Section 11(3) of the Income Tax Act

Income-tax Act, 2025: ss.332–355

Section 11(3) falls under section 11 of the Income-tax Act, 1961, which corresponds to sections 332 to 355 of the Income-tax Act, 2025, the provisions on registered non-profit organisations.

Read the 2025 provisions

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 11(3) is CIT v. Matriseva Trust (242 ITR 20), cited in 91 of the 148 judgments on BharatTax that turn on this section.

Leading authorities on Section 11(3)

CIT v. Matriseva Trust
242 ITR 20 · 2000 · High Court
91
citing judgments

An excess of expenditure incurred by a charitable trust in previous years can be adjusted against the income of a subsequent year, and this adjustment is considered an application of income for charitable purposes under Section 11.

Govindu Naicker Estate v. ADIT
248 ITR 368 · 2001 · High Court
89
citing judgments

A charitable trust may adjust expenditure incurred for religious or charitable purposes in an earlier year against the income of a subsequent year, which is considered an application of income for the subsequent year under Section 11. This principle is guided by commercial considerations and the benevolent intent of Section 11.

Action for Welfare and Awakening in Rural Environment (AWARE) v. DICT
263 ITR 13 · 2003 · High Court
17
citing judgments

Violating provisions of Section 13(1)(c)(ii) read with Section 13(2)(b) disentitles an assessee from claiming exemption, as the funds of the assessee were diverted and misutilized.

DIT(E) v. Daulat Ram Education Society
278 ITR 260 · 2005 · High Court
17
citing judgments

For an accumulation of income under section 11(2) to be allowed, the details of the plan for utilization are not necessary if the stated purpose is in consonance with the charitable objects of the trust. So long as one or more of the purposes specified by the assessee are charitable and find place in the trust's incorporated objects, the benefit under section 11 must flow to the assessee.

CIT v. Trustees of the Jadi Trust
133 ITR 494 · 1982 · High Court
16
citing judgments

Donating income to another charitable trust is a valid application of income for charitable purposes, allowing the donor trust to claim exemption under Section 11. The trustees are not required to directly conduct the charitable activity themselves.

B.N. Gamadia Parsi Hunnarshala v. Asstt. DIT (Exemption)
77 TTJ 274 · 2002 · ITAT
13
citing judgments

Exemption under Section 11 of the Income Tax Act, 1961, is available only on actual 'income' and not on 'deemed income' arising under Section 11(3), meaning an assessee cannot claim the benefit of accumulation for 'deemed income'.

CIT v. Natwarlal Chowdhury Trust
189 ITR 656 · 1991 · High Court
12
citing judgments

A trust is entitled to accumulate 15% of its total income, which includes deemed income under Section 11(3) of the Income-tax Act, 1961. This accumulation benefit can be claimed even on deemed income.

ADDITIONAL DIRECTOR OF INCOME TAX (EXEMPTION) v. MANAV
20 SOT 517 · 2008 · ITAT
12
citing judgments

The benefit of accumulation of income under sections 11 and 12 cannot be denied for failure to file Form No. 10 during assessment proceedings, as it can be filed at any time during the pendency of such proceedings.

Yoga Asharam Management Trust v. ITO (Exemptions)
126 Taxmann.com 76 · 2021 · ITAT
8
citing judgments
Asst.Commissioner of Income Tax v. NCC Ltd.
157 Taxmann.com 144 · Reported
7
citing judgments

Judgments on Section 11(3)

South Zone Cultural Centre, Thanjavur vs. Commissioner of Income Tax (Appeals), Delhi

In the result, appeal of the revenue is dismissed’’

ITA 1617/CHNY/2024[2018-2019]Status: DisposedITAT Chennai30 Sept 2024AY 2018-2019

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S.R. Raghunathaआयकर अपील सं./Ita No.1617/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-2019. South Zone Cultural Centre, The Assistant Commissioner Of Medical College Road, Vs. Income Tax , Thanjavur 613 004. Exemption, Coimbatore. Pan: Aaeas 6898R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Mahadevan, C.A., ""यथ" क" ओर से/Respondent By : Dr. Samuel Pitta, Irs, Jcit. सुनवाई क" तारीख/Date Of Hearing : 25.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 30.09.2024 आदेश /O R D E R Per Manu Kumar Giri () The Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax(Appeals)(Nfac) Delhi [Cit(A)] Dated 31.01.2024 For Assessment Years2018-19. 2. The Assessee Has Assailed The Impugned Order On 1-6 Grounds. However, We Find That The Solitary Issue Raised By The Assessee Is That Ld.Cit(A) Erred In Upholding Ita No.1617 /Chny/2024 The Addition Made By The Ao For Rs.48,88,871/- Under Provisions Of Section 11(3)(C) Of The Act.

