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“Section 36(1)”

Section References (mined)Section 36Section 36(1)3,872 judgments

The decision most relied on for Section 36(1) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 judgments on BharatTax.

Leading authorities on Section 36(1)

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).

S.A. Builders Ltd. v. CIT
288 ITR 1 · 2007 · Supreme Court
1,484
citing judgments

Interest paid on borrowed funds cannot be disallowed merely because the assessee made interest-free advances, provided those advances were made for business purposes and commercial expediency. The Revenue cannot dictate a businessman's commercial decisions, but the assessee bears the onus to prove the business expediency.

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. HDFC Bank Ltd.
366 ITR 505 · 2014 · High Court
1,261
citing judgments

When an assessee possesses interest-free funds sufficient to cover investments yielding tax-free income, it is presumed that such investments were made from these interest-free funds, precluding disallowance of interest expenditure under Section 14A.

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.

Judgments citing Section 36(1)

Manisha Agri Biotech Private Limited, Hyderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, all the appeals of the assessee in ITA No

ITA 501/HYD/2017[2012-13]Status: DisposedITAT Hyderabad23 Oct 2024AY 2012-13

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.491, 493, 500 & 501/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2008-09, 2010-11, 2011-12 & 2012-13) Manisha Agri Biotech Dcit/Acit Private Ltd. Vs. Circle-16(2) Hyderabad Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.45/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2010-11) Vs. Manisha Agri Biotech Dcit, Circle-16(2) Hyderabad Private Ltd., Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee By: None राजस्‍व द्वारा/Revenue By: Shri Jeevan Lal Lavidiya, Cit,Dr सुिवाई की तारीख/Date Of Hearing: 09/10/2024 घोर्णा की तारीख/Pronouncement On: 23/10/2024 आदेश / Order Per Bench: These Cross Appeals Are Filed By Manisha Agri Biotech Private Ltd., (“The Assessee”) & The Revenue, Feeling Aggrieved With The Separate

For Appellant: NoneFor Respondent: Shri Jeevan Lal Lavidiya, CIT,DR
Section 139(1)Section 36(1)(va)Section 43B

employees’ contributions are not paid within the due dates specified under the respective Acts, assessee will not be entitled to deduction under section 36(1)(va) of the Act. Hence, respectfully following the decision of the Hon'ble Apex Court (Supra), we also hold that since the assessee

Manisha Agri Biotech Private Limited, Hyderabad vs. DCIT, Circle-16(2), Hyderabad

In the result, all the appeals of the assessee in ITA No

ITA 500/HYD/2017[2011-12]Status: DisposedITAT Hyderabad23 Oct 2024AY 2011-12

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.491, 493, 500 & 501/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2008-09, 2010-11, 2011-12 & 2012-13) Manisha Agri Biotech Dcit/Acit Private Ltd. Vs. Circle-16(2) Hyderabad Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.45/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2010-11) Vs. Manisha Agri Biotech Dcit, Circle-16(2) Hyderabad Private Ltd., Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee By: None राजस्‍व द्वारा/Revenue By: Shri Jeevan Lal Lavidiya, Cit,Dr सुिवाई की तारीख/Date Of Hearing: 09/10/2024 घोर्णा की तारीख/Pronouncement On: 23/10/2024 आदेश / Order Per Bench: These Cross Appeals Are Filed By Manisha Agri Biotech Private Ltd., (“The Assessee”) & The Revenue, Feeling Aggrieved With The Separate

For Appellant: NoneFor Respondent: Shri Jeevan Lal Lavidiya, CIT,DR
Section 139(1)Section 36(1)(va)Section 43B

employees’ contributions are not paid within the due dates specified under the respective Acts, assessee will not be entitled to deduction under section 36(1)(va) of the Act. Hence, respectfully following the decision of the Hon'ble Apex Court (Supra), we also hold that since the assessee

Manisha Agri Biotech Private Limited, Hyderabad vs. DCIT, Circle-16(2), Hyderabad

