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“Section 41(4)”

Section References (mined)Section 41Section 41(4)110 judgments

The decision most relied on for Section 41(4) is CIT v. Varas International (284 ITR 80), cited in 79 judgments on BharatTax.

Leading authorities on Section 41(4)

CIT v. Varas International
284 ITR 80 · Supreme Court
79
citing judgments

An appellate authority can admit additional legal grounds for the first time, even if not raised earlier, provided these grounds are purely legal, go to the root of the matter, and the relevant facts for their adjudication are already on record.

Haji Aziz & Abdul Shakoor Bros. v. CIT
41 ITR 350 · 1961 · Supreme Court
69
citing judgments

Penalties paid for a breach of law or contravention of statutory provisions are not allowable deductions as business expenditure because they cannot be considered wholly and exclusively laid out for the purpose of the business. This principle is now enshrined in Explanation 1 to Section 37(1) of the Income-tax Act, 1961.

South Indian Bank Ltd. v. CIT
262 ITR 579 · 2003 · High Court
48
citing judgments

For banks, bad debts written off from non-rural advances are not subject to the limitations of the provisos to sections 36(1)(vii) and 36(1)(viii), as these provisos apply only to rural advances; section 36(1)(viia) also applies exclusively to rural advances. Additionally, depreciation on investments valued at market price on the balance sheet date is eligible for deduction.

CIT v. GP International Ltd.
325 ITR 25 · 2010 · High Court
45
citing judgments

An addition under Section 68 for cash credits or unexplained share capital cannot be sustained if the assessee substantiates identity and genuineness of transactions, even with partial confirmations from Section 133(6) enquiries. Further, Section 41(1) applies only when a trading liability ceases or is written off, not merely due to lack of creditor confirmation while the liability remains in the books.

79 Taxman 378/216 ITR 548 (Bom.) 4. CIT v. Macbrout Engineering (P.) Ltd.
52 Taxmann.com 219 · 2014 · High Court
43
citing judgments

If the Revenue accepts the Tribunal's decision for earlier years without challenge, it cannot assail the same decision in subsequent years, provided the facts are similar.

State Bank of Mysore v. DCIT
33 SOT 7 · 2009 · ITAT
39
citing judgments

When bad debts written off were not allowed as a deduction, any subsequent recovery from such bad debts cannot be brought to tax. This principle is upheld even if a deduction for provisions for bad and doubtful debts was allowed under section 36(1)(viia).

Nectar Beverages (P.) Ltd. v. DCIT
314 ITR 314 · 2009 · Supreme Court
37
citing judgments

Section 41(1) of the Income Tax Act is not applicable to taxing a balancing charge under section 41(2) or to bad and doubtful debts specifically covered under section 41(4), as these provisions deal with distinct circumstances.

CIT v. Karnataka Bank Ltd.
349 ITR 705 · 2012 · Supreme Court
36
citing judgments

Advances made by banks that become bad debts are eligible for deduction under Section 36(1)(vii) if they meet the conditions specified in Section 36(2).

Judgments citing Section 41(4)

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 31/CHNY/2018[2014-15]Status: DisposedITAT Chennai17 May 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय -ी महावीर िसंह

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 30/CHNY/2018[2013-14]Status: DisposedITAT Chennai17 May 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय -ी महावीर िसंह

DCIT, Chennai vs. M/S, Sundaram Finance Ltd., Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 29/CHNY/2018[2012-13]Status: DisposedITAT Chennai17 May 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय -ी महावीर िसंह

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 12/CHNY/2018[2014-15]Status: DisposedITAT Chennai17 May 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय -ी महावीर िसंह

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 11/CHNY/2018[2013-14]Status: DisposedITAT Chennai17 May 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय -ी महावीर िसंह

Sundaram Finance Ltd, Chennai vs. DCIT, Large Taxpayer Unit-1, Chennai

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

ITA 10/CHNY/2018[2012-13]Status: DisposedITAT Chennai17 May 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

For Appellant: Shri R. Vijayaraghavan, (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar, CIT –Ld. DR
Section 143(3)Section 14ASection 176

आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय -ी महावीर िसंह

Karur Vysya Bank Ltd., Karur vs. DCIT Circle 2(1), Trichy

ITA 678/CHNY/2019[2015-16]Status: DisposedITAT Chennai09 Apr 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकरअपीलसं./Ita Nos.: 677 & 678/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Karur Vysya Bank Ltd, Deputy Commissioner Of Central Office, V. Income Tax, Erode Road, Circle -2(1), Karur – 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 1343 & 1321/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 Deputy Commissioner Of M/S. Karur Vysya Bank Ltd, Income Tax, V. Central Office, Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Anandhan, Ca & Smt. Lalitha, Ca Revenue By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 13.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 09.04.2024 आदेश /O R D E R

For Appellant: Shri. Anandhan, CA and Smt. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 36(1)(viii)Section 41(1)Section 43B

1343/Chny/2019 was right? It is an incorrect claim. Prima facie, for the assessee, section 36(l)(vii) and section 41(4) is not be applicable as they have not written off any bad debt as irrecoverable in their accounts (Profit & Loss accounts). Only they created provision for bad and doubtful

Karur Vysya Bank Ltd., Karur vs. DCIT Circle 2(1), Trichy

ITA 677/CHNY/2019[2014-15]Status: DisposedITAT Chennai09 Apr 2024AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकरअपीलसं./Ita Nos.: 677 & 678/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 M/S. Karur Vysya Bank Ltd, Deputy Commissioner Of Central Office, V. Income Tax, Erode Road, Circle -2(1), Karur – 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 1343 & 1321/Chny/2019 िनधा"रणवष" / Assessment Years: 2014-15 & 2015-16 Deputy Commissioner Of M/S. Karur Vysya Bank Ltd, Income Tax, V. Central Office, Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Anandhan, Ca & Smt. Lalitha, Ca Revenue By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 13.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 09.04.2024 आदेश /O R D E R

For Appellant: Shri. Anandhan, CA and Smt. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 36(1)(viii)Section 41(1)Section 43B

1343/Chny/2019 was right? It is an incorrect claim. Prima facie, for the assessee, section 36(l)(vii) and section 41(4) is not be applicable as they have not written off any bad debt as irrecoverable in their accounts (Profit & Loss accounts). Only they created provision for bad and doubtful