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)

Punjab Cricket Association, Punjab vs. Deputy Commissioner of Income Tax, Exemption Circle-I, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1160/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh28 Jul 2026AY 2016-17

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Deputy Commissioner of Income Tax (Exemptions), Chandigarh vs. Punjab Cricket Association, Mohali

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1159/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh28 Jul 2026AY 2015-16

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. Deputy Commissioner of Income Tax, Exemption Cirle-I, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1158/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh28 Jul 2026AY 2015-16

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. Deputy Commissioner of Income Tax, Exemption Cirle-I, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1157/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh28 Jul 2026AY 2014-15

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

DCIT Exemptions, Circle-1, Chandigarh vs. Punjab Cricket Association, Punjab

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1156/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh28 Jul 2026AY 2014-15

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. National E-Assessment Centre, Delhi

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1155/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh28 Jul 2026AY 2018-19

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Punjab Cricket Association, Punjab vs. Assistant Commmissioner of Income Tax, Exemption-I, Chandigarh

In the result, all the appeals of the assessee as well as Revenue are treated as allowed for statistical purposes

ITA 1154/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh28 Jul 2026AY 2017-18

Bench: Shri Laliet Kumar & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita Nos. 1154/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Punjab Cricket Association, The Acit (Exemption)-1, Is Bindra Stadium, Sector 63, Vs Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1155, 1157,1158,1160/2024 "नधा"रण वष" / A.Y : 2018-19,2014-15,2015-16 & 2016-17 Punjab Cricket Association, The Dcit (Exemption) Is Bindra Stadium, Sector 63, Vs Circle-1, Sas Nagar, Mohali. Chandigarh. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ Ita Nos. 1156, 1159,1161, 1162,1163/Chd/2024 "नधा"रण वष" / A.Y. : 2014-15, 2015-16, 2016-17, 2017-18,2018-19 The Dcit (Exemption), Punjab Cricket Association, Circle-1, Vs Is Bindra Stadium, Sector 63, Chandigarh. Sas Nagar, Mohali. "थायी लेखा सं./Pan No: Aaatp3502C अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Rakesh Marwaha, CAFor Respondent: Smt. Kusum Bansal, Pr. CIT, DR
Section 11Section 12ASection 2(15)

Dawat-E-Islami Hind, Varanasi vs. CIT Exemption, Lucknow

ITA 143/VNS/2026[2022-23 to 2026-27]Status: DisposedITAT Varanasi27 Jul 2026

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2022-23 To 2026-27 Dawat-E-Islami Hind, Vs. Cit, Exemption Masjid Bibi Ulfat C-19/90, Mohalla Lalapura Khude Varanasi, Varanasi Pan: Aadtd2784M (Appellant) (Respondent) Assessee By: Sh. Dharmendra Kumar, C.A. Revenue By: Sh. Koushlendra Tewari, Cit Dr Date Of Hearing: 14.05.2026 Date Of Pronouncement: 27.07.2026 O R D E R Per Nikhil Choudhary, Am: This Is An Appeal Against The Order Of The Ld. Cit(Exemption) Rejecting The Application For Registration Under Section 12A(1)(Ac)(Ii) Of The Income Tax Act, 1961 & Also Cancelling Any Registration Granted Earlier Under Section 12Ab/12A Of The Act. The Grounds Of Appeal Are As Under:- “1. That Ld. Cit(E) Erred To Mention In The Order That There Is No Clause In The Trust-Deed Of The Appellant Which States That Trust Will Give Donations To Other Trusts. Whereas, The Objects Of The Appellant Include To Support, Give Donation & Maintain The Trust/Societies Which Are Engaged In Spreading The Islamic Education Or Promotion & Dissemination Of Spiritual Teaching Of Islam. Hence. Rejection Of Registration Application Of The Appellant Is Against The Facts, Unjustified & Without Jurisdiction. 2. That The Objects Of The Appellant Clearly Provide To Make Payment Of Expenses Or Give Assistance By Donation Or Otherwise To Other Trust, Society Or Other Organization For Spreading The Islamic Education Or Promotion & Dissemination Of Spiritual Teaching Of Islam. During The Year, Appellant Incurred Expenses & Gave Donations To Other Trust For Fulfilment Of The Objects Of The Trust, Hence Ld. Cit(E) Erred To Reject The Registration

For Appellant: Sh. Dharmendra Kumar, C.AFor Respondent: Sh. Koushlendra Tewari, CIT DR
Section 12ASection 12A(1)(ac)Section 2(15)