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

Shri Faredoon Edal Desai, Mumbai vs. ITO-22(1)(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6000/MUM/2019[2013-14]Status: DisposedITAT Mumbai04 Oct 2021AY 2013-14

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 6000/Mum/2019 (Inaqa-Arna Baya- / Assessment Year 2013-14) Shri Faredoon Edal Desai The Income Tax Officer, Ward- 22(1)(3), Saroj Wankar, 2Nd Floor, Gool Annexe, Kerawala Vs. Income Tax Officer-22(1)(3), Lodge, Station Road, Santacruz Mumbai-400 012 (W), Mumbai-400 054 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थामी रेखा िं./Pan No. Agmpd9055C अऩीराथी की ओय े / Appellant By : Shri Abhay Agrawal, Ar प्रत्मथी की ओय े / Respondent By : V.K. Chaturvedi; Dr स नवाई की तारीख / Date Of Hearing: 04.10.2021 घोषणा की तारीख / Date Of Pronouncement : 04.10.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Assessee Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-34, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-34/Ito-22(1)(3)/It-10043/16-17 Vide Dated 04.06.2019. The Assessment Was Framed By The Income Tax Officer, Circle-22(1)(3), Mumbai (In Short Ito/ Ao) For The A.Y. 2013-14 Vide Order Dated 16.03.2016 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). 2. The First Issue In This Appeal Of Assessee Is Against The Order Of Cit(A) Confirming The Disallowance Of Expenses Amounting To ₹73,574/-. For This, Assessee Has Raised The Following Ground:- “Section 37(1) Of The Income Tax Act, 1961:-

For Appellant: Shri Abhay Agrawal, ARFor Respondent: V.K. Chaturvedi; DR
Section 143(3)Section 14ASection 37(1)

Lotus Ornaments Pvt Ltd., Mumbai vs. Asst CIT 10(2)(1), Mumbai

The appeal stand partly allowed in terms of our above order

ITA 679/MUM/2020[2013-14]Status: DisposedITAT Mumbai01 Oct 2021AY 2013-14

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No. 679/Mum/2020 (धििाारण वर्ा / Assessment Year: 2013-14) M/S Lotus Ornaments Pvt. Ltd. Acit – 10(2)(1) Unit No. 78, Sdf-Iii, Seepz Aaykar Bhavan बिाम/ Vs. Sez, Andheri(E), M. K. Road Mumbai-400 096 Mumbai-400 020 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aaacl-9830-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Gaurav Bansal – Ld. Ar Revenue By : Shri Brajendra Kumar – Ld. Dr सुनवाई की तारीख/ : 28/09/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-10, Mumbai [Cit(A)], Dated 11/12/2019 In The Matter Of Assessment Framed By Learned Assessing Officer (Ao) U/S 143(3) On 25/03/2016. The Impugned Order Has Confirmed Disallowance U/S 14A As Well As Adhoc Disallowance Of Labour / Assortment Charges As Made By Ld. Ao In The Assessment Order. Ground No.1 Has Not Been Pressed

For Appellant: Shri Gaurav Bansal – Ld. ARFor Respondent: Shri Brajendra Kumar – Ld. DR
Section 143(3)Section 14A

M/S Abil Infraprojects P. Ltd., Mumbai vs. Dy CIT Central Cir.- 2(3), Mumbai

The appeal stand allowed

ITA 1895/MUM/2020[2013-14]Status: DisposedITAT Mumbai01 Oct 2021AY 2013-14

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No. 1895/Mum/2020 (धििाारण वर्ा / Assessment Year: 2013-14) M/S Abil Infraprojects Pvt. Ltd. Dcit Cen. Cir – 2(3) St. Regis, 33Rd Floor, Senapati Bapat Marg R. No. 803, 8Th Floor बिाम Phoenix Mill Compound, Lower Parel, Old Cgo Building, / Vs. Mumbai-400 013 Pratishtha Bhavan M. K. Road, Mumbai-20 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aaacr-7823-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Anuj Kisnadwala – Ld. Ar Revenue By : Shri Brajendra Kumar – Ld. Sr. Dr सुनवाई की तारीख/ : 29/09/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of Order Of Learned Commissioner Of Income-Tax (Appeals)- 48, Mumbai [Cit(A)], Dated 07/07/2020 In The Matter Of Assessment Framed By Ld. Assessing Officer (Ao) U/S 153A R.W.S. 143(3) On 25/05/2019. The Only Grievance Of The Assessee Is Disallowance U/S 14A.

For Appellant: Shri Anuj Kisnadwala – Ld. ARFor Respondent: Shri Brajendra Kumar – Ld. Sr. DR
Section 14ASection 153A

Apurva Natvar Parikh & Co. P. Ltd., Mumbai vs. The Dy CIT CC-7(1), Mumbai

The appeal stand partly allowed in terms of our above order

ITA 1704/MUM/2020[2016-17]Status: DisposedITAT Mumbai01 Oct 2021AY 2016-17

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No. 1704/Mum/2020 (धििाारण वर्ा / Assessment Year: 2016-17) Apurva Natvar Parikh & Co. Pvt. Ltd. Dcit Cen Cir – 7(1), R. No. 657, 6Th Floor बिाम/ 411B, Hemu Kalani Marg Near Bhakti Bhavan, Chembur, Aaykar Bhavan, M. K. Road, Vs. Mumbai-400 071 Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaacn-2937-Q (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) अपीलाथीकीओरसे/ Appellant By : Shri Madhur Agarwal – Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Brajendra Kumar -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 23/09/2021 घोषणाकीतारीख /Date Of Pronouncement : 01/10/2021 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of The Order Learned Commissioner Of Income-Tax (Appeals)- 49, Mumbai [Cit(A)], Dated 24/01/2020 In The Matter Of Assessment Framed By Ld. Assessing Officer (Ao) U/S 143(3) R.W.S. 147 On 28/12/2018. The Effective Grounds Read As Under: - 1. The Ld. Commissioner Of Income-Tax (Appeals) ('Cit(A)') Has Erred In Making Disallowance Under Section 14A Read With Rule 8D Of The Income-Tax Rules, 1962 2. The Ld. Commissioner Of Income-Tax (Appeals) Erred In Not Treating The One Time Membership Entrance Fees As Capital Receipt.

For Appellant: Shri Madhur Agarwal – Ld. ARFor Respondent: Shri Brajendra Kumar -Ld. Sr. DR
Section 143(3)Section 14A