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.

How many judgments cite Vijaya Bank v. CIT?

392 judgments on BharatTax cite Vijaya Bank v. CIT (323 ITR 166), spanning 2011 to 2026.

Which sections of the Income Tax Act does Vijaya Bank v. CIT come up under?

It is most often cited in judgments turning on Section 36(1)(vii), Section 143(3), Section 14A, Section 115JB, Section 37(1), Section 36(1)(viia).

Vijaya Bank v. CIT (323 ITR 166)

Catholic Syrian Bank Ltd, Trichur vs. The ACIT, Circle-1(1), Trichur

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

ITA 879/COCH/2004[1999-2000]Status: DisposedITAT Cochin20 Feb 2019AY 1999-2000

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 115J

…l shall consider the issue expeditiously, especially noticing the fact that the assessment is of the year 1999-2000.” 3. Hence, once again, the issue was heard afresh. The Ld. AR relied on the judgment of the Supreme Court in the case of Vijaya Bank vs. ITO (323 ITR 166) I.T.A. No.879/Coch/2004 wherein it was held that the amount set aside as provisions for bad and doubtful debts is nothing but bad debts. As such, it cannot be added to the net profit so as to arrive at the book profit u/s. 115JA of the Act. It was also submitted that clause (g) to section 115JA is not applicable to the assessee’s case. The As…

Sew Eurpdrive India Pvt. Ltd., Vadodara vs. The Dy. CIT., Circle-2(1)(1), Vadodara

In the result appeal of the assessee is allowed

ITA 1542/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad20 Feb 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.1542/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2011-2012 Sew Eurodrive India Private Limited, D.C.I.T, Plot No.4, Gidc Por Raman Gamdi, Circle-2(1)(1), Vs. Vadodara-391243. Baroda

…t appreciating the specific accounting entry showing the writing off the account of said party, furnished by the appellant before the learned CIT(A). The learned CIT(A) further failed to appreciate Hon’ble Supreme Court decision in case of Vijaya Bank Vs. CIT 323 ITR 166, wherein it was held that assessee is not required to close the individual account of each debtor in its books. 3.2. Without foregoing to above, the appellant has written-off the individual account of Diacarb Tolls Private Limited in its books of accounts, which was also apparent from the accounting entry furnished by the appellant before the lea…

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

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

ITA 792/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad01 Feb 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 792/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2012-13) Trio Elevators Company The Dy.Cit बनाम/ (India) Ltd. Circle-4(1)(2) Vs. 404, Shivam Complex Ahmedabad Bhuyangdev Cross Road Sola Road, Ghatlodiya Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacct 4923 E .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Bandish Soparkar, Ar ""यथ" क" ओर से/Respondent By: Shri B.P. Srivastava, Sr.Dr

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri B.P. Srivastava, Sr.DR

Section 36(1)(vii)Section 36(2)Section 37(1)

…it had adjusted the provision created for doubtful debts with the amount of debtors shown in the balance-sheet as on 31.3.2012. The assessee in support of his claim relied on the judgment of Hon’ble Supreme Court in the case of Vijaya Bank vs. CIT reported in 323 ITR 166 (SC). 4.1. The assessee for the provision of doubtful advances of Rs. 8,58,062/- submitted that it represents the advances given to the staff, customers, advocates, gratuity and business associates. As such, these advances were given in the course of the business and recovery of the Trio Elevators Co. (India) Ltd. vs. DCIT Asst.Year - 2012-13 s…

DCIT 4(1)(2), Mumbai vs. Ab & Co Global P. Ltd, Mumbai

ITA 3280/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jan 2019AY 2012-13

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2012-13 Dcit-4(1)(2), Room No. 640, M/S Ab & Co. Global 6Th Floor, Aayakar Bhavan, Vs. Pvt. Ltd. 30, 2Nd Floor, M.K. Road, Mumbai-400020. Gopal Bhuvan, 199, Princess Street, Kalbadevi Road, Mumbai-400002. Pan No. Aaeca1095J Appellant Respondent Revenue By : Mr. Satish Chandra Rajore, Dr Assessee By : Mr. Jitendra Singh, Ar Date Of Hearing : 09/01/2019 Date Of Pronouncement : 30/01/2019

For Appellant: Mr. Jitendra Singh, ARFor Respondent: Mr. Satish Chandra Rajore, DR

Section 143(3)Section 68

…ered as revenue income in any of the previous year. Therefore, the AO made an addition of Rs.52,60,363/-. M/s AB & Co. Global 3 4. In appeal, the Ld. CIT(A), following the decision in TRF Ltd. v. CIT (2010) 323 ITR 397 (SC) and Vijaya Bank Ltd. v. CIT (2010) 323 ITR 166 (SC), directed the AO to delete the disallowance of Rs.52,62,363/-. 5. Before us, the Ld. DR supports the order passed by the AO, whereas the Ld. counsel of the assessee relies on the order passed by the Ld. CIT(A). 6. We have heard the rival submissions and perused the relevant materials on record. As held in TRF Ltd. (supra), after April 1, 198…

The Commissioner of Income Tax vs. M/S. Syndicate Bank

The appeal is disposed off

ITA/164/2009HC Karnataka04 Dec 2018

Bench: The Hon'Ble Mr. Justice Ravi Malimath

Section 115JSection 260Section 36(1)(vii)Section 36(2)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU ON THE 4TH DAY OF DECEMBER, 2018 BEFORE THE HON'BLE MR. JUSTICE RAVI MALIMATH AND THE HON’BLE MR.JUSTICE K.NATARAJAN INCOME TAX APPEAL NO.164 OF 2009 BETWEEN: 1. THE COMMISSIONER OF INCOME TAX C R BUILDING ATTAVARA MANGALURU 2. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1, UDUPI ... APPELLANTS (BY SRI:K V ARAVIND, ADVOCATE) AND: M/S. SYNDICATE BANK CENTRAL ACCOUNTS DEPARTMENT TAX CELL, MANIPAL 576 104 ... RESPONDENT (BY SRI:K.P.KUMAR, SENIOR COUNSEL FOR M/S KING AND PARTRIDGE) 2 THIS INCOME TA…

Kerala State Electricity Board Ltd, Thiruvananthapuram vs. The ACIT, Cir-1(1), Tvm

In the result, the appeals filed by the assessee as well as by the Revenue are dismissed

ITA 30/COCH/2018[2009-10]Status: DisposedITAT Cochin01 Nov 2018AY 2009-10

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No.29/Coch/2018 Assessment Year : 2009-10 The Assistant Commissioner Of Vs. M/S. Kerala State Electricity Board, Income-Tax,Circle-1(1), Vydyuthi Bhavan, Pattom, Trivandrum. Trivandrum-695 004. [Pan:Aabck 5896J]

Section 28Section 43B

…ted to the Profit & Loss a/c of the year and also reduced from trade receivables as on 24.09.2008 in the balance sheet thus, fully satisfying the two conditions stipulated by the Hon'ble Supreme Court in the case of CIT vs. Vijaya Bank Ltd. reported in (2010) 323 ITR 166. It was submitted that from a reading of para -7 of the order of the Supreme Court in the case of Vijaya Bank Ltd., that if the provision for doubtful debts is debited to Profit & Loss a/c and reduced from the balance of sundry debtors in the balance sheet and the net amount is disclosed on the asset side of the balance sheet, this amounts to a w…

ACIT, Trivandrum vs. Kerala State Electricity Board, Trivandrum

In the result, the appeals filed by the assessee as well as by the Revenue are dismissed

ITA 29/COCH/2018[2009-10]Status: DisposedITAT Cochin01 Nov 2018AY 2009-10

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No.29/Coch/2018 Assessment Year : 2009-10 The Assistant Commissioner Of Vs. M/S. Kerala State Electricity Board, Income-Tax,Circle-1(1), Vydyuthi Bhavan, Pattom, Trivandrum. Trivandrum-695 004. [Pan:Aabck 5896J]

Section 28Section 43B

…ted to the Profit & Loss a/c of the year and also reduced from trade receivables as on 24.09.2008 in the balance sheet thus, fully satisfying the two conditions stipulated by the Hon'ble Supreme Court in the case of CIT vs. Vijaya Bank Ltd. reported in (2010) 323 ITR 166. It was submitted that from a reading of para -7 of the order of the Supreme Court in the case of Vijaya Bank Ltd., that if the provision for doubtful debts is debited to Profit & Loss a/c and reduced from the balance of sundry debtors in the balance sheet and the net amount is disclosed on the asset side of the balance sheet, this amounts to a w…

Nandadevi Sumermal Jain, Mumbai vs. ITO 19 (2) (4), Mumbai

In the result, the appeal of assessee is allowed

ITA 5619/MUM/2018[2012-13]Status: DisposedITAT Mumbai22 Oct 2018AY 2012-13

Bench: Sri Mahavir Singh

For Appellant: Shri Bharat Kumar, ARFor Respondent: Shri SK Bepari, DR

Section 143(3)Section 28

…Aayakr ApIlaIya AiQakrNa “SMC” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JUDICIAL MEMBER Aayakr ApIla saM./ ITA No. 5619/Mum/2018 (inaQa-arNa baYa- / Assessment Year 2012-13) Nandadevi Sumermal Jain Income Tax Officer, Ward Shop No. 01, R.S. Nimkar 19(2)(4) Matru Mandir Building, 1 st & Marg, Near Pratiksha tower, Mumbai-400 008 wnd floor, nana Chowk, Bhatia Hospital Lane, Javji Vs. Dadaji marg, Grant Road, West, Kemps Corner, Grant Road, Mumbai Maharashtra- 400007 .. (ApIlaaqaI- / Appellant) (p`%yaqaaI- /…

M/S Narmada Jhabua Gramin Bank, Indore vs. Dypti Commissioner of Income Tax, 3(1), Indore

In the result the appeal of the assessee is dismissed

ITA 549/IND/2017[2014-15]Status: DisposedITAT Indore12 Oct 2018AY 2014-15

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2014-15

Section 143(3)Section 254(2)Section 36Section 36(1)(vii)Section 36(1)(viia)

…allow the claim of deduction to the extent of amount written off in the books of account notwithstanding the fact that such write off was not partywise. This observation was made keeping in view the verdict of Hon'ble Supreme Court in the case of Vijaya Bank 323 ITR 166”. 6. We therefore in the facts and circumstances of the case and respectfully following the decision of Co-ordinate Bench dismiss the grounds of appeal raised by the assessee. 7. In the result the appeal of the assessee is dismissed. The order pronounced in the open Court on 12.10.2018. ( KUL BHARAT) ACCOUNTANT MEMBER "दनांक /Dated : 12 Octob…

Canara Bank, Bangalore vs. Joint Commissioner of Income Tax, Ltu, Bangalore

In the result, Revenue’s appeal for Assessment Year 2014-15 is partly allowed for statistical purposes

ITA 1899/BANG/2017[2014-15]Status: DisposedITAT Bangalore28 Sept 2018AY 2014-15

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri S. Ananthan, C.AFor Respondent: Smt. Neera Malhotra, CIT (D.R)

Section 115JSection 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 40

…Canara Bank Vs. JCIT, LTU (2017) 60 ITR (Trib) 1 (Bangalore) (ii) Vijaya Bank in ITA No.1284/Bang/2016 dt.5.1.2018 for Assessment Year 2010-11, which followed the decision of the Hon'ble Apex Court in that assessee's own case; i.e. Vijaya Bank Vs. CIT (2010) 323 ITR 166 (SC). 6.2.3 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 Ltd. (supra) is not applicable as the facts of the cited case are different. It is submitted that the aforesaid decision cited by the authorities below (supra)…

Crs Infra Projects Ltd., New Delhi vs. Addl.CIT, Range-3, New Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 4518/DEL/2018[2009-10]Status: DisposedITAT Delhi26 Sept 2018AY 2009-10

Bench: Sh. N. K. Billaiya & Sh. K.N. Charystay Application No.611/Del/2018 (A/O 4518/Del/2018) Assessment Year: 2009-10

Section 40Section 43B

…ing the facts in true perspective. Both the lower authorities have ignored the fact that the asset side is actually reduced by the amount of bad debts which means that the debt has been actually written of. The Hon’ble Supreme Court in the case of Vijaya Bank 323 ITR 166 has categorically held that if the asset side is reduced by the provision it & Stay Application No.610 to 611/Del/2018 amounts to writing of the debts. Drewing support from the ratio laid down by the Hon’ble Supreme Court (supra), we direct the Assessing Officer to delete the disallowance on account of provision for bad debts. 11. In the result,…

Crs Infra Projects Ltd., New Delhi vs. DCIT, Circle- 6(2), New Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 1974/DEL/2018[2012-13]Status: DisposedITAT Delhi26 Sept 2018AY 2012-13

Bench: Sh. N. K. Billaiya & Sh. K.N. Charystay Application No.611/Del/2018 (A/O 4518/Del/2018) Assessment Year: 2009-10

