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“Section 11(1)(a)”

Section References (mined)Section 11Section 11(1)(a)516 judgments

The decision most relied on for Section 11(1)(a) is Ashok Pai v. CIT (292 ITR 11), cited in 812 judgments on BharatTax.

Leading authorities on Section 11(1)(a)

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

Subramanian and Anr. v. Siemens India Ltd. and Anr.
156 ITR 11 · 1985 · High Court
541
citing judgments

When there is a conflict between the decisions of non-jurisdictional High Courts, the view that favors the assessee should be preferred.

CIT v. State Bank of Bikaner & Jaipur
43 Taxmann.com 411 · 2014 · High Court
524
citing judgments

Employee contributions to provident fund, ESI, and other welfare funds, if deposited by the due date for furnishing the return of income under Section 139(1), are allowable as a deduction and cannot be disallowed under Section 36(1)(va) read with Section 2(24)(x) or Section 43B, even if deposited after the due date prescribed by the respective welfare Acts.

CIT v. Institute of Banking Personnel Selection
264 ITR 110 · 2003 · High Court
398
citing judgments

Depreciation is allowable on assets for which the cost has been fully allowed as an application of income under Section 11 in previous years, when computing the income of a charitable trust. Charitable trusts are also entitled to carry forward their deficit.

Redington (India) Ltd. v. Addl. CIT
77 Taxmann.com 257 · 2017 · High Court
370
citing judgments

No disallowance under Section 14A can be made in the absence of actual exempt income, as Section 14A relates to the earning of actual income, not notional or anticipated income, thereby declining to apply the CBDT Circular dated 11th May 2014 in such cases.

Sole Trustee, Loka Shikshana Trust v. CIT
101 ITR 234 · 1975 · Supreme Court
323
citing judgments

This case defines 'education' under Section 2(15) of the Income Tax Act as systematic instruction, schooling, or training given to the young for preparation for the work of life. It clarifies that 'education' in this context has a narrow meaning, not extending to every acquisition of further knowledge.

Escorts Ltd. v. UOI
199 ITR 43 · 1993 · Supreme Court
267
citing judgments

A statute should not be construed to permit double deduction for the same expenditure unless specifically provided by law.

K.C. Builders & Anr. v. ACIT
265 ITR 562 · 2004 · Supreme Court
241
citing judgments

When the addition made in the assessment order, on the basis of which a penalty for concealment under section 271(1)(c) is levied, is subsequently deleted, the penalty has no basis and must be cancelled.

Judgments citing Section 11(1)(a)

Sew Foundation, Hyderabad vs. Income Tax Officer, Exemption Ward-1(4), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 499/HYD/2025[2017-18]Status: DisposedITAT Hyderabad13 Aug 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.499/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Sew Foundation Vs. Income Tax Officer Hyderabad (Exemptions), Ward 1(4) Pan:Aaats7433H Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate V Siva Kumar राज" व "ारा/Revenue By:: Shri Vinodh Kannan, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 07/08/2025 घोषणा की तारीख/Pronouncement: 13/08/2025 आदेश/Order Per Vijay Pal Raothis Appeal By The Assessee Is Directed Against The Order Dated 27/01/2025 Of The Learned Cit (A)/Addl/Jcit(A)-1 Coimbatore, For The A.Y.2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Order Of The Learned Cit (A)/Addl/Jcit(A)-5 Coimbatore, 27-01-2025 Is Erroneous, Contrary To Law & Facts Of The Case.

For Appellant: Advocate V Siva KumarFor Respondent: : Shri Vinodh Kannan, Sr. AR
Section 11Section 11(1)Section 11(5)Section 12ASection 144Section 80G

mode provided u/s 11(5) of the Act. The learned Counsel for the assessee has submitted that the Explanation 3A and 3B to section 11(1) are inserted by Finance Act, 2021, w.e.f. 01/04/2021 and therefore, the same are not applicable for the year under consideration and therefore, the addition ... 11 of the Act as the said income was neither applied for charitable purpose nor set apart for future application in terms of section 11(1)(a) of the Act. The assessee challenged the action of the Assessing Officer before the learned CIT (A) and produced the relevant details