“Section 139(1)(iii)”
The decision most relied on for Section 139(1)(iii) is PCIT v. Wipro Ltd. (140 Taxmann.com 223), cited in 192 judgments on BharatTax.
Leading authorities on Section 139(1)(iii)
Exemption provisions under Chapter III, such as Section 10B(8), must be interpreted strictly, and any claim for such exemptions must be made in the return of income. The principles governing Chapter III (incomes not forming part of total income) differ from those for Chapter VIA (deductions in computing total income).
Interest on borrowed capital utilized for acquiring a capital asset is capitalized until business commences. Once business is set up, this interest is deductible under section 36(1)(iii) even if the asset has not yet been put to use, accepting commercial accounting standards in the absence of contrary statutory provisions.
Employee contributions to provident fund or ESI are deductible if deposited with the authorities before the due date for filing the income tax return under Section 139(1), even if deposited after the due date prescribed by the respective fund's Act.
A claim made by an assessee which requires further inquiry cannot be disallowed under section 143(1)(a)(iii) without giving the assessee an opportunity to be heard and submit supporting proof. The phrase 'prima facie inadmissible' means the claim is not admissible on the face of it and does not require further inquiry for disallowance.
For an indivisible business, expenditure cannot be apportioned between exempt and taxable income. Interest expenditure incurred for business purposes is deductible even if it does not immediately result in income.
The Supreme Court affirms that disallowance under Section 14A of the Income Tax Act is not permissible if no exempt income is earned by the assessee in the relevant assessment year.
Interest expenditure under Section 36(1)(iii) is deductible for borrowed funds invested for business purposes, even if the investment does not immediately generate income, provided there is a proximate nexus to the assessee's business.
The lower of unabsorbed depreciation or business loss is deductible from book profits under Clause (iii) of Explanation 1 to Section 115JB. Capital receipts, such as forfeiture of share warrants, which do not have the character of income, are not liable for book profits tax under Section 115JB.
