Bardoli Vibhag Gram Vikas Co.Op. Credit Society Ltd. v. Principal Commissioner of Income Tax-2, Surat

127 Taxmann.com 334Income Tax Appellate Tribunal2021#5405 most cited

What is Bardoli Vibhag Gram Vikas Co.Op. Credit Society Ltd. v. Principal Commissioner of Income Tax-2, Surat authority for?

A Principal Commissioner is not justified in invoking revisionary jurisdiction under section 263 if the Assessing Officer has made due inquiries regarding the allowability of deduction under section 80P(2)(d) and taken a reasonable view.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Also referred to as

Bardoli Vibhag Gram Vikas Co.Op. Credit Society Ltd. · section 80P(2)(d) · section 263 · revisionary jurisdiction · Assessing Officer enquiries · reasonable view · cooperative bank interest deduction

Sections most often in play

Section 80P(2)(d)Section 142(1)Section 143(2)Section 194A(3)(v)Section 250Section 80P(4)Section 263Section 143(3)

Issues it is cited on

section 80(p)section 80(p)(2)section 80(p)(2)(d)section 194a(3)(v)section 80p(1)section 80p(2)(c)section 194a(3)section 80p(2)(d)section 194asection 80p(2)section 254(1)section 80p

Judgments citing Bardoli Vibhag Gram Vikas Co.Op. Credit Society Ltd. v. Principal Commissioner of Income Tax-2, Surat

Shree Madhi Surali Vibhag Nagrik Sahakari Dhiran Mandali Ltd, Surat vs. Pr.CIT-2, Surat

In the result, appeal of the assessee is allowed

ITA 305/SRT/2019[2014-15]Status: DisposedITAT Surat15 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shree Madhi Surali Vibhag The Principal Nagriksahakari Dhiran Mandali Commissioner Of Income- Vs. Ltd., Tax-2, Surat. At & Po Madhi, Tal. Bardoli, Surat – 394340. Pan: Aadas 5644 L Applicant Respondent

Section 142(1)Section 143(3)Section 254(1)Section 263Section 80Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shree Madhi Surali Vibhag The Principal nagrikSahakari Dhiran Mandali Commissioner of Income- Vs. Ltd., tax-2, Surat. At & PO Madhi, Tal. Bardoli, Surat – 394340. PAN: AADAS 5644 L Applicant Respondent Assessee by Shri Yogesh Gamit-Advocate with Shri Shaunak Javeri CA. Revenue by Shri Ritesh Mishra – CIT(DR) Date of hearing 15.09.2021 Date of pronouncement 15.09.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1.…