Section 2(22) of the Income Tax Act

The decision most relied on for Section 2(22) is Wimco Seedlings v. DCIT (107 ITD 267), cited in 40 of the 40 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(22)

Wimco Seedlings v. DCIT
107 ITD 267 · 2007 · ITAT
40
citing judgments

There can be no presumption that an assessee must have incurred expenditure to earn tax-free income. Disallowance under section 14A requires actual expenditure, not notional or estimated amounts.

Reckitt Benckiser (India) Ltd. v. Additional CIT
56 Taxmann.com 415 · 2015 · High Court
33
citing judgments

Profits and gains from scraps resulting from a manufacturing process are eligible for deduction under Section 80IC of the Income Tax Act.

Ujjain General Trading Society (P.) Ltd. v. CIT
67 ITR 315 · 1968 · ITAT
8
citing judgments
CIT v. Shreeram Tech Ltd.
33 Taxmann.com 194 · 2013 · High Court
7
citing judgments
Executors & Trustees of Sir Cawasji Jehangir v. CIT
35 ITR 537 · 1959 · High Court
3
citing judgments

Judgments on Section 2(22)

DCIT-3(1)(1), Mumbai, Aayakar Bhawan vs. Export Import Bank of India, Mumbai

In the result, all the appeals by the Revenue are dismissed

ITA 9462/MUM/2025[2006-07]Status: DisposedITAT Mumbai30 Mar 2026AY 2006-07

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 9460/Mum/2025 (Assessment Year: 1999-00) (Assessment Year: 2004-05) Ita No. 9457/Mum/2025 Ita No. 9461/Mum/2025 (Assessment Year: 2000-01) (Assessment Year: 2005-06) Ita No. 9462/Mum/2025 (Assessment Year: 2001-02) (Assessment Year: 2006-07) Deputy Commissioner Of Income Tax – 3(1)(1), Room No.607, 6Th Floor, Aayakar Bhawan, ............... Appellant Mumbai – 400020 V/S Export Import Bank Of India, Centre One Building, Floor 21, World Trade Centre Complex, ……………… Respondent Cuffe Parade, Mumbai – 400005 Pan : Aaace2769D

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Ritesh Misra, CIT-DR
Section 115Section 2(22)Section 23(2)Section 237Section 250

DCIT-3(1)(1), Mumbai, Aayakar Bhawan vs. Export Import Bank of India, Mumbai

In the result, all the appeals by the Revenue are dismissed

ITA 9461/MUM/2025[2005-06]Status: DisposedITAT Mumbai30 Mar 2026AY 2005-06

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 9460/Mum/2025 (Assessment Year: 1999-00) (Assessment Year: 2004-05) Ita No. 9457/Mum/2025 Ita No. 9461/Mum/2025 (Assessment Year: 2000-01) (Assessment Year: 2005-06) Ita No. 9462/Mum/2025 (Assessment Year: 2001-02) (Assessment Year: 2006-07) Deputy Commissioner Of Income Tax – 3(1)(1), Room No.607, 6Th Floor, Aayakar Bhawan, ............... Appellant Mumbai – 400020 V/S Export Import Bank Of India, Centre One Building, Floor 21, World Trade Centre Complex, ……………… Respondent Cuffe Parade, Mumbai – 400005 Pan : Aaace2769D

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Ritesh Misra, CIT-DR
Section 115Section 2(22)Section 23(2)Section 237Section 250

DCIT-3(1)(1), Mumbai, Aayakar Bhawan vs. Export Import Bank of India, Mumbai

In the result, all the appeals by the Revenue are dismissed

ITA 9460/MUM/2025[2004-05]Status: DisposedITAT Mumbai30 Mar 2026AY 2004-05

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 9460/Mum/2025 (Assessment Year: 1999-00) (Assessment Year: 2004-05) Ita No. 9457/Mum/2025 Ita No. 9461/Mum/2025 (Assessment Year: 2000-01) (Assessment Year: 2005-06) Ita No. 9462/Mum/2025 (Assessment Year: 2001-02) (Assessment Year: 2006-07) Deputy Commissioner Of Income Tax – 3(1)(1), Room No.607, 6Th Floor, Aayakar Bhawan, ............... Appellant Mumbai – 400020 V/S Export Import Bank Of India, Centre One Building, Floor 21, World Trade Centre Complex, ……………… Respondent Cuffe Parade, Mumbai – 400005 Pan : Aaace2769D

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Ritesh Misra, CIT-DR
Section 115Section 2(22)Section 23(2)Section 237Section 250

