Section 40A(3) of the Income Tax Act

Income-tax Act, 2025: s.36

Section 40A(3) falls under section 40A of the Income-tax Act, 1961, which corresponds to section 36 (Expenses or payments not deductible in certain circumstances) of the Income-tax Act, 2025.

Read section 36 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 40A(3) is Godhra Electricity Co. Ltd. v. CIT (225 ITR 746), cited in 514 of the 3,278 judgments on BharatTax that turn on this section.

Leading authorities on Section 40A(3)

Godhra Electricity Co. Ltd. v. CIT
225 ITR 746 · 1997 · Supreme Court
514
citing judgments

Income is not taxable until it actually accrues or is received; hypothetical income, based on a mere claim not yet settled, is not chargeable to tax.

CIT v. Winsome Textile Industries Ltd.
319 ITR 204 · 2009 · High Court
378
citing judgments

Section 14A of the Income-tax Act, 1961, which disallows expenditure incurred in relation to exempt income, is not applicable if the assessee has not earned any exempt income in the relevant assessment year.

CIT v. Walchand & Co.
65 ITR 381 · 1967 · Supreme Court
314
citing judgments

The necessity and reasonableness of business expenditure, including the utilization of borrowed funds, must be judged from the perspective of a businessman based on commercial expediency, and cannot be dictated by revenue authorities. The onus is on the assessee to demonstrate the business purpose and commercial expediency.

Attar Singh Gurmukh Singh v. ITO
191 ITR 667 · 1991 · Supreme Court
254
citing judgments

Section 40A(3) is not absolute, and its application considers business expediency, practical difficulties, and other relevant factors, while keeping in mind its objective to curb the practice of ploughing unaccounted money into the system.

Smt. Harshila Chordia v. ITO
298 ITR 349 · 2008 · High Court
187
citing judgments

Cash receipts from customers against genuine delivery of goods or services cannot be added as unexplained cash credits under Section 68. The case also provides guidance on non-disallowance under Section 40A(3) for business payments made in specific contexts like agricultural markets.

CIT v. Banwari Lal Banshidhar
229 ITR 229 · 1998 · High Court
162
citing judgments

When the Assessing Officer rejects the books of account and computes income by applying a net profit rate, a separate disallowance under section 40A(3) for cash payments cannot be made.

Hukumchand Mills Ltd. v. CIT
63 ITR 232 · 1967 · Supreme Court
142
citing judgments

The Income Tax Appellate Tribunal (ITAT) cannot permit a new ground requiring fresh investigation of facts unless it remands the matter or requests a report from the lower appellate authority. The ITAT possesses the power to remand or remit cases back to the authorities below in appropriate circumstances.

CIT v. Alagendran Finance Ltd.
293 ITR 1 · 2007 · Supreme Court
129
citing judgments

The limitation period for initiating revision proceedings under Section 263 concerning matters not subject to reassessment begins from the date of the original assessment order, not the reassessment order. The doctrine of merger does not apply to issues not examined during reassessment proceedings.

Anupam Tele Services v. ITO
366 ITR 122 · 2014 · High Court
124
citing judgments

Section 40A(3) disallowances are not absolute; genuine and bonafide cash payments, where the payee's identity is established and business expediency is proven, fall outside its scope, as the section's purpose is to curb unaccounted money, not disallow genuine expenditure.

Palam Gas Service v. CIT
394 ITR 300 · 2017 · Supreme Court
110
citing judgments

Disallowance under Section 40(a)(ia) for non-deduction of TDS is mandatory, applying even to amounts already paid and not merely 'payable', based on a purposive construction of the provision, irrespective of the timing of payment or liability.

