TRF Ltd. v. CIT

323 ITR 397Supreme Court of India2010#71 most cited

What is TRF Ltd. v. CIT authority for?

For claiming deduction for bad debts under section 36(1)(vii) of the Income Tax Act, it is sufficient for the assessee to write off the debt as irrecoverable in its accounts, and it is not necessary to prove that the debt has actually become irrecoverable.

714

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2010 to 2026.

Also referred to as

TRF Ltd. v. CIT · section 36(1)(vii) · bad debts · deduction · irrecoverable · written off · assessee's accounts · income tax act

Also reported as

190 Taxmann 391230 CTR 14190 Taxmann.com 391

Sections most often in play

Section 143(3)Section 36(1)(vii)Section 147Section 14ASection 36(2)Section 148Section 40(a)(ia)Section 132

Issues it is cited on

section 36(2)section 36(1)(vii)business expediencysection 36(1)section 36commercial expediencyrevenue expendituredisallowance under section 14acapital expendituresection 28section 115jsection 14a

Judgments citing TRF Ltd. v. CIT

The Commissioner of Income Tax vs. M/S.Abb Ltd

In the result, both the substantial questions

ITA/134/2011HC Karnataka09 Jun 2020

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143(1)Section 143(2)Section 260Section 260ASection 46(2)

…assessee preferred appeals. The tribunal vide order dated 26.10.2010 inter alia held that writing off bad debt as irrecoverable in the accounts of the assessee is sufficient in view of law laid down by Supreme Court in ‘T.R.F LTD. VS. 6 CIT’, 323 ITR 397 and the assessee was entitled to write off an amount of Rs.3,50,81,381/- as bad debt. It was also held that the aforesaid amount should be treated as capital loss under Section 46(2) of the Act in view of the decision in the case of ‘CIT VS. JAI KRISHNA’, 231 ITR 108 (GUJ). Being aggrieved, the revenue is in appeal before us. 4. Learne…

Asian Theatres Private Limited, Hyderabad vs. Asst.Commissioner of Income Tax, Circle-13(1), Hyderabad

In the result, assessee’s appeal is treated as partly

ITA 1505/HYD/2017[2012-13]Status: DisposedITAT Hyderabad01 Jun 2020AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonyassessment Year: 2012-13

For Appellant: Sri P. Murali Mohan RaoFor Respondent: Sri Solgy Jose T. Kottaram, DR
Section 143(1)Section 143(3)Section 36

…debts and is not strictly applicable to the case on hand. 10. In the case of ECI Engg. & Construction Co. (Supra), it is the case of bad debts written off by the assessee following the decision of the Hon'ble Supreme Court in the case of TRF Ltd., vs. CIT (323 ITR 397) and it was held that the assessee does not have to establish beyond doubt that the debt had indeed become bad. 11. From the above decisions, it is clear that any debt which has become bad, can be written off as bad debt without having to establish that it has really become bad. In the case before us, the assessee has claimed to incurred Loss du…

ACIT, Circle- 2(2), New Delhi vs. Anant Raj Ltd., New Delhi

In the result assessee’s appeal is partly allowed and Revenue’s appeal is dismissed

ITA 5677/DEL/2017[2013-14]Status: DisposedITAT Delhi11 May 2020AY 2013-14

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri V.K. Bindal, CAFor Respondent: Shri Sanjay Goel, CIT-DR
Section 143(3)Section 36(1)(vii)Section 36(2)Section 4Section 50C

…uary, 2020 in ITA I.T.A. Nos.5169 & 5677/DEL/2017 33 No.1265 and 1469 of 2017, wherein the Hon’ble High Court after interpreting the Section 36(1)(vii) and Section 36(2) and relying upon the judgment of Hon’ble Supreme Court in the case of TRF Ltd. vs. CIT, 323 ITR 397 observed that, firstly, assessee need not required to establish/approve that debt has in fact become irrecoverable and it is sufficient that if the bad debt is written off irrecoverable in the account of the assessee; and secondly, the Court observed that there is no requirement under the Act that the bad debt has to accrue out of income under th…

