_,
[2008] 13 S.C.R. 63
COMMISSIONER OF INCOME TAX, CHENNAI
A
v
M/S. MODERN ENGINEERS CONSTRUCTION
COOPERTIVE SOCIETY LTD.
(Civil Appeal No.5497 of 2008)
...
B
SEPTEMBER 4, 2008
[DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM
SHARMA, JJ.]
Income Tax Act, 1961 - s.80P(2)(a)(i) - Deduction under c
- Claim for - High Court did not consider matter in proper
~
perspective -
Matter remitted to High Court for fresh
consideration.
The assessee-respondent made a claim for deduction
__.,,
under s.80P(2)(a)(i) of the Income Tax Act, 1961, which D
was rejected by the Assessing Officer. The aggrieved
assessee filed appeal which was allowed by the
Commissioner (Appeals). The Tribunal and High Court
upheld the same. Hence the present appeal.
Disposing of the appeal and remitting the matter to E
High Court, the Court
.
HELD: The High Court proceeded on the factual
premises as if the dispute related to interest received from
. _ ......
members. This confusion arose because the High Col!rt F
mixed up the factual position of some other case which
related to credit society engaged in Banking. On that score
alone, the High Court's order is indefensible. Apart from
that, the decision of this Court in Madras Autorickshaw
Drivers* which has prima facie relevance, was not noticed
by the High Court. [Paras 5, 6] [65-A-C] •
G
)-
Madas Autorickshaw Drivers v. Commissioner of Income
Tax (2001) 10 SCC 175 - referred to.
63
H
A
B
64
SUPREME COURT REPORTS
[2008] 13 S.C.R. .
Case Law Reference
(2001) 10 sec 175
referred to.
Para 6
CIVILAPPELLATE JURISDICTION: Civil Appeal No.5497
of 208
From the final Judgment and Order dated 26.2.2007 of
the High Court of Judicature at Madras in TC. (A) No. 136 of
2007
V. Shekhar, Ranbir Chandra and B.V. Balaram Das for
c the Appellant.
The Judgment of the Court was delivered by
Dr. ARIJIT PASAYAT, J. 1. Leave granted.
2. In the instant appeal, challenge is to the judgment of a
D Division Bench of the Madras High Court dismissing the appeals
,_,_
filed under Section 260-A of the Income Tax Act, 1961 (in short·
'the Act'). The issue related to the claim of deduction made by
the respondent under Section BOP (2)(a)(i) of the Act. The
assessing officer negatived the claim on the ground that the
E income reflected by the assessee can neither be attributed to
actual labour of the members nor can be treated as arising out
of collective disposal of its labour. The Commissioner of Income
Tax (Appeals) following the earlier orders, allowed the appeal.
The Revenue filed appeals before the Income Tax Appellate
F
Tribunal, Chennai-'A' Bench (in short the 'Tribunal') which
dismissed the appeals.
3. Learned counsel for the appellant submitted that the
assessing officer had rightly observed that the claim of deduction
in terms of Section BOP(a)(i) is not allowable. Unfortunately, the
G Commissioner (Appeals) and the Tribunal held otherwise. The
High Court failed to notice that the profit earned by the Society
in executing the work was retained by the members themselves.
4. There is no appearance on behalf of the assessee in
H spite of service of notice.
·l
COMM. OF INCOME TAX, CHENNAI v. M/S. MODERN 65
ENGINEERS CONS. COOP SOCIETY LTD. [DR ARIJIT PASAYAT, J]
5. The High Court seems to have proceeded on the factual
A
premises as if the dispute related to interest received from
members. This confusion appears to have arisen because the
High Court mixed up the factual position of some other case
which related to credit society engaged in Banking. On that
score alone, the High Court's order is ,indefensible.
B
6. Apart from that we find that the decision of this Court in
Madas Autorickshaw Drivers v. Commissioner of Income Tax
(2001 (10) sec 175), which has prima facie relevance, was
not noticed by the High Court. We, therefore, set aside the
impugned order of the High Court and remit the matter to it for
C
a fresh consideration in the light of. the aforesaid decision,
keeping in view the correct factual position. We make it clear
that we have not expressed any opinion on the merits of the
case.
D.G.
7. The appeal is disposed of accordingly.
D
Appeal disposed of.
·. I
/
Lex