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“Section 10(34)”

Section References (mined)Section 10Section 10(34)677 judgments

The decision most relied on for Section 10(34) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 judgments on BharatTax.

Leading authorities on Section 10(34)

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

CIT v. HDFC Bank Ltd.
366 ITR 505 · 2014 · High Court
1,261
citing judgments

When an assessee possesses interest-free funds sufficient to cover investments yielding tax-free income, it is presumed that such investments were made from these interest-free funds, precluding disallowance of interest expenditure under Section 14A.

ACIT v. Vireet Investment Pvt. Ltd.
82 Taxmann.com 415 · 2017 · High Court
789
citing judgments

Disallowance computed under Section 14A, read with Rule 8D, cannot be added to book profits under Section 115JB for Minimum Alternate Tax (MAT) purposes. Additionally, for Section 14A disallowance, only investments that yielded exempt income during the year are considered for calculating their average value.

CIT v. Hero Cycles Ltd.
323 ITR 518 · 2010 · High Court
470
citing judgments

Disallowance under Section 14A, for expenditure incurred in relation to exempt income, is not permissible when the assessee has not earned any exempt income, such as dividend income under Section 10(34), during the year under consideration.

HDFC Bank Ltd. v. DCIT
383 ITR 529 · 2016 · High Court
408
citing judgments

Where an assessee has sufficient interest-free funds, investments yielding exempt income are presumed to be made out of such funds, precluding disallowance of related interest expenditure under section 14A.

Vijaya Bank v. CIT
323 ITR 166 · 2010 · Supreme Court
392
citing judgments

A provision for bad and doubtful debts debited to the profit and loss account and reduced from advances on the balance sheet constitutes a write-off for deduction purposes. This is true even if individual debtor accounts are not closed.

Southern Technologies Ltd. v. JCIT
320 ITR 577 · 2010 · Supreme Court
353
citing judgments

The case concerns the allowability of deductions for provisions made under Section 36 of the Income Tax Act, 1961, especially those related to bad and doubtful debts. It distinguishes such deductions from the recognition of interest income on non-performing assets (NPAs).

United Commercial Bank v. CIT
240 ITR 355 · 1999 · Supreme Court
314
citing judgments

Liabilities accrued on a notional basis are allowable as deductions under the mercantile system of accounting even if their exact quantification or discharge is deferred to a future date or if the demand itself is disputed.

Judgments citing Section 10(34)

DCIT, CC 1(1), Mumbai vs. Edelweiss Tokio Life Insurance Ltd., Mumbai

In the result appeal for AY 2014-15 filed by ld

ITA 2050/MUM/2022[2018-19]Status: DisposedITAT Mumbai31 Oct 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratishtha Bhavan, Old C.G.O. Bldg.,(Annexe0, Edelweiss House Off Cst Vs. M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Edelweiss House Off Cst Bldg., (Annexe0, M.K.Road, Vs. Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Bldg., (Annexe0, Vs. Edelweiss House Off Cst M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) 3 Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Pan No. Aacce2709H Assessee By : Shri. Ravikant Pathak Revenue By : Shri. Suresh Periasamy, (Cit Dr) Date Of Hearing: 11.10.2022. Date Of Pronouncement: 31.10.2022. O R D E R

For Appellant: Shri. Ravikant PathakFor Respondent: Shri. Suresh Periasamy, (CIT
Section 10Section 14Section 44

assessee also stated that Chapter III of the act deals with the incomes which do not form part of the total income therefore Section 10 (34) which forms part of this chapter are clearly to be first excluded from the total income of the assessee before the income chargeable

Dy Commissioner of Income Tax Central Circle-1(1), Mumbai vs. M/S Edelweiss Tokio Life Insurance Limited, Mumbai

In the result appeal for AY 2014-15 filed by ld

ITA 2049/MUM/2022[2017-18]Status: DisposedITAT Mumbai31 Oct 2022AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratishtha Bhavan, Old C.G.O. Bldg.,(Annexe0, Edelweiss House Off Cst Vs. M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Edelweiss House Off Cst Bldg., (Annexe0, M.K.Road, Vs. Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Bldg., (Annexe0, Vs. Edelweiss House Off Cst M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) 3 Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Pan No. Aacce2709H Assessee By : Shri. Ravikant Pathak Revenue By : Shri. Suresh Periasamy, (Cit Dr) Date Of Hearing: 11.10.2022. Date Of Pronouncement: 31.10.2022. O R D E R

For Appellant: Shri. Ravikant PathakFor Respondent: Shri. Suresh Periasamy, (CIT
Section 10Section 14Section 44

assessee also stated that Chapter III of the act deals with the incomes which do not form part of the total income therefore Section 10 (34) which forms part of this chapter are clearly to be first excluded from the total income of the assessee before the income chargeable

DCIT, CC 1(1), Mumbai vs. Edelweiss Tokio Life Insurance Ltd., Mumbai

In the result appeal for AY 2014-15 filed by ld

ITA 2048/MUM/2022[2016-17]Status: DisposedITAT Mumbai31 Oct 2022AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratishtha Bhavan, Old C.G.O. Bldg.,(Annexe0, Edelweiss House Off Cst Vs. M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Edelweiss House Off Cst Bldg., (Annexe0, M.K.Road, Vs. Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Bldg., (Annexe0, Vs. Edelweiss House Off Cst M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) 3 Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Pan No. Aacce2709H Assessee By : Shri. Ravikant Pathak Revenue By : Shri. Suresh Periasamy, (Cit Dr) Date Of Hearing: 11.10.2022. Date Of Pronouncement: 31.10.2022. O R D E R

For Appellant: Shri. Ravikant PathakFor Respondent: Shri. Suresh Periasamy, (CIT
Section 10Section 14Section 44

assessee also stated that Chapter III of the act deals with the incomes which do not form part of the total income therefore Section 10 (34) which forms part of this chapter are clearly to be first excluded from the total income of the assessee before the income chargeable

DCIT, CC 1(1), Mumbai vs. Edelweiss Tokio Life Insurance Ltd., Mumbai

In the result appeal for AY 2014-15 filed by ld

ITA 2047/MUM/2022[2015-16]Status: DisposedITAT Mumbai31 Oct 2022AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratishtha Bhavan, Old C.G.O. Bldg.,(Annexe0, Edelweiss House Off Cst Vs. M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Edelweiss House Off Cst Bldg., (Annexe0, M.K.Road, Vs. Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Bldg., (Annexe0, Vs. Edelweiss House Off Cst M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) 3 Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Pan No. Aacce2709H Assessee By : Shri. Ravikant Pathak Revenue By : Shri. Suresh Periasamy, (Cit Dr) Date Of Hearing: 11.10.2022. Date Of Pronouncement: 31.10.2022. O R D E R

For Appellant: Shri. Ravikant PathakFor Respondent: Shri. Suresh Periasamy, (CIT
Section 10Section 14Section 44

assessee also stated that Chapter III of the act deals with the incomes which do not form part of the total income therefore Section 10 (34) which forms part of this chapter are clearly to be first excluded from the total income of the assessee before the income chargeable

DCIT, CC 1(1), Mumbai vs. Edelweiss Tokio Life Insurance Ltd., Mumbai

In the result appeal for AY 2014-15 filed by ld

ITA 2046/MUM/2022[2014-15]Status: DisposedITAT Mumbai31 Oct 2022AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratishtha Bhavan, Old C.G.O. Bldg.,(Annexe0, Edelweiss House Off Cst Vs. M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Edelweiss House Off Cst Bldg., (Annexe0, M.K.Road, Vs. Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old C.G.O. Bldg., (Annexe0, Vs. Edelweiss House Off Cst M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) 3 Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Edelweiss Tokio Life Dcit-Cc1(1), 9Th Floor, 905, Insurance Ltd. Pratistha Bhavan, Old Vs. Edelweiss House Off Cst C.G.O. Bldg.,(Annexe0, M.K.Road, Mumbai-400 020 Rd, Kalina, Santacruz(E), Mumbai-400 098 (Appellant) (Respondent) Pan No. Aacce2709H Assessee By : Shri. Ravikant Pathak Revenue By : Shri. Suresh Periasamy, (Cit Dr) Date Of Hearing: 11.10.2022. Date Of Pronouncement: 31.10.2022. O R D E R

For Appellant: Shri. Ravikant PathakFor Respondent: Shri. Suresh Periasamy, (CIT
Section 10Section 14Section 44

assessee also stated that Chapter III of the act deals with the incomes which do not form part of the total income therefore Section 10 (34) which forms part of this chapter are clearly to be first excluded from the total income of the assessee before the income chargeable