Section 40Section 43B

…ing the facts in true perspective. Both the lower authorities have ignored the fact that the asset side is actually reduced by the amount of bad debts which means that the debt has been actually written of. The Hon’ble Supreme Court in the case of Vijaya Bank 323 ITR 166 has categorically held that if the asset side is reduced by the provision it & Stay Application No.610 to 611/Del/2018 amounts to writing of the debts. Drewing support from the ratio laid down by the Hon’ble Supreme Court (supra), we direct the Assessing Officer to delete the disallowance on account of provision for bad debts. 11. In the result,…

DCIT 3(2)(1), Mumbai vs. Mangalore Refinery and Petrochemicals Ltd, Mumbai

In the result the appeal filed by the revenue is dismissed

ITA 7241/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 Sept 2018AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Mangalore Refinery & Addl. Cit-3(2), Mumbai Petrochemicals Ltd. 15Th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Respondent Appellant Assessment Year: 2009-10 Dcit-3(2) Room No. Mangalore Refinery & 674, 6Th Floor, Petrochemicals Ltd. 15Th Vs. Aayakarbhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Appellant Respondent Assessee By : Mr. J.D.J. Mistri, Senior Advocate & Mr. Madhur Agrawal, Advocate Revenue By : Mr.Samuel Darse, Cit(Dr) Date Of Hearing : 12/06/2018 Date Of Pronouncement: 07/09/2018

For Appellant: Mr. J.D.J. Mistri, Senior AdvocateFor Respondent: Mr.Samuel Darse, CIT(DR)

Section 143(3)Section 195Section 40Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Mangalore Refinery & Addl. CIT-3(2), Mumbai Petrochemicals Ltd. 15th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Respondent Appellant Assessment Year: 2009-10 DCIT-3(2) Room No. Mangalore Refinery & 674, 6th Floor, Petrochemicals Ltd. 15th Vs. AayakarBhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Appellant Respondent Assessee by : Mr. J.D.J. Mis…

Magnalore Refinery and Petrochemicals Ltd, Mumbai vs. Addl CIT 3(2)

In the result the appeal filed by the revenue is dismissed

ITA 7133/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 Sept 2018AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Mangalore Refinery & Addl. Cit-3(2), Mumbai Petrochemicals Ltd. 15Th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Respondent Appellant Assessment Year: 2009-10 Dcit-3(2) Room No. Mangalore Refinery & 674, 6Th Floor, Petrochemicals Ltd. 15Th Vs. Aayakarbhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Appellant Respondent Assessee By : Mr. J.D.J. Mistri, Senior Advocate & Mr. Madhur Agrawal, Advocate Revenue By : Mr.Samuel Darse, Cit(Dr) Date Of Hearing : 12/06/2018 Date Of Pronouncement: 07/09/2018

For Appellant: Mr. J.D.J. Mistri, Senior AdvocateFor Respondent: Mr.Samuel Darse, CIT(DR)

Section 143(3)Section 195Section 40Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Mangalore Refinery & Addl. CIT-3(2), Mumbai Petrochemicals Ltd. 15th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Respondent Appellant Assessment Year: 2009-10 DCIT-3(2) Room No. Mangalore Refinery & 674, 6th Floor, Petrochemicals Ltd. 15th Vs. AayakarBhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Appellant Respondent Assessee by : Mr. J.D.J. Mis…

West Bengal Electronic Industries Development Corporation Limited, Kolkata vs. D.C.I.T Cir - 1, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1982/KOL/2013[2009-10]Status: DisposedITAT Kolkata24 Aug 2018AY 2009-10

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-1, Kolkata -Vs- M/S West Bengal Electronics Industry Development Corp. Ltd. [Pan: Aaacw 2411 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. CounselFor Respondent: Shri Md. Usman, CIT DR

Section 139(5)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 DCIT, Circle-1, Kolkata -vs- M/s West Bengal Electronics Industry Development Corp. Ltd. [PAN: AAACW 2411 Q] (Appellant) (Respondent) I.T.A Nos. 1981&1982/Kol/2013 Assessment Years : 2008-09 & 2009-10 M/s West Bengal Electronics Industry Development Corp. Ltd. -vs- DCIT, Circle-1, Kolkata [PAN: AAACW 2411 Q] (Appellant) (Respondent) For the Department : Shri Md. Usman, CIT DR Shri S. Dasgupta, Addl. CIT DR For the A…

West Bengal Electronic Industries Development Corporation Limited, Kolkata vs. A.C.I.T Cir - 1, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1981/KOL/2013[2008-09]Status: DisposedITAT Kolkata24 Aug 2018AY 2008-09