Anant Raj Ltd, New Delhi vs. Addl.CIT, Range-2, Circle-2(2), New Delhi

In the result assessee’s appeal is partly allowed and Revenue’s appeal is dismissed

ITA 5169/DEL/2017[2013-14]Status: DisposedITAT Delhi11 May 2020AY 2013-14

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri V.K. Bindal, CAFor Respondent: Shri Sanjay Goel, CIT-DR
Section 143(3)Section 36(1)(vii)Section 36(2)Section 4Section 50C

…uary, 2020 in ITA I.T.A. Nos.5169 & 5677/DEL/2017 33 No.1265 and 1469 of 2017, wherein the Hon’ble High Court after interpreting the Section 36(1)(vii) and Section 36(2) and relying upon the judgment of Hon’ble Supreme Court in the case of TRF Ltd. vs. CIT, 323 ITR 397 observed that, firstly, assessee need not required to establish/approve that debt has in fact become irrecoverable and it is sufficient that if the bad debt is written off irrecoverable in the account of the assessee; and secondly, the Court observed that there is no requirement under the Act that the bad debt has to accrue out of income under th…

Chowdry Associates, New Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3298/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Mar 2020AY 2015-16

Bench: Sh. H. S. Sidhudr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Sh. Saras Kumar, Sr. DR
Section 143(3)Section 36(1)(vii)

…basis and bring these amounts to tax net. Hence, the advisory of the NSEL not to allow the bad debts claim would be legally untenable owing to the provisions of the Act, Circular of the CBDT and ruling of the Hon’ble Apex Court in the case of TRF Ltd. Vs CIT (323 ITR 397). 30. Further, we have also perused the order in the case of M/s Omni Lens Pvt. Ltd. in ITA No. 2818/Ahd./2010 wherein the matter was referred back to the file of the AO to examine the issue of speculation/non-speculation business after taking note of crucial aspect of actual delivery of the commodity, if any, as claimed and to ascertain as to h…

Deputy Commissioner of Income Tax 3(3)(2), Mumbai vs. Standard Industries Limited, Mumbai

In the result, these appeals are partly allowed for statistical purposes

ITA 7338/MUM/2017[2009-10]Status: DisposedITAT Mumbai02 Mar 2020AY 2009-10

Bench: Shri Shamim Yahya (Am) & Shri Ramlal Negi (Jm)

Section 250Section 28Section 37Section 48

…THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 7338/Mum/2017 (Assessment Year 2009-10) DCIT-3(3)(2) M/s. Standard Industries Ltd. Vs. Room No. 609 59, 1st Floor, The Arcade Aayakar Bhavan World Trade Centre M.K. Road Cuffe Parade, Colaba Mumbai-400 020. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 7262/Mum/2017 (Assessment Year 2009-10) M/s. Standard Industries Ltd. DCIT-3(3)(2) Vs. 59, 1st Floor, The Arcade Room No. 609 World Trade Centre Aayakar Bhavan Cuffe Parade, Colaba M.K. Road Mumbai-400 005. Mumbai-400 020. (Appellant) (Re…

The Louis Berger Group Inc., Gurgaon vs. DCIT, Int. Taxation, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 5739/DEL/2019[2014-15]Status: DisposedITAT Delhi28 Feb 2020AY 2014-15

Bench: Ms. Sushma Chowla & Dr.B.R.R.Kumar, Am

For Appellant: Sh. Gaurav Singhal &For Respondent: Sh. Saras Kumar, Sr.DR
Section 143(3)Section 36(1)(vii)Section 36(2)

