CIT v. Lakhani Marketing Inc.
49 Taxmann.com 257High Court2014#700 most cited
What is CIT v. Lakhani Marketing Inc. authority for?
Disallowance under Section 14A of the Income Tax Act, 1961, cannot exceed the actual tax-exempt income earned by the assessee during the relevant year. If no tax-exempt income is earned, no disallowance under Section 14A is warranted.
145
judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.
Also referred to as
CIT v. Lakhani Marketing Inc. · Section 14A disallowance · Rule 8D · exempt income expenditure · limit of disallowance · no disallowance if no exempt income · 226 Taxmann 45 · expenditure related to exempt income
Also reported as
226 Taxmann 45