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“registration under section 12A”

Charitable TrustsSection 12ASection 12A2,527 judgments

The decision most relied on for registration under section 12A is ACIT v. Surat City Gymkhana (300 ITR 214), cited in 125 judgments on BharatTax.

Leading authorities on registration under section 12A

ACIT v. Surat City Gymkhana
300 ITR 214 · 2008 · Supreme Court
125
citing judgments

Once an institution receives registration under Section 12AA, the Assessing Officer must compute its income as per Section 11, focusing only on the application of income and not re-examining the charitable nature of its activities. The Supreme Court also clarified the meaning and scope of 'general public utility' under Section 2(15).

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.

Ahmedabad Urban Development Authority v. ACIT
396 ITR 323 · 2017 · High Court
108
citing judgments

Development authorities can continue to be regarded as existing for a 'Charitable Purpose' under Section 2(15) of the Income Tax Act, even after the introduction of the proviso to that section. The contention that such authorities automatically lose their charitable status due to the proviso is incorrect.

CIT v. Gujarat Maritime Board
295 ITR 561 · 2007 · Supreme Court
98
citing judgments

A statutory corporation undertaking activities that generate income qualifies as a charitable entity under Section 2(15) if its dominant object is general public utility and it is legally obligated to apply its income solely for that purpose, even if the activities appear to be in the nature of trade or business. Such an entity is entitled to registration under Section 12A and exemptions under Section 11.

CIT v. Dawoodi Bohra Jamat
364 ITR 31 · 2014 · Supreme Court
83
citing judgments

A trust's objects, even if based on religious tenets, can qualify as charitable for tax exemptions if its benefits are not exclusively restricted to a particular religious community or caste.

CIT v. Ahmedabad Rana Caste Association
140 ITR 1 · 1983 · Supreme Court
82
citing judgments

An object beneficial to a section of the public, as distinguished from an individual or group of individuals, qualifies as an object of general public utility under Section 2(15) and hence a charitable purpose. This applies even if the benefits are restricted to a specific caste, community, or professional group.

CIT v. Parma Nand
268 ITR 172 · 2004 · High Court
81
citing judgments

Whether there was sufficient cause for delay in making applications for registration under section 12A and 80G is always a question of fact, and contumacious conduct by the assessee must be established for levying penalty under section 271C for non-deduction of TDS.

Barendra Prasad Ray v. ITO
129 ITR 295 · 1981 · Supreme Court
80
citing judgments

When determining if an activity serves charitable purposes for tax exemption, the primary consideration is whether its predominant object is to make a profit or to carry out charitable activities.

Judgments citing registration under section 12A

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)

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

Shree Sarvajanik Muktidham Trust Sundhia, Mehsana vs. The CIT(Exemption), Ahmedabad

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

ITA 2185/AHD/2024[NA]Status: DisposedITAT Ahmedabad27 Mar 2025

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.2184/Ahd/2024 & 2185/Ahd/2024 िनधा"रण वष" /Assessment Year : - Shree Sarvajank Muktidham The Cit (Exemption) बनाम/ Trust Sundhia Ahmedabad – 380 015 V/S. At Sundhiya, Vadnagar Mehsana – 384 345 "थायी लेखा सं./Pan: Aabts 8092 G अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Dhrunal Bhatt & Shri Gulab Thakor, Ar Revenue By : Shri Rignesh Das, Sr.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: These Two Appeals By The Assessee Are Directed Against Separate Orders Dated 13.11.2024 & 15.11.2024 Passed By The Ld. Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As "Cit(Exemption)"], Rejecting The Applications Of The Assessee For Registration Under Section 12Ab & Approval Under Section 80G(5) Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act"]. Since The Facts & Issues Arising In Both Appeals Are Common, They Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Dhrunal Bhatt &For Respondent: Shri Rignesh Das, Sr.DR
Section 12ASection 80G(5)

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

Shree Sarvajank Muktidham Trust Sundhia, Mehsana vs. The CIT(Exemption), Ahmedabad

