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)

Shri Faredoon Edal Desai, Mumbai vs. ITO-22(1)(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6000/MUM/2019[2013-14]Status: DisposedITAT Mumbai04 Oct 2021AY 2013-14

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 6000/Mum/2019 (Inaqa-Arna Baya- / Assessment Year 2013-14) Shri Faredoon Edal Desai The Income Tax Officer, Ward- 22(1)(3), Saroj Wankar, 2Nd Floor, Gool Annexe, Kerawala Vs. Income Tax Officer-22(1)(3), Lodge, Station Road, Santacruz Mumbai-400 012 (W), Mumbai-400 054 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थामी रेखा िं./Pan No. Agmpd9055C अऩीराथी की ओय े / Appellant By : Shri Abhay Agrawal, Ar प्रत्मथी की ओय े / Respondent By : V.K. Chaturvedi; Dr स नवाई की तारीख / Date Of Hearing: 04.10.2021 घोषणा की तारीख / Date Of Pronouncement : 04.10.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Assessee Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-34, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-34/Ito-22(1)(3)/It-10043/16-17 Vide Dated 04.06.2019. The Assessment Was Framed By The Income Tax Officer, Circle-22(1)(3), Mumbai (In Short Ito/ Ao) For The A.Y. 2013-14 Vide Order Dated 16.03.2016 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). 2. The First Issue In This Appeal Of Assessee Is Against The Order Of Cit(A) Confirming The Disallowance Of Expenses Amounting To ₹73,574/-. For This, Assessee Has Raised The Following Ground:- “Section 37(1) Of The Income Tax Act, 1961:-

For Appellant: Shri Abhay Agrawal, ARFor Respondent: V.K. Chaturvedi; DR
Section 143(3)Section 14ASection 37(1)

Lloyds Register Asia (India Branch Office, Mumbai vs. DCIT (It) 3(1)(2), Mumbai

In the result, appeals are allowed in term of the above

ITA 7423/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Sept 2021AY 2013-14

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am आमकय अऩीर िं./ Ita No. 985/Mum/2015 (ननधाायण वर्ा / Assessment Year 2010-11) आमकय अऩीर िं./ Ita No. 1918/Mum/2016 (ननधाायण वर्ा / Assessment Year 2011-12) आमकय अऩीर िं./ Ita(Tp) No. 1076/Mum/2017 (ननधाायण वर्ा / Assessment Year 2012-13) आमकय अऩीर िं./ Ita No. 7423/Mum/2017 (ननधाायण वर्ा / Assessment Year 2013-14) आमकय अऩीर िं./ Ita No. 6310/Mum/2018 (ननधाायण वर्ा / Assessment Year 2014-15) आमकय अऩीर िं./ Ita No. 7775/Mum/2019 (ननधाायण वर्ा / Assessment Year 2015-16) Lloyd’S Register Asia (India Dy. Commissioner Of Branch Office) Income-Tax (International 63-64, Kalpatru Square, 6 Th Floor, Taxation)- 3(1)(2), Mumbai फनाभ/ Kondivita Lane, Off. Andheri Kurla Road, Andheri (E), Vs. Mumbai-400 059 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aaacl9741J Lloyd’S Register Asia Ays 10-11 To 15-16 अऩीराथी की ओय े/ Appellant By : Shri Nitesh Joshi, Ar प्रत्मथी की ओय े/ Respondent By : Shri Sanjay Singh, Cit Dr ुनवाई की तायीख / Date Of Hearing: 02.07.2021 घोर्णा की तायीख / Date Of Pronouncement: 30.09.2021

For Appellant: Shri Nitesh Joshi, ARFor Respondent: Shri Sanjay Singh, CIT DR
Section 143(3)Section 144CSection 40Section 92C

ITO - 27(1)(5), Mumbai vs. M/S Globond India, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 1995/MUM/2020[2009-10]Status: DisposedITAT Mumbai29 Sept 2021AY 2009-10

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 1995/Mum/2020 (Inaqa-Arna Baya- / Assessment Year 2009-10) The Income Tax Officer, M/S Globond India B-306, Kailash Esplanade 4, Ward-27(1)(5) Vs. Lbs Road, Ghatkopar (W), Mumbai Mumbai-400 086 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थामी रेखा िं./Pan No. Aagfg1959A अऩीराथी की ओय े / Appellant By : Smt. Smita Verma, Dr प्रत्मथी की ओय े / Respondent By : None स नवाई की तारीख / Date Of Hearing: 29.09.2021 घोषणा की तारीख / Date Of Pronouncement : 29.09.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Revenue Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-25, Mumbai [In Short Cit(A)], In Appeal No. Cit(A) -25/It/84/2015-16/491, Vide Dated 22.01.2020. The Assessment Was Framed By The Income Tax Officer, Ward 27(2)(5), Mumbai (In Short Ito/ Ao) For The A.Y. 2009-10 Vide Order Dated 18.03.2015 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). 2. When This Appeal Was Called For Hearing, None Was Present From Assessee. As Seen The Nature Of Additions & The Ground Raised, The Matter Is Heard.

For Appellant: Smt. Smita Verma, DRFor Respondent: None
Section 143(3)Section 271(1)(c)Section 292BSection 37(1)Section 69C

Deputy Commissioner of Income Tax-6(1)(2), Mumbai vs. M/S. Axis Asset Management Co. Ltd, Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 5380/MUM/2019[2014-15]Status: DisposedITAT Mumbai27 Sept 2021AY 2014-15

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. Nos. 5380 & 5381/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2014-15 & 2015-16) बिधम/ Dcit-6(1)(2) M/S. Axis Asset Management Room No.506, 5Th Floor, Co. Ltd. Vs. Axis House, 1St Floor, C-2, Aayakar Bhavan, Maharshi Karve Road, Mumbai- Wadala International Centre, 400020. Panduranga Budhkar Marg, Worli, Mumbai-400025. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahca5892 (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Brajendra Kumar (Dr) Assessee By: Shri Fenil Bhatt (Ar) सुनवाई की तारीख / Date Of Hearing: 04/08/2021 घोषणा की तारीख /Date Of Pronouncement: 27/09/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2014-15 & 2015-16. Ita. No.5380/Mum/2019 2. The Revenue Has Filed The Present Appeal Against The Order Dated 23.04.2019 Passed By The Cit(A)-12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2014-15. Ita Nos. 5380 & 5381/Mum/2019 A.Ys.2014-15 & 2015-16 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Fenil Bhatt (AR)For Respondent: Shri Brajendra Kumar (DR)
Section 143(2)