Section 11(5) of the Income Tax Act

Income-tax Act, 2025: ss.332–355

Section 11(5) 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(5) is 1. Father Mullers Charitable Institutions 363 IT 230 (Kar.) 2. DIT(E) v. Sheth Mafatlal Gagalbhai Foundation Trust (249 ITR 533), cited in 108 of the 401 judgments on BharatTax that turn on this section.

Leading authorities on Section 11(5)

1. Father Mullers Charitable Institutions 363 IT 230 (Kar.) 2. DIT(E) v. Sheth Mafatlal Gagalbhai Foundation Trust
249 ITR 533 · 2001 · High Court
108
citing judgments

Income of a trust that is taxable at the maximum marginal rate should be taxed accordingly, while other income is eligible for exemption under Section 11 of the Income-tax Act.

Commissioner of Income-tax v. Nizam's Suppl. Religious Endowment Trust
127 ITR 378 · 1981 · High Court
87
citing judgments

Income of a charitable trust, other than from a business undertaking covered by Section 11(4), is determined based on its books of account. Payments of income tax and wealth tax by the trust are considered an application of income for charitable purposes under Section 11.

Trust (249 ITR 533) (Bom.) 3. CIT vs. Red Rose School (163 Taxman 19 (All.) 4. DIT(E) v. Alarippu (
172 ITR 698 · 1988 · High Court
61
citing judgments

Income received by a trust from sources like extra fees can be taxed at the maximum marginal rate, while other income remains eligible for exemption under Section 11 of the Income Tax Act.

Dy. CIT v. Zuari Estate Development and Investment Co. Ltd.
373 ITR 661 · 2015 · Supreme Court
61
citing judgments

Reopening of assessment beyond four years under Section 147 requires strict satisfaction of conditions precedent, including fresh tangible material, and cannot be based on a mere change of opinion from the original assessment. Further, debatable or interpretational issues cannot be adjusted during processing under Section 143(1).

ACIT v. A.L.N. Rao Charitable Trust
216 ITR 697 · 1995 · Supreme Court
58
citing judgments

The exemption for income accumulated under section 11(1)(a) (presently 15%) is absolute, and section 11(2) does not restrict its operation or require such accumulated income to be invested in specified securities. Investment requirements under section 11(2) apply only to accumulation beyond this absolute exemption limit.

Bureau of Indian Standards v. DGIT
358 ITR 78 · 2013 · High Court
58
citing judgments
Bombay in Bajaj Auto Finance Ltd. v. CIT
93 Taxmann.com 63 · 2018 · High Court
53
citing judgments

The Assessing Officer cannot make a prima facie adjustment to the total income under Section 143(1)(a) if the adjustment involves a debatable issue.

GSI India v. DGIT (Exemption)
360 ITR 138 · 2014 · High Court
51
citing judgments

Charging fees, even when having regard to the economic status of beneficiaries, is permissible for the sustenance of charitable activities, provided it is necessary for operation and running expenses and does not amount to carrying on trade or commerce. This applies even after the introduction of the proviso to Section 2(15) of the Income Tax Act, 1961.

DIT (Exemption) v. Jasubhai Foundation
374 ITR 315 · 2015 · High Court
45
citing judgments

A charitable trust can claim exemption for specific income streams under Section 10, such as dividend income under Section 10(34), independently of the provisions of Section 11. Income exempted under Section 10 is not restricted or overridden by Section 11 for trusts.

Delhi Stock Exchange Association Limited v. CIT
41 ITR 495 · 1961 · Supreme Court
43
citing judgments

Entrance fees and one-time membership fees received by an association from new members are classified as revenue receipts for the purpose of income tax assessment.

Judgments on Section 11(5)

Assisstant Commissioner of Income Tax, Circle-1 (Exemption), Chandigarh vs. Maharaja Ranjit Singh Punjab Technical University Bathinda, Bathinda

In the result, the appeal stands dismissed

ITA 819/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh08 Jul 2025AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.819/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2018-19 Acit-Circle -1 (Exemption) Maharaja Ranjit Singh Punjab 5Th Floor C.R. Building Technical University Bathinda बनाम/ Vs. Sector 17-D Gzs Campus, Davwali Road Chandigarh 160017 Bhatinda – 151 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaagt-0124-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरAppellant By : Sh. Abdul Kadir (Advocate). – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rajat Kumar Kureel (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 01-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 08-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appealby Revenue For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 30-10-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 23-04-2021. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Abdul Kadir (Advocate). – Ld. ARFor Respondent: Shri Rajat Kumar Kureel (CIT) – Ld. DR
Section 10Section 11(5)Section 143(3)