RAJDHANI NAGAR SAHKARI BANK LTD.,LUCKNOW vs. THE ADDL./JDIT (I&C),, LUCKNOW

ITA 143/LKW/2026Status: DisposedITAT Lucknow09 June 2026AY 2020-218 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the delay in filing appeals was due to genuine reasons like the illness of a key officer and the shifting of the bank's head office, leading to a lack of awareness of the proceedings. Substantive justice should prevail over technical considerations.

What were the facts?

The assessee bank failed to rectify defective Statements of Financial Transactions (SFT) despite notices. This led to penalties under Section 271FAA. The appeals against these penalties were filed with significant delays, which the CIT(A) dismissed without condoning the delay.

What were the issues?

Whether the delay in filing appeals before the CIT(A) was caused by sufficient cause, and if the CIT(A) erred in dismissing the appeals in limine without considering the merits.

Which sections of the Income-tax Act were involved?

Section 271FAA,Section 285BA(4),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘B’, LUCKNOW

Before: SH. SUDHANSHU SRIVASTAVA & SH. NIKHIL CHOUDHARY

Hearing: 15.04.2026Pronounced: 09.06.2026

PER NIKHIL CHOUDHARY, A.M.: These three appeals have been filed by the assessee against the order of the ld. CIT(A), NFAC, all dated 9.12.2025 under section 250 of the Income Tax Act, 1961 wherein the ld. CIT(A) has dismissed the appeal of the assessee against the orders of the Addl/JDIT (I&CI) levying penalty under section 271FAA for the Assessment Years 2020-21, 2021-22 and 2023-24 vide his separate orders dated 17.08.2023 (for ITA No.143/LKW/2026), 1.08.2023 (for ITA No.144/LKW/2026) and 13.05.2024 (for ITA No.145/LKW/2026).

As the issues involved in all three appeals are common, all the appeals are taken u

The order continues below.

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