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“Section 36(1)(viia)”

Section References (mined)Section 36Section 36(1)(viia)445 judgments

The decision most relied on for Section 36(1)(viia) is Maxopp Investment Ltd. v. CIT (347 ITR 272), cited in 516 judgments on BharatTax.

Leading authorities on Section 36(1)(viia)

Maxopp Investment Ltd. v. CIT
347 ITR 272 · 2012 · High Court
516
citing judgments

Disallowance under Section 14A cannot exceed the exempt income earned. The Assessing Officer must record satisfaction regarding the assessee's accounts before making any disallowance.

South Indian Bank Ltd. v. CIT
438 ITR 1 · 2021 · Supreme Court
508
citing judgments

The mixed fund theory is affirmed, holding that no disallowance of interest expenditure under Section 14A can be made if the assessee possesses sufficient non-interest bearing funds, such as capital and reserves, to cover investments made in tax-free securities.

Vijaya Bank v. CIT
323 ITR 166 · 2010 · Supreme Court
392
citing judgments

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.

Southern Technologies Ltd. v. JCIT
320 ITR 577 · 2010 · Supreme Court
353
citing judgments

The case concerns the allowability of deductions for provisions made under Section 36 of the Income Tax Act, 1961, especially those related to bad and doubtful debts. It distinguishes such deductions from the recognition of interest income on non-performing assets (NPAs).

Calcutta Co. Ltd. v. CIT
37 ITR 1 · 1959 · Supreme Court
341
citing judgments

When following the mercantile system of accounting, provisions for liabilities made on a scientific and rational basis are allowable as deductions, even if their actual quantification and discharge are deferred to a future date.

Catholic Syrian Bank Ltd. v. CIT
343 ITR 270 · 2012 · Supreme Court
326
citing judgments

For a bad debt deduction under Section 36(1)(vii), the debt must be actually written off as irrecoverable in the assessee's accounts, distinct from merely making a provision for bad and doubtful debts. The assessee bears the onus to satisfy the conditions under both Section 36(1)(vii) and Section 36(2) of the Income-tax Act.

United Commercial Bank v. CIT
240 ITR 355 · 1999 · Supreme Court
314
citing judgments

Liabilities accrued on a notional basis are allowable as deductions under the mercantile system of accounting even if their exact quantification or discharge is deferred to a future date or if the demand itself is disputed.

M.M.Aqua Technologies Limited v. CIT
436 ITR 582 · 2021 · Supreme Court
308
citing judgments

Amendments to tax law that impose new obligations or change existing legal positions apply prospectively, even if stated to be "for the removal of doubts." The judgment also clarifies that deductions under Section 43B are allowed only on actual payment, overriding the mercantile system of accounting.

Judgments citing Section 36(1)(viia)

DCIT-3(4), Mumbai vs. M/S Union of Bank of India, Mumbai

ITA 1818/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Sept 2024AY 2017-18

Bench: Shri Anikesh Banerjee, Jm & Shri Ms Padmavathy S, Am, Ι.Τ.Α. No.1440/Mum/2023 (Assessment Year: 2016-17) M/S Union Bank Of India, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Dcit, Circle-(Ltu) 2 29Th Floor, World Trade Centre, Vs. Cuffe Parade, Mumbai-400005. Appellant) : Respondent) Ι.Τ.Α. No.1819/Mum/2023 (Assessment Year: 2016-17) Dcit-3(4) 29Th Floor, Centre-1, World Trade Centre, Cuffe Parade, Mumbai-400005. Vs. M/S Union Bank Of India, Central Accounts Dept., 6Th Floor, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Appellant) : Respondent) Ι.Τ.Α. No.1441/Mum/2023 (Assessment Year: 2017-18) M/S Union Bank Of India, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Dcit, Circle-(Ltu) 1 29Th Floor, World Trade Centre, Vs. Cuffe Parade, Mumbai-400005. Appellant) : Respondent) 2

For Appellant: Shri C. Naresh, ARFor Respondent: Shri Vivek Perampurna, CIT-DR
Section 115JSection 144Section 14ASection 36(1)(viii)

