KERALA STATE CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD Vs. ASSESSING OFFICER, TRIVANDRUM

JUDGEMENT

(1.) Leave granted in those Special Leave Petitions where it has not yet been granted.

(2.) These appeals arise out of analogous proceedings against the appellant/assessee, and, inter alia, impugn the judgement dtd. 26/11/2015 passed by the Kerala High Court; the order dtd. 8/8/2016 passed by the Commissioner of Income Tax (Appeals), Trivandrum and the order dtd. 7/2/2019 passed by the Income Tax Appellate Tribunal ('ITAT').

(3.) The issue involved in these cases is, whether, the appellant/assessee, a co-operative society, is entitled to claim deduction of the whole of its profits and gains of business attributable to the business of banking or providing credit facilities to its members who are all co-operative societies under Sec. 80P of the Income Tax Act, 1961 (hereinafter referred to as "the Act", for the sake of brevity).