COMMNR. OF INCOME TAX, JAIPUR Vs RAJASTHAN RAJYA BUNKAR S. SAMITI LTD.
Case number: C.A. No.-009485-009485 / 2003
Diary number: 11660 / 2003
Advocates: B. V. BALARAM DAS Vs
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9485 OF 2003
Commissioner of Income Tax, Jaipur ...Appellant(s)
Versus
Rajasthan Rajya Bunkar S. Samiti Limited ...Respondent(s)
With Civil Appeal No.332 of 2005
O R D E R
Heard learned counsel on both sides.
Assessee-Society is an Apex Society. It carries on
the activity of manufacturing of cloth by supplying raw-
material, i.e., yarn, to the weavers, who are the members of
the primary societies, which, in turn, are the members of the
Assessee-Society. The weavers produce cloth strictly in
accordance with the directions given and under the control of
the assessee. The assessee pays weaving charges to the
weavers and thereafter markets and sells goods so produced.
During the relevant assessment years, cloth was manufactured
and sold under Janata Cloth Scheme of the Government of
India.
...2/-
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For the relevant assessment years, the assessee
claimed a deduction of Rs.30,87,212/- under Section
80P(2)(a)(ii) and Section 80P(2)(a)(vi) of the Income Tax
Act, 1961 [`Act', for short].
The narrow question which arises for determination in
these cases is – whether the assessee-Society could be said
to be engaged in a Cottage Industry under Section
80P(2)(a)(ii) of the Act or whether it could be said to be
engaged in the collective disposal of labour of its members
under Section 80P(2)(a)(vi) of the Act?
It is the contention of the Department that the
weavers are not the members of the Apex Society. They are
the members of the primary Societies. Therefore, the
assessee is not entitled to claim benefit of deduction under
Section 80P(2)(a)(vi) of the Act.
In our opinion, on both these questions, the
Assessing Officer ought to have called for the Bye-laws. It
appears that Bye-laws were not produced before the Assessing
Officer. It appears that the Bye-laws have not been examined
by the Assessing Officer. Further, it is not clear as to
whether a weaver could or could have become a member of the
Apex Society under the Bye-laws. Even to answer the question
whether the assessee-Society is engaged in the Cottage
Industry, the Department ought to have called for the Bye-
laws. This exercise has not been done. In the
circumstances, for the relevant assessment years, we do not
wish to interfere with the findings given by the Courts
below. However, we make it clear that this Order will not
come in the way of Department in making assessment for the
...3/-
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future assessment years. However, in such an event, the
Department will decide the applicability of Section 80P of
the Act [including the proviso to Section 80P(2)] keeping in
mind the provisions of the Bye-laws. The said provisions of
the Bye-laws will point to the nature of the business of the
assessee as also entitlement of the weavers to become members
of the Apex Society. The Department will examine the Janata
Scheme of the Central Government to decide whether payments
made thereunder would be entitled to deduction under Section
80P(2)(a)(ii) and Section 80P(2)(a)(vi) of the Act.
Accordingly, the civil appeals are disposed of with
no order as to costs.
......................J. [S.H. KAPADIA]
......................J. [AFTAB ALAM]
New Delhi, February 16, 2010.