Bank makes provision for bad and doubtful debts as per RBI norms. Out of the said provisions made, deduction is allowed under section 36(1)(viia) to the extent of eligible amount as prescribed (an amount not exceeding 8.5% of the total income and an amount not exceeding ... exceeding 8.5% of the total income and an amount not exceeding 10% of the aggregate average advances by the rural branches) under section 36(1)(viia). However, if no provision is made in the books, no deduction is allowed under section 36(1)(viia) as per section 36

Union Bank of India, Mumbai vs. DCIT, Cir - (Ltu)-2, Mumbai

ITA 1441/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Sept 2024AY 2017-18

Bench: Shri Anikesh Banerjee, Jm & Shri Ms Padmavathy S, Am, Ι.Τ.Α. No.1440/Mum/2023 (Assessment Year: 2016-17) M/S Union Bank Of India, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Dcit, Circle-(Ltu) 2 29Th Floor, World Trade Centre, Vs. Cuffe Parade, Mumbai-400005. Appellant) : Respondent) Ι.Τ.Α. No.1819/Mum/2023 (Assessment Year: 2016-17) Dcit-3(4) 29Th Floor, Centre-1, World Trade Centre, Cuffe Parade, Mumbai-400005. Vs. M/S Union Bank Of India, Central Accounts Dept., 6Th Floor, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Appellant) : Respondent) Ι.Τ.Α. No.1441/Mum/2023 (Assessment Year: 2017-18) M/S Union Bank Of India, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Dcit, Circle-(Ltu) 1 29Th Floor, World Trade Centre, Vs. Cuffe Parade, Mumbai-400005. Appellant) : Respondent) 2

Section 115JSection 144Section 14ASection 36(1)(viii)

Bank makes provision for bad and doubtful debts as per RBI norms. Out of the said provisions made, deduction is allowed under section 36(1)(viia) to the extent of eligible amount as prescribed (an amount not exceeding 8.5% of the total income and an amount not exceeding ... exceeding 8.5% of the total income and an amount not exceeding 10% of the aggregate average advances by the rural branches) under section 36(1)(viia). However, if no provision is made in the books, no deduction is allowed under section 36(1)(viia) as per section 36

Union Bank of India, Mumbai vs. DCIT, Cir - (Ltu)-2, Mumbai

ITA 1440/MUM/2023[2016-17]Status: DisposedITAT Mumbai27 Sept 2024AY 2016-17

Bench: Shri Anikesh Banerjee, Jm & Shri Ms Padmavathy S, Am, Ι.Τ.Α. No.1440/Mum/2023 (Assessment Year: 2016-17) M/S Union Bank Of India, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Dcit, Circle-(Ltu) 2 29Th Floor, World Trade Centre, Vs. Cuffe Parade, Mumbai-400005. Appellant) : Respondent) Ι.Τ.Α. No.1819/Mum/2023 (Assessment Year: 2016-17) Dcit-3(4) 29Th Floor, Centre-1, World Trade Centre, Cuffe Parade, Mumbai-400005. Vs. M/S Union Bank Of India, Central Accounts Dept., 6Th Floor, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Appellant) : Respondent) Ι.Τ.Α. No.1441/Mum/2023 (Assessment Year: 2017-18) M/S Union Bank Of India, Union Bank Bhavan, 239, Vidhan Bhavan Marg, Nariman Point, Mumbai-400021 Pan : Aaacu0564G Dcit, Circle-(Ltu) 1 29Th Floor, World Trade Centre, Vs. Cuffe Parade, Mumbai-400005. Appellant) : Respondent) 2

For Appellant: Shri C. Naresh, ARFor Respondent: Shri Vivek Perampurna, CIT-DR
Section 115JSection 144Section 14ASection 36(1)(viii)

Bank makes provision for bad and doubtful debts as per RBI norms. Out of the said provisions made, deduction is allowed under section 36(1)(viia) to the extent of eligible amount as prescribed (an amount not exceeding 8.5% of the total income and an amount not exceeding ... exceeding 8.5% of the total income and an amount not exceeding 10% of the aggregate average advances by the rural branches) under section 36(1)(viia). However, if no provision is made in the books, no deduction is allowed under section 36(1)(viia) as per section 36

