JAT SEWA SINGH,DELHI vs. CIT(EXEMPTION), NEW DELHI

It is his furthersubmission that there is a catena of decisions including the decision of Hon’ble jurisdictional High court to the effect that at the time of registration, the relevant consideration is only in respect of the objects of the society, and the propriety of the donations will fall for consideration at the time of assessment itself. He placed reliance on CIT vs. Babu Ram Educational Society [2018] 96 Taxmann.com 606 (All HC), Babu Ram Educational Soicety vs. CIT [2013] 26 ITR (T) 351 (Agra), DIT vs. Foundation of Opthalmic& Optometry Research Education Centre [2013] 355 ITR 361 (Delhi HC), Fateh Chand Trust and College Committee vs. CIT(E) [2018] 67 ITR (T) 564 (Agra), Kul Foundation vs. CIT [2015] 54 taxmann. Com 143 (Pune) and M/s Ujjwal Shiksha Samiti vs. CIT (E).

Per contra, learned DR submitted that in view of the fact that most of the donations were received from the entities which have no legal status, the genuineness of the donations remained unverifiable and, therefore, it cannot be said that the activities of the society would be genuine or legal. On this premise, she justified the impugned order.

We have gone through the record. It could be seen from the trust deed dated 12.5.2017 and also as noted by the ld. CIT(A) in his order vide paragraph no. 2, the objects of the trust are as follows:- To promote educational development for upliftment of i. adults and children of all ages withoutany distinction of caste or religion and in the interest of mankind in general and to open schools, colleges, university and institutions for providing education and imparting vocational training. To promote and run coaching institute for competitive ii. examination skill development centres/ institutions for imparting training to the people of all ages in covering various areas of works so as to enable them to take up jobs for their survival and sustainability. iii. To purchase land, building and to construct for setting up schools, colleges, training institution,coaching centres or take on lease the schools, colleges training institutions, coaching centres or take on lease, the schools/institutions colleges already existing and being run by registered societies, corporates, state/central Govt. Department, Govt. Bodies Local Government, Trusts, Multi lateral agencies and individuals. iv. To promote, develop modern agriculture technologies by undertaking activities of researchand development in cooperation with governments, NGOs farmers education institutions, universities, multilateral and multinational agencies.”

It could be seen from the impugned order that the ld. CIT(A) does not dispute any of the objects to be charitable in nature.All his objection, however, revolves on the fulcrum of the source of the donations and verifiability of the same. As rightly contended by the ld. AR, the source and genuineness of donations and the conduct of the activities of the trust would fall for consideration at the time of assessment and it is not relevant factors to reject the registration under section 12AA of the Act as is held in the decision held by the assessee enumerated (supra). Further in DIT vs. Foundation of Opthalmic& Optometry Research Education Centre (supra), the Hon’ble jurisdictional High Court clearly held that while examining application under section 12AA, concerned Commissioner/Director is not required to examine the question whether the trust had actually commenced and carried on its charitable activities, and statute does not prescribe a waiting period for registration till the trust commence its activities and applies the donations properly.

In view of the settled position of the law, we are of the considered opinion that the ld. CIT(A) is not justified in rejecting the registration and therefore, we direct the ld. CIT(A) to grant registration to the assessee trust under section 12AA of the Act. 87. In the result, appeal of the assessee is allowed.