← All Phrases

“Section 36(1)(iii)”

Section References (mined)Section 36Section 36(1)(iii)1,547 judgments

The decision most relied on for Section 36(1)(iii) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 judgments on BharatTax.

Leading authorities on Section 36(1)(iii)

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.

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.

Maxopp Investment Ltd. v. CIT
347 ITR 272 · 2012 · High Court
516
citing judgments

Disallowance under Section 14A cannot exceed the exempt income earned. The Assessing Officer must record satisfaction regarding the assessee's accounts before making any disallowance.

South Indian Bank Ltd. v. CIT
438 ITR 1 · 2021 · Supreme Court
508
citing judgments

The mixed fund theory is affirmed, holding that no disallowance of interest expenditure under Section 14A can be made if the assessee possesses sufficient non-interest bearing funds, such as capital and reserves, to cover investments made in tax-free securities.

CIT v. Reliance Industries Ltd.
410 ITR 466 · 2019 · Supreme Court
501
citing judgments

When mixed funds are available, interest-free advances are presumed to be made from the assessee's own interest-free funds, preventing disallowance of interest expenditure under section 36(1)(iii). This principle also applies to section 14A disallowance, where interest expenditure is not disallowed if surplus funds are available and no direct nexus is established with borrowed funds for investments earning exempt income.

CIT v. Dalmia Cement (Bharat) Ltd.
254 ITR 377 · 2002 · High Court
417
citing judgments

When there is a nexus between an expenditure and the purpose of business, incurred on grounds of commercial expediency, the Revenue cannot question its reasonableness or assume the role of the businessman to compel profit maximization. This principle applies even if the business is not that of the assessee itself.

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.

Judgments citing Section 36(1)(iii)

Rana Sugars Ltd., Chandigarh vs. DCIT, Circle 1(1), Chandigarh

Appeal stand dismissed

ITA 513/CHANDI/2023[2011-12]Status: DisposedITAT Chandigarh04 Aug 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH CHANDIGARH. HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Rana Sugars Ltd., Chandigarh vs. DCIT, Circle 1(1), Chandigarh

Appeal stand dismissed

ITA 512/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh04 Aug 2025AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH CHANDIGARH. HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

DCIT, Central Circle-1, Ludhiana vs. M/S Ritish Agro Private Limited, Ludhiana

Appeal stand dismissed

ITA 638/CHANDI/2022[2019-20]Status: DisposedITAT Chandigarh04 Aug 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am Physical Hearing 1. आयकरअपीलसं./ Ita No. 633/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) M/S Ritish Agro Private Ltd. Dcit-Central Circle-1 बनाम/ Vs. Malerkotla Road, Rasulra Ludhiana Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.638/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) Dcit-Central Circle-1 M/S Ritish Agro Private Ltd. बनाम/ Vs. Ludhiana Malerkotla Road, Rasulra Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ashwani Kumar (Ca) & Ms. Muskan Garg (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Ms. Tarundeep Kaur (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 04-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-5, Ludhiana Dated 26-07-2022

For Appellant: Shri Ashwani Kumar (CA) & MsFor Respondent: Ms. Tarundeep Kaur (CIT) – Ld. DR
Section 143(3)Section 145(3)Section 250(6)Section 36(1)(iii)Section 68

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH. BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE

M/S Ritish Agro Private Limited, Khanna vs. DCIT, Central Circle-1, Ludhiana

Appeal stand dismissed

ITA 633/CHANDI/2022[2019-20]Status: DisposedITAT Chandigarh04 Aug 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am Physical Hearing 1. आयकरअपीलसं./ Ita No. 633/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) M/S Ritish Agro Private Ltd. Dcit-Central Circle-1 बनाम/ Vs. Malerkotla Road, Rasulra Ludhiana Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.638/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) Dcit-Central Circle-1 M/S Ritish Agro Private Ltd. बनाम/ Vs. Ludhiana Malerkotla Road, Rasulra Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ashwani Kumar (Ca) & Ms. Muskan Garg (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Ms. Tarundeep Kaur (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 04-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-5, Ludhiana Dated 26-07-2022

For Appellant: Shri Ashwani Kumar (CA) & MsFor Respondent: Ms. Tarundeep Kaur (CIT) – Ld. DR
Section 143(3)Section 145(3)Section 250(6)Section 36(1)(iii)Section 68

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH. BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE

DCIT, C-1(1), Chandigarh vs. M/S Rana Sugars Ltd, Chandigarh

Appeal stand dismissed

ITA 1049/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh04 Aug 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH CHANDIGARH. HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

DCIT, C-1(1), Chandigarh vs. M/S Rana Sugars Ltd, Chandigarh

Appeal stand dismissed

ITA 1048/CHANDI/2018[2010-11]Status: DisposedITAT Chandigarh04 Aug 2025AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.1048/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.1049/Chandi/2018 (िनधा"रणवष" / Assessment Year: 2011-12) Dcit-Central Circle-1 M/S Rana Sugars Limited Chandigarh Sco No.49-50, Sector 8-C बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकरअपीलसं./ Ita No.512/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2010-11) & 4. आयकरअपीलसं./ Ita No.513/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2011-12) M/S Rana Sugars Limited Dcit-Central Circle-1 Sco No.49-50, Sector 8-C Chandigarh बनाम/ Vs. Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcr-6744-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) & Ms. Shruti Khandelwal (Advocate) – Ld. Ars. ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr & Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr

For Appellant: Shri Parikshit Aggarwal (CA) and Ms. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR & Dr. Ranjit
Section 143(3)Section 14ASection 36(1)(iii)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH CHANDIGARH. HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT