Section 12AA of the Income Tax Act

The decision most relied on for Section 12AA is ACIT v. Ahmedabad Urban Development Authority (143 Taxmann.com 278), cited in 390 of the 4,243 judgments on BharatTax that turn on this section.

Leading authorities on Section 12AA

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.

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.

Queen’s Educational Society v. CIT
372 ITR 699 · 2015 · Supreme Court
152
citing judgments

An educational institution that generates a surplus does not automatically lose its charitable status or cease to exist solely for educational purposes. This is true if the surplus is reinvested for its educational objectives, and the predominant object test determines if the institution's primary aim is education or profit.

Union of India v. Exide Industries
425 ITR 1 · 2020 · Supreme Court
146
citing judgments

The provision for leave encashment is allowable as a deduction only on an actual payment basis under Section 43B(f) of the Income Tax Act, 1961. The Supreme Court upheld the constitutional validity of Section 43B(f).

Sree Meenakshi Mills Ltd. v. Commissioner of Income Tax
31 ITR 28 · 1957 · Supreme Court
137
citing judgments

Expenditure incurred for commercial expediency, even without a direct or immediate benefit but indirectly facilitating business, is deductible as laid out wholly and exclusively for trade. The scope of reference jurisdiction under Section 66 is limited to questions of law, allowing challenges to Tribunal findings of fact only if they are perverse, unreasonable, or lack evidence.

R.B. Jodha Mal Kuthiala v. CIT
82 ITR 570 · 1971 · Supreme Court
131
citing judgments

Tax laws must be interpreted reasonably and in consonance with justice, even though equitable considerations are generally irrelevant in their interpretation.

Sarvodaya Charitable Trust v. ITO (Exemption)
125 Taxmann.com 75 · 2021 · High Court
129
citing judgments

The filing of Form 10B for claiming exemption under sections 11 and 12 is directory, not mandatory. A delay in filing Form 10B can be condoned, and exemption cannot be denied solely on this ground if the assessee satisfies other conditions and shows sufficient cause.

ACIT v. Surat City Gymkhana
300 ITR 214 · 2008 · Supreme Court
125
citing judgments

Once an institution receives registration under Section 12AA, the Assessing Officer must compute its income as per Section 11, focusing only on the application of income and not re-examining the charitable nature of its activities. The Supreme Court also clarified the meaning and scope of 'general public utility' under Section 2(15).

Judgments on Section 12AA

Diocese of Chandigarh, Cni, Mission Compundbrown Road, Ludhiana vs. Income Tax Officer (Exemptions), Jalandhar

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 737/ASR/2017[ 2012-13]Status: DisposedITAT Amritsar18 Mar 2019

Bench: Sh. N. S. Saini & Sh. N. K. Choudhryita No. 737/Asr./2017 : Asstt. Year : 2012-13 Diocese Of Chandigarh, Vs Income Tax Officer(Exemption), Cni, Mission Compound, Brown Jalandhar Road, Ludhiana (Appellant) (Respondent) Pan No. Aaatd0653Q Assessee By : Shri. Padam Bhal, Ca Revenue By : Smt. Ratinder Kaur, Dr Date Of Hearing :19.02.2019 Date Of Pronouncement : 19.03.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)-4, Ludhiana Dated 22.09.2017. 2. The Assessee Has Raised Following Grounds Of Appeal: “The Learned Cit (Appeals) Order Is Not Justified So Far As Additions Resulting In Taxable Income Of The Assessee Amounting To Rs. 1823453/- By Non- Deletion Of Following Additions Made By Assessing Officer In Order U/S 143(3) In Gross Receipts Of The Assessee & Even Afterwards Net Rectifying The Order Passed U/S 154 R.W.S. 250(6) As Per Details Below: 1. The Amount Of Group Gratuity Fund Balance As On 31.03.2012 Rs.2039842/- & Interest Accrued On This Group Gratuity Fund Rs.176503/- For The Financial Year Has Wrongly Been Treated As Part Of Gross Receipts Of The Trust By The Assessing

For Appellant: Shri. Padam Bhal, CAFor Respondent: Smt. Ratinder Kaur, DR
Section 11Section 143(3)Section 154