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)

M/S Itc Infotech India Ltd., Kolkata vs. DCIT, Cir - 2(1), Kolkata

ITA 485/KOL/2019[2008-09]Status: DisposedITAT Kolkata23 Oct 2019AY 2008-09

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Dcit, Circle-2(1), Kolkata Vs. M/S. Itc Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/S. Itc Infotech India Ltd. Vs. Dcit, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Assessee ) .. (Revenue) Appellant/Revenue By : Dr. P. K. Srihari, Cit(Dr) Assessee By : Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, Fca सुनवाईक"तार"ख/ Date Of Hearing : 06/08/2019 घोषणाक"तार"ख/Date Of Pronouncement : 23/10/2019 आदेश / O R D E R Per Shri S. S. Godara: These Revenue’S & Assessee’S Cross Appeal For Assessment Year 2008-09 Arise Against The Commissioner Of Income Tax (A) - Vi, Kolkata Dated 24.10.2014 Passed In Case No.Tp-07/Cit(A)-Vi/R-2/2012-13/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. We Come To The Revenue’S Appeal Ita No.67/Kol/2015. Its First Substantive Ground Pleads That The Cit(A) Has Erred In Law & On Facts In Reversing The

For Appellant: Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, FCAFor Respondent: Dr. P. K. Srihari, CIT(DR)
Section 143(3)

DCIT, Cir - 2(1), Kolkata vs. M/S Itc Infotech India Ltd., Kolkata

ITA 67/KOL/2015[2008-2009]Status: DisposedITAT Kolkata23 Oct 2019AY 2008-2009

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Dcit, Circle-2(1), Kolkata Vs. M/S. Itc Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/S. Itc Infotech India Ltd. Vs. Dcit, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Assessee ) .. (Revenue) Appellant/Revenue By : Dr. P. K. Srihari, Cit(Dr) Assessee By : Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, Fca सुनवाईक"तार"ख/ Date Of Hearing : 06/08/2019 घोषणाक"तार"ख/Date Of Pronouncement : 23/10/2019 आदेश / O R D E R Per Shri S. S. Godara: These Revenue’S & Assessee’S Cross Appeal For Assessment Year 2008-09 Arise Against The Commissioner Of Income Tax (A) - Vi, Kolkata Dated 24.10.2014 Passed In Case No.Tp-07/Cit(A)-Vi/R-2/2012-13/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. We Come To The Revenue’S Appeal Ita No.67/Kol/2015. Its First Substantive Ground Pleads That The Cit(A) Has Erred In Law & On Facts In Reversing The

For Appellant: Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, FCAFor Respondent: Dr. P. K. Srihari, CIT(DR)
Section 143(3)

Deputy Commissioner of Income Tax Central Circle-2(2), Mumbai vs. Empower India Limited, Mumbai

ITA 5584/MUM/2017[2011-12]Status: DisposedITAT Mumbai23 Oct 2019AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am आयकर अपील सुं/ Ita No. 3205/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2011-12) आयकर अपील सुं/ Ita No. 5584/Mum/2017 (यिर्ाारण बर्ा / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, ……………. Appellant Central Circle 2(2), Room No. 806, 8Th Floor, / अपीलाथी Old Cgo Annex Bldg, M.K. Road, Mumbai-400 020 V/S M/S Empower India Ltd. 25/25A, 327, Nawab Building, 2Nd Floor, …………….Respondent Mumbai-400 001 / प्रत्यथााी स्थायी लेखा िं /Pan – Aaach3967N आयकर अपील सुं/ Ita No. 5207/Mum/2017 (यिर्ाारण बर्ा / Assessment Year 2011-12) M/S Empower India Ltd. 25/25A, 327, Nawab Building, 2Nd Floor, ……………. Appellant Mumbai-400 001 / अपीलाथी स्थायी लेखा िं /Pan – Aaach3967N V/S The Dy. Commissioner Of Income Tax, Central Circle 2(2), Room No. 806, 8Th Floor, …………….Respondent Old Cgo Annex Bldg, M.K. Road, / प्रत्यथााी Mumbai-400 020 5584 & 5207/Mum/2017 2 | P A G E

For Appellant: Shri Neeraj Mangla, ARFor Respondent: Shri R. Manjunatha Swamy, DR
Section 131Section 143(3)Section 153C

Shree Digvijay Cement Co. Ltd., Sikka vs. The Assistant Commissioner of Income Tax, Circle-2, Jamnagar

In the result the appeal of the assessee is allowed

ITA 184/RJT/2011[2007-08]Status: DisposedITAT Rajkot22 Oct 2019AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./I.T.A. No.184/Rjt/2011 ("नधा"रण वष" / Assessment Year : 2007-08) बनाम/ Shree Digvijay Cement Co. A.C.I.T, Ltd., Circle-2, Vs. Digvijaygram Sikka, Jamnagar. Jamnagar. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs0957J (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri Vimal Desai, A.R ""यथ" क" ओर से/Respondent By : Shri Jitender Kumar, Cit.D.R सुनवाई क" तार"ख / Date Of Hearing 19/09/2019 घोषणा क" तार"ख /Date Of Pronouncement 22/10/2019 आदेश / O R D E R Per Waseem Ahmed: The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals) Jamnagar [Ld. Cit(A) In Short] Dated 29/03/2011, Arising In The Matter Of Assessment Order Passed Under S. 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Dated 21/12/2009 Relevant To Assessment Years (A.Y.) 2007-08. A.Y. 2007-08 The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Vimal Desai, A.RFor Respondent: Shri Jitender Kumar, CIT.D.R
Section 143(3)