Section 40(A)(2)(b) of the Income Tax Act

Income-tax Act, 2025: s.35

Section 40(A)(2)(b) falls under section 40 of the Income-tax Act, 1961, which 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.

40 judgments on BharatTax turn on Section 40(A)(2)(b).

Judgments on Section 40(A)(2)(b)

M/S Amit Industries, Pilibhit vs. Income Tax Officer-2(4), Pilibhit

In the result, the appeal of the assessee is dismissed

ITA 758/LKW/2025[2014-15]Status: HeardITAT Lucknow05 Feb 2026AY 2014-15

Bench: Shri Anadee Nath Misshra

Dy. C.I.T. Central Cir2(2), Nagpur vs. M/S Shree Agrawal Coal India Pvt. Ltd., Nagpur

ITA 18/NAG/2016[2009-10]Status: DisposedITAT Nagpur15 May 2025AY 2009-10

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sachin V. LuthraFor Respondent: Shri Harshad S. Vengurlekar
Section 153ASection 40Section 43B

Income Tax Officer, Ward 3(2), Kalyan, Kalyan West vs. Subhash Sadanand Salkar, Dombivli East

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

ITA 3194/MUM/2024[2013-14]Status: DisposedITAT Mumbai28 Aug 2024AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Bharat Kumar, A/RFor Respondent: Shri R.R. Makwana, Sr. D/R

Asst. Commissioner of Income Tax, Circle-1, Kurnool vs. Sree Rayalaseema Galaxy Projects Pvt Ltd, Kurnool

In the result, the appeal of Revenue is allowed

ITA 1763/HYD/2018[2010-11]Status: DisposedITAT Hyderabad25 Jul 2024AY 2010-11

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleassessment Year: 2010-11 Sree Rayalaseema Galaxy Vs. The Income Tax Officer, Ward – 1, Projects Pvt. Limited, Kurnool. Flat No.40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Appellant) (Respondent) Assessment Year : 2010-11 The Assistant Commissioner Of Sree Rayalaseema Galaxy Income Tax, Circle – 1, Projects Pvt. Limited, Kurnool. 40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Cross Applicant) (Respondent/Assessee) Assessee By: Shri P. Murali Mohan Rao, C.A. Revenue By: Ms. Sheetal Sarin, Sr.Ar Date Of Hearing: 22.07.2024 Date Of Pronouncement: 25.07.2024

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms. Sheetal Sarin, Sr.AR
Section 10BSection 154Section 250

Sree Rayalaseema Galaxy Projects Pvt Ltd., Kurnool vs. ITO, Ward-1, Kurnool

In the result, the appeal of Revenue is allowed

ITA 615/HYD/2015[2010-11]Status: DisposedITAT Hyderabad25 Jul 2024AY 2010-11

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleassessment Year: 2010-11 Sree Rayalaseema Galaxy Vs. The Income Tax Officer, Ward – 1, Projects Pvt. Limited, Kurnool. Flat No.40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Appellant) (Respondent) Assessment Year : 2010-11 The Assistant Commissioner Of Sree Rayalaseema Galaxy Income Tax, Circle – 1, Projects Pvt. Limited, Kurnool. 40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Cross Applicant) (Respondent/Assessee) Assessee By: Shri P. Murali Mohan Rao, C.A. Revenue By: Ms. Sheetal Sarin, Sr.Ar Date Of Hearing: 22.07.2024 Date Of Pronouncement: 25.07.2024

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms. Sheetal Sarin, Sr.AR
Section 10BSection 154Section 250

Richa & Co., Delhi vs. JCIT, Special Range- 17, New Delhi

In the result, the appeal of assessee is allowed partly with

ITA 3341/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Dec 2023AY 2014-15

Bench: Sh. G.S. Pannu, Hon’Ble & Sh. Anubhav Sharmaricha & Co. Vs. Jcit B-34, Phase-1, Special Range-17, Mayapuri Industrial Area, New Delhi. Delhi. Pan No. Aaafr0114L (Appellant) (Respondent)

Section 142(1)Section 143(1)Section 143(2)Section 263Section 40

J.P Tobaco Producta Pvt. Ltd., Damoh vs. Assistant Commissioner of Income Tax Circle - Sagar, Sagasr

In the result, both the appeals of the Revenue are dismissed

ITA 128/JAB/2018[2014-15]Status: DisposedITAT Jabalpur21 Nov 2023AY 2014-15

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.

Section 37(1)Section 40

J.P Tobacco Product Pvt. Ltd., Damoh vs. Income Tax Officer Ward-3, Sagar

In the result, both the appeals of the Revenue are dismissed

ITA 127/JAB/2018[2013-14]Status: DisposedITAT Jabalpur21 Nov 2023AY 2013-14

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.

Section 37(1)Section 40

J.P Tobacco Product Pvt. Ltd vs. Deputy Commissioner of Income Tax

In the result, both the appeals of the Revenue are dismissed

ITA 263/JAB/2016[2012-13]Status: DisposedITAT Jabalpur21 Nov 2023AY 2012-13

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.

Section 37(1)Section 40

Assistant Commissioner of Income Tax, Circle Katni, Katni vs. J.P Tobacco Products Pvt. Ltd, Damoh

In the result, both appeals of the Revenue are dismissed

ITA 94/JAB/2023[2017-18]Status: DisposedITAT Jabalpur22 Sept 2023AY 2017-18

Bench: Shri Om Prakash Kantshri Pavan Kumar Gadale

Section 143(3)Section 37(1)Section 40

Assistant Commissioner of Income Tax Circle-Katni, Katni vs. J.P. Tobacco Products Pvt. Ltd, Damoh

In the result, both appeals of the Revenue are dismissed

ITA 93/JAB/2023[2016-17]Status: DisposedITAT Jabalpur22 Sept 2023AY 2016-17

Bench: Shri Om Prakash Kantshri Pavan Kumar Gadale

Section 143(3)Section 37(1)Section 40

Indraprastha Logistics P.Ltd, New Delhi vs. ACIT, Circle-12(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 5708/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Aug 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Narendra Kr. Arora, CAFor Respondent: Sh. Vivek Vardhan, Sr. DR
Section 40Section 40A(2)(b)

DCIT Cir. 4(3)(2), Mumbai vs. Morgan Stanley India Co. Pvt. Ltd., Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 2720/MUM/2016[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)

Morgan Stanley India Company P. Ltd, Mumbai vs. Addl CIT 4(3), Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 1714/MUM/2016[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)

DCIT 4(3), Mumbai vs. Jm Morgan Stanley Securities P. Ltd, Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 2637/MUM/2014[2003-04]Status: DisposedITAT Mumbai30 Jun 2023AY 2003-04
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)

Morgan Stanley India Company P.Ltd, Mumbai vs. Asst CIT RG 4(3), Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 1952/MUM/2014[2003-04]Status: DisposedITAT Mumbai30 Jun 2023AY 2003-04
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)

ACIT 4(3), Mumbai vs. Morgan Stanley India Co. Pvt. Ltd., Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 1235/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)

Morgan Stanley India Company P.Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 1018/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)

Addl CIT RG 4(3), Mumbai vs. Morgan Stanley India Co P. Ltd, Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 831/MUM/2013[2007-08]Status: DisposedITAT Mumbai30 Jun 2023AY 2007-08
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)

Morgan Stanley India Company P.Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

In the result, appeal of the assessee is partly allowed and ground of the Revenue is dismissed

ITA 7675/MUM/2012[2007-08]Status: DisposedITAT Mumbai30 Jun 2023AY 2007-08
Section 32(1)Section 40Section 40A(2)Section 92Section 92CSection 92C(2)