COMMISSIONER OF INCOME TAX Vs. OMPRAKAS B. SALECHA

JUDGEMENT

(1.) The appeal is in respect of A.Y.1999-2000. Section 36(i)(vii) was substituted w.e.f. 1.4.1989. The terminology used is 'any bad debt or part thereof which is written off as irrecoverable in the accounts of the assessee for the previous year'. These words were substituted for the words 'any bad debt or part thereof which is established to become a bad debt in the previous year.'

(2.) It is therefore, clear that when it is written in the books as bad debt, the same is in compliance with the requirement of section 36(i)(vii). We therefore, find no reason to interfere with the order of the Tribunal, consequently appeal dismissed.