PCIT v. Tata Capital Ltd.

161 Taxmann.com 557High Court2024#2902 most cited

What is PCIT v. Tata Capital Ltd. authority for?

The Assessing Officer must record their dissatisfaction with the correctness of an assessee's claim regarding expenditure in relation to exempt income, providing cogent reasons, before invoking Section 14A and Rule 8D for disallowance.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Also referred to as

PCIT v Tata Capital Ltd · Section 14A · Rule 8D · disallowance of expenses · exempt income · Assessing Officer satisfaction · cogent reasons · Bombay High Court

Issues it is cited on

Judgments citing PCIT v. Tata Capital Ltd.