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)

Kontoor Brands India Private Limited (Formerly Known As Vf Brands India Private Limited), Bangalore vs. Deputy Commissioner of Income Tax, Circle-4(1)(1), Bangalore

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

ITA 287/BANG/2021[2016-17]Status: DisposedITAT Bangalore12 Oct 2021AY 2016-17

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am It(Tp)A No.287/Bang/2021 : Asst.Year 2016-2017 M/S.Kontoor Brands India Private The Dy.Commissioner Of Limited (Formerly Known As Vf Income-Tax, Circle 4(1)(1) V. Bangalore. Brands India Private Limited) `Awfis’, 1St Floor, Shabari Complex Field Marshan Cariappa Road Shantala Nagar, Ashok Nagar Bengaluru – 560 025. Pan : Aaccv2727L. (Appellant) (Respondent) Appellant By : Sri.V.Nageshwar Rao, Advocate Respondent By : Sri.Sumer Singh Meena, Cit (Osd)-Dr Date Of Pronouncement : 12.10.2021 Date Of Hearing : 11.10.2021 O R D E R Per George George K, Jm This Appeal In The Instance Of The Assessee Directed Against The Final Assessment Order Dated 30.04.2021 Passed U/S 143(2) R.W.S. 144C Of The I.T.Act. The Relevant Assessment Year Is 2016-2017. 2. The Assessee Has Raised 30 Grounds Of Appeal. Ground Nos.1 To 3, 29 & 30 Are General In Nature & No Adjudication Is Called For, Hence These Grounds Are Dismissed. Ground Nos.4 To 21 Is Regarding Transfer Pricing Adjustment Of Amp Expenses. Ground Nos. 22 To 28 Is Regarding Solitary Corporate Tax Issue, Namely, Whether Design & Technical Knowhow, Vendor Network Relationship (Vr) Acquires As Part

For Appellant: Sri.V.Nageshwar Rao, ADvocateFor Respondent: Sri.Sumer Singh Meena, CIT (OSD)-DR
Section 143(2)Section 32(1)

Shri Pravin Balkrishna Khanna, Mumbai vs. Dy CIT - Range-30(2), Mumbai

The appeal of the assessee is allowed for statistical purposes in terms of our aforesaid considerations

ITA 1978/MUM/2020[2012-13]Status: DisposedITAT Mumbai11 Oct 2021AY 2012-13

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Shri. Pravin Balkishan Khanna, Dy. Cit – Range 30(2), Kautilya 11101, Quiescent Heights, Vs. Bhavan, Bandra Kurla Complex, Mindspace, Link Road, Malad Bandra (East), (West),Mumbai – 400 064. Mumbai – 400 051. Pan No. Aabpk5792L (Assessee) (Revenue) Assessee By : Shri Ketan Vajani, A.R Revenue By : Ms. Shreekala Pardeshi, D.R Date Of Hearing : 07/10/2021 Date Of Pronouncement : 11/10/2021 Order Per Ravish Sood, J.M: The Captioned Appeal Filed By The Assessee Is Directed Against The Order Passed By The Cit(A)-41, Mumbai, Which In Turn Arises From The Order Passed By The A.O U/S 143(3) Of The Income-Tax Act, 1961 (For Short „Act‟) For A.Y. 2012-13. 2. Briefly Stated, The Assessee Who Is A Wholesale Dealer In Steel Tubes/Pipes Had Filed His Return Of Income For A.Y 2012-13 On 28.09.2012, Declaring An Income Of Rs. 1,41,82,226/-. Assessment Was Thereafter Framed By The A.O Vide His Order Passed U/S 143(3) Of The Act, Dated 27.02.2015 & The Income Of The Assessee Was Determined At Rs. 1,53,46,870/- After, Inter Alia, Making The Following Additions /Disallowances : Sr. No. Particulars Amount 1. Disallowance Of 20% Of Motor Car Expenses : (I). Motor Car Expenses : Rs. 2,87,548/- (Ii). Interest On Car Loan : Rs. 2,48,220/-

For Appellant: Shri Ketan Vajani, A.RFor Respondent: Ms. Shreekala Pardeshi, D.R
Section 143(3)

Laxmi D Gupta (Formerly Known As Anita D Gupta), Mumbai vs. ITO 29 (1)(1), Mumbai

The appeal stand allowed in terms of our above order

ITA 6619/MUM/2019[2013-14]Status: DisposedITAT Mumbai08 Oct 2021AY 2013-14

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No. 6619/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Laxmi D. Gupta Ito – 29(1)(1) (Formerly Known As Anita D. Gupta) C/10 बिाम D 1/10, Ujala Building, Bandra Kurla Complex, / Vs. St. Pious X Chs Ltd. , Nahur Road, Mumbai-400 051 Mulund(W), Mumbai-400 080 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Akcpg-1506-B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Chetan Karia – Ld. Ar Revenue By : Shri Brajendra Kumar – Ld. Sr. Dr सुनवाई की तारीख/ : 30/09/2021 Date Of Hearing घोषणा की तारीख / : 08/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of Order Of Learned Commissioner Of Income-Tax (Appeals)- 40, Mumbai [Cit(A)], Dated 29/07/2019 In The Matter Of Assessment Framed By Ld. Assessing Officer (Ao) U/S 143(3) On 22/02/2018. The Grounds Raised By The Assessee Read As Under: - 1. The Learned Commissioner Of Income Tax (Appeals) Erred In Confirming Addition/Disallowance Of Rs.40,98,192/- Made By The Assessing Officer.

For Appellant: Shri Chetan Karia – Ld. ARFor Respondent: Shri Brajendra Kumar – Ld. Sr. DR
Section 143(3)Section 194HSection 37(1)Section 40

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

DCIT 9(2)(2), Mumbai vs. M/S. Edward Lifesciences (India)P. Ltd., Mumbai

The appeal stand dismissed

ITA 1525/MUM/2020[2014-15]Status: DisposedITAT Mumbai04 Oct 2021AY 2014-15

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.1525/Mum/2020 (धििाारण वर्ा / Assessment Year: 2014-15) Dcit – 9(2)(2) M/S Edward Lifesciences (I) Pvt. Ltd. R. No. 655A, 6Th Floor 7Th Floor, Unit 1 & 2 Techniplex-Ii बिाम Aaykar Bhavan Off S. V. Road, Goregaon (West) / Vs. M. K. Road, Mumbai-20 Mumbai-400 062 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aaacb-4203-F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Vijay Kumar Menon – Ld. Sr. Dr Assessee By : None सुनवाई की तारीख/ : 28/09/2021 Date Of Hearing घोषणा की तारीख / : 04/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year [Ay] 2014-15 Contest The Order Of Ld. Commissioner Of Income-Tax (Appeals)-16, Mumbai [Cit(A)] Dated 20/12/2019 On The Following Grounds Of Appeal:- 1. Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Was Justified In Deleting The Disallowance Made U/S. 37(1)Of Rs.1,62,71,223/- Without Appreciating The Fact That Expenses Incurred For Providing Travel Facility & Hospitality To Its Consultants/Surgeons, Fall Outside The Ambit Of The Imc Regulations 2002? 2. Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Was Justified In Deleting The Disallowance Made U/S. 37(1) Of Rs.1,62,71,223/- Without Appreciating The Fact That The Cbdt Vide Circular No 5/2012 Dated

For Appellant: NoneFor Respondent: Shri Vijay Kumar Menon – Ld. Sr. DR
Section 37Section 37(1)