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)

Baijnath Maniram, Mumbai vs. Addl.C.I.T. 14(3), Mumbai

In the result, the assessee’s appeal is partly allowed

ITA 7584/MUM/2011[2008-09]Status: DisposedITAT Mumbai25 May 2016AY 2008-09

Bench: Shri Joginder Singh, Jm & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. No. 7584/Mum/2011 ("नधा"रण वष" / Assessment Year: 2008-09) Baijnath Maniram Holding & Finance Addl. Cit, Range-14(3), बनाम/ Co. Pvt. Ltd. Mumbai 51-53, Mittal Court, A Wing, Vs. Nairman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaefb 8365 P (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Rakesh Joshi ""यथ" क" ओर से/Respondent By : Shri Randhir Gupta सुनवाई क" तार"ख / : 25.02.2016 Date Of Hearing घोषणा क" तार"ख / : 25.05.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Assessee Directed Against The Order By The Commissioner Of Income Tax (Appeals)-25, Mumbai (‘Cit(A)’ For Short) Dated 19.10.2011, Dismissing The Assessee’S Appeal Contesting Its Assessment U/S.143(3) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2008- 09 Vide Order Dated 16.12.2010. 2. The Appeal Raises The Following Grounds, Which We Shall Take Up In Seriatim:

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Randhir Gupta
Section 114Section 143(3)Section 234ASection 250(6)

Star India Pvt.Ltd., Mumbai vs. Asst.C.I.T.-Range 11(1), Mumbai

The appeal of the assessee is partly allowed

ITA 1112/MUM/2009[2004-2005]Status: DisposedITAT Mumbai25 May 2016AY 2004-2005

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील आयकर अपील संसंसंसं./Ita/1112/Mum/2009,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Star India Pvt. Ltd. Acit, Range-11(1) Star House, Opp. Dr. E’Moses Road Mumbai-400 020. Vs. Mahalaxmi,Mumbai-400 011. Pan:Aaacn 1335 Q आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita/1370 /Mum/2009,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2004-05 वष" Acit, Range-11(1) M/S. Star India Pvt. Ltd. Vs. M.K. Marg,Mumbai-400 020. Star House, Mahalaxmi,Mumbai-400 011. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N.K. Chand-Cit Assessee By: S/Shri Porus Kaka & Divesh Chawla सुनवाई की तारीख / Date Of Hearing: 04.05.2016 घोषणा की तारीख / Date Of Pronouncement: 25.05.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order,Dtd.12/11/2008,Of Cit(A)-Xxxii,Mumbai,The Assessee & The Assessing Officer(Ao) Have Filed Cross Appeals For The Above Mentioned Ay. Assessee-Company Is Engaged In The Business Of Producing/ Procuring Television Programmes & Supplying Them To Overseas Media Companies.It Also Acts As An Agent For Advertisement Sales For Overseas Media Companies & Carries On Channel Subscription Business.It Filed Its Return Of Income On 30.10.2004,Declaring Total Income At Rs.42,79,81,700/-.The Ao Completed The Assessment On 28/12/2006, U/S. 143(3) Of The Act,Determining Its Income At Rs.311.49 Crores.

For Appellant: S/Shri Porus Kaka & Divesh ChawlaFor Respondent: Shri N.K. Chand-CIT
Section 143(3)Section 254(1)Section 37Section 80H