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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

D.A.V. Educational Trust, Chennai vs. ITO, Exemption Ward-4, Chennai

ITA 1667/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Jan 2026AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1667, 1668, 1669 & 1670/Chny/2024 निर्धारण वर्ष/Assessment Years: 2014-15, 2015-16, 2017-18 & 2018-19 D.A.V. Educational Trust, 5, S V Illam, Mohanapuri Lake View Street, Adambakkam, Chennai 600 088. [Pan: Aaatc5967A] (अपीलार्थी/Appellant) अपीलार्थी की ओर से / Appellant By Vs. The Income Tax Officer, Exemption Ward 4, Chennai. (प्रत्यर्थी/Respondent) Shri G. Baskar, Advocate & Shri A. Satyaseelan, Advocate Ms. Gouthami Manivasagam, Jcit 28.10.2025 21.01.2026 : प्रत्यर्थी की ओर से/Respondent By : सुनवाई की तारीख / Date Of Hearing : घोषणा की तारीख / Date Of Pronouncement : आदेश/Order Per S.S. Viswanethra Ravi: These Four Appeals Filed By The Assessee Are Directed Against The Orders All Dated 05.04.2024 Passed By The Id. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The

Section 11Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(15)

does not apply without a primary educational activity. 35. The Id. DR further submits that the assessee's contention that its undisturbed registration under section 12A of the Act entitles exemption under section 11 of the Act is misconceived. She argued that the registration confirms charitable character, but, not automatic

Saryan Vigyan Foundation, Kinnaur, Himachal Pradesh vs. Commissioner of Income Tax (Exemptions), Chandigarh, Income Tax (Exemptions)

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 1656/CHANDI/2025[2025-2026]Status: DisposedITAT Chandigarh19 Jan 2026AY 2025-2026

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1655 /Chd/2025 "नधा"रण वष" / Assessment Year : 2025-26 (U/S 12 Ab(1)(B)(Ii)] Saryan Vigyabn Foundation, The Cit C/O Rarmeshwar, Mebar, बनाम (Exemption), Kinnaur, Chandigarh Vs. Reckong Peo, Kalpa (T), Himachal Pradesh 172107 "थायी लेखा सं./ Pan No: Abmcs5877P अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) आयकर अपील सं./ Ita Nos. 1656 /Chd/2025 "नधा"रण वष" / Assessment Year : 2025-26 (U/S 80 G] Saryan Vigyabn Foundation, The Cit C/O Rarmeshwar, Mebar, बनाम (Exemption), Kinnaur, Chandigarh Vs. Reckong Peo, Kalpa (T), Himachal Pradesh 172107 "थायी लेखा सं./ Pan No: Abmcs5877P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Ms. Amrita Chanchal, AdvocateFor Respondent: Smt Geetinder Mann, CIT DR
Section 10ASection 12Section 12ASection 12A(1)(ac)Section 8Section 80Section 80G

itself had commenced business before filing INC-20A on 03.05.2024. 6. It is a matter of fact that the Appellant applied for provisional registration under Section 12A and approval under Section 80G under the faceless scheme, treating itself as a newly incorporated entity that had not yet commenced ... herewith and marked as Annexure-3 (Colly). 7. In due course, the Appellant filed Form 10AB on 17.04.2025 bearing No 937539860170425 seeking regular registration under Section 12A(1)(ac)(iii) read with Section 12AB and corresponding approval under Section 80G, on the basis that charitable activities, now properly carried

Saryan Vigyan Foundation, Kinnaur, Himachal Pradesh vs. Commissioner of Income Tax (Exemptions), Chandigarh, Income Tax (Exemptions)

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 1655/CHANDI/2025[2025-2026]Status: DisposedITAT Chandigarh19 Jan 2026AY 2025-2026

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 1655 /Chd/2025 "नधा"रण वष" / Assessment Year : 2025-26 (U/S 12 Ab(1)(B)(Ii)] Saryan Vigyabn Foundation, The Cit C/O Rarmeshwar, Mebar, बनाम (Exemption), Kinnaur, Chandigarh Vs. Reckong Peo, Kalpa (T), Himachal Pradesh 172107 "थायी लेखा सं./ Pan No: Abmcs5877P अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) आयकर अपील सं./ Ita Nos. 1656 /Chd/2025 "नधा"रण वष" / Assessment Year : 2025-26 (U/S 80 G] Saryan Vigyabn Foundation, The Cit C/O Rarmeshwar, Mebar, बनाम (Exemption), Kinnaur, Chandigarh Vs. Reckong Peo, Kalpa (T), Himachal Pradesh 172107 "थायी लेखा सं./ Pan No: Abmcs5877P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Ms. Amrita Chanchal, AdvocateFor Respondent: Smt Geetinder Mann, CIT DR
Section 10ASection 12Section 12ASection 12A(1)(ac)Section 8Section 80Section 80G

