COMMISSIONER OF INCOME TAX Vs. CHENNIMALAI WCS LTD ; CHENNIMALAI SRIGIRI MURUGAN WCS LTD ; CHENNIMALAI INDUSTRIAL WCS LTD

JUDGEMENT

(1.) These appeals have been filed by the Revenue against the order dated 12.6.12 passed by the Income Tax Appellate Tribunal, Madras 'D' Bench, in ITA Nos.2007/Mds/2011 to 2010/Mds/2011.

(2.) At the time of admission, the following questions of law were framed for consideration in all these appeals :-

(3.) The respondents/assessees in all these cases are Co-operative Societies, engaged in textile manufacturing and are registered under the Industrial Co-operative Societies Act of Tamil Nadu. The assessees have claimed deduction of income under Section 80 P (2) (a) (ii). The claim for deduction, made by the respective assessees, was rejected by the Assessing Officer. The appeals, filed before the Commissioner of Income Tax (Appeals), was allowed holding that the assessees are eligible to claim deduction.