Bank Ltd. v. ITO (424 ITR 422)

VICKY NAVANI,JABALPUR vs. INCOME TAX OFFICER, WARD 1(3), JABALPUR, WARD )), JABALPUR

In the result, for statistical purposes, the appeal of the assessee is dismissed

ITA 124/JAB/2024[2016-17]Status: DisposedITAT Jabalpur13 Feb 2026AY 2016-17

Bench: Shri Anadee Nath Misshra

Section 253(3)Section 271Section 271BSection 273BSection 275Section 44A

…I.T.A. No.124/JAB/2024 Assessment Year:2016-17 1 IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH “SMC”, JABALPUR BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.124/JAB/2024 Assessment year:2016-17 Vicky Navani Vs. Income Tax Officer, Ward-1(3) 5, Industrial Area, Jabalpur- Annexy Building, Aaykar Bhawan, 482001. Jabalpur-482001. PAN:AJPPN04581 (Appellant) (Respondent) Appellant by None Respondent by Shri N. M. Prasad, Sr.D.R-1 O R D E R (A) This appeal vide I.T.A. No.124/JBP/2024 has been filed by the assessee for assessment year 2016-17 against impugned appellate order dated 28.04.2024 (DIN &…

PRABHAT GRAMIN BIGARSHETI SAHAKARI PATNSANSTHA MARYADIT TADWADI,RAIGAD vs. ITO, WARD 3, PANVEL

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1433/PUN/2024[2017-18]Status: DisposedITAT Pune12 Jun 2025AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Akash KumarFor Respondent: Shri Vishal Makawane

Section 143(1)(a)Section 154Section 44ASection 44BSection 80Section 80PSection 80P(2)Section 80P(2)(a)

…आयकर अपीलीय अधिकरण “एक सदस्य मामला” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1433/PUN/2024 निर्धारण वर्ा / Assessment Year : 2017-18 Prabhat Gramin Bigarsheti Sahakari ITO, Ward – 3, Patsanstha Maryadit, Panvel At-Tadwadi, Post-Chirdhe, Tal-Murud, Vs. Dist.-Raigad, Murud, Maharashtra-402109 PAN : AAFAP2554G अपीलधर्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Akash Kumar Department by : Shri Vishal Makawane Date of hearing : 29-04-2025 Date of 12-06-2025 Pronouncemen…

PATTOM SERVICE CO-OPERATIVE BANK LTD NO.T-1318,THIRUVANANTHAPURAM vs. DCIT, CENTRAL CIRCLE, THIRUVANANTHAPURAM

In the result, the appeals filed by the assessee are allowed

ITA 831/COCH/2024[2016-17]Status: DisposedITAT Cochin18 Mar 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm

For Appellant: Shri K.P. Pradeep, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 271BSection 273Section 44A

…s conducted under the provisions of Co-operative Societies Act cannot be sufficient reason for non compliance by placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Peroorkkada Service Co- operative Bank Ltd. v. ITO [2020] 424 ITR 422. 5. Being aggrieved, the appellant is in appeal before us in the present appeal. 6. It is submitted that subsequent to the decision of Peroorkkada Service Co-op. Bank Ltd. (supra) the Hon'ble Jurisdictional High Court in the case of Chavakkad Service Co-op. Bank Ltd. v. ITO [2024] 169 taxmann.com 45 held that the delay in obtaining the audit rep…

PATTOM SERVICE CO-OPERATIVE BANK LTD NO.T-1318,THIRUVANANTHAPURAM vs. DCIT,CENTRAL CIRCLE, THIRUVANANTHAPURAM

In the result, the appeals filed by the assessee are allowed

ITA 830/COCH/2024[2015-16]Status: DisposedITAT Cochin18 Mar 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm

For Appellant: Shri K.P. Pradeep, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 271BSection 273Section 44A