itself had commenced business before filing INC-20A on 03.05.2024. 6. It is a matter of fact that the Appellant applied for provisional registration under Section 12A and approval under Section 80G under the faceless scheme, treating itself as a newly incorporated entity that had not yet commenced ... herewith and marked as Annexure-3 (Colly). 7. In due course, the Appellant filed Form 10AB on 17.04.2025 bearing No 937539860170425 seeking regular registration under Section 12A(1)(ac)(iii) read with Section 12AB and corresponding approval under Section 80G, on the basis that charitable activities, now properly carried

Incometax Officer Exemptions Ward, Tirunelveli vs. The Christian Businessmen Educational Fellowship, Kovilpatti

In the result, the appeal filed by the Revenue is dismissed

ITA 2395/CHNY/2025[2019-20]Status: DisposedITAT Chennai19 Jan 2026AY 2019-20

Bench: Hon’Ble Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./ Ita No.2395/Chny/2025 "नधा"रण वष" /Assessment Year: 2019-20 The Income Tax Officer, The Christian Businessmen Exemptions Ward Vs. Educational Fellowship, Nellai City Centre, Rahmath Nagar, No.46, Alwar Street, Tiruchendur Road, Kovilpatti, Tirunelvali, Tamil Nadu-628501 Tamil Nadu-627011 [Pan: Aacat2359N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Mr.C.Sivakumar, Addl.Cit ""यथ" क" ओर से /Respondent By : Mr.R. Viswanthan, Ca सुनवाई क" तार"ख/Date Of Hearing : 07.01.2026 घोषणा क" तार"ख /Date Of Pronouncement : 19.01.2026

For Appellant: Mr.C.Sivakumar, Addl.CITFor Respondent: Mr.R. Viswanthan, CA
Section 11Section 12ASection 143(1)Section 143(1)(a)Section 154Section 80G

Assessment Year 2019-20. :- 2 -: 2. Brief facts of the case are that the assessee is a registered charitable society, holding valid registration under section 12A and approval u/s.80G of the Income-tax Act, 1961. The assessee runs an educational institution at Kovilpatti. For A.Y. 2019-20, the assessee filed ... rival submissions, perused the material on record, and examined the impugned order. It is an undisputed fact that the assessee holds valid registration under section 12A. Once such registration is in force, the income of the trust is eligible for exemption under section 11, subject to verification of application

Dr. Virendra Swaroop Educational Foundation, Kanpur vs. ACIT, Central Circle, Dehradun

In the result, appeal of the assessee is allowed

ITA 211/DDN/2025[2023-24]Status: DisposedITAT Dehradun16 Jan 2026AY 2023-24

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal[Through Virtual Mode] [Assessment Year : 2023-24] Dr. Virendra Swaroop Vs Acit Educational Foundation Central Circle 15/96, Civil Lines, Kanpur Dehradun Uttar Pradesh-208001 Pan-Aaajd0224D Appellant Respondent Assessee By Shri Salil Kapoor, Adv. Shri Rajiv Sahni, Ca Shri Sumit Lal Chandanim, Adv. Shri Shivam Yadav, Adv. & Ms. Ananya Kapoor, Adv. Revenue By Ms. Poonam Sharma, Cit Dr Date Of Hearing 11.12.2025 Date Of Pronouncement 16.01.2026 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By The Assessee Against The Order Dated 16.09.2025 By Ld. Pr. Commissioner Of Income Tax (Central), Kanpur [“Pcit”] Passed U/S 12(Ab)(4)(Ii) Of The Income Tax Act, 1961[“The Act”] Cancelling The Registration Granted U/S 12A Of The Act From Assessment Year 2023-24 & Onwards.

Section 11Section 12Section 127Section 12ASection 12A(1)(ac)Section 132Section 143(3)

Central, Kanpur. This fact is duly noted by the Hon'ble Tribunal and has quashed the order passed by PCIT, Central, cancelling the registration under Section 12A rws 12AA & 12AB of the Act on identical facts. The reliance is placed on the following case laws: a. M/s Sushila Devi Centre ... power of transfer of cases has been given from one Assessing Officer to other Assessing Officer and not from CIT to CIT. Therefore, registration under section 12A or approval under section 10(23C)(vi) can be withdrawn only by the prescribed authority who is empowered to grant the same. Notification