DCIT CIRCLE 3(4), MUMBAI, MUMBAI vs. UNION BANK OF INDIA (ERSTWHILE CORPORATION BANK), MUMBAI

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ITA 60/BANG/2025Status: DisposedITAT Bangalore04 November 2025AY 2007-08Bench: SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The CIT(A) held that the non-consideration of a jurisdictional High Court's decision, which clarified the legal position on adjusting non-rural bad debts, constituted a mistake apparent from the record. Therefore, the rectification application was allowed.

What were the facts?

The assessee claimed a deduction for non-rural bad debts amounting to Rs. 77,56,75,698. This claim was withdrawn during assessment proceedings based on the revenue's view that it needed adjustment against provisions. The assessee later filed a rectification application under Section 154, which was rejected by the AO, leading to an appeal before the CIT(A).

What were the issues?

Whether the CIT(A) was justified in allowing the rectification application under Section 154, holding that the non-granting of deduction for non-rural bad debts was a mistake apparent from the record due to non-consideration of a High Court decision.

Which sections of the Income-tax Act were involved?

Section 154,Section 143(3),Section 36(1)(vii),Section 36(1)(via)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI SOUNDARARAJAN K.

For Appellant: Shri Muthu Shankar, CIT(DR)(ITAT), Bengaluru
For Respondent: Shri S. Ananthan, CA
Hearing: 18.09.2025Pronounced: 04.11.2025

Per Prashant Maharishi, Vice President

1.

This appeal is filed by the DCIT, Circle 3(4), Mumbai (the assessee/appellant) for the assessment year 2008-08 against the appellate order passed by the National Faceless Appeal Centre, Delhi (NFAC) [ld. CIT(A)] dated 10.10.2022 wherein the appeal filed by the assessee against the rectification order dated 13.6.2016 passed u/s. 154 of the Income-tax Act, 1961 [the Act] dated 13.6.2016 was allowed.

2.

Therefore the ld. AO is aggrieved and is in appeal before us on the following grounds of appeal :-

(i) Whether on the facts and in circumstances of the case and in law, the Ld.CIT[A] NFAC erred in holding the issue to be a mistake apparent from record & setting aside the rejection of rectification application u/s 154 by the AO, by ignoring the fact that the issue involved is debatable in nature and not a mistake apparent from record? ii Whether on the facts and in circumstances of the case and in law, the Ld. CIT(A), NFAC erred in relying on the decision of Hon'ble Supreme Court in the case of Saurashtra Kutch Stock Exchange Ltd, ignoring the fact that the issue is debatable, as the facts and circumstances of the present case is different to that of Vijaya Bank Vs Commissioner of income Tax (civil appeal no. 3286- 3287 of 2010) & Catholic Syrian Bank Ltd Vs Commissioner Of Income Tax CIVIL APPEAL NO. 1143 OF 2011. iii. Whether on the facts and in circumstances of the case and in law, the Ld. CIT(A) NFAC was justified in directing the AO to delete the disallowance of bad debts amounting to Rs. 1619.82 crores pertaining to non-Rural bad debts claimed u/s 36(1) (vii) of the Act. iv. Whether the Ld. CIT(A), NFAC was right in holding that the provisions of 36(1)(via) of the Act do not apply to bad debts made by non rural branches particularly after insertion of explanation 2 to clause (viia) of subsection (1) of section 36 by the Finance Act 2013 with effect from 1 April 2014.

3.

The brief facts of the case show that assessee is a company, filed its return of income on 25.10.2007 claiming deduction of Rs. Rs. 129,35,38,845 u/s. 36(1)(vii) in respect of non-rural debts written off

by the assessee bank. Subsequently during the assessment proceedings this claim was withdrawn for the reason that the AO was of the view that such bad debts written off related to non-rural branches also had to be reduced against the provision. The assessment was completed u/s. 143(3) of the Act dated 31.12.2009.

4.

Subsequently the assessee filed a rectification application u/s. 154 on 19.3.2012 pointing out the mistake apparent from the record in not allowing the deduction u/s. 36(1)(vii) in respect of non-rural debts written off by the assessee bank. The AO dismissed the application for rectification.

5.

The assessee preferred appeal before the ld. CIT(A). The ld. CIT(A) noted that the rectification application u/s. 154 rejected by the AO is not sustainable. Therefore the ld. AO is in appeal before us.

6.

The ld. DR supported the order of the ld. AO and the ld. AR supported the order of the ld. CIT(A).

7.

We have carefully considered the rival contentions and perused the orders of the ld. lower authorities. The ld. AO categorically noted vide order dated 13.6.2016 holding that there is no mistake apparent from the record.

8.

The brief facts show that in the original assessment proceedings the assessee was not allowed the bad debts as deduction. The claim of the assessee is that it had written off bad debts of non-rural branches amounting to Rs.77,56,75,698. During the course of assessment

proceedings, the claim was withdrawn for the reason that the Revenue was of the view that bad debts written off by the non-rural branches is also required to be adjusted against the provision allowed u/s. 36(1)(via) of the Act. However, it was found that the Hon’ble jurisdictional High Court in the case of Karnataka Bank [2009] 316 ITR 345 held that non-rural debts need not be adjusted against such provisions. Thus it was stated that the assessment is completed without considering the decision of the Hon’ble jurisdictional High Court Therefore, assessee preferred an application before the AO which was rejected.

9.

The ld. CIT(A) in para 5 has categorically held that the decision rendered by the Hon’ble High Court do not make a new law and only clarified the legal position and therefore non-consideration of the decision of the Hon’ble jurisdictional High Court constitutes a mistake apparent from the record and allowed the rectification u/s. 154 of the Act.

10.

This view is further supported by the Circular No.68 [F.No.245/17/71- A&PC] dated 7.11.1971 wherein it is clarified that a mistake arising as a result of subsequent interpretation of law by the Supreme Court would constitute a mistake apparent from the record and rectification application u/s. 154 would be in order. Therefore it has been decided that when assessee moves an application u/s. 154 pointing out that in the later decision the Hon’ble Supreme Court pronounces the correct legal position, a mistake has occurred, the application shall be acted upon if filed in time. Therefore in view of the Circular issued by the Income Tax Department, no fault can be found with the order of the ld. CIT(A). In view of this, we hold that the ld. CIT(A) has correctly held that non-granting of deduction u/s. 36(1)(vii) of the Act of Rs. 77,56,75,698 is a mistake apparent from the record and hence the same is allowable to the assessee.

11.

In the result, the appeal filed by the Revenue is dismissed.

Pronounced in the open court on this 04th day of November, 2025.

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