Section 40(a)(iib) of the Income Tax Act

Income-tax Act, 2025: s.35

Section 40(a)(iib) 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)(iib) is NTPC. In Commissioner of Income- Tax v. New Horizon Sugar Mills Pvt. Ltd. (244 ITR 738), cited in 23 of the 72 judgments on BharatTax that turn on this section.

Leading authorities on Section 40(a)(iib)

NTPC. In Commissioner of Income- Tax v. New Horizon Sugar Mills Pvt. Ltd.
244 ITR 738 · 2000 · High Court
23
citing judgments

Amounts set apart towards a statutory reserve fund, where the assessee has no power to spend the funds and must adhere to government directions, are required to be excluded from the total income of the assessee.

Kerala State Beverages Manufacturing and Marketing Corporation Ltd. v. ACIT
134 Taxmann.com 11 · 2022 · Supreme Court
17
citing judgments

Payments made by a State Government undertaking to the State Government for a guarantee commission are disallowable under Section 40(a)(iib) of the Income-tax Act, 1961, as they represent a charge levied by the State on its own undertaking.

Judgments on Section 40(a)(iib)

M/S.Tamilnadu State Marketing Corpn. Ltd., Chennai vs. DCIT, CC-3(1), Chennai

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

ITA 1179/CHNY/2024[2018-19]Status: DisposedITAT Chennai23 Aug 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1179/Chny/2024 िनधा"रण वष"/Assessment Years: 2018-19 M/S. Tamilnadu State Marketing Vs. The Deputy Commissioner Of Corporation Limited, Cmda Tower Ii, Income Tax, Iv Floor, Gandhi Irwin Bridge Road, Corporate Circle 3(1), Egmore, Chennai 600 008. Chennai 600 034. [Pan: Aaact2964P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate & Shri Saroj Kumar Parida, Advocate ""थ" की ओर से/Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 08.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.03.2024 Passed By The Ld. Principal Commissioner Of Income Tax,Chennai-3, Chennai Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short] For The Assessment Year 2018-19. 2. The Ld. Pcit Initiated Proceedings Under Section 263 Of The Act On An Examination Of Books Of Account, Wherein, It Was Noted That The Assessee Had Debited A Sum Of ₹.14930,54,85,164/- As Vat Expenses

For Appellant: Shri R. Vijayaraghavan, Advocate &For Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 263Section 37Section 40

Kerala State Electricity Board Ltd, Thiruvananthapuram vs. The ACIT, Cir-1(1), Tvm

In the result, all the appeals filed by the assessee stands allowed for statistical purposes

ITA 137/COCH/2023[2018-19]Status: DisposedITAT Cochin12 Jul 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Waseem Ahmed

For Appellant: Shri R Rajeev, CA
Section 143(3)Section 263Section 28Section 3(1)Section 40Section 5

Kerala State Electricity Board Ltd, Thiruvananthapuram vs. The ACIT, Cir-1(1), Tvm

In the result, all the appeals filed by the assessee stands allowed for statistical purposes

ITA 136/COCH/2023[2017-18]Status: DisposedITAT Cochin12 Jul 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Waseem Ahmed

For Appellant: Shri R Rajeev, CA
Section 143(3)Section 263Section 28Section 3(1)Section 40Section 5

Kerala State Electricity Board Ltd, Thiruvananthapuram vs. The ACIT, Cir-1(1), Tvm

In the result, all the appeals filed by the assessee stands allowed for statistical purposes

ITA 135/COCH/2023[2016-17]Status: DisposedITAT Cochin12 Jul 2024AY 2016-17

Bench: Smt. Beena Pillai & Shri Waseem Ahmed

For Appellant: Shri R Rajeev, CA
Section 143(3)Section 263Section 28Section 3(1)Section 40Section 5

Kerala State Electricity Board Ltd, Thiruvananthapuram vs. The ACIT, Cir-1(1), Tvm

In the result, all the appeals filed by the assessee stands allowed for statistical purposes

ITA 134/COCH/2023[2015-16]Status: DisposedITAT Cochin12 Jul 2024AY 2015-16

Bench: Smt. Beena Pillai & Shri Waseem Ahmed

For Appellant: Shri R Rajeev, CA
Section 143(3)Section 263Section 28Section 3(1)Section 40Section 5

Kerala State Electricity Board Ltd, Thiruvananthapuram vs. The ACIT, Cir-1(1), Tvm

