INCOME TAX OFFICER, SANGRUR vs. THE SANGRUR CENTRAL CO-OP BANK LIMITED, SANGRUR

ITA 881/CHANDI/2025Status: DisposedITAT Chandigarh25 May 2026AY 2013-147 pages
AI SummaryRemanded

What were the facts?

The Revenue appealed against the CIT(A)'s deletion of various additions/disallowances made by the AO. These included disallowances under Section 43B for ex-gratia payments, leave salary, and pension fund, as well as disallowances under Section 40(a)(ia) for interest paid without TDS. The Assessee also filed a cross-objection regarding audit fees.

What did the Tribunal hold?

The Tribunal found that detailed factual verification was required for the issues involved. Therefore, both the Revenue's appeal and the Assessee's cross-objection were restored to the Assessing Officer for fresh adjudication, considering earlier Tribunal decisions.

What were the issues?

The key issues were the allowability of certain liabilities under Section 43B and the validity of Form 15G/15H for TDS exemption under Section 40(a)(ia).

Which sections of the Income-tax Act were involved?

Section 43B,Section 40(a)(ia),Section 143(3),Section 206AA

AI-generated summary — verify with the full judgment below

आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी लिलत कुमार, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No. 881/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2013-14 The ITO बनाम The Sangrur Central Co-op Bank Sangrur Limited Patiala Gate, Sangrur-148001 Punjab "ायी लेखा सं./PAN NO: AAAAT3290D अपीलाथ"/Appellant ""थ"/Respondent Cross Objection No. 2/Chd/2026 In आयकर अपील सं./ ITA No. 881/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2013-14 The Sangrur Central Co-op Bank बनाम The ITO Limited Sangrur Patiala Gate, Sangrur-148001 Punjab "ायी लेखा सं./PAN NO: AAAAT3290D अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Ashok Goel, C.A राज" की ओर से/ Revenue by : Smt. Kusum Bansal, CIT DR (Virtual Mode) सुनवाई की तारीख/Date of Hearing : 21/05/2026 उदघोषणा की तारीख/Date of Pronouncement : 25/05/2026 आदेश/Order PER LALIET KUMAR, J.M: The present appeal has been filed by the Revenue and Cross Objection filed by the Assessee against the order passed by the Ld.

Commissioner of Income Tax (Appeal

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 43B

All 7,064 judgments and leading authorities on Section 43B →

Recent GST High Court judgments

Search GST case law →