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, Circle-12(1), Kolkata vs. M/S Dalmia Securities Pvt. Ltd., Kolkata

In the result, the appeal filed by the assessee ( in ITA no

ITA 2078/KOL/2016[2011-12]Status: DisposedITAT Kolkata31 Aug 2017AY 2011-12

Bench: Shri N. V. Vasudevan, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1937/Kol/2016 (िनधा"रणवष" / Assessment Year: 2011-12 Dalmia Securities (P) Ltd. Vs. D.C.I.T, Cir-12, Kolkata Ideal Plaza, 4Th Floor, 11/1 Sarat Bose Aayakarbhawan, P-7, Rood, Kolkata – 700 069. Chowrighee Square, Kolkata – 700 069. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabcd1813G (Assessee) .. (Revenue/Department) आयकरअपीलसं./Ita No.2078/Kol/2016 (िनधा"रणवष" / Assessment Year: 2011-12 D.C.I.T, Cir-12, Kolkata Vs. Dalmia Securities (P) Ltd. Aayakarbhawan, P-7, Ideal Plaza, 4Th Floor, 11/1 Chowrighee Square, Kolkata – Sarat Bose Rood, Kolkata – 700 069. 700 069. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabcd 1813 G (Revenue/Department) .. (Assessee) िनधा"रतीकीओरसे /Assessee By : Shri Asim Choudhury, Advocate राज"कीओरसे /Revenue By :Shri Sallongyaden, Acit, Dr सुनवाईकीतारीख/ Date Of Hearing : 16/08/2017 घोषणाकीतारीख/Date Of Pronouncement: 31/08/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Cross-Appeals Filed By The Assessee & Revenue Pertaining To Assessment Year 2011-12, Is Directed Against The Order Passed By The Ld. Cit(A), Kolkata In Appeal No.499/Cit(A)-18/11-12/Cir- 12(1)/Kol, Dated 08.08.2016, Which Is Turn Arises Out Of An Order Passed By The Assessing Officer U/S143(3) Of The Income Tax Act, 1961,(Herein After Referred To As The ‘Act’), Dated 21.02.2014. 2. These Two Cross-Appeals Filed By The Assessee & Revenue Respectively Relate To The Same Assessee, Same Assessment Year, Identical

For Appellant: Shri Asim Choudhury, AdvocateFor Respondent: Shri SallongYaden, ACIT, DR
Section 143(3)Section 14A

Dalmia Securities Private Limited, Kolkata vs. DCIT, Circle-12, Kolkata

In the result, the appeal filed by the assessee ( in ITA no

ITA 1937/KOL/2016[2011-12]Status: DisposedITAT Kolkata31 Aug 2017AY 2011-12

Bench: Shri N. V. Vasudevan, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1937/Kol/2016 (िनधा"रणवष" / Assessment Year: 2011-12 Dalmia Securities (P) Ltd. Vs. D.C.I.T, Cir-12, Kolkata Ideal Plaza, 4Th Floor, 11/1 Sarat Bose Aayakarbhawan, P-7, Rood, Kolkata – 700 069. Chowrighee Square, Kolkata – 700 069. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabcd1813G (Assessee) .. (Revenue/Department) आयकरअपीलसं./Ita No.2078/Kol/2016 (िनधा"रणवष" / Assessment Year: 2011-12 D.C.I.T, Cir-12, Kolkata Vs. Dalmia Securities (P) Ltd. Aayakarbhawan, P-7, Ideal Plaza, 4Th Floor, 11/1 Chowrighee Square, Kolkata – Sarat Bose Rood, Kolkata – 700 069. 700 069. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabcd 1813 G (Revenue/Department) .. (Assessee) िनधा"रतीकीओरसे /Assessee By : Shri Asim Choudhury, Advocate राज"कीओरसे /Revenue By :Shri Sallongyaden, Acit, Dr सुनवाईकीतारीख/ Date Of Hearing : 16/08/2017 घोषणाकीतारीख/Date Of Pronouncement: 31/08/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Cross-Appeals Filed By The Assessee & Revenue Pertaining To Assessment Year 2011-12, Is Directed Against The Order Passed By The Ld. Cit(A), Kolkata In Appeal No.499/Cit(A)-18/11-12/Cir- 12(1)/Kol, Dated 08.08.2016, Which Is Turn Arises Out Of An Order Passed By The Assessing Officer U/S143(3) Of The Income Tax Act, 1961,(Herein After Referred To As The ‘Act’), Dated 21.02.2014. 2. These Two Cross-Appeals Filed By The Assessee & Revenue Respectively Relate To The Same Assessee, Same Assessment Year, Identical

For Appellant: Shri Asim Choudhury, AdvocateFor Respondent: Shri SallongYaden, ACIT, DR
Section 143(3)Section 14A

DCIT, Chennai vs. Apa Engineering (P) Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1294/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 Aug 2017AY 2011-12

Bench: Shri Sanjay Arora & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1294/Mds/2017 "नधा"रण वष"/Assessment Year:2011-12 The Deputy Commissioner Of M/S. Apa Engineering (P) Ltd., Income Tax, Vs. Unit 1, Jem & Jewellery Complex, Corporate Circle 1(1), Mepz-Sez Tambaram, Chennai – 600 034. Chennai 600 045. [Pan:Aacca9455C] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Smt. Veni S. Raj, Jcit ""यथ" क" ओर से/Respondent By : Shri T. Banusekar, C.A. सुनवाई क" तार"ख/ Date Of Hearing : 02.08.2017 घोषणा क" तार"ख /Date Of Pronouncement : 31.08.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 5, Chennai Dated 21.03.2017 Relevant To The Assessment Year 2011-12. The Only Effective Ground Raised In The Appeal Of The Revenue Is That The Ld. Cit(A) Has Erred In Allowing The Deduction To The Tune Of ₹.49.64 Lakhs Under Section 10A Of The Income Tax Act, 1961 [“Act” In Short]. 2. Brief Facts Of The Case Are That The Assessee Is Engaged In The 2

For Appellant: Smt. Veni S. Raj, JCITFor Respondent: Shri T. Banusekar, C.A
Section 10ASection 143(3)Section 14A