Section 115JB of the Income Tax Act

Income-tax Act, 2025: s.206

Section 115JB of the Income-tax Act, 1961 corresponds to section 206 (Special provision for minimum alternate tax and alternate minimum tax) of the Income-tax Act, 2025.

Read section 206 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 115JB is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 of the 5,494 judgments on BharatTax that turn on this section.

Leading authorities on Section 115JB

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.

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.

CIT v. Pruthvi Brokers & Shareholders
349 ITR 336 · 2012 · High Court
956
citing judgments

Appellate authorities can entertain fresh claims or revised computations of income made by an assessee, even if these were not submitted through a revised return of income.

Bharat Earth Movers v. CIT
245 ITR 428 · 2000 · Supreme Court
901
citing judgments

A business liability that has definitely arisen in an accounting year is deductible even if it needs to be quantified and discharged later, as long as its incurring is certain and can be reasonably estimated.

ACIT v. Vireet Investment Pvt. Ltd.
165 ITD 27 · 2017 · ITAT
882
citing judgments

No disallowance under section 14A can be made while computing book profits under section 115JB unless the expenditure is debited to the profit and loss account and satisfies clause (f) of Explanation 1 to section 115JB(2).

Judgments on Section 115JB

DCIT 1(1)(1), Mumbai vs. Concorde Motors (India) Ltd, Mumbai

In the result, the appeals of the Revenue are dismissed and COs of the assessee are partly allowed for statistical purposes

ITA 5973/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Nov 2019AY 2014-15

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5972/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2013-14) आयकर अपील सुं./ Ita No. 5973/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2014-15) The Dy. Commissioner Of Concorde Motors (India) Ltd. Income Tax, 3Rd Floor, Nanavati Mahalaya, Room No. 533/579, 5 Th Floor, बनाम/ 18 Homi Mody Street, Hutatma Aayakar Bhawan, M.K. Road, Chowk, Fort, Mumbai-400 001 Vs. Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacm1054A प्रत्याक्षेप सुं./ Co No. 204/Mum/2019 (Arising Out Of Ita No.5972/Mum/2018 For Ay 2013-14) प्रत्याक्षेप सुं./ Co No. 205/Mum/2019 (Arising Out Of Ita No.5973/Mum/2018 For Ay 2014-15) Concorde Motors (India) Ltd. The Dy. Commissioner Of Income 3Rd Floor, Nanavati Mahalaya, Tax, बनाम/ 18 Homi Mody Street, Room No. 533/579, 5 Th Floor, Hutatma Chowk, Fort, Aayakar Bhawan, M.K. Road, Vs. Mumbai-400 001 Mumbai-400 020 (आपत्ति करनेवाला / Cross Objector) (प्रत्यर्थी/ Respondent/Org. Appellant) अपीलार्थी की ओर े / Appellant By : Shri Kumar Padmapani Bora, Dr प्रत्यर्थी की ओर े / Respondent By : S/Shri Rajan Vora, Nikhil Tiwari, Ars ुिवाई की तारीख / Date Of Hearing: 13.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Kumar Padmapani Bora, DRFor Respondent: S/Shri Rajan Vora
Section 143(3)

DCIT 1(1)(1), Mumbai vs. Concorde Motors (India) Ltd., Mumbai

In the result, the appeals of the Revenue are dismissed and COs of the assessee are partly allowed for statistical purposes

ITA 5972/MUM/2018[2013-14]Status: DisposedITAT Mumbai29 Nov 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5972/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2013-14) आयकर अपील सुं./ Ita No. 5973/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2014-15) The Dy. Commissioner Of Concorde Motors (India) Ltd. Income Tax, 3Rd Floor, Nanavati Mahalaya, Room No. 533/579, 5 Th Floor, बनाम/ 18 Homi Mody Street, Hutatma Aayakar Bhawan, M.K. Road, Chowk, Fort, Mumbai-400 001 Vs. Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacm1054A प्रत्याक्षेप सुं./ Co No. 204/Mum/2019 (Arising Out Of Ita No.5972/Mum/2018 For Ay 2013-14) प्रत्याक्षेप सुं./ Co No. 205/Mum/2019 (Arising Out Of Ita No.5973/Mum/2018 For Ay 2014-15) Concorde Motors (India) Ltd. The Dy. Commissioner Of Income 3Rd Floor, Nanavati Mahalaya, Tax, बनाम/ 18 Homi Mody Street, Room No. 533/579, 5 Th Floor, Hutatma Chowk, Fort, Aayakar Bhawan, M.K. Road, Vs. Mumbai-400 001 Mumbai-400 020 (आपत्ति करनेवाला / Cross Objector) (प्रत्यर्थी/ Respondent/Org. Appellant) अपीलार्थी की ओर े / Appellant By : Shri Kumar Padmapani Bora, Dr प्रत्यर्थी की ओर े / Respondent By : S/Shri Rajan Vora, Nikhil Tiwari, Ars ुिवाई की तारीख / Date Of Hearing: 13.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Kumar Padmapani Bora, DRFor Respondent: S/Shri Rajan Vora
Section 143(3)

Senco Gold Ltd As Successor to Senco Gold Impex Pvt. Ltd., Kolkata vs. DCIT, Circle - 11(2), Kolkata

ITA 839/KOL/2018[2010-11]Status: DisposedITAT Kolkata27 Nov 2019AY 2010-11

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Cit-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Dcit, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) Appellant By : Shri Miraj D. Shah, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 18/09/2019 घोषणाक"तार"ख/Date Of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: These Two Assessee’S Appeal For Assessment Year 2010-11 Arises From The Commissioner Of Income Tax-4, Kolkata & Commissioner Of Income Tax(Appeals)-4, Kolkata’S Orders Dated 27.08.18 & 22.02.18, Involving Proceedings U/S 263/143(3) Of The Income Tax Act 1961; In Short ‘The Act’, Respectively.

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 10ASection 263

Senco Gold Ltd As Successor to Senco Gold Impex Pvt. Ltd., Kolkata vs. CIT - 4, Kolkata

ITA 838/KOL/2018[2010-11]Status: DisposedITAT Kolkata27 Nov 2019AY 2010-11

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Cit-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Dcit, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) Appellant By : Shri Miraj D. Shah, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 18/09/2019 घोषणाक"तार"ख/Date Of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: These Two Assessee’S Appeal For Assessment Year 2010-11 Arises From The Commissioner Of Income Tax-4, Kolkata & Commissioner Of Income Tax(Appeals)-4, Kolkata’S Orders Dated 27.08.18 & 22.02.18, Involving Proceedings U/S 263/143(3) Of The Income Tax Act 1961; In Short ‘The Act’, Respectively.

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 10ASection 263