M/S THE VAZHAYOOR SERVICE CO-OP BANK LTD,MALAPPURAM vs. ITO WARD 2, TIRUR

O R D E R Per Bench: This is a set of two appeals by the Assessee, a cooperative society registered as a primary agricultural credit society (PACS) under the Kerala Cooperative Societies Act, 1969 (Kerala Act), arising out of the first appellate orders dated 21/9/2020 and 30/5/2022 under the Income Tax Act, 1961 (‘the Act’ hereinafter) confirming it’s assessments under section 143(3) of the Act for the assessment years (AYs.) 2017-18 and 2018-19 respectively. The issues arising being common, the same were heard together, and are being disposed of per a common order.

2.1 At the outset, it was the common contention of the parties that the issues arising in these appeals are the same as heard by this Bench on 08/8/2023 inThe Adichanalloor Farmers Service Co-operative Bank Limited& Others (in & others). As such, the decision by the Tribunal therein would apply for the instant appeals as well.