CIT v. UTI Bank Ltd.
142 Taxmann.com 136Supreme Court of India2022#2070 most cited
What is CIT v. UTI Bank Ltd. authority for?
When an assessee has mixed funds, investments yielding tax-free income are presumed to be made from interest-free funds, thereby preventing disallowance of interest expenditure under Section 14A.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2025.
Also referred to as
CIT v. UTI Bank Ltd. · UTI Bank Ltd. · Section 14A · Section 8D · mixed funds · interest free funds · exempt income · tax free investments · disallowance of interest · presumption of funds utilization