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

DCIT, New Delhi vs. M/S. Mgf Motors Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 405/DEL/2017[2012-13]Status: DisposedITAT Delhi09 Jul 2019AY 2012-13

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumarita No. 405/Del/2017 : Asstt. Year : 2012-13 Dcit, Vs Mgf Motors Ltd., Circle-16(1), Mgf House, Asaf Ali Road, New Delhi New Delhi-110002 (Appellant) (Respondent) Pan No. Aabcm4247R Assessee By : None Revenue By : Ms. Rinku Singh, Sr. Dr Date Of Hearing: 08.07.2019 Date Of Pronouncement: 09.07.2019 Order Per B. R. R. Kumar: The Present Appeal Has Been Filed By The Revenue Against The Order Of The Ld. Cit(A)-6, Delhi Dated 10.11.2016. 2. The Revenue Has Raised The Following Effective Grounds: “1. Whether In The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Is Justified In Deleting The Disallowance Of Rs.36,97,825/- U/S 36 (1)(Iii) Of The Income Tax Act 1961 (The Act) Relatable To Interest Free Advance Interest Free The Assessee To Related Parties & Others Even When The Assessee Was Making Huge Payment Of Interest On Loan? 2. Whether In The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Is Justified In Deleting Addition Of Rs. 59,250/- U/S 14A R.W. R 8D Of The Rules Without Considering Legislative Intend Of Introducing Section 14A By The Finance Act 2001 As Clarified By The Cbdt Circular No. 5/2014 Dated 10.02.2014?” 2 Mgf Motors Ltd. 3. According To Circular No. 03/2018 Dated 11/07/2018, The Cbdt In Supersession Of Earlier Instructions Has Directed That Department’S Appeals Before Itat Shall Not Be Filed In Cases Where The Tax Effect Does Not Exceed The Monetary Limit Of Rs. 20 Lacs. The Tax Will Not Include Any Interest Thereon. It Is Further Clarified That If In The Case Of An Assessee, Disputed Issues Arise In More Than One Assessment Year, Appeal Can Be Filed In Respect Of Such Assessment Year Or Years In Which The Tax Effect In Respect Of Disputed Issues Exceeds The Monetary Limit So Specified.

For Appellant: NoneFor Respondent: Ms. Rinku Singh, Sr. DR
Section 14ASection 36

Assistant Commissioner of Income-Tax, Dhule vs. Gopal Kashinath Lad, Dhule

In the result, the appeal of the assessee is dismissed

ITA 783/PUN/2017[2013-14]Status: DisposedITAT Pune04 Jul 2019AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.2770/Pun/2016 िनधा"रण वष" / Assessment Year : 2012-13 Gopal Kashinath Lad, Plot No.1, S.No.74/1B1 “Matoshri” Gajanan Maharaj Mandir Road, Near Netaji Play Ground, Deopur, Dhule-424002. .......अपीलाथ" / Appellant Pan : Aahpl2206Q बनाम / V/S. ……""यथ" / Respondent Dcit, Circle Dhule. आयकर अपील सं. / Ita No.783/Pun/2017 िनधा"रण वष" / Assessment Year : 2013-14 .......अपीलाथ" / Appellant Acit, Circle Dhule. बनाम / V/S. Gopal Kashinath Lad, Plot No.1, S.No.74/1/B-1 “Matoshri” Gajanan Maharaj Mandir Road, Near Netaji Play Ground, Deopur, Dhule-424002. ……""यथ" / Respondent Pan : Aahpl2206Q आयकर अपील सं. / Ita No.1048/Pun/2017 िनधा"रण वष" / Assessment Year : 2013-14 Gopal Kashinath Lad, Plot No.1, S.No.74/1B1 “Matoshri” Gajanan Maharaj Mandir Road, Near Netaji Play Ground, Deopur, Dhule-424002. .......अपीलाथ" / Appellant Pan : Aahpl2206Q बनाम / V/S. ……""यथ" / Respondent Acit, Circle Dhule. Assessee By : Shri M. R. Shirude Revenue By : Smt. Shabana Parveen सुनवाई क" तारीख / Date Of Hearing : 11.06.2019 घोषणा क" तारीख / Date Of Pronouncement : 04.07.2019 आदेश / Order Per D. Karunakara Rao, Am: There Are Three Appeals Under Consideration. The Appeal In Ita No.2770/Pun/2016 Is Filed By The Assessee Against The Order Of The Cit(A)-1, Nashik Dated 20.09.2016 For The Assessment Year 2012-13. The Appeals In Ita No.783/Pun/2017 & Ita No.1048/Pun/2017 Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Against The Order Of The Cit(A)-1, Nashik Dated 17.01.2017 For The Assessment Year 2013-14 Respectively. 2. First We Shall Take Up The Appeal Of The Assessee In Ita No.2770/Pun/2016 Involving The Assessment Year 2012-13 For Adjudication.

For Appellant: Shri M. R. ShirudeFor Respondent: Smt. Shabana Parveen
Section 14A

Gopal Kashinath Lad, Dhule vs. Assistant Commissioner of Income Tax, Dhule

In the result, the appeal of the assessee is dismissed

ITA 1048/PUN/2017[2013-14]Status: DisposedITAT Pune04 Jul 2019AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.2770/Pun/2016 िनधा"रण वष" / Assessment Year : 2012-13 Gopal Kashinath Lad, Plot No.1, S.No.74/1B1 “Matoshri” Gajanan Maharaj Mandir Road, Near Netaji Play Ground, Deopur, Dhule-424002. .......अपीलाथ" / Appellant Pan : Aahpl2206Q बनाम / V/S. ……""यथ" / Respondent Dcit, Circle Dhule. आयकर अपील सं. / Ita No.783/Pun/2017 िनधा"रण वष" / Assessment Year : 2013-14 .......अपीलाथ" / Appellant Acit, Circle Dhule. बनाम / V/S. Gopal Kashinath Lad, Plot No.1, S.No.74/1/B-1 “Matoshri” Gajanan Maharaj Mandir Road, Near Netaji Play Ground, Deopur, Dhule-424002. ……""यथ" / Respondent Pan : Aahpl2206Q आयकर अपील सं. / Ita No.1048/Pun/2017 िनधा"रण वष" / Assessment Year : 2013-14 Gopal Kashinath Lad, Plot No.1, S.No.74/1B1 “Matoshri” Gajanan Maharaj Mandir Road, Near Netaji Play Ground, Deopur, Dhule-424002. .......अपीलाथ" / Appellant Pan : Aahpl2206Q बनाम / V/S. ……""यथ" / Respondent Acit, Circle Dhule. Assessee By : Shri M. R. Shirude Revenue By : Smt. Shabana Parveen सुनवाई क" तारीख / Date Of Hearing : 11.06.2019 घोषणा क" तारीख / Date Of Pronouncement : 04.07.2019 आदेश / Order Per D. Karunakara Rao, Am: There Are Three Appeals Under Consideration. The Appeal In Ita No.2770/Pun/2016 Is Filed By The Assessee Against The Order Of The Cit(A)-1, Nashik Dated 20.09.2016 For The Assessment Year 2012-13. The Appeals In Ita No.783/Pun/2017 & Ita No.1048/Pun/2017 Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Against The Order Of The Cit(A)-1, Nashik Dated 17.01.2017 For The Assessment Year 2013-14 Respectively. 2. First We Shall Take Up The Appeal Of The Assessee In Ita No.2770/Pun/2016 Involving The Assessment Year 2012-13 For Adjudication.

For Appellant: Shri M. R. ShirudeFor Respondent: Smt. Shabana Parveen
Section 14A

DCIT 9(3)(2), Mumbai vs. Futura Value Retail Ltd, Mumbai

In the result, the appeal of the Revenue in ITA no

ITA 6705/MUM/2016[2012-13]Status: DisposedITAT Mumbai04 Jul 2019AY 2012-13

Bench: Shri C.N Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6705/Mum/2016 (नििाारण वर्ा / Assessment Year: 2012-13) बिाम/ Acit-9(3)(2), M/S. Future Value 418, 4Th Floor, Retail Ltd., Aayakar Bhavan, Knowledge House, V. Mumbai-400020 Shyam Nagar, Off Jogeshwari Vikhroli Link Road, Jogeshwari (E), Mumbai-400060 स्थायी ऱेखा सं./ Pan: Aaecp3041P (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri. Sushil Kumar Poddar (Dr) Assessee By: Ms. Dinkle Hariya सुनवाई की तारीख /Date Of Hearing : 12.06.2019 घोषणा की तारीख /Date Of Pronouncement : 04.07.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 6705/Mum/2016, Is Directed Against Appellate Order Dated 23.08.2016, Passed By Learned Commissioner Of Income Tax (Appeals)-16,Mumbai (Hereinafter Called “The Cit(A)”) In Ita No. Cit(A)/ I.T.305/Dcit-9(3)(2)/2015-16, For Assessment Year 2012-13, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 29.03.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2012-13. I.T.A. No.6705/Mum/2016

For Appellant: Ms. Dinkle HariyaFor Respondent: Shri. Sushil Kumar Poddar (DR)
Section 143(3)Section 14ASection 194HSection 194JSection 40