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

ITA 2184/AHD/2024[NA]Status: DisposedITAT Ahmedabad27 Mar 2025

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.2184/Ahd/2024 & 2185/Ahd/2024 िनधा"रण वष" /Assessment Year : - Shree Sarvajank Muktidham The Cit (Exemption) बनाम/ Trust Sundhia Ahmedabad – 380 015 V/S. At Sundhiya, Vadnagar Mehsana – 384 345 "थायी लेखा सं./Pan: Aabts 8092 G अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Dhrunal Bhatt & Shri Gulab Thakor, Ar Revenue By : Shri Rignesh Das, Sr.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: These Two Appeals By The Assessee Are Directed Against Separate Orders Dated 13.11.2024 & 15.11.2024 Passed By The Ld. Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As "Cit(Exemption)"], Rejecting The Applications Of The Assessee For Registration Under Section 12Ab & Approval Under Section 80G(5) Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act"]. Since The Facts & Issues Arising In Both Appeals Are Common, They Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Dhrunal Bhatt &For Respondent: Shri Rignesh Das, Sr.DR
Section 12ASection 80G(5)

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

Vilayat Gidc Industries Association, Bharuch vs. Commissioner of Income Tax (Exemption), Ahmedabad

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2180/AHD/2024[NA]Status: DisposedITAT Ahmedabad27 Mar 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 2158 & 2180/Ahd/2024 ("नधा"रण वष" / Assessment Year : Na) बनाम/ Vilayat Gidc Industries Commissioner Of Income Association Tax (Exemption) Vs. Plot No.1, Vagra, Bharuch, Ahmedabad Gujarat - 392001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aactv3867G (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Jigar Shah & Shri Amber Kumrawat, Ars. ""यथ" क" ओर से/Respondent By : Dr. Darsi Suman Ratnam, Cit. Dr Date Of Hearing 25/03/2025 27/03/2025 Date Of Pronouncement O R D E R Per Shri Narendra Prasad Sinha, Am: These Two Appeals Are Filed By The Assessee Against The Order Of The Commissioner Of Income Tax (Exemption), Ahmedabad, (In Short ‘The Cit(E)’), Dated 18.10.2024 & 21.10.2024 In Respect Of Rejection Of Registration Under Section 12A Of The Income Tax Act, 1961 (In Short ‘The Act’) & Rejection Of Approval U/S.80G(5) Of The Act; Respectively.

For Appellant: Shri Jigar Shah & Shri AmberFor Respondent: Dr. Darsi Suman Ratnam, CIT. DR
Section 12ASection 2(15)Section 80GSection 80G(5)Section 82G(5)

order of the Commissioner of Income Tax (Exemption), Ahmedabad, (in short ‘the CIT(E)’), dated 18.10.2024 & 21.10.2024 in respect of rejection of registration under Section 12A of the Income Tax Act, 1961 (in short ‘the Act’) and rejection of approval u/s.80G(5) of the Act; respectively. 2. The brief facts

Vilayat Gidc Industries Association, Bharuch vs. Commissioner of Income Tax (Exemption), Ahmedabad

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2158/AHD/2024[NA]Status: DisposedITAT Ahmedabad27 Mar 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 2158 & 2180/Ahd/2024 ("नधा"रण वष" / Assessment Year : Na) बनाम/ Vilayat Gidc Industries Commissioner Of Income Association Tax (Exemption) Vs. Plot No.1, Vagra, Bharuch, Ahmedabad Gujarat - 392001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aactv3867G (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Jigar Shah & Shri Amber Kumrawat, Ars. ""यथ" क" ओर से/Respondent By : Dr. Darsi Suman Ratnam, Cit. Dr Date Of Hearing 25/03/2025 27/03/2025 Date Of Pronouncement O R D E R Per Shri Narendra Prasad Sinha, Am: These Two Appeals Are Filed By The Assessee Against The Order Of The Commissioner Of Income Tax (Exemption), Ahmedabad, (In Short ‘The Cit(E)’), Dated 18.10.2024 & 21.10.2024 In Respect Of Rejection Of Registration Under Section 12A Of The Income Tax Act, 1961 (In Short ‘The Act’) & Rejection Of Approval U/S.80G(5) Of The Act; Respectively.

For Appellant: Shri Jigar Shah & Shri AmberFor Respondent: Dr. Darsi Suman Ratnam, CIT. DR
Section 12ASection 2(15)Section 80GSection 80G(5)Section 82G(5)

order of the Commissioner of Income Tax (Exemption), Ahmedabad, (in short ‘the CIT(E)’), dated 18.10.2024 & 21.10.2024 in respect of rejection of registration under Section 12A of the Income Tax Act, 1961 (in short ‘the Act’) and rejection of approval u/s.80G(5) of the Act; respectively. 2. The brief facts