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

ITO WD 8(2)(1), Mumbai vs. Hexagaon Nutrition P.Ltd, Mumbai

In the result, the assessee’s appeal is allowed

ITA 6720/MUM/2014[2011-12]Status: DisposedITAT Mumbai07 Jul 2016AY 2011-12

Bench: Shri Sanjay Arora, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. No. 6720/Mum/2014 ("नधा"रण वष" / Assessment Year: 2011-12) Ito, Ward 8(2)(1), Hexagaon Nutrition Pvt. Ltd. बनाम/ 2Nd Floor, Room No. 216-A, 404, Globle Chambers, Aayakar Bhavan, M. K. Road, Adarsh Nagar, Andheri (W), Vs. Mumbai-400 020 Mumbai-400 053 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaach 2359 E (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Satyanarayana Raju ""यथ" क" ओर से/Respondent By : Ms. Vinita Shah सुनवाई क" तार"ख / : 28.6.2016 Date Of Hearing घोषणा क" तार"ख / : 07.7.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Revenue Directed Against The Order By The Commissioner Of Income Tax (Appeals)-17, Mumbai (‘Cit(A)’ For Short) Dated 07.8.2014, Partly Allowing The Assessee’S Appeal Contesting Its Assessment U/S.143(3) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2011-12 Vide Order Dated 21.2.2014. 2. The Issue Arising In The Instant Appeal Is The Exigibility To Tax Under Book Profit Tax U/S. 115Jb Of The Act Of The Income Of The Assessee’S Sez Unit; The Income There- From Being Otherwise Exempt Under Chapter Iii Of This Act.

For Appellant: Shri Satyanarayana RajuFor Respondent: Ms. Vinita Shah
Section 10Section 10ASection 115JSection 143(3)Section 3

Sbi Dfhi Ltd, Mumbai vs. Asst CIT RG 2(1), Mumbai

In the result, the assessee’s appeal is dismissed

ITA 7433/MUM/2013[2006-07]Status: DisposedITAT Mumbai30 Jun 2016AY 2006-07

Bench: Shri Sanjay Arora, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 7433/Mum/2013 ("नधा"रण वष" / Assessment Year: 2006-07) Sbi Dfhi Limited Asst. Cit, Range 2(1), बनाम/ 23, 3Rd Floor, Voltas House, J. N. Aayakar Bhavan, Churchgate, Heradia Marg, Bellard Estate, Mumbai Vs. Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacd 0532 B (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Bhavin Shah ""यथ" क" ओर से/Respondent By : Shri Vachaspati Tripathi सुनवाई क" तार"ख / : 02.6.2016 Date Of Hearing घोषणा क" तार"ख / : 30.6.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Assessee Directed Against The Order By The Commissioner Of Income Tax (Appeals)-4, Mumbai (‘Cit(A)’ For Short) Dated 15.10.2013, Partly Allowing The Assessee’S Appeal Contesting Its’ Assessment U/S.143(3) R/W S. 147 Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2006-07 Vide Order Dated 23.11.2010. 2 Sbi Dfhi Limited Vs. Asst. Cit 2. The Sole Issue, Agitated Per Four Grounds By The Assessee, As Under, Is The Validity Or Otherwise In Law Of The Levy Of Penalty U/S.271(1)(C) Of The Act On The Assessee’S Claim For Unabsorbed Deposition (For Rs.41,68,938/-) In The Computation Of Its’ Book Profit U/S. 115 Jb Of The Act, At Rs. 4 Lacs, I.E., At A Little Over 100% Of The Tax Sought To Be Evaded Thereon: ‘1. The Learned Cit(A) Erred In Confirming The Penalty Levied Under Section 271(L)(C) Of The Act By The Learned Assessing Officer.

For Appellant: Shri Bhavin ShahFor Respondent: Shri Vachaspati Tripathi
Section 115Section 115JSection 143(3)Section 271Section 271(1)(c)

Pet Fibres Ltd, Mumbai vs. DCIT Cir 3(2), Mumbai

ITA 1212/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Jun 2016AY 2010-11

Bench: S/Shjoginder Singh & Rajendraआयकर आयकर अपील अपील संसंसंसं./I.T.A./1212/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Pet Fibres Limited The Dcit, Circle-3(2) 11-B, Mittal Tower Aayakar Bhavan, M.K. Road Vs. Nariman Point,Mumbai-400 021. Mumbai-400 020. Pan:Aaacp 2521 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Ganesh Bare-Dr Assessee By: Shri Anuj Kishnadwala-Ar’S सुनवाई क" तारीख / Date Of Hearing: 23.05.2016 घोषणा क" तारीख / Date Of Pronouncement: 29.06.2016 आयकर आयकर अिधिन यम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिन अिधिनयम अिधिन यम यम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dt.18.12.2013 Of Cit(A)-4,Mumbai, The Assessee Has Filed The Present Appeal. Assessee-Company,Engaged In The Business Of Trading & Investment In Shares, Filed Its Return Of Income 01.10.2010, Declaring Total Income At Rs.Nil & Book Profit U/S. 115Jb Of The Act At Rs.11,29,65,950/-.The Assessment Order U/S.143(3) Of The Act, Was Passed On 04.12.2012, Determining The Total Income Of The Assessee At Rs.Nil, The Ao Calculated The Book Profit U/S. 115Jb Of The Act Rs.11,47,62,323/-. As The Book Profit Was More That The Income Computed As Per The Normal Provisions Of The Act,So The Ao Took The Book Profit For Taxation Purposes.

For Appellant: Shri Anuj Kishnadwala-AR’sFor Respondent: Shri Ganesh Bare-DR
Section 10Section 10(34)Section 115JSection 143(3)Section 14ASection 254(1)

Concorde Motors (India) Ltd, Mumbai vs. ACIT (OSD) 2(1), Mumbai

ITA 234/MUM/2013[2003-04]Status: DisposedITAT Mumbai24 Jun 2016AY 2003-04

Bench: S/Sh.Joginder Singh & Rajendraआयकर आयकर अपील अपील संसंसंसं./I.T.A./234/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2003-04 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Concorde Motors (India) Ltd. The Acit, Circle-(Osd)-2(1) 3Rd Floor, Nanavati Mahalaya, 16, Homi Aayakar Bhavan, M.K. Road Mody Street, Hutatma Chowk Vs. Mumbai-400 020. Mumbai-400 001. Pan:Aaacm 0154 A (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Ganesh Bare-Dr Assessee By: Shri Farrokh V.Irani-Ar सुनवाई क" तारीख / Date Of Hearing: 23.05.2016 घोषणा क" तारीख / Date Of Pronouncement: 24.06.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dt. 04.10.2012 Of Cit(A)-4,Mumbai, The Assessee Has Filed The Present Appeal.Assessee-Company,Engaged In The Business Of Servicing & Maintenance Of Vehicles, Filed Its Return Of Income 05.01.2006, Declaring Total Income At Nil .The Assessment Order U/S.143(3) R.W.S. 147 Of The Act, Was Passed On 3.12.2008,Determining The Total Income Of The Assessee At Rs.58,53, 770/-.

For Appellant: Shri Farrokh V.Irani-ARFor Respondent: Shri Ganesh Bare-DR
Section 115JSection 143(3)Section 148Section 254(1)Section 79