1. The appeal is against the order passed by the Income-tax Appellate Tribunal, whereby the claim of deduction of Rs. 81,68,516 and Rs. 15,27,676 were disallowed as the deductions under section 36(2) and 36(1)(vii) of the Income-tax Act, 1961. Obviously, these amounts were the provisions made and were earlier allowable under section 36(1)(vii). However, thereafter an amendment came to be made by adding Explanation to section 36, because of which any provisions made for bad and doubtful debts were not to be treated as allowable deductions.
2. Mr. Janardhana Raja, learned counsel arguing on behalf of the assessee very fairly contends that he may not have any case on account of the Explanation added to section 36(1)(vii) and that the provisions made for the payment of bad and doubtful debts may not be allowed in his favour on that count.
3. We also find that the authorities below have correctly read the provisions of section 36(2) and 36(1)(vii) and have refused to give relief to the assessee on that count.
4. Learned counsel however raises an interesting point and says that these being the non-performing assets, would clearly amount to the trading losses and as such, these amounts should have been considered as the trading losses and should have been given credit under section 28 read with section 29. The contention is clearly incorrect. When we see the facts, we do not find any amounts or part thereof having been written off as bad debts which was an allowable deduction. If a specific provision is added by way of an amendment to section 36(1)(vii), then no interpretation bypassing section 36(1)(vii) could be made of either section 28 or section 29 so as to set at naught the amendment. That would be simply against the established canons of the interpretation of statute. This is besides the point that the actual accounts do not reflect these amounts as trading losses. On that count, the appeal is clearly without any merit and is dismissed.