DCIT-3(1)(1), Mumbai, Aayakar Bhawan vs. Export Import Bank of India, Mumbai

In the result, all the appeals by the Revenue are dismissed

ITA 9459/MUM/2025[2003-04]Status: DisposedITAT Mumbai30 Mar 2026AY 2003-04

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 9460/Mum/2025 (Assessment Year: 1999-00) (Assessment Year: 2004-05) Ita No. 9457/Mum/2025 Ita No. 9461/Mum/2025 (Assessment Year: 2000-01) (Assessment Year: 2005-06) Ita No. 9462/Mum/2025 (Assessment Year: 2001-02) (Assessment Year: 2006-07) Deputy Commissioner Of Income Tax – 3(1)(1), Room No.607, 6Th Floor, Aayakar Bhawan, ............... Appellant Mumbai – 400020 V/S Export Import Bank Of India, Centre One Building, Floor 21, World Trade Centre Complex, ……………… Respondent Cuffe Parade, Mumbai – 400005 Pan : Aaace2769D

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Ritesh Misra, CIT-DR
Section 115Section 2(22)Section 23(2)Section 237Section 250

DCIT-3(1)(1), Mumbai, Aayakar Bhawan vs. Export Import Bank of India, Mumbai

In the result, all the appeals by the Revenue are dismissed

ITA 9458/MUM/2025[2001-02]Status: DisposedITAT Mumbai30 Mar 2026AY 2001-02

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 9460/Mum/2025 (Assessment Year: 1999-00) (Assessment Year: 2004-05) Ita No. 9457/Mum/2025 Ita No. 9461/Mum/2025 (Assessment Year: 2000-01) (Assessment Year: 2005-06) Ita No. 9462/Mum/2025 (Assessment Year: 2001-02) (Assessment Year: 2006-07) Deputy Commissioner Of Income Tax – 3(1)(1), Room No.607, 6Th Floor, Aayakar Bhawan, ............... Appellant Mumbai – 400020 V/S Export Import Bank Of India, Centre One Building, Floor 21, World Trade Centre Complex, ……………… Respondent Cuffe Parade, Mumbai – 400005 Pan : Aaace2769D

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Ritesh Misra, CIT-DR
Section 115Section 2(22)Section 23(2)Section 237Section 250

DCIT-3(1)(1), Mumbai, Aayakar Bhawan vs. Export Import Bank of India, Mumbai

In the result, all the appeals by the Revenue are dismissed

ITA 9457/MUM/2025[2000-01]Status: DisposedITAT Mumbai30 Mar 2026AY 2000-01

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 9460/Mum/2025 (Assessment Year: 1999-00) (Assessment Year: 2004-05) Ita No. 9457/Mum/2025 Ita No. 9461/Mum/2025 (Assessment Year: 2000-01) (Assessment Year: 2005-06) Ita No. 9462/Mum/2025 (Assessment Year: 2001-02) (Assessment Year: 2006-07) Deputy Commissioner Of Income Tax – 3(1)(1), Room No.607, 6Th Floor, Aayakar Bhawan, ............... Appellant Mumbai – 400020 V/S Export Import Bank Of India, Centre One Building, Floor 21, World Trade Centre Complex, ……………… Respondent Cuffe Parade, Mumbai – 400005 Pan : Aaace2769D

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Ritesh Misra, CIT-DR
Section 115Section 2(22)Section 23(2)Section 237Section 250

DCIT-3(1)(1), Mumbai, Aayakar Bhawan vs. Export Import Bank of India, Mumbai

In the result, all the appeals by the Revenue are dismissed

ITA 9456/MUM/2025[1999-2000]Status: DisposedITAT Mumbai30 Mar 2026AY 1999-2000

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 9460/Mum/2025 (Assessment Year: 1999-00) (Assessment Year: 2004-05) Ita No. 9457/Mum/2025 Ita No. 9461/Mum/2025 (Assessment Year: 2000-01) (Assessment Year: 2005-06) Ita No. 9462/Mum/2025 (Assessment Year: 2001-02) (Assessment Year: 2006-07) Deputy Commissioner Of Income Tax – 3(1)(1), Room No.607, 6Th Floor, Aayakar Bhawan, ............... Appellant Mumbai – 400020 V/S Export Import Bank Of India, Centre One Building, Floor 21, World Trade Centre Complex, ……………… Respondent Cuffe Parade, Mumbai – 400005 Pan : Aaace2769D

