COMMISSIONER OF INCOME TAX Vs. AUTOMETERS LTD.

JUDGEMENT

(1.) 3994/Del/1997 relevant for the asst. yr. 1994 -95. 2. The assessee had written off some amount that was due to it as irrecoverable in its books of account. This was in the financial year 1993 -94. to produce any documentary evidence to show that any efforts were made to recover the amount and, therefore, the debts had become bad.

(2.)

(3.) FEELING aggrieved by the view taken by the AO, the assessee preferred an appeal before the CIT(A) who took the view that in terms of s. 36(1)(vii) of the IT Act, 1961, all that the assessee had to do is to write off a bad debt as irrecoverable, and that had been done in the present case and, therefore, the order of the AO requiring the assessee to prove that the debts have become bad was not correct.