Judgments on Section 40A(3)

Shillong Expressway Private Limited, Mumbai vs. DCIT, Circle 22(2), Delhi

ITA 2023/DEL/2025[2018-19]Status: DisposedITAT Delhi10 Sept 2025AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalshillong Expressway Private Dcit, Limited, Circle-22(2), 601,602, 6Th Floor, Windsor Vs. Delhi. House, Off Cst Road, Kalina, Santacruz (East), Mumbai-400098 Maharastra. Pan:Aaocs3427L (Appellant) (Respondent) Assessee By Ms. Hinal Shah, Ca & Ms. Nidhi Agarwa, Ca Department By Shri Pradumna Kumar Singh, Sr. Dr Date Of Hearing 03.09.2025 Date Of Pronouncement 03.09.2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (‘The Cit(A) In Short), Dated 15.01.2025 U/S 250 Of The Income Tax Act, 1961 For Assessment Year 2018-19. 2. At The Time Of Hearing, The Ld. Counsel For The Assessee Filed A Letter Dated 28.08.2025 & Expresses The Desire To Withdraw The Present Appeal As The Rectification Application Filed By The Assessee Was Allowed By The Ao & Substantial Additions / Disallowance Made Stood Rectified, Copy Of Such Order Is Also Placed On Records. Relevant Extract Of The Letter Is Reproduced As Under: “The Appellant Refers To The Captioned Appeal Fixed For Hearing Before The Hon'Ble 'G' Bench Of The Income Tax Appellate Tribunal, Delhi ("Tribunal") On 03 September 2025. In This Regard, The Appellant Most Humbly Submits That Ground Nos. 1, 2 & 3 Of The Captioned Appeal Are Legal Grounds. Further, Grounds Which Pertain To The Adjustments Made On Merits As Under.

Section 115JSection 143(3)Section 154Section 234CSection 250Section 40A(3)

ITO, Patiala vs. Sh. Kamalpreet Singh, Patiala

Appeal stands dismissed

ITA 225/CHANDI/2015[2009-10]Status: DisposedITAT Chandigarh04 Sept 2025AY 2009-10

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.224/Chandi/2015 (िनधा"रणवष" / Assessment Year: 2009-10) Acit-Circle Patiala Shri Balwinder Singh Patiala. Prop. M/S M.P. Traders बनाम/ Vs. (Represented By L/R Shri Simranpal Singh) # 986/3 Dhobi Ghat, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acrps-5840-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Co. No.13/Chandi/2015 [In Ita No.224/Chandi/2015] (िनधा"रणवष" / Assessment Year: 2009-10) Shri Balwinder Singh Acit-Ward-1 बनाम/ Prop. M/S M.P. Traders Patiala. (Represented By L/R Shri Simranpal Singh) Vs. # 986/3 Dhobi Ghat, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acrps-5840-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकरअपीलसं./ Ita No.225/Chandi/2015 (िनधा"रणवष" / Assessment Year: 2009-10) Acit-Circle Patiala Shri Kamalpreet Singh बनाम/ Vs. Patiala. Prop. M/S Saran Enterprises 4, Dlf Shopping Complex, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acbps-1831-N (अपीलाथ"/Appellant) : (""थ" / Respondent)

For Appellant: Shri Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 120(1)Section 133ASection 143(2)Section 143(3)

ITO, Patiala vs. Sh. Balwinder Singh, Patiala

Appeal stands dismissed

ITA 224/CHANDI/2015[2009-10]Status: DisposedITAT Chandigarh04 Sept 2025AY 2009-10

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.224/Chandi/2015 (िनधा"रणवष" / Assessment Year: 2009-10) Acit-Circle Patiala Shri Balwinder Singh Patiala. Prop. M/S M.P. Traders बनाम/ Vs. (Represented By L/R Shri Simranpal Singh) # 986/3 Dhobi Ghat, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acrps-5840-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Co. No.13/Chandi/2015 [In Ita No.224/Chandi/2015] (िनधा"रणवष" / Assessment Year: 2009-10) Shri Balwinder Singh Acit-Ward-1 बनाम/ Prop. M/S M.P. Traders Patiala. (Represented By L/R Shri Simranpal Singh) Vs. # 986/3 Dhobi Ghat, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acrps-5840-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकरअपीलसं./ Ita No.225/Chandi/2015 (िनधा"रणवष" / Assessment Year: 2009-10) Acit-Circle Patiala Shri Kamalpreet Singh बनाम/ Vs. Patiala. Prop. M/S Saran Enterprises 4, Dlf Shopping Complex, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acbps-1831-N (अपीलाथ"/Appellant) : (""थ" / Respondent)

