Section 2(15) of the Income Tax Act

The decision most relied on for Section 2(15) is ACIT v. Ahmedabad Urban Development Authority (143 Taxmann.com 278), cited in 390 of the 2,878 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(15)

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.

CIT v. Andhra Chamber of Commerce
55 ITR 722 · 1965 · Supreme Court
167
citing judgments

An organization qualifies as having a charitable purpose if its primary object is the advancement of general public utility, even if its members receive incidental benefits. The existence of incidental non-charitable objects does not negate its charitable status.

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.

India Trade Promotion Organization v. DGIT(Exemption)
371 ITR 333 · 2015 · High Court
128
citing judgments

An institution engaged in the advancement of general public utility retains its charitable character and eligibility for exemptions under Section 11 or approval under Section 10(23C)(iv) provided profit is not its predominant motive, even if it generates incidental surpluses or collects fees.

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).

Ananda Social and Educational Trust v. CIT
426 ITR 340 · 2020 · Supreme Court
116
citing judgments

For registration under Section 12AA, the Commissioner (Exemptions) must examine the objects of the trust and the genuineness of its proposed activities, even if the trust has not yet commenced actual charitable activities or incurred expenditure.

362 ITR 539 (Gujarat) (d) Institute of Chartered Accountants of India v. DGIT
347 ITR 99 · 2012 · High Court
112
citing judgments

The broad definition of 'business' should not be applied when interpreting the proviso to Section 2(15) of the Income-tax Act, 1961, as the object and purpose of the section must be considered.

American Hotel and Lodging Association Educational Institute v. CBDT
301 ITR 86 · 2008 · Supreme Court
111
citing judgments

An educational institution is eligible for exemption under Section 10(23C)(vi) if it exists solely for educational purposes, even if it generates incidental profits. The mere existence of profit does not disqualify an institution from exemption.

Judgments on Section 2(15)

DCIT Tax - (E) 2(1), Mumbai vs. M/S the J.K.Trust Bombay, Mumbai

ITA 2257/MUM/2021[2013-14]Status: DisposedITAT Mumbai11 Jul 2022AY 2013-14

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 2257/मुं/2021("न.व. 2013-14) Dy. Commissioner Of Income Tax (Exemption)-2(1), Mumbai, Room No.608, 6Th Floor, Mtnl Building, Cumballa Hill, Peddar Road, Mumbai – 400 026. ...... अपीलाथ" /Appellant बनाम Vs. The J.K.Trust Bombay, Ground Floor, New Hind House, Narottam Morarjee Marg, Bellard Estate, Mumbai 400 001 Pan: Aaatt-0611-L ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Prakash R. Mane ""तवाद" "वारा/Respondent By : Shri Madhur Agarwal सुनवाई क" "त"थ/ Date Of Hearing : 11/07/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 11/07/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [ In Short ‘The Cit(A)’ ] Dated 21/06/2021, For The Assessment Year 2013-14. 2. This Appeal Is Time Barred By 104 Days. The Assessing Officer Has Filed An Application Explaining Reasons For Delay In Filing Of The Appeal. The Delay In Filing Of The Appeal Is Attributed To Covid-19 Pandemic. Taking In To 2 Consideration The Hardship Caused To The Litigants In The Extra Ordinary Circumstances The Hon'Ble Supreme Court Of India Taking Suo-Motu Cognizance For Extension Of Limitation Reported As 132 Taxamann.Com 123 Extended The Period Of Limitation Under General Laws Of Limitation & Special Laws. The Present Appeal Has Been Filed By The Revenue Within The Extended Period Of Limitations, Hence, No Delay In Filing Of Appeal.

For Appellant: Shri Prakash R. ManeFor Respondent: Shri Madhur Agarwal
Section 11Section 12ASection 143(3)Section 2(15)