MADRAS AUTO RICKSHAW DRIVERS CO OPERATIVE SOCIETY Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-1998-12-26
SUPREME COURT OF INDIA
Decided on December 10,1998

Madras Auto Rickshaw Drivers Co Operative Society Appellant
VERSUS
COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the appellant and read the judgment under appeal. While we sympathise with what the assessee is doing, we do not think that its activity can be said to provide credit facilities to its members. Therefore, the High Court has rightly held that the provisions of Sec. 80P of the Income-tax Act, 1961 are not applicable. The appeals are dismissed. No order as to costs.;


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