Supreme Court of India
Madras Auto Rickshaw Drivers' ... vs Commissioner Of Income-Tax on 10 December, 1998
Equivalent citations: [2001]249ITR330(SC), AIRONLINE 1998 SC 140, 2001 (10) SCC 175, (2001) 117 TAXMAN 370, (2001) 249 ITR 330, (2002) 173 CURTAXREP 77, (1994) 2 CURLJ(CCR) 16, (1994) 3 JT 623 (SC), (1994) 3 SCR 463 (SC), 1994 UJ(SC) 2 176, (1997) 10 JT 660 (SC), 1997 (5) SCC 393, 1997 SCC (L&S) 1228
Bench: S.P. Bharucha, D.P. Mohapatra
ORDER
1. Heard learned counsel for the appellant and road 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 SOP of the Income-tax Act, 1961, are not applicable. The appeals are dismissed. No order as to costs.