…s conducted under the provisions of Co-operative Societies Act cannot be sufficient reason for non compliance by placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Peroorkkada Service Co- operative Bank Ltd. v. ITO [2020] 424 ITR 422. 5. Being aggrieved, the appellant is in appeal before us in the present appeal. 6. It is submitted that subsequent to the decision of Peroorkkada Service Co-op. Bank Ltd. (supra) the Hon'ble Jurisdictional High Court in the case of Chavakkad Service Co-op. Bank Ltd. v. ITO [2024] 169 taxmann.com 45 held that the delay in obtaining the audit rep…

PATTOM SERVICE CO-OPERATIVE BANK LTD NO.T-1318,THIUVANANTHAPURAM vs. DCIT, CENTRAL CIRCLE, THIRUVANANTHAPURAM

In the result, the appeals filed by the assessee are allowed

ITA 829/COCH/2024[2014-15]Status: DisposedITAT Cochin18 Mar 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm

For Appellant: Shri K.P. Pradeep, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 271BSection 273Section 44A

…s conducted under the provisions of Co-operative Societies Act cannot be sufficient reason for non compliance by placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Peroorkkada Service Co- operative Bank Ltd. v. ITO [2020] 424 ITR 422. 5. Being aggrieved, the appellant is in appeal before us in the present appeal. 6. It is submitted that subsequent to the decision of Peroorkkada Service Co-op. Bank Ltd. (supra) the Hon'ble Jurisdictional High Court in the case of Chavakkad Service Co-op. Bank Ltd. v. ITO [2024] 169 taxmann.com 45 held that the delay in obtaining the audit rep…

PATTOM SERVICE CO-OPERATIVE BANK LTD NO.T-1318,THIRUVANANTHAPURAM vs. DCIT, CENTRAL CIRCLE, THIRUVANANTHAPURAM

In the result, the appeals filed by the assessee are allowed

ITA 828/COCH/2024[2013-14]Status: DisposedITAT Cochin18 Mar 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm

For Appellant: Shri K.P. Pradeep, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 271BSection 273Section 44A

…s conducted under the provisions of Co-operative Societies Act cannot be sufficient reason for non compliance by placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Peroorkkada Service Co- operative Bank Ltd. v. ITO [2020] 424 ITR 422. 5. Being aggrieved, the appellant is in appeal before us in the present appeal. 6. It is submitted that subsequent to the decision of Peroorkkada Service Co-op. Bank Ltd. (supra) the Hon'ble Jurisdictional High Court in the case of Chavakkad Service Co-op. Bank Ltd. v. ITO [2024] 169 taxmann.com 45 held that the delay in obtaining the audit rep…

PATTOM SEVICE CO-OPERATIVE BANK LTD NO.T-1318,THIRUVANANTHAPURAM vs. DCIT, CENTRAL CIRCLE, THIRUVANATHAPURAM

In the result, the appeals filed by the assessee are allowed

ITA 827/COCH/2024[2012-13]Status: DisposedITAT Cochin18 Mar 2025AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri Keshav Dubey, Jm

For Appellant: Shri K.P. Pradeep, AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R

Section 271BSection 273Section 44A

…s conducted under the provisions of Co-operative Societies Act cannot be sufficient reason for non compliance by placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Peroorkkada Service Co- operative Bank Ltd. v. ITO [2020] 424 ITR 422. 5. Being aggrieved, the appellant is in appeal before us in the present appeal. 6. It is submitted that subsequent to the decision of Peroorkkada Service Co-op. Bank Ltd. (supra) the Hon'ble Jurisdictional High Court in the case of Chavakkad Service Co-op. Bank Ltd. v. ITO [2024] 169 taxmann.com 45 held that the delay in obtaining the audit rep…

PRISTINE JEWELLERY,MUMBAI vs. INCOME TAX OFFICER, WARD1(2)(4), SURAT, SURAT

In the result, appeal of the assessee is dismissed

ITA 277/SRT/2023[2012-13]Status: DisposedITAT Surat23 Jan 2025AY 2012-13

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.277/Srt/2023 Assessment Year: (2012-13) (Physical Hearing) Pristine Jewellery Vs. The Ito, Plot No.20, Midc B/H Khanna Ward-1(2)(4), House, Road No.6, Andheri East, Surat Mumbai-400 096 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaifp6894R (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant By Shri Unmesh Dalal, Ca Respondent By Shri Mukesh Jain, Sr.Dr Date Of Hearing 05/12/2024 Date Of Pronouncement 23/01/2025

Section 148Section 271BSection 273BSection 44A

…as filed in response to notice u/s 148 of the Act. In the present case also, the facts are similar and assessee filed return only in response to notice u/s 148 of the Act. The Hon’ble Kerala High Court in case of Peroorkkada Services Co-op. Bank Ltd. vs. ITO, 424 ITR 422 (Kerala) held that mere fact that audit of assessee was conducted under provisions of Co- operative Societies Act, would not be sufficient for such compliance u/s 44AB of the Act. Furnishing of audit report in prescribed form accompanied with a further report by an Accountant in the prescribed form is a mandatory requirement for proper compliance…

TRIVANDRUM DISTRICT ELECTRICITY BOARD EMPLOYEES CO-OP SOCIETY,TRIVANDRUM vs. THE ITO, WD-2(1), TRIVANDRUM

The appeals of the assessee are allowed

ITA 409/COCH/2023[2018-19]Status: DisposedITAT Cochin21 Jan 2025AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: Sri.Amaljit CAFor Respondent: Smt.Leenalal, Sr.AR

Section 139(1)Section 271BSection 44ASection 80A(5)Section 80P

…as under: - “11 The Appellate Tribunal has chosen to confirm the penalty against the assessees before us by relying on the decision of a Division Bench of this Court in Peroorkkada Service Co- operative Bank Ltd. v. ITO [2020] 114taxmann.com 18/270 Taxman 55/424 ITR 422 (Kerala), where a Division Bench of this Court sustained a penalty in almost similar circumstances by finding, as a matter of fact, that no reasonable cause had been shown by the assessee in that case for the delay occasioned in submitting the audit report. In our view, the factual situation that obtained in Peroorkkada Service Co-operative Bank…

TRIVANDRUM DISTRICT ELECTRICITY BOARD EMPLOYEES CO-OP SOCIETY,TRIVANDRUM vs. THE ITO, WD-2(1), TRIVANDRUM

The appeals of the assessee are allowed

ITA 408/COCH/2023[2017-18]Status: DisposedITAT Cochin21 Jan 2025AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: Sri.Amaljit CAFor Respondent: Smt.Leenalal, Sr.AR

Section 139(1)Section 271BSection 44ASection 80A(5)Section 80P

…as under: - “11 The Appellate Tribunal has chosen to confirm the penalty against the assessees before us by relying on the decision of a Division Bench of this Court in Peroorkkada Service Co- operative Bank Ltd. v. ITO [2020] 114taxmann.com 18/270 Taxman 55/424 ITR 422 (Kerala), where a Division Bench of this Court sustained a penalty in almost similar circumstances by finding, as a matter of fact, that no reasonable cause had been shown by the assessee in that case for the delay occasioned in submitting the audit report. In our view, the factual situation that obtained in Peroorkkada Service Co-operative Bank…

PATTATHANAM SERVICE CO-OP BANK LTD,KOLLAM vs. THE ITO , WARD 2 , KOLLAM

In the result, the assessee’s appeal and stay petition are dismissed

ITA 352/COCH/2023[2017-18]Status: DisposedITAT Cochin26 Mar 2024AY 2017-18

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopal & Sano. 96/Coch/2023 (Assessment Year: 2017-18) Pattathanam Service Co-Op. Income Tax Officer Bank Ltd. Ward -2, Kollam Pattathanam P.O. Vs. Kollam 691021 [Pan: Aacap4888Q] (Appellant) (Respondent)

