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“Section 17(2)(vii)”

Section References (mined)Section 17Section 17(2)(vii)1 judgments

The decision most relied on for Section 17(2)(vii) is CIT v. Yokogawa India Ltd. (341 ITR 385), cited in 270 judgments on BharatTax.

Leading authorities on Section 17(2)(vii)

CIT v. Yokogawa India Ltd.
341 ITR 385 · 2012 · High Court
270
citing judgments

A provision for doubtful debts cannot be added back while computing book profits under Section 115JB of the Income-tax Act for Minimum Alternate Tax (MAT) purposes.

CIT v. Infosys Technologies Ltd.
297 ITR 167 · 2008 · Supreme Court
115
citing judgments

Allotment of shares to employees under an Employee Stock Option Plan (ESOP) before April 1, 2000, is not a taxable perquisite if the benefit's value is unascertainable at the time of option exercise due to conditions like a lock-in period.

Ors., 1963 AIR 1526 17. ITO vs. B.N. Bhattacharya, 112 ITR 423 18. R. Dalmia v. CIT (Central)
186 ITR 313 · 1990 · High Court
24
citing judgments

The case addresses the taxability of cash withdrawn from sub-contractors' bank accounts by employees of a civil contractor engaged in infrastructure development. The revenue observed these withdrawals during search proceedings, indicating potential issues with the assessee's tax compliance.

Judgments citing Section 17(2)(vii)

Dhanesh Jayantilal Chokshi, Vadodara vs. DCIT CPC, Bengalaru

In the result, the grounds of appeal raised by the assessee is allowed

ITA 59/SRT/2022[2017-18]Status: DisposedITAT Surat09 Feb 2023AY 2017-18

Bench: Shri Pawan Singhdhanesh Jayantilal Chokshi, Ito- Ward 2(5), Bharuch, B-17, Jash Villa, Satsang Gujarat / Vs. Bungalows, Old Padra Road, Cpc Bangalore . Vadodara, Gjuarat-390020. Bcmehta_05@Yahoo.Com Ph;942744114204 Pan No. Acapc 0450 E Appellant/ Assessee Respondent/ Revenue

Section 10(14)Section 143(1)(a)Section 154Section 17(2)Section 254(1)

2,35,318/-was aggregate contribution to the assessees account for FY 2016-17 for contribution to approved superannuation fund. And as per section 17(2)(vii) the amount of any contribution to an approved superannuation fund by the employer in respect of the employee, to the extent it exceeds ... treated as perquisites and there is no mistake in the order of CPC. The ld CIT(A) after referring the provision of section 17(2)(vii) of Income-tax Act 1962 ( new Act) and section 7(1)(v) of the 1922 Act (Old Act), held that ratio in case