Section 37(1) of the Income Tax Act

The decision most relied on for Section 37(1) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 of the 6,995 judgments on BharatTax that turn on this section.

Leading authorities on Section 37(1)

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.

Checkmate Services Pvt. Ltd. v. CIT
143 Taxmann.com 178 · 2022 · Supreme Court
1,392
citing judgments

Employee contributions to provident fund and ESI deposited by an employer beyond the due dates prescribed under the respective special Acts are not allowable as a deduction under section 36(1)(va) of the Income-tax Act, 1961. Such disallowance can be made during processing under section 143(1).

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.

CIT v. Excel Industries Ltd.
358 ITR 295 · 2013 · Supreme Court
935
citing judgments

When an income or expenditure is revenue neutral across different assessment years, where any benefit derived is offset by a corresponding liability or reversal, no additional tax liability arises, particularly concerning income recognition under the mercantile system of accounting.

Judgments on Section 37(1)

Parshottam Sales Agency, Ahmedabad vs. The ITO, Ward-7(2)(4), Ahmedabad

In the result, assessee’s appeal is, thus, allowed for statistical purposes

ITA 773/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad07 Sept 2022AY 2014-15

Bench: Smt. Annapurna Gupta, Accountant Memebr & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 773/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2014-15) Parshottam Sales Agency The Ito बनाम/ Shop No. 89, New Grain Ward – 7(2)(4), 406, Vs. Mkt, Opp. Anupam Nature View Building, Cinema, Khokhra, Ahmedabad - 380009 Maninagar, Ahmedabad - 380019 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfp0577B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri S. N. Divatia, Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Leena Lal, Sr. D.R. सुनवाई क" तार"ख / Date Of 01/07/2022 Hearing घोषणा क" तार"ख /Date Of 07/09/2022 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed By The Assessee Is Directed Against The Order Dated 28.02.2019 Passed By The Learned Commissioner Of Income Tax (Appeals) – 7, Ahmedabad Arising Out Of The Order Dated 19.12.20168 Passed By The Assessing Officer, Ward 7(2)(4), Ahmedabad Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) For Assessment Year 2014-15. Ita No. 773/Ahd/2019 (Parshottam Sales Agency Vs. Ito) Asst.Year.– 2014-15 - 2 - 2. The Assessee Has Challenged The Disallowance Out Of Sales Promotion Expenses To The Tune Of Rs.24,56,798/- Made By The Learned Cit(A).

For Respondent: Leena Lal, Sr. D.R
Section 133(6)Section 143(3)

M/S. Sakarlal Balabhai & Company Ltd, Mumbai vs. The ITO, Ward-4(1)(1), Ahmedabad

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 1713/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad07 Sept 2022AY 2012-13

Bench: Shri P.M. Jagtap, Vice- & Ms. Madhumita Royassessment Year : 2012-13 M/S. Sakarlal Balabhai & Co. Ltd., Income Tax Officer, 1001/6, 10Th Floor, Ankush Apartment, Vs Ward 4(1)(1), 10Th Khetwadi Lane, Grant Road, Ahmedabad Mumbai-400004 Pan : Aadcs 0862 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Bimlendu Bhusan, Ar Revenue By : Shri V.K. Mangla, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 05/09/2022 घोषणा क" तार"ख /Date Of Pronouncement: 07/09/2022 आदेश/O R D E R Per P.M. Jagtap, Vice-: This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-8, Ahmedabad [“Cit(A) In Short]” Dated 20.09.2019 & The Grounds Raised By The Assessee Therein Read As Under:- “1. Learned Cit(A) Has Neither Discussed Anything Related To The Disallowance Made By The Ld. Assessing Officer Nor Considered Any Grounds Related To That Raised By The Us For Which Actually Appeal Has Been Filed By The Appellant. 2. The Learned Cit(A) Has Claimed That The Appellant Is Involved In Only Investment Activity & Does Not Have Any Business Activity & We Do Not Agree With It.”

For Appellant: Shri Bimlendu Bhusan, ARFor Respondent: Shri V.K. Mangla, Sr. DR
Section 115JSection 143(2)Section 143(3)Section 40

Nanu Resorts Pvt. Ltd., Margao vs. Asst. Commissioner of Income Tax, Circle- 1., Margao

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

ITA 394/PAN/2018[2005-06]Status: DisposedITAT Panaji30 Aug 2022AY 2005-06

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawalita Nos.393 & 394/Pan/2018 Assessment Years: 2004-05 & 2005-06 Nanu Resorts Pvt. Acit, Circle-1, Ltd. Margao Nanu House, Varde Vs. Valaulikar Road, Margao- Goa Pan: Aaacn 7114 P (Appellant) (Respondent) Present For: Appellant By : None Respondent By : Shri Mayur Kamble, Sr. Dr Date Of Hearing : 15.06.2022 Date Of Pronouncement : 30.08.2022 O R D E R Per Girish Agrawal: These Two Appeals By The Assessee Arising Out Of The Order Of Ld. Cit(A), Panaji-1, Panaji In Ita Nos.305 & 306/Mrg/2014-15 Dated 02.07.2018 Against The Assessment Order Passed By Dcit, Circle-1, Margao-Goa U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The ‘Act’) Dated 25.10.2011 For Both A.Y. 2004-05 & A.Y. 2005-06. 2. The Issue Involved In Both These Appeals Are Common Which Relates To Treatment Of Expenditure Incurred By The Assessee For Replacement Of Assets & Renovation As Revenue Or Capital In Nature. For Ay 2004-05, The Quantum Of Expenditure In Dispute Is Of Rs. 10,81,672/- & For Ay 2005-06 It Is Rs. 2,06,379/-. A.Ys. 2004-05 & 2005-06 3. Before Us, None Appeared On Behalf Of The Assessee & Shri Mayur Kamble, Sr. Dr Represented The Department.

For Appellant: NoneFor Respondent: Shri Mayur Kamble, Sr. DR
Section 143(3)Section 147Section 148