxation, Kolkata

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 167/KOL/2024[2016-17]Status: DisposedITAT Kolkata15 May 2025AY 2016-17

Bench: Shri Pradip Kumar Choubey&Shri Sanjay Awasthi]

Section 143(3)Section 234BSection 234DSection 5(2)

Mitesh Vijay Gulati, Mumbai vs. Income Tax Officer, Int. Tax Ward-2(3)(1), Mumbai

ITA 4227/MUM/2023[2016-17]Status: DisposedITAT Mumbai10 Feb 2025AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawal

Section 143(1)Section 250Section 3Section 6(1)Section 6(1)(c)

Mohammad Sahadat Ali, Fatehpur vs. AO (National Faceless Assessment Centre), Delhi

In the result, appeals in ITA No

ITA 148/ALLD/2024[2014-15]Status: DisposedITAT Allahabad29 Nov 2024AY 2014-15

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.138, 139,147 & 148/Alld/2024 A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali, Vs. Income Tax Officer, Sayyad Nagar, Khakhreru, National Faceless Assessment Khaga, Fatehpur Centre Pan:Cunpa0977K (Appellant) (Respondent) Assessee By: Sh. Aditya Chhajed & Sh. Shivang, Advocates Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 21.10.2024 Date Of Pronouncement: 29.11.2024 O R D E R Per Nikhil Choudhary, A.M.: These Four Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Cit(A), Nfac Under Section 250 Of The Income Tax Act, 1961 For The A.Y. 2013-14 & 2014-15 Vide Separate Orders Dated 8.07.2024. The Grounds Of Appeal In All These Cases Are Identical & Are Reproduced As Under:- “1. On The Facts & Circumstances Of The Case, The Order Passed By The Commissioner Of Income Tax (Appeals) National Faceless Appeal Centre (Nfac). Delhi U/S 250 Of The Act Is Bad Both In The Eye Of Law & On Facts. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) (Nfac) Erred In Dismissing The Appeal Filed By The Appellant On The Grounds Of Non-Submission Of Documents By The Appellant Without Considering The Submitted Document & The Facts Of The Case. The Appellant, Therefore, Prays That The Impugned Order Be Set Aside. A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali

For Appellant: Sh. Aditya Chhajed & Sh. ShivangFor Respondent: Sh. A.K. Singh, Sr. DR
Section 115BSection 2(30)Section 250Section 6(1)Section 69

Mohammad Sahadat Ali, Fatehpur vs. Income Tax Officer, National Faceless Assessment Centre

In the result, appeals in ITA No

ITA 147/ALLD/2024[2013-14]Status: DisposedITAT Allahabad29 Nov 2024AY 2013-14

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.138, 139,147 & 148/Alld/2024 A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali, Vs. Income Tax Officer, Sayyad Nagar, Khakhreru, National Faceless Assessment Khaga, Fatehpur Centre Pan:Cunpa0977K (Appellant) (Respondent) Assessee By: Sh. Aditya Chhajed & Sh. Shivang, Advocates Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 21.10.2024 Date Of Pronouncement: 29.11.2024 O R D E R Per Nikhil Choudhary, A.M.: These Four Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Cit(A), Nfac Under Section 250 Of The Income Tax Act, 1961 For The A.Y. 2013-14 & 2014-15 Vide Separate Orders Dated 8.07.2024. The Grounds Of Appeal In All These Cases Are Identical & Are Reproduced As Under:- “1. On The Facts & Circumstances Of The Case, The Order Passed By The Commissioner Of Income Tax (Appeals) National Faceless Appeal Centre (Nfac). Delhi U/S 250 Of The Act Is Bad Both In The Eye Of Law & On Facts. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) (Nfac) Erred In Dismissing The Appeal Filed By The Appellant On The Grounds Of Non-Submission Of Documents By The Appellant Without Considering The Submitted Document & The Facts Of The Case. The Appellant, Therefore, Prays That The Impugned Order Be Set Aside. A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali

For Appellant: Sh. Aditya Chhajed & Sh. ShivangFor Respondent: Sh. A.K. Singh, Sr. DR
Section 115BSection 2(30)Section 250Section 6(1)Section 69

Mohammad Sahadat Ali, Fatehpur vs. AO National Faceless Assessment Centre, Delhi

In the result, appeals in ITA No

ITA 139/ALLD/2024[2014-15]Status: DisposedITAT Allahabad29 Nov 2024AY 2014-15

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.138, 139,147 & 148/Alld/2024 A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali, Vs. Income Tax Officer, Sayyad Nagar, Khakhreru, National Faceless Assessment Khaga, Fatehpur Centre Pan:Cunpa0977K (Appellant) (Respondent) Assessee By: Sh. Aditya Chhajed & Sh. Shivang, Advocates Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 21.10.2024 Date Of Pronouncement: 29.11.2024 O R D E R Per Nikhil Choudhary, A.M.: These Four Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Cit(A), Nfac Under Section 250 Of The Income Tax Act, 1961 For The A.Y. 2013-14 & 2014-15 Vide Separate Orders Dated 8.07.2024. The Grounds Of Appeal In All These Cases Are Identical & Are Reproduced As Under:- “1. On The Facts & Circumstances Of The Case, The Order Passed By The Commissioner Of Income Tax (Appeals) National Faceless Appeal Centre (Nfac). Delhi U/S 250 Of The Act Is Bad Both In The Eye Of Law & On Facts. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) (Nfac) Erred In Dismissing The Appeal Filed By The Appellant On The Grounds Of Non-Submission Of Documents By The Appellant Without Considering The Submitted Document & The Facts Of The Case. The Appellant, Therefore, Prays That The Impugned Order Be Set Aside. A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali

For Appellant: Sh. Aditya Chhajed & Sh. ShivangFor Respondent: Sh. A.K. Singh, Sr. DR
Section 115BSection 2(30)Section 250Section 6(1)Section 69

Mohammad Sahadat Ali, Fatehpur vs. AO National Faceless Assessment Centre, Delhi

In the result, appeals in ITA No

ITA 138/ALLD/2024[2013-14]Status: DisposedITAT Allahabad29 Nov 2024AY 2013-14

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.138, 139,147 & 148/Alld/2024 A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali, Vs. Income Tax Officer, Sayyad Nagar, Khakhreru, National Faceless Assessment Khaga, Fatehpur Centre Pan:Cunpa0977K (Appellant) (Respondent) Assessee By: Sh. Aditya Chhajed & Sh. Shivang, Advocates Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 21.10.2024 Date Of Pronouncement: 29.11.2024 O R D E R Per Nikhil Choudhary, A.M.: These Four Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Cit(A), Nfac Under Section 250 Of The Income Tax Act, 1961 For The A.Y. 2013-14 & 2014-15 Vide Separate Orders Dated 8.07.2024. The Grounds Of Appeal In All These Cases Are Identical & Are Reproduced As Under:- “1. On The Facts & Circumstances Of The Case, The Order Passed By The Commissioner Of Income Tax (Appeals) National Faceless Appeal Centre (Nfac). Delhi U/S 250 Of The Act Is Bad Both In The Eye Of Law & On Facts. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) (Nfac) Erred In Dismissing The Appeal Filed By The Appellant On The Grounds Of Non-Submission Of Documents By The Appellant Without Considering The Submitted Document & The Facts Of The Case. The Appellant, Therefore, Prays That The Impugned Order Be Set Aside. A.Ys. 2013-14 & 2014-15 Mohammad Sahadat Ali

For Appellant: Sh. Aditya Chhajed & Sh. ShivangFor Respondent: Sh. A.K. Singh, Sr. DR
Section 115BSection 2(30)Section 250Section 6(1)Section 69

Dheeraj Tolaram Talreja, Mumbai vs. Assistant Director of Income Tax, Mumbai

In the result, the appeal is allowed

ITA 3359/MUM/2024[2020-21]Status: DisposedITAT Mumbai14 Aug 2024AY 2020-21

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahayassessment Year: 2020-21 Mr. Dheeraj Tolaram Income Tax Officer, Talreja International Taxation, A – 605, Ward 4(1)(1) Oberoi Esquire, Air India Building, Oberoi Garden City, Nariman Point, Vs. Goregaon East, Mumbai- 400021. Mumbai- 400063. Pan: Adopt3185J (Appellant) (Respondent)

For Appellant: Shri Anil Sant - Addl. CIT D.R
Section 139(1)Section 234Section 234ASection 234BSection 234CSection 250Section 5(1)Section 6(1)Section 6(6)Section 64

Yogesh Kotiyal, New Delhi vs. ACIT Circle Int Tax 2(1)2, New Delhi

In the result, the appeal of the assessee is allowed

ITA 391/DEL/2023[2020-21]Status: DisposedITAT Delhi12 Apr 2024AY 2020-21

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Ms. Preeti Goel, AdvFor Respondent: Sh. Vizay B. Vasanta, CIT-DR
Section 143(3)Section 144C(13)Section 244ASection 270ASection 5(2)(a)Section 6(1)Section 9Section 9(1)(ii)Section 90

Anjali Puri, New Delhi vs. DCIT Circle Intl. Tax 2(2)(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 2107/DEL/2023[2020-21]Status: DisposedITAT Delhi14 Feb 2024AY 2020-21

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. Vishal Kalra, Adv. &For Respondent: Sh. Vizay B. Vasanta, CIT-DR
Section 139(1)Section 143(3)Section 144C(1)Section 14C(3)Section 192Section 234BSection 270ASection 6(1)Section 9Section 90

Amol Annaso Teradale, Pune vs. ITO, (Int Taxn)-2, Hyderabad

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

ITA 335/HYD/2023[2020-21]Status: DisposedITAT Hyderabad17 Oct 2023AY 2020-21

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri Kishore Phadke, CAFor Respondent: Ms. TH Vijaya Lakshmi
Section 143(2)Section 143(3)Section 6(1)Section 9(1)Section 90(4)

The Income Tax Officer, Circle I (2), Kumbakonam & Anr vs. V. Mohan & Anr

CIVIL APPEAL No. 8592/2010Supreme Court14 Dec 2021

Bench: 2 Judges

Section 2Section 2(2)Section 2(2)(a)Section 2(2)(b)Section 2(2)(d)Section 2(2)(e)Section 6Section 6(1)Section 6(2)Section 8