THE SUNDARGARH DISTRICT CENTRAL COOPERATIVE BANK LIMITED,SUNDARGARH vs. THE INCOME TAX OFFICER(TDS), ROURKELA, ROURKELA

ITA 808/CTK/2025Status: DisposedITAT Cuttack25 May 2026AY 2016-174 pages
AI SummaryRemanded

What were the facts?

The assessee bank was held to have not deducted TDS on interest paid on deposits. The CIT(A) restored the issue to the AO, who accepted Form 15G/15H but denied TDS exemption for interest paid to government organizations, members, and agricultural cooperative societies.

What did the Tribunal hold?

The Tribunal noted that the provisions of Section 194A(3) were not considered by the authorities below. To ensure justice, the appeals were restored to the Assessing Officer for readjudication.

What were the issues?

Whether TDS was required to be deducted on interest paid to government organizations, members, and agricultural cooperative societies, considering the exemptions under Section 194A(3).

Which sections of the Income-tax Act were involved?

Section 194A(3),Section 194A(3)(b),Section 194A(3)(b)(viia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “HYBRID COURT AT CUTTACK”

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

For Appellant: Shri P. K. Mishra, AR & Himanshu Jena, ARs
For Respondent: Shri Vijay Singh, Sr. DR
Hearing: 25.05.2026Pronounced: 25.05.2026

PER BENCH: These are appeals filed by the assessee against the separate orders of the ADDL/JCIT(A)-1, Mumbai [hereinafter referred to as the ‘CIT(A)’] in appeal no.ADDL/JCIT(A)-1, MUMBAI/10006/2014-15, ADDL/JCIT(A)-1, MUMBAI/10004/2014-15, ADDL/JCIT(A)-1, MUMBAI/10005/2014-15, ADDL/JCIT(A)-1, MUMBAI/10008/2015-16, ADDL/JCIT(A)-1, MUMBAI/10009/2015-16, ADDL/JCIT(A)-1, MUMBAI/10010/2015-16, ADDL/JCIT(A)-1, MUMBAI/10011/2016-17, ADDL/JCIT(A)-1,

ITA No.803 to 814/CTK/2025 MUMBAI/10009/2016-17, ADDL/JCIT(A)-1, MUMBAI/10010/2016-17, ADDL/JCIT(A)-1, MUMBAI/10012/2017-18, ADDL/JCIT(A)-1, MUMBAI/100

The order continues below.

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