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

Eastern India Educational Institution, Kolkata vs. ITO, (Exemption)-II, Kolkata

In the result, appeal filed by the assessee is allowed

ITA 654/KOL/2016[2011-2012]Status: DisposedITAT Kolkata07 Dec 2016AY 2011-2012

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.654/Kol/2016 ("नधा"रण वष" / Assessment Year :2011-2012) Eastern India Educational Vs. The Income Tax Officer Institution, (Exemption)-Ii, 10B, Birla Building, 4Th Floor, Middleton Row, 5Th Floor, 9/1, R.N.Mukherjee Road, Kolkata-700071 Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaate 0448 G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri D.S.Damle, Ar राज"व क" ओर से /Revenue By : Shri G.Mallikarjuna, Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 29/11/2016 घोषणा क" तार"ख/Date Of Pronouncement 07/12/2016 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2011-2012, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Exemptions), Kolkata, Dated 29.3.2016, U/S.263 Of The I.T.Act. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessment U/S. 143(3) Of The Income Tax Act, 1961 For The Ay. 2011-12 Was Completed An 18.03.2014 Determining The Total Income At Rs. 20,35,850/- . On Further Verification Of Records, It Has Been Found That Dividend Income At Rs.3,21,19,822/- Was Earned By The Assessee & Claimed Exempt U/S. 10(34) Of The I.T. Act, 1961. As Per Provisions Of Section 14A Of The I.T.Act, 1961, Expenditure Incurred In Relation To Income Which Do Not Form Part Of Total Income Requires To Be Disallowed In Accordance With The Provisions Of Rule 8D Of The I. T. Rules, 1962. The Computation Of Such Disallowance Was Made In The Assessment Order, Which Was Determined

For Appellant: Shri D.S.Damle, ARFor Respondent: Shri G.Mallikarjuna, CIT DR
Section 10(34)Section 143(3)Section 14ASection 14A(2)Section 263

DCIT, CC-Xix, Kolkata vs. M/S International Conveyors Pvt. Ltd., Kolkata

In the result, appeals filed by the revenue in IT(SS)A No

ITA 1366/KOL/2014[2008-2009]Status: DisposedITAT Kolkata05 Dec 2016AY 2008-2009

Bench: Dr. A.L.Saini, Am & Shri K. Narasimha Chary, Jm It(Ss)A No.131/Kol/2014 ("नधा"रण वष" / Assessment Year :2008-2009) Dcit, Cc-Xix, Kolkata Vs. M/S.International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) It(Ss)A No.90/Kol/2014 ("नधा"रण वष" / Assessment Year :2009-2010) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K (अपीलाथ" /Appellant) .. (""यथ" / Respondent) It(Ss)A No.91/Kol/2014 ("नधा"रण वष" / Assessment Year :2010-2011) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) It(Ss)A No.92/Kol/2014 ("नधा"रण वष" / Assessment Year :2011-2012) Dcit, Cc-Xix, Kolkata Vs. M/S International Conveyors Pvt.Ltd.,10,Middletion Row, Kolkata-700071 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaci 6161 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri A.K.Tibrewal, FCAFor Respondent: Shri Niraj Kumar, CIT DR
Section 14ASection 153Section 153ASection 43BSection 80

DCIT Cir 6(1), Mumbai vs. Balkrishna Industries Ltd, Mumbai

ITA 2380/MUM/2013[2006-07]Status: DisposedITAT Mumbai01 Dec 2016AY 2006-07

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./2380/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2006-07 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./2381/Mum/2013,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2007-08 वष" Dcit-6(1) M/S. Balkrishna Industries Limited 5Th Floor,R.No.506, Bkt House, Trade Wing, “C” Wing 15Th Floor, Kamala Mill Compound, Aayakar Bhavan, Mk Road Vs. Mumbai-20. Senapati Bapat Marg, Lower Parel Mumbai-400 013. Pan:Aaacb 3333 J (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Saurabh Rai-Dr अपीलाथ" क" ओर से /Assessee By: Ms. Ruchita Jain -Ar सुनवाई क" तारीख / Date Of Hearing: 01.12.2016 घोषणा क" तारीख / Date Of Pronouncement: 01.12.2016 आयकर अिधिनयम आयकर 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 लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसा राजे"" अनुसा अनुसार/ Per Rajendra A.M.- अनुसा Challenging The Orders Dated 31.12.2012 Of Cit(A)-14, Mumbai The Assessing Officer (Ao) Has Filed The Appeals For The Above Mentioned Two Ay.S. Assessee-Company, Is Engaged In The Business Of Manufacturing Of Tyres. The Details Of Returned Incomes, Assessed Incomes Can Be Summarised As Under :- A.Y. Returned Income(Rs.) Assessment Dt. Assessed Income(Rs.) 2006-07 90,34,55,520/- 31.12.2008 6,88,48,190/- 2007-08 111,41,60,846/- 26.12.2011 114,47,52,990/-

For Appellant: Ms. Ruchita Jain -ARFor Respondent: Shri Saurabh Rai-DR
Section 143(3)Section 148Section 254(1)Section 32