Section 80G(5)(iii) of the Income Tax Act

Income-tax Act, 2025: s.133

Section 80G(5)(iii) falls under section 80G of the Income-tax Act, 1961, which corresponds to section 133 (Deduction in respect of donations to certain funds, charitable institutions, etc) of the Income-tax Act, 2025.

Read section 133 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 80G(5)(iii) is Sree Meenakshi Mills Ltd. v. Commissioner of Income Tax (31 ITR 28), cited in 137 of the 687 judgments on BharatTax that turn on this section.

Leading authorities on Section 80G(5)(iii)

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.

CIT v. Parma Nand
268 ITR 172 · 2004 · High Court
81
citing judgments

Whether there was sufficient cause for delay in making applications for registration under section 12A and 80G is always a question of fact, and contumacious conduct by the assessee must be established for levying penalty under section 271C for non-deduction of TDS.

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).

Bishnupur Public Education Institute v. Commissioner of Income Tax (Exemption)
139 Taxmann.com 121 · High Court
33
citing judgments

The delay in filing an application for approval under section 10(23C) cannot be condoned by the CIT (Exemption) if it is filed beyond the prescribed time limit, as this decision was affirmed by the Kolkata Tribunal in Bishnupur Public Education Institute.

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.

Esthuri Aswathiah v. CIT, Mysore
66 ITR 478 · 1967 · Supreme Court
29
citing judgments

The Income Tax Appellate Tribunal functions judicially and must decide all questions of fact and law before it. The Tribunal may act upon probabilities and use presumptions to bridge gaps in evidence, especially when conclusive proof is not available due to delays or the nature of transactions.

Sonepat Hindu Educational and Charitable Society v. CIT
278 ITR 262 · 2005 · High Court
26
citing judgments

Registration of an institution under Section 12A of the Income Tax Act is sufficient proof that it was established for charitable purposes, and therefore, registration under Section 80G cannot be denied solely on the basis that the institution is not for charitable purposes.

Upper Ganges Sugar Mills Ltd. v. CIT
93 Taxmann 645 · 1997 · Supreme Court
25
citing judgments

An institution or fund is deemed to be one to which section 80G applies even if it incurs expenditure of a religious nature not exceeding five per cent. of its total income, overriding Explanation 3 to section 80G(5)(ii).

Binod Bihari Singh v. Union of India
1 SCC 572 · 1993 · Reported
21
citing judgments

The requirement to explain each day's delay in filing an appeal must be interpreted pragmatically and with common sense, not pedantically. Refusing to condone delay can lead to a grave miscarriage of justice.

Nitdaa Foundation v. CIT
167 Taxmann.com 111 · 2024 · ITAT
17
citing judgments

An existing trust that has previously been granted approval under sections 12AA and 80G should apply under clause (i) of the first proviso to section 80G(5) as an old entity, not under clause (iii) as a new trust. Applying under the incorrect clause may lead to unnecessary provisional certificates and delays.

Judgments on Section 80G(5)(iii)

Association for Development of Human and Community Rebuilding, Kolkata vs. CIT(Exemption), Kolkata

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

ITA 529/KOL/2025[22-23 to 26-27]Status: DisposedITAT Kolkata26 Aug 2025

Bench: Shri Duvvuru Rl Reddy & Shri Rajesh Kumarआयकर अपील सं/Ita No.529/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2022-23 To 2026-27) Association For Development Of Vs Cit(Exemption), Kolkata Human & Community Rebuilding, 345, Ganguli Bagan, Dpp Road Naktala, Kolkata Pan No. :Aabaa 5205 H (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri S. P. Datta, Advocate रधजस्व की ओर से /Revenue By : Shri Raja Sengupta, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 06/08/2025 घोषणा की तारीख/Date Of Pronouncement : 26/08/2025 आदेश / O R D E R Per Rajesh Kumar, Am : This Is An Appeal Filed By The Assessee Against The Order Dated 16.11.2024, Passed By The Ld. Cit(Exemption), Kolkata, For The Assessment Year 2022-23 To 2026-27. 2. At The Outset We Note That There Is A Delay Of 45 Days In Filing Of Appeal Before The Tribunal For Which The Assessee Has Filed Condonation Petition Along With Affidavit. After Perusing The Contents Of The Petition, We Are Of The View That The Delay Of 45 Days In Filing The Appeal Is Bonafide & Accordingly We Condone The Same & Admit The Appeal For Adjudication. 3. The Only Issue Raised By The Assessee Is Against The Rejection Of Application For Granting Exemption U/S.80G(5)(Iii) Of The Act Vide Order Dated 28.11.2024 Despite The Fact That The Assessee Was Granted

For Appellant: Shri S. P. Datta, AdvocateFor Respondent: Shri Raja Sengupta, CIT-DR
Section 12ASection 80G(5)(iii)

