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

Forever Trust, Chennai vs. Exemptiom Ward-1, Chennai

In the result, the appeal of the assessee is allowed in above terms and observations

ITA 2178/CHNY/2026[2020-21]Status: DisposedITAT Chennai16 Jul 2026AY 2020-21

Bench: Honourable Shri Aby T. Varkey & Shri Gagan Goyalआयकर अपील सं./Ita No. 2178/Chny/2026 ननिाारण वर्ा /Assessment Years: 2020-21 Forever Trust, V. Income Tax Officer, No.18, Egmore High Road, Egmore, Exemption Ward-1, Chennai- 600 008. Chennai. [Pan: Aaatf2672B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. J. Vignesh, Advocate, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Chilaka Marthi Vijay Raju, Addl. Cit, Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 18.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 16.07.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (A) / Addl. / Jcit (A)-1, (Hereinafter Referred As The ‘Ld. Cit(A)’), Chandigarh Dated 28.03.2026, For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2020-21. Grounds Of Appeal 1. The Order Passed By The Learned Commissioner Of Income Tax (Appeals) Is Contrary To Law, Facts & Circumstances Of The Case & Is Liable To Be Set Aside. 2. The Learned Cit (A) Erred In Dismissing The Appeal In Limine Solely On The Ground Of Delay, Without Appreciating That The Appellant Was Prevented By Sufficient & Bona Fide Cause From Filing The Appeal Within The Prescribed Time. 3. The Learned Cit (A) Failed To Appreciate That The Delay Of 1514 Days Was Neither Intentional Nor Due To Negligence, But Was Caused By Genuine & Unavoidable Circumstances Including Technical Issues On The Income Tax Portal & The Demise Of The Statutory Auditor.

For Appellant: Mr. J. Vignesh, AdvocateFor Respondent: Mr. Chilaka Marthi Vijay Raju
Section 139Section 143(1)Section 249(3)

DCIT, Exemption Circle, Ghaziabad vs. Government Industrial and Agricultural Exhibition Aligarh, G.T.Road, Tehsil

In the result, appeal filed by Revenue is dismissed

ITA 2758/DEL/2026[2015-16]Status: DisposedITAT Delhi15 Jul 2026AY 2015-16

Bench: Shri Mahavir Singh & Shri Manish Agarwaldcit (Exemption) Government Industrial Circle Ghaziabad. & Agricultural C.G.O.-2, Kamla Nehru Vs. Exhibition, Aligar Nagar, Ghaziabad. Exhibition Ground, G.T. Road, Tehsil, Koil, Thana Banna Devi Aligarh-202001. Uttar Pradesh. Pan-Aaatg9972B (Appellant) (Respondent) Assessee By Shri Avan Kumar Singh, Ca Ms. Runi Pal, Cit-Dr. Department By Date Of Hearing 07/07/2026 Date Of Pronouncement 15/07/2026 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Revenue Against The Order Of National Faceless Appeal Centre (Nfac), Delhi [Ld. Cit(E)] Dated 14.01.2026 U/S 250 Of The Income Tax Act, 1961 (“The Act” In Short) Pertaining To Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessment Order Was Passed On 12.12.2017 Was Passed U/S 143(3) Of Act Wherein Total Income Was Assessed At Rs. 3,78,80,683/- As Against Returned Income Of Nil. The Exemption Claimed By The Assessee Under Section 11 Of I.T. Act Was Denied By The Ao Which Resulted In The Aforesaid Addition Dcit Vs. Govt. Industrial & Agricultural Exh. Of Rs. 3,78,80,683/-. The Assessing Officer Followed The Order For Assessment Year 2010-11 In Making The Aforesaid Addition & In Denying Exemption Claimed By The Assessee Under Section 11 Of I.T. Act.

Section 11Section 143(3)Section 2(15)Section 250