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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

Arulmigu Soleeswarar Chella Pillai Perumal Thirukoil, Erode vs. CIT, Exemptions, Chennai

The appeal stand allowed for statistical purposes

ITA 2577/CHNY/2024[-]Status: DisposedITAT Chennai02 Jan 2025

Bench: Hon’Ble Shri S.S. Viswanethra Ravi, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2577/Chny/2024 Arulmigu Soleeswarar Chella Pillai Cit(Exemption), Perumal Thirukoil Chennai. बनाम Elathur Village, Elathur Po, / Vs. Gopichettipalayam Tk Erode-638453. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaeta-5312-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri J. Saravanan (Advocate)- Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) - Ld. Dr सुनवाई की तारीख/Date Of Hearing : 18-12-2024 घोषणा की तारीख /Date Of Pronouncement : 02-01-2025 आदेश / O R D E R

For Appellant: Shri J. Saravanan (Advocate)- Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 12A(1)(ac)

Manoj Kumar Aggarwal (Accountant Member) 1. Aggrieved by rejection of an application filed in Form No.10AB on 30.03.2024 for seeking registration under section 12A(1)(ac)(vi)(B) of the Act vide impugned order dated 12.09.2024, the assessee is in further appeal before us. 2. From the record, it emerges ... that the assessee trust filed an application in Form No.10AB on 30.03.2024 seeking registration under Section 12A(1)(ac)(iii) of the Act. Upon perusal of para-4 of the order, it could be seen that the application has been rejected in view of the fact that the assessee

Arulmigu Karupparayan Thirukoil, Tiruppur vs. CIT, Exemptions, Chennai

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

ITA 2547/CHNY/2024[-]Status: DisposedITAT Chennai31 Dec 2024

Bench: Shri S.S. Viswanethra Ravi & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.2546/Chny/2024 Arulmigu Kalinganarthana Vs. The Commissioner Of Venugopalakrishna Anjaneyar Temple, Income Tax (Exemptions), Ajp Street, Palladam, Tirupur, Chennai. Coimbatore 641 664. [Pan:Aalaa3703E] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.2547/Chny/2024 Arulmigu Karupparayan Thirukoil, Vs. The Commissioner Of No. 1, Nochipalayam, Tirupur Bazaar, Income Tax (Exemptions), S.O., Tiruppur 641 604, Tamil Nadu. Chennai. [Pan: Aamaa4241N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Kannan, Advocate ""थ" की ओर से/Respondent By : Shri Nilay Baran Som, Cit सुनवाई की तारीख/ Date Of Hearing : 17.12.2024 घोषणा की तारीख /Date Of Pronouncement : 31.12.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals By Different Assessees Are Directed Against Different, But, Identical Orders Both Dated 12.09.2024 Passed By The Ld. Commissioner Of Income Tax (Exemption), Chennai.

For Appellant: Shri R. Kannan, AdvocateFor Respondent: Shri Nilay Baran Som, CIT
Section 12A

आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस.एस. िव"ने

Arulmigu Kalinganarthana Venugopalakrishna Anjaneyar Temple, Coimbatore vs. CIT, Exemptions, Chennai

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

ITA 2546/CHNY/2024[-]Status: DisposedITAT Chennai31 Dec 2024

Bench: Shri S.S. Viswanethra Ravi & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.2546/Chny/2024 Arulmigu Kalinganarthana Vs. The Commissioner Of Venugopalakrishna Anjaneyar Temple, Income Tax (Exemptions), Ajp Street, Palladam, Tirupur, Chennai. Coimbatore 641 664. [Pan:Aalaa3703E] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.2547/Chny/2024 Arulmigu Karupparayan Thirukoil, Vs. The Commissioner Of No. 1, Nochipalayam, Tirupur Bazaar, Income Tax (Exemptions), S.O., Tiruppur 641 604, Tamil Nadu. Chennai. [Pan: Aamaa4241N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Kannan, Advocate ""थ" की ओर से/Respondent By : Shri Nilay Baran Som, Cit सुनवाई की तारीख/ Date Of Hearing : 17.12.2024 घोषणा की तारीख /Date Of Pronouncement : 31.12.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals By Different Assessees Are Directed Against Different, But, Identical Orders Both Dated 12.09.2024 Passed By The Ld. Commissioner Of Income Tax (Exemption), Chennai.

For Appellant: Shri R. Kannan, AdvocateFor Respondent: Shri Nilay Baran Som, CIT
Section 12A

आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस.एस. िव"ने

Annai Velankanni Educational Trust, Tirunelveli vs. ITO, Exemption Ward, Tirunelveli, Triunelveli

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

ITA 2185/CHNY/2024[2017-18]Status: DisposedITAT Chennai31 Dec 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.2185/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Annai Velankanni Educational Trust, Vs. Income Tax Officer, 262A, Thiruchendur Road, Exemptions Ward, Palayamkottai, Tirunelveli, Tirunelveli. Palayamkottai H.O. Tirunelveli 627 002. [Pan:Aaeta3416A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Shri R. Raghupathy, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 19.12.2024 घोषणा की तारीख /Date Of Pronouncement : 31.12.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 12.02.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 129 Days. The Assessee Filed An Affidavit For Condonation Of Delay Explaining Reasons

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri R. Raghupathy, Addl. CIT
Section 11Section 119(2)(b)Section 12ASection 142(1)Section 144

आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस.एस. िव"ने