In the result, all the appeals filed by the assessee stands allowed for statistical purposes

ITA 133/COCH/2023[2014-15]Status: DisposedITAT Cochin12 Jul 2024AY 2014-15

Bench: Smt. Beena Pillai & Shri Waseem Ahmed

For Appellant: Shri R Rajeev, CA
Section 143(3)Section 263Section 28Section 3(1)Section 40Section 5

Deputy Commissioner of Income Tax, Odisha vs. Odisha State Beverages Corporation Limited, Odisha

In the result, appeal of the revenue stands dismissed

ITA 359/CTK/2023[2020-21]Status: HeardITAT Cuttack11 Jun 2024AY 2020-21

Bench: Before Shri George Mathan, Judicial & Manish Agarwal Manish Agarwalassessment Year : 2020-2021 2021 Dcit, Aayakar Bhavan, Main Dcit, Aayakar Bhavan, Main Vs. Odisha Odisha State State Beverages Beverages 2Nd Building, Building, Rajaswas Rajaswas Vihar, Vihar, Corporation Corporation Limited., Limited., 2 Vani Vihar, Bhubaneswar. Vani Vihar, Bhubaneswar. Floor, Floor, Fortune Fortune Towers, Towers, S.E.Rly S.E.Rly Proj. Proj. Complex, Complex, Bhubaneswar. Bhubaneswar. Pan/Gir No Pan/Gir No. (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Satyajit Mishra, Ca Satyajit Mishra, Ca Revenue By : Shri Sanjay Kumar, Cit : Shri Sanjay Kumar, Cit Dr Date Of Hearing : 11/0 06/2024 Date Of Pronouncement : 11/0 /06/2024 O R D E R Per Bench This Is An Appeal Filed By The Revenue Against The Order Of The Ld Against The Order Of The Ld Cit(A), Nfac, Delhi Dated Cit(A), Nfac, Delhi Dated 21.9.2023 Deleting The Penalty Levied U/S.270A Of 21.9.2023 Deleting The Penalty Levied U/S.270A Of The Act For The Assessment Year For The Assessment Year 2020-2021. 2. Brief Facts Of The Case Are That The Assessment In This Case Was Brief Facts Of The Case Are That The Assessment In This Case Was Brief Facts Of The Case Are That The Assessment In This Case Was Passed U/S.143(3) Of The Act On 23.9.2 Passed U/S.143(3) Of The Act On 23.9.2022 By Disallowing A Sum Of 022 By Disallowing A Sum Of Rs.3,00,00,000/ Rs.3,00,00,000/- Out Of Expenses Claimed By The Assessee On Account Of Out Of Expenses Claimed By The Assessee On Account Of License Fees U/S.40(A)(Iib) Of The Act. Simultaneously, Penalty Proceedings License Fees U/S.40(A)(Iib) Of The Act. Simultaneously, Penalty Proceedings License Fees U/S.40(A)(Iib) Of The Act. Simultaneously, Penalty Proceedings

For Appellant: Shri Satyajit Mishra, CAFor Respondent: Shri Sanjay Kumar, CIT
Section 143(3)Section 270ASection 270A(1)Section 270A(9)Section 40

Andhra Pradesh Power Genration Corporation Limited, Vijayawada vs. Deputy Commissioner of Income Tax, Circle-1(1), Vijayawada

In the result, appeal filed by the assessee is allowed

ITA 101/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam28 May 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.101/Viz/2022 (निर्धारणवर्ा/ Assessment Year : 2017-18) Andhra Pradesh Power Vs. Deputy Commissioner Of Generation Corporation Limited, Income Tax, Vijayawada. Circle-1(1), Pan: Aacca 2734 J Vijayawada. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थीकीओरसे/ Assessee By : Sri M. Chandramouleswara Rao, Ar प्रत्यधर्थीकीओरसे/ Revenue By : Dr. Satyasai Rath, Cit-Dr

For Appellant: Sri M. ChandramouleswaraFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 143(2)Section 143(3)Section 263Section 40Section 80ISection 9

Microsoft India (R&D) Private Limited, New Delhi vs. DCIT, Circle-16(1), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 1640/DEL/2022[2018-19]Status: DisposedITAT Delhi28 Mar 2024AY 2018-19

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Nageswar Rao & Parth, AdvFor Respondent: Shri Rajesh Kumar, CIT(DR)
Section 143(1)Section 143(3)Section 144BSection 144C(13)Section 270ASection 36(1)Section 40Section 56

