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“section 10(23C)”

DeductionsSection 10(23C)Section 10(23C)1,207 judgments

The decision most relied on for section 10(23C) is CIT v. State Bank of Bikaner & Jaipur (43 Taxmann.com 411), cited in 524 judgments on BharatTax.

Leading authorities on section 10(23C)

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.

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.

CIT v. Society of the Sisters of St. Anne
146 ITR 28 · 1984 · High Court
195
citing judgments

Depreciation claimed by a charitable trust on its assets is an allowable application of income for computing exemption under Section 11, and this does not constitute a double deduction.

Director of Income-tax (Exemption) v. Framjee Cawasjee Institute
109 CTR 463 · 1993 · High Court
191
citing judgments

A charitable trust is allowed to claim depreciation on its assets for computing its income, even if the capital expenditure incurred on acquiring those assets was treated as an application of income in the year of acquisition.

CIT v. Rajasthan & Gujarati Charitable Foundation Poona
402 ITR 441 · 2018 · Supreme Court
187
citing judgments

Depreciation is allowable as a deduction even if the expenditure for acquiring the capital asset was treated as application of income for charitable purposes. This does not constitute a double benefit.

CIT v. Kasturi & Sons Ltd.
3 SCC 346 · 1999 · Supreme Court
153
citing judgments

Fiscal statutes must be construed strictly and literally. When the language is plain and unambiguous, courts must give effect to it without considering legislative intent or equitable considerations.

Queen’s Educational Society v. CIT
372 ITR 699 · 2015 · Supreme Court
152
citing judgments

An educational institution that generates a surplus does not automatically lose its charitable status or cease to exist solely for educational purposes. This is true if the surplus is reinvested for its educational objectives, and the predominant object test determines if the institution's primary aim is education or profit.

R.B. Jodha Mal Kuthiala v. CIT
82 ITR 570 · 1971 · Supreme Court
131
citing judgments

Tax laws must be interpreted reasonably and in consonance with justice, even though equitable considerations are generally irrelevant in their interpretation.

Judgments citing section 10(23C)

Gohel Kelavani Trust, Rajkot vs. CIT Exemptions, Ahmedabad

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

ITA 46/RJT/2024[Not Applicable]Status: DisposedITAT Rajkot07 Apr 2025

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./I.T.A. No.46/Rjt/2024 (िनधा"रण वष" / Assessment Year : -Na-) Gohel Kelavani Trust बनाम/ The Cit (Exemptions) 112, Aditya Centre, Rajkot Ahmedabad – 380 015 Vs. Rajkot – 360 001 (Gujarat) "ायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg 1452 C (अपीलाथ" /Appellant) .. (""थ" / Respondent) Assessee By : Shri Ashok Mehta, Ld.Ar Revenue By : Shri Sanjay Punglia, Ld. Cit(Dr) सुनवाई की तारीख / Date Of Hearing 17 /03/2025 घोषणा की तारीख /Date Of Pronouncement 7 /04/2025 आदेश / O R D E R Per Dinesh Mohan Sinha: This Appeal By The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As “Cit(E)”], Dated 09/01/2024, Rejecting The Application For Registration Under Section 12Ab Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

For Appellant: Shri Ashok Mehta, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 10Section 11Section 12ASection 12A(1)(ac)Section 80G

filed and had also never claimed exemption under section 11, ITA No.46 /RJT/2024 Gohel Kelavani Trust vs. CIT Exemptions Asst.Year : - NA 12 or section 10(23C) of the Act. In light of such disclosure, the application was rightly filed under section 12A(1)(ac) of the Act. 5.1. The Ld.Authorized

Sri Alagumalai Murugan Trust, Tiruppur vs. ACIT, Exemptions, Coimbatore

ITA 2995/CHNY/2024[2020-21]Status: DisposedITAT Chennai04 Apr 2025AY 2020-21

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita 2994 / Chny/2024, Assessment Years-2019-20 आयकर अपील सं./Ita 2995 / Chny/2024, Assessment Years-2020-21 Sri Alagumalai Murugan Trust, No.9, Selvi Complex, Dharapuram Road, Kandiyan Kovil, Tirupur, Tamil Nadu-641 608. [Pan: Aabta9235E] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख /Date Of Pronouncement : The Assistant Commissioner Of Income Tax, Exemptions, Coimbatore. (प्रत्यर्थी/Respondent) Mr..S.Sridhar, Advocate (Erode) By Virtual : Dr.I.Roopa, Addl. Cit : 27.02.2025 : 04.04.2025 आदेश / Order Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2019-20 & Ay-2020-21 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. No. A Appeal Nos. B Ays C Appellant D Cit(A) Order Details E Respondent F

