Section 11 of the Income Tax Act

Income-tax Act, 2025: ss.332–355

Section 11 of the Income-tax Act, 1961 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 is Ashok Pai v. CIT (292 ITR 11), cited in 812 of the 7,190 judgments on BharatTax that turn on this section.

Leading authorities on Section 11

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

CIT v. State Bank of Bikaner & Jaipur
43 Taxmann.com 411 · 2014 · High Court
524
citing judgments

Employee contributions to provident fund, ESI, and other welfare funds, if deposited by the due date for furnishing the return of income under Section 139(1), are allowable as a deduction and cannot be disallowed under Section 36(1)(va) read with Section 2(24)(x) or Section 43B, even if deposited after the due date prescribed by the respective welfare Acts.

CIT v. Institute of Banking Personnel Selection
264 ITR 110 · 2003 · High Court
398
citing judgments

Depreciation is allowable on assets for which the cost has been fully allowed as an application of income under Section 11 in previous years, when computing the income of a charitable trust. Charitable trusts are also entitled to carry forward their deficit.

ACIT v. Ahmedabad Urban Development Authority
143 Taxmann.com 278 · 2022 · Supreme Court
390
citing judgments

If activities for the advancement of general public utility are carried on as a business, income from such activities is not exempt under Section 11, even if the profits are utilized for the main charitable object. The argument that profits from general public utility activities can be ploughed back to charity to maintain exemption is not a good law.

Addl. CIT v. Surat Art Silk Cloth Manufacturers Association
121 ITR 1 · 1980 · Supreme Court
328
citing judgments

A charitable institution, whose predominant object is general public utility, can engage in non-charitable activities yielding incidental profits, provided these profits are deployed to achieve the dominant charitable object. A subsidiary object, if ancillary to the primary charitable purpose, does not negate the institution's charitable character.

Sole Trustee, Loka Shikshana Trust v. CIT
101 ITR 234 · 1975 · Supreme Court
323
citing judgments

This case defines 'education' under Section 2(15) of the Income Tax Act as systematic instruction, schooling, or training given to the young for preparation for the work of life. It clarifies that 'education' in this context has a narrow meaning, not extending to every acquisition of further knowledge.

Exide Industries Ltd. v. Union of India
292 ITR 470 · 2007 · High Court
320
citing judgments

The Calcutta High Court held that restricting deduction for leave encashment via Section 43B(f) was arbitrary and contrary to Supreme Court decisions. However, this judgment was later stayed by the Supreme Court.

Escorts Ltd. v. UOI
199 ITR 43 · 1993 · Supreme Court
267
citing judgments

A statute should not be construed to permit double deduction for the same expenditure unless specifically provided by law.

K.C. Builders & Anr. v. ACIT
265 ITR 562 · 2004 · Supreme Court
241
citing judgments

When the addition made in the assessment order, on the basis of which a penalty for concealment under section 271(1)(c) is levied, is subsequently deleted, the penalty has no basis and must be cancelled.

Indian Molasses Co. Pvt. Ltd. v. CIT
37 ITR 66 · 1959 · Supreme Court
206
citing judgments

Expenditure is defined as money paid out or away, which is gone irretrievably. To be deductible under Section 37(1), expenditure must be wholly and exclusively for business, not capital or personal, and not fall under specific provisions of Sections 30 to 36, often justifiable on grounds of commercial expediency.

Judgments on Section 11

The Sufiya Educaiton Society Nagaur, Nagaur vs. Ld. AO Exemption, Exemption Jodhpur

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 64/JODH/2025[2020-21]Status: DisposedITAT Jodhpur12 Aug 2026AY 2020-21

Bench: Shri Amit Shukla, Hon’Ble & Shri Girish Agrawal, Hon’Blethe Sufiya Education Society Ld. Ao Exemption 369A, Bichla Bas, Jodhpur Nagaur-341001 Pan No. Aabtt 5359 G Assessee By None Revenue By Prerna Choudhary, Addl. Cit-Dr (Physical) Date Of Hearing 12 / 08 / 2026. Date Of Pronouncement 12 / 08 / 2026. Order Per Bench: The Aforesaid Appeal Has Been Filed By The Assessee Against The Rectification Order Dated 05.01.2024 Passed Under Section 154 Read With Section 143(1) Of The Income-Tax Act, 1961, For The Assessment Year 2020-21. 2. Before Us, The Assessee Has Filed A Written Application Seeking Withdrawal Of The Present Appeal. It Has Been Stated That Subsequently, In The Appellate Proceedings, The Ld. Cit(A), Nfac, Vide Order Dated 04.12.2024, Partly Allowed The Assessee’S Claim & Thereafter, On An Application Filed Under Section 154 Read With Section 250 Of The Act, Passed A Rectification Order Dated 20.03.2025, Whereby The Remaining Amount Of ₹25,24,806/- Was Also Accepted As Having Been 2 Asst. Year: 2020-21 Duly Set Apart For Application. Consequent Thereto, The Jurisdictional Assessing Officer Has Passed The Appeal-Effect Order Dated 15.05.2025 Accepting The Returned Income At Nil & Granting The Consequential Benefit Of Exemption Under Sections 11 & 12 Of The Act.

Section 143(1)Section 154Section 250

Shri Swaminarayan Dindayal Seva Trust, Surat vs. ITO, Exemption Ward, Surat

Appeal of the assessee is partly allowed for statistical purpose

ITA 429/SRT/2025[2021-22]Status: DisposedITAT Surat10 Aug 2026AY 2021-22

Bench: Ms. Suchitra Kamble & Shri B.M. Biyanishri Swaminarayan Dindayal Seva Income Tax Officer, Trust, Exemption Ward Surat, 155, Vishvakarma Society, Income Tax Department, Vs. Near Ram Nagar, Rander, Anavil Business Center, Surat Adajan, Surat Pan:Aadts5621A (Appellant) : (Respondent) Assessee By : Ms. Chaitali Shah, Ca Respondent By : Shri Ashish Kumar, Sr.Dr Date Of Hearing : 16.06.2026 Date Of Pronouncement : 10.08.2026 O R D E R Per : Suchitra Kamble, J M: The Appeal Filed By The Assessee Is Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), [In Short “Cit(A)”], Delhi Dated 07.03.2025 For The Assessment Year (In Short “Ay”) 2021-22. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Learned Cit(A) Has Erred In Law & On Facts Of The Case In Making Addition Of Rs.1,17,05,350/- By Denying Benefits Of Section 11 On The Ground Of Alleged Non- Registration Of The Assessee Trust For A.Y.2021-22. 2. The Appellant Craves Leave To Add, Amend Or Alter The Grounds Of Appeal At The Time Of Hearing, If Need Arise.” 3. The Assessee Is A Trust & Filed Its Return Of Income For A.Y. 2020-21 On 09.02.2022 By Declaring The Total Income Of Rs.”Nil”. The Case Of The Assessee

For Appellant: Ms. Chaitali Shah, CAFor Respondent: Shri Ashish Kumar, Sr.DR
Section 11Section 12Section 12ASection 12A(1)(ac)Section 143(2)