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

Subhakam Ventures (I) P. Ltd, Mumbai vs. ACIT Cir 2(3), Mumbai

The appeal of the assessee is partly allowed

ITA 2954/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Jul 2016AY 2009-10

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./2954/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Shubkam Ventures(I) Pvt. Ltd. Acit, Circle-2(3) The Internatinal House Aayakar Bhavan 4Th Floor, 16, Mk Road Vs. Mumbai. Churchgate,Mumbai-400 020. Pan:Aaacw 1624 M आयकर अपील अपील संसंसंसं./I.T.A./3376/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Acit, Circle-2(3) Shubkam Ventures(I) Pvt. Ltd. Vs. Mumbai. Mumbai 400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri R.K. Sahu Assessee By: Shri Sanjay Parikh सुनवाई क" तारीख / Date Of Hearing: 28.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 28.07.2016 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) "" केकेकेके अनुसार अनुसार अनुसार Per Rajendra, Am- अनुसार राजे"" "" "" लेखा सद"य सद"य राजे लेखा लेखा लेखा सद"य सद"य राजे राजे Challenging The Order,Dated 14/02/2013 Of The Cit (A)-6,Mumbai, The Assessing Officer(Ao)And The Assessee Have Filed The Cross-Appeals For The Year Under Consi - Deration.Assessee-Company,Engaged In The Business Of Investments & Trading In Shares & Securities,Filed Its Return Of Income On 29/09/2009,Declaring Total Loss Of Rs.16.12 Lakhs.The Ao Completed The Assessment, U/S.143 (3)Of The Act,On 27/12/ 2011,Determining The Income Of The Assessee At Rs.1,20,45,370/-.

For Appellant: Shri Sanjay ParikhFor Respondent: Shri R.K. Sahu
Section 14Section 143Section 14ASection 250(6)Section 254(1)

Starwar Comtrade P.Ltd, Mumbai vs. Asst CIT Cir 3(3), Mumbai

ITA 7291/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Jul 2016AY 2010-11

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील आयकर अपील संसंसंसं./Ita.S./7291-92/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Ay.S.2010-11 & 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Starwar Comtrade P. Ltd. Acit, Range- 3(3) 11,12 1St Floor, Palm Spring Aayakar Bhavan, 6Th Floor Hastikar Marg, Prabhadevi Vs. Mumbai-400 020. Mumbai-400 025. Pan:Aafcs 6880 A (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri J. Saravanan -Dr Assessee By: Shri Dharmesh Shah सुनवाई क" तारीख / Date Of Hearing: 07.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 27.07.2016 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 लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Orders,Dated 30/10/2014 Of The Cit (A)-7,Mumbai The Assessee Has Filed The Appeals For The Above-Mentioned Assessment Years(Ay.S.).Issue Involved In All The Appeals Is About Disallowance Made U/S.14A Of The Act.So,We Are Adjudicating Both The Appeals By Single Order. The Details Of Dates Of Filing Of Returns,Returned Incomes & Assessed Income Etc. Can Be Summarised As Under In The Tabular Form: A.Y. Roi Filed Assessed Returned Income(Rs.) Assessment Dt. On Income(Rs.) 2010-11 20.09.2010 (-)Rs.2.28 Crores 28.12.2012 (-)7,04,116/- 2011-12 16.09.2011 Nil - 2,61,14,570/-

For Appellant: Shri Dharmesh ShahFor Respondent: Shri J. Saravanan -DR
Section 14Section 14ASection 254(1)

Parle Pet P. Ltd.(Now Merged With M/S.Parle Agro Pvt. Ltd.), Mumbai vs. D.C.I.T.RG. 8(2), Mumbai

In the result, appeals of assessee for AYs 2008-09 & 2009-10 is partly allowed and appeal of Revenue for AY-2008-09 is dismissed

