THE VIRUDHUNAGAR DIST CETNRAL CO- OPERATIVE BANK LIMITED,VIRUDHUNAGAR vs. DCIT,-DCAT, MADURAI-2,, VIRUDHUNAGAR

आयकर अपील य अ
धकरण,‘सी
सी
सी
सी’ यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI
ी जॉज जॉज के, , , , उपाय एवं ी जगद श, , , , लेखा सद#य के सम
BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER

आयकर अपील सं./ITA Nos.: 2789 to 2793/CHNY/2024

नधारणवष/Assessment Years: 2009-10, 2010-11, 2011-12, 2012-13 & 2014-15

The Virudhunagar District
Central Co-operative Bank
Limited,
104/1, Madurai Road,
Post Box No.8,
Virudhunagar-626 001. PAN: AAAAV-0147-N

Vs.
Deputy Commissioner of Income Tax,
Virudhunagar Circle,
Virudhunagar.
(अपीलाथ/Appellant)

( यथ/Respondent)

अपीलाथ क ओर से/Appellant by : Shri Manoj Menon, Advocate

यथ क ओर से/Respondent by : Shri R.Clement Ramesh Kumar, CIT

सुनवाई क तारीख/Date of Hearing : 18.03.2025
घोषणा क तारीख/Date of Pronouncement : 21.03.2025

आदेश /O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

These appeals at the instance of the assessee are directed against five orders of the CIT(A)/NFAC orders dated 24.07.2024 /
25.07.2025 passed u/s.250 of the Income Tax Act, 1961
(hereinafter called as “Act”). The relevant assessment years are 2009-10 to 2012-13 and 2014-15. ITA Nos.2789 to 2793/CHNY/2024