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 5(1)(2), Mumbai vs. Ethl Global Capital Ltd, Mumbai

ITA 185/MUM/2015[2008-09]Status: DisposedITAT Mumbai06 Jan 2017AY 2008-09

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील सं./I.T.A./185/Mum/2015,िनधा"रण वष" /Assessment Year:2008-09 Dcit,5(1)(2), M/S. Ethl Global Capital Ltd. Room No.568, 5Th Floor 19, Bhulabhai Desai Road, Mahalaxmi Vs. Aayakar Bhavan, M.K. Road Mumbai-400028 Mumbai-400 020 Pan:Aabce 4907 A (अपीलाथ" /Assessee) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri P.R. Ghosh-Dr अपीलाथ" क" ओर से /Assessee By: S/Shri Vijay Mehta & Anuj Kisnadwala सुनवाई क" तारीख / Date Of Hearing: 16/11/2016 घोषणा क" तारीख / Date Of Pronouncement:06.01.2017 लेखा सद", राजे" के अनुसार/ Per Rajendra A.M.- Challenging The Orders Dated 21.10.2014 Of The Cit(A)- 9,Mumbai,The Assessing Officer(Ao) Has Filed Present Appeal.Assessee-Company,Engaged In The Business Of Holding Investment In Shares & Debentures Of Companies,Filed Its Return Of Income On 23.09.2008,Disclosing Total Income At Rs.Nil. Original Assessment In This Case Was Completed U/S 143(3) Of. Act On 29.10.2010. Thereafter The Case Was Reopened U/S 147 Of I.T. Act & Reassessment Was Completed U/S 143(3) R.W.S.147 Of The Act On 28/03/2013 ,Determining Its Total Income At Rs.4,26,49,193/-.

For Appellant: S/Shri Vijay Mehta & Anuj KisnadwalaFor Respondent: Shri P.R. Ghosh-DR
Section 133(3)Section 14Section 143(3)Section 147

DCIT Cen Cir 8(3) Erstwhile DCIT CC 46, Mumbai vs. Jsw Energy Ltd, Mumbai

ITA 1335/MUM/2015[2009-10]Status: DisposedITAT Mumbai06 Jan 2017AY 2009-10

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./1335/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 िनधा"रण िनधा"रण वष" वष" Dy. Cit-Central Circle-8(3) M/S. Jsw Energy Limited Room No.659, 6Th Floor Jsw Centre, Bandra Kurla Complex, Aayakar Bhavan, M.K. Road Vs. Bandra (E) Mumbai-400 020. Mumbai-400051. Pan:Aaacj 8109 N (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri B.C.S Naik-Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Rakesh Joshi सुनवाई क" तारीख / Date Of Hearing: 10/11/2016 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 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(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order,Dated 17/03/2015,Of The Cit (A)-47,Mumbai,The Assessing Officer(Ao) Has Filed The Present Appeal.Assessee-Company, Engaged In The Business Of Generation Of Power & Operation & Maintenance Of Power Plants,Filed Its Return Of Income On 30/09/2009, Declar -Ing Income Of Rs. 3.17 Crores.Taxable Income Was Related U/S.115 Jb At Rs.6,66,76, 27,404/-.A Search & Seizure Action Was Carried Out Under Section 132 Of The Act In Jsw Group Of Cases On 16/03/2011.During The Course Of Search Books Of Accounts & Documents Belonging To The Assessee Were Seized.Therefore Notice Under Section 153A Was Issue To It On 24/10/2011.In Response To The Said Notice, It Filed Return Of Income On 29/01/2011 Declaring Total Income Of Rs.3.17 Crores & Of Rs. 666.76 Crores U/S.115Jb.

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.C.S Naik-CIT-DR
Section 115Section 115JSection 132Section 153ASection 254(1)

ACIT 10(1), Mumbai vs. Godrej Agrovet Ltd, Mumbai

ITA 6838/MUM/2014[2010-11]Status: DisposedITAT Mumbai06 Jan 2017AY 2010-11

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./6838/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" Acit-10(2), M/S. Godrej Agrovet Ltd. 432, Aayakar Bhavan, 4Th Floor Gate No.2, Pirojsha Nagar, M.K. Marg, Mumbai-20. Vs. Eastern Express Highway Vikhroli (E),Mumbai-400 079. Pan:Aaacg 0617 Q (अपीलाथ" /Appellant) (""यथ" / Respondent) ""या"ेप सं./C.O. No.72/Mum/2016 (Arising Out Of आयकर अपील सं./I.T.A./6838/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11) िनधा"रण िनधा"रण वष" वष" M/S. Godrej Agrovet Ltd. Vs. Acit-10(2), Mumbai-79. Mumbai-400 020. (""या"ेपक /Cross Objector) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri T.A. Khan-Dr अपीलाथ" क" ओर से /Assessee By:S/Shri Akram Khan & Raunak Vardhan -Ar सुनवाई क" तारीख / Date Of Hearing: 05.12.2016 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 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(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order Dated 14.08.2014 Of Cit(A)-21 Mumbai The Assessing Officer (A.O.) & The Assessee Have Filed Appeal/Cross Objection(Co)For The Year Under Consideration. Assessee-Company,Engaged In The Business Of Manufacturing Of Animal Feeds & Trading Of Agricultural Products Filed Its Return Of Income On 8.10.2010,Declaring Total Income At Rs.15.60 Crores.The Ao Completed Assessment,U/S.143(3) Of The Act,On 06.03.2013 Determin -Ing Its Income At Rs.18.53 Crores.