JCIT (OSD) Circle-2, Trichy vs. The Karur Vysya Bank Ltd., Karur

In the result, appeal filed by the Revenue for assessment year

ITA 635/CHNY/2020[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 620/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of Income M/S. Karur Vysya Bank, V. Tax, Finance &Control Dept., Circle -2(1), Erode Road, Trichy. Karur – 639 002. [Pan: Aaact-3373-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 635/Chny/2020 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Karur Vysya Bank, The Joint Commissioner Of V. Finance &Control Dept., Income Tax, Erode Road, Circle -2, Karur – 639 002. No.44, Williams Road, [Pan: Aaact-3373-J] Contanment, Trichy – 620 001. (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. Ananthan, Ca & Smt. R. Lalitha, Ca Department By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 05.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 20.09.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Ananthan, CA & Smt. R. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 145Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

including addition towards stale :-7-: ITA. Nos: 620 & 635/Chny/2020 drafts account, disallowance of exgratia, disallowance u/s.14A, income received in advance and disallowance under Section 36(1)(viia). However, sustained additions made towards disallowance of bad debts written off and depreciation on investments. The ld. CIT(A) had also enhanced ... pertains to non rural branches. It adjusted Rs.37,52,341/- which pertains to rural branches against the provision account under Section 36(1)(viia). The Assessing Officer, however disallowed Rs.73,48,83,942/- by holding that the non – rural debts should also be adjusted against the provision account

M/S. Karur Vysya Bank, Karur vs. DCIT, Circle - 2 (1), Trichy

ITA 620/CHNY/2020[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपील सं./Ita No.: 620/Chny/2020 निर्धारण वर्ष / Assessment Year: 2017-18 M/S. Karur Vysya Bank, Deputy Commissioner Of Income Finance &Control Dept., V. Tax, Erode Road, Circle -2(1), Karur - 639 002. Trichy. [Pan: Aaact-3373-J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.: 635/Chny/2020 निर्धारण वर्ष / Assessment Year: 2017-18 The Joint Commissioner Of Income Tax, Circle -2, No.44, Williams Road, Contanment, Trichy - 620 001. V. M/S. Karur Vysya Bank, Finance &Control Dept., Erode Road, Karur - 639 002. [Pan: Aaact-3373-J] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) Assessee By : Shri. Ananthan, Ca & Smt. R. Lalitha, Ca Department By : Shri. Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 05.08.2024 घोषणा की तारीख/Date Of Pronouncement : 20.09.2024 आदेश / Order Per S. R. Raghunatha: These Two Cross Appeals Filed By The Assessee & Revenue Are Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Trichy, Dated 16.03.2020 & Pertains To

For Appellant: Shri. Ananthan, CA & Smt. R. Lalitha, CAFor Respondent: Shri. Nilay Baran Som, CIT
Section 145Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

also deleted certain additions including addition towards stale drafts account, disallowance of exgratia, disallowance u/s.14A, income received in advance and disallowance under Section 36(1)(viia). However, sustained additions made towards disallowance of bad debts written off and depreciation on investments. The Id. CIT(A) had also enhanced the assessment

Assistant Commissioner of Income Tax Corporate Circle 1(1), Nungambakkam vs. Idfc Limited, Teynampet

In the result, both the appeals filed by the Revenue are dismissed

ITA 819/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.818 & 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner Of Vs. Idfc Limited, 4Th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai 600 034. Teynampet, Chennai 600 018. [Pan:Aaaci2663N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 29.08.2024 घोषणा की तारीख /Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated Both Dated 21.09.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Since The Issue Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(3)Section 147Section 148Section 14ASection 36(1)(viia)Section 36(1)(viii)

alia, addition on account of enhanced disallowance under section 14A read with Rule 8D, disallowance under section 36(1)(viii), enhanced disallowance under section 36(1)(viia) of the Act and determined the total income of the assessee at ₹.1224,42,26,621/- under section 147 r.w.s. 144B ... hearing both the parties and on perusal of the reassessment order, we note that the Assessing officer proceeded to make various disallowances under sections 36(1)(viia), 36(1)(viii), 14A of the Act on sale of investment only on examination of computation of statement, which was already there

