Section 57 of the Income Tax Act

Income-tax Act, 2025: s.93

Section 57 of the Income-tax Act, 1961 corresponds to section 93 (Deductions) of the Income-tax Act, 2025.

Read section 93 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 57 is CIT v. Andhra Pradesh State (200 Taxmann 220), cited in 348 of the 1,225 judgments on BharatTax that turn on this section.

Leading authorities on Section 57

CIT v. Andhra Pradesh State
200 Taxmann 220 · 2011 · High Court
348
citing judgments

Interest earned by a Co-operative Society from investing fixed deposits in banks is entitled to a deduction under Section 80P(2)(a)(i) of the Income-tax Act.

Kerala State Co-operative Agricultural and Rural Development Bank Ltd. v. Assessing Officer
154 Taxmann.com 305 · 2023 · Supreme Court
136
citing judgments

Section 80P(4) is not applicable to a cooperative bank unless it is classified as a 'bank' under the provisions of the Banking Regulation Act, 1949. For cooperative banks not meeting this definition, the deduction for interest earned from investments in cooperative societies is available under Section 80P(2)(d) of the Income-tax Act.

CIT v. Bankipur Club Ltd.
226 ITR 97 · 1997 · Supreme Court
125
citing judgments

The doctrine of mutuality applies only when there is complete identity between the contributors to a common fund and the participants in its surplus. Income received from non-members or distinct classes of members who do not share this identity is not covered by mutuality and is taxable.

Totgars Co-operative Sale Society Ltd. v. ITO
58 Taxmann.com 35 · 2015 · High Court
114
citing judgments

When a co-operative society earns interest on deposits with scheduled banks, this income is assessable under "Income from other sources" (Section 56), and the society is entitled to deduct related administrative and proportionate expenses under Section 57 to tax only the net interest income.

CIT v. Karnataka State Co-operative Apex Bank
251 ITR 194 · 2001 · Supreme Court
106
citing judgments

Interest income earned by a co-operative bank from statutory investments or mandatory deposits, which are essential for conducting its banking business, qualifies as business income and is exempt under Section 80P(2)(a)(i) of the Income-tax Act.

CIT v. V.P. Gopinathan
248 ITR 449 · 2001 · Supreme Court
66
citing judgments

Interest paid on a loan taken against the security of a fixed deposit cannot be set off against or reduced from the interest income earned on that fixed deposit. The Income-tax Act does not permit such netting.

79 Taxman 378/216 ITR 548 (Bom.) 4. CIT v. Macbrout Engineering (P.) Ltd.
52 Taxmann.com 219 · 2014 · High Court
43
citing judgments

If the Revenue accepts the Tribunal's decision for earlier years without challenge, it cannot assail the same decision in subsequent years, provided the facts are similar.

Seth R. Dalmia v. CIT
110 ITR 644 · 1977 · Supreme Court
40
citing judgments

An indirect connection between expenditure and income can be sufficient to establish the required nexus for deductibility under Section 57(iii). The connection need not be direct.

254(2) of the Act. In Honda Siel Power Products Ltd. v. CIT
295 ITR 466 · 2007 · Supreme Court
35
citing judgments

A mistake apparent from the record that prejudices a party is rectifiable under section 254(2) of the Act.

Cartini India Ltd. v. Addl. CIT & Anr.
314 ITR 275 · 2009 · High Court
34
citing judgments

Reopening an assessment based on a mere change of opinion, without any tangible material, is invalid. The Assessing Officer cannot withdraw an issue after considering the assessee's reply and then re-open the case on the same grounds.

Judgments on Section 57

Hotel Skyline Pvt. Ltd., Bharuch vs. Income Tax Officer, Ward-1(1), Bharuch

ITA 332/SRT/2022[2018-19]Status: DisposedITAT Surat26 Jun 2023AY 2018-19

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.331 & 332/Srt/2022 (िनधा"रणवष" / Assessment Years: (2017-18 & 2018-19) (Physical Court Hearing) Hotel Skyline Pvt. Ltd. Income Tax Officer, Skyline Building, Old N.H. No.8, Ward-1(1), Bharuch Vs. Near Hotel Maharaja, Bharuch- Income Tax Office, Station Road, 392001 Hari Kunj Building, Above Bank Of Baroda, Bharuch-356069 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaach 5317 A (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rasesh Shah, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 07/06/2023 घोषणाकीतारीख /Date Of Pronouncement : 26/06/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2017-18 & 2018-19, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi [In Short “Nfac/Ld. Cit(A)”] Dated 16.09.2022, Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (‘Ao’ For Short) Under Section 143(3) R.W.S 143(3A R/W.S 143(3B) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Vide Order Dated 06.12.2019 & 16.03.2021 Respectively.

