Vijaya Bank v. CIT

323 ITR 166Supreme Court of India2010#188 most cited

What is Vijaya Bank v. CIT authority for?

A provision for bad and doubtful debts debited to the profit and loss account and reduced from advances on the balance sheet constitutes a write-off for deduction purposes. This is true even if individual debtor accounts are not closed.

392

judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2011 to 2026.

Also referred to as

Vijaya Bank v. CIT · section 36(1)(vii) · write off bad debts · provision for doubtful debts · deduction for bad debts · profit and loss account · balance sheet · advances · loans

Also reported as

190 Taxmann 257231 CTR 209

Sections most often in play

Section 36(1)(vii)Section 143(3)Section 14ASection 115JBSection 37(1)Section 36(1)(viia)Section 32(1)(iia)Section 10(34)
Read the full judgment

Issues it is cited on

section 36(2)(v)section 41(4)section 36(1)(viia)section 36(1)(vii)section 36(2)section 36(1)(viii)section 115jb(2)additional depreciationsection 10(34)book profitssection 41section 115j

Judgments citing Vijaya Bank v. CIT

M/S. Trio Elevators Company (India) Ltd., Ahmedabad vs. The Dy. CIT, Circle-4(1)(2), Ahmedabad

In the result the appeal of the assessee is allowed

ITA 1726/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad23 Mar 2022AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 1725-1726/Ahd/2019 िनधा"रण वष"/Asstt. Years: (2010-11 & 2011-12) M/S. Trio Elevators Company (India)Ltd., D.C.I.T., 404, Shivam Complex, Vs. Circle-4(1)(2), Bhuyangdev Cross Road, Gandhinagar. Sola Road, Ghatlodiya, Ahmedabad. Pan: Aacct4923E

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R
Section 36(2)Section 37

…he AO was of the view that the assessee has just created the provision for doubtful debts and advances which cannot be allowed as a deduction. According to the AO, as per the principle laid down by the Hon’ble SC in the case of Vijaya Bank Vs. CIT reported in 323 ITR 166 is different from the present facts of the case in as much as the word provision was not used by the bank while writing off the bad debts. 3.1 The AO also observed that the conditions specified u/s 36(2) of the Act, with respect to the provision for doubtful advances has not been complied with, therefore the same cannot be allowed as deduction.…

M/S. Trio Elevators Company (India) Ltd., Ahmedabad vs. The Dy. CIT, Circle-4(1)(2), Ahmedabad

In the result the appeal of the assessee is allowed

ITA 1725/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad23 Mar 2022AY 2010-11

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 1725-1726/Ahd/2019 िनधा"रण वष"/Asstt. Years: (2010-11 & 2011-12) M/S. Trio Elevators Company (India)Ltd., D.C.I.T., 404, Shivam Complex, Vs. Circle-4(1)(2), Bhuyangdev Cross Road, Gandhinagar. Sola Road, Ghatlodiya, Ahmedabad. Pan: Aacct4923E

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R
Section 36(2)Section 37

…he AO was of the view that the assessee has just created the provision for doubtful debts and advances which cannot be allowed as a deduction. According to the AO, as per the principle laid down by the Hon’ble SC in the case of Vijaya Bank Vs. CIT reported in 323 ITR 166 is different from the present facts of the case in as much as the word provision was not used by the bank while writing off the bad debts. 3.1 The AO also observed that the conditions specified u/s 36(2) of the Act, with respect to the provision for doubtful advances has not been complied with, therefore the same cannot be allowed as deduction.…

Mukand Ltd, Mumbai vs. DCIT 3(2), Mumbai

In the result, the appeal filed by the assessee ITA no 5879/M/2019 is dismissed and ITA

ITA 1626/MUM/2012[2006-07]Status: DisposedITAT Mumbai17 Mar 2022AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Ms. Vasanti Patel. ARFor Respondent: Mr. S.N. Kabra.DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14A

…see assessed u/s. 115JB of the Act is liable for payment of advance tax however not liable for payment of interest u/s.234B and 234C of the Act?" ITA Nos. 1626/Mum/2012 & 5879/M/2019- Mukund Limited. 2. The Apex Court in the case of Vijaya Bank v. CIT [2010] 323 ITR 166/190 Taxman 257 (SC) has held that the assessee is entitled to the benefit of rejection under Section 36(1)(vii) of the Income Tax Act, 1961 (for short ‘the Act) when there is an actual write off by the assessee in its book. This Court in the case of CIT v. Yokogawa India Ltd. (2012) 204 Taxman 305/17 taxmann.com 15 (Kar.) has held adjustment of p…

ACIT Circle-2 (1)(1), Mumbai vs. M/S Madura Garments Lifestyle Retail Co. Ltd (Now Merged With Aditya Birla Finance Ltd), Mumbai

