DIVYA PRAKASH SOCIETY (REGD.), FATEHABAD, HARYANA vs. INCOME TAX OFFICER, EXEMPTIONS WARD, ROHTAK AND ANOTHER

CWP-4720-2024 (O&M) -1- IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 113 CM-6583-CWP-2025 IN/AND CWP-4720-2024 (O&M) Date of Decision: 05.05.2025 CORAM: HON’BLE MRS. JUSTICE LISA GILL HON’BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Mr. Deepak Agrawal, Advocate, for the appellant. Ms. Pridhi Jaswinder Sandhu, Junior Standing Counsel, for the respondents. ***** SUDEEPTI SHARMA,

J.

CWP-4720-2024 (O&M) -2- 1961, to the new Permanent Account Number AAIAD4798D in place of AADFD5972H for the period from Assessment Year 2022-23 to 2026-27. 2. Learned counsel for the petitioner contends that on 24.09.2021, the petitioner was granted registration under Section 12AA of the Income Tax Act, 1961, in Form No.10AC. He further contends that while undertaking online activity on the Income Tax Business Application Portal, the petitioner found messages conveying that the Permanent Account Number AADFD5972H is having the status of Firm, however, the petitioner being a Society must be recognized under the category of Association of Persons {AOP (Trust)}, the said messages were flashed during online activity on the income tax portal. Learned counsel further contends that after the allotment of new Permanent Account Number AAIAD4798D, the old Permanent Account Number AADFD5972H allotted to the petitioner merges with a new Permanent Account Number AAIAD4798D. He, therefore, prays that the directions be issued to the respondents to transfer the registration dated 24.09.2021 under Section 12A of the Income Tax Act to the new Permanent Account Number AAIAD4798D in place of AADFD5972H.

CWP-4720-2024 (O&M) -3- behalf of respondent No.1 has been filed. The relevant portion of the same is reproduced as under:- “5. That the Assessee/Petitioner was earlier having PAN No. AADFD5972H which was categorized as 'Firm' and therefore in view of the Registration u/s 12A of Income Tax Act read with Form Rule 17A of Income Tax Rules, the requirement was that the assessee/petitioner should be a ‘Society’. Therefore, the assessee/petitioner subsequently applied for new PAN Number under the category of ‘Society’ which was given by the competent authority vide PAN No. AAIAD4798D as per the request in Form 49A of the Income Tax Act.

CWP-4720-2024 (O&M) -4- (i) from the date of the creation of the trust or the establishment of the institution if the Principal Commissioner or Commissioner is, for reasons to be recorded in writing, satisfied that the person in receipt of the income was prevented from making the application before the expiry of the period aforesaid for sufficient reasons; (ii) from the 1st day of the financial year in which the application is made, if the Principal Commissioner or Commissioner is not so satisfied: Provided further that the provisions of this clause shall not apply in relation to any application made on or after the 1st day of June, 2007; (aa) the person in receipt of the income has made an application for registration of the trust or institution on or after the 1st day of June, 2007 in the prescribed form and manner to the Principal Commissioner or Commissioner and such trust or institution is registered under section 12AA; (ab) the person in receipt of the income has made an application for registration of the trust or institution, in a case where a trust or an institution has been granted registration under section 12AA 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, it has adopted or undertaken modifications of the objects which do not conform to the conditions of registration, in the prescribed form and manner, within a period of thirty days from the date of said adoption or modification, to the Principal Commissioner or Commissioner and such trust or institution is registered under section 12AA; VIRENDRA SINGH ADHIKARI 2025.05.13 17:09 integrity of this document

CWP-4720-2024 (O&M) -5- (ac) notwithstanding anything contained in clauses (a) to (ab), the person in receipt of the income has made an application in the prescribed form and manner to the Principal Commissioner or Commissioner, for registration of the trust or institution,— (i) where the trust or institution is registered under section 12A [as it stood immediately before its amendment by the Finance (No. 2) Act, 1996 (33 of 1996)] or under section 12AA [as it stood immediately before its amendment by the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 (38 of 2020)], within three months from the first day of April, 2021; (ii) where the trust or institution is registered under section 12AB and the period of the said registration is due to expire, at least six months prior to expiry of the said period; (iii) where the trust or institution has been provisionally registered under section 12AB, at least six months prior to expiry of period of the provisional registration or within six months of commencement of its activities, whichever is earlier; (iv) where registration of the trust or institution has become inoperative due to the first proviso to sub-section (7) of section 11, at least six months prior to the commencement of the assessment year from which the said registration is sought to be made operative; (v) where the trust or institution has adopted or undertaken modifications of the objects which do not conform to the conditions of registration, within a period of thirty days from the date of the said adoption or modification; VIRENDRA SINGH ADHIKARI 2025.05.13 17:09 integrity of this document

