INOCME TAX OFFICER WARD -2, BHANDARA vs. THE BHANDRARA URBAN CO-OPERATIVE BANK LIMITED, BHANDARA

Q: Which sections of the Income-tax Act were involved?

Section 36(vii-a), Section 143(3)

ITA 159/NAG/2019Status: DisposedITAT Nagpur28 September 2023AY 2014-15Bench: SHRI S.S.GODARA (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)4 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal. This was based on the tax effect being less than the revised monetary limit prescribed by CBDT circulars for filing appeals.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2014-15. The appeal raised grounds concerning disallowance under Section 36(vii-a) and addition for accrued interest on NPAs.

What were the issues?

Whether the appeal filed by the Revenue is maintainable given the low tax effect below the prescribed monetary limits.

Which sections of the Income-tax Act were involved?

Section 36(vii-a),Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH : : NAGPUR

Before: SHRI S.S.GODARA & DR. DIPAK P. RIPOTE

For Appellant: Shri Manoj G Moryani – AR

For Respondent: Shri Kailash Kanojiya – DR

Hearing: 22/09/2023Pronounced: 28/09/2023

आदेश क� �ितिलिपअ�ेिषत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT(A), concerned. 4. The Pr. CIT, concerned. िवभागीय�ितिनिध, आयकर अपीलीय अिधकरण, नागपुर ब�च, 5. नागपुर/ DR, ITAT, Bench, Nagpur. गाड�फ़ाइल / Guard File. 6.

The Bhandara Urban Co-Operativbe Bank Limited [R]

Recent GST High Court judgments

Search GST case law →