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)

Keshavlal Swarupchand Sanghavi Charitable Trust, Bhuj vs. Income Tax Department, CIT (Exemption), Ahmedabad

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 223/RJT/2024[NOT APPLICABLE]Status: DisposedITAT Rajkot05 Aug 2025

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./ Ita No.223/Rjt/2024 "नधा"रण वष"/ Assessment Year: N.A बनाम/ Keshavlal Swarupchand Commissioner Of Income-Tax Sanghavi Charitable Trust, Vs. (Exemption), Ahmedabad, Floor- Bhuj, A-164, Market Yar, 6, Aaykar Bhavan (Vejalpur), Nr. Bhuj-370 001 Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380 015 "थायी लेखा सं /. जीआइआरसं /. Pan/Gir No.Aabtk 7879 G (अपीलाथ"/Appellant) (""यथ"/Respondent) .. िनधा"रती क" ओर से/Assessee By : Shri Hasmukh Doshi, Ld.Ar राज"व क" ओर से/Revenue By : Smt. Pallavi, Ld.Cit-Dr सुनवाई क" तारीख /Date Of Hearing : 05/08/2025 घोषणा क" तारीख /Date Of Pronouncement : 05/08/2025 Order Per Dr. Arjun Lal Saini: Captioned Appeal Filed By The Assessee, Is Directed Against The Order Passed By The Ld. Commissioner Of Income-Tax(Exemption) [In Short, “Ld.Cit(E)”]Wherein Ld. Cit(E) Rejected Assessee’S Application In Form No.10Ab Under Section 80G(5) Of The Income-Tax Act, 1961. 2. At The Outset, Ld. Counsel For The Assessee By Way Of A Letter Dated 02.05.2025, Submitted That He Did Not Wish To Press This Appeal, To Which, The Learned Cit-Dr Did Not Raise Any Objection. Consequently, We Treat This Appeal As Withdrawn. 3. In The Result, The Appeal Filed By The Assessee Is Dismissed As Withdrawn. Order Is Pronounced In The Open Court On 05/08/2025. (Dinesh Mohan Sinha) (Dr. A.L. Saini) "या"यक सद"य/लेखा सद"य/राजकोट /Rajkot "दनांक/ Date: 05/08/2025 Dkp Outsourcing Sr.P.S आदेश क" ""त"ल"प अ"े"षत/ Copy Of The Order Forwarded To : अपीलाथ"/ The Appellant  ""यथ"/ The Respondent  आयकर आयु"त/ Cit  आयकर आयु"त(अपील)/ The Cit(A)  "वभागीय ""त"न"ध, आयकर अपील"य आ"धकरण, राजकोट/ Dr, Itat, Rajkot  गाड" फाईल/ Guard File 

For Appellant: Shri Hasmukh Doshi, ld.ARFor Respondent: Smt. Pallavi, ld.CIT-DR
Section 80G(5)