CWP-4720-2024 (O&M) -6- 10[(vi) in any other case, where activities of the trust or institution have— (A) not commenced, at least one month prior to the commencement of the previous year relevant to the assessment year from which the said registration is sought; (B) commenced and no income or part thereof of the said trust or institution has been excluded from the total income on account of applicability of sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) of clause 3C) of section 10, or section 11 or section 12, for any previous year ending on or before the date of such application, at any time after the commencement of such activities,] and such trust or institution is registered under section 12AB; 11[b) where the total income of the trust or institution as computed under this Act without giving effect to the provisions of sections 11 and 12 exceeds the maximum amount which is not chargeable to income-tax in any previous year, — (i) the books of account and other documents have been kept and maintained in such form and manner and at such place, as may be prescribed12; and (ii) the accounts of the trust or institution for that year have been audited by an accountant defined in the Explanation below subsection (2) of section 288 before the specified date referred to in section 44AB and the person in receipt of the income furnishes by that date the report of such audit in the prescribed form duly signed and verified by such accountant and setting forth such particulars, as may be prescribed13;] VIRENDRA SINGH ADHIKARI 2025.05.13 17:09 integrity of this document

CWP-4720-2024 (O&M) -7- (ba) the person in receipt of the income has furnished the return of income for the previous year in accordance with the provisions of sub-section (4A) of section 139, within the time allowed under 14[sub-section (1) or sub- section (4) off that section; (c) [***] (2) Where an application has been made on or after the 1st day of June, 2007, the provisions of sections 11 and 12 shall apply in relation to the income of such trust or institution from the assessment year immediately following the financial year in which such application is made: Provided that the provisions of sections 11 and 12 shall apply to a trust or institution, where the application is made under— (a) sub-clause (1) of clause (ac) of sub-section (1), from the assessment year from which such trust or institution was earlier granted registration; (b) sub-clause (ii) of clause (ac) of sub-section (1), from the first of the assessment year for which it was provisionally registered: 62[***] 63[***] 64［***］

CWP-4720-2024 (O&M) -8- (a) call for such documents or information from the trust or institution as he thinks necessary in order to satisfy himself about the genuineness of activities of the trust or institution and may also make such inquiries as he may deem necessary in this behalf; and (b) after satisfying himself about the objects of the trust or institution and the genuineness of its activities, he— (i) shall pass an order in writing registering the trust or institution; (ii) shall, if he is not so satisfied, pass an order in writing refusing to register the trust or institution, and a copy of such order shall be sent to the applicant: Provided that no order under sub-clause (ii) shall be passed unless the applicant has been given a reasonable opportunity of being heard. 19[(1A) All applications, pending before the 20[Principal Chief Commissioner or Chief Commissioner] on which no order has been passed under clause (b) of sub-section (1) before the 1st day of June, 1999, shall stand transferred on that day to the Principal Commissioner or Commissioner and the Principal Commissioner or Commissioner may proceed with such applications under that sub-section from the stage at which they were on that day.] (2) Every order granting or refusing registration under clause (b) of sub-section (1) shall be passed before the expiry of six months from the end of the month in which the application was received under clause (a) 21[or clause (aa) 22[or clause (ab)] of sub-section (1)] of section 12A.] VIRENDRA SINGH ADHIKARI 2025.05.13 17:09 integrity of this document

CWP-4720-2024 (O&M) -9- 23[3) Where a trust or an institution has been granted registration under clause (b) of sub- section (1) 24[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 Principal Commissioner or 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 sub-section shall be passed unless such trust or institution has been given a reasonable opportunity of being heard. 25[4) Without prejudice to the provisions of sub-section (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 it is noticed that the activities of the trust or the institution are being carried out in a manner that the provisions of sections 11 and 12 do not apply to exclude either whole or any part of the income of such trust or institution due to operation of sub-section (1) of section 13, then, the Principal Commissioner or the Commissioner may by an order in writing cancel the registration of such trust or institution: Provided that the registration shall not be cancelled under this sub-section, if the trust or institution proves VIRENDRA SINGH ADHIKARI 2025.05.13 17:09 integrity of this document

CWP-4720-2024 (O&M) -10- that there was a reasonable cause for the activities to be carried out in the said manner.]

CWP-4720-2024 (O&M) -11- under Sections 11 and 12 under the Permanent Account Number AAIAD4798D is the requirement as per the statutory provisions.