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)

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

Appeal is dismissed

ITA 5727/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Apr 2017AY 2011-12

Bench: S/Sh.Rajendra & R.L. Negiिनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर अपील सं./I.T.A./5727/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" वष" Dy. Cit-, Central Circle-3(3) M/S.Sharekhan Ltd. Room No.401, Aayakar Bhavan, Lodha I, Think Techno Campus 4Th Floor, M.K. Road, Mumbai-400 020. Vs. 10Th Floor, Beta Building, Off Jvlr, Kanjurmarg (E),Mumbai-400 002. Pan:Aaecs 5096 H (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Ms. Arju Goradia-Sr.Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Dharan Gandhi सुनवाई क" तारीख / Date Of Hearing: 03/04/2017 घोषणा क" तारीख / Date Of Pronouncement: 03.04.2017 लेखा सद"य लेखा सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dtd.10.09.2015,Of The Cit(A)-51,Mumbai The Assessing Officer(Ao)Has Filed The Present Appeal. Assessee-Company Is Engaged In The Business Of Share Broking, Filed Its Return Of Income Of 30/09/2011 Declaring Income Of Rs.1,10,25,71,740/-.Later On A Revised Return Was Filed On 25.10.2012 Declaring Income Of Rs.109.20 Crores.The Ao Completed The Assessment On 28/03/2014 U/S.143(3) Of The Act Determining His Income At Rs.110.29 Crores.

For Appellant: Shri Dharan GandhiFor Respondent: Ms. Arju Goradia-Sr.CIT-DR
Section 143(3)Section 36Section 36(1)(vii)

Gns Outsourcing P.Ltd, Mumbai vs. DCIT 3(1), Mumbai

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1864/MUM/2015[2011-12]Status: DisposedITAT Mumbai29 Mar 2017AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am श्री महाविर स िंग, न्याययक दस्य एििं श्री राजेश कुमार, ऱेखा दस्य के मक्ष Gns Outsourcing Pvt Ltd, Asst. Commissioner Of Income- 4Th Floor, Paville House, Tax-3(1) फनधभ/ Twin Towers Lane, Mumbai Off Veer Sawarkar Marg, Vs. Prabhadevi, Mumbai-400025 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) Pan:Aaccr8832J अऩीरधथी की ओय से /Assessee By : Shri Rahul Sarda प्रत्मथी की ओय से/Revenue By : Ms.Anupama Single सुनवधई की तधयीख /Date Of Hearing : 21.3.2017 घोषणध की तधयीख /Date Of : 29.3.2017 Pronouncement आदेश / O R D E R Per Rajesh Kumar, A. M: By Way Of This Appeal, The Assessee Is Challenging The Order Of The Ld. Cit(A)-8, Mumbai, Dated 29.12.2014 For The Assessment Year 2011-12 Wherein The Assessee Has Raised Following Grounds Of Appeal: “I- Addition Of Rs.1,01,67,542/- On Account Of Non-Recognition Of Interest 1. The Learned Cit(A) Failed To Appreciate That The Interest Of Rs.1,01,67,542/- Did Not Accrue To The Appellant & Hence, The Same Cannot Be Treated As Income. Hence, The Appellant Was Justified In Not Passing The Notional Entry Recognizing It As Income;

For Appellant: Shri Rahul SardaFor Respondent: Ms.Anupama Single
Section 36(1)Section 36(1)(iii)

M/S Reliance Jute Mills International Ltd., Kolkata vs. ITO, WD-1(1), Kolkata

In the result, the appeal filed by the assessee, is allowed

ITA 696/KOL/2014[2008-2009]Status: DisposedITAT Kolkata23 Feb 2017AY 2008-2009

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.696/Kol/2014 ("नधा"रण वष" /Assessment Year:2008-09) M/S Reliance Jute Mills Vs. Ito, Ward-1(1), P-7, International Limited, Chowringhee Square, South Block, 4Th Floor, Idea Aayakar Bhawan, Plaza, 11/1, Sarat Bose Road, Kolkata-69 Kolkata-700020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aabcr 4761 R .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri S.M.Surana, Advocate Revenue By : Shri Rajat Kumar Kureel, Jcit सुनवाई क" तार"ख / Date Of Hearing : 21/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 23/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2008-09, Is Directed Against The Order Passed By Ld. Cit(A)-I, Kolkata In Appeal No.281/Cit(A)-I/W-(1)/2010-11, Dated 30.01.2014, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 28.12.2010. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income On 30.09.2008 Declaring Total Income At Nil. The Return Of The Assessee Was Processed U/S.143(1) On 12.03.2010. Later On, The Assessee’S Case Was Selected For Scrutiny U/S,143(3) Of The Act & The Ao Has Completed The Assessment By Making Addition Of Rs.4,31,648/- On Account Of Bad Debts/Advances Irrecoverable & Other Disallowances. 3. Aggrieved From The Order Of Ao, The Assessee Filed An Appeal

For Appellant: Shri S.M.Surana, AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT
Section 143(1)Section 143(3)Section 36(1)(vii)Section 37

Kotak Securities Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

ITA 3494/MUM/2010[2007-08]Status: DisposedITAT Mumbai22 Feb 2017AY 2007-08

Bench: S/Shri Rajendra, A.M. & Sanjay Garg,J.M. आयकर अपील सं आयकर अपील सं././././Ita No. 3494/Mum/2010,िनधा"रण आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2007-08 वष" Kotak Securities Limited Addl. Cit 1St Floor, Bakthawar Range-4(3), Aayakar Bhavan Vs. 229 Nariman Point,Mumbai-400 021. Mumbai-400 020. Pan: Aaack 3436 F (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Pavan Kumar Beerla Assessee By: Shri F.V. Irani सुनवाई क" तारीख / Date Of Hearing: 18.01.2017 घोषणा क" तारीख / Date Of Pronouncement: 22.02.2017 आयकर अिधिनयम आयकर अिधिनयम,1961 क" क" धारा धारा 254(1)के अ"तग"त आदेश के अ"तग"त आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा के अ"तग"त आदेश के अ"तग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य,राजे"" के अनुसार लेखा सद"य राजे"" के अनुसार -Per Rajendra,Am: लेखा सद"य लेखा सद"य राजे"" के अनुसार राजे"" के अनुसार Challenging The Order Dt. 17.03.2010 Of Cit(A)-8,Mumbai The Assessee Has Filed The Present Appeal.Assessee-Company,A Share Broker, Filed Its Return Of Income On 31.10.2007 Declaring Its Total Income Of Rs.390.03 Crores.The Assessing Officer(Ao) Completed Assessment On 30. 03.2009,Determining Its Income At Rs.401.55 Crores.

For Appellant: Shri F.V. IraniFor Respondent: Shri Pavan Kumar Beerla
Section 14ASection 254(1)Section 36(1)(vii)