NILESWAR RANGE KALLU CHETHU VYAVASAYA THOZHILALI SAHAKARANA SANGHAM Vs. COMMISSIONER OF INCOME TAX, CALICUT

JUDGEMENT

(1.) The captioned appeals are filed by three co-operative societies registered under the Kerala Co-operative Societies Act, 1969, impugning the common order passed by the Income Tax Appellate Tribunal, Cochin Bench in ITA.547/13, 399/13 and 548/13 respectively. ITA.Nos.547/13 and 548/13 pertains to the assessment year 2008-09 while ITA.399/13 pertains to the assessment year 2009-2010.

(2.) In the returns filed by the societies, they claimed the benefit of deduction under section 80P (2) (a) (vi) of the Income Tax Act. Denying that claim, the Assessing Officer completed the assessments. Appeals were filed before the Commissioner of Income Tax (Appeals). The Commissioner, in Annexure B orders, upheld the claim of the societies for the deduction in question and set aside the orders of the Assessing Officer. The orders of the Commissioner were challenged by the Revenue in the appeals filed before the Tribunal. The Tribunal, by its common order dated 17.1.2014, allowed the appeals and restored the orders of the Assessing Officer. It is in this background, these appeals are filed by the assessees.

(3.) We heard the counsel for the appellants and learned senior standing counsel for the Revenue.