Vibhag Gram Vikas Cooperative Credit Society Limited v. PCIT

189 ITD 601Income Tax Appellate Tribunal#12321 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 80P(2)(d)Section 143(2)Section 14ASection 250Section 253(3)Section 254(2)Section 263Section 80P

Issues it is cited on

section 56(i)(ccv)section 80p(2)(i)assessment order erroneouslack of enquirysection 80p(2)(d)section 80p(2)(a)section 80p(4)section 80p(2)section 80p(2)(a)(i)section 80perroneous and prejudiciallimited scrutiny

Judgments citing Vibhag Gram Vikas Cooperative Credit Society Limited v. PCIT

Baroda District Cooperative Milk Producers Union Limited, Vadodara, Gujarat vs. Asst. Commissioner of Income Tax Officer, Circle 1(1)(1), Vadodara, Gujarat

In the result, the appeals of the assessee for Asst

ITA 417/AHD/2025[2022-23]Status: DisposedITAT Ahmedabad25 Aug 2026AY 2022-23

Bench: Smt.Annapurna Gupta & Ms.Suchitra R. Kamble

Section 14Section 14ASection 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(iv)

…. Surat Vankar Sahakari Sangh Ltd., 72 taxmann.com 169; 3. Surendrangar District co-op Milk Producers Union Ltd., 179 ITD 690; 4. Jaipur Zila Dugdh Utpadak Sahakari Sangh Ltd. ITA Nos.512 & 513/JP/2019; 5. Bardoli Vibhag Gram Vikas Co-op. credit Society Ltd., 189 ITD 601; 4. According to the ld.counsel for the assessee expression “whole of such income” has been employed in section 80P(2)(d), and therefore, for the purpose of computing deduction admissible under section 80P(2)(d) of the Act, income which is to be excluded is the gross income of interest mentioned in section 80P(2)(d) of the Act. Thus, the AO has…

The Puna Kumbharia Group Co-Op Fruits and Vege Grow Society Limited, Surat vs. ACIT Circle 3(2), Surat

In the result, the appeal of the assessee is allowed

ITA 355/SRT/2025[2018-19]Status: DisposedITAT Surat29 Aug 2025AY 2018-19

Bench: Ms Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.354 To 355/Srt/2025 Ays: (2017-18 & 2018-19) (Hybrid Hearing) The Puna Kumbharia Groud Co-Op. Vs. Acit, Fruits & Vege Grow Society Circle – 3(2), Limited, Surat Kela Yard Dumbhai, Puna Kumbhariya Road, Surat - 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaap1147N (Appellant) (Respondent) Appellant By Shri Sapnesh Sheth, Advocate Respondent By Ms Namita Patel, Sr. Dr Date Of Hearing 27/08/2025 Date Of Pronouncement 29/08/2025

Section 250Section 253(3)Section 80P(2)(d)

….), (ii) PCIT vs. Lodhika Sahakari Kharid Vechan Sangh Ltd., (2025) 176 taxmann.com 71 (Guj.), (ii) PCIT vs. Shree Aradhana Urban Co-op. Credit Society Ltd., (2025) 172 taxmann.com 537 (Guj.), (iv) Bardoli Vibhag Gram Vikas Co-op. Credit Society Ltd vs. PCIT, 189 ITD 601 (Surat – Trib.) and (v) Surat Vankar Sahakari Sangh Ltd. vs. ACIT, (2016) 72 taxmann.com 169 (Guj.). He submitted that the Hon’ble Gujarat High Court in case of Ashwanikumar Arban Co-operative Society Ltd. (supra) has considered and distinguished the order passed by the Hon’ble Supreme Court in case of Totagars Co-operative Sales Society Ltd. (su…

The Puna Kumbharia Group Co-Op Fruits and Vege Grow Society Limited, Surat vs. ACIT Circle 3(2), Surat

In the result, the appeal of the assessee is allowed

ITA 354/SRT/2025[2017-18]Status: DisposedITAT Surat29 Aug 2025AY 2017-18

Bench: Ms Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.354 To 355/Srt/2025 Ays: (2017-18 & 2018-19) (Hybrid Hearing) The Puna Kumbharia Groud Co-Op. Vs. Acit, Fruits & Vege Grow Society Circle – 3(2), Limited, Surat Kela Yard Dumbhai, Puna Kumbhariya Road, Surat - 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaap1147N (Appellant) (Respondent) Appellant By Shri Sapnesh Sheth, Advocate Respondent By Ms Namita Patel, Sr. Dr Date Of Hearing 27/08/2025 Date Of Pronouncement 29/08/2025

Section 250Section 253(3)Section 80P(2)(d)

….), (ii) PCIT vs. Lodhika Sahakari Kharid Vechan Sangh Ltd., (2025) 176 taxmann.com 71 (Guj.), (ii) PCIT vs. Shree Aradhana Urban Co-op. Credit Society Ltd., (2025) 172 taxmann.com 537 (Guj.), (iv) Bardoli Vibhag Gram Vikas Co-op. Credit Society Ltd vs. PCIT, 189 ITD 601 (Surat – Trib.) and (v) Surat Vankar Sahakari Sangh Ltd. vs. ACIT, (2016) 72 taxmann.com 169 (Guj.). He submitted that the Hon’ble Gujarat High Court in case of Ashwanikumar Arban Co-operative Society Ltd. (supra) has considered and distinguished the order passed by the Hon’ble Supreme Court in case of Totagars Co-operative Sales Society Ltd. (su…

Baroda District Cooperative Milk Producers Union Limited, Vadodara, Gujarat vs. Asst. Commissioner of Income Tax Officer, Circle 1(1)(1), Vadodara, Gujarat

In the result, the appeals of the assessee for Asst

ITA 416/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad08 Jul 2025AY 2018-19

