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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

Infinite Happiness Spiritual Foundation, Ahmedabad vs. The CIT(Exemption), Ahmedabad

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

ITA 1859/AHD/2024[NA]Status: DisposedITAT Ahmedabad30 Jan 2025

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 1858 & 1859/Ahd/2024 ("नधा"रण वष" / Assessment Years : Na) बनाम/ Infinite Happiness Commissioner Of Income Spiritual Foundation Tax (Exemption) Vs. F/F/4, Navnidhi Complex, Ahmedabad Opp. Stadium Circle, Navrangpura, Ahmedabad, Gujarat - 380009 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagci4942 (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Ms. Urjita Shah, Ca ""यथ" क" ओर से/Respondent By : Shri V Nandakumar, Cit. Dr Date Of Hearing 27/01/2025 30/01/2025 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)’) Both Dated 15.03.2023 In The Matter 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.

For Appellant: Ms. Urjita Shah, CAFor Respondent: Shri V Nandakumar, CIT. DR
Section 10Section 12ASection 12A(1)(ac)Section 80G(5)

order of the Commissioner of Income Tax (Exemption), Ahmedabad, (in short ‘the CIT(E)’) both dated 15.03.2023 in the matter 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. 2. There was delay

Infinite Happiness Spiritual Foundation, Ahmedabad vs. The CIT(Exemption), Ahmedabad

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

ITA 1858/AHD/2024[NA]Status: DisposedITAT Ahmedabad30 Jan 2025

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 1858 & 1859/Ahd/2024 ("नधा"रण वष" / Assessment Years : Na) बनाम/ Infinite Happiness Commissioner Of Income Spiritual Foundation Tax (Exemption) Vs. F/F/4, Navnidhi Complex, Ahmedabad Opp. Stadium Circle, Navrangpura, Ahmedabad, Gujarat - 380009 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagci4942 (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Ms. Urjita Shah, Ca ""यथ" क" ओर से/Respondent By : Shri V Nandakumar, Cit. Dr Date Of Hearing 27/01/2025 30/01/2025 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)’) Both Dated 15.03.2023 In The Matter 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.

For Appellant: Ms. Urjita Shah, CAFor Respondent: Shri V Nandakumar, CIT. DR
Section 10Section 12ASection 12A(1)(ac)Section 80G(5)

order of the Commissioner of Income Tax (Exemption), Ahmedabad, (in short ‘the CIT(E)’) both dated 15.03.2023 in the matter 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. 2. There was delay

Bhavani Shankar Mahadev Temple, Surat vs. CIT(Exemption), Ahmedabad

ITA 1150/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. 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 Gayatri Tirth, Bharuch vs. CIT(Exemption), Ahmedabad

ITA 1149/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aajts 6071 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aaatf 5673 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aadta 9325 M] 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

Shree Rajasthan Vishwakarma Mandal, Surat vs. CIT(Exemption), Ahemdabad

ITA 1148/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aajts 6071 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aaatf 5673 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aadta 9325 M] 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

Shree Rajasthan Vishwakarma Mandal, Surat vs. CIT(Exemption), Ahmedabad

ITA 1147/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. 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