How many judgments are there on Section 40(A)(3)?

BharatTax indexes 52 ITAT, High Court and Supreme Court judgments that turn on Section 40(A)(3) of the Income Tax Act, 1961.

Section 40(A)(3) of the Income Tax Act

Income-tax Act, 2025: s.35

Section 40(A)(3) 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.

The decision most relied on for Section 40(A)(3) is 159 Taxmann 392 CIT v. Gobind Ram (Punjab & Haryana) (ii) CIT vs. Gobind Ram (48 Taxmann.com 14), cited in 23 of the 52 judgments on BharatTax that turn on this section.

Leading authorities on Section 40(A)(3)

159 Taxmann 392 CIT v. Gobind Ram (Punjab & Haryana) (ii) CIT vs. Gobind Ram

48 Taxmann.com 14 · 2014 · High Court

citing judgments

An addition cannot be made under section 69C for unexplained expenditure if the on-money/unaccounted receipts have already been considered as revenue receipts, as this would constitute double addition.

386 (Allahabad) 5. CIT-II v. Hindustan Equipment (P) Ltd.

30 Taxmann.com 295 · 2013 · High Court

citing judgments

66 TTJ 508 (All) Smt. Usha Tripathi v. ACIT

72 ITD 155 · 2000 · ITAT

citing judgments

Judgments on Section 40(A)(3)

Mrs. Zohra Aboobacker Sait, Trivandrum vs. The ACIT, Trivandrum

In the result, the appeal filed by the assessee is partly allowed

ITA 416/COCH/2018[2013-14]Status: DisposedITAT Cochin25 Oct 2018AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No.416/Coch/2018 Assessment Year : 2013-14 Mrs. Zohra Aboobacker Sait, Vs. The Assistant Commissioner Of T.C. 9/328/9, La-4, Income-Tax,Circle-1(2), La Street, Trivandrum. Trivandrum. [Pan:Aizps 7166G]

ACIT, New Delhi vs. M/S. Goel Jewellers Overseas Corporation, New Delhi

In the result, appeal of the assessee stands allowed for

ITA 6757/DEL/2014[2011-12]Status: DisposedITAT Delhi22 Oct 2018AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiassessment Year: 2011-12 Goel Jewellers Overseas Jcit Corp. Range-33 C/O. M/S. Rra Taxindia, New Delhi D-28, South Extension, Vs. Part-I New Delhi Pan : Aagfg6440E Assessment Year: Acit Goel Jewellers Overseas Circle-51(1) Corporation New Delhi 2213, Gurudwara Road, Vs. Karol Bagh New Delhi Pan : Aagfg6440E Appellant Respondent Revenue By : Ms. Ashema Neb, Sr. Dr Assessee By : Sh. Ashwani Taneja, Adv. Date Of Hearing : 23.07.2018 Date Of Pronouncement : 22.10.2018

For Appellant: Sh. Ashwani Taneja, AdvFor Respondent: Ms. Ashema Neb, Sr. DR

Section 131Section 143(3)

M/S. Goel Jewellers Overseas Corp., New Delhi vs. JCIT, New Delhi

In the result, appeal of the assessee stands allowed for

ITA 6260/DEL/2014[2011-12]Status: DisposedITAT Delhi22 Oct 2018AY 2011-12

For Appellant: Sh. Ashwani Taneja, AdvFor Respondent: Ms. Ashema Neb, Sr. DR

Section 131Section 143(3)

DCIT Cen Cir 7(1), Mumbai vs. Shanti Gold, Mumbai

In the result, appeal filed by the revenue for assessment year 2011-2012

ITA 6572/MUM/2016[2011-12]Status: DisposedITAT Mumbai10 Jul 2018AY 2011-12

Bench: Shri G.S. Pannu (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12 The Dcit, Cc-7(3), M/S Shanti Gold, Room No. 655, 6Th Floor, 64-B, Apollo Industrial Estate, Aayakar Bhavan, M.K. Road, Off. Mahakali Caves Road, Mumbai - 400020 Vs. Andheri (E), Mumbai - 400069 Pan: Aaxfs8148L (Appellant) (Respondent) Revenue By : Shri Arju Garodia (Sr. Dr Cit) Assessee By : None Date Of Hearing: 16/04/2018 Date Of Pronouncement: 10/07/2018

For Appellant: NoneFor Respondent: Shri Arju Garodia (Sr. DR CIT)

Section 143Section 143(2)Section 37Section 37(1)Section 40Section 43