SINHGAD TECHNICAL EDUCATIOR SOCIETY, vs. COMMISSIONER OF INCOME TAX (CENTRAL) AND ORS

ORAL JUDGMENT (PER DR.D.Y.CHANDRACHUD, J.) : A notice was issued to the Petitioner under Sub­section (3) of Section 12AA of the Income Tax Act, 1961, on 31 July 2007 for cancellation of the registration granted to the Petitioner, principally on the ground that the Petitioner, by charging capitation fees   and donations in respect of admissions and by diverting them for  personal gain to trustees, has ceased to carry on the activities  of the Trust in accordance   with   the   objects   of   the   Trust.     The   registration   was proposed   to   be   withdrawn   with   effect   from     Assessment   Year CNR No : HCBM010118692011 Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 2  wp2545.11­1.2 1999­2000. 2. The proceedings which were initiated pursuant to the notice to show cause culminated in an order of the Commissioner of Income Tax (Central), Pune dated 9 October 2007, cancelling the registration under Section  12AA(3).  The order of cancellation was challenged in appeal before the Income Tax Appellate Tribunal. The Tribunal by its judgment   dated   19   September   2008   came   to   the   conclusion   that under   Section     12AA(3),   as   it   then   stood,   where   a   trust   or   an institution had been granted registration under clause (b) of sub­ section (1) thereof, the Commissioner was empowered to pass an order   cancelling   registration   on   certain   specific   grounds.     The Tribunal held that the Section did not empower the Commissioner of Income Tax to cancel or withdraw a registration which was granted under Section   12A.   In the present case, since the registration had been granted to the Petitioner under Section  12A, the Tribunal held that there was an absence of jurisdiction.  The Tribunal held that the provisions of sub­Section (3) which were brought on the statute book Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 3  wp2545.11­1.2 with effect from   1 October 2004 by the Finance (No.2) Act, 2004 could not have retrospective effect.   Consequently, the order of the Commissioner of Income Tax was set aside.  The Revenue has filed an appeal against the decision of the Tribunal, which has been admitted by a Division Bench of this Court on 10 June 2009. 3. Section 12AA(3) has since been amended by the Finance Act   of   2010   with   effect   from     1   June   2010. As   amended,   the provisions reads as follows: “(3)   Where   a   trust   or   an   institution   has   been   granted registration under clause (b) of sub section (1)   or has obtained registration at any time under section 12A as it stood  before  its amendment  by the Finance  (No.2)  Act, 1996 (33 of 1996)  and subsequently the Commissioner is satisfied that the activities of such trust or institution are not genuine or are not being carried out in accordance with the objects of the trust or institution, as the case may be, he shall pass an order in writing cancelling the registration of such trust or institution: Provided   that   no   order   under   this   sub­section   shall   be passed unless such trust or institution has been given a reasonable   opportunity   of   being   heard.”   (emphasis supplied). Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 4  wp2545.11­1.2 Following   the   amendment,   the   Commissioner   of   Income   Tax   has issued a fresh notice to show cause on 11 March 2011. The notice recites  that in view of the amended provision of sub­Section (3) of Section 12AA, which were  brought into force with effect from  1 June 2010, it is now provided that registration granted under Section  12A can also be cancelled by the Commissioner.  The Commissioner has proposed   to   invoke   his   powers   under   the   amended   provisions   of Section 12AA(3) and to cancel registration of the Petitioner for the reasons mentioned in his order dated 9 October 2007. 4. In these proceedings under Article 226 of the Constitution, there is a challenge to the constitutional validity of the provisions of sub­section (3) of Section 12AA as amended by the Finance Act of 2010 with effect from  1 June 2010 to the extent that they provide for revocation   of   a   registration   granted   under   Section     12A.     The submission of the Petitioner is that the power to cancel a registration was first brought on the statute book by inserting sub­Section (3) into Section 12AA by the Finance (No.2) Act of 2004 with effect from  1 Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 5  wp2545.11­1.2 October 2004. Hence, it is submitted that the amendment which has been   inserted   by   the  Finance  Act   of   2010   cannot   go   behind   the insertion   of   sub­section   (3)   with   effect   from     1   October   2004. Reliance is sought to be placed on the judgment of the Supreme Court in Sedco Forex International Drill Inc.vs. Commissioner of Income Tax.1