Microsoft India (R&D) P.Ltd, New Delhi vs. DCIT, Circle-16(1), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 1483/DEL/2022[2017-18]Status: DisposedITAT Delhi28 Mar 2024AY 2017-18

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Nageswar Rao & Parth, AdvFor Respondent: Shri Rajesh Kumar, CIT(DR)
Section 143(1)Section 143(3)Section 144BSection 144C(13)Section 270ASection 36(1)Section 40Section 56

Deputy Commissioner of Income Tax, Chennai vs. Tamilnadu State Marketing Corporation Limited, Tamil Nadu (Chennai)

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

ITA 968/CHNY/2023[2015-16]Status: DisposedITAT Chennai30 Jan 2024AY 2015-16

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri S. Senthil Kumaran, CITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 147Section 37Section 40

Kerala State Financial Enterprises Limited, Thrissur vs. DCIT Circle 1(1) & Tps Thrissur, Thrissur

In the result, the assessee’s appeal is dismissed

ITA 628/COCH/2022[2017-2018]Status: DisposedITAT Cochin16 Jan 2024AY 2017-2018

Bench: Shri Sanjay Arora & Shri Manomohan Daskerala State Financial Dy. Cit, Circle - 1(1) & Tps Enterprises Ltd. Thrissur Bhadratha, Museum Road Vs. Chembukkavu - 680020 Thrissur [Pan:Aabct3817A] (Appellant) (Respondent)

For Appellant: Shri Harikrishnanunny, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 263Section 263(1)Section 40

Chhattisgarh State Beverages Corporation Ltd., Raipur vs. Pr. CIT-1, Raipur

In the result, appeals of the assessee in ITA Nos

ITA 40/RPR/2021[2017-18]Status: DisposedITAT Raipur12 Dec 2022AY 2017-18

Bench: Shri Ravish Sood & Shri G D Padmahshaliआयकर अपील सं. / Ita Nos.38, 39 & 40/Rpr/2021 "नधा"रण वष" / Assessment Years : 2015-16, 2016-17 & 2017-18 Chhattisgarh State Beverages Corporation Limited Aabkari Bhavan, Chokra Nala, Labhandi, Raipur-492 001 Pan : Aaccc3163B .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax, Raipur-1 (C.G.) ……""यथ" / Respondent

For Appellant: Shri Praveen Jain, CAFor Respondent: Shri P.K Mishra, CIT-DR
Section 143(1)Section 143(3)Section 263Section 40

Chhattisgarh State Beverages Ltd., Raipur vs. Pr. Commissioner of Income Tax-1, Raipur

In the result, appeals of the assessee in ITA Nos

ITA 39/RPR/2021[2016-17]Status: DisposedITAT Raipur12 Dec 2022AY 2016-17

Bench: Shri Ravish Sood & Shri G D Padmahshaliआयकर अपील सं. / Ita Nos.38, 39 & 40/Rpr/2021 "नधा"रण वष" / Assessment Years : 2015-16, 2016-17 & 2017-18 Chhattisgarh State Beverages Corporation Limited Aabkari Bhavan, Chokra Nala, Labhandi, Raipur-492 001 Pan : Aaccc3163B .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax, Raipur-1 (C.G.) ……""यथ" / Respondent

For Appellant: Shri Praveen Jain, CAFor Respondent: Shri P.K Mishra, CIT-DR
Section 143(1)Section 143(3)Section 263Section 40

Chhattisgarh State Beverages Ltd., Raipur vs. Pr. Commissioner of Income Tax-1, Raipur

In the result, appeals of the assessee in ITA Nos

ITA 38/RPR/2021[2015-16]Status: DisposedITAT Raipur12 Dec 2022AY 2015-16

Bench: Shri Ravish Sood & Shri G D Padmahshaliआयकर अपील सं. / Ita Nos.38, 39 & 40/Rpr/2021 "नधा"रण वष" / Assessment Years : 2015-16, 2016-17 & 2017-18 Chhattisgarh State Beverages Corporation Limited Aabkari Bhavan, Chokra Nala, Labhandi, Raipur-492 001 Pan : Aaccc3163B .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax, Raipur-1 (C.G.) ……""यथ" / Respondent

For Appellant: Shri Praveen Jain, CAFor Respondent: Shri P.K Mishra, CIT-DR
Section 143(1)Section 143(3)Section 263Section 40

