Section 12A(1)(ac)(vi) of the Income Tax Act

Income-tax Act, 2025: ss.332–355

Section 12A(1)(ac)(vi) falls under section 12A 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 12A(1)(ac)(vi) is Ahmedabad Rana Caste Association v. CIT (82 ITR 704), cited in 51 of the 429 judgments on BharatTax that turn on this section.

Leading authorities on Section 12A(1)(ac)(vi)

Ahmedabad Rana Caste Association v. CIT
82 ITR 704 · 1971 · Supreme Court
51
citing judgments

An intention to benefit a section of the public, as distinguished from a special individual, is sufficient for a trust to be considered for charitable registration and exemptions. This applies even if the beneficiaries belong to a specific caste, community, or professional group, allowing the trust to qualify as serving a general public utility under Section 2(15).

Shree Swaminarayan Gadi Trust v. CIT
162 Taxmann.com 772 · 2024 · Reported
44
citing judgments

Where a trust application has a curable defect, the assessee should be allowed an opportunity to explain and rectify the defect before the CIT (Exemption). The appellate tribunal may allow the appeal and direct the CIT to reconsider the application.

CIT (Exemptions) v. Shree Tapeshwar Hanumanji Bajrang Charity Trust
122 Taxmann.com 98 · 2020 · High Court
30
citing judgments

Registration under Section 12A or 12AB of the Income-tax Act is a mandatory pre-condition for obtaining approval under Section 80G of the Act. Consequently, if an assessee lacks valid registration under Section 12A/12AB, their application for approval under Section 80G is liable to be rejected.

Director of Income-tax v. Garden City Educational Trust
330 ITR 480 · 2011 · High Court
26
citing judgments

A trust with education as an object, which qualifies as a charitable purpose under section 2(15), should be accepted as having a charitable purpose. The grant of registration under section 12A is applicable when a trust has education as an object.

CIT(E) v. Jamiatul Banaat Tankaria
168 Taxmann.com 35 · 2024 · High Court
20
citing judgments

The Commissioner of Income-tax (Exemptions) cannot invoke Section 13(1)(b) at the stage of granting registration under Section 12AB, especially when the assessee has a valid registration. Section 13(1)(b) is only attracted after the assessee has crossed the hurdle of being eligible for exemption under Section 11 by obtaining registration.

CIT v. Babu Ram Education Society
96 Taxmann.com 606 · 2018 · High Court
16
citing judgments

At the stage of registration for charitable trust, the inquiry is limited to the objects of the trust, not the actual activities or application of funds. Issues concerning the genuineness of activities or application of funds can be examined at the assessment stage.

214 (P&H); (iv) CIT (E), Chandigarh v. Shri Shirdi Sai Darbar Charitable Trust (Dharamshala)
81 Taxmann.com 49 · 2017 · High Court
10
citing judgments
Society for The Promotion of Education v. CIT
372 ITR 222 · 2015 · High Court
9
citing judgments
Bhojalram Leuva Patel Seva Samaj Trust v. CIT (Exemptions)
162 Taxmann.com 270 · 2024 · Reported
8
citing judgments
CIT v. B.K.K Memorial Trust
29 Taxmann.com 286 · 2013 · High Court
8
citing judgments

Judgments on Section 12A(1)(ac)(vi)

Pimpri Chinchwad Mahanagar Palika Divyang Bhavan Foundation, Pune vs. CIT Exemption, Pune

In the result, the appeal filed by the assessee in ITA

ITA 2583/PUN/2025[NA]Status: DisposedITAT Pune05 Jan 2026

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.2582 & 2583/Pun/2025 Pimpri Chinchwad Vs. Cit, Exemption, Pune. Mahanagar Palika Divyang Bhavan Foundation, Sr. No.31/1 To 31/5, Pune City, Welfare Center For Disable Pimpri Pf, Pune- 411018. Pan : Aaocp4376M Appellant Respondent Assessee By : Smt. Deepa Khare (Virtual) Revenue By : Shri Amit Bobde Date Of Hearing : 17.12.2025 Date Of Pronouncement : 05.01.2026 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 03.06.2025 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration In Form No.10Ab Under Clause (Iii) Of Section 12A(1)(Ac) Of The It Act Filed On 10.12.2024 & Denying The Application For Approval In Form No.10Ab Under Clause (Iii) Of First Proviso To Sub-Section (5) Of Section 80G Of The It Act Filed On 13.12.2024. 2. There Is Delay In Filing Of Both Above Captioned Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Condonation Of Delay Duly Supported By An Affidavit That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals.

For Appellant: Smt. Deepa Khare (Virtual)For Respondent: Shri Amit Bobde
Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

Pimpri Chinchwad Mahanagar Palika Divyang Bhavan Foundation, Pune vs. CIT Exemption, Pune

In the result, the appeal filed by the assessee in ITA

ITA 2582/PUN/2025[NA]Status: DisposedITAT Pune05 Jan 2026

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.2582 & 2583/Pun/2025 Pimpri Chinchwad Vs. Cit, Exemption, Pune. Mahanagar Palika Divyang Bhavan Foundation, Sr. No.31/1 To 31/5, Pune City, Welfare Center For Disable Pimpri Pf, Pune- 411018. Pan : Aaocp4376M Appellant Respondent Assessee By : Smt. Deepa Khare (Virtual) Revenue By : Shri Amit Bobde Date Of Hearing : 17.12.2025 Date Of Pronouncement : 05.01.2026 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 03.06.2025 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration In Form No.10Ab Under Clause (Iii) Of Section 12A(1)(Ac) Of The It Act Filed On 10.12.2024 & Denying The Application For Approval In Form No.10Ab Under Clause (Iii) Of First Proviso To Sub-Section (5) Of Section 80G Of The It Act Filed On 13.12.2024. 2. There Is Delay In Filing Of Both Above Captioned Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Condonation Of Delay Duly Supported By An Affidavit That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals.

For Appellant: Smt. Deepa Khare (Virtual)For Respondent: Shri Amit Bobde
Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)