THE JALGAON PEOPLES CO-OPERATIVE BANK LIMITED,JALGAON vs. ITO CIRCLE 1 JALGAON, JALGAON

ITA 1179/PUN/2025Status: DisposedITAT Pune13 July 2026AY 2018-1911 pages
AI SummaryPartly Allowed

What were the facts?

The assessee, a cooperative bank, appealed against additions made by the Assessing Officer and sustained partly by the CIT(A). The additions related to bad debts, festival/ceremony expenses, shareholder expenses, ex-gratia bonus, and dividend income.

What did the Tribunal hold?

The Tribunal set aside the CIT(A)'s order and restored the matters to the CIT(A) for fresh adjudication. This was to allow for proper verification of facts, consideration of additional evidence, and to decide the issues afresh in accordance with law.

What were the issues?

Whether the CIT(A) erred in sustaining additions related to bad debts, various expenses, and dividend income without proper factual verification and consideration of evidence.

Which sections of the Income-tax Act were involved?

Section 36(1)(vii)(a),Section 10(35),Section 115BBDA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE

For Appellant: Shri Mahavir Atal
For Respondent: Shri Umesh Phade
Hearing: 12.05.2026Pronounced: 13.07.2026

PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 05.02.2025 passed by Ld. CIT(A)/NFAC for the assessment year 2018-19. 2. There is delay of 3 days in filing of the present appeal. We are satisfied with the reasons mentioned in the application for condonation of delay duly supported by an affidavit that the applicant was prevented by sufficient cause for not filing the 2 appeal within the prescribed time limit. After hearing Ld. DR, we condone the delay of 3 days and proceed to adjudicate the appeal.

3.

The appellant has raised the following grounds of appeal :- “1. Whether on the facts and circumstances of the case, the learned Commis

The order continues below.

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