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)

Purshottam Budhwani, Mumbai vs. ACIT Cen Cir 41, Mumbai

In the result, appeals of the assessee are allowed in part, whereas appeals of the revenue are dismissed

ITA 302/MUM/2012[2004-05]Status: DisposedITAT Mumbai21 Oct 2015AY 2004-05

Bench: Shri R.C. Sharma & Shri Pawan Singhआमकय अऩीर सं./I.T.A. No.302/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.202/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 The Acit, Central Circle बिाम/ Shri Purshottam G. 41, Room No. 655, 6 Th Budhwani, B-2, Vs. Floor, Aayakar Bhavan, Himalaya Society, M.K. Road, Mumbai- 400 Milind Nagar Asalfa, 020. Ghatkopar (W), Mumbai – 400 084. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.303/Mum/2012 (नििाारण वषा / Assessment Year : 2005-2006 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)

Section 143(3)

ACIT Cen Cir 41, Mumbai vs. Purshottam G Budhwani, Mumbai

In the result, appeals of the assessee are allowed in part, whereas appeals of the revenue are dismissed

ITA 205/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Oct 2015AY 2006-07

Bench: Shri R.C. Sharma & Shri Pawan Singhआमकय अऩीर सं./I.T.A. No.302/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.202/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 The Acit, Central Circle बिाम/ Shri Purshottam G. 41, Room No. 655, 6 Th Budhwani, B-2, Vs. Floor, Aayakar Bhavan, Himalaya Society, M.K. Road, Mumbai- 400 Milind Nagar Asalfa, 020. Ghatkopar (W), Mumbai – 400 084. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.303/Mum/2012 (नििाारण वषा / Assessment Year : 2005-2006 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)

Section 143(3)

ACIT Cen Cir 41, Mumbai vs. Purshottam G Budhwani, Mumbai

In the result, appeals of the assessee are allowed in part, whereas appeals of the revenue are dismissed

ITA 204/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Oct 2015AY 2006-07

Bench: Shri R.C. Sharma & Shri Pawan Singhआमकय अऩीर सं./I.T.A. No.302/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.202/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 The Acit, Central Circle बिाम/ Shri Purshottam G. 41, Room No. 655, 6 Th Budhwani, B-2, Vs. Floor, Aayakar Bhavan, Himalaya Society, M.K. Road, Mumbai- 400 Milind Nagar Asalfa, 020. Ghatkopar (W), Mumbai – 400 084. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.303/Mum/2012 (नििाारण वषा / Assessment Year : 2005-2006 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)

Section 143(3)

ACIT Cen Cir 41, Mumbai vs. Purshottam G Budhwani, Mumbai

In the result, appeals of the assessee are allowed in part, whereas appeals of the revenue are dismissed

ITA 203/MUM/2012[2005-06]Status: DisposedITAT Mumbai21 Oct 2015AY 2005-06

Bench: Shri R.C. Sharma & Shri Pawan Singhआमकय अऩीर सं./I.T.A. No.302/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.202/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 The Acit, Central Circle बिाम/ Shri Purshottam G. 41, Room No. 655, 6 Th Budhwani, B-2, Vs. Floor, Aayakar Bhavan, Himalaya Society, M.K. Road, Mumbai- 400 Milind Nagar Asalfa, 020. Ghatkopar (W), Mumbai – 400 084. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.303/Mum/2012 (नििाारण वषा / Assessment Year : 2005-2006 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)

Section 143(3)

ACIT Cen Cir 41, Mumbai vs. Purshottam G Budhwani, Mumbai

In the result, appeals of the assessee are allowed in part, whereas appeals of the revenue are dismissed

ITA 202/MUM/2012[2004-05]Status: DisposedITAT Mumbai21 Oct 2015AY 2004-05

Bench: Shri R.C. Sharma & Shri Pawan Singhआमकय अऩीर सं./I.T.A. No.302/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.202/Mum/2012 (नििाारण वषा / Assessment Year : 2004-2005 The Acit, Central Circle बिाम/ Shri Purshottam G. 41, Room No. 655, 6 Th Budhwani, B-2, Vs. Floor, Aayakar Bhavan, Himalaya Society, M.K. Road, Mumbai- 400 Milind Nagar Asalfa, 020. Ghatkopar (W), Mumbai – 400 084. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.303/Mum/2012 (नििाारण वषा / Assessment Year : 2005-2006 बिाम/ Shri Purshottam G. The Acit, Central Circle Budhwani, B-2, Himalaya 41, Room No. 655, 6Th Vs. Society, Milind Nagar Floor, Aayakar Bhavan, Asalfa, Ghatkopar (W), M.K. Road, Mumbai- Mumbai – 400 084. 400 020. स्थामी रेखा सं./ Pan : Adgpb8380D (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)

Section 143(3)

DCIT Cen Cir 20, Mumbai vs. Multi Screen Media P.Ltd ( Earlier Known As Set India P.Ltd), Mumbai

ITA 4471/MUM/2013[2004-05]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-05

Bench: S/Sh. Rajendra & Saktijit Deyआयकर अपील सं/.Ita No.4471 To 73/Mum/2013,िनधा"रण वष"/Assessment Year-2004-05,06-07 & 07-08 Dy.Cit-Central Circle-20 M/S. Multi Screen Media Pvt. Ltd. Room No.402, 4Th Floor, (Earlier Known As Set India Pvt. Ltd.) 4Th Floor, Interface Building No.7 Assesseeyakar Bhavan, Mk Road Vs Mumbai-400 020. Off. Malad Link Road, Malad(W) Mumbai-400 064. Pan: Aabcs 1728 D (अपीलाथ" /Appellant) (""थ" / Respondent) C.O. No.180/Mum/2014 Arising Out Of आयकर अपील सं/.Ita No.4471 /Mum/2013,िनधा"रण वष"/Assessment Year-2004-05 M/S. Multi Screen Media Pvt. Ltd. Dy.Cit-Central Circle-20 Mumbai-400 064. Mumbai-400 020. Vs (""थ"/Respondent) ( ""ा"ेपक/Cross Objector) िनधा"रती ओर से/Assessee By : Shri Nishan Thakkar राज" की ओर से/ Revenue By : Shri N.P. Singh–Dr सुनवाई की तारीख / Date Of Hearing : 07-10-2015 घोषणा की तारीख / Date Of Pronouncement : 09-10-2015 आयकर अिधिनयम,1961 1961 की धारा 254 254(1)के अ"ग"त आदेश 1961 1961 254 254 Order U/S.254(1)Of The Income-Tax Act,1961(Act) खंडपीठ के अनुसार Per Bench: Challenging The Orders Dt. 26.3.2013 Of The Cit(A)-39 Mumbai, The Ao Has Filed The Appeal For The Above Mentioned Three Ay.S.The Assessee Has Filed Cross Objection For The Ay 2004- 05.The Effective Grounds Of Appeal Are Almost Similar For All The Years.Therefore, For The Sake Of Convenience We Are Passing A Consolidated Order. A.Y. Roi Filed On Returned Income Assessment Dt. Assessed Income 2004-05 1.11.2005 16,35,92,360/- 5.5.2010 38,42,98,940/- 2006-07 29.11.2006 35,82,44,496/- 4.12.2009 76,92,15,068/- 2007-08 31.10.2007 7,15,06,909/- 27.12.2010 75,17,97,261/-

For Appellant: Shri Nishan ThakkarFor Respondent: Shri N.P. Singh–DR
Section 143Section 143(3)Section 147Section 148Section 254(1)Section 37