Madras Autorickshaw Drivers v. Commissioner Of Income Tax .

Order

Heard 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 Section 80-P of the Income Tax Act are not applicable. The appeals are dismissed. No order as to costs.