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

ITA 96/MUM/2020[2014-15]Status: DisposedITAT Mumbai16 Mar 2022AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Amarjit Singh () Assessment Year: 2014-15 Acit, Circle-2(1)(1), M/S Madura Garments Lifestyle Room No. 561, 5Th Floor, Aayakar Vs. Retail Co. Ltd. (Now Merged With Bhavan, M.K. Road, Aditya Birla Finance Ltd.), Mumbai-400020. 18Th Floor, One Indiabulls Centre, Tower-1, Senapati Bapat Marg, Elphinstone Road, Mumbai-400013. Pan No. Aafcm 0483 M Appellant Respondent Assessment Year: 2014-15 Aditya Birla Finance Ltd., Dy. Cit Circle-2(1)(1), (Successor Of M/S Madura Vs. Room No. 561, 5Th Floor, Aayakar Garments & Lifestyle Retail Bhavan, M.K. Road, Company Ltd.) Mumbai-400020. 18Th Floor, One Indiabulls Centre, Tower-1, Senapati Bapat Marg, Elphinstone Road, Mumbai-400013. Pan No. Aafcm 0483 M Appellant Respondent Assessee By : Mr. Yogesh Thar & Mr. Jishaan Jain, Ars Revenue By : Mr. S.N. Kabra, Dr Date Of Hearing : 22/02/2022 Date Of Pronouncement : 16/03/2022

For Appellant: Mr. Yogesh Thar &For Respondent: Mr. S.N. Kabra, DR
Section 14ASection 37(1)

…of the income and therefore, he issued show cause to the assessee as why such provision should not be disallowed. The assessee contended that in view of the decision of the Hon’ble Supreme Court in the case M/s Aditya Birla Finance Ltd. of Vijay bank Vs CIT (323 ITR 166), it was not necessary for the purpose of writing off the bad debt to pass the corresponding entries in the individual account of each and every debtor and corresponding credit is made in the “bad Debt Reserve Account. “The Ld. Assessing Officer rejected the contention of the assessee. The Ld. CIT(A) confirmed the disallowance observing as under:…

Joint Commissioner of Income Tax, Ltu, Bengaluru vs. M/S. Vijaya Bank, Bengaluru

In the result, the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 1834/BANG/2018[2014-15]Status: DisposedITAT Bangalore11 Mar 2022AY 2014-15

Bench: Shri George George K & Ms. Padmavathy Sassessment Year : 2014-15

For Appellant: Shri Ananthan, C.A &For Respondent: Shri Pradeep Kumar, CIT(DR)
Section 115JSection 143(3)Section 234DSection 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)Section 37(1)(vii)

…d form the advances in the Balance Sheet. In support of the assessee's claim for write off of bad debts, the learned Authorised Representative placed reliance on the decision of the Hon'ble Apex Court in the assessee's own case i.e. Vijaya Bank Vs. CIT (2010) 323 ITR 166 (SC). 5.2.2 The learned Authorised Representative contended that the reliance placed by the authorities below on the decision of the Hon'ble Apex Court in the case of Southern Technologies Limited (supra) is not applicable as the facts in this cited case are totally different. It is submitted that the cited decision has been noted by the Hon'ble…

ACIT, Circle- 19(1), New Delhi vs. Oriental Bank of Commerce, Gurgaon

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

ITA 1812/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Mar 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ncome Tax Act. 46. Further, the ld. CIT(A) in para 9.3.11 for the A.Y. 2015-16 accepted factual position that the sum of Rs.315.00 crores reduced from the loans & advances and thus the principle of the Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 for write off u/s 36(1)(vii) duly satisfied. The relevant extract of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in (2010) 323 ITR 166 (SC) is reproduced as under: “To this extent, we agree with the contentions of Shri Bhattacharya. However, as stated by the Tribunal, in the present case, besides debiting the P&L a/c and cr…

Oriental Bank of Commerce, Gurgaon vs. ACIT, Circle- 19(1), New Delhi

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

ITA 1199/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Mar 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ncome Tax Act. 46. Further, the ld. CIT(A) in para 9.3.11 for the A.Y. 2015-16 accepted factual position that the sum of Rs.315.00 crores reduced from the loans & advances and thus the principle of the Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 for write off u/s 36(1)(vii) duly satisfied. The relevant extract of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in (2010) 323 ITR 166 (SC) is reproduced as under: “To this extent, we agree with the contentions of Shri Bhattacharya. However, as stated by the Tribunal, in the present case, besides debiting the P&L a/c and cr…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

