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 Cir 6(1), Mumbai vs. Indiareit Fund Advisors P. Ltd, Mumbai

In the result, both the appeals of assessee and that of the revenue are dismissed

ITA 3218/MUM/2013[2009-10]Status: DisposedITAT Mumbai15 Apr 2016AY 2009-10

Bench: Shri R. C. Sharma, Am & Shri Mahavir Singh, Jm आयकर अपील सं./I.T.A. No. 3218/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Dy. Cit, Circ.6(1), R. No. 506, Indiareit Fund Advisors Pvt. Ltd. 5Th Floor, Aaykar Bhavan, M. K. Road, बनाम/ 3Rd Floor, Nicholas Primal Tower, Mumbai-400 020 Ganpatrai Kadam Marg, Lower Vs. Parel, Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabci3931J (Revenue) (Assessee) : आयकर अपील सं./I.T.A. No. 3099/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Indiareit Fund Advisors Pvt. Ltd. Dy. Cit, Circ.6(1), R. No. 506, 3Rd Floor, Nicholas Primal Tower, बनाम/ 5Th Floor, Aaykar Bhavan, M. K. Ganpatrai Kadam Marg, Lower Parel, Road, Mumbai-400 020 Vs. Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabci3931J (Assessee) : (Revenue) Revenue By : Shri V. S. Jadhav Assessee By : Shri Arun Chhabra सुनवाई क" तार"ख / : 29.03.2016 Date Of Hearing घोषणा क" तार"ख / : 15.04.2016 Date Of Pronouncement आदेश / O R D E R Per Mahavir Singh, Jm: These Are Cross Appeals, By Revenue & The Assessee, Are Arising Out Of Order Of Cit(A), Mumbai In Appeal No. Cit(A)-14/It.39/Rg.6(1)/11-12 Dated 31.01.2013. 2

For Appellant: Shri Arun ChhabraFor Respondent: Shri V. S. Jadhav
Section 143(3)Section 14A

Indiareit Fund Advisors P. Ltd, Mumbai vs. Addl CIT RG 6(1), Mumbai

In the result, both the appeals of assessee and that of the revenue are dismissed

ITA 3099/MUM/2013[2009-10]Status: DisposedITAT Mumbai15 Apr 2016AY 2009-10

Bench: Shri R. C. Sharma, Am & Shri Mahavir Singh, Jm आयकर अपील सं./I.T.A. No. 3218/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Dy. Cit, Circ.6(1), R. No. 506, Indiareit Fund Advisors Pvt. Ltd. 5Th Floor, Aaykar Bhavan, M. K. Road, बनाम/ 3Rd Floor, Nicholas Primal Tower, Mumbai-400 020 Ganpatrai Kadam Marg, Lower Vs. Parel, Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabci3931J (Revenue) (Assessee) : आयकर अपील सं./I.T.A. No. 3099/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Indiareit Fund Advisors Pvt. Ltd. Dy. Cit, Circ.6(1), R. No. 506, 3Rd Floor, Nicholas Primal Tower, बनाम/ 5Th Floor, Aaykar Bhavan, M. K. Ganpatrai Kadam Marg, Lower Parel, Road, Mumbai-400 020 Vs. Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabci3931J (Assessee) : (Revenue) Revenue By : Shri V. S. Jadhav Assessee By : Shri Arun Chhabra सुनवाई क" तार"ख / : 29.03.2016 Date Of Hearing घोषणा क" तार"ख / : 15.04.2016 Date Of Pronouncement आदेश / O R D E R Per Mahavir Singh, Jm: These Are Cross Appeals, By Revenue & The Assessee, Are Arising Out Of Order Of Cit(A), Mumbai In Appeal No. Cit(A)-14/It.39/Rg.6(1)/11-12 Dated 31.01.2013. 2

For Appellant: Shri Arun ChhabraFor Respondent: Shri V. S. Jadhav
Section 143(3)Section 14A

ACIT Cir 21(1), Mumbai vs. Nina Sunil Dalal, Mumbai

In the result, appeal of revenue is dismissed, whereas appeal of assessee is allowed, in terms indicated hereinabove

ITA 169/MUM/2013[2009-10]Status: DisposedITAT Mumbai13 Apr 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सं./Ita No.169/Mum/2013 (नििाारण वषा / Assessment Year : 2010-11) Acit Circle-21(1), Vs. Smt. Nina Sunil Dalal, C/O Mumbai D.S./Acharya & Co., Cas. 513 5Th Arun Chambers, Floor, Tardeo Road, Mumbai-400034 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpd 0490 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.1846/Mum/2014 (नििाारण वषा / Assessment Year : 2010-11) Smt. Nina Sunil Dalal, C/O Vs. Acit Circle-21(1), Mumbai D.S./Acharya & Co., Cas. 513 Arun Chambers, 5Th Floor, Tardeo Road, Mumbai-400034 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpd 0490 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By Shri U.B.Jakke : ननधाारयती की ओर से /Assessee By : Shri B.V.Jhaveri सुनवाई की तायीख / Date Of Hearing : 05/04/2016 घोषणा की तायीख/Date Of Pronouncement 13/04/2016 आदेश / O R D E R Per R.C.Sharma (A.M):

For Appellant: Shri B.V.Jhaveri
Section 14A

ACIT Cir 6(3), Mumbai vs. Mahindra Infrastructural Projects P. Ltd, Mumbai

In the result, the Revenue’s appeal is dismissed

ITA 5827/MUM/2013[2005-06]Status: DisposedITAT Mumbai07 Apr 2016AY 2005-06

Bench: Shri R. C. Sharma, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No.5827/Mum/2013 ("नधा"रण वष" / Assessment Year: 2005-06) Dy. Cit, Circ.-6(3), Mahindra Infrastructural Projects R. No. 522, 5Th Floor, Pvt. Ltd. (Now Merged With Aayakar Bhavan, M. K. Road, Andromeda Investment & Finance बनाम/ Mumbai-400 020 Pvt. Ltd.) Vs. 5Th Floor, Mahindra Towers, G. M. Bhosale Marg, P. K. Kurne Chowk, Worli, Mumbai-400 018 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacm 3575 B (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri D. P. Reddy ""यथ" क" ओर से/Respondent By : Shri Rajesh Athawale सुनवाई क" तार"ख / : 17.3.2016 Date Of Hearing घोषणा क" तार"ख / : 07.04.2016 Date Of Pronouncement आदेश / O R D E R Per Pawan Singh, Jm: The Present Appeal Is Filed By The Revenue Against The Order Of Cit(A)-8, Mumbai Dated 09.7.2013 For A.Y. 2005-06. The Sole Ground In The Present Appeal Is Against The Disallowance U/S. 14A R/W Rule 8D Of The Act, On The Pretext That There Is Diversion Of Funds To Subsidiary Company.

For Appellant: Shri D. P. ReddyFor Respondent: Shri Rajesh Athawale
Section 14ASection 57