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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)

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

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

ITA 1479/MUM/2014[2008-09]Status: DisposedITAT Mumbai27 Jun 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

total expenditures on advertisement and sales promotion expenses amounting to Rs 61,73,45,428 (81.25% of 759,809,758)under section 37(1) of the Act.” 6. Sh. Percy Pardiwala appearing on behalf of the assessee submitted that the assessee is an agent of its holding company for procuring ... thus disallowed expenditure to the tune of Rs. 61,73,45,429/- being 81.25% of the total expenses claimed under section 37(1) of the Act. The co- ordinate bench while adjudicating this issue in appeal of the assessee in ITA No. 4686/Mum/2010 (supra) concluded as under: “10. On observation

Multi Screen Media P.Ltd, Mumbai vs. Asst CIT Cen Cir 20, Mumbai

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

ITA 1429/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

total expenditures on advertisement and sales promotion expenses amounting to Rs 61,73,45,428 (81.25% of 759,809,758)under section 37(1) of the Act.” 6. Sh. Percy Pardiwala appearing on behalf of the assessee submitted that the assessee is an agent of its holding company for procuring ... thus disallowed expenditure to the tune of Rs. 61,73,45,429/- being 81.25% of the total expenses claimed under section 37(1) of the Act. The co- ordinate bench while adjudicating this issue in appeal of the assessee in ITA No. 4686/Mum/2010 (supra) concluded as under: “10. On observation

Asst CIT Cen Cir 20, Mumbai vs. Multi Screen Media P.Ltd, Mumbai

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

ITA 1178/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

total expenditures on advertisement and sales promotion expenses amounting to Rs 61,73,45,428 (81.25% of 759,809,758)under section 37(1) of the Act.” 6. Sh. Percy Pardiwala appearing on behalf of the assessee submitted that the assessee is an agent of its holding company for procuring ... thus disallowed expenditure to the tune of Rs. 61,73,45,429/- being 81.25% of the total expenses claimed under section 37(1) of the Act. The co- ordinate bench while adjudicating this issue in appeal of the assessee in ITA No. 4686/Mum/2010 (supra) concluded as under: “10. On observation

Multi Screen Media P. Ltd ( Formerly Knon As Set India P.Ltd), Mumbai vs. Asst Cen Cir 20, Mumbai

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

ITA 7721/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Jun 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

total expenditures on advertisement and sales promotion expenses amounting to Rs 61,73,45,428 (81.25% of 759,809,758)under section 37(1) of the Act.” 6. Sh. Percy Pardiwala appearing on behalf of the assessee submitted that the assessee is an agent of its holding company for procuring ... thus disallowed expenditure to the tune of Rs. 61,73,45,429/- being 81.25% of the total expenses claimed under section 37(1) of the Act. The co- ordinate bench while adjudicating this issue in appeal of the assessee in ITA No. 4686/Mum/2010 (supra) concluded as under: “10. On observation

Jt. CIT (OSD), CC-7(2), Mumbai vs. M/S. Andhra Expressway Ltd, Mumbai

In the result, both the appeals filed by the revenue stands dismissed

ITA 1588/MUM/2021[2014-15]Status: DisposedITAT Mumbai24 Jun 2022AY 2014-15

Bench: Shri G. S. Pannu & Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 1588/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No. 1589/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2013-14) Jcit (Osd), Cc-7(2), M/S Andhra Expressway Ltd. R. No. 655, Aayakar बनाम/ Ground Floor, Gammon Bhavan, M. K. Road, House, Veer Savarkar Vs. Mumbai-400020 Marg, Prabhadevi, Mumbai-400 025 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aadca3577E (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Smt. Shailja Rai, Ld. Dr प्रत्यथीकीओरसे/Respondent By Shri Rakesh Joshi, Ld. Ar : सुनवधईकीतधरीख/ : 01.06.2022 Date Of Hearing घोर्णधकीतधरीख / : 24.06.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Revenue Against The Separate Impugned Order Of Even Date 29.06.2021, Passed By 2

For Appellant: Smt. Shailja Rai, Ld. DR
Section 143(3)Section 32Section 32(1)(ii)Section 80I

current year and therefore cannot be allowed to the assesses as per the provisions of section 37(1) of the Income Tax Act. 8. On the facts and circumstances of the case and in the law, the Ld. CIT(A) erred in deleting the disallowance of provisions for periodic maintenance ... only in FY 2016-17 and not in the current year therefore cannot be allowed to the assessee as per the provisions of section 37(1) of the Income Tax Act. 4. On the facts and circumstances of the case and in the law, the Ld. CIT(A) erred