Section 35(2AB) of the Income Tax Act

Income-tax Act, 2025: s.45

Section 35(2AB) falls under section 35 of the Income-tax Act, 1961, which corresponds to section 45 (Expenditure on scientific research) of the Income-tax Act, 2025.

Read section 45 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 35(2AB) is CIT v. Everest Kento Cylinders Ltd. (378 ITR 57), cited in 304 of the 842 judgments on BharatTax that turn on this section.

Leading authorities on Section 35(2AB)

CIT v. Everest Kento Cylinders Ltd.
378 ITR 57 · 2015 · High Court
304
citing judgments

Corporate guarantee fees are subject to transfer pricing rules, and adjustments may be needed to account for differences between corporate guarantees and more liquid bank guarantees when determining arm's length price.

Alembic Chemical Works Co. Ltd. v. CIT
177 ITR 377 · 1989 · Supreme Court
275
citing judgments

Expenditure that provides a commercial advantage of an enduring nature may still be classified as revenue expenditure if its purpose is to facilitate existing trading operations, improve business efficiency, or upgrade existing products, depending on the specific context and objective.

Velayudhaswamy Spinning Mills (P) Ltd. v. ACIT
340 ITR 477 · 2012 · High Court
213
citing judgments

If unabsorbed depreciation or losses from years prior to the initial assessment year for Section 80-IA claim have already been set off against other income, they cannot be notionally carried forward again to reduce the profits of the eligible unit for computing deduction under Section 80-IA. The notional carry forward provision under Section 80-IA(5) applies only to unabsorbed depreciation or losses that have not yet been absorbed.

CIT v. Claris Lifesciences Ltd.
326 ITR 251 · 2010 · High Court
196
citing judgments

If approval from the Department of Scientific and Industrial Research (DSIR) for an in-house R&D centre is granted during the previous year, the assessee is entitled to claim weighted deduction under section 35(2AB) for the entire expenditure incurred during that year.

CIT v. Microlabs Ltd.
383 ITR 490 · 2016 · High Court
175
citing judgments

If an assessee possesses interest-free funds exceeding investments in tax-free securities, it is presumed that investments are made from these own funds, precluding disallowance of interest expenditure under Section 14A read with Rule 8D(2)(ii). Additionally, weighted deduction under Section 35(2AB) is computed on the gross expenditure incurred, not net expenditure after reducing income earned.

PCIT v. Redington (India) Ltd.
430 ITR 298 · 2021 · High Court
132
citing judgments

A corporate guarantee issued to Associated Enterprises (AEs) is an international transaction under Section 92B, requiring adjustments for guarantee commission due to inherent risk. The reasonable arm's length rate for benchmarking such corporate guarantees can be determined using internal or external comparable uncontrolled prices.

Techno Shares and Stocks Ltd. v. CIT
327 ITR 323 · 2010 · Supreme Court
130
citing judgments

Membership rights and business contracts, as 'business or commercial rights of similar nature' to a license or franchise, qualify as intangible assets eligible for depreciation under Section 32(1)(ii) of the Income-tax Act.

CIT v. Sadan Vikas (India) Ltd.
335 ITR 117 · 2011 · High Court
112
citing judgments

Weighted deduction under Section 35(2AB) is allowable for R&D expenditure incurred even if the approval from the DSIR is granted in a subsequent assessment year, provided the application for approval was made in time. The assessee is entitled to the deduction if the approval is based on verification of details submitted.

Areva T&D India Ltd. v. DCIT
345 ITR 421 · 2012 · High Court
97
citing judgments

Business contracts and commercial rights of similar nature qualify as intangible assets under Section 32(1)(ii) and are eligible for depreciation. The decision also affirms that goodwill is an intangible asset eligible for depreciation.

CIT v. Dunlop Rubber Co. Ltd.
142 ITR 493 · 1983 · High Court
95
citing judgments

Pure reimbursement of expenditure does not constitute income in the nature of royalty or fees for technical services, therefore eliminating the obligation to deduct tax at source.

Judgments on Section 35(2AB)