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

ITA 2174/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ncome Tax Act. 46. Further, the ld. CIT(A) in para 9.3.11 for the A.Y. 2015-16 accepted factual position that the sum of Rs.315.00 crores reduced from the loans & advances and thus the principle of the Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 for write off u/s 36(1)(vii) duly satisfied. The relevant extract of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in (2010) 323 ITR 166 (SC) is reproduced as under: “To this extent, we agree with the contentions of Shri Bhattacharya. However, as stated by the Tribunal, in the present case, besides debiting the P&L a/c and cr…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

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

ITA 2173/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ncome Tax Act. 46. Further, the ld. CIT(A) in para 9.3.11 for the A.Y. 2015-16 accepted factual position that the sum of Rs.315.00 crores reduced from the loans & advances and thus the principle of the Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 for write off u/s 36(1)(vii) duly satisfied. The relevant extract of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in (2010) 323 ITR 166 (SC) is reproduced as under: “To this extent, we agree with the contentions of Shri Bhattacharya. However, as stated by the Tribunal, in the present case, besides debiting the P&L a/c and cr…

Oriental Bank of Commerce, Gurgaon vs. DCIT, New Delhi

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

ITA 1583/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ncome Tax Act. 46. Further, the ld. CIT(A) in para 9.3.11 for the A.Y. 2015-16 accepted factual position that the sum of Rs.315.00 crores reduced from the loans & advances and thus the principle of the Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 for write off u/s 36(1)(vii) duly satisfied. The relevant extract of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in (2010) 323 ITR 166 (SC) is reproduced as under: “To this extent, we agree with the contentions of Shri Bhattacharya. However, as stated by the Tribunal, in the present case, besides debiting the P&L a/c and cr…

Oriental Bank of Commerce, Gurgaon vs. DCIT, New Delhi

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

ITA 1582/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ncome Tax Act. 46. Further, the ld. CIT(A) in para 9.3.11 for the A.Y. 2015-16 accepted factual position that the sum of Rs.315.00 crores reduced from the loans & advances and thus the principle of the Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 for write off u/s 36(1)(vii) duly satisfied. The relevant extract of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in (2010) 323 ITR 166 (SC) is reproduced as under: “To this extent, we agree with the contentions of Shri Bhattacharya. However, as stated by the Tribunal, in the present case, besides debiting the P&L a/c and cr…

Oriental Bank of Commerce, Gurgaon vs. Addl. CIT, New Delhi

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

ITA 1581/DEL/2017[2012-13]Status: DisposedITAT Delhi04 Mar 2022AY 2012-13

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…ncome Tax Act. 46. Further, the ld. CIT(A) in para 9.3.11 for the A.Y. 2015-16 accepted factual position that the sum of Rs.315.00 crores reduced from the loans & advances and thus the principle of the Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT 323 ITR 166 for write off u/s 36(1)(vii) duly satisfied. The relevant extract of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in (2010) 323 ITR 166 (SC) is reproduced as under: “To this extent, we agree with the contentions of Shri Bhattacharya. However, as stated by the Tribunal, in the present case, besides debiting the P&L a/c and cr…

M/S.Tamilnadu Generation and Distribution Corpn. Ltd., Chennai vs. ACIT, Chennai

In the result, appeal filed by the assessee is

ITA 2262/CHNY/2016[2006-07]Status: DisposedITAT Chennai28 Feb 2022AY 2006-07

Bench: Shri V. Durga Rao & Shri G. Manjunatha

Section 36(1)(viia)

…gainst the Debtors in the balance and hence would amount to write off. Hence the provision for Debts doubtful of recovery should be allowed as a deduction. 2.4 The Appellant relies on the decision of the Apex Court in the case of Vijaya Bank Limited Vs CIT - 323 ITR 166 (SC)” 3. The brief facts of the case are that the assessee is a Public Sector Undertaking of State Government of Tamil Nadu and is engaged in the business of generation, transmission and distribution of electricity in the State of Tamil Nadu. The assessee has filed its return of income for the assessment year 2006-07 on 28.11.2006 declaring los…

M/S. Syndicate Bank, Manipal vs. Deputy Commissioner of Income Tax, Circle-1, Udupi

In the result, grounds 6 and 9 are allowed for statistical purposes

ITA 1885/BANG/2018[2014-15]Status: DisposedITAT Bangalore23 Feb 2022AY 2014-15

Bench: Shri George George K, Jm & Ms.Padmavathy S, Jm

For Appellant: Sri. S.Ananthan, CA & Smt.Lalitha Rameshwaran, CAFor Respondent: Pradeep Kumar, CIT-DR
Section 115JSection 143(3)Section 14ASection 36(1)(va)Section 36(1)(vii)Section 36(1)(viia)Section 40

…debited the provision for NPA to P&L A/c. 12.1 Aggrieved, the assessee raised this issue before the first appellate authority. Before the first appellate authority, the assessee-bank relying on the decision of Hon'ble Supreme Court in the case of Vijaya Bank 323 ITR 166 contended that M/s.Canara Bank (Erstwhile Syndicate Bank) individual debts need not be written off and reduction of bad debts in balance sheet amounts to writing off the debts in the books of accounts. Based on the submissions made by the assessee-bank, the CIT(A) was of the view that assessee’s case was fully covered by the judgment of Hon'ble S…

