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

Mojjika Steels Private Ltd., Kolkata vs. ITO, Ward-4(2), Kolkata

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1809/KOL/2016[2012-13]Status: DisposedITAT Kolkata04 Jan 2017AY 2012-13

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1809/Kol/2016 ("नधा"रण वष" /Assessment Year:2012-2013) Mojjika Steels Pvt. Limited, Vs. Ito Ward-4(2), 4, Fairlie Place, P-7, Chowranghee Square, Room No.402, 4Th Floor, 8Th Floor, Kolkata-700069 Kolkata-700001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcm 7080 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Narendra Kedia, Advocate Revenue By : Shri Rajat Kumar Kureel, Jcit सुनवाई क" तार"ख / Date Of Hearing : 16/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 04/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2012-2013, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-2, Kolkata, In Appeal No.1304/Cit(A)-2/2014-15, Dated 06.07.2016, Which In Turn Arises Out Of Assessment Order Passed U/S.143(3) Of The Income Tax Act, 1961 (In Short ‘The Act’) Dated 31.03.2014. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Original Return Of Income Tax On 27.08.2012 Showing An Income Of Rs.Nil. Assessee’S Case Was Selected For Scrutiny U/S143(3) Of The Act & The Assessing Officer Has Completed The Assessment By Making Disallowance U/S.14A Of The Act At Rs.20,75,947/-.

For Appellant: Shri Narendra Kedia, AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT
Section 143(3)Section 14A

Asharam Traders Pvt. Ltd., Kolkata vs. ITO, Ward -2(2), Kolkata

In the result, both appeals (ITA No

ITA 1558/KOL/2016[2014-15]Status: DisposedITAT Kolkata04 Jan 2017AY 2014-15

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1557 & 1558/Kol/2016 ("नधा"रण वष" /Assessment Year:2012-13 & 2014-15 ) Asharam Traders Pvt. Limited Vs. Income Tax Officer, Ward- Room No.4, 16B Mahim 2(2),Aayakar Bhawan, Chandra Das Sarani, Kolkata- P-7 Chowringhee Square, 700012 Kolkata-700069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacca 1515 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Arvind Agarwal, Advocate Revenue By : Shri S.M.Sarfurasut Tauheed Jcit-Dr सुनवाई क" तार"ख / Date Of Hearing : 29/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 04/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2012-2013 & 2014-15, Are Directed Against The Orders Passed By Ld. Commissioner Of Income Tax (Appeals)-1, Kolkata, In Appeal No.1077/Cit (A)-1/Ward-2(2)/2014-15 & Appeal No.943/Cit(A)-1/W-2(2)/14-15, Dated 15.06.2016 & 09.06.2016, Which In Turn Arise Out Of Assessment Orders Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 16.02.2015 & 27.12.2014, Respectively. 2. These Two Appeals Relate To Same Assessee, Different Assessment Years, Common Issues Involve, Therefore These Have Been Clubbed & Heard Together & A Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity. The Assessee`S Appeal In Ita No. 1557/Kol/2016 Is Taken As The Lead Case. 3. The Brief Facts Qua The Assessee Are That The Assessee Company Is Engaged In The Business Of Sub Broking. The Assessee Company Filed Its Return Of Income For The Assessment Year 2012-13 On 18.09.2012 By Declaring A Business Loss Of Rs.58,953/- & Stcg Of Rs.19,268/-. The Case Of Assessee Company Was Selected For Scrutiny U/S 143(3) Of The Act

For Appellant: Shri Arvind Agarwal, AdvocateFor Respondent: Shri S.M.Sarfurasut Tauheed JCIT-DR
Section 143(3)Section 14A