Ants Ceramics P Ltd, Mumbai vs. Pr.CIT-1, Thane

In the result, the appeals of the assessee are hereby allowed

ITA 970/MUM/2021[2017-18]Status: DisposedITAT Mumbai01 Apr 2022AY 2017-18

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No. 970/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2017-18) & आयकर अपील सं/ I.T.A. No. 971/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2016-17) बनधम/ Ants Ceramics Pvt. Ltd. Pcit, Thane-1 B Wing, Ashar It Park, 6Th 1 Jivdani Ind. Estate No.1, Vs. Off. Western Express Floor, Road No.16Z, Highway, Dhumal Nagar, Wagle Industrial Estate, Vasai Road (E), 401208. Thane (W), Thane, Maharashtra-400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aafca3194D (प्रत्यथी / Respondent) (अपीलाथी /Appellant) .. Assessee By: Shri Anil Sathe Revenue By: Ms. Shailja Rai (Dr) सुनवाई की तारीख / Date Of Hearing: 03/01/2022 घोषणा की तारीख /Date Of Pronouncement: 01/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Principal Commissioner Of Income Tax, Thane-1 [Hereinafter Referred To As The “Pcit”] Relevant To The A.Ys.2016-17 & 2017-18 In Which The Principal Commissioner Of Income Tax [Hereinafter Referred To As The “Pcit”] Has Invoked The Provisions U/S 263 Of The I.T. Act, 1961. Ita. No. 971/Mum/2021 2. The Assessee Has Filed The Present Appeal Against The Order Dated 22.03.2021 Passed By The Principal Commissioner Of Income Tax, Thane- Relevant To The A.Y.2016-17 In Which The Principal Commissioner Of Income Tax Has Invoked The Revisional Power U/S 263 Of The I.T. Act, 1961. 2

For Appellant: Shri Anil SatheFor Respondent: Ms. Shailja Rai (DR)
Section 139(1)Section 263Section 35

Salvi Chemicals Industries Ltd, Mumbai vs. ACIT Cir 13(2)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 300/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Oct 2021AY 2014-15

Bench: Shri Amarjit Singh, Jm & Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No. 300/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2014-15) M/S. Salvi Chemicals बिधम/ Acit-13(2)(1) Industries Ltd. Aayakar Bhavan, Mumbai- Vs. C/O. H.N. Motiwalla & Co. 400020. 508 Sharda Chambers 33 New Marine Lines, Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aakcs0142E (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Harish Motiwalla (Ar) Revenue By: Shri T. S. Khalsa (Dr) सुनवाई की तारीख / Date Of Hearing: 14/09/2021 घोषणा की तारीख /Date Of Pronouncement: 20/10/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 12.09.2018 Passed By The Commissioner Of Income Tax (Appeals) -21, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2014- 15. 2. The Assessee Has Raised The Following Grounds: - “1. On The Facts & In The Circumstances Of The Case, The Learned Commissioner Of Income Tax (Appeals) -21, Mumbai Erred In Confirming The Order Of The Assessing Officer In Respect Of Disallowance Of Research & Development Expenses Under Section A.Y. 2014-15 36(1)(Iv) R.W.S 36 (2Ab) Of The Act, Amounting To Rs, 1,88,97,692/-, Particularly When, The Order Under Section 35(2Ab) Of The Act (In Form No. 3Cm) Had Been Granted Registration Upto March 31,2012 & Renewed Upto March 31, 2015. 2. On The Facts & In The Circumstances Of The Case, The Said Learned Commissioner Of Income Tax, Mumbai, Erred In Confirming The Order Of The Assessing Officer In Respect Of Disallowance Of Research & Development Expenses Amounting To Rs. 1,88,97,692/ Under Section 35(1)(Iv) R.W.S. 35 (2Ab) Of The Act, Without Appreciating The Decisions Submitted At The Time Of Hearing Or Without Distinguishing The Same.

For Appellant: Shri Harish Motiwalla (AR)For Respondent: Shri T. S. Khalsa (DR)
Section 143(2)Section 14ASection 35Section 35(1)(iv)

M/S. Fdc Limited, Mumbai vs. Addll. CIT- 8 (1), Mumbai

Appeal stand dismissed

ITA 6901/MUM/2018[2010-11]Status: DisposedITAT Mumbai08 Oct 2021AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.6901/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) & 2. आयकरअपील िं./ I.T.A. No.6840/Mum/2018 (धििाारण वर्ा / Assessment Year: 2011-12) M/S Fdc Limited Acit Circle– 8(1) बिाम/ 142-48, S. V. Road {Now Acit Circle 9(3)(1)} Jogeshwari (West) R. No. 215, Aayakar Bhavan Vs. Mumbai – 400 102 Mumbai-400 020 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील िं./ I.T.A. No.7016/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) Acit Circle– 8(1) M/S Fdc Limited बिाम/ {Now Acit Circle 9(3)(1)} 142-48, S. V. Road R. No. 215, Aayakar Bhavan Jogeshwari (West) Vs. Mumbai-400 020 Mumbai – 400 102 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri S. S. Nagar, Ld. Ar Revenue By : Shri Sunil Deshpande, Ld. Cit-Dr ुनवाई की तारीख/ : 20/07/2021 Date Of Hearing घोषणा की तारीख / : 08/10/2021 Date Of Pronouncement

For Appellant: Shri S. S. Nagar, Ld. ARFor Respondent: Shri Sunil Deshpande, Ld. CIT-DR
Section 143(3)Section 154Section 92C