Section 10Section 119(2)(b)Section 143(1)

आयकर अपीलीय अधिकरण, "ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक

Shree Kalka Matajina Vahivat Badal Sarvjanik Trust, Mehsana vs. The CIT(Exemption), Ahmedabad

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

ITA 2213/AHD/2024[NA]Status: DisposedITAT Ahmedabad27 Mar 2025

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.2213/Ahd/2024 िनधा"रण वष" /Assessment Year : Na Shree Kalka Matajina Vahivat The Cit(Exemption) बनाम/ Badal Sarvjanik Trust Ahmedabad – 380 015 V/S. Maherwada Unjha Kahoda So, Maherwada, Mehsana – 384 130 (Gujarat) "थायी लेखा सं./Pan: Abits 2047 N अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Prakash Patel, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 26 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As “Cit(E)”], Dated 23.10.2024, Rejecting The Application For Registration Under Section 12Ab Of The Income Tax Act, 1961. Facts Of The Case: 2. The Assessee Trust Filed An Application In Form No. 10Ab On 01.05.2024 Seeking Registration Under Section 12Ab Of The Income Tax Act, 1961. The Shree Kalka Matajina Vahivat Badal Sarvjanik Trust Vs. Cit(E) 2 Application Was Filed Under Section 12A(1)(Ac)(Vi) – Item (B), Which Is Applicable In Cases Where The Activities Of The Trust Or Institution Have Not Commenced As On The Date Of The Application.

For Appellant: Shri Prakash Patel, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 10Section 11Section 12ASection 12A(1)(ac)

issued a notice dated 14.06.2024 requiring the assessee to furnish following details: 1. Details of exemptions claimed under section 11, 12, or section 10(23C), if any, and 2. Copies of ITRs filed for the period post commencement of activities. 3.1. In reply dated 21.08.2024, the assessee submitted "NA", stating ... that the trust was established in 1952 and has never filed income tax returns nor claimed any exemptions under section 11, 12 or section 10(23C) of the Act. The Ld. CIT(E), however, rejected the application on the ground that the assessee had not furnished any ITRs or other

Krupa Vilas Gau Seva Trust, Kutch vs. CIT(Exemption), Ahmedabad

ITA 163/RJT/2024[NA]Status: DisposedITAT Rajkot24 Mar 2025

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपीलसं./Ita No. 162/Rjt/2023 (Assessment Year: Na) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. Cit(Exemption), Kutch. Ahmedabad. Anjar, Anjar Road, Bhimasar Taluka Anjar, Kutch-370240. स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaetk8746K (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No. 163/Rjt/2023 (Assessment Year: Na) (Hybrid Hearing) Krupa Vilas Gau Seva Trust, Vs. Cit(Exemption), Kutch. Ahmedabad. Anjar, Anjar Road, Bhimasar Taluka Anjar, Kutch-370240. स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaetk8746K (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) निर्धारितीकीओरसे/Assessee By : Shri Kalpesh Doshi, Ar राजस्वकीओरसे/Respondent By : Shri Sanjay Punglia, Cit Dr सुनवाईकीतारीख / Date Of Hearing : 09/01/2025 घोषणाकीतारीख / Date Of Pronouncement : 24/03/2025 1 | Page

For Appellant: Shri Kalpesh Doshi, ARFor Respondent: Shri Sanjay Punglia, CIT DR
Section 12ASection 12A(1)(ac)Section 80G(5)

extends the due date for electronic filing of such Form as under: (i) The application for registration or approval under Section 10(23C), 12A or 80G of the Act in form No.10AB, for which the last date for filing falls on or before 29th September, 2022, may be filed