ITA 6482/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Jul 2016AY 2008-09

Bench: S/Sh. Rajendra & Pawan Singhआयकर अपील सं/.Ita No.6482/Mum/2012,"नधा"रण वष"/Assessment Year-2008-09 M/S Parle Pet P. Ltd. Dcit Range 8(2), (Now Merged With M/S Parle Agro Room No. 209, Aayakar Bhavan, Pvt. Ltd.) 01, Parle Pet, Western Vs M.K. Road, Express Highway, Andheri (E), Mumbai-400020 Mumbai-400099. Pan:Aabcp9640D (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/.Ita No.6086/Mum/2012,"नधा"रण वष"/Assessment Year-2008-09 Dcit Range 8(2), M/S Parle Pet P. Ltd. Room No. 209216A, 2Nd Floor, (Now Merged With M/S Parle Agro Aayakar Bhavan, M.K. Road, Vs Pvt. Ltd.) 01, Parle Pet, Western Mumbai-400020 Express Highway, Andheri (E), Mumbai-400099. Pan:Aabcp9640D (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/.Ita No.1825/Mum/2013,"नधा"रण वष"/Assessment Year-2009-10 M/S Parle Pet P. Ltd. Dcit Range 8(2), (Now Merged With M/S Parle Agro Room No. 209, Aayakar Bhavan, Pvt. Ltd.) 01, Parle Pet, Western Vs M.K. Road, Express Highway, Andheri (E), Mumbai-400020 Mumbai-400099. Pan:Aabcp9640D (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Yogesh Thar (AR)For Respondent: Shri Naveen Gupta (DR)
Section 14A

Asst CIT Cen Cir 29, Mumbai vs. Shoppers Stop Ltd, Mumbai

Appeal is allowed

ITA 2189/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Jul 2016AY 2008-09

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/2189/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Acit, Central Circle-29 M/S. Shoppers Stop Ltd. Room No.411, 4Th Floor Eureka Towers, A-Wing, 9Th Floor, Vs. Aayakar Bhavan, M.K. Road Mindspace, Link Road Mumbai-400 020. Malad(W),Mumbai-400 064. Pan:Aabcs 4383 A आयकर आयकर अपील अपील संसंसंसं./Ita/1753/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Shoppers Stop Ltd. Vs. Acit, Central Circle-29 Mumbai-400 064. Mumbai-400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Sanjeev Kashyap-Dr Assessee By: Ms. Aarti Sathe सुनवाई क" तारीख / Date Of Hearing: 27.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 27.07.2016 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, Am- अनुसार Challenging The Order Dt.23.1.2012 Of Cit(A)-40, Mumbai The Assessing Officer(A.O) & The Assessee Have Filed The Present Appeals. 2.Assessee-Company,Engaged In The Business Of Retailing A Variety Of Household & Consumer Products,Filed Its Return Of Income On 29.9.2008,Declaring Its Income At Rs.27.51 Crores.The Ao Completed The Assessment U/S.143(3) Of The Act On 16.12.10 Determining The Income Of The Assessee At Rs.36.26 Crores.

For Appellant: Ms. Aarti SatheFor Respondent: Shri Sanjeev Kashyap-DR
Section 143(3)Section 14ASection 254(1)

Shoppers Stop Ltd, Mumbai vs. ACIT Cen Cir 29, Mumbai

Appeal is allowed

ITA 1753/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Jul 2016AY 2008-09

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/2189/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Acit, Central Circle-29 M/S. Shoppers Stop Ltd. Room No.411, 4Th Floor Eureka Towers, A-Wing, 9Th Floor, Vs. Aayakar Bhavan, M.K. Road Mindspace, Link Road Mumbai-400 020. Malad(W),Mumbai-400 064. Pan:Aabcs 4383 A आयकर आयकर अपील अपील संसंसंसं./Ita/1753/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Shoppers Stop Ltd. Vs. Acit, Central Circle-29 Mumbai-400 064. Mumbai-400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Sanjeev Kashyap-Dr Assessee By: Ms. Aarti Sathe सुनवाई क" तारीख / Date Of Hearing: 27.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 27.07.2016 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, Am- अनुसार Challenging The Order Dt.23.1.2012 Of Cit(A)-40, Mumbai The Assessing Officer(A.O) & The Assessee Have Filed The Present Appeals. 2.Assessee-Company,Engaged In The Business Of Retailing A Variety Of Household & Consumer Products,Filed Its Return Of Income On 29.9.2008,Declaring Its Income At Rs.27.51 Crores.The Ao Completed The Assessment U/S.143(3) Of The Act On 16.12.10 Determining The Income Of The Assessee At Rs.36.26 Crores.

For Appellant: Ms. Aarti SatheFor Respondent: Shri Sanjeev Kashyap-DR
Section 143(3)Section 14ASection 254(1)