SUNDARAM FINANCE LIMITED,CHENNAI vs. DCIT,CIRCLE-1,LTU, CHENNAI
ITA 636/CHNY/2023[2018-19]Status: DisposedITAT Chennai28 Jun 2024AY 2018-19
Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)
For Appellant: Shri. R. vijayaraghavan, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(3)
…7-: ITA. Nos:07, 08, 09, 26, 27, 28, 79, 80 & 81/Chny/2022 ITA No: 636/Chny/2023 assessee should be the same who originally claimed deduction of bad-debts written off. This was as per the decision of Hon’ble Madras High Court in the case of CIT vs. PK Kaimal 123 ITR 755 (Mad). Since the amalgamating company was no more in existence, such recoveries would not be taxable in the hands of the assessee. However, distinguishing the cited case-law, the AO held that Sec.41(1)(b) of the Act, shall apply to the successor of business also. The bad-debts, having been allowed as expenditure in the predecessor’s hand, the suc…