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“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)

ACIT, Cir.20(1), Mumbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3659/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

आयकर अपीलीय न्यायाधिकरण न्यायपीठ, म ुंबई| IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL

Assisstant Commissioner of Income Tax, Cir.20(1), Mumbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3658/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

आयकर अपीलीय न्यायाधिकरण न्यायपीठ, म ुंबई| IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL

ACIT, Cir.20(1), Mumbai, Muimbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3657/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

आयकर अपीलीय न्यायाधिकरण न्यायपीठ, म ुंबई| IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL

DCIT, C-V, Ludhiana vs. M/S Hero Cycles Ltd., Ludhiana

In the result, appeal of the Department is dismissed and the appeal of the assessee is allowed

ITA 588/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana बनाम The ACIT C-V, Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P

For Appellant: Shri Ashwani Kumar, Shri Ashish Aggarwal &For Respondent: Shri Manav Bansal, CIT, DR
Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

dismissed. 18. The next issue vide ground no.(iii) relates to the deletion of disallowances of interest made by the A.O. under section 36(1) (iii) of the Act. 19. The facts related to this issue in brief are that the A.O. made various disallowance of interest ... under section 36(1) (iii) of the Act by observing in para 6.1 of the assessment order dt. 03/03/2015 which read as under: "During the course of the Assessment Proceedings the details regarding the Debtors as standing in the Balance Sheet of the Assessee as on 31.3.2012 were called