Income Tax Act, 1961 - Sections 4, 56, 57 - Income from other sources - Taxability - Interest received by a company from bank deposits and loans - Income derived from funds borrowed for setting up the factory of the company - Company had not yet commenced its business - Whether interest derived by the assessee from borrowed funds, invested in short-term deposits would be chargeable to tax under the head 'Income from other sources' - Held, Yes - It should not be adjusted against the interest payable on borrowed funds.