For Appellant: Shri Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 120(1)Section 133ASection 143(2)Section 143(3)

Sh. Kamalpreet Singh, Patiala vs. ACIT, Patiala

Appeal stands dismissed

ITA 185/CHANDI/2015[2009-10]Status: DisposedITAT Chandigarh04 Sept 2025AY 2009-10

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.224/Chandi/2015 (िनधा"रणवष" / Assessment Year: 2009-10) Acit-Circle Patiala Shri Balwinder Singh Patiala. Prop. M/S M.P. Traders बनाम/ Vs. (Represented By L/R Shri Simranpal Singh) # 986/3 Dhobi Ghat, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acrps-5840-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Co. No.13/Chandi/2015 [In Ita No.224/Chandi/2015] (िनधा"रणवष" / Assessment Year: 2009-10) Shri Balwinder Singh Acit-Ward-1 बनाम/ Prop. M/S M.P. Traders Patiala. (Represented By L/R Shri Simranpal Singh) Vs. # 986/3 Dhobi Ghat, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acrps-5840-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकरअपीलसं./ Ita No.225/Chandi/2015 (िनधा"रणवष" / Assessment Year: 2009-10) Acit-Circle Patiala Shri Kamalpreet Singh बनाम/ Vs. Patiala. Prop. M/S Saran Enterprises 4, Dlf Shopping Complex, Patiala. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acbps-1831-N (अपीलाथ"/Appellant) : (""थ" / Respondent)

For Appellant: Shri Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 120(1)Section 133ASection 143(2)Section 143(3)

Seema, Lucknow vs. Income Tax Officer-4(4), Lucknow

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

ITA 255/LKW/2025[2016-17]Status: DisposedITAT Lucknow29 Aug 2025AY 2016-17

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2016-17 Seema, Vs. Income Tax Officer-4(4), 349/276, Suppa House, Bazar Lucknow New Khala, Lucknow-226004 Pan:Ftyps6815K (Appellant) (Respondent) Assessee By: Sh. Saurabh Gupta, C.A. Revenue By: Sh. R.K. Agarwal, Cit Dr Date Of Hearing: 30.07.2025 Date Of Pronouncement: 29.08.2025 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A), Nfac Under Section 250 Of The Income Tax Act, 1961 On 14.09.2023, Dismissing The Appeal Of The Assessee, Filed Against The Orders Of The Ld. Ao Passed Under Section 143(3), On 11.12.2018. The Grounds Of Appeal Are As Under:- “1. That On The Facts & Circumstances Of The Case, The Order U/S 250 Passed By The Learned Commissioner Of Income Tax, (Appeals) Nfac Was Passed Without Providing Proper Opportunity To The Appellant, Which Is Against The Principles Of Natural Justice & Therefore, The Same Is Void Ab- Initio & Bad In Law. 2. That The Learned Commissioner Of Income Tax (Appeals) Nfac Has Erred In Law & On Facts & Circumstances Of The Case In Confirming The Disallowance Made By The Ld Assessing Officer U/S 40(A)(3) Of The Act Amounting To Rs 3,01,36,682/- Without Appreciating The Material On Record & The Facts Of The Case. 3. That The Learned Commissioner Of Income Tax (Appeals) Nfac Has Erred In Law & On Facts & Circumstances Of The Case In Confirming The Disallowance Under Section 40A(3) Without Giving Due Weightage To The Totality Of The Circumstances & Considerations Of Business Expediency Existing In The Present Case As Contemplated In Section 40A(3) Of The Act.

For Appellant: Sh. Saurabh Gupta, C.AFor Respondent: Sh. R.K. Agarwal, CIT DR
Section 143(3)Section 250Section 40Section 40A(3)