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“Section 12(1)(ac)(iii)”

Section References (mined)Section 12Section 12(1)(ac)(iii)63 judgments

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

Leading authorities on Section 12(1)(ac)(iii)

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.

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)(iii)

Sant Shiromani Swami Lilashah Trust, Banaskantha vs. The CIT(Exemption), Ahmedabad

The appeals of the assessee are allowed for statistical purposes

ITA 64/AHD/2025[NA]Status: DisposedITAT Ahmedabad18 Mar 2025

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.63/Ahd/2025 & 64/Ahd/2025 िनधा"रण वष" /Assessment Year : - Sant Shiromani Swami The Cit (Exemption) बनाम/ Lilashah Trust Ahmedabad – 380 015 V/S. Deesa, Disa Bazar S.O. Deesa Banaskantha – 385 535 "थायी लेखा सं./Pan: Abcts 9755 P अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Ms. Urjita Shah, Ca Revenue By : Shri R.N. Dsouza, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 17 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 18 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Are Two Separate Appeals Filed By The Assessee Relating To Registration Under Section 12A(1)(Ac)(Iii) Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) & Approval Under Section 80G(5) Of The Act. Since Both The Appeals Involve Common Facts & Issues, For The Sake Of Convenience, They Are Disposed Of By This Common Order.

For Appellant: Ms. Urjita Shah, CAFor Respondent: Shri R.N. Dsouza, CIT-DR
Section 12(1)Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80G(5)

आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “ए“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले

Sant Shiromani Swami Lilashah Trust, Banaskantha vs. The CIT(Exemption), Ahmedabad

The appeals of the assessee are allowed for statistical purposes

ITA 63/AHD/2025[NA]Status: DisposedITAT Ahmedabad18 Mar 2025

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.63/Ahd/2025 & 64/Ahd/2025 िनधा"रण वष" /Assessment Year : - Sant Shiromani Swami The Cit (Exemption) बनाम/ Lilashah Trust Ahmedabad – 380 015 V/S. Deesa, Disa Bazar S.O. Deesa Banaskantha – 385 535 "थायी लेखा सं./Pan: Abcts 9755 P अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Ms. Urjita Shah, Ca Revenue By : Shri R.N. Dsouza, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 17 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 18 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Are Two Separate Appeals Filed By The Assessee Relating To Registration Under Section 12A(1)(Ac)(Iii) Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) & Approval Under Section 80G(5) Of The Act. Since Both The Appeals Involve Common Facts & Issues, For The Sake Of Convenience, They Are Disposed Of By This Common Order.

For Appellant: Ms. Urjita Shah, CAFor Respondent: Shri R.N. Dsouza, CIT-DR
Section 12(1)Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80G(5)

आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “ए“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले

Rakesh Law Foundation, Chennai vs. CIT(Exemption) Chennai, Chennai

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

ITA 2938/CHNY/2024[-]Status: DisposedITAT Chennai23 Jan 2025

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2938/Chny/2024 Rakesh Law Foundation, Vs. The Commissioner Of Income Tax No. 51/11, 7Th Avenue, Soundariya [Exemptions], Colony, Anna Nagar West Extn., Chennai. Chennai 600 101. [Pan:Aaetr6528A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri B. Ramakrishnan, F.C.A. ""थ" की ओर से/Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 22.01.2025 घोषणा की तारीख /Date Of Pronouncement : 23.01.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 15.06.2023 Passed By The Ld. Commissioner Of Income Tax (Exemption), Chennai In Rejecting The Application Filed In Form 10Ab Under Section 12(1)(Ac)(Iii) Seeking Registration Under Section 12Ab Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri B. Ramakrishnan, F.C.AFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 12(1)(ac)Section 12A

order dated 15.06.2023 passed by the ld. Commissioner of Income Tax (Exemption), Chennai in rejecting the application filed in Form 10AB under section 12(1)(ac)(iii) seeking registration under section 12AB of the Income Tax Act, 1961 [“Act” in short]. 2. We find that this appeal is filed with ... emanates for our consideration as to whether the ld. CIT(E) is justified in rejecting the application filed in Form 10AB under section 12(1)(ac)(iii) seeking registration under section 12AB of the Act. 4. We note that the assessee filed online application on 21.12.2022 in Form No. 10AB