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 4(3), Mumbai vs. Kotak Securities Ltd, Mumbai

The appeal of the AO stands dismissed

ITA 2096/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Mar 2016AY 2010-11

Bench: S/Sh.Rajendra & Amit Shuklaआयकर अपील सं./I.T.A./2096/Mum/2014,िनधा"रण वष" /Assessment Year: 2010-11 Dcit-4(3), M/S. Kotak Securities Ltd. 6Th Floor, Room No.649 1St Floor, Bakhtawar,229 Vs. Aayakar Bhavan Nariman Point,Mumbai-400 021. Mumbai-400 020. Pan: Aaack 3436 F (अपीलाथ" /Appellant) (""थ" / Respondent) आयकर अपील सं./I.T.A./1232/Mum/2014,िनधा"रण वष" /Assessment Year: 2010-11 M/S. Kotak Securities Ltd. Vs. Dcit-4(3), Mumbai. Mumbai-400 020. (अपीलाथ" /Appellant) (""थ" / Respondent) Revenue By: Ms. Malathi Sridharan Assessee By: F.V. Irani सुनवाई की तारीख / Date Of Hearing: 09.03.2016 घोषणा की तारीख / Date Of Pronouncement: 11.03.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order, Dated 24/01/2014, Of The Cit(A)-8,Mumbai The Assessing Officer (Ao) & The Assessee Have Filed The Cross Appeals For The Year Under Consideration Raising Various Grounds Of Appeals.Assessee-Company,Engaged In The Business Of Share Broking Etc.,Filed Its Return Of Income On 28/09/2010,Declaring Total Income Of Rs.3,96,43,36,790/-. The Ao Completed The Assess -Ment,U/S.143 (3) Of The Act,On 01/03/2013,Determining The Income Of The Assessee At Rs.4,08, 95,72,691/-.

For Appellant: F.V. IraniFor Respondent: Ms. Malathi Sridharan
Section 14Section 143Section 14ASection 254(1)

Kotak Securities Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

The appeal of the AO stands dismissed

ITA 1232/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Mar 2016AY 2010-11

Bench: S/Sh.Rajendra & Amit Shuklaआयकर अपील सं./I.T.A./2096/Mum/2014,िनधा"रण वष" /Assessment Year: 2010-11 Dcit-4(3), M/S. Kotak Securities Ltd. 6Th Floor, Room No.649 1St Floor, Bakhtawar,229 Vs. Aayakar Bhavan Nariman Point,Mumbai-400 021. Mumbai-400 020. Pan: Aaack 3436 F (अपीलाथ" /Appellant) (""थ" / Respondent) आयकर अपील सं./I.T.A./1232/Mum/2014,िनधा"रण वष" /Assessment Year: 2010-11 M/S. Kotak Securities Ltd. Vs. Dcit-4(3), Mumbai. Mumbai-400 020. (अपीलाथ" /Appellant) (""थ" / Respondent) Revenue By: Ms. Malathi Sridharan Assessee By: F.V. Irani सुनवाई की तारीख / Date Of Hearing: 09.03.2016 घोषणा की तारीख / Date Of Pronouncement: 11.03.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order, Dated 24/01/2014, Of The Cit(A)-8,Mumbai The Assessing Officer (Ao) & The Assessee Have Filed The Cross Appeals For The Year Under Consideration Raising Various Grounds Of Appeals.Assessee-Company,Engaged In The Business Of Share Broking Etc.,Filed Its Return Of Income On 28/09/2010,Declaring Total Income Of Rs.3,96,43,36,790/-. The Ao Completed The Assess -Ment,U/S.143 (3) Of The Act,On 01/03/2013,Determining The Income Of The Assessee At Rs.4,08, 95,72,691/-.

For Appellant: F.V. IraniFor Respondent: Ms. Malathi Sridharan
Section 14Section 143Section 14ASection 254(1)