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-1, Kolkata -Vs- M/S West Bengal Electronics Industry Development Corp. Ltd. [Pan: Aaacw 2411 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. CounselFor Respondent: Shri Md. Usman, CIT DR

Section 139(5)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 DCIT, Circle-1, Kolkata -vs- M/s West Bengal Electronics Industry Development Corp. Ltd. [PAN: AAACW 2411 Q] (Appellant) (Respondent) I.T.A Nos. 1981&1982/Kol/2013 Assessment Years : 2008-09 & 2009-10 M/s West Bengal Electronics Industry Development Corp. Ltd. -vs- DCIT, Circle-1, Kolkata [PAN: AAACW 2411 Q] (Appellant) (Respondent) For the Department : Shri Md. Usman, CIT DR Shri S. Dasgupta, Addl. CIT DR For the A…

D.C.I.T Cir - 1, Kolkata vs. M/S West Bengal Electronics Industry Development Corporation Ltd, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1945/KOL/2013[2008-09]Status: DisposedITAT Kolkata24 Aug 2018AY 2008-09

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-1, Kolkata -Vs- M/S West Bengal Electronics Industry Development Corp. Ltd. [Pan: Aaacw 2411 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. CounselFor Respondent: Shri Md. Usman, CIT DR

Section 139(5)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 1945/Kol/2013 Assessment Year : 2008-09 DCIT, Circle-1, Kolkata -vs- M/s West Bengal Electronics Industry Development Corp. Ltd. [PAN: AAACW 2411 Q] (Appellant) (Respondent) I.T.A Nos. 1981&1982/Kol/2013 Assessment Years : 2008-09 & 2009-10 M/s West Bengal Electronics Industry Development Corp. Ltd. -vs- DCIT, Circle-1, Kolkata [PAN: AAACW 2411 Q] (Appellant) (Respondent) For the Department : Shri Md. Usman, CIT DR Shri S. Dasgupta, Addl. CIT DR For the A…

Nexgenix (India) P.Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

In the result, assessee’s appeals are allowed

ITA 5242/MUM/2014[2007-08]Status: DisposedITAT Mumbai14 Aug 2018AY 2007-08

Bench: Shri Saktijit Dey & Shr666666I N.K Pradhanm/S. Nexgenix (India) Pvt. Ltd. Unit No.149, Sdf–V, Seepz ……………. Appellant Andheri (E), Mumbai 400 096 Pan – Aabcn3687N V/S Dy. Commissioner Of Income Tax ……………. Respondent Range–8(2), Mumbai M/S. Nexgenix (India) Pvt. Ltd. Unit No.149, Sdf–V, Seepz ……………. Appellant Andheri (E), Mumbai 400 096 Pan – Aabcn3687N V/S Dy. Commissioner Of Income Tax ……………. Respondent Range–8(2), Mumbai M/S. Nexgenix (India) Pvt. Ltd. Unit No.149, Sdf–V, Seepz ……………. Appellant Andheri (E), Mumbai 400 096 Pan – Aabcn3687N V/S Dy. Commissioner Of Income Tax ……………. Respondent Range–8(2), Mumbai

For Appellant: Shri R.C. JainFor Respondent: Shri Saurabh Kumar Rai

Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHR666666I N.K PRADHAN, ACCOUNTANT MEMBER M/s. Nexgenix (India) Pvt. Ltd. Unit no.149, SDF–V, Seepz ……………. Appellant Andheri (E), Mumbai 400 096 PAN – AABCN3687N v/s Dy. Commissioner of Income Tax ……………. Respondent Range–8(2), Mumbai M/s. Nexgenix (India) Pvt. Ltd. Unit no.149, SDF–V, Seepz ……………. Appellant Andheri (E), Mumbai 400 096 PAN – AABCN3687N v/s Dy. Commissioner of Income Tax ……………. Respondent Range–8(2), Mumbai M/s. Nexgenix (India) Pvt. Ltd. Unit no.149, SDF–V, Seepz ……………. Appellant Andheri (E), Mumba…

M/S. A.P. Fashions Pvt. Ltd., Kolkata vs. ITO, Ward-11(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 2072/KOL/2016[2008-09]Status: DisposedITAT Kolkata27 Jul 2018AY 2008-09

