SHRI DOODHGANGA CO-OPERATIVE CREDIT SOCIETY LTD. Vs. THE COMMISSIONER OF INCOME TAX (APPEALS) AND ORS.

JUDGEMENT

(1.) This appeal is by the assessee under the Income Tax Act, 1961 (Hereinafter referred to as the 'I.T. Act, for brevity). The assessee is said to be a Co -operative Society registered under the Karnataka State Co -operative Societies Act, 1956, (Hereinafter referred to as the 'KCS Act', for brevity).

(2.) The appeal pertains to the Assessment year 2010 -11. The appellant - Society had filed its return of income for the assessment year 2010 -11, and after claiming deduction under Sec. 80P(2) (a) (i) of the I.T. Act, the total income was declared as 'nil'.

(3.) The appellant - Society had then preferred an appeal before the Commissioner of Income Tax (Appeals) challenging the above order of the Assessing Officer. The same was said to have been dismissed.