COMMISSIONER OF INCOME-TAX Vs. BIJAPUR DISTRICT CENTRAL

JUDGEMENT

(1.) These four appeals filed by the Revenue are being disposed of by common order. The appeals pertain to Assessment Years 2009-10 and 2010-11 against the respondent-Assessee the Bijapur District Central Co-operative Bank Limited, Vijayapur.

(2.) Two issues which are sought to be raised by this Court, under Section 260A of the Income-tax Act in the form of substantial questions of law arising out of the order of the learned Income Tax Appellate Tribunal are as under.

(3.) That the respondent-Co-operative Society engaged in the activities of Cooperative Bank for these Assessment Years in question failed to deduct tax at source under the provisions of Section 194A(1) of the Income-tax Act, 1961 from the interest paid to its member over Rs. 10,000/- during the said years and therefore a disallowance of such interest paid to the members without TDS, was liable to be made as per the provisions of Section 40(a)(ia) of the Act.