Pr. CIT v. Shreno Ltd.

102 Taxmann.com 129High Court2019#8615 most cited

What is Pr. CIT v. Shreno Ltd. authority for?

When an amount is written off as a bad debt in the assessee's books, it is sufficient compliance for claiming it as a deduction under section 36(1)(vii) of the Income-tax Act, 1961, without requiring the assessee to prove that the debt has actually become bad or unrecoverable.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Also referred to as

Pr. CIT v. Shreno Ltd. · section 36(1)(vii) · bad debts · writing off · deductibility · proof of bad debt · Gujarat High Court

Sections most often in play

Section 36(1)(iii)Section 132Section 139Section 145(3)Section 147Section 250Section 36(1)(vii)Section 44AB

Issues it is cited on

book profitssection 10section 12previous yearprescribedpersoncompanysection 14indiatotal incomebusinessdocument

Judgments citing Pr. CIT v. Shreno Ltd.

DCIT, Cen Cir 2(2), Chennai vs. Jayapriya Company, Chennai

In the result, both the appeals of the Revenue are dismissed and

ITA 1252/CHNY/2025[2022-23]Status: DisposedITAT Chennai12 Sept 2025AY 2022-23

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.G. Baskar, AdvocateFor Respondent: Mrs. Yamuna, CIT
Section 132Section 139Section 147Section 148Section 250

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1251 & 1252/Chny/2025 & Cross-Objection Nos.43 & 44/Chny/2025 िनधा"रण वष"/Assessment Years: 2021-22 & 2022-23 v. The DCIT, Jayapriya Company, Central Circle-2(2), 37, Sivavishnu Complex, Chennai. II Floor, T. Nagar H.O, Chennai-600 017. [PAN: AAHFJ 0958 M] (अपीलाथ"/Appellant) (""यथ"/Respondent/Cross- Objector) Department by : Mrs. Yamun…

DCIT, CC2(2), Chennai vs. Jayapriya Company, Chennai

In the result, both the appeals of the Revenue are dismissed and

ITA 1251/CHNY/2025[2021-22]Status: DisposedITAT Chennai12 Sept 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.G. Baskar, AdvocateFor Respondent: Mrs. Yamuna, CIT
Section 132Section 139Section 147Section 148Section 250

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1251 & 1252/Chny/2025 & Cross-Objection Nos.43 & 44/Chny/2025 िनधा"रण वष"/Assessment Years: 2021-22 & 2022-23 v. The DCIT, Jayapriya Company, Central Circle-2(2), 37, Sivavishnu Complex, Chennai. II Floor, T. Nagar H.O, Chennai-600 017. [PAN: AAHFJ 0958 M] (अपीलाथ"/Appellant) (""यथ"/Respondent/Cross- Objector) Department by : Mrs. Yamun…

Atul Limited, Ahmedabad vs. The ACIT, Circle-1(1)(1), Ahmedabad

In the result, the appeal is partly allowed

ITA 38/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad08 May 2025AY 2017-18

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokarasstt.Year : 2017-18 Atul Limited Acit, Cir.1(1)(1) Atul House, Gi Patel Mark Vs Ahmedabad. Mithila Society, Ahmedabad. Pan : Aabca 2390 M (Applicant) (Responent) Assessee By : Shri Bandish Soparkar, Ar : Shri Prathvi Raj Meena, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 01/05/2025 घोषणा क" तारीख /Date Of Pronouncement: 08/05/2025 आदेश/O R D E R आदेश आदेश आदेश

For Appellant: Shri Bandish Soparkar, AR
Section 115JSection 143(3)Section 144CSection 144C(13)Section 144C(5)Section 14ASection 35Section 40Section 9(1)(vii)Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2017-18 Atul Limited ACIT, Cir.1(1)(1) Atul House, GI Patel Mark Vs Ahmedabad. Mithila Society, Ahmedabad. PAN : AABCA 2390 M (Applicant) (Responent) Assessee by : Shri Bandish Soparkar, AR : Shri Prathvi Raj Meena, CIT-DR Revenue by सुनवाई क" तारीख/Date of Hea…

Aurobindo Pharma Ltd., Hyd, Hyderabad vs. DCIT, Central Circle-1(2), Hyd, Hyderabad

In the result, appeal of the assessee is allowed

ITA 786/HYD/2016[2009-10]Status: DisposedITAT Hyderabad18 Aug 2022AY 2009-10

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri P.V.S.S.Prasad, ARFor Respondent: Shri Solgy Kottaram, CIT-DR
Section 143(3)Section 153ASection 36(1)(vii)Section 92C

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 786/Hyd/2016 (िनधा"रण वष" / Assessment Year: 2009-10) M/s. Aurobindo Pharma Vs. Deputy Commissioner of Ltd., Income Tax, Hyderabad Central Circle-1(2), [PAN No. AABCA7366H] Hyderabad अपीलाथ" / Appellant "" यथ" / Respondent िनधा""रती "ारा/Assessee by: Shri P.V.S.S.Prasad, AR राज" व "ारा/Revenue by: Shri Solgy Kottaram, CIT-DR सुनवाई की तारीख/Date of hearing: 28/07/2022 घोषणा की तारीख/Pronouncement…

