Section 40 of the Income Tax Act

Income-tax Act, 2025: s.35

Section 40 of the Income-tax Act, 1961 corresponds to section 35 (Amounts not deductible in certain circumstances) of the Income-tax Act, 2025.

Read section 35 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 40 is CIT v. Noida Toll Bridger Co. Ltd. (213 Taxmann 333), cited in 13 of the 64 judgments on BharatTax that turn on this section.

Leading authorities on Section 40

CIT v. Noida Toll Bridger Co. Ltd.
213 Taxmann 333 · 2013 · High Court
13
citing judgments

Judgments on Section 40

Shakti Polyweave Private Limited, Ahmedabad vs. The Dy.CIT, Circle-4(1)(1), Ahmedabad

In the result, appeal filed by the assessee is partly allowed for statistical purposes

ITA 2405/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad07 Jul 2026AY 2020-21

Bench: The Ld. Cit(A) Who In The Absence Of Non-Compliance Of Various Notices Issued During Appellate Proceedings Decided The Issue Ex Parte & Confirmed The Order Of The Ao.

For Appellant: Ms. Astha Maniar, A.RFor Respondent: Shri Sher Singh, CIT.DR
Section 115BSection 143(3)Section 250Section 40Section 68

Peritus Exim Private Limited, Delhi vs. DCIT, Circle-19(1), Delhi

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 5118/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Feb 2026AY 2020-21

Bench: Shri S. Rifaur Rahman & Shri Raj Kumar Chauhan

For Appellant: Sh. Dinesh Bansal, CAFor Respondent: Ms. Ankush Kalra, Sr DR
Section 143(1)Section 154Section 244ASection 37(1)Section 40Section 44A

Anmol Medicare Limited, Ahmedabad vs. ACIT Circle 1(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 504/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad16 Sept 2025AY 2015-16

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalanmol Medicare Limited, Acit, Vs. 2Nd Floor, Nbcc House, Circle 1(1)(1), Ambawadi, Ahmedabad-38006 Ahmedabad [Pan : Aafca 1055 R] (Appellant) .. (Respondent) Appellant By : Shri Divyang Shah, Ar Respondent By: Shri Rajenkumar M. Vasavda, Sr Dr Date Of Hearing 12.08.2025 Date Of Pronouncement 16.09.2025 O R D E R Per Dr. B.R.R. Kumar, Vice-:-

For Appellant: Shri Divyang Shah, ARFor Respondent: Shri Rajenkumar M. Vasavda, Sr DR
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 250Section 40Section 43BSection 68

Kerala Transport Development Finance Corporation Limited, Thiruvananthapuram vs. ACIT, Circle 1(1), Thiruvananthapuram

In the result, appeal filed by the assessee stands partly allowed for statistical purposes

ITA 460/COCH/2024[2016-17]Status: DisposedITAT Cochin15 Jul 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Sonjoy Sarma, Jm Assessment Year: 2016-17 Kerala Transport Development Finance .......... Appellant Corporation Limited, Thiruvananthapuram. Pan: Aabck1318F

For Appellant: Shri K.P. Pradeep, AdvocateFor Respondent: Smt. Veni Raj, CIT-DR
Section 143(3)Section 40

Trident Coatings Pvt.Ltd., Chennai vs. ACIT, Corporate Circle-3(1), Chennai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 3/CHNY/2025[2014-15]Status: DisposedITAT Chennai30 May 2025AY 2014-15

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.3/Chny/2025 Assessment Years: 2014-15 Trident Coatings Private Limited, Assistant Commissioner Of No.1/590, Gst Road, Income Tax, Vandalur, Corporate Circle-3(1), Tamil Nadu-600 048.. Chennai [Pan: Aacct3000A]

For Appellant: S/Shri S.Sridhar & G.Tarun AdvocatesFor Respondent: Shri N.Rajakumar, Addl.CIT
Section 40

DCIT-CC-7(1), Mumbai vs. Kopran Limited, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 4625/MUM/2024[2022-23]Status: DisposedITAT Mumbai17 Apr 2025AY 2022-23

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri. Bhupendra Karkhanis a/w. ShriFor Respondent: Shri. Biswanath Das-CIT DR
Section 115BSection 143(1)Section 143(1)(a)Section 234BSection 234CSection 250Section 40Section 41Section 43B

DCIT-4(1)(1), Mumbai vs. B Raheja Properties Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2677/MUM/2023[2015]Status: DisposedITAT Mumbai10 Mar 2025

Bench: Shri Saktijit Dey, Hon’Ble & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Ravindra Poojary, AdvocateFor Respondent: Ms. Monika H. Pande, Sr. AR
Section 143(3)Section 36(1)(iii)Section 36(1)(ill)Section 40