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi) Assessment Year: 2008-09 M/S. A.P. Fashions Pvt. Ltd....…..…….……………………..……………………………………………….…..Appellant 227, A.J.C. Bose Road Kolkata – 700 020 [Pan : Aacca 0846 K] Income Tax Officer, Ward-11(1), Kolkata...........................................................……………..Respondent Appearances By: Shri S. Jhajharia & Shri Sujoy Sen, A/R, Appeared On Behalf Of The Assessee. Shri S. Dasgupta, Addl. Cit, D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : July 18Th, 2018 Date Of Pronouncing The Order : July 27Th, 2018 Order Per J. Sudhakar Reddy, Am :-

Section 115JSection 143(3)Section 154Section 250

…further submitted that while framing assessment order u/s 143(3) AO. was satisfied with the explanation of the assessee and hence addition was not made. Appellant has also relied upon the order of the Hon'ble Supreme Court in the case of Vijaya Bank -vs - CIT 323 ITR 166 in which the Hon'ble Supreme Court has held that even if the word provision has been used but if an equal amount has been reduced from the sundry debtors it is .an allowable deduction as bad debts. Appellant has also provided the list of debts which have been written off. I have carefully considered the facts of the case and the submissions of th…

Darshan Roadlines P.Ltd, Mumbai vs. ACIT 6(2)(1), Mumbai

Appeal stand dismissed

ITA 186/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Jul 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपीलसं./I.T.A. No.186/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Darshan Roadlines Private Limited Assistant Commissioner Of बनाम/ Income Tax-6(2)(1) 301, Commercial Manor 4Th Cross Clive Road, Masjid (E) Aaykar Bhavan, M.K.Road Vs. Mumbai-400 009 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccd-8064-C (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Sunil Natha, Ld.ARFor Respondent: Ram Tiwari, Ld. DR

Section 143(3)Section 36(1)(viia)

…& Plastics India Ltd. [34 Taxmann.com 159] wherein the Hon’ble Court has held as under:- 3. In so far as question (c) is concerned, the Tribunal by the impugned order has followed the decision of the Apex court in the matter of Vijaya Bank Ltd. v. CIT [2010] 323 ITR 166/190 Taxman 257, wherein it has been held that once the provision of doubtful debt has been debited to the profit and loss account and corresponding provision has been credited or reduced from the debtors account in the balance-sheet, then, this would amount to writing off. In the present case, the Tribunal recorded a finding of fact that the resp…

Vijaya Bank v. CIT

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Judgments citing Vijaya Bank v. CIT

Catholic Syrian Bank Ltd, Trichur vs. The ACIT, Circle-1(1), Trichur

Sew Eurpdrive India Pvt. Ltd., Vadodara vs. The Dy. CIT., Circle-2(1)(1), Vadodara

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

DCIT 4(1)(2), Mumbai vs. Ab & Co Global P. Ltd, Mumbai

The Commissioner of Income Tax vs. M/S. Syndicate Bank

Kerala State Electricity Board Ltd, Thiruvananthapuram vs. The ACIT, Cir-1(1), Tvm

ACIT, Trivandrum vs. Kerala State Electricity Board, Trivandrum

Nandadevi Sumermal Jain, Mumbai vs. ITO 19 (2) (4), Mumbai

M/S Narmada Jhabua Gramin Bank, Indore vs. Dypti Commissioner of Income Tax, 3(1), Indore

Canara Bank, Bangalore vs. Joint Commissioner of Income Tax, Ltu, Bangalore

Crs Infra Projects Ltd., New Delhi vs. Addl.CIT, Range-3, New Delhi

Crs Infra Projects Ltd., New Delhi vs. DCIT, Circle- 6(2), New Delhi

DCIT 3(2)(1), Mumbai vs. Mangalore Refinery and Petrochemicals Ltd, Mumbai

Magnalore Refinery and Petrochemicals Ltd, Mumbai vs. Addl CIT 3(2)

West Bengal Electronic Industries Development Corporation Limited, Kolkata vs. D.C.I.T Cir - 1, Kolkata

West Bengal Electronic Industries Development Corporation Limited, Kolkata vs. A.C.I.T Cir - 1, Kolkata

D.C.I.T Cir - 1, Kolkata vs. M/S West Bengal Electronics Industry Development Corporation Ltd, Kolkata

Nexgenix (India) P.Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

M/S. A.P. Fashions Pvt. Ltd., Kolkata vs. ITO, Ward-11(1), Kolkata

Darshan Roadlines P.Ltd, Mumbai vs. ACIT 6(2)(1), Mumbai