K Patel International, Ankleshwar vs. ACIT, Circle-2, Bharuch

In the result, this appeal of the assessee is allowed

ITA 187/SRT/2020[2013-14]Status: DisposedITAT Surat01 Jun 2022AY 2013-14

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainik Patel International, A.C.I.T., Residential Plot 64, Gidc, Circle-2, Vs. Ankleshwar-393002. Bharuch. Pan No. Aacfk 7262 Q Appellant/ Assessee Respondent/ Revenue

Section 254(1)Section 28Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER K Patel International, A.C.I.T., Residential Plot 64, GIDC, Circle-2, Vs. Ankleshwar-393002. Bharuch. PAN No. AACFK 7262 Q Appellant/ assessee Respondent/ revenue Assesseerepresented by Shri Surendra Modiani, CA Respondent represented by Shri Abhishek Gautam, Sr.DR Date of hearing 01/06/2022 Date of pronouncement 01/06/2022 Order under section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of learned…

The ACIT, Vapi Circle, Vapi vs. M/S. N.R. Agarwal Industries Ltd., Vapi

In the result the ground No

ITA 1526/AHD/2016[2011-12]Status: DisposedITAT Surat05 Jul 2021AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) I.T.(Ss)A’S No.14,15,16/Ahd/2016, Ita’S No.1302,1303& 3032/Ahd/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The Acit/Dcit, Circle-3, Plot No.169 To 169, Phase No.1, Surat. Gidc, Vapi. [Pan: Aaacn 7721 N] अपीलाथ" / Appellant ""थ"/Respondent

Section 132Section 143(3)Section 153ASection 40Section 80I

…आयकरअपीलीयअिधकरण, सुरत"ायपीठ, सुरत INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual Hearing) I.T.(SS)A’s No.14,15,16/AHD/2016, ITA’s No.1302,1303& 3032/AHD/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The ACIT/DCIT, Circle-3, Plot No.169 to 169, Phase No.1, Surat. GIDC, Vapi. [PAN: AAACN 7721 N] अपीलाथ" / Appellant ""थ"/Respondent आ.अ.सं./I.T.(SS).A’s No. 46,47,48,49,1526 & 1527/Ahd/2016 िनधा"रणवष"/Assessment Years: 2007-08 to 2012-13 The ACIT/DCIT, Circle-3, Surat…

N.R. Agarwal Industries Ltd., Vapi vs. The Asstt. Commissioner of Income Tax, Circle-3, Surat

In the result the ground No

ITA 1302/AHD/2016[2011-12]Status: DisposedITAT Surat05 Jul 2021AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) I.T.(Ss)A’S No.14,15,16/Ahd/2016, Ita’S No.1302,1303& 3032/Ahd/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The Acit/Dcit, Circle-3, Plot No.169 To 169, Phase No.1, Surat. Gidc, Vapi. [Pan: Aaacn 7721 N] अपीलाथ" / Appellant ""थ"/Respondent

Section 132Section 143(3)Section 153ASection 40Section 80I

…आयकरअपीलीयअिधकरण, सुरत"ायपीठ, सुरत INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual Hearing) I.T.(SS)A’s No.14,15,16/AHD/2016, ITA’s No.1302,1303& 3032/AHD/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The ACIT/DCIT, Circle-3, Plot No.169 to 169, Phase No.1, Surat. GIDC, Vapi. [PAN: AAACN 7721 N] अपीलाथ" / Appellant ""थ"/Respondent आ.अ.सं./I.T.(SS).A’s No. 46,47,48,49,1526 & 1527/Ahd/2016 िनधा"रणवष"/Assessment Years: 2007-08 to 2012-13 The ACIT/DCIT, Circle-3, Surat…

Gujarat Power Corporation Limited-Gpcl, Ahmedabad vs. The Dy.Commissioner of Income Tax, Gandhinagar

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 162/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad04 May 2021AY 2015-16
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri R.R. Makwana, Sr. D.R
Section 10(34)Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2015-16 Gujarat Power The DCIT, Corporation Ltd. Gandhinagar Circle, PAN: AAACG5596J Vs Gandhinagar (Appellant) (Respondent) Revenue by: Shri R.R. Makwana, Sr. D.R. Assessee by: Shri S.N. Soparkar, A.R. Date of hearing : 19-04-2021 Date of pronouncement : 04-05-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2015-16, arises from order of the CIT(A), Gandhinagar, Ahmedab…

Turakhia Overseas Pvt.Ltd., Ahmedabad vs. The DCIT. Circle 4(1)(2), Ahmedabad

In the result, the appeal of the assessee is partly allowed

ITA 1852/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad09 Oct 2020AY 2014-15
For Appellant: Shri Shri Parin Shah, A.RFor Respondent: Shri L.P. Jain, Sr. D.R
Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Assessment Year 2014-15 Turakhia Overseas Pvt. The Dy. Commissioner Ltd. B-203, Pushpavan of Income Tax, Apartments, Opp. Ruchi Vs Cir-4(1)(2), Ahmedabad Bunglows, Bodakdev, (Respondent) Ahmedabad-380054 PAN: AAACT5636N (Appellant) Revenue by: Shri L.P. Jain, Sr. D.R. Assessee by: Shri Shri Parin Shah, A.R. Date of hearing : 09-09-2020 Date of pronouncement : 09-10-2020 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for…

Gujarat Power Corporation Limited-Gpcl, Ahmedabad vs. The Dy. Commissioner of Income Tax, Gandhinagar Circle, Gandhinagar

In the result, the assessee’s appeal is allowed

ITA 2332/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad20 Sept 2019AY 2014-15

Bench: Shri O. P. Meena& Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate with Parin ShahFor Respondent: 17.09.2019
Section 10Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI O. P. MEENA, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 2332/Ahd/2017 (Assessment Year : 2014-15) Gujarat Power Corp. Ltd. Vs. Income Tax Officer, (GPCL), Block No.8, Sixth Ward – 5, Floor, Udhyog Bhavan, GH Gandhinagar Road, Sector -11, Gandhinagar. [PAN No. AAACG 5596 J] (Appellant) (Respondent) .. Appellant by : Shri S. N. Soparkar, Sr. Advocate with Parin Shah Shri L. P. Jain, Sr. D.R. Respondent by : 17.09.2019 Date of Hearing Date of Pronouncement 20.09.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instan…

Gujarat Power Corporation Ltd. - Gpcl, Ahmedabad vs. The JCIT, Gandhinagar Range, Gandhinagar

In the result, Revenue’s appeal is dismissed and assessee’s both appeals are partly allowed

ITA 1928/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad10 Jul 2019AY 2012-13

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Uma Shankar Prasad, Sr. D.RFor Respondent: Shri S. N. Soparkar & Parin Shah, A.R
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asstt. Appeal(s) by Nos. Year(s) Appellant vs. Respondent Appellant Respondent 1. 1172/Ahd/2016 2011-12 Joint Commissioner of Gujarat Power Corporation Ltd., 6th Income Tax (OSD), Gandhinagar Floor, Block No.8, Udhyog Bhavan, Sector – 11, Gandhinagar – 382 011. PAN No. AAACG 5596 J 2. 1361/Ahd/2016 2011-12 Gujarat Power Joint Commissioner of Corporation Ltd., 6th Income Tax (OSD), Floor, Block No.8, Gandhinagar. Udhyog Bhavan, Sector – 11, Gandhinagar – 382 011.…

Gujarat Power Corporation Ltd., -Gpcl, Ahmedabad vs. The JCIT, Gandhinagar Range, Gandhinagar

In the result, Revenue’s appeal is dismissed and assessee’s both appeals are partly allowed

ITA 1361/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad10 Jul 2019AY 2011-12

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Uma Shankar Prasad, Sr. D.RFor Respondent: Shri S. N. Soparkar & Parin Shah, A.R
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asstt. Appeal(s) by Nos. Year(s) Appellant vs. Respondent Appellant Respondent 1. 1172/Ahd/2016 2011-12 Joint Commissioner of Gujarat Power Corporation Ltd., 6th Income Tax (OSD), Gandhinagar Floor, Block No.8, Udhyog Bhavan, Sector – 11, Gandhinagar – 382 011. PAN No. AAACG 5596 J 2. 1361/Ahd/2016 2011-12 Gujarat Power Joint Commissioner of Corporation Ltd., 6th Income Tax (OSD), Floor, Block No.8, Gandhinagar. Udhyog Bhavan, Sector – 11, Gandhinagar – 382 011.…

The Joint Commissioner of Income Tax(OSD), Gandhinagar vs. Gujarat Power Corporation Ltd., Gandhinagar

In the result, Revenue’s appeal is dismissed and assessee’s both appeals are partly allowed

ITA 1172/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad10 Jul 2019AY 2011-12

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Uma Shankar Prasad, Sr. D.RFor Respondent: Shri S. N. Soparkar & Parin Shah, A.R
Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asstt. Appeal(s) by Nos. Year(s) Appellant vs. Respondent Appellant Respondent 1. 1172/Ahd/2016 2011-12 Joint Commissioner of Gujarat Power Corporation Ltd., 6th Income Tax (OSD), Gandhinagar Floor, Block No.8, Udhyog Bhavan, Sector – 11, Gandhinagar – 382 011. PAN No. AAACG 5596 J 2. 1361/Ahd/2016 2011-12 Gujarat Power Joint Commissioner of Corporation Ltd., 6th Income Tax (OSD), Floor, Block No.8, Gandhinagar. Udhyog Bhavan, Sector – 11, Gandhinagar – 382 011.…

Pr. CIT v. Shreno Ltd. (102 Taxmann.com 129) — Cited in 13 Judgments | BharatTax