…off during the year.” 4. The claim of the assessee is that the said deduction is to be allowed in the hands of the assessee while computing the income. In this regard, reliance was placed on the decision of Hon’ble Supreme Court in T.R.F.Ltd. vs CIT [2010] 323 ITR 397 (SC) wherein the Apex Court held that it is not necessary for a tax payer to establish that debt, has become irrecoverable. The Assessing Officer however, disallowed the claim of the assessee. The CIT(A) was of the view that to allow the claim, the debt written off should be bad debts, which was prior condition of admissibility of deduction u/s…

Bellsonica Auto Components India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

In the result, the appeal filed by the Revenue is dismissed and the

ITA 5946/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Feb 2020AY 2012-13

Bench: Shri Before Shri Bhavnesh Saini & Before Shri Before Shri Bhavnesh Saini & Bhavnesh Saini & Bhavnesh Saini & Shri Shri R.K. Pandashri Shri R.K. Pandar.K. Pandar.K. Panda

Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’A BENCH ’A ’A’ NEW DELHI ’A NEW DELHI NEW DELHI NEW DELHI BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER ITA No. ITA No.5844 5844/Del/201…

ACIT, Gurgaon vs. M/S. Bellsonica Auto Component India Pvt. Ltd., Gurgaon

In the result, the appeal filed by the Revenue is dismissed and the

ITA 5844/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Feb 2020AY 2012-13

Bench: Shri Before Shri Bhavnesh Saini & Before Shri Before Shri Bhavnesh Saini & Bhavnesh Saini & Bhavnesh Saini & Shri Shri R.K. Pandashri Shri R.K. Pandar.K. Pandar.K. Panda

Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’A BENCH ’A ’A’ NEW DELHI ’A NEW DELHI NEW DELHI NEW DELHI BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER ITA No. ITA No.5844 5844/Del/201…

Vantage Advertising Private Limited, Chennai vs. DCIT, Cir-12(2), Kolkata

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

ITA 23/KOL/2017[2010-2011]Status: DisposedITAT Kolkata26 Feb 2020AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 133(6)Section 251Section 36(1)(vii)

…ther, we note that the issue as to whether the assessee is required to justify the writing off the debts in the books of accounts as bad in the year has now been settled and decided by the decision of the Supreme Court in the case of TRF limited v. CIT (2010) 323 ITR 397 (SC) wherein it has been held that it is not necessary for the assessee to establish that the debt, in fact, 6 I.T.A. No. 23/Kol/2017 Vantage Advertising Pvt. Ltd. Assessment Year: 2010-11 has become irrecoverable and the accounting entry for write off is sufficient to claim the deduction for bad debts. The Hon’ble Supreme Court held as under:…

M/S Xalted Information Systems Private Limited, Bangalore vs. The Income Tax Officer Ward-7(1)(2), Bangalore

In the result, the appeal by the assessee is allowed

ITA 821/BANG/2019[2014-15]Status: DisposedITAT Bangalore26 Feb 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri A.K. Garodia

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri Manjeet Singh, Addl. CIT(DR)(ITAT), Bengaluru
Section 80Section 80I

…en shown as income in the earlier previous year. With regard to the condition that the assessee has not shown the debt to have become bad, the ld. counsel for assessee placed reliance on the decision of the Hon'ble Supreme Court in the case of TRF Ltd. Vs CIT 323 ITR 397 (SC) wherein the Hon’ble Supreme Court held that it is not necessary for the assessee to prove that the debt has become bad to claim deduction on account of bad debts written off. A mere writing off of the debt as bad in the books of account was sufficient to claim deduction u/s 36(1)(viii) of the Act. Page 17 of 18 The CBDT Circular No.12 of 20…

M/S. Spar Krognos Marketing Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessee are allowed

