DCIT, CHENNAI vs. INDIAN BANK, CHENNAI

This appeal of the Revenue is directed against the order of the Commissioner of Income Tax (Appeals) -6, Chennai, dated 01.03.2016 and pertains to assessment year 2005-06.

Shri Supriyo Pal, the Ld. Departmental Representative, submitted that the Assessing Officer by an order under Section 154 of the Income-tax Act, 1961 (in short 'the Act') disallowed the excess deduction claimed under Section 36(1)(viia) of the Act.

We have heard Shri S. Swaminathan, the Ld. representative for the assessee. According to the Ld. representative, the CIT(Appeals) deleted the disallowance made by the Assessing Officer in the assessment order, by placing reliance on the decision of this Tribunal in Lakshmi Vilas Bank (supra). The order of the CIT(Appeals) was subsequently confirmed by this Tribunal in the assessee's own case. Therefore, the recall of the order by this Tribunal in Lakshmi Vilas Bank (supra) would not materially affect the decision taken by the CIT(Appeals). According to the Ld. representative, the order of the Assessing Officer in the original assessment was merged with order of the CIT(Appeals) and subsequently the same was merged with the order of this Tribunal.

We have considered the rival submissions on either side and perused the relevant material available on record. The Assessing Officer by an order dated 31.03.2013, disallowed the deduction claimed under Section 36(1)(viia) of the Act to the extent of ` 1,30,20,57,500/-. On appeal by the assessee, the CIT(Appeals) by an order dated 06.03.2014, allowed the claim of the assessee, apparently, by placing reliance on the decision of this Tribunal in Lakshmi Vilas Bank (supra). The Revenue carried the matter before this Tribunal on appeal and this appeal confirmed the order of the CIT(Appeals). Subsequently, it appears that the order in Lakshmi Vilas Bank (supra) was recalled and the matter was remitted back to the file of the Assessing Officer for reconsideration. It is pertinent to note that the order in the assessee’s appeal, passed by the CIT(Appeals) deleting the disallowance made by the Assessing Officer, was not disturbed and in fact, admittedly, the order of the CIT(Appeals) was confirmed by this Tribunal. Therefore, as rightly submitted by the Ld. representative for the assessee, the order of the CIT(Appeals) was merged with order of this Tribunal. Hence, the Assessing Officer cannot disturb the orders of the CIT(Appeals) and this Tribunal in the guise of exercising jurisdiction under Section 154 of the Act. Therefore, the CIT(Appeals) has rightly found that the Assessing Officer has no authority to alter the order of the CIT(Appeals) or of this Tribunal and accordingly he set aside the order of the Assessing Officer passed under Section 154 of the Act. This Tribunal do not find any reason to interfere with the order of the lower authority and accordingly the same is confirmed.