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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

Surat Performing Artists Association, Surat vs. CIT(Exemption), Ahmedabad

ITA 1375/SRT/2024[2024-25]Status: DisposedITAT Surat20 Feb 2025AY 2024-25

Bench: Shri Pawan Singh & Bijayananda Prusethआ.अ.सं./Ita No.1359-1360/Srt/2024 Shri Charotaaria Leova Patidar Seva Samaj, Gangadhara, Taluka: Palsana, Surat-394 310 [Pan No: Aabts 2919 M] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1361-1362/Srt/2024 Shree Dandivalla Hanumanji Mandir Trust Opp. Krishna Petrol Pump, Khatodara, Udhna Road, Surat-395 002 [Pan No: Aabts 8826 M] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1374-1375/Srt/2024 Surat Performing Artists Association, 1/3472, Skyline, B/H Hindu Milan Mandir, Annie Besant Road, Gopipura, Surat-395 001 [Pan No: Aavts 5912 J] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1376-1377/Srt/2024 Satya Sodhak Sabha 3, Abhinav Park, Ghod Dod Road, Surat-395 007 [Pan No: Aabts 3211 J] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1182 To 1183/Srt/2024 (Physical Court Hearing) Olpad Taluka Azaddin Smarak C/O Mahadev Shastri Vidyalaya At & P.O. Karanj Road, Olpad, Surat-394 540 बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad [Pan No: Aaato 0302 R] अपीलार्थी/Appellant प्रत्यर्थी / Respondent

Section 254(1)

आयकर अपीलीय अधिकरण, सुरत न्यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL

Shri Charotaaria Leova Patidar Seva Samaj, Surat vs. CIT(Exemption), Ahmedabad

ITA 1360/SRT/2024[2024-25]Status: DisposedITAT Surat20 Feb 2025AY 2024-25

Bench: Shri Pawan Singh & Bijayananda Prusethआ.अ.सं./Ita No.1359-1360/Srt/2024 Shri Charotaaria Leova Patidar Seva Samaj, Gangadhara, Taluka: Palsana, Surat-394 310 [Pan No: Aabts 2919 M] बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad अपीलार्थी/Appellant प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1361-1362/Srt/2024 Shree Dandivalla Hanumanji Mandir Trust Opp. Krishna Petrol Pump, Khatodara, Udhna Road, Surat-395 002 [Pan No: Aabts 8826 M] बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad अपीलार्थी/Appellant प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1374-1375/Srt/2024 Surat Performing Artists Association, 1/3472, Skyline, B/H Hindu Milan Mandir, Annie Besant Road, Gopipura, Surat-395 001 [Pan No: Aavts 5912 J] बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad अपीलार्थी/Appellant प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1376-1377/Srt/2024 Satya Sodhak Sabha 3, Abhinav Park, Ghod Dod Road, Surat-395 007 [Pan No: Aabts 3211 J] बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad अपीलार्थी/Appellant प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1182 To 1183/Srt/2024 (Physical Court Hearing) Olpad Taluka Azaddin Smarak C/O Mahadev Shastri Vidyalaya At & P.O. Karanj Road, Olpad, Surat-394 540 बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad [Pan No: Aaato 0302 R] अपीलार्थी/Appellant प्रत्यर्थी / Respondent

Section 254(1)

आयकर अपीलीय अधिकरण, सुरत न्यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL

Satyam Shivam Sundaram, Surat vs. CIT(Exemption), Ahmedabad

ITA 1188/SRT/2024[NA]Status: DisposedITAT Surat20 Feb 2025

Bench: Shri Pawan Singh & Bijayananda Prusethआ.अ.सं./Ita No.1359-1360/Srt/2024 Shri Charotaaria Leova Patidar Seva Samaj, Gangadhara, Taluka: Palsana, Surat-394 310 [Pan No: Aabts 2919 M] बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad अपीलार्थी/Appellant प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1361-1362/Srt/2024 Shree Dandivalla Hanumanji Mandir Trust Opp. Krishna Petrol Pump, Khatodara, Udhna Road, Surat-395 002 [Pan No: Aabts 8826 M] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1374-1375/Srt/2024 Surat Performing Artists Association, 1/3472, Skyline, B/H Hindu Milan Mandir, Annie Besant Road, Gopipura, Surat-395 001 [Pan No: Aavts 5912 J] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1376-1377/Srt/2024 Satya Sodhak Sabha 3, Abhinav Park, Ghod Dod Road, Surat-395 007 [Pan No: Aabts 3211 J] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1182 To 1183/Srt/2024 (Physical Court Hearing) Olpad Taluka Azaddin Smarak C/O Mahadev Shastri Vidyalaya At & P.O. Karanj Road, Olpad, Surat-394 540 बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad [Pan No: Aaato 0302 R] अपीलार्थी/Appellant प्रत्यर्थी / Respondent

Section 254(1)

आयकर अपीलीय अधिकरण, सुरत न्यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL