“Section 36(1)(vzza)”

Section References (mined)Section 36Section 36(1)(vzza)1 judgments

Judgments citing Section 36(1)(vzza)

Cuddalore District Central Co-Operative Bank Ltd., Cuddalore vs. ACIT, Cuddalore Circle, Cuddalore

The appeal stand partly allowed for statistical purposes

ITA 739/CHNY/2020[2009-10]Status: DisposedITAT Chennai04 Nov 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri K. Ravi (Advocate) - Ld. ARFor Respondent: Shri S. Chandrasekaran (JCIT) – Ld. DR

Section 143(3)Section 263Section 36Section 36(1)(vii)Section 36(1)(viia)

36(1)(viia) of the Act. For the sake of convenience, the relevant portion of the judgment is extracted as under: “5. Section 36(1)(vzza) of the Act as applicable to the assessment year 1985 86 reads as under: “in respect of any provision for bad and doubtful debts