ITA 1375/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Feb 2020AY 2011-12

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 5436/Del/2014 : Asstt. Year : 2010-11 Ita No. 1375/Del/2016 : Asstt. Year : 2011-12 1. M/S Spar Krognos Marketing Vs Income Tax Officer, Pvt. Ltd., Exevo Building, G- Ward-9(1), 6/B-1, Mohan Cooperative New Delhi Industrial Estate, Mathura Road, New Delhi 2. C/O S S Kothari Mehta & Co. (Chartered Accountants), 146- 148, Tribhuvan Complex Ishwar Nagar, Mathura Road, New Delhi-110065 (Appellant) (Respondent) Pan No. Aaics2241J Assessee By : Sh. H. P. Agarwal, Ca Revenue By : Sh. Saras Kumar, Sr. Dr Date Of Hearing: 02.01.2020 Date Of Pronouncement: 20.02.2020

For Appellant: Sh. H. P. Agarwal, CAFor Respondent: Sh. Saras Kumar, Sr. DR
Section 194CSection 234BSection 244ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Ms. Sushma Chowla, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 5436/Del/2014 : Asstt. Year : 2010-11 ITA No. 1375/Del/2016 : Asstt. Year : 2011-12 1. M/s Spar Krognos Marketing Vs Income Tax Officer, Pvt. Ltd., Exevo Building, G- Ward-9(1), 6/b-1, Mohan Cooperative New Delhi Industrial Estate, Mathura Road, New Delhi 2. C/o S S Kothari Mehta & Co. (Chartered Accountants), 146- 148, Tribhuvan Complex Ishwar Nagar, Mathura Road, New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AAICS2241J Assessee by : Sh. H. P. Agarwal, CA Re…

M/S. Spar Krognos Marketing Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5436/DEL/2014[2010-11]Status: DisposedITAT Delhi20 Feb 2020AY 2010-11

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 5436/Del/2014 : Asstt. Year : 2010-11 Ita No. 1375/Del/2016 : Asstt. Year : 2011-12 1. M/S Spar Krognos Marketing Vs Income Tax Officer, Pvt. Ltd., Exevo Building, G- Ward-9(1), 6/B-1, Mohan Cooperative New Delhi Industrial Estate, Mathura Road, New Delhi 2. C/O S S Kothari Mehta & Co. (Chartered Accountants), 146- 148, Tribhuvan Complex Ishwar Nagar, Mathura Road, New Delhi-110065 (Appellant) (Respondent) Pan No. Aaics2241J Assessee By : Sh. H. P. Agarwal, Ca Revenue By : Sh. Saras Kumar, Sr. Dr Date Of Hearing: 02.01.2020 Date Of Pronouncement: 20.02.2020

For Appellant: Sh. H. P. Agarwal, CAFor Respondent: Sh. Saras Kumar, Sr. DR
Section 194CSection 234BSection 244ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Ms. Sushma Chowla, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 5436/Del/2014 : Asstt. Year : 2010-11 ITA No. 1375/Del/2016 : Asstt. Year : 2011-12 1. M/s Spar Krognos Marketing Vs Income Tax Officer, Pvt. Ltd., Exevo Building, G- Ward-9(1), 6/b-1, Mohan Cooperative New Delhi Industrial Estate, Mathura Road, New Delhi 2. C/o S S Kothari Mehta & Co. (Chartered Accountants), 146- 148, Tribhuvan Complex Ishwar Nagar, Mathura Road, New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AAICS2241J Assessee by : Sh. H. P. Agarwal, CA Re…

Shri Neelesh H. Agrawal, Ahmedabad vs. The Income Tax Officer, Ward-5(2)(5), Ahmedabad

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

ITA 2378/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad19 Feb 2020AY 2012-13

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita.No.2378/Ahd/2016 "नधा"रण वष"/ Asstt. Year: 2012-2013 Shri Neelesh H. Agrawal Ito, Ward-5(2)(5) B-609, Fairdeal House Ahmedabad. Vs Nr.Swastik Char Rata Ahmedabad Pan : Agopa 4893 R अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Nirav Popat, Ar Revenue By : Shri N.K.Goel, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 14/02/2020 घोषणा क" तार"ख /Date Of Pronouncement: 19 /02/2020 आदेश/O R D E R

For Appellant: Shri Nirav Popat, ARFor Respondent: Shri N.K.Goel, sr.DR
Section 143(1)Section 143(2)Section 250Section 40Section 69C