For Appellant: Shri Sabu C.S., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 139(1)Section 271BSection 273BSection 274Section 44ASection 80Section 80PSection 80P(1)

…ocieties Act, 1969 (Kerala Act), under which it is registered as a (primary agricultural credit) society, and which in turn forms the basis of it’s claiming deduction u/s. 80P(1) r/w s. 2(19) of the Act. The Hon'ble Court in Perrorkkada SCB Ltd. v. ITO [2020] 424 ITR 422 (Ker) clarified that only filing both the reports, i.e., the tax audit report prescribed u/s. 44AB, as well as the report on it’s accounts as required under any other law for the time being in force, in time, would only be regarded as in compliance with the law. There is, as afore-mentioned, no claim at any stage, including before us, of the asse…

THE MANNARKKAD RURAL SERVICE CO OPERATIVE BANK LTD.,MANNARKKAD vs. INCOME TAX OFFICER, PALAKKAD

In the result, the assessee’s appeal and stay application are dismissed

ITA 871/COCH/2022[2013-14]Status: DisposedITAT Cochin14 Nov 2023AY 2013-14

Bench: Shri Sanjay Arora, Accountantmemberand Shri Manomohan Das, Judicialmember

For Appellant: Shri Sivadas Chettoor, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 139(1)Section 271BSection 273BSection 44ASection 80P

…th. Non-compliance of the provision attracts penalty u/s.271B of the Act at ½% of the turnover or Rs.1.50 lakhs, whichever is less. Proving a reasonable cause, however, saves penalty u/s. 273B. 4.2 In Peroorkkada Service Co-operative Bank Ltd. vs. ITO [2020] 424 ITR 422 (Ker), the imposition of penalty under section 271B r/ws. 44AB of the Act was 2 ITANo871/Coch/ 2022 (AY 2013-14) SA Nos. 63/Coch/2022 Mannarakkd Rural SCB vs. ITO defended by the assessee stating that the audit was carried under the Co-operative Societies Act, which would suffice. Upholding the imposition of penalty, the Hon'ble Court held that…

M/S. THE CHOVVA CO-OPERATIVE RURAL BANK LTD,KANNUR vs. THE ITO WARD 1, KANNUR

In the result, the assessee’s appeal is disposed of in the above terms, i

ITA 138/COCH/2023[2017-18]Status: DisposedITAT Cochin29 Sept 2023AY 2017-18

Bench: Shri Sanjay Arora, Am &Shri Manomohan Das, Jm

For Appellant: Sri.Arun Raj, AdvocateFor Respondent: Smt.J.M.Jamuna Devi, Sr.DR

Section 139(1)Section 271BSection 273BSection 44A

…tention to that effect. This is as, where not, it cannot be said that the assessee had complied with the prescription of sec.44AB of the Act with a 21-day delay. The Hon’ble jurisdictional High Court in Peroorkkada Service Cooperative Bank Ltd. vs. ITO [2020] 424 ITR 422 (Ker)did not accept the plea of submission of audit report under the Kerala Act as in sufficient compliance of sec. 44AB, as vide third proviso thereto, it also obliges furnishing the tax audit report in the prescribed forms (Forms 3CA and 3CD). That is, both the audit reports would be required to be obtained and furnished by the due date of fili…

YOONUS KADAVATH PEEDIKAYIL,KANNUR vs. ITO WARD 1 & TPS, KANNUR

In the result, the appeal by the assessee is dismissed

ITA 913/COCH/2022[2016-17]Status: DisposedITAT Cochin25 Sept 2023AY 2016-17

Bench: Shri Sanjay Arora & Shri Manomohan Dasyoonus Kadavath Peedikayil The Income Tax Officer M/S. Modern Enterprises Ward – 1 & Tps Kakkad Road Vs. Aayakar Bhavan Kannur 670005 Kannothumchal [Pan:Ccwpk6415P] Chovva P.O., Kannur 670006 (Appellant) (Respondent) Appellant By: Shri R. Krishnan, Ca Respondent By: Smt. J.M. Jamuna Devi, Sr. D.R.

