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“Section 36(2)(u)”

Section References (mined)Section 36Section 36(2)(u)3 judgments

Judgments citing Section 36(2)(u)

Dy. Commissioner of Income Tax Circle - 3(3)(1), Mumbai vs. Small Industries Development Bank of India, Mumbai

In the result, the captioned appeals by the revenue are dismissed and the cross-objections filed by the assessee are allowed

ITA 3164/MUM/2023[2013-14]Status: DisposedITAT Mumbai05 Feb 2025AY 2013-14

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Rakesh Joshi, A/RFor Respondent: Shri Mahesh Akhade, CIT D/R
Section 1Section 115JSection 143(3)Section 147Section 148Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

deduction cannot exceed the bad debts actually written off in the books of account of the previous year. Further in terms of section 36(2)(u) which provides that in cases where clause (viia) of subsection 1 applies, no such deduction shall be allowed unless the assessee has debited

Dy. Commissioner of Income Tax Circle - 3(3)(1), Mumbai vs. Small Industries Development Bank of India, Mumbai

In the result, the captioned appeals by the revenue are dismissed and the cross-objections filed by the assessee are allowed

ITA 3161/MUM/2023[2014-15]Status: DisposedITAT Mumbai05 Feb 2025AY 2014-15

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Rakesh Joshi, A/RFor Respondent: Shri Mahesh Akhade, CIT D/R
Section 1Section 115JSection 143(3)Section 147Section 148Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

deduction cannot exceed the bad debts actually written off in the books of account of the previous year. Further in terms of section 36(2)(u) which provides that in cases where clause (viia) of subsection 1 applies, no such deduction shall be allowed unless the assessee has debited

Dy. Commissioner of Income Tax Circle - 3(3)(1), Mumbai vs. Small Industries Development Bank of India, Mumbai

In the result, the captioned appeals by the revenue are dismissed and the cross-objections filed by the assessee are allowed

ITA 3157/MUM/2023[2017-18]Status: DisposedITAT Mumbai05 Feb 2025AY 2017-18

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Rakesh Joshi, A/RFor Respondent: Shri Mahesh Akhade, CIT D/R
Section 1Section 115JSection 143(3)Section 147Section 148Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

deduction cannot exceed the bad debts actually written off in the books of account of the previous year. Further in terms of section 36(2)(u) which provides that in cases where clause (viia) of subsection 1 applies, no such deduction shall be allowed unless the assessee has debited