Intas Biopharmaceuticals Ltd., Ahmedabad vs. The Dy.Commissioner of Income Tax, R-2(1)(1), Ahmedabad

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 1035/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad12 Feb 2025AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Makarand Vasant Mahadeokarassessment Year: 2012-13

Section 14ASection 35Section 43B

ACIT, Patna vs. New Era Social Development Welfare Society, Patna

Appeal is treated as allowed for statistical purposes

ITA 296/PAT/2023[2017-18]Status: DisposedITAT Patna04 Feb 2025AY 2017-18
Section 10Section 11Section 12Section 12ASection 12A(1)(b)Section 139(1)Section 144Section 2Section 250Section 288

Shree Construction, Pune vs. ITO, Circle-8, Pune

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2094/PUN/2024[2013-14]Status: DisposedITAT Pune21 Jan 2025AY 2013-14

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2094/Pun/2024 Assessment Year : 2013-14

For Appellant: Shri Rishabh PatniFor Respondent: Shri Ajay Kumar Keshari
Section 143(3)Section 147Section 148Section 40

New Kable Point, Thrissur vs. ITO, Ward-2(1), Thrissur

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 268/COCH/2024[AY 2018-2019]Status: DisposedITAT Cochin30 Sept 2024

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Sri.C.Krishnakumar, CAFor Respondent: Smt.Girly Albert, Sr.DR
Section 36Section 40

Impresario Entertainment & Hospitality Pvt Ltd, Mumbai, India vs. The Principal Commissioner of Income Tax PCIT, Mumbai-5, Ayakar Bhavan Mumbai

ITA 1926/MUM/2024[AY 2018-19]Status: DisposedITAT Mumbai29 Jul 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Rahul Hakani, A/RFor Respondent: Ms. Madhu Malati Ghosh, CIT, D/R
Section 143(3)Section 263

Pr. Commissioner of Income Tax vs. M/S Shree Cement Limited

ITA/294/2018HC Rajasthan22 Apr 2024

Bench: AVNEESH JHINGAN,BHUWAN GOYAL

Section 143(3)Section 147Section 148Section 260Section 40

Blue Coast Infrastructure Development P.Ltd, Solan vs. DCIT, Central Circle-1, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2984/DEL/2022[2012-13]Status: DisposedITAT Delhi05 Apr 2024AY 2012-13

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 151

Ge Hydro France, New Delhi vs. DCIT, Circle-1(3)(1), International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2086/DEL/2022[2019-20]Status: DisposedITAT Delhi13 Mar 2024AY 2019-20

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Aditya Vohra, Adv
Section 143(3)Section 144C(13)Section 40Section 44B

Ge Hydro France, New Delhi vs. DCIT, Circle-1(3)(1), International Taxation, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2085/DEL/2022[2018-19]Status: DisposedITAT Delhi13 Mar 2024AY 2018-19

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Aditya Vohra, Adv
Section 143(3)Section 144C(13)Section 40Section 44B

G R Infraprojects Limited vs. Assistant Commissioner of Income-Tax

CW/5594/2023HC Rajasthan02 Jan 2024
Section 142Section 143(2)Section 155(18)Section 156Section 270Section 270ASection 274Section 40

Mahavir Den Entertainment Private Limited, Delhi vs. DCIT Circle 16(1), New Delhi

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1458/DEL/2023[2018-19]Status: DisposedITAT Delhi06 Dec 2023AY 2018-19

Bench: Shri Kul Bharat & Dr. B. R. R. Kumar

For Appellant: Sh. Kunal Verma, CAFor Respondent: Sh. Raghunath, Sr. DR
Section 143(3)Section 144BSection 37Section 40Section 43B

Universal Energies Ltd., New Delhi vs. DCIT, Circle- 18(1), New Delhi

In the result, the appeal of the assessee stands allowed

ITA 5298/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Jan 2023AY 2014-15

Bench: The Ld. Cit (A).

For Appellant: NoneFor Respondent: Shri Abhishek Kumar, Sr. DR
Section 201Section 30Section 37(1)Section 40

The Dy. Commr. of Income Tax, Cir.-1, Jamnagar vs. M/S Seabird Marine Services P. Ltd., Jamnagar

In the result, appeal of the Revenue is partly allowed

ITA 282/RJT/2016[2013-14]Status: DisposedITAT Rajkot14 Oct 2022AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmed

For Appellant: Shri Shramdeep Sinha, CIT D.RFor Respondent: Shri Kapil Sanghavi, A.R
Section 14ASection 40Section 80I
Section 40 Income Tax Act (2025: s.35) — Case Laws | BharatTax