For Appellant: Shri R. Krishnan, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 143(3)Section 271(1)(c)Section 274Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member Yoonus Kadavath Peedikayil The Income Tax Officer M/s. Modern Enterprises Ward – 1 & TPS Kakkad Road vs. Aayakar Bhavan Kannur 670005 Kannothumchal [PAN:CCWPK6415P] Chovva P.O., Kannur 670006 (Appellant) (Respondent) Appellant by: Shri R. Krishnan, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 03.07.2023 Date of Pronouncement: 25.09.2023 O R D E R Per: Sanjay Arora, AM This is an Appeal by the Assessee agitating the confirmation of penalty levied u…

OJIN BAKERS & RESTAURANT,KOZHIKODE vs. THE ITO WARD 1(1), KOZHIKODE

In the result, ITA No. 181/Coch/2023 is allowed for statistical purposes, and ITA Nos

ITA 183/COCH/2023[2014-15]Status: DisposedITAT Cochin28 Aug 2023AY 2014-15

Bench: Shri Sanjay Arora, Accountantmemberand Shri Manomohan Dasojin Bakes The Income Tax Officer 1/4780, A.B.C.D.E.G. Ward – 1(1), Kozhikode Dhana Plaza, West Nadakkavu Vs. Kozhikode 673011 [Pan:Abjfs8500K] (Appellant) (Respondent) Ojin Bakers, Medical College The Income Tax Officer 30/72/F, Kozhikode Medical Ward – 1(1), Kozhikode Vs. College, Kozhikode 673008 [Pan:Aacfo6978M] (Appellant) (Respondent) Ojin Bakes & Restaurant The Income Tax Officer 213761/F-5,G36, Happy Tower Ward – 1(1), Kozhikode Vattakkinar, Post Arts College Vs. Meenchanda, Kozhikode 673011 [Pan: Aabfo8886D] (Appellant) (Respondent) Appellant By: Shri R. Krishnan, Ca Respondent By: Smt. J.M. Jamuna Devi, Sr. D.R. Date Of Hearing: 12.07.2023 Date Of Pronouncement: 28.08.2023

For Appellant: Shri R. Krishnan, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 133ASection 139(1)Section 143(3)Section 271BSection 273BSection 44A

…r SCB Ltd. v. ITO (ITA 105/Coch/2023, dated 05/6/2023); The Kundayam SCB Ltd. v. ITO (in ITA No. 951/Coch/2022, dated 28/4/2023), etc. rendered relying, rather, on the decision by the Hon'ble jurisdictional High Court, as in Peroorkkada SCB Ltd. v. ITO [2020] 424 ITR 422 (Ker), rubbishing the objection of it being a venial breach. The cause advanced in that case was that the assessee had obtained, instead, the audit report under the Cooperative Societies Act, which was not regarded as sufficient, being, rather, itself required to be also furnished along with the audit report u/s. 4AB under second proviso thereto.…

OJIN BAKERS, MEDICAL COLLEGE,KOZHIKODE vs. ITO WARD 1(1) , KOZHIKODE

In the result, ITA No. 181/Coch/2023 is allowed for statistical purposes, and ITA Nos

