Section 36(1)(vii) of the Income Tax Act

Income-tax Act, 2025: ss.29, 30, 31, 32

Section 36(1)(vii) falls under section 36 of the Income-tax Act, 1961, which corresponds to section 29 (Deductions related to employee welfare), section 30 (Deduction on certain premium), section 31 (Deduction for bad debt and provision for bad and doubtful debt) and section 32 (Other deductions) of the Income-tax Act, 2025.

Read section 29 of the 2025 ActRead section 30 of the 2025 ActRead section 31 of the 2025 ActRead section 32 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 36(1)(vii) is TRF Ltd. v. CIT (323 ITR 397), cited in 714 of the 1,429 judgments on BharatTax that turn on this section.

Leading authorities on Section 36(1)(vii)

TRF Ltd. v. CIT
323 ITR 397 · 2010 · Supreme Court
714
citing judgments

For claiming deduction for bad debts under section 36(1)(vii) of the Income Tax Act, it is sufficient for the assessee to write off the debt as irrecoverable in its accounts, and it is not necessary to prove that the debt has actually become irrecoverable.

Maxopp Investment Ltd. v. CIT
347 ITR 272 · 2012 · High Court
516
citing judgments

Disallowance under Section 14A cannot exceed the exempt income earned. The Assessing Officer must record satisfaction regarding the assessee's accounts before making any disallowance.

South Indian Bank Ltd. v. CIT
438 ITR 1 · 2021 · Supreme Court
508
citing judgments

The mixed fund theory is affirmed, holding that no disallowance of interest expenditure under Section 14A can be made if the assessee possesses sufficient non-interest bearing funds, such as capital and reserves, to cover investments made in tax-free securities.

Vijaya Bank v. CIT
323 ITR 166 · 2010 · Supreme Court
392
citing judgments

A provision for bad and doubtful debts debited to the profit and loss account and reduced from advances on the balance sheet constitutes a write-off for deduction purposes. This is true even if individual debtor accounts are not closed.

Southern Technologies Ltd. v. JCIT
320 ITR 577 · 2010 · Supreme Court
353
citing judgments

The case concerns the allowability of deductions for provisions made under Section 36 of the Income Tax Act, 1961, especially those related to bad and doubtful debts. It distinguishes such deductions from the recognition of interest income on non-performing assets (NPAs).

Calcutta Co. Ltd. v. CIT
37 ITR 1 · 1959 · Supreme Court
341
citing judgments

When following the mercantile system of accounting, provisions for liabilities made on a scientific and rational basis are allowable as deductions, even if their actual quantification and discharge are deferred to a future date.

Catholic Syrian Bank Ltd. v. CIT
343 ITR 270 · 2012 · Supreme Court
326
citing judgments

For a bad debt deduction under Section 36(1)(vii), the debt must be actually written off as irrecoverable in the assessee's accounts, distinct from merely making a provision for bad and doubtful debts. The assessee bears the onus to satisfy the conditions under both Section 36(1)(vii) and Section 36(2) of the Income-tax Act.

United Commercial Bank v. CIT
240 ITR 355 · 1999 · Supreme Court
314
citing judgments

Liabilities accrued on a notional basis are allowable as deductions under the mercantile system of accounting even if their exact quantification or discharge is deferred to a future date or if the demand itself is disputed.

M.M.Aqua Technologies Limited v. CIT
436 ITR 582 · 2021 · Supreme Court
308
citing judgments

Amendments to tax law that impose new obligations or change existing legal positions apply prospectively, even if stated to be "for the removal of doubts." The judgment also clarifies that deductions under Section 43B are allowed only on actual payment, overriding the mercantile system of accounting.

Sedco Forex International Drill. Inc. v. CIT
12 SCC 717 · 2005 · Supreme Court
285
citing judgments

A cardinal principle of tax law is that the law in force for the relevant assessment year applies unless expressly or necessarily provided otherwise. A retrospective tax provision stated to be 'for the removal of doubts' is not presumed retrospective if it alters or changes the law as it earlier stood.

Judgments on Section 36(1)(vii)

Intas Biopharmaceuticals Ltd., Ahmedabad vs. The Dy.Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad

In the result, appeal preferred by the assessee is allowed in part

ITA 865/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad07 Aug 2024AY 2011-12

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 865/Ahd/2016 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2011-12) िनधा"रण वष" िनधा"रण वष" Intas The Dy. Commissioner Of बनाम बनाम/ बनाम बनाम Biopharmaceuticals Ltd. Income Tax Vs. Plot 423/P/A, Sarkhej Circle-2(1)(1), Ahmedabad Bavla Highway, Moraiya, Sanand, Ahmedabad, Gujarat, 382213 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabci4722M (Appellant) .. (Respondent) Shri Bandish Soparkar & Shri Parin अपीलाथ" ओर से /Appellant By : Shah, Ars. ""यथ" क" ओर से/Respondent By : Dr. Darsi Suman Ratnam, Cit. Dr & Shri Ashish Rajesh Revar, Sr. Dr Date Of Hearing 24/07/2024 Date Of Pronouncement 07/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The Commissioner Of Income-Tax (Appeals)-7, Ahmedabad (In Short ‘The Cit(A)’) Dated 20.01.2016 For The Assessment Year 2011-12. Ita No. 865/Ahd/2016 [Intas Biopharmaceuticals Ltd. Vs. Dcit] A.Y. 2011-12 - 2 –

For Appellant: Shah, ARsFor Respondent: Dr. Darsi Suman Ratnam, CIT. DR
Section 143(3)Section 35Section 40

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 468/CHNY/2024[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 467/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 466/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69

Anjappar Chettinad A/C Restaurant, Chennai vs. DCIT, Chennai

The appeals stand allowed in terms of our above order

ITA 465/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.465/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.466/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.467/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) & 4. आयकरअपील सं./ Ita No.468/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) M/S Anjappar Chettinad A/C Restaurant Dcit बनाम/ #7/2, J.P.Towers Central Circle-1(3) Nungambakkam High Road, Vs. Chennai. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaifa-0590-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : S/Shri V.Padmanabhan & Venkat Raman (Cas)- Ld.Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20-06-2024 घोषणा की तारीख /Date Of Pronouncement : 06-08-2024

For Appellant: S/Shri V.Padmanabhan & Venkat RamanFor Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 132Section 153Section 153ASection 69