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

Addl CIT RG 1(2), Mumbai vs. Money Matters (India) P.Ltd, Mumbai

ITA 1019/MUM/2013[2008-09]Status: DisposedITAT Mumbai18 May 2017AY 2008-09

Bench: S/Sh.Rajendra & C. N. Prasadआयकर आयकर अपील अपील संसंसंसं./I.T.A./1019/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" & आयकर आयकर अपील अपील संसंसंसं./I.T.A./1020/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Addl Cit- 1(2) M/S. Money Matters (India) Pvt.Ltd. Room No.535, 5Th Floor, Aayakar 1-B, 1St Floor, Court Chambers, Bhavan Vs. 35, New Marine Lines M.K. Road, Mumbai-400 020. Mumbai-400 020. Pan:Aabcm 4155 A (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri N.P. Singh- Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Arvind Sonde-Ar सुनवाई क" तारीख / Date Of Hearing: 18/05/2017 घोषणा क" तारीख / Date Of Pronouncement: 18/05/2017. लेखा सद"य, राजे"" के अनुसार लेखा सद"य राजे"" के अनुसार/ Per Rajendra A.M.- लेखा सद"य लेखा सद"य राजे"" के अनुसार राजे"" के अनुसार Challenging The Orders,Dated 20/11/12 & 29/11/2012 Of The Cit(A)-2, Mumbai The Assessing Officer (Ao)Has Filed Appeals For The Above Mentioned Two Assessment Years (Ay.S).As The Issues Are Almost Identical For Both The Years, So,We Are Adjudicating Both The Appeals By A Common Order.Assessee-Company Is Engaged In The Business Of Trading & Investing In Shares & Securities As Well As In Financial Consultancy. The Details Of Dates Of Filing Of Return, Returned Income, Assessed Income Etc.,Can Be Tabulated As Under:- A.Y. Roi Filed On Returned Income Assessment Dt. Assessed Income 2008-09 25.09.2008 Rs.30.19 Crores 29.12.2010 Rs.48.70Crores 2009-10 29.9.2009 Rs.59.65 Crores 29.12.2011 Rs.59.78 Crores

For Appellant: Shri Arvind Sonde-ARFor Respondent: Shri N.P. Singh- CIT-DR
Section 68

Capricon Realty Ltd, Mumbai vs. DCIT Cir 2(1), Mumbai

In the result, appeal filed by the assessee is partly allowed for statistical purposes

ITA 6448/MUM/2014[2010-11]Status: DisposedITAT Mumbai17 May 2017AY 2010-11

Bench: S/Sh. Mahavir Singh,Jm & Ramit Kochar,Am आयकर अपील सं./Ita No./6448/Mum/2014, िनधा"रण वष" िनधा"रण वष" /Assessment Years: 2010-11 िनधा"रण िनधा"रण वष" वष" M/S. Capricon Reality Ltd. The Dcit-Circle -2(1) Vithaldas Chambers, 3Rd Floor Room No.542, 5Th Floor 16, Mumbai Samachar Marg, Fort Vs. Aayakar Bhavan, M.K. Road Mumbai-400 001. Mumbai-400 020. Pan:Aaacc 4297 J (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri G.N. Makwana-Dr Assessee By: Shri K. Gopal & Ms. Neha Paranjape -Ar सुनवाई क" तारीख / Date Of Hearing: 20/04/2017 घोषणा क" तारीख / Date Of Pronouncement:17/05/2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S 254(1) Of The Income-Tax Act, 1961(The Act) O R D E R लेखा लेखा सद"य लेखा लेखा सद"य सद"य, रिमत कोचर सद"य रिमत कोचर रिमत कोचर केकेकेके अनुसार रिमत कोचर अनुसार अनुसार/ Per Ramit Kochar,Am : अनुसार This Appeal, Filed By The Assessee , Being

For Appellant: Shri K. Gopal &For Respondent: Shri G.N. Makwana-DR
Section 143(3)Section 14ASection 254(1)

Idfc Capital Latd, Mumbai vs. DCIT Cir 10(1), Mumbai

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 6446/MUM/2014[2010-11]Status: DisposedITAT Mumbai17 May 2017AY 2010-11

Bench: S/Sh. Mahavir Singh,Jm & Ramit Kochar,Am आयकर अपील सं./Ita No./6446/Mum/2014, िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Years: 2010-11 वष" Idfc Capital Limited The Dcit-10(1) (Now Merged With Idfc Securities Ltd.) Aayakar Bhavan (Formerly Known As Idfc Sski Limited) Mumbai-400 020. 501, Naman Chambers, C-32, V. G-Block, Bandra Kurla Complex, Bandra (E) Mumbai-400 051. Pan:Aacs 8752 N (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Kusum Bansal-Dr Assessee By: Shri Hiro Rai-Ar सुनवाई क" तारीख / Date Of Hearing: 20/04/2017 घोषणा क" तारीख / Date Of Pronouncement: 17/05/2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S 254(1) Of The Income-Tax Act, 1961(The Act) O R D E R लेलेलेलेखा खा खा सद"य खा सद"य सद"य, रिमत कोचर सद"य रिमत कोचर रिमत कोचर केकेकेके अनुसार रिमत कोचर अनुसार अनुसार/ Per Ramit Kochar,Am : अनुसार This Appeal, Filed By The Assessee , Being

For Appellant: Shri Hiro Rai-ARFor Respondent: Ms. Kusum Bansal-DR
Section 1Section 143(3)Section 14ASection 254(1)