Asharam Traders Pvt. Ltd., Kolkata vs. ITO, WD-2(2), Kolkata

In the result, both appeals (ITA No

ITA 1557/KOL/2016[2012-13]Status: DisposedITAT Kolkata04 Jan 2017AY 2012-13

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1557 & 1558/Kol/2016 ("नधा"रण वष" /Assessment Year:2012-13 & 2014-15 ) Asharam Traders Pvt. Limited Vs. Income Tax Officer, Ward- Room No.4, 16B Mahim 2(2),Aayakar Bhawan, Chandra Das Sarani, Kolkata- P-7 Chowringhee Square, 700012 Kolkata-700069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacca 1515 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Arvind Agarwal, Advocate Revenue By : Shri S.M.Sarfurasut Tauheed Jcit-Dr सुनवाई क" तार"ख / Date Of Hearing : 29/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 04/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2012-2013 & 2014-15, Are Directed Against The Orders Passed By Ld. Commissioner Of Income Tax (Appeals)-1, Kolkata, In Appeal No.1077/Cit (A)-1/Ward-2(2)/2014-15 & Appeal No.943/Cit(A)-1/W-2(2)/14-15, Dated 15.06.2016 & 09.06.2016, Which In Turn Arise Out Of Assessment Orders Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 16.02.2015 & 27.12.2014, Respectively. 2. These Two Appeals Relate To Same Assessee, Different Assessment Years, Common Issues Involve, Therefore These Have Been Clubbed & Heard Together & A Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity. The Assessee`S Appeal In Ita No. 1557/Kol/2016 Is Taken As The Lead Case. 3. The Brief Facts Qua The Assessee Are That The Assessee Company Is Engaged In The Business Of Sub Broking. The Assessee Company Filed Its Return Of Income For The Assessment Year 2012-13 On 18.09.2012 By Declaring A Business Loss Of Rs.58,953/- & Stcg Of Rs.19,268/-. The Case Of Assessee Company Was Selected For Scrutiny U/S 143(3) Of The Act

For Appellant: Shri Arvind Agarwal, AdvocateFor Respondent: Shri S.M.Sarfurasut Tauheed JCIT-DR
Section 143(3)Section 14A

D.C.I.T., Circle-12, Kolkata vs. M/S Microsec Financial Services Ltd., Kolkata

In the result, the appeal filed by the Revenue (on Ground No

ITA 2779/KOL/2013[2009-2010]Status: DisposedITAT Kolkata04 Jan 2017AY 2009-2010

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.2779/Kol/2013 ("नधा"रण वष" /Assessment Year:2009-2010) Dcit, Circle-12, Vs. M/S Microsec Financial P-7, Chowringhee Square, Services Ltd., Aayakar Bhawan, 7Th Floor, Shivam Chambers, 53, Kolkata-69 Sayed Amir Ali Avenue, Kolkata-700019 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs 7147 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Rajat Kumar Kureel, Jcit Sr.Dr Assessee By : Shri D.S.Damle, Advocate सुनवाई क" तार"ख / Date Of Hearing : 21/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 04/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2009-2010, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-Xii, Kolkata, In Appeal No.212/Xii/12/11-12, Dated 23.09.2013, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 16.11.2011. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Is A Non-Banking Financial Company, Filed Its Original Return Of Income On 21.09.2009 Declaring Total Income Of Rs.1,46,66,807/- & Revised Return Of Income On 19.10.2009 Declaring Total Income Of Rs.1,98,36,700/-. Thereafter The Case Of The Assessee Was Selected For Scrutiny & The Ao Framed The Assessment U/S.143(3) By Making Various Disallowances.

For Appellant: Shri D.S.Damle, AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT Sr.DR
Section 143(3)Section 14A

Ramchand K. Popley, Mumbai vs. DCIT 13(1)(2), Mumbai

ITA 908/MUM/2016[2012-13]Status: DisposedITAT Mumbai04 Jan 2017AY 2012-13

Bench: S/Sh. Rajendra & Pawan Singhआयकर आयकर अपील अपील संसंसंसं./I.T.A./908/Mum/2016, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2012-13 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Mr. Ramchand K. Popley Dcit-13(1)(2) Mumbai. 188-A, Turner Road, Bandra (W) Vs. Mumbai-400 050. Pan:Aakpp 6952 A (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Arvind Kumar -Dr Assessee By: Shri Niraj Sheth-Ar सुनवाई क" तारीख / Date Of Hearing: 10.10.2016 घोषणा क" तारीख / Date Of Pronouncement: 04.01.2017 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त 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, Am- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 18/12/2015 Of The Cit (A)-21,Mumbai, The Assessee Has Filed The Present Appeal.Assessee,An Individual, Filed His Return Of Income On 28/09/2012,Declaring Total Income At Rs.47.50 Lakhs.The Assessing Officer (Ao) Completed The Assessment U/S. 143(3) Of The Act,On 13/02/2015, Determining The Income Of The Assessee At Rs.47,50,000/-.

For Appellant: Shri Niraj Sheth-ARFor Respondent: Shri Arvind Kumar -DR
Section 10Section 14Section 143(3)Section 14ASection 254(1)Section 36Section 94