Gandhinagar Malayalee Samajam, Ahmedabad vs. The CIT(Exemption), Ahmedabad

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

ITA 467/AHD/2025[NA]Status: DisposedITAT Ahmedabad22 Aug 2025

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.467/Ahd/2025 िनधा"रण वष" /Assessment Year : Na Gandhinagar Malayalee The Commissioner Of Samajam, बनाम/ Income Tax(Exemption), V/S. Plot No.473/1, Ahmedabad. Sector-12/B, Gandhinagar-382016. (Gujarat) "थायी लेखा सं./Pan : Aactg1489K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Mehul K Patel, Ar Revenue By : Shri R P Rastogi, Sr-Dr सुनवाई की तारीख/Date Of Hearing : 20/08/2025 घोषणा की तारीख /Date Of Pronouncement: 22/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income-Tax (Exemption), Ahmedabad [Hereinafter Referred To As “Cit(E)”] Dated 17.09.2024 Passed Under Section 80G(5) Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”], Whereby The Assessee’S Application In Form No. 10Ab Seeking Approval Under Section 80G Of The Act Was Rejected As Non- Maintainable. Gandhinagar M Samajam Vs. Cit(E) Assessment Year Na

For Appellant: Shri Mehul K Patel, ARFor Respondent: Shri R P Rastogi, Sr-DR
Section 11Section 80GSection 80G(5)Section 80G(5)(iv)

Rajvee Foundation, Patan vs. The CIT(Exemption), Ahmedabad

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

ITA 438/AHD/2025[NA]Status: DisposedITAT Ahmedabad19 Aug 2025

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.438/Ahd/2025 िनधा"रण वष" /Assessment Year : N.A Rajvee Foundation, The Commissioner Of 8, Yash Kutir Society, बनाम/ Income Tax, V/S. Padamnath Chikadi, (Exemption), Patan-384265. Ahmedabad (Gujarat) "थायी लेखा सं./Pan: Aaetr6780Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Kunal P Sanghvi, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 14/08/2025 घोषणा की तारीख /Date Of Pronouncement: 19/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Assessee Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As “Cit(E)”] Dated 26.12.2024, Passed Under Section 80G(5) Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”], Whereby The Assessee’S Application In Form No. 10Ab For Approval Under Section 80G Was Rejected & The Provisional Approval Earlier Granted Was Cancelled. Rajvee Foundation Vs. Cit(E) Assessment Year N.A 2 Facts Of The Case

For Appellant: Shri Kunal P Sanghvi, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 80GSection 80G(5)Section 80G(5)(ii)Section 80G(5)(iii)

Little Flower Capuchin Service Society, Dhariwal, Punjab vs. CIT Exemptions, Chandigarh

ITA 10/ASR/2025[NA]Status: DisposedITAT Amritsar18 Aug 2025

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं./ Ita No. 700/Asr/2024 & 2. आयकर अपील सं./ Ita No. 10/Asr/2025 Little Flower Capuchin Service Society Cit (Exemptions) बनाम/ Dhariwal, Gurdaspur 143519 Room No 1, 5Th Floor C R Building Sector 17-E Vs. Chandigarh. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabal-1577-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. U.K. Handoo (Ca) –Ld.Ar ""थ"कीओरसे/Respondent By : Sh. K. Mehboob Ali Khan (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Rejection Of Twin Applications Seeking Registration / Approval U/S 12A(1)(Ac)(Iii) & U/S 80G(5)(Iii) Of The Act Vide Impugned Orders Dated 06-12-2024 Of Ld. Commissioner Of Income Tax (Exemption), Chandigarh, [Cit(E)], The Assessee Is In Further Appeal Before Us. Upon Perusal Of Para 3.2 Of Order Passed Denying Registration U/S 12A(1)(Ac)(Iii), It Could Be Seen That The Assessee Has Failed To File Requisite Documents / Information As Called For By Ld.

For Appellant: Sh. U.K. Handoo (CA) –Ld.ARFor Respondent: Sh. K. Mehboob Ali Khan (CIT) – Ld. DR
Section 12A(1)(ac)Section 80G(5)(iii)

Little Flower Capuchin Service Society, Dhariwal, Punjab vs. CIT Exemptions, Chandigarh

ITA 700/ASR/2024[2025-26]Status: DisposedITAT Amritsar18 Aug 2025AY 2025-26

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं./ Ita No. 700/Asr/2024 & 2. आयकर अपील सं./ Ita No. 10/Asr/2025 Little Flower Capuchin Service Society Cit (Exemptions) बनाम/ Dhariwal, Gurdaspur 143519 Room No 1, 5Th Floor C R Building Sector 17-E Vs. Chandigarh. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabal-1577-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. U.K. Handoo (Ca) –Ld.Ar ""थ"कीओरसे/Respondent By : Sh. K. Mehboob Ali Khan (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Rejection Of Twin Applications Seeking Registration / Approval U/S 12A(1)(Ac)(Iii) & U/S 80G(5)(Iii) Of The Act Vide Impugned Orders Dated 06-12-2024 Of Ld. Commissioner Of Income Tax (Exemption), Chandigarh, [Cit(E)], The Assessee Is In Further Appeal Before Us. Upon Perusal Of Para 3.2 Of Order Passed Denying Registration U/S 12A(1)(Ac)(Iii), It Could Be Seen That The Assessee Has Failed To File Requisite Documents / Information As Called For By Ld.

For Appellant: Sh. U.K. Handoo (CA) –Ld.ARFor Respondent: Sh. K. Mehboob Ali Khan (CIT) – Ld. DR
Section 12A(1)(ac)Section 80G(5)(iii)