For Appellant: Shri Rasesh Shah, C.AFor Respondent: Shri Vinod Kumar, Sr-.DR
Section 143(1)Section 143(3)Section 57

Hotel Skyline Pvt. Ltd., Bharuch vs. Income Tax Officer, Ward-1(1), Bharuch

ITA 331/SRT/2022[2017-18]Status: DisposedITAT Surat26 Jun 2023AY 2017-18

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.331 & 332/Srt/2022 (िनधा"रणवष" / Assessment Years: (2017-18 & 2018-19) (Physical Court Hearing) Hotel Skyline Pvt. Ltd. Income Tax Officer, Skyline Building, Old N.H. No.8, Ward-1(1), Bharuch Vs. Near Hotel Maharaja, Bharuch- Income Tax Office, Station Road, 392001 Hari Kunj Building, Above Bank Of Baroda, Bharuch-356069 "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Aaach 5317 A (अपीलाथ" /Appellant) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Rasesh Shah, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 07/06/2023 घोषणाकीतारीख /Date Of Pronouncement : 26/06/2023 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years 2017-18 & 2018-19, Are Directed Against The Separate Orders Passed By The National Faceless Appeal Centre, Delhi [In Short “Nfac/Ld. Cit(A)”] Dated 16.09.2022, Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (‘Ao’ For Short) Under Section 143(3) R.W.S 143(3A R/W.S 143(3B) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Vide Order Dated 06.12.2019 & 16.03.2021 Respectively.

For Appellant: Shri Rasesh Shah, C.AFor Respondent: Shri Vinod Kumar, Sr-.DR
Section 143(1)Section 143(3)Section 57

Naiyer Sultan, Kolkata vs. ADIT, Kolkata

Appeal of the assessee is allowed for statistical purposes

ITA 315/KOL/2023[2017-18]Status: DisposedITAT Kolkata23 May 2023AY 2017-18

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 315/Kol/2023 Assessment Year: 2017-19 Naiyer Sultan Adit - Cpc, Bangalore, Karnataka C/O Subash Agarwal & Associates, Vs Advocates Siddha Gibson 1, Gibson Lane Suite-213, 2Nd Floor Kolkata - 700069 [Pan : Auups6171N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri P.P. Barman, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 22/05/2022 घोषणा क" तारीख/Date Of Pronouncement : 23/05/2023 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dated 16/02/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2017-18. 2. The Sole Issue Taken By The Assessee In This Appeal Relates To The Summary Adjustment Made By The Cpc While Processing The Return Of Income U/S 143(1) Of The Act & Thereby Taking The Gross Receipts Of The Assessee From Job Work At Rs.17,01,701/- As Income Of The Assessee Instead Of Net Receipts Of Rs.1,32,144/- As Reflected In The Return Of Income. 2.1. Being Aggrieved By The Said Adjustment Made By The Cpc Assessee Preferred Appeal Before The Ld. Cit(A). However, Ld. Cit(A) Rejected The Claim Of The Assessee Observing That The Assessee In The Return Of Income Did Not Claim The Expenses U/S 57 Of The Act. That The Assessee Straight Away Claimed The Net Amount In The Return Of Income Whereas The Assessee Was

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R
Section 143(1)Section 250Section 57

Javaharlal S Dhariwal, Surat vs. ITO Ward 1(2)(2), Surat

In the result, appeal of the assessee is partly allowed

ITA 203/SRT/2020[2013-14]Status: DisposedITAT Surat28 Apr 2023AY 2013-14

Bench: Shri Pawan Singhआ.अ.सं./Ita No.203/Srt/2020 (Ay 2013-14) (Hearing In Physical Court) Javaharlal S Dhariwal Income Tax Officer, 886 Old Gidc, Nr. Bank Of Ward-1(2)(2), Surat-395001 Vs Baroda, Katargam, Surat- 395004 Pan No: Aaypd 4207 G अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee By Shri Mahul Shah, C.A राज"व क" ओर से /Revenue By Shri Vinod Kumar, Sr-Dr सुनवाई की तारीख/Date Of Hearing 02.02.2023 उ"घोषणा क" तार"ख/Date Of 28.04.2023 Pronouncement Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Assessee Is Directed Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-2, Surat [For Short To As “Ld.Cit(A)”] Dated 30.01.2020 For Assessment Year 2013- 14, Which In Turn Arises Out Assessment Order Passed By Income-Tax Officer-Ward-1(2)(2), Surat/Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 12.02.2016. The Assessee Has Raised The Following Grounds Of Appeal:- “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit(A) Has Erred In Confirming The Action Of Assessing Officer In Making A Disallowance Of Rs.3,45,378/- U/S 40(A)(Ia) Of The It Act 1961. Javaharlal S Dhariwal 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject The Learned Cit(A) Has Erred In Partly Confirming The Action Of Assessing Officer By Sustaining The Disallowance Of Rs.2,46,915/- Out Of Total Disallowance Of Rs.4,93,830/- On Account Of Machinery Salary Expenses. 3. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit(A) Has Erred In Confirming The Action Of Assessing Officer In Making Addition Of Rs.3,95,466/- Being Interest Expenses Claimed U/S 57 Of The Act.

Section 143(3)Section 194CSection 254(1)Section 40Section 57