Commissioner of Income Tax Vs Dapur Pharma

Delhi High Court 29 Sep 2008 IT Appeal No. 1122 of 2008 (2009) 177 TAXMAN 454
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

IT Appeal No. 1122 of 2008

Hon'ble Bench

Rajiv Shakdher, J; Badar Durrez Ahmed, J

Advocates

Prem Lata Bansal, for the Appellant; M.P. Rastogi, for the Respondent

Acts Referred

Income Tax Act, 1961 — Section 115JB(2)

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. This appeal is directed against the order dated 30-11 -2007 passed by the Income Tax Appellate Tribunal in ITA No. 3975/Delhi/2006

pertaining to the assessment year 2004-05.

2. The only issue sought to be raised in the present appeal relates to the treatment given to the provision made for doubtful debts. According to the

Assessing Officer this would be a provision for liability and, therefore, Explanation (c) to Section 115JB(2) of the Income Tax Act, 1961 was

applicable. Consequently, the Assessing Officer made the addition in respect of provision made by the assessee for doubtful debts. However, the

Commissioner of Income Tax (Appeals) and the Tribunal both regarded the said provision as not a provision for liability but a provision for

diminution in the value of the assets. Consequently, they held that Explanation (c) to Section 115JB(2) of the said Act did not come into play.

3. We find that the same view has been taken by this Court in CIT v. Etcher Ltd. [2006] 287 ITR 1701. And, the view taken in Commissioner of

Income Tax Vs. HCL Comnet Systems and Services Ltd., has been confirmed by the Supreme Court in CIT v. HCL Comnet System & Services

Ltd. [2008] 174 Taxman 118.

4. In view of the forgoing, it is apparent that the issue stands settled against the department and in favour of the assessee.

5. The appeal is dismissed.

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