Bench: Smt.Annapurna Gupta & Ms.Suchitra R. Kamble

Section 14Section 14ASection 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(2)(iv)

…. Surat Vankar Sahakari Sangh Ltd., 72 taxmann.com 169; 3. Surendrangar District co-op Milk Producers Union Ltd., 179 ITD 690; 4. Jaipur Zila Dugdh Utpadak Sahakari Sangh Ltd. ITA Nos.512 & 513/JP/2019; 5. Bardoli Vibhag Gram Vikas Co-op. credit Society Ltd., 189 ITD 601; 4. According to the ld.counsel for the assessee expression “whole of such income” has been employed in section 80P(2)(d), and therefore, for the purpose of computing deduction admissible under section 80P(2)(d) of the Act, income which is to be excluded is the gross income of interest mentioned in section 80P(2)(d) of the Act. Thus, the AO has…

The Mullanpur Garibdas Co-Op Multipurpose Society, Mohali vs. DCIT, C-6(1), Mohali

ITA 645/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Garima Singh, CIT, DR
Section 263Section 56Section 80PSection 80P(2)(d)

…'Gramin Sewa Sahakari Samiti Maryadit Versus ITO', 138 taxmann.com 476 (Raipur-Trib.) vii. 'Lokmangal Nagri Sahakari Path Sanstha Maryadit Versus PCIT–4, Pune', ITA Number 231/Pune/2022 viii. 'Vibhag Gram Vikas Cooperative Credit Society Limited Versus PCIT', 189 ITD 601 (Surat) ix. 'Lands End Cooperative Housing Society Limited Versus ITO', Order dated 15.1.2016, passed by the Mumbai Bench of the Tribunal in ITA Number 3566/MUM/2014, for AY 2009-10 ITA 515/CHD/2017 ITA 569/CHD/2018 & ITA 645/CHD/2019 32 x. 'ITO Versus Shree Keshorai Patan Sahakari Sugar Mill', Order dated 31.1.2018, passed by the Jaipur Bench…

The Mullanpur Garibdas Co-Op Multipurpose Society, Mullanpur vs. Pr. CIT-II, Chandigarh

ITA 569/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh16 May 2024AY 2013-14

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Garima Singh, CIT, DR
Section 263Section 56Section 80PSection 80P(2)(d)

…'Gramin Sewa Sahakari Samiti Maryadit Versus ITO', 138 taxmann.com 476 (Raipur-Trib.) vii. 'Lokmangal Nagri Sahakari Path Sanstha Maryadit Versus PCIT–4, Pune', ITA Number 231/Pune/2022 viii. 'Vibhag Gram Vikas Cooperative Credit Society Limited Versus PCIT', 189 ITD 601 (Surat) ix. 'Lands End Cooperative Housing Society Limited Versus ITO', Order dated 15.1.2016, passed by the Mumbai Bench of the Tribunal in ITA Number 3566/MUM/2014, for AY 2009-10 ITA 515/CHD/2017 ITA 569/CHD/2018 & ITA 645/CHD/2019 32 x. 'ITO Versus Shree Keshorai Patan Sahakari Sugar Mill', Order dated 31.1.2018, passed by the Jaipur Bench…

The Mullanpur Garibdas Co-Op Multipurpose Society, Mohali vs. Pr. CIT-II, Chandigarh

ITA 515/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Garima Singh, CIT, DR
Section 263Section 56Section 80PSection 80P(2)(d)

…'Gramin Sewa Sahakari Samiti Maryadit Versus ITO', 138 taxmann.com 476 (Raipur-Trib.) vii. 'Lokmangal Nagri Sahakari Path Sanstha Maryadit Versus PCIT–4, Pune', ITA Number 231/Pune/2022 viii. 'Vibhag Gram Vikas Cooperative Credit Society Limited Versus PCIT', 189 ITD 601 (Surat) ix. 'Lands End Cooperative Housing Society Limited Versus ITO', Order dated 15.1.2016, passed by the Mumbai Bench of the Tribunal in ITA Number 3566/MUM/2014, for AY 2009-10 ITA 515/CHD/2017 ITA 569/CHD/2018 & ITA 645/CHD/2019 32 x. 'ITO Versus Shree Keshorai Patan Sahakari Sugar Mill', Order dated 31.1.2018, passed by the Jaipur Bench…

M/S Rajasthan Cooperative Dairy Federation Ltd., Jaipur vs. PCIT, Jaipur-2, Jaipur

In the result, the appeal of the assessee is allowed

ITA 23/JPR/2021[2015-16]Status: DisposedITAT Jaipur09 Nov 2021AY 2015-16
For Appellant: Sh. P. C. Parwal (CA)For Respondent: Sh. B. K. Gupta (Pr.CIT)
Section 142(1)Section 143(3)Section 263Section 80PSection 80P(2)Section 80P(2)(d)

…nvestment 6 M/s Rajasthan Cooperative Dairy Federation Ltd., Jaipur Vs. PCIT, Jaipur-2 made with cooperative bank has been decided in favour of assessee by Hon’ble ITAT Surat Bench in case of Bardoli Vibhag Gram Vikas Cooperative Credit Society Ltd. Vs. PCIT 189 ITD 601 dt. 12.05.2021 after considering the decision of Karnataka High Court in case of PCIT Vs. Totagars Cooperative Sales Society 395 ITR 611 where it is held that interest earned on deposits with cooperative bank is not eligible for deduction u/s 80P(2)(d). Therefore, in view of this decision of coordinate bench, the order passed by PCIT u/s 263 be q…

Vibhag Gram Vikas Cooperative Credit Society Limited v. PCIT (189 ITD 601) — Cited in 8 Judgments | BharatTax