…ct become bad, and it is sufficient that the amounts has been accounted for in the earlier, and such amount has been written off subsequently on becoming irrecoverable. For this he relied upon judgment of Hon’ble Supreme Court in the case of TRF Ltd. Vs. CIT, 323 ITR 397 (SC). On the other hand, the ld.DR relied upon the orders of the Revenue authorities. 9. On due consideration of the above facts of the case, I find that there is no merit in the action of the Revenue for disallowance bad debts of Rs.52,087/-. Assessee has submitted before the ld.CIT(A), the amount of bad debts was pertaining sales made to Sai E…

Ge Capital Services India, New Delhi vs. DCIT, New Delhi

In the result, appeal filed by the learned assessing officer is dismissed

ITA 479/DEL/2011[2007-08]Status: DisposedITAT Delhi18 Feb 2020AY 2007-08

Bench: Shri Prashant Maharishia N D Shri K. Narasimha Chary

For Appellant: Shri Rohit Garg, AdvFor Respondent: Ms. Sushma Singh, [CIT] – DR
Section 143(3)Section 14ASection 45J

…decided this issue at page Nos. 19–21. The co-ordinate bench has given a finding that in that case the debt has actually been written off and hence allowed the claim of the assessee. The co-ordinate bench followed the decision of the Hon’ble Supreme Court in 323 ITR 397 T. R. F. LTD . v. COMMISSIONER OF INCOME TAX. The learned Departmental Representative could not dispute the applicability of above decision to the facts of the present year. In view of this respectfully following the decision of the co-ordinate bench for Assessment Year 2000-01, we allow ground No. 6 of the appeal. 24. Ground No. 7 of the appeal…

Shri Arvindkumar K, Patel, Ahmedabad vs. DCIT, Circle-3(2), Ahmedabad

In the result the appeal of the assessee is partly allowed

ITA 749/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad12 Feb 2020AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 749/Ahd/2018 "नधा"रण वष"/Asstt. Year: 2014-2015 Shri Arvindkumar K. Patel, D.C.I.T, 11, Nobles Residency, Vs. Cirle-3(2) Nr. Vrundavan Part-3, Ahmedabad. Thaltek,, Ahmedabad-380 059. Pan: Aehpp4874N

For Appellant: Shri S.N. Soparkar, with Smt. Arti N. Shah, A.RsFor Respondent: Shri O.P. Sharma, CIT.D.R
Section 131Section 36(1)(vii)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 749/AHD/2018 "नधा"रण वष"/Asstt. Year: 2014-2015 Shri Arvindkumar K. Patel, D.C.I.T, 11, Nobles Residency, Vs. Cirle-3(2) Nr. Vrundavan Part-3, Ahmedabad. Thaltek,, Ahmedabad-380 059. PAN: AEHPP4874N (Applicant) (Respondent) Assessee by : Shri S.N. Soparkar, with Smt. Arti N. Shah, A.Rs Revenue by : Shri O.P. Sharma, CIT.D.R सुनवाई क" तार"ख/Date of Hearing : 05/12/2019 घोषणा क" तार"ख /Date of Pronouncement: 12/02…

Sap India Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-6(1)(1), Bangalore