In the result, all the appeals of the assessee in ITA No

ITA 493/HYD/2017[2010-11]Status: DisposedITAT Hyderabad23 Oct 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.491, 493, 500 & 501/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2008-09, 2010-11, 2011-12 & 2012-13) Manisha Agri Biotech Dcit/Acit Private Ltd. Vs. Circle-16(2) Hyderabad Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.45/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2010-11) Vs. Manisha Agri Biotech Dcit, Circle-16(2) Hyderabad Private Ltd., Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee By: None राजस्‍व द्वारा/Revenue By: Shri Jeevan Lal Lavidiya, Cit,Dr सुिवाई की तारीख/Date Of Hearing: 09/10/2024 घोर्णा की तारीख/Pronouncement On: 23/10/2024 आदेश / Order Per Bench: These Cross Appeals Are Filed By Manisha Agri Biotech Private Ltd., (“The Assessee”) & The Revenue, Feeling Aggrieved With The Separate

For Appellant: NoneFor Respondent: Shri Jeevan Lal Lavidiya, CIT,DR
Section 139(1)Section 36(1)(va)Section 43B

employees’ contributions are not paid within the due dates specified under the respective Acts, assessee will not be entitled to deduction under section 36(1)(va) of the Act. Hence, respectfully following the decision of the Hon'ble Apex Court (Supra), we also hold that since the assessee

Manisha Agri Biotech Private Limited, Hyderabad vs. DCIT, Circle-16(2), Hyderabad

In the result, all the appeals of the assessee in ITA No

ITA 491/HYD/2017[2008-09]Status: DisposedITAT Hyderabad23 Oct 2024AY 2008-09

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.491, 493, 500 & 501/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2008-09, 2010-11, 2011-12 & 2012-13) Manisha Agri Biotech Dcit/Acit Private Ltd. Vs. Circle-16(2) Hyderabad Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.45/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2010-11) Vs. Manisha Agri Biotech Dcit, Circle-16(2) Hyderabad Private Ltd., Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee By: None राजस्‍व द्वारा/Revenue By: Shri Jeevan Lal Lavidiya, Cit,Dr सुिवाई की तारीख/Date Of Hearing: 09/10/2024 घोर्णा की तारीख/Pronouncement On: 23/10/2024 आदेश / Order Per Bench: These Cross Appeals Are Filed By Manisha Agri Biotech Private Ltd., (“The Assessee”) & The Revenue, Feeling Aggrieved With The Separate

For Appellant: NoneFor Respondent: Shri Jeevan Lal Lavidiya, CIT,DR
Section 139(1)Section 36(1)(va)Section 43B

employees’ contributions are not paid within the due dates specified under the respective Acts, assessee will not be entitled to deduction under section 36(1)(va) of the Act. Hence, respectfully following the decision of the Hon'ble Apex Court (Supra), we also hold that since the assessee

DCIT, Circle-16(2), Hyderabad vs. Manisha Agri Biotech Private Limited, R.R.Dist

In the result, all the appeals of the assessee in ITA No

ITA 45/HYD/2017[2010-11]Status: DisposedITAT Hyderabad23 Oct 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.491, 493, 500 & 501/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2008-09, 2010-11, 2011-12 & 2012-13) Manisha Agri Biotech Dcit/Acit Private Ltd. Vs. Circle-16(2) Hyderabad Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No.45/Hyd/2017 (धििाारण वर्ा / Assessment Year: 2010-11) Vs. Manisha Agri Biotech Dcit, Circle-16(2) Hyderabad Private Ltd., Hyderabad [Pan :Aaccm7108C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee By: None राजस्‍व द्वारा/Revenue By: Shri Jeevan Lal Lavidiya, Cit,Dr सुिवाई की तारीख/Date Of Hearing: 09/10/2024 घोर्णा की तारीख/Pronouncement On: 23/10/2024 आदेश / Order Per Bench: These Cross Appeals Are Filed By Manisha Agri Biotech Private Ltd., (“The Assessee”) & The Revenue, Feeling Aggrieved With The Separate

For Appellant: NoneFor Respondent: Shri Jeevan Lal Lavidiya, CIT,DR
Section 139(1)Section 36(1)(va)Section 43B

employees’ contributions are not paid within the due dates specified under the respective Acts, assessee will not be entitled to deduction under section 36(1)(va) of the Act. Hence, respectfully following the decision of the Hon'ble Apex Court (Supra), we also hold that since the assessee