352 ITR 0401 (applied) Commissioner of Income-tax v. Makpar Exports Pvt. Ltd.

SIEMENS LTD,MUMBAI vs. JCIT SP RG 30, MUMBAI

Accordingly ground raised by the assessee is allowed for statistical purposes

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 2018/Mum/2011 (निर्धारणवर्ा / Assessment Year: 1997-98)

…r claiming a deduction is that the debt should be written off in the books of account which condition is fulfilled in the assessee's case. In this regard, relied upon the following case laws:- > TRF Ltd. v. C1T 323 ITR 397 (SC) > CIT v. Samara India Pvt. Ltd. 356 ITR 12 (Del) > ITAT's decision in assessee's own case for AY 1998-99 > ITAT's decision in assessee's own case for AY 2000-01. 32. On the other hand, Ld. DR relied upon the orders passed by the lower authorities. 33. We have heard counsels for both the parties at length and we have also perused the material placed on record as well as the orders passed b…