ZILA SAHKARI KENDRIYA BANK MARYADIT,GUNA vs. INCOME TAX OFFICER, GUNA, GUNA
Facts
The assessee, a cooperative bank, claimed deductions for provisions for bad and doubtful debts and other provisions under Section 36 of the Income Tax Act. The Assessing Officer disallowed these deductions, leading to a significant increase in the assessee's taxable income. The CIT(A) partly allowed/dismissed the appeals, and the assessee appealed to the ITAT.
Held
The ITAT condoned the delay in filing the appeals, finding sufficient cause. It remitted the matter back to the CIT(A) for fresh adjudication on merits, as the assessee was not given a proper opportunity to furnish documentary evidence to substantiate its claims regarding bad and doubtful debts and other provisions.
Key Issues
The key legal issue was the allowability of deductions claimed by the assessee for provisions for bad and doubtful debts and other provisions under Section 36, specifically whether the assessee was given adequate opportunity to present evidence.
Sections Cited
Section 36, Section 143(2), Section 143(3), Section 250, Section 36(1)(viia)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRA BENCH, AGRA
Before: SHRI S. RIFAUR RAHMAN & SHRI SUNIL KUMAR SINGH
IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA
BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER
ITA No. 347 & 348/Agr/2025 Assessment Year : 2013-14 & 2017-18 Zila Sahkari Kendriya Bank V ITO, Maryadit Guna A.B. Road, Guna, Ashok Nagar M.P. -473 001 M.P. 473 001 PAN : AAAFZ3305R (Appellant)(Respondent)
Assessee by Shri Deependra Mohan, CA Department by Shri Sukesh Kumar Jain, PCIT, DR
Date of hearing 19/02/2026 Date of pronouncement 19/02/2026
ORDER PER SUNIL KUMAR SINGH, JUDICIAL MEMBER These appeals have been preferred by the assessee against the order dated 25.03.2025passed in appeal No. CIT(A), Gwalior/10104/2016-17 and order dated 24.03.2025 passed in appeal No. CIT(A), Gwalior/10709/2019- 20by Ld. CIT(A) NFACrespectively under section 250 of the Act, wherein Ld. CIT(A) has partly allowed/dismissed assessee’sappeals respectively. 2. At the very outset, it is noticed that both the appeals are time-barred by 39-40 days respectively. Delay condonation applications on behalf of Smt. RoshaniRaghuvanshi, staff member of the appellant are on record. The cause for the delay shown, is that the papers for filing this appeal were handed over to the concerned staff, however, she fell ill and was on bed rest on the advice of the Doctor. On resuming duty, staff filed appeal on 08.07.2025 (09.07.2025) against the impugned orders. The application is supported with the affidavit of the concerned staff, which is un-rebutted. The grounds shown are treated as sufficient cause for the delay. We condone the delay.
2 ITA No. 347 & 348/Agr/2025 ZilaSahkariKendriya Bank Maryaditiv ITO, Guna 3. The facts and issues involved in both these appeals are almost similar, hence for the sake of brevity and convenience, both these appeals are being decided by this common order. The facts of ITA No. 347/Agr/2025 are only being narrated as under: ITA No. 347/Agr/2025 4. The brief facts underappeal are that the assessee’s bank is carrying on business of banking and providing credit facilities to the members of co- operative society. Appellant e-filedits return of income for A.Y. 2013-14 on 02.10.2013, declaringtotal income at Rs. Nil, after claiming set-off of loss of Rs. 1,20,62,063/-. This case was selected for scrutiny under CASS and accordingly, notice u/s. 143(2) of the Act was issued and served. On perusal of the profit and loss account of the appellant it was seen that the appellant claimed deduction u/s 36 of the Act, for provision of bad and doubtful debts amounting to Rs. 5,01,92,000/-. Also, the appellant debited the Profit and Loss account for provisions to interest receivable at Rs. 4.0 crore. Provisions for standard assets for Rs. 20 lakh and provision for agriculture credit stablilization fund for Rs. 58,45,221/- and provision for co-operative development fund at Rs. 11,64,000/-. The AO raised queries as to how the above deductions were allowable u/s 36 of the Act, however, the appellant failed to justify the above expenses (booked in P&L) with requisite documentary evidences, therefore, the AO disallowed these expenses (debited in P&L) and added the total income of the appellant which worked out as Rs. 11,12,63,284/- (i.e. Rs. 1,20,62,063/- as income as per P & L account addition made out of bad and doubtful debts of Rs. 5,01,92,000/-, addition made out of various provisions at Rs. 4,90,09,221/-) and after deducting the carry forward loss for AY 2012-13 of Rs. 2,57,14,638/-, assessed the total income of the appellant at Rs. 8,55,48,650/- vide Assessment Order u/s 143(3) of the Act, dated 30.03.2016. 5. Aggrieved, assessee preferred first appeal before ld. CIT(A), who partly allowedassessee’s first appeal. 6. Assessee has preferred this second appeal on the ground thatlearned CIT(A) has erred in confirming the addition ofRs. 8,25,21,095/- out of total exemption of Rs. 9,01,90,000/- on account of bad and doubtful debts u/s 36(1)(viia) of the Act, without affording proper and reasonable opportunity of hearing to the assessee.
3 ITA No. 347 & 348/Agr/2025 ZilaSahkariKendriya Bank Maryaditiv ITO, Guna 7. Perused therecords. Heard Ld. AR for the appellant assessee and Ld. DR for the respondent revenue. 8. We notice that Ld. CIT(A), issued notices dated 24.02.2021, 19.10.2022, 16.12.2022, 25.10.2023, 25.01.2024, 21.03.2021, 11.06.2024, 08.10.2024, 06.01.2025 and 12.02.2025 to the assessee for making submissions but assessee uploaded only in part on 16.10.2024 and 17.10.2025.Ld. CIT(A) has observed that the appellant has not been able to furnish the requisite documentary evidences which can conclusively establish the claim of the appellant with regard to the total average advances of all the six rural branches during the year under consideration. Ld. CIT(A) has further observed that audited financials of the rural branches for the said claim were not filed to substantiate assessee’s claim. In such a scenario and in the interest of justice and fair play, we deem it just and appropriate to afford appellant assessee an opportunity to file required documentary evidence before the first appellate authority. We, thus, remit the matter back to the file of learned CIT(A) for adjudication on merits afresh. We direct the assessee to be diligent and cooperative in attending the hearings and making required submissions before the learned CIT(A) for the expeditious and effective disposal. Needless to say, that learned CIT(A) shall ensure the observance of the principles of natural justice. It is made clear that we have not made any observation in respect of the merits of the case. The appeal is liable to be allowed for statistical purposes. ITA No. 348/Agr/2025 9. Ld. CIT(A) has decided this appeal with the same observations as made by him in ITA No. 347/Agr/2025. Our findings arrived at in ITA No. 347/Agr/2025 shall mutatis mutandis apply to this appeal. This appeal, thus, deserves to be allowed for statistical purposes. 10. In the result, the both the appeals ITA No. 347/Agr/2025 & ITA No. 348/Agr/2025are allowed for statistical purposes. Order pronounced in the open court on 19.02.2026 Sd/- Sd/- ( S. RIFAUR RAHMAN) (SUNIL KUMAR SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 27.02.2026
4 ITA No. 347 & 348/Agr/2025 ZilaSahkariKendriya Bank Maryaditiv ITO, Guna Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR Asst. Registrar, ITAT, Agra
