SULTANPUR ZILA SAHKARI BANK LIMITED,SULTANPUR vs. ACIT, DCIT CIRCLE FAIZABAD

ITA 383/LKW/2025Status: DisposedITAT Lucknow30 June 2026AY 2017-186 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the assessee's submissions regarding provisions, other expenses, and provident fund contributions required further examination. Given the history of non-compliance, the matter was restored to the AO for de novo assessment.

What were the facts?

The assessee bank's appeal against the CIT(A)'s dismissal was heard ex-parte due to the assessee's non-compliance. The AO had made additions for provisions, other expenses, and un-deposited provident fund contributions. The CIT(A) confirmed these additions due to the assessee's failure to respond.

What were the issues?

Whether the AO was justified in making additions for provisions, other expenses, and un-deposited provident fund contributions without proper examination, and whether the assessee was provided adequate opportunity to present its case.

Which sections of the Income-tax Act were involved?

Section 2(24)(x),Section 36(i)(viia)

AI-generated summary — verify with the full judgment below

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

Hearing: 13.05.2026Pronounced: 30.06.2026

PER NIKHIL CHOUDHARY, A.M.: This is an appeal filed by the assessee against the orders of the ld. CIT(A), NFAC passed under section 250 of the Income Tax Act, 1961 dated 21.03.2025, wherein the ld. CIT(A) has dismissed the appeal of the assessee filed against the orders passed by the Assessing Officer for the A.Y. 2017-18, under section 143(3) on 26.12.2019. The grounds of appeal are as under:- “1. The Assistant Commissioner of Income Tax, Sultanpur (hereinafter referred the Ld. A.O.) erred on facts and in law passing the assessment order 263/143(3) of the Act without appreciating the fact that the original assess order passed on 20.12.2017 was neither erroneous nor prejudicial to the int of the revenue.

2.

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The order continues below.

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