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

ITA 1909/BANG/2017[2012-13]Status: DisposedITAT Bangalore07 Feb 2020AY 2012-13

Bench: Shri A. K. Garodia & Smt. Beena Pillaiassessment Year : 2012-13 M/S. Sap India Pvt. Ltd., Commissioner Of Income Tax (Appeals), Wing A, 2Nd Floor, Tower-B, Bengaluru. Salarpuria Softzone, Sarjapur Vs. Outer Ring Road, Bellandur Post, Bengaluru – 560 103. Pan : Aaccs 7493 E Appellant Respondent Assessee By : Shri. Keerthi Narayan Iyengar, Ca Revenue By : Ms. Neera Malhotra, Cit (Dr)(Itat), Bengaluru Date Of Hearing : 16.12.2019 Date Of Pronouncement : 07.02.2020 O R D E R Per A.K. Garodiathis Appeal Is Filed By The Assessee & The Same Is Directed Against The Order Of Learned Cit(A)-6, Bengaluru, Dated 14.07.2017 For The Assessment Year 2012-13. 2. As Per The Grounds Raised By The Assessee, The First Issue Is Regarding Disallowance Of Asssessee’S Claim In Respect Of Bad Debts Written Of Amounting To Rs.38,51,30,000/- & The Second Issue Is Regarding Disallowance Of Depreciation Of Rs.4,35,598/-.

For Appellant: Shri. Keerthi Narayan Iyengar, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 36Section 36(2)

…909 /Bang/2017 Page 2 of 3 4. It was submitted before us in respect of Ground No. 1 i.e. about issue of bad debts written off, learned AR of the assessee placed reliance on the judgment of Hon’ble Apex Court rendered in the case of T.R.F. Ltd. as reported in 323 ITR 397. He also submitted that on pages 280 and 281 of the Paper Book is CBDT’s Circular No.12/2016 dated 30.05.2016 in which it is clarified that the claim of the assessee regarding writing off of bad debts is allowable if it is written off as irrecoverable in the books of the assessee and it fulfills the conditions stipulated in sub section (2) of sec…

DCIT, Cir-3(1), Kolkata vs. M/S Saregama India Ltd, Kolkata

ITA 473/KOL/2017[2006-07]Status: DisposedITAT Kolkata29 Jan 2020AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “ए” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member ITA No.309, 310 & 312/Kol/2017 Assessment Years :2003-04, 2004-05 & 2010-11 M/s Saregama India Ltd., V/s. DCIT, Circle-3(1), Aaykar Bhawvan, 7th 33, Jessore Road, Dum Dum, Kolkata-028 Floor, Kolkata-700 [PAN No. AAACT 9815 B] 069 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.470-473/Kol/2017 Assessment Years : 2003-04 to 2006-07 DCIT, Circle-3(1), V/s. M/s Saregama India Ltd., Aaykar Bhawvan, 4th 33, Jessore Road, Dum Floor, Room…

DCIT, Cir-3(1), Kolkata vs. M/S Saregama India Ltd, Kolkata

ITA 472/KOL/2017[2005-06]Status: DisposedITAT Kolkata29 Jan 2020AY 2005-06

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “ए” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member ITA No.309, 310 & 312/Kol/2017 Assessment Years :2003-04, 2004-05 & 2010-11 M/s Saregama India Ltd., V/s. DCIT, Circle-3(1), Aaykar Bhawvan, 7th 33, Jessore Road, Dum Dum, Kolkata-028 Floor, Kolkata-700 [PAN No. AAACT 9815 B] 069 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.470-473/Kol/2017 Assessment Years : 2003-04 to 2006-07 DCIT, Circle-3(1), V/s. M/s Saregama India Ltd., Aaykar Bhawvan, 4th 33, Jessore Road, Dum Floor, Room…

DCIT, Cir-3(1), Kolkata vs. M/S Saregama India Ltd, Kolkata

ITA 471/KOL/2017[2004-05]Status: DisposedITAT Kolkata29 Jan 2020AY 2004-05

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “ए” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member ITA No.309, 310 & 312/Kol/2017 Assessment Years :2003-04, 2004-05 & 2010-11 M/s Saregama India Ltd., V/s. DCIT, Circle-3(1), Aaykar Bhawvan, 7th 33, Jessore Road, Dum Dum, Kolkata-028 Floor, Kolkata-700 [PAN No. AAACT 9815 B] 069 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No.470-473/Kol/2017 Assessment Years : 2003-04 to 2006-07 DCIT, Circle-3(1), V/s. M/s Saregama India Ltd., Aaykar Bhawvan, 4th 33, Jessore Road, Dum Floor, Room…