CIT v. Smt Padma S. Bora

54 Taxmann.com 319High Court2015#5617 most cited

What is CIT v. Smt Padma S. Bora authority for?

A debt written off in the assessee's books as irrecoverable, which was advanced in the ordinary course of business, is allowable as a deduction. The court noted that the Tribunal may have made a mistake in reproducing the Commissioner's findings, but this did not raise a substantial question of law regarding the allowability of bad debts.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Smt Padma S. Bora · section 36(2)(i) · section 36(1)(vii) · bad debts · irrecoverable debt · written off · ordinary course of business · allowability of bad debts

Also reported as

355 ITR 368

Sections most often in play

Section 143(3)Section 36(1)(vii)Section 36(2)Section 147Section 148Section 37Section 56(2)(viib)Section 68

Issues it is cited on

section 36(2)(i)section 36(2)section 36(1)(vii)section 56(2)(viib)valuation of sharessection 36(1)section 36disallowance u/s 14asection 37section 37(1)section 14anotice under section 148

Judgments citing CIT v. Smt Padma S. Bora

Bharat Jayantilal Patel, Mumbai vs. Addl CIT RG 4(1), Mumbai

In the result, appeals of the assessee are partly allowed and appeal of the Revenue is dismissed

ITA 1513/MUM/2016[2011-12]Status: DisposedITAT Mumbai23 Apr 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri V.G. GindeFor Respondent: Shri B. Sriniwas
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 1513 & 1514/MUM/2016 (A.Ys: 2011-12 & 2012-13) Shri Bharat Jayantilal Patel v. Addl. C.I.T, Range – 4(1) 6th Floor, Aayakar Bhavan 3-3A, Church gate House, M.K.Road, Mumbai-400 020 32/34, Veer Nariman Road, Mumbai – 400 001 PAN No: AAAPP 6652 R (Appellant) (Respondent) ITA.No.1578/MUM/2016 (A.Y: 2011-12) D.C.I.T, Shri Bharat Jayantilal Patel v. Range – 4(1)(1) Room No. 640 3-3A, Church gate House, 6th Floor, Aayakar Bhavan 32/34, Veer Nariman…