BharatTax.net
← All Phrases

“Section 35(2)(4)”

Section References (mined)Section 35Section 35(2)(4)1 judgments

The decision most relied on for Section 35(2)(4) is General Motors India (P.) Ltd. v. Dy. CIT (25 Taxmann.com 364), cited in 46 judgments on BharatTax.

Leading authorities on Section 35(2)(4)

General Motors India (P.) Ltd. v. Dy. CIT
25 Taxmann.com 364 · 2012 · High Court
46
citing judgments

Section 44AB (tax audit) does not apply where the assessee is not engaged in a business or profession and consequently has no income under the head 'profits and gains from business or profession'.

CIT v. Walfort Share & Stockbrokers (P) Ltd.
233 CTR 42 · 2010 · Supreme Court
19
citing judgments

Disallowance of expenditure under Section 14A requires a proximate cause establishing the relationship between the expenditure and the exempt income. The expenditure must have a real, dominant, and immediate relationship with income not forming part of the total income.

Judgments citing Section 35(2)(4)

Maheshwari Pragati Mandal, Mumbai vs. Commissioner of Income Tax (Appeals) Income Tax Department, Mumbai

In the result, appeal filed by the assessee allowed

ITA 3225/MUM/2022[2014-15]Status: DisposedITAT Mumbai02 May 2023AY 2014-15

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blemaheshwari Pragati Mandal V. Commissioner Of Income Tax (Appeals) National Faceless Appeal Centre 2Nd Floor Maheshwari Bhavan Delhi Girgaon Road, Kalbadevi Mumbai-400002 Pan: Aaatm0226G (Appellant) (Respondent)

Section 11Section 12ASection 143(2)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI