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“Section 12(1)(ac)”

Section References (mined)Section 12Section 12(1)(ac)74 judgments

The decision most relied on for Section 12(1)(ac) is Ananda Social and Educational Trust v. CIT (426 ITR 340), cited in 116 judgments on BharatTax.

Leading authorities on Section 12(1)(ac)

Ananda Social and Educational Trust v. CIT
426 ITR 340 · 2020 · Supreme Court
116
citing judgments

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.

Trustees of Shri Kot Hindu Stree Mandal v. CIT
209 ITR 396 · 1994 · High Court
80
citing judgments

Membership fees and subscription amounts received by a trust or society from its members are not considered 'voluntary contributions' under Section 12 of the Income-tax Act, as they are not gratuitous payments or gifts but are made with consideration.

CIT v. Dawoodi Bohara Jamat
43 Taxmann.com 243 · 2014 · Supreme Court
57
citing judgments

Section 13(1)(b) of the Income-tax Act applies to composite trusts that engage in both religious and charitable activities, meaning such trusts may be excluded from exemption under Section 11.

IT v. Andhra Pradesh Road Transport Corporation (1986) 159 ITR 1 (SC), Thiagrajan Charities v. Addl. CIT
225 ITR 1010 · 1997 · Supreme Court
39
citing judgments

For funds to be considered part of a charitable activity, the predominant object of the institution must be charitable, not profit-making. Any surplus generated must be redeployed in charitable activities.

Oxford Academy for Career Development v. Chief CIT
315 ITR 382 · 2009 · High Court
37
citing judgments

The Commissioner of Income Tax (CIT) has no power to cancel registration granted under Section 12A of the Income Tax Act retrospectively, especially when there is no express provision in the Act for such cancellation and the order is quasi-judicial in nature.

Welham Boys' School Society v. CBDT
285 ITR 74 · 2006 · High Court
36
citing judgments

An order passed by the CIT under Section 12A of the Income Tax Act is quasi-judicial. Until October 1, 2004, there was no express provision in the Act for the CIT to cancel a registration certificate once granted.

CIT v. Palghat Shadi Mahal Trust
254 ITR 212 · 2002 · Supreme Court
24
citing judgments

A charitable trust established for the benefit of a specific community is disqualified from exemption under section 11 if it extends benefits to other communities, as this violates the provisions of section 13(1)(b).

CIT v. Bayath Kutchhi Dasa Oswal Jain Mahajan Trust
8 ITR-OL 494 · 2017 · High Court
19
citing judgments

Section 13(1)(b) cannot be invoked at the stage of registration under Section 12A; it is attracted only at the time of assessment for exemption under Section 11.

Judgments citing Section 12(1)(ac)

Saidattavikas Saidham Charitable Trust, Ajmer vs. CIT Exemption, Jaipur

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 369/JPR/2025[2024-25]Status: DisposedITAT Jaipur08 May 2025AY 2024-25

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं. / ITA No. 368 & 369/JPR/2025 u/s 12AB and 80G of the Act निर्धारणवर्ष / AssessmentYear : 2024-25 Saidatta Vikas Saidham Charitable Trust Khata No. 283 New, 283 Old, 283 Khasra No.2279 & 2280, Pushkar, Ajmer 305 001 स्थायीलेखा सं. / जीआईआरसं./PAN/GIR No.: ABGTS 4072 D अपीलार्थी / Appellant निर्धारिती की ओरसे / Assesseeby : None राजस्व की ओरसे / Revenue by: Shri Rajesh Ojha, CIT-DR सुनवाई की तारीख/Date of H

For Appellant: NoneFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 12(1)Section 12(1)(ac)Section 12ASection 80G

with the department. 6) It is humbly requested that the Commissioner Exemption has wrongly cancelled the provisional registration granted to the assessee under section 12(1)(ac)(vi), it is further requested that the cancellation of provisional registration was not valid. The cancellation of provisional registration is not just ... assessee before cancellation of provisional registration, this is beyond the principle of natural justice. 7) The rejection of provisional registration granted under section 12(1) (ac)(vi) to the assessee is clear violation of principle of natural justice, therefore it is humbly requested to quash the order passed by Commissioner

Saidattavikas Saidham Charitable Trust, Ajmer vs. CIT Exemption, Jaipur

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 368/JPR/2025[2024-25]Status: DisposedITAT Jaipur08 May 2025AY 2024-25

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं. / ITA No. 368 & 369/JPR/2025 u/s 12AB and 80G of the Act निर्धारणवर्ष / AssessmentYear : 2024-25 Saidatta Vikas Saidham Charitable Trust बनाम | The CIT-Exemption, Khata No. 283 New, 283 Old, 283 Khasra Vs. Jaipur. No.2279 & 2280, Pushkar, Ajmer 305 001 स्थायीलेखा सं. / जीआईआरसं./PAN/GIR No.: ABGTS 4072 D अपीलार्थी / Appellant निर्धारिती की ओरसे / Assesseeby : None प्रत्यर्थी / Respondent राजस्व की ओरसे /

For Appellant: NoneFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 12(1)Section 12(1)(ac)Section 12ASection 80G

with the department. 6) It is humbly requested that the Commissioner Exemption has wrongly cancelled the provisional registration granted to the assessee under section 12(1)(ac)(vi), it is further requested that the cancellation of provisional registration was not valid. The cancellation of provisional registration is not just ... assessee before cancellation of provisional registration, this is beyond the principle of natural justice. 7) The rejection of provisional registration granted under section 12(1) (ac)(vi) to the assessee is clear violation of principle of natural justice, therefore it is humbly requested to quash the order passed by Commissioner

Shri. Saibaba Bhakt Mandal, Navapur, Nandurbar vs. Commissioner of Income Tax (Exemptions), Pune

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

ITA 266/PUN/2025[Not Applicable]Status: DisposedITAT Pune27 Mar 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.266/Pun/2025 Shri Saibaba Bhakt Mandal, Vs. Cit, Exemption, Pune. Mangaldas Park, College Road, Navapur, Dist. Nandurbar- 425418. Pan : Aamts8615D Appellant Respondent Assessee By : Shri Avinash Ghundiyal Revenue By : Shri Ajay Kumar Keshari Date Of Hearing : 26.03.2025 Date Of Pronouncement : 27.03.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 24.10.2024 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 12Ab Of The It Act. 2. Facts Of The Case, In Brief, Are That The Assessee Filed Application For Registration In Form No.10Ab Under Clause (Iii) Of Section 12(1)(Ac) Of The It Act On 23.05.2024. With A View To Verify The Genuineness Of Activities Of The Assessee & Compliance

For Appellant: Shri Avinash GhundiyalFor Respondent: Shri Ajay Kumar Keshari
Section 12(1)(ac)Section 12ASection 12A(1)(ac)

Facts of the case, in brief, are that the assessee filed application for registration in Form No.10AB under clause (iii) of section 12(1)(ac) of the IT Act on 23.05.2024. With a view to verify the genuineness of activities of the assessee and compliance 2 to requirements