“Section 36(1)(vi)(a)”

KARNATAKA BANK LTD,MANGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, MANGALORE

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

Bench: Shri George George K. & Shri Chandra Poojariassessment Year: 2008-09 Karnataka Bank Ltd. Near Mahaveer Circle Pumpwell Kankanady Vs. Mangaluru Dcit Karnataka 575 002 Mangalore Pan No.Aabct5589K Assessee Respondent Assessee By : Sri Ananthan S. & Smt. Lalitha Rameswaran, A.Rs Revenue By : Ms. Neera Malhotra, D.R. Date Of Hearing : 08.02.2024 Date Of Pronouncement : 08.02.2024 O R D E R Per Chandra Poojari: This Appeal By Assessee Is Directed Against Order Of Nfac For The Assessment Year 2008-09 Dated 27.9.2023. The Assessee Has Raised Following Grounds Of Appeal: “1. The Order Of The Learned Commissioner Of Income Tax (A) Is Bad Is Law & Against The Facts Of The Case. 2. The Learned Commissioner Of Income Tax (A) Erred In Remanding The Issue Back To The Ao For Verification. 2.1. The Learned Commissioner Of Income Tax, Having Observed In His Order That All The Details Required To Comply With The Directions Of Itat Has Been Furnished By The Assessee Bank, Ought Not Have Remanded Back The Issue Again To Ao For Verification, Instead Of Allowing The Appeal In Favor Of The Assessee Bank. 2.2 The Learned Commissioner Of Income Tax (A) Erred In Not Deleting The Disallowance Made By The Learned Assessing Officer.: Karnataka Bank Ltd., Mangaluru Page 2 Of 6 3. The Learned Commissioner Of Income Tax (A) Failed To Appreciate The Fact That The Order Of The Learned Assessing Officer Is Beyond The Directions Given By The Hon'Ble

ITA No.875/Bang/2023 Karnataka Bank Ltd., Mangaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K