HANSLAXMI CHARITABLE TRUST ,MULUND (WEST) vs. COMMISSIONER OF INCOME-TAX (EXEMPTIONS), MUMBAI

आदेश / O R D E R PER AMIT SHUKLA (J.M):

The present appeal has been preferred by the assessee trust against the order passed by the learned CIT (Exemption) in relation to grant of registration under section 12AB of the Income-tax Act, 1961.

2 ITA No.6611/Mum/2026 Hanslaxmi Charitable Trust 2. The facts, in brief, are that the assessee trust had applied for registration under section 12AB of the Act. The learned CIT (Exemption), vide order dated 28.03.2026, rejected the application primarily on the ground that the trust deed did not contain any specific clause declaring the trust to be irrevocable or providing that the trust property stood irrevocably dedicated for charitable purposes. According to the learned CIT (Exemption), in the absence of an express irrevocability clause, the assessee did not satisfy the statutory requirements contemplated under section 332(2)(v) of the Income Tax Act, 2025, and consequently the application for registration was liable to be rejected. Aggrieved by the aforesaid order, the assessee preferred the present appeal before the Tribunal.

3 ITA No.6611/Mum/2026 Hanslaxmi Charitable Trust further directed the authorities not to reject applications for registration merely on the ground that the trust deed does not contain an explicit irrevocability clause. The aforesaid judgment thus directly addressed the very foundation on which the assessee's application had earlier been rejected. 4. In compliance with the aforesaid judgment of the Hon'ble Bombay High Court, the learned CIT (Exemption) subsequently granted registration under section 12AB to the assessee trust. However, while granting such registration, the learned CIT (Exemption) recorded certain observations stating that the Revenue was contemplating challenge to the judgment of the Hon'ble Bombay High Court before the Hon'ble Supreme Court and, therefore, by way of abundant caution, the assessee trust and other stakeholders were being informed that the registration and consequential benefits flowing therefrom would remain subject to the ultimate outcome of the proceedings before the Hon'ble Supreme Court. It is against these observations and caveats incorporated in the subsequent registration order that the assessee has preferred the present appeal. 5. Before us, the learned counsel submitted that once the jurisdictional High Court had conclusively settled the issue and the learned CIT (Exemption) had acted upon such binding directions by granting registration, no qualification or conditional rider could have been attached to the grant itself.

4 ITA No.6611/Mum/2026 Hanslaxmi Charitable Trust It was submitted that the observations made by the learned CIT (Exemption) create an atmosphere of uncertainty regarding the legal status of the registration and are likely to adversely impact the activities of charitable institutions. It was further submitted that charitable organisations depend substantially upon public confidence and statutory recognition and any such cautionary remarks in the order granting registration have the potential of creating unwarranted apprehensions amongst stakeholders. Reliance was also placed upon the decision of the Coordinate Bench in the case of IAA Rajesh Foundation vs. CIT (Exemption), order dated 15.05.2026, wherein an identical caveat incorporated while granting registration was directed to be deleted.

5 ITA No.6611/Mum/2026 Hanslaxmi Charitable Trust binding upon all authorities functioning within its territorial jurisdiction so long as it continues to hold the field. The efficacy and binding character of such a judgment do not depend upon whether one of the parties proposes to challenge it before a superior forum. A contemplated appeal, a proposed Special Leave Petition or even a pending challenge before a higher court does not dilute the binding force of the judgment unless its operation is stayed, modified or reversed by a competent judicial authority. Therefore, once the learned CIT (Exemption) accepted the binding nature of the judgment of the Hon'ble Bombay High Court and proceeded to grant registration on that basis, it was not open to simultaneously dilute the effect of such grant by incorporating observations founded merely upon a possible future contingency. 8. We further find that the observations incorporated by the learned CIT (Exemption) travel beyond the scope of the directions issued by the Hon'ble Bombay High Court. The High Court directed that applications should not be rejected solely on the ground of absence of an express irrevocability clause. The learned CIT (Exemption), while implementing those directions, was required to grant or refuse registration in accordance with law and on the basis of the facts before him. Once registration was granted, the statutory recognition so conferred could not be converted into a tentative or conditional recognition by referring to a possible future

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challenge. Such observations do not emanate from any provision of the Act and are unsupported by any statutory mechanism permitting a registration order to remain perpetually subject to an anticipated future event. 9. We also find considerable force in the submission of the learned counsel that such caveats have wider practical ramifications. Registration under section 12AB is not merely a procedural recognition. It constitutes the foundation upon which charitable institutions organise their activities, mobilise resources and secure public participation. An observation by the statutory authority itself suggesting that the registration presently granted may remain subject to an uncertain future outcome is capable of creating avoidable ambiguity and hesitation in the minds of stakeholders. Such uncertainty is neither contemplated by the statutory scheme nor warranted by the judicial directions pursuant to which the registration has been granted 10. We also note that an identical issue had come up before the Coordinate Bench in the case of IAA Rajesh Foundation vs. CIT (Exemption), vide order dated 15.05.2026, wherein the Tribunal observed that once registration has been granted pursuant to the binding judgment of the jurisdictional High Court, the authority cannot append qualifying observations based merely upon a proposed challenge before the Hon'ble Supreme Court. The Tribunal accordingly directed deletion of

7 ITA No.6611/Mum/2026 Hanslaxmi Charitable Trust such caveats. The principle emerging from the said decision fully supports the assessee's grievance before us. 11. Having regard to the entirety of the facts and circumstances of the case, we are of the considered view that the observations made by the learned CIT (Exemption) stating that the registration and consequential tax benefits would remain subject to the outcome of proceedings before the Hon'ble Supreme Court cannot be sustained. Such observations neither emanate from the statutory provisions governing registration under section 12AB nor can they coexist with a grant made in compliance with a binding judgment of the jurisdictional High Court. The validity and efficacy of the registration granted to the assessee must be examined with reference to the law as it exists on the date of grant and not on the basis of speculative future developments. Needless to state, if at any future point of time any superior judicial forum lays down a different legal position, the consequences, if any, would follow in accordance with law. However, such hypothetical future possibilities cannot furnish a legal basis for qualifying a registration that presently stands validly granted. 12. Accordingly, the impugned observations contained in the order granting registration under section 12AB, which make such registration and consequential benefits subject to the outcome of a proposed challenge before the Hon'ble Supreme

8 ITA No.6611/Mum/2026 Hanslaxmi Charitable Trust Court, are directed to be deleted. The assessee shall be entitled to registration under section 12AB as granted by the learned CIT (Exemption) without any such qualification, restriction or conditional rider. 13. In the result, the appeal of the assessee is allowed. Order pronounced on 27th July, 2026.

Sd/- Sd/- (ARUN KHODPIA) (AMIT SHUKLA) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated 27/07/2026 KARUNA, sr.ps

Copy of the Order forwarded to : 1. The Appellant 2. The Respondent. 3. CIT 4. DR, ITAT, Mumbai 5. Guard file. //True Copy//

BY ORDER,

(Asstt. Registrar) ITAT, Mumbai

9 ITA No.6611/Mum/2026 Hanslaxmi Charitable Trust

Initial Date 1. Draft dictated on Sr.PS 2. Draft placed before author Sr.PS