How many judgments cite Ananda Social and Educational Trust v. CIT?

116 judgments on BharatTax cite Ananda Social and Educational Trust v. CIT (426 ITR 340), spanning 2017 to 2026.

Which sections of the Income Tax Act does Ananda Social and Educational Trust v. CIT come up under?

It is most often cited in judgments turning on Section 12AB, Section 12AA, Section 80G, Section 11, Section 12A, Section 2(15).

Ananda Social and Educational Trust v. CIT

426 ITR 340Supreme Court of India2020#918 most cited

What is Ananda Social and Educational Trust v. CIT authority for?

For registration under Section 12AA, the Commissioner (Exemptions) must examine the objects of the trust and the genuineness of its proposed activities, even if the trust has not yet commenced actual charitable activities or incurred expenditure.

116

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

Ananda Social and Educational Trust v. CIT · section 12AA registration · proposed activities · genuineness of activities · charitable trust registration · Commissioner (Exemptions) · objects of trust · Section 12A · Section 12AB · Section 80G · eligibility for registration

Also reported as

114 Taxmann.com 693272 Taxmann 7

Sections most often in play

Section 12AB Section 12AA Section 80G Section 11 Section 12A Section 2(15)Section 12 Section 12A(1)(ac)(iii)

Issues it is cited on

section 12ab(1)section 12ab(1)(b)section 12ab(1)(b)(i)section 12aa section 12ab(1)(b)(ii)section 2(15)section 12ab section 12a(1)(ac)(vi)corpus donation registration under section 12a section 12a(1)(ac)section 13(1)

Judgments citing Ananda Social and Educational Trust v. CIT

SIR CV RAMAN EDUCATIONAL AND CHARITABLE TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

In the result, both the appeals of the assessee are allowed

ITA 2941/CHNY/2025[2025-26]Status: DisposedITAT Chennai04 Mar 2026AY 2025-26

Bench: Shri Aby T. Varkey & Ms. Padmavathy. S

For Appellant: Mr.Y. Sridhar, FCAFor Respondent: Mr.Bipin C.N., CIT

Section 12ASection 12A(1)(ac)Section 80G

…reject the application only because the activities did not commence at the time of filing of application/ passing of the order. Our view finds support from the decision of the Hon’ble Supreme Court in the case of Ananda Social and Educational Trust vs CIT (426 ITR 340)wherein it was held as under:- “5. The above section provides for registration of a trust. Such registration can be applied for by a trust which has been in existence for some time and also by a newly registered trust. There is no stipulation that the trust should have already been in existence and should have undertaken any activities before ma…

SIR CV RAMAN EDUCATIONAL AND CHARITABLE TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

In the result, both the appeals of the assessee are allowed

ITA 2940/CHNY/2025[2025-26]Status: DisposedITAT Chennai04 Mar 2026AY 2025-26

Bench: Shri Aby T. Varkey & Ms. Padmavathy. S

For Appellant: Mr.Y. Sridhar, FCAFor Respondent: Mr.Bipin C.N., CIT

Section 12ASection 12A(1)(ac)Section 80G

SHRI GOSHALA,GURGAON vs. CIT EXEMPTION, CHANDIGARH

ITA 4263/DEL/2025[-]Status: DisposedITAT Delhi25 Nov 2025

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 12A

…on internet. We are of the considered view in this factual backdrop that their lordships’ recent landmark decisions i.e. CIT Vs. International Hardware and Research Institute (2025) 171 taxmann.com 579(SC) and Anand Social and Educational Trust Vs. CIT (2020) 426 ITR 340 (SC) have already settled the issue that the CIT(E) is required to examine the objects of the trust and 6 | P a g e ITA Nos.4263 & 4262/Del/2025 the “proposed” activities only. We thus find merit in the assessee’s instant sole substantive ground to hold it eligible for section 12AA registration which is hereby granted in very terms subject to t…

SHRI GOSHALA,GURGAON vs. CIT(EXEMPTIONS), CHANDIGARH

ITA 4262/DEL/2025[-]Status: DisposedITAT Delhi25 Nov 2025

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 12A

AAREEV FOUNDATION,VADODARA vs. CIT(E), AHEMDABAD

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1502/AHD/2025[2023-24]Status: DisposedITAT Ahmedabad17 Nov 2025AY 2023-24

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Parth Pathak, CAFor Respondent: Shri Alpesh Parmar, CIT-DR