ACIT, Central Circle-04, New Delhi vs. Vishnu Kumar Garg, Faridabad

ITA 9449/DEL/2019[2014-15]Status: DisposedITAT Delhi11 Feb 2022AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. amounts from said Shri Abhay Salwan and in spite of that they are a secure creditor in accordance with the principle of law laid down in the case of Vijay Bank vs., CIT (2010) 323 ITR 166 (SC). 21.7. He further submitted that in the Court of Saurab Gusain, Civil Judge (Sr. Div), Faridabad in the case of Vijay Sachdeva (Plaintiff) vs., Abhay Salwan (Defendant), vide order dt. 22.09.2015 (PB Pages 112-197) in suit for specific performance of contract where the issue is that the defendant Abhay Salwan agreed to sell the property…

ACIT, Central Circle-04, New Delhi vs. Vishnu Kumar Garg, Faridabad

ITA 9448/DEL/2019[2013-14]Status: DisposedITAT Delhi11 Feb 2022AY 2013-14

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. amounts from said Shri Abhay Salwan and in spite of that they are a secure creditor in accordance with the principle of law laid down in the case of Vijay Bank vs., CIT (2010) 323 ITR 166 (SC). 21.7. He further submitted that in the Court of Saurab Gusain, Civil Judge (Sr. Div), Faridabad in the case of Vijay Sachdeva (Plaintiff) vs., Abhay Salwan (Defendant), vide order dt. 22.09.2015 (PB Pages 112-197) in suit for specific performance of contract where the issue is that the defendant Abhay Salwan agreed to sell the property…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9152/DEL/2019[2016-17]Status: DisposedITAT Delhi11 Feb 2022AY 2016-17

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. amounts from said Shri Abhay Salwan and in spite of that they are a secure creditor in accordance with the principle of law laid down in the case of Vijay Bank vs., CIT (2010) 323 ITR 166 (SC). 21.7. He further submitted that in the Court of Saurab Gusain, Civil Judge (Sr. Div), Faridabad in the case of Vijay Sachdeva (Plaintiff) vs., Abhay Salwan (Defendant), vide order dt. 22.09.2015 (PB Pages 112-197) in suit for specific performance of contract where the issue is that the defendant Abhay Salwan agreed to sell the property…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9151/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Feb 2022AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. amounts from said Shri Abhay Salwan and in spite of that they are a secure creditor in accordance with the principle of law laid down in the case of Vijay Bank vs., CIT (2010) 323 ITR 166 (SC). 21.7. He further submitted that in the Court of Saurab Gusain, Civil Judge (Sr. Div), Faridabad in the case of Vijay Sachdeva (Plaintiff) vs., Abhay Salwan (Defendant), vide order dt. 22.09.2015 (PB Pages 112-197) in suit for specific performance of contract where the issue is that the defendant Abhay Salwan agreed to sell the property…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9150/DEL/2019[2014-1]Status: DisposedITAT Delhi11 Feb 2022

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. amounts from said Shri Abhay Salwan and in spite of that they are a secure creditor in accordance with the principle of law laid down in the case of Vijay Bank vs., CIT (2010) 323 ITR 166 (SC). 21.7. He further submitted that in the Court of Saurab Gusain, Civil Judge (Sr. Div), Faridabad in the case of Vijay Sachdeva (Plaintiff) vs., Abhay Salwan (Defendant), vide order dt. 22.09.2015 (PB Pages 112-197) in suit for specific performance of contract where the issue is that the defendant Abhay Salwan agreed to sell the property…

Vishnu Kumar Garg, Faridabad vs. DCIT Central Circle-4, New Delhi

ITA 9149/DEL/2019[2013-14]Status: DisposedITAT Delhi11 Feb 2022AY 2013-14

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 127(1)Section 132Section 142(1)Section 143(2)Section 153ASection 69A

…ITA.Nos.9147 to 9152 & 9448 & 9449/Del./2019 Shri Vishnu Kumar Garg, Faridabad. amounts from said Shri Abhay Salwan and in spite of that they are a secure creditor in accordance with the principle of law laid down in the case of Vijay Bank vs., CIT (2010) 323 ITR 166 (SC). 21.7. He further submitted that in the Court of Saurab Gusain, Civil Judge (Sr. Div), Faridabad in the case of Vijay Sachdeva (Plaintiff) vs., Abhay Salwan (Defendant), vide order dt. 22.09.2015 (PB Pages 112-197) in suit for specific performance of contract where the issue is that the defendant Abhay Salwan agreed to sell the property…