HT Media Ltd. v. Pr. Commissioner of Income Tax
85 Taxmann.com 113High Court2017#1650 most cited
What is HT Media Ltd. v. Pr. Commissioner of Income Tax authority for?
The Assessing Officer must record objective satisfaction, based on objective analysis and cogent reasons, before invoking Section 14A and applying Rule 8D for disallowing expenditure related to exempt income. Furthermore, disallowance under Section 14A applies only to investments that have actually yielded exempt income during the relevant assessment year.
69
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.
Also referred to as
HT Media Ltd. v. Pr. Commissioner of Income Tax · CIT v. Om Prakash Khaitan · Section 14A · Rule 8D · Assessing Officer satisfaction · recorded satisfaction · disallowance · exempt income · mechanical invocation · expenditure
Also reported as
376 ITR 390
Issues it is cited on
Judgments citing HT Media Ltd. v. Pr. Commissioner of Income Tax
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