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“Section 33(7)”

Section References (mined)Section 33Section 33(7)2 judgments

The decision most relied on for Section 33(7) is State Bank of Mysore v. DCIT (33 SOT 7), cited in 39 judgments on BharatTax.

Leading authorities on Section 33(7)

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).

Judgments citing Section 33(7)

Reverse Logistics Company Pvt. Ltd., New Delhi vs. Prcit-7, New Delhi

ITA 6400/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Jun 2023AY 2013-14

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Shri H.K. Choudhary, CIT-DR
Section 14Section 143(3)Section 263Section 33Section 33(5)Section 33(7)Section 34Section 5Section 68

Order shall be deemed to be a notice of discharge to the officers, employees and the workmen of the corporate debtor as per Section 33(7) of the Insolvency and Bankruptcy Code, 2016; vii. The Liquidator shall submit a Preliminary Report to the Adjudicating Authority within seventy-five (75) days

ACIT, Circle- 21(1), New Delhi vs. Reverse Logistics Company Pvt. Ltd., New Delhi

ITA 3536/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Jun 2023AY 2014-15

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Shri H.K. Choudhary, CIT-DR
Section 14Section 143(3)Section 33Section 33(5)Section 33(7)Section 34Section 37(1)Section 5

Order shall be deemed to be a notice of discharge to the officers, employees and the workmen of the corporate debtor as per Section 33(7) of the Insolvency and Bankruptcy Code, 2016; vii. The Liquidator shall submit a Preliminary Report to the Adjudicating Authority within seventy-five (75) days