RAMANATHANPURAM DISTRICT CENTRAL CO-OP. BANK LTD.,RAMANATHAPURAM vs. ITO, WARD-1,, RAMNAD

ITA 1415/CHNY/2025Status: DisposedITAT Chennai09 October 2025AY 2016-17Bench: SHRI ABY T VARKEY (Judicial Member), SHRI S. R. RAGHUNATHA (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The ITAT admitted the additional evidence filed by the assessee under Rule 29 of the Income Tax (Appellate Tribunal) Rules, 1963. It directed the Assessing Officer to verify this evidence and re-adjudicate the issues concerning "Cost of Management due" and "Deduction under Section 36(1)(vii a)", granting the assessee another opportunity to substantiate its claims.

What were the facts?

The assessee, a District Level Co-operative Bank, appealed against a CIT(A) order for AY 2016-17, which confirmed additions made during an assessment initiated under Section 147 read with Section 144B. The assessee contested disallowances related to "Cost of Management due" and "Deduction under Section 36(1)(vii a)", filing additional evidence before the ITAT.

What were the issues?

Whether disallowances for "Cost of Management due" and "Deduction under Section 36(1)(vii a)" were justified, and if the additional evidence should be considered by the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 143(1),Section 36(1)(vii a)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI ABY T VARKEY & SHRI S. R. RAGHUNATHA

For Respondent: Ms. E. Pavuna Sundari, C.I.T
Hearing: 06.08.2025Pronounced: 09.10.2025

PER S. R. RAGHUNATHA, AM:

The present appeal is filed by the assessee against the order dated 20.03.2025 passed by the learned Commissioner of Income Tax(Appeals), National Faceless Appeal Centre (NFAC), Delhi, (hereinafter referred to as “CIT(A)”), dismissing the appeal filed by the assessee against the assessment

:-2-: ITA. No.:1415//Chny/2025

order dated 21.09.2021 passed u/s.147 read with section 144B o

The order continues below.

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