Assistant Commissioner of Income Tax Corporate Circle 1(1), Nungambakkam vs. Idfc Limited, Teynampet

In the result, both the appeals filed by the Revenue are dismissed

ITA 818/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.818 & 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner Of Vs. Idfc Limited, 4Th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai 600 034. Teynampet, Chennai 600 018. [Pan:Aaaci2663N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 29.08.2024 घोषणा की तारीख /Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated Both Dated 21.09.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Since The Issue Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(3)Section 147Section 148Section 14ASection 36(1)(viia)Section 36(1)(viii)

alia, addition on account of enhanced disallowance under section 14A read with Rule 8D, disallowance under section 36(1)(viii), enhanced disallowance under section 36(1)(viia) of the Act and determined the total income of the assessee at ₹.1224,42,26,621/- under section 147 r.w.s. 144B ... hearing both the parties and on perusal of the reassessment order, we note that the Assessing officer proceeded to make various disallowances under sections 36(1)(viia), 36(1)(viii), 14A of the Act on sale of investment only on examination of computation of statement, which was already there

Dy. Commissioner of Income Tax, Circle- 1(1), Hyderabad vs. Union Bank of India, Hyderabad

In the result, the appeals filed by the assessee as well as the Revenue are partly allowed for statistical purposes

ITA 1230/HYD/2017[2012-13]Status: DisposedITAT Hyderabad28 Aug 2024AY 2012-13

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1018/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13) Andhra Bank Vs. Dy. C. I. T. Hyderabad Circle 1(1) Pan:Aabca7375C Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1230/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13 ) Dy. C. I. T. Vs. Andhra Bank Circle 1(1) Hyderabad Hyderabad Pan:Aabca7375C (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ananthan, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 02/07/2024 घोषणा की तारीख/Pronouncement: 28/08/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue, Are Directed Against The Order Dated 16/02/2016 Of Page 1 Of 59

For Appellant: Shri Ananthan, CAFor Respondent: : Shri Kumar Pranav, CIT(DR)
Section 36(1)(vi)Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

Assessing Officer in disallowing Rs.265,71,57, 198/- out of deduction of Rs.847,40,27,692/ claimed by the Appellant under Section 36(1)(viia) of the Act stating it to be excess claim towards provision for bad and doubtful debts. Page ... Andhra Bank 3.1 The Commissioner of Income tax (Appeals) ought to have seen that under Section 36(1)(viia) of the Act, amount not exceeding seven and one-half percent of the total income and an amount not exceeding ten per cent of the aggregate average advances made

Union Bank of India, Hyderabad vs. Dy. Commissisoner of Income Tax, Circle-1(1), Hyderabad

In the result, the appeals filed by the assessee as well as the Revenue are partly allowed for statistical purposes

ITA 1018/HYD/2017[2012-13]Status: DisposedITAT Hyderabad28 Aug 2024AY 2012-13

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1018/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13) Andhra Bank Vs. Dy. C. I. T. Hyderabad Circle 1(1) Pan:Aabca7375C Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1230/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13 ) Dy. C. I. T. Vs. Andhra Bank Circle 1(1) Hyderabad Hyderabad Pan:Aabca7375C (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ananthan, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 02/07/2024 घोषणा की तारीख/Pronouncement: 28/08/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue, Are Directed Against The Order Dated 16/02/2016 Of Page 1 Of 59

For Appellant: Shri Ananthan, CAFor Respondent: : Shri Kumar Pranav, CIT(DR)
Section 36(1)(vi)Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

Assessing Officer in disallowing Rs.265,71,57, 198/- out of deduction of Rs.847,40,27,692/ claimed by the Appellant under Section 36(1)(viia) of the Act stating it to be excess claim towards provision for bad and doubtful debts. Page ... Andhra Bank 3.1 The Commissioner of Income tax (Appeals) ought to have seen that under Section 36(1)(viia) of the Act, amount not exceeding seven and one-half percent of the total income and an amount not exceeding ten per cent of the aggregate average advances made