For Appellant: S/Shri Akram Khan & Raunak Vardhan -ARFor Respondent: Shri T.A. Khan-DR
Section 10(34)Section 143(3)Section 14ASection 254(1)

Narang Overseas P.Ltd, Mumbai vs. DCIT 5(2), Mumbai

Appeal is partly allowed

ITA 46/MUM/2014[2010-11]Status: DisposedITAT Mumbai06 Jan 2017AY 2010-11

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./46/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" M/S. Narang Overseas Pvt. Ltd. Dcit-5(2) 5Th Floor, Unique Centre Room No.571, 5Th Floor Vs. Water Field Rd.Bandra (W),Mumbai-50. Aayakar Bhavn M.K. Road Pan:Aabcn 5004 D Mumbai. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A./705/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" Dcit-5(2) M/S. Narang Overseas Pvt. Ltd. Vs. Mumbai-400 050. Mumbai. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Suman Kumar-Dr अपीलाथ" क" ओर से /Assessee By:Shri K. Gopal & Ms. Neha Paranjpe सुनवाई क" तारीख / Date Of Hearing: 08/12/2016 घोषणा क" तारीख / Date Of Pronouncement:06/01/2017 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(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order Dated 4/11/2013 Of The Cit (A)-9, Mumbai The Assessing Officer(Ao) & The Assessee Have Filed Cross Appeals For The Year Under Consideration.Assessee-Company, Engaged In The Business Of Media & Entertainment,Filed Its Return Of Income On 23/09/2010, Declaring Total Income At Rs. Nil.The Ao Completed The Assessment U/S. 143 (3) Of The Act, On 11/03/2012, Determining Its Income At Rs. 88.66 Lakhs.

For Appellant: Shri K. Gopal & Ms. Neha ParanjpeFor Respondent: Shri Suman Kumar-DR
Section 14Section 143Section 14ASection 254(1)

Wockhardt Hospitals Ltd, Mumbai vs. Addl CIT RG 10(1), Mumbai

ITA 7454/MUM/2013[2010-11]Status: DisposedITAT Mumbai06 Jan 2017AY 2010-11

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./7454/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" M/S. Wockhardt Hospitals Limited Addl. Cit-10(1) Wockhardt Towers, Bandra Kurla Room No.454, Aayakar Bhavan Vs. Complex, Bandra (E),Mumbai-400 051. M.K. Road,Mumbai-20. Pan:Aaacw 3342 G (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A./7021/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" Acit-10(1) Vs. M/S. Wockhardt Hospitals Limited Aayakar Bhavan,Mumbai. Mumbai-51. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Ms. Sunita Billa-Dr अपीलाथ" क" ओर से /Assessee By:Shri Niraj Sheth सुनवाई क" तारीख / Date Of Hearing: 08.12.2016 घोषणा क" तारीख / Date Of Pronouncement: 06.01.2017 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(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order Dated 25/09/2013 Of The Cit (A)-21,Mumbai The Assessee & The Assessing Officer(Ao)Have Filed Cross Appeals For The Above-Mentioned Assessment Year. Assessee-Company,Engaged In The Business Of Running Hospitals,Filed Its Return Of Income On 15/10/2010.A Revised Return Was Filed On 01/03/2012,Declaring Income At Rs. 8.19 Crores.The Ao Completed The Assessment,U/S.143 (3) Of The Act,On 28/03/2013, Determining Its Income At Rs.325.89 Crores.

For Appellant: Shri Niraj ShethFor Respondent: Ms. Sunita Billa-DR
Section 143Section 254(1)Section 50B

Muchhala Magic Land P.Ltd, Mumbai vs. Jt CIT (OSD) 8(2), Mumbai

ITA 7605/MUM/2012[2009-10]Status: DisposedITAT Mumbai06 Jan 2017AY 2009-10

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./7605/Mum/2012,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2009-10 वष" M/S. Muchhala Magic Land Pvt. Ltd. Jcit-(Osd) C/O., D.C. Jain & Co. Range-8(2), Room No.209, 75, Bombay Mutual Bldg. Aayakar Bhavan, M.K. Road Vs. 293-Dr. D.N. Road, Fort Mumbai-400 020. Mumbai-400 101. Pan:Aabcm 1017 B (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Saurabh Kumar Rai-Dr अपीलाथ" क" ओर से /Assessee By: Shri I.C. Jain सुनवाई क" तारीख / Date Of Hearing: 30/11/2016 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 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(Act) लेखा सद"य लेखा सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order,Dated 09/10/2012 Of The Cit (A)-17,Mumbai The Assessee Has Filed The Present Appeal.Assessee-Company,Engaged In Business Of Running Amusement Park,Filed Its Return Of Income On 27/09/2009,Declaring Income Of Rs. 1,21,31,886/-.The Assessing Officer (Ao)Completed The Assessment U/S.143(3),On 22.12.2011,Determining The Income Of The Assessee At Rs. 1,54,07,290/-.

For Appellant: Shri I.C. JainFor Respondent: Shri Saurabh Kumar Rai-DR
Section 14Section 143(3)Section 23Section 254(1)