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Ritesh Misra, CIT-DR
Section 115Section 2(22)Section 23(2)Section 237Section 250

M/S. Ajk Investments Private Limited, Mumbai vs. Assistant Commissioner of Income Tax -1(1)(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 4362/MUM/2025[2014-15]Status: DisposedITAT Mumbai29 Aug 2025AY 2014-15

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

For Appellant: Shri Prakash JotwaniFor Respondent: Shri Pitamber Kumar, Addl. CIT
Section 115Section 143(1)Section 143(2)Section 143(3)Section 2(22)Section 2(22)(a)Section 250Section 250(6)

JCIT(OSD), Cir-3(1)(2), Ahmedabad vs. Reckitt Benckiser Healthcare (India) Ltd, Haryana

In the result, appeal of the Revenue is dismissed

ITA 1225/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad18 Feb 2025AY 2011-12

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri V. Nand Kumar, CIT-DR
Section 115JSection 143(3)Section 2Section 250Section 391Section 45

Reckitt Benckiser Healthcare India Pvt. Ltd., ( Formerly Known As Reckitt Benckiser Healthcare India Ltd., Haryana vs. DCIT, Circle-3(1)(2), Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 1184/AHD/2018[2011-12]Status: FixedITAT Ahmedabad18 Feb 2025AY 2011-12

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri V. Nand Kumar, CIT-DR
Section 115JSection 143(3)Section 2Section 250Section 391Section 45

ACIT-2(1)(1), Mumbai vs. Airpay Payment Services Pvt. Ltd., Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 4362/MUM/2024[2017-18]Status: DisposedITAT Mumbai03 Jan 2025AY 2017-18

Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)

For Appellant: Shri Prakash JotwaniFor Respondent: Shri Pitamber Kumar, Addl. CIT
Section 115Section 143(1)Section 143(2)Section 143(3)Section 2(22)Section 2(22)(a)Section 250Section 250(6)

M/S Shadawal Enterprises, Mumbai vs. Office of the CIT (A)-3, Thane

ITA 4/MUM/2022[2015-16]Status: DisposedITAT Mumbai07 Mar 2024AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm

Cognizant Technology Solutions India Private Ltd., Chennai vs. ACIT, Large Taxpayer Unit-1, Chennai

ITA 269/CHNY/2022[2017-18]Status: DisposedITAT Chennai13 Sept 2023AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shrimanjunatha.G, Hon’Bleआयकरअपीलसं./Ita No.269/Chny/2022 िनधा"रणवष"/Assessment Year: 2017-18 V. M/S.Cognizant Technology- The Asst. Commissioner- Solutions India Pvt. Ltd., Of Income Tax, 5/535, Okkiam, Thoriapakkam, Large Taxpayer Unit-1, Old Mahabalipuram Road, Chennai. Chennai-600 096. [Pan:Aaacd 3312 M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Ajay Vohra, Sr.Counsel For Shri N.V. Balaji, Adv. ""यथ" क" ओर से /Respondent By : Shri R.Shankaranarayanan, Additional Solicitor – General Of India For Shri A.P.Srinivas, Sr. Standing Counsel : सुनवाईक"तारीख/Date Of Hearing 03.07.2023 घोषणाक"तारीख /Date Of Pronouncement : 13.09.2023

For Appellant: Shri Ajay Vohra, Sr.CounselFor Respondent: Shri R.Shankaranarayanan
Section 115Section 115QSection 2(22)Section 391Section 393Section 46ASection 77A

Vaijanti Jain, Delhi vs. ITO, Ward-40(3), New Delhi

In the result, the appeal of the assessee is allowed

ITA 746/DEL/2019[2013-14]Status: DisposedITAT Delhi30 Jan 2023AY 2013-14

Bench: Shri Kul Bharat[Assessment Year : 2013-14] Vaijanti Jain, Vs Ito, C-407, 2Nd Floor, Saraswati Ward-40(3), Vihar, Pitampura, Delhi-110034. New Delhi. Pan-Aaafpj5260J Appellant Respondent Appellant By Ms.Rano Jain, Adv. & Ms. Mansi Jain, Ca Respondent By Shri Sumesh Swani, Sr.Dr Date Of Hearing 06.12.2022 Date Of Pronouncement 30.01.2023

Life Insurance Corporation of India, Mumbai vs. Dy.Commissioner of Income Tax-3(2)(1), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1714/MUM/2022[2013-14]Status: DisposedITAT Mumbai29 Sept 2022AY 2013-14