D.C.I.T. 9(1), Mumbai vs. Allied Instrument Pvt. Ltd., Mumbai

ITA 4314/MUM/2012[2009-10]Status: DisposedITAT Mumbai11 Mar 2016AY 2009-10

Bench: S/Sh.Rajendra & Amit Shuklaआयकर अपील सं./I.T.A. No.4314/Mum/2012 िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year: 2009-10 वष" Dy. Cit-Range-9(1) M/S. Allied Instrument Pvt. Ltd. Room No.223 30-Cd, Govt. Industrial Estate Vs. Aayakar Bhavan, M.K. Road Kandivali (W),Mumbai-400 067. Mumbai-400 020. Pan:Aaaca 1032 F (अपीलाथ" /Appellant) (""यथ" / Respondent) Co No.130/Mum/2013 (Arising Out Of I.T.A. No.4314/Mum/2012 िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2009-10 िनधा"रण िनधा"रण वष" वष" M/S. Allied Instrument Pvt. Ltd. Dy. Cit-Range-9(1) Vs. Mumbai-67. Mumbai-20 (""या"ेपक /Cross Objector) (""यथ" / Respondent) Revenue By: Shri Rajendra Kumar-Dr Assessee By:Shri Sanjiv M. Shah सुनवाई क" तारीख / Date Of Hearing: 03.03.2016 घोषणा क" तारीख / Date Of Pronouncement: 11.03.2016 आयकर अिधिनयम आयकर अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"त अ"तग"त ग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"त अ"त ग"त ग"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 Order,Dt.17.4.12 Of Cit(A)-19,Mumbai The Assessing Officer (Ao)Has Filed The Present Appeal.The Assessee Has Filed Cross Objection(Co) Raising Two Grounds. 2.Assessee-Company,Engaged In The Business Of Manufacturing Of Stationery & Industrial Articles,Filed Its Return Of Income On 29.9.2009 Declaring Income At Rs.1.10 Croress.The Ao Completed The Assessment U/S.143(3) Of The Act,On 2.12.2011 , Determining The Income Of The Assessee At Rs.2.52 Crores.

For Appellant: Shri Sanjiv M. ShahFor Respondent: Shri Rajendra Kumar-DR
Section 143(1)Section 143(2)Section 143(3)Section 194CSection 254(1)Section 40

India Debt Management P.Ltd, Mumbai vs. DCIT Cir 3(2)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 7518/MUM/2014[2010-11]Status: DisposedITAT Mumbai10 Mar 2016AY 2010-11

Bench: Shri J P Boaz & Shri Amit Shuklait(Tp) A No. : 7518/Mum/2014 (Assessment Year: 2004-05) इं"डया डै"ट मैनेजम"ट "ाइवेट "ल"मटेड Vs The Deputy Commissioner Of Income Tax Circle-3(2)(1), India Debt Management Pvt Ltd, Aayakar Bhavan, M K Road, 45, 4The Floor, Maker Cambers Vi, Mumbai -400 020 Nariman Point, Mumbai -400 021 "थयी लेखा सं.:Pan: Aaact 1982 D अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant By "ी जे डी "म""ी : Shri J D Mistry Respondent By : "ी एन के चाँद Shri N K Chand सुनवाई क" तार"ख /Date Of Hearing : 14-12-2015 घोषणा क" तार"ख /Date Of Pronouncement : 10-03-2016 आदेश Order अिमत शु"ला : "या. स.: Per Amit Shukla, Jm: The Aforesaid Appeal Has Been Filed By The Assessee Against Impugned Final Assessment Order Dated 27Th November, 2014 Passed Under Section 143(3) R.W.S. 144C(13) By Deputy Commissioner Of Income-Tax, Circle -3(2)(1), Mumbai In Pursuance Of Direction Given By Dispute Resolution Panel –I, Mumbai (Drp) Under Section 144C(5), Vide Order Dated 16.10.2014. In The Various Grounds Of Appeal, The Assessee Has Mainly Challenged Following Issues:

Section 143(3)Section 144C(5)Section 14ASection 234ASection 234B

Anand Desai (Advocate), Mumbai vs. Asst CIT 11(2), Mumbai

ITA 6418/MUM/2013[2009-10]Status: DisposedITAT Mumbai09 Mar 2016AY 2009-10

Bench: S/Shjoginder Singh & Rajendraआयकर अपील सं./Ita/6418/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2009-10 िनधा"रण िनधा"रण वष" वष" Shri Anand Desai(Advocate) Acit-11(2) 64, Suvas Apartment 68F, Mumbai. Vs. L. Jagmohan Marg,Mumbai-400 006. Pan:Aabpd 2050 N (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Arvind Kumar Assessee By: Sh. P.J. Pardiwala & Ms. Aarti Sathe सुनवाई क" तारीख / Date Of Hearing: 04.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 04.04.2016 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर 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) अनुसार Per Rajendra A.M.- लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dt.14.8.2018 Of Cit(A)-3,Mumbai,The Assessee Has Filed The Present Appeal.Assessee,An Individual,Filed His Return Of Income On 30.9.2009,Declaring Total Income Of Rs.2.84 Crores.The Assessing Officer(Ao)Completed The Assessment On 23.12.2011 U/S. 143(3)Of The Act,Determining The Income Of The Assessee At Rs.2.91 Crores.The Solitary Ground Of Appeal Is About Disallowance Made U/S. 14A Of The Act.

For Appellant: Sh. P.J. Pardiwala & Ms. Aarti SatheFor Respondent: Shri Arvind Kumar
Section 14Section 143(3)Section 14ASection 254(1)