VELLORE DISTRICT GOVERNMENT EMPLOYEES CO-OPERATIVE SOCIETY, Vs. ASSISTANT COMMISSIONER OF INCOME TAX; COMMISSIONER OF INCOME TAX(APPEALS)-III; COMMISSIONER OF INCOME TAX-VIII

JUDGEMENT

(1.) By consent of the learned counsel on either side, these writ petitions are taken up for final disposal at the stage of admission itself.

(2.) Heard Ms.G.Thilakavathi, learned counsel appearing for the petitioner and Mr.Pramod Kumar Chopra along with Mr.P.Rajkumar Jhabakh, learned counsel for the respondents.

(3.) The petitioner is a Co-operative Society, registered under the provisions of the Tamil Nadu Co-operative Societies Act, 1983 and it derives income from carrying on the business of Banking or providing credit facilities to its members, who are the employees of the State Government. The Society has also been subjected to Co-operative Audit as contemplated under the Act. The petitioner is assessed to tax on the files of the Assistant Commissioner of Income-Tax, Circle-I / 1st respondent.