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blelife Insurance Corporation Of India V. Dcit – 3(2)(1) Central Office, F&A Department Room No. 608 3Rd Floor, West Wing Aayakar Bhavan, M.K. Road “Yogakshema” Jeevan Bima Marg Mumbai - 400020 Mumbai - 400021 Pan: Aaacl0582H Appellant Respondent Acit – 3(2)(1) V. M/S. Life Insurance Corporation Of India Central Office Room No. 674, 6Th Floor “Yogakshema” Jeevan Bima Marg Aayakar Bhavan, M.K. Road Nariman Point, Mumbai - 400021 Mumbai - 400020 Pan: Aaacl0582H Appellant Respondent

Section 115Section 44Section 80G

ACIT-3(2)(1), Mumbai vs. M/S Life Insurance Corporation of India, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1710/MUM/2022[2013-2014]Status: DisposedITAT Mumbai29 Sept 2022AY 2013-2014

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blelife Insurance Corporation Of India V. Dcit – 3(2)(1) Central Office, F&A Department Room No. 608 3Rd Floor, West Wing Aayakar Bhavan, M.K. Road “Yogakshema” Jeevan Bima Marg Mumbai - 400020 Mumbai - 400021 Pan: Aaacl0582H Appellant Respondent Acit – 3(2)(1) V. M/S. Life Insurance Corporation Of India Central Office Room No. 674, 6Th Floor “Yogakshema” Jeevan Bima Marg Aayakar Bhavan, M.K. Road Nariman Point, Mumbai - 400021 Mumbai - 400020 Pan: Aaacl0582H Appellant Respondent

Section 115Section 44Section 80G

M/S Information Technology Park Limited, Bangalore vs. Income Tax Officer Ward-11(2), Bangalore

ITA 1358/BANG/2018[2010-11]Status: DisposedITAT Bangalore24 Aug 2022AY 2010-11

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Rajesh Kumar Jha, CIT(DR)(ITAT), Bengaluru
Section 143(1)Section 143(2)Section 143(3)Section 2(22)

M/S Information Technology Park Limited, Bangalore vs. Income Tax Officer Ward-3(1)(4), Bangalore

ITA 1357/BANG/2018[2009-10]Status: DisposedITAT Bangalore24 Aug 2022AY 2009-10

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Rajesh Kumar Jha, CIT(DR)(ITAT), Bengaluru
Section 143(1)Section 143(2)Section 143(3)Section 2(22)

M/S Shree Saibalaji Securities Pvt Ltd, Salem vs. ACIT Circle 2, Salem

ITA 3172/CHNY/2019[2013-14]Status: DisposedITAT Chennai06 Apr 2022AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.1586/Chny/2018 (िनधा"रणवष" / Assessment Year: 2013-14) M/S. Shree Saibalaji Securities Pvt. Ltd. Pr. Cit बनाम No. 241-F, 1St Floor, 4Th Cross Salem. / Vs. Brindavan Road, Fairlands, Salem – 636 016. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aakcs-2804-F (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकरअपीलसं./ Ita No.3172/Chny/2019 (िनधा"रणवष" / Assessment Year: 2013-14) M/S. Shree Saibalaji Securities Pvt. Ltd. Acit बनाम No. 241-F, 1St Floor, 4Th Cross Circle -2, / Vs. Brindavan Road, Fairlands, Salem – 636 016. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aakcs-2804-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri. T. Vasudevan (Advocate) –Ld. Ar ""थ"कीओरसे/Respondent By : Shri. M. Rajan (Cit) & Shri. P. Sajit Kumar (Jcit) – Ld. Drs सुनवाईकीतारीख/ : 06-04-2022 Date Of Hearing घोषणाकीतारीख / : 06-04-2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of Separate Orders. In Ita No.1586/Chny/2018, The Assessee

For Appellant: Shri. T. Vasudevan (Advocate) –Ld. ARFor Respondent: Shri. M. Rajan (CIT) &
Section 115Section 143(3)Section 2(22)(a)Section 2(22)(b)Section 263

Mr.John L Sebastian, Bangalore vs. The Income Tax Officer Ward-1(2)(4), Bangalore

In the result, the appeal filed by the assessee is dismissed

ITA 239/BANG/2019[2003-04]Status: DisposedITAT Bangalore23 Dec 2021AY 2003-04

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Nitish Ranjan, CAFor Respondent: Capt.Pradeep Shoury Arya, Addl.CIT
Section 10(33)Section 115Section 143(1)Section 147Section 2(22)Section 46