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“Section 36(1)(xi)”

Section References (mined)Section 36Section 36(1)(xi)2 judgments

The decision most relied on for Section 36(1)(xi) is Chenab Forest Co. v. CIT (96 ITR 568), cited in 16 judgments on BharatTax.

Leading authorities on Section 36(1)(xi)

Chenab Forest Co. v. CIT
96 ITR 568 · 1974 · High Court
16
citing judgments

Advances made by a forest lessee to sub-contractors for forest operations, which become irrecoverable due to non-renewal of the lease, are deductible as a business loss under Section 37(1) of the Income Tax Act. These advances are considered part of ordinary business expenditure necessary to carry on the business.

Judgments citing Section 36(1)(xi)

M/S. Onmobile Global Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 5(1)(2), Bengaluru

In the result, both these appeals are partly allowed

ITA 2560/BANG/2019[2015-16]Status: DisposedITAT Bangalore10 Aug 2022AY 2015-16

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 14ASection 234BSection 244ASection 32

While 'computer' has not been defined in the Income Tax Act, 1961, the term 'Computer System' has been defined under Explanation (a) to section 36(1)(xi) of the Act as under : '(a) "computer system" means a device or collection of devices including input and output support devices and excluding

M/S Onmobile Global Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(2), Bangalore

In the result, both these appeals are partly allowed

ITA 139/BANG/2019[2014-15]Status: DisposedITAT Bangalore10 Aug 2022AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 14ASection 234BSection 244ASection 32

While 'computer' has not been defined in the Income Tax Act, 1961, the term 'Computer System' has been defined under Explanation (a) to section 36(1)(xi) of the Act as under : '(a) "computer system" means a device or collection of devices including input and output support devices and excluding