How many judgments cite Catholic Syrian Bank Ltd. v. CIT?

326 judgments on BharatTax cite Catholic Syrian Bank Ltd. v. CIT (343 ITR 270), spanning 2012 to 2026.

Which sections of the Income Tax Act does Catholic Syrian Bank Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 36(1)(vii), Section 36(1)(viia), Section 14A, Section 143(3), Section 37(1), Section 36(1)(viii).

Catholic Syrian Bank Ltd. v. CIT

343 ITR 270Supreme Court of India2012#235 most cited

What is Catholic Syrian Bank Ltd. v. CIT authority for?

For a bad debt deduction under Section 36(1)(vii), the debt must be actually written off as irrecoverable in the assessee's accounts, distinct from merely making a provision for bad and doubtful debts. The assessee bears the onus to satisfy the conditions under both Section 36(1)(vii) and Section 36(2) of the Income-tax Act.

326

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2026.

Also referred to as

Catholic Syrian Bank Ltd. v. CIT · Section 36(1)(vii) · Section 36(1)(viia) · bad debt deduction · actual write-off · provision for bad and doubtful debts · irrecoverable debt · Section 36(2) · banking companies · TRF Ltd distinguished · Southern Technologies Ltd followed

Also reported as

206 Taxmann 1823 SCC 784

Sections most often in play

Section 36(1)(vii)Section 36(1)(viia)Section 14A Section 143(3)Section 37(1)Section 36(1)(viii)Section 115JB Section 250

Read the full judgment

Issues it is cited on

section 36(2)(v)section 41(4)section 36(1)(viia)section 36(2)section 36(1)(v)section 36(1)(viii)section 46 section 36(1)(vii)section 35d section 10(34)eligible business interest on securities

Judgments citing Catholic Syrian Bank Ltd. v. CIT

ACIT, Mangalore vs. M/S Corporation Bank, Mangalore

In the result, appeal of the revenue stands dismissed

ITA 1264/BANG/2013[2011-12]Status: DisposedITAT Bangalore11 Mar 2015AY 2011-12

Bench: Shri Rajpal Yadav & Shri Abraham P George

For Appellant: Shri S. Ananthan, CAFor Respondent: Dr. P.K.Srihari, Addl.CIT

Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viiia)

…of Rs.423,79,66,948/- made by the assessee under section 36(1)(viia) the actual provision made for rural debts in the books was only Rs.37,44,67,183/-. Thereafter, relying on the decision of the Hon’ble Apex Court in the case of Catholic Syrian Bank Vs CIT 343 ITR 270 and also of the decision of the Hon’ble Punjab & Haryana High Court in the case of State Bank of Patiala Vs CIT 272 ITR 54. Learned AO concluded that the claim made under section 36(1)(viia) had to be restricted to actual provision for bad and doubtful rural debts made by the assessee in the books of accounts. He therefore, restricted the cl…

Vijaya Bank, Bangalore vs. Addl.C.I.T., Bangalore

In the result the appeal by the Assessee is allowed

ITA 653/BANG/2012[2008-09]Status: DisposedITAT Bangalore27 Feb 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2008-09

For Appellant: Shri S.Ananthan and Smt.Lalitha Rameswaran, CAsFor Respondent: Shri O.P.Yadav, CIT-III (DR)

Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER Assessment year : 2008-09 The Joint Commissioner of Vs. M/s. Vijaya Bank, Income Tax, (LTU), No.41/2, M.G.Road, Bangalore. Bangalore-5600 085. PAN: AAACV 4791J APPELLANT RESPONDENT Assessment year : 2008-09 M/S.Vijaya Bank, Vs. The Addl. Commissioner of No.41/2, M.G.Road, Income Tax, (LTU), Bangalore-5600 085. Bangalore. PAN: AAACV 4791J APPELLANT RESPONDENT Revenue by : Shri O.P.Yadav, CIT-III (DR) Assessee by : Shri S.Ananthan and Smt.Lalitha Rameswaran, CAs Date…

JCIT, Bangalore vs. M/S Vijaya Bank, Bangalore

In the result the appeal by the Assessee is allowed

ITA 578/BANG/2012[2008-09]Status: DisposedITAT Bangalore27 Feb 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2008-09

For Appellant: Shri S.Ananthan and Smt.Lalitha Rameswaran, CAsFor Respondent: Shri O.P.Yadav, CIT-III (DR)

Section 36(1)(viia)

Commissioner of Income Tax-I vs. Angelique International Ltd

ITA/280/2013HC Delhi23 Sept 2013

Section 260ASection 40Section 5Section 5(2)Section 9Section 9(1)(i)Section 9(1)(vii)

…c situation and, therefore, validly issued under Section 119 of the Income Tax Act. As such, the circular would be binding on the Department.” 8. Referring to this decision, in Catholic Syrian Bank Limited versus Commissioner of Income Tax, (2012) 3 SCC 784, it has been observed that the Central Board of Direct Taxes has statutory right to issue circulars under Section 119 of the Act to explain or tone down the rigours of law and to ensure fair enforcement of the provisions. Circulars issued have force of law and are binding of the Income Tax authorities though they cannot be enforced adversely…

The Commissioner of Income Tax vs. M/S Vijaya Bank

ITA/63/2007HC Karnataka31 Oct 2012

Bench: B.V.PINTO,K.SREEDHAR RAO

Section 260Section 36(1)Section 36(1)(viia)

…1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 31ST DAY OF OCTOBER, 2012 PRESENT THE HON’BLE MR.JUSTICE K. SREEDHAR RAO AND THE HON’BLE MR.JUSTICE B.V.PINTO ITA NOS.63 OF 2007 C/W 65 OF 2007 IN ITA NO.63 OF 2007 BETWEEN 1. THE COMMISSIONER OF INCOME - TAX C.R.BUILDING QUEENS ROAD BANGLAORE 2. THE DEPUTY COMMISSIONER OF INCOME - TAX CIRCLE-12(3) C.R.BUILDING QUEENS ROAD BANGALORE ... APPELLANTS (BY SRI. K V ARAVIND, ADV.) AND M/S VIJAYA BANK NO.41/2, M.G.ROAD, BANGALORE- 560 001 ... RESPOND…

The Commissioner of Income Tax vs. Ing Vysya Bank Ltd

In the result, this appeal is allowed in part,

ITA/2886/2005HC Karnataka06 Jun 2012

Bench: B.MANOHAR,D.V.SHYLENDRA KUMAR

Section 143Section 260Section 36(1)(vii)Section 37(2)Section 80M

…he revenue and Sri Parthasarathy, learned counsel for the assessee, have submitted that, the question has to be examined in the light of the judgment of the Supreme Court in the case of CATHOLIC SYRIAN BANK LTD vs COMMISSIONER OF INCOME TAX, THRISSUR [(2012) 343 ITR 270. Accordingly, we answer the question in the negative, set aside the finding of the tribunal on this aspect, but nevertheless, remand the matter to the assessing officer, to reexamine this question afresh in the wake of the law as declared by the Supreme Court in the case of CATHOLIC SYRIAN BANK LTD [supra] by applying the law as expounded by the…