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

D.D.I.T (E) - I, Kolkata vs. Shree Shree Mohanananda Brahmachari Medical Welfare Trust, Kolkata

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

ITA 1042/KOL/2013[2003-04]Status: DisposedITAT Kolkata18 Oct 2017AY 2003-04

Bench: Shri N. V. Vasudevan, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1042/Kol/2013 (िनधा"रणवष" / Assessment Year: 2003-04 Ddte(E)-I, Kolkata Vs. Shree 5Th Floor, 10B Middleton Row, Mohananandabrahmachari Kolkata-700071 Medical Welfare Trust Ae-467, Salt Lake City, Kolkata – 700 064. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aadts 0083 J (Appellant) .. (Respondent) Appellantby :Shri M. K. Biswas,Acit Dr Respondent By :Shri Vigyaneshwarnathdatta, Advocate सुनवाईकीतारीख/ Date Of Hearing : 17/08/2017 घोषणाकीतारीख/Date Of Pronouncement : 18/10/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue, Pertaining To Assessment Year 2003-04, Is Directed Against An Order Passed By The Cit(Appeals), Jalpaiguri, In Appeal No.763/Cit(A)-Xiv/11-12, Dated 06.03.2013, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S 254/143(3) Of The Income Tax Act, 1961(Hereinafter Referred To As The ‘Act’) Dated 14.11.2011. 2. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Shri M. K. Biswas,ACIT DRFor Respondent: Shri VigyaneshwarNathDatta, Advocate
Section 11Section 11(2)Section 13Section 143Section 143(3)Section 254

ITO (E) 2 (3), Mumbai vs. Seth Walchand Hirachand Loka Kalyan Trust, Mumbai

In the result, this appeal filed by the Revenue stands dismissed

ITA 4143/MUM/2017[2012-2013]Status: DisposedITAT Mumbai10 Oct 2017AY 2012-2013

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 4143/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Ito-(E)-2(3), Seth Walchand Hirachand Loka- बनाम/ Room No. 513, Piramal Chambers, Kalyan Trust Lal Baug, Parel, Mumbai-400 012 C/O., Pae Ltd. 69, Tardeo Road, Vs. Mumbai-400 034 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaats 0520 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri/ Smt. N. Hemalatha ""यथ" क" ओर से/Respondent By : Shri Harshad Agarwal सुनवाई क" तार"ख / : 09.10.2017 Date Of Hearing घोषणा क" तार"ख / : 10.10.2017 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Is An Appeal By The Revenue Directed Against The Order By The Commissioner Of Income Tax (Appeals), Mumbai (‘Cit(A)’ For Short) Dated 09.03.2017, Pertaining To The Assessment Year (A.Y.) 2012-13. 2. The Grounds Of Appeal Read As Under: 1. Whether On The Facts Of The Case & In Hue The Ld.Clt(A) Erred In Allowing The Carry Forward Of Deficit Of Rs.2,41,28,160/- & Allowing Set Off Against The Income Of The Subsequent Years.

For Appellant: Shri/ Smt. N. HemalathaFor Respondent: Shri Harshad Agarwal
Section 11Section 13Section 28

DCIT (E)-2(1), Mumbai vs. Mandke Foundation, Mumbai

In the result, this appeal filed by the Revenue stands dismissed

ITA 4108/MUM/2017[2012-13]Status: DisposedITAT Mumbai10 Oct 2017AY 2012-13

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 4108/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Dy. Cit (Exemptions)-2(1), Mandke Foundation बनाम/ Room No. 519, 5Th Floor, Rao Saheb Achutrao Patwardhan Piramal Chambers, Lalbaug, Marg, Four Bunglows, Vs. Lower Parel, Mumbai-400 012 Andheri (W), Mumbai-400 053 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aatm 4557 G (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri N. Hemalatha ""यथ" क" ओर से/Respondent By : Shri Jitendra Sanghavi सुनवाई क" तार"ख / : 09.10.2017 Date Of Hearing घोषणा क" तार"ख / : 10.10.2017 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Is An Appeal By The Revenue Directed Against The Order By The Commissioner Of Income Tax (Appeals), Mumbai (‘Cit(A)’ For Short) Dated 08.03.2017, Pertaining To The Assessment Year (A.Y.) 2012-13. 2. The Grounds Of Appeal Read As Under: 1. "Whether On The Facts Of The Case & In Law The Id.Cit(A) Erred In Aliening The Appeal Of The Assessee On Account Of Disallowing Depreciation On Fixed Assets Of Rs.60,92,65,396/- In Contravention Of The Decision Of Escorts

For Appellant: Shri N. HemalathaFor Respondent: Shri Jitendra Sanghavi
Section 11Section 32

DCIT (E)-2(1), Mumbai vs. Santacruz Residents Association, Mumbai

In the result, this appeal filed by the Revenue stands dismissed

ITA 4103/MUM/2017[2012-13]Status: DisposedITAT Mumbai10 Oct 2017AY 2012-13

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 4103/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Dy. Cit (Exemptions)-2(1), The Santacruz Residents Room No. 519, 5Th Floor, Association बनाम/ Piramal Chambers, Lalbaug, Bcj Hospital & Asha Parekh Lower Parel, Mumbai-400 012 Research Centre, Corner Of S. V. Vs. Road, Tilak Road, Santacruz (W), Mumbai-400 054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaats 8214 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri/Smt. N. Hemalatha ""यथ" क" ओर से/Respondent By : None सुनवाई क" तार"ख / : 09.10.2017 Date Of Hearing घोषणा क" तार"ख / : 10.10.2017 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Is An Appeal By The Revenue Is Arising Out Of The Order Of The Learned Commissioner Of Income Tax (Appeals)-1, Mumbai (‘Cit(A)’ For Short) Dated 14.03.2017, Pertaining To The Assessment Year (A.Y.) 2012-13. 2. The Grounds Of Appeal Read As Under: 1. "Whether On The Facts Of The Case & In Law The Ld.Cit(A) Erred In Allowing The Appeal Of The Assessee On Account Of Disallowing Depreciation On Fixed Assets Of Rs.73,31,8077- In Contravention Of The Decision Of Escorts Ltd.

For Appellant: Shri/Smt. N. HemalathaFor Respondent: None
Section 11Section 32