ALOOR SERVICE CO-OPERATIVE BANK LIMITED, vs. THE INCOME TAX OFFICER,

I have heard the learned counsel for the petitioner as also the learned Standing Counsel for the respondents. On a consideration of the facts and circumstances of the case as also the submissions made across the bar, I find that the issue involved in the appeals is the permissibility of deduction under Section 80P of the Income Tax Act. In connected matters, this Court has directed the Appellate Authority to consider and W.P.(C).No.29791/2019 : 3 : pass orders on the appeals and granted a stay of recovery of the disputed demands pending disposal of the appeals by the Appellate Authority. Following the said orders, I quash Ext.P8 order, and direct the 2nd respondent Appellate Authority to consider and pass orders on Exts.P3 and P7 appeals within an outer time limit of three months from the date of receipt of a copy of this judgment, after hearing the petitioner. Recovery steps, pursuant to Exts.P2 and P6 demand notices, shall be kept in abeyance till such time as orders are passed by the 2nd respondent, as directed, and the order communicated to the petitioner. The petitioner shall produce a copy of the writ petition together with a copy of this judgment, before the 2nd respondent, for further action. A.K.JAYASANKARAN NAMBIAR JUDGE prp/6/11/19