Section 12ASection 253(5)

…idence. We find that the CIT(E) rejected the application solely due to non-furnishing of documents and without examining the merits of the charitable activities already undertaken. The Hon’ble Supreme Court in Ananda Social and Educational Trust v. CIT (2020) 426 ITR 340 (SC) has held that registration under section 12AA (now 12AB) cannot be denied merely because activities have newly commenced or initial evidence is limited; what is required is prima facie satisfaction of charitable objects and genuineness. Similarly, in CIT v. Red Rose School (2007) 163 Taxman 19 (All), it has been held that the Commissioner mu…

GYAN DEVI MEMORIAL CULTURAL & EDUCATIONAL SOCIETY,NEW DELHI vs. CIT(E), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 1303/DEL/2020[-]Status: DisposedITAT Delhi15 Oct 2025

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : Nil] Gyan Devi Memorial Cultural & Vs Cit(Exemption), Educational Society, New Delhi-110002. F-26, Bali Nagar, Delhi-110015 Pan-Aaate8521G Appellant Respondent Appellant By Shri Nishant Gupta, Ca Respondent By Ms.Monika Singh, Cit Dr Date Of Hearing 17.07.2025 Date Of Pronouncement 15.10.2025 Order

Section 12ASection 2(15)Section 80GSection 80G(5)(vi)

…the appellant society is engaged in the charitable activities of providing education to the needy and poor children. Ld.AR also placed reliance on the judgement of Hon’ble Supreme Court in the case of Ananda Social & Educational Trust vs CIT & Another [2020] 17 SCC 254 (SC). 9. On the other hand, Ld.CIT DR for the Revenue vehemently supported the orders of the lower authorities and submits that the assessee has failed to comply with statutory obligations therefore, Ld.CIT(E) has rightly denied the registration u/s 12A of the Act to the assessee society which order deserves to be uphold. He prayed accordingly.…

HANDS ON CSR TRUST,BANGALORE vs. CIT, (EXEMPTIONS) , BANGALORE

In the result, appeal filed by the assessee is allowed

ITA 264/BANG/2025[NA]Status: DisposedITAT Bangalore13 Oct 2025

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : Na

For Appellant: Sri Sampreeth B.S., A.RFor Respondent: Sri Shivanand H Kalakeri, D.R

Section 12A

…and invested the amount in the fixed deposit as per the prescribed mode. 7.2 At this juncture it is worthwhile here to mention the observations of the Apex Court in the case of Ananda Social & Educational Trust v. Commissioner of Income taxreported in (2020) 426 ITR 340 as below- Hands On CSR Trust, Bangalore Page 7 of 8 “We have given our anxious consideration to the above submissions made by Ms. Aishwarya Bhati, learned Senior Counsel appearing for the appellant - Director of Income-tax and find that it is not possible to agree with the same. The purpose of section 12AA of the Act is to enable registration on…

MAHARASHTRA EX-SERVICEMEN CORPORATION,PUNE vs. CIT EXEMPTION, PUNE

In the result, the appeal filed by the assessee is allowed

ITA 603/PUN/2025[-]Status: DisposedITAT Pune09 Oct 2025

Bench: Shri R. K. Panda & Ms. Astha Chandramaharashtra Ex-Servicemen Cit(Exemption), Pune Corporation Ltd. Vs. 2Nd Floor, Raigad Building, Ghorpadi, Pune – 411001 Pan: Aadcm4072C (Appellant) (Respondent) Assessee By : Shri Kishor B Phadke Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 15-07-2025 Date Of Pronouncement : 09-10-2025 O R D E R

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR

Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Maharashtra Ex-servicemen CIT(Exemption), Pune Corporation Ltd. Vs. 2nd Floor, Raigad Building, Ghorpadi, Pune – 411001 PAN: AADCM4072C (Appellant) (Respondent) Assessee by : Shri Kishor B Phadke Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 15-07-2025 Date of pronouncement : 09-10-2025 O R D E R PER R.K. PANDA, VP: This appeal filed by the assessee is directed against the order dated 19.02.2025 of the Ld. CIT(Exemption), Pune rejecting the application for gra…

SREE RAJA RAJESWARI EDUCATIONAL TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

In the result, the appeal of the assessee is allowed

ITA 972/CHNY/2025[-]Status: DisposedITAT Chennai06 Oct 2025

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. Bipin C.N., C.I.T

Section 12ASection 12A(1)(ac)Section 194C

…Noble Educational Society vs. Chief Commissioner of Income-tax [2022] 448 ITR 594 (SC) to reject the contentions of the assessee while the assessee relied on various cases, including Ananda Social & Educational Trust vs. Commissioner of Income tax [2020] 426 ITR 340 (SC) 9. Before us, the Ld. AR of the assessee reiterated the submissions made before the ld.CIT(E) and prayed that the appeal be allowed. 10. Per contra, the Ld.DR supported the views taken by the ld.CIT(E) and argued that the rejection is justified and thus prayed that the appeal of the assessee may be dismissed. 11. We have heard the rival…

WELLNESS CHARITABLE TRUST,BENGALURU vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), BANGALORE

In the result, the appeal of the assessee is hereby allowed

ITA 366/BANG/2025[2025-26]Status: DisposedITAT Bangalore23 Sept 2025AY 2025-26

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Ravish Rao, CAFor Respondent: Shri Murali Mohan, CIT (DR)

Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.365 - 366/Bang/2025 Assessment Year: -- Wellness Charitable Trust, Vs. The Commissioner of Income No.9, 1st Floor, HAL 2nd Doopanahalli, Tax (Exemptions), Indiranagar, H.A.L II Stage H.O, Bangalore. Bangalore North, Bangalore – 560 008. PAN – AAATW 6527 A APPELLANT RESPONDENT Assessee by : Shri Ravish Rao, CA Revenue by : Shri Murali Mohan, CIT (DR) Date of hearing : 24.06.2025 Date of Pronouncement : 23.09.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: Bo…

WELLNESS CHARITABLE TRUST,BANGALORE vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), BANGALORE

ITA 365/BANG/2025[2025-26]Status: DisposedITAT Bangalore23 Sept 2025AY 2025-26

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Ravish Rao, CAFor Respondent: Shri Murali Mohan, CIT (DR)

Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.365 - 366/Bang/2025 Assessment Year: --- Vs. The Commissioner of Income Tax (Exemptions), Bangalore. Wellness Charitable Trust, No.9, 1st Floor, HAL 2nd Doopanahalli, Indiranagar, H.A.L II Stage H.O, Bangalore North, Bangalore – 560 008. PAN – AAATW 6527 A APPELLANT RESPONDENT Assessee by : Shri Ravish Rao, CA Revenue by : Shri Murali Mohan, CIT (DR) Date of hearing : 24.06.2025 Date of Pronouncement : 23.09.2025 ORDER PER WASEEM AHMED, ACCOUNTANT MEMBER: B…

MEDICOS WELFARE TRUST,MADURAI vs. CIT, EXEMPTIONS,, CHENNAI

In the result, the appeal of the assessee is allowed

ITA 1068/CHNY/2025[-]Status: DisposedITAT Chennai10 Sept 2025

Bench: Shri Manu Kumar Giri & Shri S. S. R. Raghunathaआयकर अपील सं./Ita No.: 1068/Chny/2025 धनिाारण वर्ा / Assessment Year: - Medicos Welfare Trust, The Commissioner Of Income Plot No. 127, E B Colony Vs. Tax (Exemption), Iyer Bunglow, Chennai. Ma Reserve Lines S.O, Alathur, Madurai – 625 014. [Pan: Aahtm-1007-C] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. P.M. Kathir, Advocate & Shri. G. Akash, Advocate प्रत्यथी की ओर से/Respondent By : Shri. Bipin C.N, Cit.

For Appellant: Shri. P.M. Kathir, Advocate &For Respondent: Shri. Bipin C.N, CIT

Section 12ASection 12A(1)Section 12A(1)(ac)Section 2(15)

…ld.AR furnished Form 10 filed for accumulation of income for the financial years 2021-22 to 2023-24. Further, reliance was placed upon the decision of the Hon’ble Apex Court in the case of Ananda Social & Educational Trust v Commissioner of Income Tax (2020) 426 ITR 340 (SC). :-4-: ITA. No:1068/Chny/2025 7. Per contra, the ld.DR on the other hand, strongly supported the order of ld.CIT(E). 8. We have heard the rival submissions and perused the materials available on record. On going through the order of ld.CIT(E), we find that the assessee trust has been formed on 14.12.2020. The assessee Trust obtained regis…

DHANERA DIAMONDS AJBANI CHARITABLE TRUST,SURAT vs. THE CIT(EXEMPTION), AHMEDABAD

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 710/AHD/2025[NA]Status: DisposedITAT Ahmedabad20 Aug 2025

Bench: SMT. ANNAPURNA GUPTA (Accountant Member), SHRI T.R. SENTHIL KUMAR (Judicial Member)

For Appellant: Shri M. K. Patel, ARFor Respondent: Shri Rignesh Das, CIT.DR

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 710/Ahd/2025 (िनधा"रण वष" / Assessment Year : NA) बनाम/ Dhanera Diamonds Ajbani The Commissioner of Charitable Trust Income Tax (Exemption) Vs. 301 Satyam, Athwa Gate, 609, Floor-6, Aayakar Surat – 395001, Gujarat Bhavan (Vejalpur), Nr. Sachin Tower, 100 Foot Road, Anandnagar- Prahladnagar Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABTD5769J (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Shri M. K. Patel, AR ""यथ"…

RARE CANCER CARE FOUNDATION,GHAZIABAD vs. INCOME TAX OFFICER WARD 2(2)(1) GHAZIABAD, GHAZIABAD

In the result, appeals of the assessee are allowed

ITA 1621/DEL/2025[2025-26]Status: DisposedITAT Delhi08 Aug 2025AY 2025-26

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singhआ.अ.सं/.I.T.A Nos. 1621 & 1617/Del/2025 िनधा"रणवष"/Assessment Year: 2025-26 बनाम Rare Cancer Care Foundation Income Tax Officer, 7062, Ahinsakhand-1, Vs. Ward 2(2)(1), Ats Advantage, Ghaziabad, Ghaziabad, Uttar Pradesh. Uttar Pradesh. Pan No.Aalcr5562Q अपीलाथ" Appellant ""यथ"/Respondent

Section 12ASection 8Section 80G

…only ground on which the Ld. CIT(E) denied registration was that the assessee did not carry out any activities and no expenditure was incurred for charitable purposes. 4. The Hon’ble Supreme Court in the case of Ananda Social and Educational Trust vs. CIT (426 ITR 340) held as under: “Section 12AA of the Income-tax Act, 1961 provides for registration of a trust. Such registration can be applied for by a trust which has been in existence for some time and also by a newly registered trust. There is before making the application for registration. Section 12AA undoubtedly requires the Commissioner to satisfy him…

RARE CANCER CARE FOUNDATION,GHAZIABAD vs. INCOME TAX OFFICER WARD 2(2)(1) GHAZIABAD, GHAZIABAD

In the result, appeals of the assessee are allowed

ITA 1617/DEL/2025[2025-26]Status: DisposedITAT Delhi08 Aug 2025AY 2025-26

Section 12ASection 8Section 80G

PRAZNA FOUNDATION,JAIPUR vs. CIT EXEMPTION, JAIPUR

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 132/JPR/2025[2025-26]Status: DisposedITAT Jaipur07 Aug 2025AY 2025-26

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalprazna Foundation, 71 Top Floor Shree Path, Nemi Nagar Extension, Vaishali Nagar, Jaipur 302 021 Pan No. Aaetp 0035A ...... Appellant Vs.

For Appellant: Mr. Anoop Bhatia, CA, Ld. ARFor Respondent: Mrs. Alka Gautam, CIT, Ld. DR

Section 12ASection 17

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “B”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Prazna Foundation, 71 Top Floor Shree Path, Nemi Nagar Extension, Vaishali Nagar, Jaipur 302 021 PAN No. AAETP 0035A ...... Appellant Vs. CIT (E), Jaipur, Jaipur …...Respondent Appellant by : Mr. Anoop Bhatia, CA, Ld. AR Respondent by : Mrs. Alka Gautam, CIT, Ld. DR Date of hearing : 07/08/2025 Date of pronouncement : 07/08/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of the Ld. CIT(E), Jaipur dated 29.12.2024 pa…

SHRI GUJRATI VAISHNAV SEVA TRUST ,MANGALORE vs. INCOME TAX DEPARTMENT, CIT (EXEMPTIONS), BENGALURU., BENGALURU

In the result, appeal filed by the assessee is allowed

ITA 79/BANG/2025[2024-2025]Status: DisposedITAT Bangalore28 Jul 2025AY 2024-2025

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : N.A Shri Gujrati Vaishnav Seva Trust Alake Behind, Sahyog Complex Near Gokarnath Temple Alake Vs. Cit (Exemptions) Mangalore 575 003 Bangalore Pan No : Aahts1233N Appellant Respondent Appellant By : Sri Balram R Rao, A.R. Respondent By : Shri E Shridhar, D.R. Date Of Hearing : 06.05.2025 Date Of Pronouncement : 28.07.2025 O R D E R Per Keshav Dubey:

For Appellant: Sri Balram R Rao, A.RFor Respondent: Shri E Shridhar, D.R

Section 12A

…and invested the amount in the fixed deposit as per the prescribed mode. 7.2 At this juncture it is worthwhile here to mention the observations of the Apex Court in the case of Ananda Social & Educational Trust v. Commissioner of Income taxreported in (2020) 426 ITR 340 as below- “We have given our anxious consideration to the above submissions made by Ms. Aishwarya Bhati, learned Senior Counsel appearing for the appellant - Director of Income-tax and find that it is not possible to agree with the same. The purpose of section 12AA of the Act is to enable registration only of such trust or institution whose obje…

EESWARA SEVA SAMITHI,DAVANAGERE vs. INCOME TAX OFFICER EXEMPTION, (EXEMPTIONS WARD -1), HUBBALLI

In the result, appeal filed by the assessee is partly allowed for statistical purposes

ITA 396/BANG/2025[2025-26]Status: DisposedITAT Bangalore30 Jun 2025AY 2025-26

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2025-26 Eeswara Seva Samithi 868/1, Balaji Tractors Pb Road Shankar Vihar Extension Ito (Exemptions Ward 1) Vs. Davanagere 577 006 Hubballi Karnataka Pan No : Aabte2673E Appellant Respondent

For Appellant: Sri Ramanagowda S Gowdar, A.RFor Respondent: Smt. Srinandini Das, D.R

Section 11Section 12A

…s starting from previous year 2024-25 to previous year 2028-29. 7.2 At this juncture, it is worthwhile here to mention the observations of the Hon’ble Apex Court in the case of Ananda Social & Educational Trust v. Commissioner of Income tax reported in (2020) 426 ITR 340 as below- “We have given our anxious consideration to the above submissions made by Ms. Aishwarya Bhati, learned Senior Counsel appearing for the appellant - Director of Income-tax and find that it is not possible to agree with the same. The purpose of section 12AA of the Act is to enable registration only of such trust or institution whose obje…

ST JOSEPH ENGINEERING COLLEGE ALUMNI ASSOCIATION,MANGALORE vs. COMMISSIONER OF INCOME TAX(EXEMPTIONS), BANGALORE

In the result, appeal filed by the assessee is allowed

ITA 424/BANG/2025[2025-26]Status: DisposedITAT Bangalore25 Jun 2025AY 2025-26

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2025-26

For Appellant: Sri Akash Deshpande & Sri Hemant Pai, A.RsFor Respondent: Sri Subramanian S., D.R

Section 12ASection 2(15)

…and invested the amount in the fixed deposit as per the prescribed mode. 7.2 At this juncture it is worthwhile here to mention the observations of the Apex Court in the case of Ananda Social & Educational Trust v. Commissioner of Income taxreported in (2020) 426 ITR 340 as below- “We have given our anxious consideration to the above submissions made by Ms. Aishwarya Bhati, learned Senior Counsel appearing for the appellant - Director of Income-tax and find that it is not possible to agree with the same. The purpose of section 12AA of the Act is to enable registration only of such trust or institution whose obje…

DHWANI SHRISTI FOUNDATION ,BAGANALORE vs. COMMISSIONER OF INCOME TAX(EXEMPTIONS) , BANGALORE

In the result, appeal filed by the assessee in ITA

ITA 2464/BANG/2024[NA]Status: DisposedITAT Bangalore09 Jun 2025

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Ms. Sunaina Bhatia, A.RFor Respondent: Ms. Srinandini Das, D.R

Section 12ASection 2(15)Section 80G

…and invested the amount in the fixed deposit as per the prescribed mode. 7.2 At this juncture it is worthwhile here to mention the observations of the Apex Court in the case of Ananda Social & Educational Trust v. Commissioner of Income taxreported in (2020) 426 ITR 340 as below- “We have given our anxious consideration to the above submissions made by Ms. Aishwarya Bhati, learned Senior Counsel appearing for the appellant - Director of Income-tax and find that it is not possible to agree with the same. The purpose of section 12AA of the Act is to enable registration only of such trust or institution whose obje…

Showing 1–20 of 116 · Page 1 of 6