Section 14A of the Income Tax Act

Income-tax Act, 2025: s.14

Section 14A of the Income-tax Act, 1961 corresponds to section 14 (Income not forming part of total income and expenditure in relation to such income) of the Income-tax Act, 2025.

Read section 14 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 14A is CIT v. Reliance Petroproducts Pvt. Ltd. (322 ITR 158), cited in 2,228 of the 15,875 judgments on BharatTax that turn on this section.

Leading authorities on Section 14A

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

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.

Radhasoami Satsang v. CIT
193 ITR 321 · 1992 · Supreme Court
1,695
citing judgments

The principle of consistency applies in tax matters, meaning a fundamental aspect found to be true in one assessment year should not be changed in a subsequent year if the order was not challenged.

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.

S.A. Builders Ltd. v. CIT
288 ITR 1 · 2007 · Supreme Court
1,484
citing judgments

Interest paid on borrowed funds cannot be disallowed merely because the assessee made interest-free advances, provided those advances were made for business purposes and commercial expediency. The Revenue cannot dictate a businessman's commercial decisions, but the assessee bears the onus to prove the business expediency.

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 on Section 14A

Promise Securities P.Ltd, Mumbai vs. ITO 13(1)(4), Mumbai

In the result, the appeals filed by the assessee are allowed

ITA 1051/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Feb 2022AY 2012-13

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 1051/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2012-13) & आयकर अपील सं/ I.T.A. No. 4852/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2013-14) Promise Securities Pvt. Ltd. बिधम/ Ito Ward-13(1)(4) 202 Hemlok Apartment 87 Room No.216-B, Aayakar Vs. Kilachand Path, S.V. Road, Bhawan, M.K. Road, Kandivali (West), Mumbai- Mumbai-400020. 400067. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp6634N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Shri Mehul Jain (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 20/12/2021 घोषणा की तारीख /Date Of Pronouncement: 25/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -21, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2012- 13 & 2013-14. Ita. No.1051/Mum/2017 2. The Assessee Has Filed The Present Appeal Against The Order Dated 23.01.2017 Passed By The Commissioner Of Income Tax (Appeals) -21

For Appellant: NoneFor Respondent: Shri Mehul Jain (Sr. AR)
Section 133(6)Section 143(1)Section 143(2)Section 14ASection 68

Skil Infrastructure Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Range Central Circle 6(3), Mumbai

In the result, the appeals filed by the assessee and revenue are allowed for statistical purposes

ITA 5347/MUM/2019[2016-17]Status: DisposedITAT Mumbai24 Feb 2022AY 2016-17

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 5347/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) बिधम/ Skill Infrastructure Ltd. Dcit, Range Central Circle- 209, Skill House, Bank 6(3) Vs. Room No. 1905, 19Th Floor, Street Cross Lane, Fort, Mumbai-400023. Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T.A. No. 5656/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) Dcit, Range Central Circle- बिधम/ Skill Infrastructure Ltd. 6(3) 209, Skill House, Bank Street Vs. Room No.1905, 19Th Floor, Cross Lane, Fort, Mumbai- Air India Building, Nariman 400023. Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahca5892 (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Jayant Jhaveri (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 01/12/2021 घोषणा की तारीख /Date Of Pronouncement: 24/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 14.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -54, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2016-17. Ita. No.5347/Mum/2019

For Appellant: NoneFor Respondent: Shri Jayant Jhaveri (DR)
Section 10(38)Section 115JSection 143(1)Section 143(2)Section 14A