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

Sri Sarvamangala Rajarajeswari Charitable Trust, Coimbatore vs. ACIT, Exemptions, Coimbatore

In the result, the appeal of the assessee is allowed in view of above discussions and observations and return is directed to be re-processed as per the above directions

ITA 1521/CHNY/2026[2020-21]Status: DisposedITAT Chennai29 Jul 2026AY 2020-21

Bench: Honourable George George K & Shri Gagan Goyalआयकर अपील सं./Ita No. 1521/Chny/2026 ननिाजरण वर्ज /Assessment Years: 2020-21 Sri Sarvamangala Rajarajeswari V. The Assistant Commissioner Of Charitable Trust, Income Tax (Exemptions), No.15/23, Bharathi Park Road, Coimbatore. 8Th Cross Saibaba Mission Post, Coimbatore, Tamil Nadu-641 011. [Pan: Aacts7104B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Ms. T. V. Muthu Abirami, Advocate, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr.Shiva Srinivas, Cit, Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 01.07.2026 घोषणाकीतारीख /Date Of Pronouncement : 29.07.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of Ld. Addl. / Jcit (A) (Hereinafter Referred As The Ld. Addl. / Jcit(A)’) Kochi Dated 13.01.2026 For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2020-21. Grounds Of Appeal 1. For That The Order Of The National Faceless Appeal Centre Is Contrary To Law, Facts & Circumstances Of The Case & At Any Rate Against The Principles Of Equity, Natural Justice & Fair Play. 2. For That The Order Passed By The Jurisdictional Assessing Officer U/S.154 In Refusing To Rectify The Mistakes Apparent On Record Is Bad In Law. 3. For That The Order Passed U/S. 154 Is A Non-Speaking Order & Hence Bad In Law. Sri Sarvamangala Rajarajeswari Charitable Trust 4. For That The National Faceless Appeal Centre Failed To Consider That The Appellant Has Made Certain Inadvertent Typographical Mistakes While Filing The Return Of Income, Which Is A Mistake Apparent On Record & Ought To Be Rectified.

For Appellant: Ms. T. V. Muthu AbiramiFor Respondent: Mr.Shiva Srinivas, CIT, Ld. DR
Section 154

DCIT Exemptions, Circle-1, Chandigarh vs. Punjab Cricket Association, Punjab

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1163/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh28 Jul 2026AY 2018-19

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

DCIT, Circle-1 (Exemptions), Chandigarh vs. M/S Punjab Cricket Association (Pca), Mohali

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1162/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh28 Jul 2026AY 2017-18

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

DCIT Exemptions Circle-1, Chandigarh vs. Punjab Cricket Association, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1161/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh28 Jul 2026AY 2016-17

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. Deputy Commissioner of Income Tax, Exemption Circle-I, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1160/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh28 Jul 2026AY 2016-17

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Deputy Commissioner of Income Tax (Exemptions), Chandigarh vs. Punjab Cricket Association, Mohali

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1159/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh28 Jul 2026AY 2015-16

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. Deputy Commissioner of Income Tax, Exemption Cirle-I, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1158/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh28 Jul 2026AY 2015-16

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. Deputy Commissioner of Income Tax, Exemption Cirle-I, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1157/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh28 Jul 2026AY 2014-15

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

DCIT Exemptions, Circle-1, Chandigarh vs. Punjab Cricket Association, Punjab

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1156/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh28 Jul 2026AY 2014-15

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. National E-Assessment Centre, Delhi

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1155/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh28 Jul 2026AY 2018-19

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)