DCIT, JABALPUR vs. JILA SAHKARI KENDRIYA BANK MARYADIT, SEONI

ITA 161/JAB/2024Status: DisposedITAT Jabalpur22 September 2026AY 2016-1718 pages
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What were the facts?

The Revenue appealed against an order of the NFAC which deleted additions made by the AO. The additions were primarily on account of disallowance of provisions for overdue interest on NPAs, standard assets, and gratuity.

What did the Tribunal hold?

The Tribunal held that the issues concerning disallowance of provisions for overdue interest and standard assets were decided by a coordinate bench and upheld by the High Court and Supreme Court, thus attained finality. However, the disallowance of provision for gratuity was set aside for verification by the AO.

What were the issues?

Whether provisions for overdue interest on NPAs and standard assets are allowable deductions, and whether provisions for gratuity are admissible under Section 40A(7) without proper substantiation.

Which sections of the Income-tax Act were involved?

Section 43D,Section 36(1)(via),Section 37,Section 40A(7),Section 36(1)(v)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, MP

Before: HON’BLE SHRI KUL BHARAT & SHRI G.D. PADMAHSHALI

For Appellant: Mr Bhaskar Ganguly [‘Ld. AR’]
For Respondent: Mr Dhananjay Wanjari [‘Ld. DR’]
Pronounced: 22/09/2026

PER G. D. PADMAHSHALI; The first appellate DIN & Order No. ITBA/NFAC/S/250/2024-

25/1067807296(1) dt. 21/08/2024 passed by National Faceless

Appeal Centre, Delhi [‘Ld. NFAC’] u/s 250 of the Income Tax

Act, 1961 [‘the Act’] which dealt with assessment order dt.

15/10/2018 passed u/s 143(3) of the Act by the Asstt.

Commissioner of Income Tax, Circle Chindwada[‘Ld. AO’] for assessment year 2016-17 [‘AY’], by present appeal is challenged by the Revenue u/s 253(2) of the Act.

ITAT-Jabalpur Jilla Sahakari Kendriya Bank Maryadit Vs ACIT ITA No. 161/JAB/2024 AY: 2016-17

2.

Succinctly stated fact

The order continues below.

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