ITA 182/COCH/2023[2014-15]Status: DisposedITAT Cochin28 Aug 2023AY 2014-15

Bench: Shri Sanjay Arora, Accountantmemberand Shri Manomohan Dasojin Bakes The Income Tax Officer 1/4780, A.B.C.D.E.G. Ward – 1(1), Kozhikode Dhana Plaza, West Nadakkavu Vs. Kozhikode 673011 [Pan:Abjfs8500K] (Appellant) (Respondent) Ojin Bakers, Medical College The Income Tax Officer 30/72/F, Kozhikode Medical Ward – 1(1), Kozhikode Vs. College, Kozhikode 673008 [Pan:Aacfo6978M] (Appellant) (Respondent) Ojin Bakes & Restaurant The Income Tax Officer 213761/F-5,G36, Happy Tower Ward – 1(1), Kozhikode Vattakkinar, Post Arts College Vs. Meenchanda, Kozhikode 673011 [Pan: Aabfo8886D] (Appellant) (Respondent) Appellant By: Shri R. Krishnan, Ca Respondent By: Smt. J.M. Jamuna Devi, Sr. D.R. Date Of Hearing: 12.07.2023 Date Of Pronouncement: 28.08.2023

For Appellant: Shri R. Krishnan, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 133ASection 139(1)Section 143(3)Section 271BSection 273BSection 44A

…r SCB Ltd. v. ITO (ITA 105/Coch/2023, dated 05/6/2023); The Kundayam SCB Ltd. v. ITO (in ITA No. 951/Coch/2022, dated 28/4/2023), etc. rendered relying, rather, on the decision by the Hon'ble jurisdictional High Court, as in Peroorkkada SCB Ltd. v. ITO [2020] 424 ITR 422 (Ker), rubbishing the objection of it being a venial breach. The cause advanced in that case was that the assessee had obtained, instead, the audit report under the Cooperative Societies Act, which was not regarded as sufficient, being, rather, itself required to be also furnished along with the audit report u/s. 4AB under second proviso thereto.…

OJIN BAKERS,KOZHIKODE vs. THE ITO WARD 1(1), KOZHIKODE

In the result, ITA No. 181/Coch/2023 is allowed for statistical purposes, and ITA Nos

ITA 181/COCH/2023[2014-15]Status: DisposedITAT Cochin28 Aug 2023AY 2014-15

Bench: Shri Sanjay Arora, Accountantmemberand Shri Manomohan Dasojin Bakes The Income Tax Officer 1/4780, A.B.C.D.E.G. Ward – 1(1), Kozhikode Dhana Plaza, West Nadakkavu Vs. Kozhikode 673011 [Pan:Abjfs8500K] (Appellant) (Respondent) Ojin Bakers, Medical College The Income Tax Officer 30/72/F, Kozhikode Medical Ward – 1(1), Kozhikode Vs. College, Kozhikode 673008 [Pan:Aacfo6978M] (Appellant) (Respondent) Ojin Bakes & Restaurant The Income Tax Officer 213761/F-5,G36, Happy Tower Ward – 1(1), Kozhikode Vattakkinar, Post Arts College Vs. Meenchanda, Kozhikode 673011 [Pan: Aabfo8886D] (Appellant) (Respondent) Appellant By: Shri R. Krishnan, Ca Respondent By: Smt. J.M. Jamuna Devi, Sr. D.R. Date Of Hearing: 12.07.2023 Date Of Pronouncement: 28.08.2023

For Appellant: Shri R. Krishnan, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 133ASection 139(1)Section 143(3)Section 271BSection 273BSection 44A

…r SCB Ltd. v. ITO (ITA 105/Coch/2023, dated 05/6/2023); The Kundayam SCB Ltd. v. ITO (in ITA No. 951/Coch/2022, dated 28/4/2023), etc. rendered relying, rather, on the decision by the Hon'ble jurisdictional High Court, as in Peroorkkada SCB Ltd. v. ITO [2020] 424 ITR 422 (Ker), rubbishing the objection of it being a venial breach. The cause advanced in that case was that the assessee had obtained, instead, the audit report under the Cooperative Societies Act, which was not regarded as sufficient, being, rather, itself required to be also furnished along with the audit report u/s. 4AB under second proviso thereto.…

Bank Ltd. v. ITO

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