PCIT v. Grama\nVidiyal Co-operative Credit Society Ltd.

424 ITR 265Reported decision2020#20839 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Issues it is cited on

section 147(1)bogus share capitalsection 80a(5)sanctioning authoritysection 80acsection 80akelvinatormere change of opinionsection 80p(4)live linksection 34borrowed satisfaction

Judgments citing PCIT v. Grama\nVidiyal Co-operative Credit Society Ltd.

Rms Karamchari Bachat and Sakh Sahakari Samiti Limited Jaipur, Jaipur vs. ITO Ward-1(2), Jaipur

In the result, the appeals of the assessee are allowed

ITA 246/JPR/2025[2016-17]Status: DisposedITAT Jaipur13 Oct 2025AY 2016-17
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 144Section 147Section 250

…ngalore ITAT reiterated that the right to deduction u/s 80P is substantive in nature and cannot be curtailed for procedural lapses such as late filing of return. The Hon'ble Karnataka High Court in PCIT v. Grama Vidiyal Co-operative Credit Society Ltd. [2020] 424 ITR 265 emphasized that S.80P, being a benevolent provision, must be liberally construed and deduction cannot be denied on hyper-technical grounds. 8.3.3 The Hon'ble Supreme Court in CIT v. Mysore District Central Co-operative Bank Ltd. [2019] 414 ITR 1 further laid down that co-operative societies engaged in providing credit facilities to their members…

Rms Karamchari Bachat and Sakh Sahakari Samiti Limited Jaipur, Jaipur vs. ITO Ward-1(2), Jaipur

In the result, the appeals of the assessee are allowed

ITA 245/JPR/2025[2015-16]Status: DisposedITAT Jaipur13 Oct 2025AY 2015-16
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 144Section 147Section 250

…ngalore ITAT reiterated that the right to deduction u/s 80P is substantive in nature and cannot be curtailed for procedural lapses such as late filing of return. The Hon'ble Karnataka High Court in PCIT v. Grama Vidiyal Co-operative Credit Society Ltd. [2020] 424 ITR 265 emphasized that S.80P, being a benevolent provision, must be liberally construed and deduction cannot be denied on hyper-technical grounds. 8.3.3 The Hon'ble Supreme Court in CIT v. Mysore District Central Co-operative Bank Ltd. [2019] 414 ITR 1 further laid down that co-operative societies engaged in providing credit facilities to their members…

Rms Karamchari Bachat and Sakh Sahakari Samiti Limited Jaipur, Jaipur vs. ITO, Ward-1(2), Jaipur

In the result, the appeals of the assessee are allowed

ITA 244/JPR/2025[2014-15]Status: DisposedITAT Jaipur13 Oct 2025AY 2014-15
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 144Section 147Section 250

…ngalore ITAT reiterated that the right to deduction u/s 80P is substantive in nature and cannot be curtailed for procedural lapses such as late filing of return. The Hon'ble Karnataka High Court in PCIT v. Grama Vidiyal Co-operative Credit Society Ltd. [2020] 424 ITR 265 emphasized that S.80P, being a benevolent provision, must be liberally construed and deduction cannot be denied on hyper-technical grounds. 8.3.3 The Hon'ble Supreme Court in CIT v. Mysore District Central Co-operative Bank Ltd. [2019] 414 ITR 1 further laid down that co-operative societies engaged in providing credit facilities to their members…

Rms Karamchari Bachat and Sakh Sahakari Samiti Limited Jaipur, Jaipur vs. ITO Ward-1(2), Jaipur

In the result, the appeals of the assessee are allowed

ITA 243/JPR/2025[2013-14]Status: DisposedITAT Jaipur13 Oct 2025AY 2013-14
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 144Section 147Section 250

…ngalore ITAT reiterated that the right to deduction u/s 80P is substantive in nature and cannot be curtailed for procedural lapses such as late filing of return. The Hon'ble Karnataka High Court in PCIT v. Grama Vidiyal Co-operative Credit Society Ltd. [2020] 424 ITR 265 emphasized that S.80P, being a benevolent provision, must be liberally construed and deduction cannot be denied on hyper-technical grounds. 8.3.3 The Hon'ble Supreme Court in CIT v. Mysore District Central Co-operative Bank Ltd. [2019] 414 ITR 1 further laid down that co-operative societies engaged in providing credit facilities to their members…

PCIT v. Grama\nVidiyal Co-operative Credit Society Ltd. (424 ITR 265) — Cited in 4 Judgments | BharatTax