M/S Tamilnadu State Marketing Corporation Limited, Chennai vs. ACIT, Corporate Circle 3 [1], Chennai

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

ITA 353/CHNY/2022[2014-15]Status: DisposedITAT Chennai14 Nov 2022AY 2014-15

Bench: Shri Mahavir Singhand Dr. Dipak P. Ripoteआयकर अपीलसं./Ita No.: 353/Chny/2022 "नधा"रण वष"/Assessment Year: 2014-15 M/S. Tamilnadu State The Acit, Marketing Corporation Ltd., Vs. Corporate Circle 3(1), Cmda Tower, Ii, Iv Floor, Chennai. Gandhi Irwin Bridge Road, Egmore, Chennai – 600 008. Pan: Aaact 2964P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri R.Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई क" तार"ख/Date Of Hearing : 16.08.2022 घोषणा क" तार"ख/Date Of Pronouncement : 14.11.2022 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Revision Order Passed U/S.263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) By The Principal Commissioner Of Income Tax (Appeals), Chennai-3 In Revision No.Pcit, Chennai-3/Revision-263/100000339483/2022 Dated 31.03.2022. The Assessment Was Framed By The Acit, Corporate Circle-3(1), Chennai For The Assessment Year 2014-15 U/S.143(3) Of The Act Vide Order Dated 30.12.2016. 2. The Only Issue In This Appeal Of Assessee Is As Regards To The Revision Order Passed By Pcit By Holding The Assessment Framed As Erroneous & Prejudicial To The Interest Of Revenue On Account Of Value Added Tax Paid By Assessee & Claimed As Deduction U/S.37 R.W.S. 43B Of The Act & Allowed.

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(3)Section 263Section 37Section 40

Sh. Ashok Kumar vs. Principal Commissioner of Income Tax

ITA/179/2022HC Delhi07 Sept 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

ITO, Ward- 8(3), New Delhi vs. E24 Glamour Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4254/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Jun 2022AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4254/Del/2019 : Asstt. Year : 2012-13 Income Tax Officer, Vs E24 Glamour Ltd., Ward-8(3), 352, Aggarwal Plaza, Plot No. 8, New Delhi-110002 Kondli, New Delhi-110096 (Appellant) (Respondent) Pan No. Aadcb0874H

For Appellant: Sh. Amit Arora, CAFor Respondent: Sh. Lalit Kishore, Sr. DR

M/S Verifone India Technology Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(2), Bangalore

In the result, appeals filed by assessee stands allowed

ITA 3089/BANG/2018[2012-13]Status: DisposedITAT Bangalore25 Mar 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2011-12 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Income Tax Park, Plot No. 76, 77 & 78, Officer, Doddathogur Village, Ward – 7 (1) (3), Begur Hobli, Bangalore. Bangalore South Taluk, Vs. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent & Assessment Year : 2012-13 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Deputy Park, Plot No. 76, 77 & 78, Commissioner Of Doddathogur Village, Income Tax, Begur Hobli, Circle – 7 (1)(2), Bangalore South Taluk, Vs. Bangalore. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent Assessee By : Shri K.R. Vasudevan, Advocate : Shri Priyadarshi Mishra, Addl. Revenue By Cit (Dr) Date Of Hearing : 22-02-2022 Date Of Pronouncement : 25-03-2022

For Appellant: Shri K.R. Vasudevan, Advocate
Section 92C

M/S Verifone India Technology Pvt Ltd, Bangalore vs. Income Tax Officer Ward-7(1)(3), Bangalore

In the result, appeals filed by assessee stands allowed

ITA 3088/BANG/2018[2011-12]Status: DisposedITAT Bangalore25 Mar 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2011-12 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Income Tax Park, Plot No. 76, 77 & 78, Officer, Doddathogur Village, Ward – 7 (1) (3), Begur Hobli, Bangalore. Bangalore South Taluk, Vs. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent & Assessment Year : 2012-13 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Deputy Park, Plot No. 76, 77 & 78, Commissioner Of Doddathogur Village, Income Tax, Begur Hobli, Circle – 7 (1)(2), Bangalore South Taluk, Vs. Bangalore. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent Assessee By : Shri K.R. Vasudevan, Advocate : Shri Priyadarshi Mishra, Addl. Revenue By Cit (Dr) Date Of Hearing : 22-02-2022 Date Of Pronouncement : 25-03-2022

For Appellant: Shri K.R. Vasudevan, Advocate
Section 92C