Section 14A(2) of the Income Tax Act

The decision most relied on for Section 14A(2) is M.M. Aqua Technologies Ltd. v. Commissioner of Income Tax, Delhi (2021 SCC OnLine SC 575), cited in 102 of the 45 judgments on BharatTax that turn on this section.

Leading authorities on Section 14A(2)

M.M. Aqua Technologies Ltd. v. Commissioner of Income Tax, Delhi
2021 SCC OnLine SC 575 · 2021 · Reported
102
citing judgments

A tax provision is retrospective only if legislative intent is explicit or if it is purely clarificatory and does not alter existing law. Provisions framed 'for the removal of doubts' are not presumed to be retrospective if they change the law as it stood.

Ltd. v. DCIT
76 Taxmann.com 268 · 2016 · High Court
101
citing judgments

Where the Assessing Officer performs an elaborate analysis to determine disallowance under Section 14A, the mere absence of a specific record of dissatisfaction with the assessee's calculation does not nullify the disallowance, provided the statutory steps are followed.

1. Godrej & Boyce Manufacturing Co. Ltd. v. DCIT
247 CTR 162 · 2012 · High Court
53
citing judgments
Avon Cycles Ltd. v. CIT
53 Taxmann.com 297 · 2015 · High Court
36
citing judgments
Tata Industries Ltd. v. ITO
181 TTJ 600 · 2016 · ITAT
29
citing judgments

Disallowance under Section 14A cannot exceed the amount of exempt income earned by the assessee. The Assessing Officer is directed to verify and restrict the disallowance to the exempt income.

CIT v. K. S. Venkatksubbiah Reddiar
221 ITR 18 · High Court
27
citing judgments

An activity is considered business if it involves a continuous course of activity and is carried on with a profit motive.

Lally Motors India (P.) Ltd. v. PCIT
93 Taxmann.com 39 · 2018 · High Court
27
citing judgments

Disallowance of expenditure under Section 14A cannot exceed the income from the relevant exempt investments.

Godrej & Boyce Manufacturing Co. Ltd. v. DCIT &Anr.
295 CTR 121 · 2017 · Supreme Court
21
citing judgments
Indiabulls Financial Services Ltd. v. DCIT
395 ITR 242 · 2017 · High Court
19
citing judgments
Kilasho Devi Burman v. Commissioner of Income Tax, W.B., Calcutta
219 ITR 214 · 1996 · Supreme Court
11
citing judgments

Judgments on Section 14A(2)

M/S. EXIM SCRIPS DEALERS PVT. LTD.,KOLKATA vs. I.T.O., WARD - 5(1),, KOLKATA

In the result, appeal of the assessee is allowed

ITA 756/KOL/2025[2014-2015]Status: DisposedITAT Kolkata06 Aug 2025AY 2014-2015

Bench: Shri George Mathanआयकर अपील सं/Ita No.756/Kol/2025 (नििाारण वर्ा / Assessment Year : 2014-2015) M/S Exim Scrips Dealers Pvt. Ltd. Vs Ito Ward-5(1), Kolkata 412, Mukti Chambers, 4Th Floor, 4, Clive Row, Kolkata-700001 Pan No. : Aaace 6906 E (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Siddharth Parekh, Ar राजस्व की ओर से /Revenue By : Shri Somnath Das Biswas, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 06/08/2025 घोषणा की तारीख/Date Of Pronouncement : 06/08/2025 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 28.03.2025 Passed By The Ld. Addl./Jcit(A)-1, Bengaluru For The Assessment Year 2014-2015 2. Shri Siddharth Parekh, Ld. Ar Appeared On Behalf Of The Assessee. Shri Somnath Das Biswas, Ld.Sr. Dr Appeared On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That The Only Issue In Assessee’S Appeal Was Against The Action Of The Ld. Cit(A) In Confirming The Addition Made By The Ao In Respect Of The Disallowance Of Expenditure Earned In Respect Of Exempt Income By Applying The Provisions Of Rule 8D Read With The Provisions Of Section 14A Of The Act. It Was The Submission That The There Was No Satisfaction Recorded For The Purpose Of Invoking The Provisions Of Section 14A Of The Act. It Was The Submission That On Identical Circumstances The Coordinate Bench Of This Tribunal In Assessee'S Own

For Appellant: Shri Siddharth Parekh, ARFor Respondent: Shri Somnath Das Biswas, Sr. DR
Section 10(34)Section 10(38)Section 14ASection 14A(2)

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