VBC 6  wp2545.11­1.2 had been granted registration under clause (b) of sub­section (1) of Section 12AA.   The Commissioner,   after satisfying himself that the objects of the trust or an institution are not genuine or are not being carried out in accordance with the objects of the trust or institution, as the case may be, was vested with the power to pass an order in writing cancelling the registration of such trust or institution.  By the Finance Act of 2010, sub­section (3) was amended  so as to empower the Commissioner to cancel the registration of a trust or an institution which has obtained registration at any time under Section  12A (as it stood before its amendment by the Finance (No.2) Act, 1996).  As a

result of the amendment, a regulatory framework is now sought to be put in place so as to cover also a trust or an institution which has obtained   registration   under   Section     12A   as   it   stood   prior   to   its amendment in 1996. Every statutory provision which operates in respect of a trust, which has already been registered in  the past does not have a retrospective character.  A law which operates with respect to   an   event   which   has   occurred   in   the   past   is   not   necessarily retrospective.  A provision is retrospective when it takes away a right Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 7  wp2545.11­1.2 which has vested or accrued in the past.  The effect of the provision is to empower the Commissioner to cancel the registration of a trust where he is satisfied that the activities of the trust are not genuine or are not being carried out in accordance with the objects of the trust or institution.  This cannot  by any stretch of imagination,  be regarded as a retrospective alteration of the law.  In any event, Parliament has plenary powers as a legislative body to enact legislation either with retrospective or prospective effect subject only to the requirement that such legislation should not offend the provisions of Part III of the Constitution. Empowering the Commissioner to cancel the registration of a trust or institution on the ground that the activities of the trust or institution are not genuine or are not being carried out in accordance with the objects of the trust or institution cannot be construed as a conferment of arbitrary power.   Where a benefit is granted by the legislature,   whether   by   way   of   an   exemption   or   otherwise,   the legislature is entitled to ensure that the benefit conferred   by the statute is utilized only for the purpose for which it is conferred.   A provision  enacted for the withdrawal of the benefit conferred for Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 8  wp2545.11­1.2 breach of the underlying purpose cannot be regarded as arbitrary. The   power   is   carefully   structured   by   the   requirements   which   are specified by the legislature in sub­section (3) including observance of the principles of natural justice.  A cancellation of registration under sub­section (3) of Section 12AA is subject to an appeal before the Tribunal under Section    253(1)(c).  A judicial remedy is available against a cancellation of registration.

VBC 9  wp2545.11­1.2 dealing with the appeal from the decision of the Tribunal  purported to give  retrospective effect   to the explanation  introduced in 1999. This according to the Supreme court was not permissible   as the explanation had not come into effect during the assessment years in question. The Supreme Court further held that a cardinal principle of tax Law is that the law to  be applied  is that which is in force during the relevant assessment years unless otherwise provided expressly or by necessary implication. In that view it was held that the explanation was  not retrospective.

VBC 10  wp2545.11­1.2 amendment to sub section(3) of Section 12AA gives  wide powers to cancel a registration  obtained at any time. In Sedco Forex (supra) the explanation to Section 9(1)(ii) was effective from 1 April 2000. Therefore, it was to be applicable post 1 April 2000 and was not to apply   to  assessment   of   income   for   earlier   years.   In   this   case   the amendment to sub section 3 of Section 12AA is with effect from 1 June 2010. Therefore the amended section 12AA becomes effective from 1 June 2010. Consequently from 1 June 2010 the Commissioner can   exercise   the   power   under   Section   12AA(3)   and   cancel   the registration of a   Trust registered under Section 12A.   Parliament while empowering the Commissioner to cancel registration of a Trust registered   under   Section   12A   has   deliberately   used   the   words “obtained registration at any time under Section 12A”.   Therefore, power under Section 12AA(3) can be exercised by the Commissioner in respect of  a trust registered prior to 1 June 2010. The  mere  fact that a part of the requisites for the action under Section 12AA (3) is drawn   from   a   time   prior   to   its   passing   namely   registration   as   a charitable trust under Section 12A prior to 2010 would not make the Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 11  wp2545.11­1.2 amendment retrospective in operation. The amendment does not take away any vested right nor does it create new obligations in respect of past   actions.   Therefore,   the   decision   in  Sedco   Forex  (supra)   is inapplicable to the facts of the petitioner’s case.

VBC 12  wp2545.11­1.2 which was passed on 9 October 2007. The only ground on which the Tribunal interfered with the order  was that under Sub­section (3) of Section 12AA, as it then stood, the Commissioner had no power to cancel the registration of a trust or institution granted under Section 12A.   This decision of the Tribunal was rendered on 19 September 2008, which was prior to the amendment, which was brought in by the Finance Act of 2010. After the  amendment by  the Finance Act with effect from  1 June 2010, the Commissioner has issued a fresh notice dated 11 March 2011 proposing to invoke the powers under the amended provisions of Section 12AA(3) for cancellation of the registration for the reasons mentioned in the order dated 9 October 2007. The notice which has been issued by the Commissioner is a notice to show cause and it would be open to the Petitioner to submit a   reply   to   the   notice   on   all   grounds,   including   those   which   are contained in the order dated 9 October 2007. In other words, the contents of the order dated 9 October 2007 shall be treated as a notice to show cause to the Petitioner to which the Petitioner shall be at liberty to file a reply before the Commissioner.   We decline to Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04

VBC 13  wp2545.11­1.2 exercise our jurisdiction under Article 226 of the Constitution,  at the present stage, to interdict the hearing of the notice to show case.  We clarify that we have  not expressed any opinion  on the allegation levelled against the Petitioner, the correctness of which is left open to be determined by the Commissioner in the course of the proceedings.

Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:04 Powered by TCPDF (www.tcpdf.org)