Section 36(1)(iii) of the Income Tax Act

Income-tax Act, 2025: ss.29, 30, 31, 32

Section 36(1)(iii) falls under section 36 of the Income-tax Act, 1961, which corresponds to section 29 (Deductions related to employee welfare), section 30 (Deduction on certain premium), section 31 (Deduction for bad debt and provision for bad and doubtful debt) and section 32 (Other deductions) of the Income-tax Act, 2025.

Read section 29 of the 2025 ActRead section 30 of the 2025 ActRead section 31 of the 2025 ActRead section 32 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 36(1)(iii) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 of the 3,665 judgments on BharatTax that turn on this section.

Leading authorities on Section 36(1)(iii)

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.

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.

Maxopp Investment Ltd. v. CIT
347 ITR 272 · 2012 · High Court
516
citing judgments

Disallowance under Section 14A cannot exceed the exempt income earned. The Assessing Officer must record satisfaction regarding the assessee's accounts before making any disallowance.

South Indian Bank Ltd. v. CIT
438 ITR 1 · 2021 · Supreme Court
508
citing judgments

The mixed fund theory is affirmed, holding that no disallowance of interest expenditure under Section 14A can be made if the assessee possesses sufficient non-interest bearing funds, such as capital and reserves, to cover investments made in tax-free securities.

CIT v. Reliance Industries Ltd.
410 ITR 466 · 2019 · Supreme Court
501
citing judgments

When mixed funds are available, interest-free advances are presumed to be made from the assessee's own interest-free funds, preventing disallowance of interest expenditure under section 36(1)(iii). This principle also applies to section 14A disallowance, where interest expenditure is not disallowed if surplus funds are available and no direct nexus is established with borrowed funds for investments earning exempt income.

CIT v. Dalmia Cement (Bharat) Ltd.
254 ITR 377 · 2002 · High Court
417
citing judgments

When there is a nexus between an expenditure and the purpose of business, incurred on grounds of commercial expediency, the Revenue cannot question its reasonableness or assume the role of the businessman to compel profit maximization. This principle applies even if the business is not that of the assessee itself.

HDFC Bank Ltd. v. DCIT
383 ITR 529 · 2016 · High Court
408
citing judgments

Where an assessee has sufficient interest-free funds, investments yielding exempt income are presumed to be made out of such funds, precluding disallowance of related interest expenditure under section 14A.

CIT v. Rajendra Prasad Moody
115 ITR 519 · 1978 · Supreme Court
386
citing judgments

For deductions under Section 57(iii) relating to "Income from Other Sources," an expenditure is allowable if it is laid out wholly and exclusively for the purpose of making or earning such income, even if no income is actually earned in that previous year.

Hero Cycles Pvt. Ltd. v. CIT
379 ITR 347 · 2015 · Supreme Court
361
citing judgments

The Revenue cannot substitute its judgment for that of a businessman regarding the necessity or reasonableness of an expenditure. If an expense is incurred wholly and exclusively for business purposes, it is deductible, and the Revenue cannot question its commercial expediency.

Judgments on Section 36(1)(iii)

Gns Outsourcing P.Ltd, Mumbai vs. DCIT 3(1), Mumbai

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1864/MUM/2015[2011-12]Status: DisposedITAT Mumbai29 Mar 2017AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am श्री महाविर स िंग, न्याययक दस्य एििं श्री राजेश कुमार, ऱेखा दस्य के मक्ष Gns Outsourcing Pvt Ltd, Asst. Commissioner Of Income- 4Th Floor, Paville House, Tax-3(1) फनधभ/ Twin Towers Lane, Mumbai Off Veer Sawarkar Marg, Vs. Prabhadevi, Mumbai-400025 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) Pan:Aaccr8832J अऩीरधथी की ओय से /Assessee By : Shri Rahul Sarda प्रत्मथी की ओय से/Revenue By : Ms.Anupama Single सुनवधई की तधयीख /Date Of Hearing : 21.3.2017 घोषणध की तधयीख /Date Of : 29.3.2017 Pronouncement आदेश / O R D E R Per Rajesh Kumar, A. M: By Way Of This Appeal, The Assessee Is Challenging The Order Of The Ld. Cit(A)-8, Mumbai, Dated 29.12.2014 For The Assessment Year 2011-12 Wherein The Assessee Has Raised Following Grounds Of Appeal: “I- Addition Of Rs.1,01,67,542/- On Account Of Non-Recognition Of Interest 1. The Learned Cit(A) Failed To Appreciate That The Interest Of Rs.1,01,67,542/- Did Not Accrue To The Appellant & Hence, The Same Cannot Be Treated As Income. Hence, The Appellant Was Justified In Not Passing The Notional Entry Recognizing It As Income;

For Appellant: Shri Rahul SardaFor Respondent: Ms.Anupama Single
Section 36(1)Section 36(1)(iii)