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)

DCIT, Cir-12, Kolkata vs. M/S Shree Baidyanath Ayurved Bhawan Pvt Ltd., Kolkata

In the result, appeal filed by the Revenue is dismissed

ITA 1314/KOL/2014[2009-2010]Status: DisposedITAT Kolkata23 Feb 2017AY 2009-2010

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1314/Kol/2014 ("नधा"रण वष" /Assessment Year:2009-2010) Dcit, Circle-12, Kolkata, Vs. Shree Baidyanath Ayurved P-7, Chowringhee Square, Bhawan, Private Limited, Aayakar Bhawan, 7Th Floor, 1, Gupta Lane, Kolkata-700069 Kolkata-700006 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aaecs 5408 D .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Md. Ghyas Uddin, Jcit, Sr-Dr Assessee By : Shri S.M.Surana, Advocate सुनवाई क" तार"ख / Date Of Hearing : 22/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 23/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue, Pertaining To The Assessment Year 2009-2010, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-Xii, Kolkata, In Appeal No.294/Xii/12/11-12, Dated 31.03.2014, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 29.12.2011. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income On 19.09.2009 For The Assessment Year 2009-10. The Return Was Duly Processed U/S 143(1) On 11.03.2011 As Total Income Of Rs.12,37,55,810/-. The Case Was Selected For Scrutiny & Notices U/S. 143(2) & 142(1) Were Issued & Served On The Assessee. On Verification Of The Details Filed During The Course Of Assessment Proceedings, Ao Observed From The Profit & Loss A/C That The Assessee Has Debited A Sum M/S Shree Baidyanath Ayurved Bhawan Pvt. Ltd. Of Rs.51,67,107/- Towards The Cost Of Scholarship Expenses. The Assessee Stated That Rs.51,67,107/- Is The Scholarship Expense Claimed

For Appellant: Shri S.M.Surana, AdvocateFor Respondent: Md. Ghyas Uddin, JCIT, SR-DR
Section 143(1)Section 143(2)Section 143(3)

Kotak Securities Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

ITA 3494/MUM/2010[2007-08]Status: DisposedITAT Mumbai22 Feb 2017AY 2007-08

Bench: S/Shri Rajendra, A.M. & Sanjay Garg,J.M. आयकर अपील सं आयकर अपील सं././././Ita No. 3494/Mum/2010,िनधा"रण आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2007-08 वष" Kotak Securities Limited Addl. Cit 1St Floor, Bakthawar Range-4(3), Aayakar Bhavan Vs. 229 Nariman Point,Mumbai-400 021. Mumbai-400 020. Pan: Aaack 3436 F (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Pavan Kumar Beerla Assessee By: Shri F.V. Irani सुनवाई क" तारीख / Date Of Hearing: 18.01.2017 घोषणा क" तारीख / Date Of Pronouncement: 22.02.2017 आयकर अिधिनयम आयकर अिधिनयम,1961 क" क" धारा धारा 254(1)के अ"तग"त आदेश के अ"तग"त आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा के अ"तग"त आदेश के अ"तग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य,राजे"" के अनुसार लेखा सद"य राजे"" के अनुसार -Per Rajendra,Am: लेखा सद"य लेखा सद"य राजे"" के अनुसार राजे"" के अनुसार Challenging The Order Dt. 17.03.2010 Of Cit(A)-8,Mumbai The Assessee Has Filed The Present Appeal.Assessee-Company,A Share Broker, Filed Its Return Of Income On 31.10.2007 Declaring Its Total Income Of Rs.390.03 Crores.The Assessing Officer(Ao) Completed Assessment On 30. 03.2009,Determining Its Income At Rs.401.55 Crores.

For Appellant: Shri F.V. IraniFor Respondent: Shri Pavan Kumar Beerla
Section 14ASection 254(1)Section 36(1)(vii)