VELLIKULANGARA SERVICE CO-OPERATI VE BANK LTD.,THRISSUR vs. INCOME TAX OFFICER., THRISSUR

It emerges at the outset with the able assistance coming from the Revenue side that the learned CIT(A)/NFAC has passed three exparte orders, inter alia, confirming the Assessing Officer’s finding disallowing section 80P deduction claimed at the assessee’s behest; and that too, without dealing with the relevant factual matrix of the corresponding issue(s) involved as contemplated u/s. 250(6) of the Act requiring him to pin point and determine followed by a detailed discussion thereon. Faced with this situation, we deem it appropriate in the larger interest of justice to restore assessee’s three instant appeals back to the CIT(A) for his afresh appropriate adjudication .