For Appellant: Shri. Mahadevan, C.AFor Respondent: Dr. Samuel Pitta, IRS, JCIT
Section 11Section 11(2)(a)Section 11(3)Section 11(3)(c)Section 12A

Gujarat Safety Council, Vadodara vs. The ITO, Ward- Exemption, Vadodara

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

ITA 902/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2016-17

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 901, 902 & 1037/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2017-18) िनधा"रण वष" Gujarat Safety Council Ito बनाम बनाम/ बनाम बनाम 4Th Floor, Midway Height, Ward Exemption, Vs. Kirti Mandir, Kalaghoda, Vadodara Station Road, Vadodara, Gujarat, 390001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg0943L (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Sudhendu Das, Cit.Dr Date Of Hearing 21/08/2024 Date Of Pronouncement 27/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Three Appeals Are Filed By The Assessee. While Two Of The Appeals Are Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 28.08.2023 & 27/09/2023 For A.Ys. 2014-15 & 2016-17 Respectively, The Third Appeal Is Against The Order Of Addl./Jcit (A)-1, Coimbatore For The A.Y. 2017-18. The Issue Involved In All Three Appeals Are

For Respondent: Shri Sudhendu Das, CIT.DR
Section 11Section 11(2)Section 11(3)Section 234ASection 270A

Gujarat Safety Council, Vadodara vs. The ITO, Ward Exemption, Vadodara

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

ITA 901/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2014-15

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 901, 902 & 1037/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2017-18) िनधा"रण वष" Gujarat Safety Council Ito बनाम बनाम/ बनाम बनाम 4Th Floor, Midway Height, Ward Exemption, Vs. Kirti Mandir, Kalaghoda, Vadodara Station Road, Vadodara, Gujarat, 390001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg0943L (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Sudhendu Das, Cit.Dr Date Of Hearing 21/08/2024 Date Of Pronouncement 27/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Three Appeals Are Filed By The Assessee. While Two Of The Appeals Are Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 28.08.2023 & 27/09/2023 For A.Ys. 2014-15 & 2016-17 Respectively, The Third Appeal Is Against The Order Of Addl./Jcit (A)-1, Coimbatore For The A.Y. 2017-18. The Issue Involved In All Three Appeals Are

For Respondent: Shri Sudhendu Das, CIT.DR
Section 11Section 11(2)Section 11(3)Section 234ASection 270A

Gujarat Safety Council, Vadodara vs. The Income Tax Officer, Ward-Exemption, Vadodara

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

ITA 1037/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 901, 902 & 1037/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2017-18) िनधा"रण वष" Gujarat Safety Council Ito बनाम बनाम/ बनाम बनाम 4Th Floor, Midway Height, Ward Exemption, Vs. Kirti Mandir, Kalaghoda, Vadodara Station Road, Vadodara, Gujarat, 390001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg0943L (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Sudhendu Das, Cit.Dr Date Of Hearing 21/08/2024 Date Of Pronouncement 27/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Three Appeals Are Filed By The Assessee. While Two Of The Appeals Are Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 28.08.2023 & 27/09/2023 For A.Ys. 2014-15 & 2016-17 Respectively, The Third Appeal Is Against The Order Of Addl./Jcit (A)-1, Coimbatore For The A.Y. 2017-18. The Issue Involved In All Three Appeals Are

For Respondent: Shri Sudhendu Das, CIT.DR
Section 11Section 11(2)Section 11(3)Section 234ASection 270A

Santhome Charitable Society, Chennai vs. The ITO Exemptions, Ward-3, Chennai

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

ITA 613/CHNY/2023[2016-17]Status: DisposedITAT Chennai21 Feb 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.613/Chny/2023 िनधा"रण वष"/Assessment Year: 2016-17 Santhome Charitable Society, Vs. The Income Tax Officer, Kalaivanar Nagar, Athipet, Ambattur, Exemptions Ward-3, Tamil Nadu 600 058. Chennai. [Pan:Aabts1184L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate & Shri P.M. Kathir, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 01.02.2024 घोषणा की तारीख /Date Of Pronouncement : 21.02.2024 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 17.03.2023 Relevant To The Assessment Year 2016-17. 2. Brief Facts Of The Case Are That The Assessee Society Is Registered Under Section 12Aa Of The Income Tax Act, 1961 [“Act” In Short] & Filed Its Return Of Income For The Assessment Year 2016-17 On 2

For Appellant: Shri G. Baskar, Advocate &For Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 11(1)(a)Section 11(2)Section 11(3)Section 12ASection 142(1)Section 143(2)Section 143(3)