← All Phrases

“Section 36(2)”

Section References (mined)Section 36Section 36(2)440 judgments

The decision most relied on for Section 36(2) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 judgments on BharatTax.

Leading authorities on Section 36(2)

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

CIT v. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

Checkmate Services Pvt. Ltd. v. CIT
143 Taxmann.com 178 · 2022 · Supreme Court
1,392
citing judgments

Employee contributions to provident fund and ESI deposited by an employer beyond the due dates prescribed under the respective special Acts are not allowable as a deduction under section 36(1)(va) of the Income-tax Act, 1961. Such disallowance can be made during processing under section 143(1).

CIT v. Alom Extrusions Ltd.
319 ITR 306 · 2009 · Supreme Court
1,344
citing judgments

A proviso inserted into a section to remedy unintended consequences, make the section workable, or supply an obvious omission must be read retrospectively in operation to give effect to the section as a whole.

CIT v. Gujarat State Road Transport Corporation
366 ITR 170 · 2014 · High Court
1,158
citing judgments

Employees' contributions to welfare funds, such as provident fund, are not allowable as a deduction under section 36(1)(va) if deposited beyond the due date prescribed under the respective welfare statutes, even by a single day. Such delayed deposits are not cured even if made before the income-tax return filing due date.

TRF Ltd. v. CIT
323 ITR 397 · 2010 · Supreme Court
714
citing judgments

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.

279 ITR 331/149 Taxman 15 (Guj.); 5. CIT v. Sabari Enterprises
298 ITR 141 · 2008 · High Court
706
citing judgments

Employee contributions to provident fund or ESI, even if deposited after the due date specified in the respective welfare statutes, are allowable as a deduction under Section 36(1)(va) if paid before the due date for filing the income-tax return. This judgment aligns the treatment of employee contributions with employer contributions under Section 43B.

(i) CIT v. Merchem Ltd.
378 ITR 443 · 2015 · High Court
631
citing judgments

Belated remittance of employees' contribution to ESI and PF, even if deposited before the due date for filing the return of income under Section 139(1), is not allowed as a deduction. This disallowance falls under Section 36(1)(va) read with Section 2(24)(x), as Section 43B applies only to employer's contributions.

Judgments citing Section 36(2)

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 468/CHNY/2024[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 467/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 466/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 465/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार