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

Hind Musafir Agency Ltd., Mumbai vs. Asst CIT 2(1)(2), Mumbai

In the result, this ground of appeal allowed for statistical purpose

ITA 591/MUM/2020[2016-17]Status: DisposedITAT Mumbai03 Sept 2021AY 2016-17

Bench: Shri Amarjit Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं/ I.T.A. No. 591/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2016-17) Hind Musafir Agency Ltd. बिधम/ Acit-2(1)(2) 39Th Floor, Sunshine Tower, Aayakar Bhavan, Maharishi Vs. Senapati Bapat Marg, Dadar Karve Road, Mumbai- (W), Mumbai-400013. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach1250Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Parth Achwal (Ar) Revenue By: Shri Gurbinder Singh (Dr) सुनवाई की तारीख / Date Of Hearing: 14/07/2021 घोषणा की तारीख /Date Of Pronouncement: 03/09/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 25.11.2019 Passed By The Commissioner Of Income Tax (Appeals)-04, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2016-17. 2. The Assessee Has Raised The Following Grounds: - “1. On The Facts & In The Circumstances Of The Case & In Law, The Commissioner Of Income-Tax (Appeals) Erred In Upholding (He Action Of The Assessing Officer \N Considering The Income From Letting Out Of Office Premises Owned By The Appellant Under The Head 'Profits & Gains Of Business Or Profession' Instead Of The Head 'Income From House Property'.

For Appellant: Shri Parth Achwal (AR)For Respondent: Shri Gurbinder Singh (DR)
Section 115JSection 143(2)Section 14ASection 32

DCIT Circle- 3 (3)(1), Mumbai vs. M/S Reliance Industrial Investment & Holdings Ltd, Mumbai

The appeal stand dismissed

ITA 37/MUM/2020[2013-14]Status: DisposedITAT Mumbai01 Sept 2021AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No. 37/Mum/2020 (धििाारण वर्ा / Assessment Year: 2013-14) Dcit Circle – 3(3)(1), M/S Reliance Industrial R. No. 609, 6Th Floor बिाम/ Investment & Holdings Ltd. 9Th Floor, Maker Chambers Iv, 222 Aaykar Bhavan, M. K. Road Vs. Mumbai-400 020 Nariman Point, Mumbai-400 021 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacr-5053-R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Vinay Sinha, Ld. Cit-Dr Assessee By : Shri Nimesh Bora, Ld. Ar ुनवाई की तारीख/ : 10/08/2021 Date Of Hearing घोषणा की तारीख / : 01/09/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2013-14 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-8, Mumbai [Cit(A)], Dated 24/10/2019 In The Matter Of Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 29/12/2016. The Ground Raised By The Revenue Read As Under: - 1. Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld.Cit(A) Was Justified In Holding That Amount Has Been Given On Commercial Expediency Without Appreciating That The Assessee Has Not Given Any Credible

For Appellant: Shri Nimesh Bora, Ld. ARFor Respondent: Shri Vinay Sinha, Ld. CIT-DR
Section 143(3)Section 14ASection 36(1)(iii)

Ramgopal Textiles Ltd, Mumbai vs. Dy CIT 3(3)(1), Mumbai

In the result, the appeal of assessee is partly allowed

ITA 638/MUM/2020[2015-16]Status: DisposedITAT Mumbai31 Aug 2021AY 2015-16

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am Aayakr Apila Sam./ Ita No. 638/Mum/2020 (Inaqa-Arna Baya- / Assessment Year 2015-16) Ramgopal Textiles Ltd. The Dy. Commissioner Of 701, Tulsiani Chambers, Free Income Tax, Circle 3(3)(1) Vs. Press Journal Marg, Nariman Mumbai-400 020 Point, Mumbai-400 021 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थामी रेखा िं./Pan No. Aaacr0435P अऩीराथी की ओय े / Appellant By : Shri J.P. Bairragra, Ar प्रत्मथी की ओय े / Respondent By : Shri Bharat Andhle, Dr स नवाई की तारीख / Date Of Hearing: 12.08.2021 घोषणा की तारीख / Date Of Pronouncement : 31.08.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया/ Per Mahavir Singh, Vp: This Appeal Of Assessee Is Arising Out Of The Order Of Commissioner Of Income Tax (Appeals)-8, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-8/It-137/2017-18 Vide Order Dated 22.11.2019. The Assessment Was Framed By The Dy. Commissioner Of Income Tax, Circle-3(3)(1), Mumbai (In Short ‘Dcit/ Ao’) For The A.Y. 2015-16 Vide Order Dated 28.11.2017 Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter ‘The Act’). 2. The Only Issue In This Appeal Of Assessee Is Against The Order Of Cit(A) Confirming The Disallowance Of Expenses Relatable To Exempt Income By Invoking The Provisions Of Section 14A Of The Act Read With Rule 8D Of The Rules. The Assessee Also Challenged The Addition While Computing The Book Profit Under Section 115Jb Of The Act. For This, Assessee Has Raised The Following Grounds: -

For Appellant: Shri J.P. Bairragra, ARFor Respondent: Shri Bharat Andhle, DR
Section 115JSection 143(3)Section 14A

Dy CIT CC 6 (4), Mumbai vs. Smt. Archana Ajay Mittal, Mumbai

In the result, all the appeals are dismissed

ITA 7329/MUM/2019[2009-10]Status: DisposedITAT Mumbai31 Aug 2021AY 2009-10

Bench: Sri Mahavir Singh, Vp & Sri M. Balaganesh, Am आमकय अऩीर सिं./ Ita No. 7329/Mum/2019 (ननधाायण वषा / Assessment Year 2009-10) आमकय अऩीर सिं./ Ita No. 7330/Mum/2019 (ननधाायण वषा / Assessment Year 2010-11) आमकय अऩीर सिं./ Ita No. 7331/Mum/2019 (ननधाायण वषा / Assessment Year 2011-12) आमकय अऩीर सिं./ Ita No. 7360/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ Ita No. 7361/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) आमकय अऩीर सिं./ Ita No. 5261/Mum/2019 (ननधाायण वषा / Assessment Year 2016-17) The Dy. Commissioner Of Income Smt. Archana Ajay Mittal Tax, Central Circle-6(4), 308, Level-3, Ceejay House, Room No.1925, 19 Th Floor, Air Dr. Annie Besant Road, फनाभ/ India Building, Nariman Point Worli, Mumbai-400 018 Vs. Mumbai-400 021 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aagpm6545C आमकय अऩीर सिं./ Ita No. 7773/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ Ita No. 7774/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) Smt. Archana Ajay Mittal The Dy. Commissioner Of 308, Level-3, Ceejay House, Dr. Income Tax, Central Circle- Annie Besant Road, Worli, 6(4), फनाभ/ Mumbai-400 018 Room No.1925, 19 Th Floor, Air India Building, Nariman Vs. Point Mumbai-400 021 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aagpm6545C In Ita Nos.7329-7331, 7360 & 7361, 5261, 7773 & 7774/Mum/2019 Smt. Archanaajay Mittal; Ay 09-10 To 11-12, 14-15 To 16-17

For Appellant: Shri Rajeev Harit, CIT DRFor Respondent: Shri piyush Chajed, AR
Section 132Section 143(3)Section 14ASection 153A