Section 80G(5) of the Income Tax Act

Income-tax Act, 2025: s.133

Section 80G(5) 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) is Sree Meenakshi Mills Ltd. v. Commissioner of Income Tax (31 ITR 28), cited in 137 of the 2,236 judgments on BharatTax that turn on this section.

Leading authorities on Section 80G(5)

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. Dawoodi Bohra Jamat
364 ITR 31 · 2014 · Supreme Court
83
citing judgments

A trust's objects, even if based on religious tenets, can qualify as charitable for tax exemptions if its benefits are not exclusively restricted to a particular religious community or caste.

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.

Udhavdas Kewalram v. CIT
66 ITR 462 · 1967 · Supreme Court
59
citing judgments

The Income-tax Appellate Tribunal performs a judicial function under the Indian Income-tax Act, invested with authority to finally determine all questions of fact. When deciding an appeal, the Tribunal must consider all material facts with due care, record findings on all contentions, and maintain a judicial balance between the revenue and taxpayer claims. The power to condone delay by enacting section 5 of the Limitation Act of 1963 enables courts, including the Tribunal, to do substantial justice, with "sufficient cause" being an elastic expression.

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.

Fifth Generation Education Society v. CIT
185 ITR 634 · 1990 · High Court
44
citing judgments

Registration under Section 12A and approval under Section 80G are distinct from assessment; issues relevant to assessing income under Section 11 cannot be grounds for rejecting an application for registration or approval.

CIT (Exemptions) v. Bayath Kutchhi Dasha Oswal Jain Mahajan Trust
74 Taxmann.com 199 · 2016 · High Court
35
citing judgments

Section 13(1)(b) of the Income Tax Act is applicable at the stage of granting exemption, not during the process of granting registration under section 12A/12AB, provided the trust's objects are charitable in character for the general public at large and not solely for the benefit of a particular religious community.

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.

Judgments on Section 80G(5)

West Bengal Welfare Society, Kolkata vs. CIT(Exemption), Kolkata

In the result, both the appeals of the assessee are treated as allowed for statistical purposes

ITA 731/KOL/2023[2023-24]Status: DisposedITAT Kolkata13 Sept 2023AY 2023-24

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.730&731/Kol/2023 Assessment Year: 2023-24 West Bengal Welfare Society…...................................................……Appellant 13, Pathuria Ghat Street, Kolkata – 700006. [Pan: Aaatw1117A] Vs. Cit(Exemption), Kolkata...............................……........……...…..…..Respondent Appearances By: Shri Giridhar Dhelia, Ar, Appeared On Behalf Of The Appellant. Shri S. Datta, Cit- Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 04, 2023 Date Of Pronouncing The Order : September 13, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 27.06.2023 Of Commissioner Of Income Tax (Exemption), Kolkata (Hereinafter Referred To As The ‘Cit(E)’). Ita No.730/Kol/2023 Has Been Preferred Agitating Against The Rejection Of The Application Of The Assessee For Final Registration U/S 12A(1)(Ac)(Iii) Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) As A Charitable Institution, Whereas, Vide Ita No.731/Kol/2023, The Assessee Has Contested The Rejection Of Application For Final Registration U/S 80G Of The Act. 2. At The Outset, The Ld. Counsel For The Assessee Has Invited Our Attention To The Order Dated 27.06.2023 Of The Ld. Cit(E) Passed In

Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(iv)

West Bengal Welfare Society, Kolkata vs. CIT(Exemption), Kolkata

In the result, both the appeals of the assessee are treated as allowed for statistical purposes

ITA 730/KOL/2023[2023-24]Status: DisposedITAT Kolkata13 Sept 2023AY 2023-24

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.730&731/Kol/2023 Assessment Year: 2023-24 West Bengal Welfare Society…...................................................……Appellant 13, Pathuria Ghat Street, Kolkata – 700006. [Pan: Aaatw1117A] Vs. Cit(Exemption), Kolkata...............................……........……...…..…..Respondent Appearances By: Shri Giridhar Dhelia, Ar, Appeared On Behalf Of The Appellant. Shri S. Datta, Cit- Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 04, 2023 Date Of Pronouncing The Order : September 13, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Both Dated 27.06.2023 Of Commissioner Of Income Tax (Exemption), Kolkata (Hereinafter Referred To As The ‘Cit(E)’). Ita No.730/Kol/2023 Has Been Preferred Agitating Against The Rejection Of The Application Of The Assessee For Final Registration U/S 12A(1)(Ac)(Iii) Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) As A Charitable Institution, Whereas, Vide Ita No.731/Kol/2023, The Assessee Has Contested The Rejection Of Application For Final Registration U/S 80G Of The Act. 2. At The Outset, The Ld. Counsel For The Assessee Has Invited Our Attention To The Order Dated 27.06.2023 Of The Ld. Cit(E) Passed In

Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(iv)

Holy Cross Educational Trust, Trichy vs. CIT(Exemptions), Chennai

The appeal stand allowed for statistical purposes

ITA 749/CHNY/2023[2022-23]Status: DisposedITAT Chennai25 Jul 2023AY 2022-23

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.749/Chny/2023 (िनधा"रण वष" / Assessment Year: 2022-23) M/S. Holy Cross Educational Trust Cit (Exemptions) बनाम Represented By Managing Trustee Chennai. Mrs. Arputharaj Christina Bridget / Vs. Teppakulam, Trichy-620 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaath-1583-P (अपीलाथ"/Appellant) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None !"थ"कीओरसे/Respondent By : Shri D.Hema Bhupal (Jcit)- Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 25-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 25-07-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. At The Time Of Hearing Of Captioned Appeal, None Appeared For Assessee. The Ld. Sr. Dr Pleaded For Dismissal Of The Appeal. 2. The Registry Has Noted Delay Of 185 Days In The Appeal, The Condonation Of Which Has Been Sought By The Assessee On The Strength Of Affidavit Of The Managing Trustee. Considering The Fact That The Assessee Is A Trust, We Condone The Delay & Admit The Appeal For Adjudication On Merits. The Assessee Is Aggrieved By Denial Of Registration U/S 80G(5).

For Appellant: NoneFor Respondent: Shri D.Hema Bhupal (JCIT)- Ld.DR
Section 80G(5)

Kanha Charitable Trust, Kutmunda vs. CIT, Exmp, Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 188/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

Kanha Charitable Trust, Kutmunda vs. CIT, Exmp, Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 187/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

Parbati Giri Bal Niketan, Patharchepa vs. CIT Exmp, Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 186/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

Montesori Public School, Bolangiri vs. CIT Exmp, Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 185/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

Montesori Public School, Bolangiri vs. CIT Exmp, Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 184/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

C-Hope Charitable Trust, Sudpada vs. CIT Exm, Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 183/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

C-Hope Charitable Trust, Sudpada vs. CIT Exm, Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 182/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

Social Environment Voluntary Association(Seva), Kuturla vs. CIT(Exmp), Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 181/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)

Social Environment Voluntary Association(Seva), Kuturla vs. CIT(Exmp), Hyderabad

In the result, all the appeals of the assessees are partly allowed for statistical purposes

ITA 180/CTK/2023[2023-24]Status: DisposedITAT Cuttack20 Jul 2023AY 2023-24

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita No.180&181/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Social Environment Voluntary Vs Cit(Exemption), Hyderabad Association (Seva), At: Seva Kuturla, Po/Ps: Mursingh Dist : Balangir-767029 Pan No. :Aaxas 2212 A & आयकर अऩीऱ सं/Ita No.182&183/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) C-Hope Charitable Trust, Vs Cit(Exemption), Hyderabad Ward-10, Jagdish Kunj, Bhati Road Sudpada Bolangir, Dist : Balangir-767001 Pan No. :Aabtc 9754 G & आयकर अऩीऱ सं/Ita No.184&185/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Montessori Public School, Vs Cit(Exemption), Hyderabad At: Tikrapada, Po/Ps: Balangir, Dist: Balangir-767001 Pan No. :Aacam 9842 R & आयकर अऩीऱ सं/Ita No.186/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Parbati Giri Bal Niketan Vs Cit(Exemption), Hyderabad At: Parbati Giri Bal Niketan, Patharchepa, Po/Ps: Sadeipali. Dist : Balangir-767029 Pan No. :Aafap 8771 K & आयकर अऩीऱ सं/Ita No.187 & 188/Ctk/2023 (ननधाारण वषा / Assessment Year : 2023-2024) Kanha Charitable Trust, Vs Cit(Exemption), Hyderabad At:/Po: Kutmunda,Ps: Patnagarh, Dist: Balangir-767041 Pan No. :Aaetk 0749 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Saroj Kumar Mahapatra, CIT-DR
Section 12ASection 80G(5)