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“Section 37(1)”

Section References (mined)Section 37Section 37(1)4,308 judgments

The decision most relied on for Section 37(1) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 judgments on BharatTax.

Leading authorities on Section 37(1)

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.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

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.

Checkmate Services Pvt. Ltd. v. CIT
143 Taxmann.com 178 · 2022 · Supreme Court
1,392
citing judgments

Employee contributions to provident fund and ESI deposited by an employer beyond the due dates prescribed under the respective special Acts are not allowable as a deduction under section 36(1)(va) of the Income-tax Act, 1961. Such disallowance can be made during processing under section 143(1).

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.

CIT v. Woodward Governor India Pvt. Ltd.
312 ITR 254 · 2009 · Supreme Court
968
citing judgments

Foreign exchange fluctuations, whether gains or losses, are inextricably linked to the underlying business transaction and must be accounted for under the mercantile system. The Supreme Court also affirmed the standard accounting principle of valuing stock at cost or net realisable value, whichever is lower.

Judgments citing Section 37(1)

Hbc Lifesciences Private Limited, Gandhinagar vs. The Pr. CIT-3, Ahmedabad

In the result, appeal preferred by the assessee is allowed

ITA 328/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad05 Jul 2024AY 2018-19

Bench: Ms. Suchitra Raghunath Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 328/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2018-19) िनधा"रण वष" Hbc Lifesciences Private Principal Commissioner बनाम बनाम/ बनाम बनाम Limited Of Income Tax-3 Vs. B-218, Mayur House, Ahmedabad G.I.D.C., Electronic Estate Sector-25, Gandhinagar, Gujarat, 382016 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacch1407M (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate & अपीलाथ" ओर से /Appellant By : Shri Parin Shah, A.R. ""यथ" क" ओर से/Respondent By : Dr. Darsi Suman Ratnam, Cit. Dr 20/06/2024 Date Of Hearing Date Of Pronouncement 05/07/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The Principal Commissioner Of Income Tax-3, Ahmedabad, (In Short The ‘Pcit’) Dated 25.03.2023 In Exercise Of The Revisionary Powers Under Section 263 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act” In Short], For The Assessment Year 2018-19. 2. The Brief Facts Of The Case Are That The Return Of Income For A.Y. 2018-19 Was Filed By The Assessee On 30.10.2018 Declaring

For Appellant: Shri Parin Shah, A.RFor Respondent: Dr. Darsi Suman Ratnam, CIT. DR
Section 143(3)Section 263Section 37Section 37(1)

incurred purely for the purpose of business and are allowable as business expenditure and it is not impaired by explanation 1 to section 37(1) of the Act. It is submitted that it be so held now. 3.1. The learned PCIT has erred in not appreciating that the expenditure incurred

ITO Corporate Ward 6(1), Chennai vs. Saaksha Developers Private Limited, Chennai

The appeal stand dismissed

ITA 2978/CHNY/2018[2014-15]Status: DisposedITAT Chennai03 Jul 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपीलसं./ Ita No.2976/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.2977/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.2978/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2014-15) Ito M/S Saaksha Developers Private Ltd. बनाम/ Corporate Ward-6(1), No.1, Subbraya Avenue, C.P.Ramaswamy Road, Alwarpet, Vs. Chennai. Chennai-600 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aamcs-2275-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri D. Anand (Advocate)-Ld. Ar " थ" की ओर से/Revenue By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 27-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri D. Anand (Advocate)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 37(1)

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार

ITO Corporate Ward 6(1), Chennai vs. Saaksha Developers Private Limited, Chennai

The appeal stand dismissed

ITA 2977/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Jul 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपीलसं./ Ita No.2976/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.2977/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.2978/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2014-15) Ito M/S Saaksha Developers Private Ltd. बनाम/ Corporate Ward-6(1), No.1, Subbraya Avenue, C.P.Ramaswamy Road, Alwarpet, Vs. Chennai. Chennai-600 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aamcs-2275-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri D. Anand (Advocate)-Ld. Ar " थ" की ओर से/Revenue By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 27-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri D. Anand (Advocate)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 37(1)

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार

ITO Corporate Ward 6(1), Chennai vs. Saaksha Developers Private Limited, Chennai

The appeal stand dismissed

ITA 2976/CHNY/2018[2011-12]Status: DisposedITAT Chennai03 Jul 2024AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपीलसं./ Ita No.2976/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.2977/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.2978/Chny/2018 (िनधा9रणवष9 / Assessment Year: 2014-15) Ito M/S Saaksha Developers Private Ltd. बनाम/ Corporate Ward-6(1), No.1, Subbraya Avenue, C.P.Ramaswamy Road, Alwarpet, Vs. Chennai. Chennai-600 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aamcs-2275-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri D. Anand (Advocate)-Ld. Ar " थ" की ओर से/Revenue By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 27-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri D. Anand (Advocate)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 37(1)

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार