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“disallowance under section 14A”

DisallowancesSection 14ASection 14A2,288 judgments

The decision most relied on for disallowance under section 14A is CIT v. Reliance Petroproducts Pvt. Ltd. (322 ITR 158), cited in 2,228 judgments on BharatTax.

Leading authorities on disallowance under section 14A

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

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.

Maxopp Investment Ltd. v. CIT
402 ITR 640 · 2018 · Supreme Court
1,596
citing judgments

Disallowance under Section 14A is not automatic and requires the Assessing Officer to record satisfaction before applying Rule 8D. Only investments yielding exempt income are considered for disallowance, irrespective of their strategic nature.

Cheminvest Ltd. v. CIT
378 ITR 33 · 2015 · High Court
1,569
citing judgments

A disallowance under Section 14A of the Income-tax Act, 1961, for expenditure incurred in relation to exempt income cannot be made if the assessee has not earned any exempt income during the relevant previous year.

S.A. Builders Ltd. v. CIT
288 ITR 1 · 2007 · Supreme Court
1,484
citing judgments

Interest paid on borrowed funds cannot be disallowed merely because the assessee made interest-free advances, provided those advances were made for business purposes and commercial expediency. The Revenue cannot dictate a businessman's commercial decisions, but the assessee bears the onus to prove the business expediency.

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.

Godrej & Boyce Mfg. Co. Ltd. v. DCIT
328 ITR 81 · 2010 · High Court
1,183
citing judgments

Rule 8D, for computing disallowance under Section 14A for expenses related to exempt income, applies from Assessment Year 2008-09 onwards; for prior years, a reasonable disallowance must be made. The disallowance under Section 14A cannot exceed the actual exempt income earned.

ACIT v. Vireet Investment Pvt. Ltd.
165 ITD 27 · 2017 · ITAT
882
citing judgments

No disallowance under section 14A can be made while computing book profits under section 115JB unless the expenditure is debited to the profit and loss account and satisfies clause (f) of Explanation 1 to section 115JB(2).

Judgments citing disallowance under section 14A

M/S Moonfrog Labs Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-4(1)(2), Bangalore

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 3066/BANG/2018[2015-16]Status: DisposedITAT Bangalore14 Dec 2021AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2015-16 M/S. Moonfrog Labs Pvt. Ltd., 16/3, Level-3, The Assistant Adarsh Yellavarthy Centre, Commissioner Of Cambridge Road, Income Tax, Ulsoor Jogupalya, Circle – 4(1)(2), Bangalore – 560008. Vs. Bangalore. Pan: Aaicm9563H Appellant Respondent : Shri Padamchand Khincha, Assessee By Ca : Shri Sankar Ganesh .K, Jcit Revenue By (Dr) Date Of Hearing : 21-10-2021 Date Of Pronouncement : 14-12-2021 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Assessment Order Dated 18.12.2017 Passed By The Acit, Circle – 4 (1)(2), Bangalore Relating To Assessment Year 2015-16. The Grounds Raised By The Assessee Are As Under: “1. General Ground 1.1. The Learned Assistant Commissioner Of Income Tax, Circle- 4(1)(2), Bangalore (`A0') Has Erred In Passing The Assessment Order Under Section 143(3) Of The Income Tax Act, 1961 (`The Act') In The Manner Passed By Him & The Commissioner Of Income Tax- (Appeals)-4 (`Cit(A)') Has Erred In Confirming The Said Assessment Order. The Said Order Being Bad In Law Is Liable To Be Quashed.

For Respondent: Shri Padamchand Khincha
Section 143(2)Section 143(3)Section 195Section 195(2)Section 40Section 9(1)(vi)

human intervention, the payments do not qualify as Fees for technical services under section 9(1)(vii) of the Act. 3.2 The disallowance under section 14A was deleted by the CIT(A) in the absence of exempt income. 4. Aggrieved by the order of Ld.CIT(A), the assessee preferred appeal