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

2012:BHC-AS:2690-DB
VBC 1   wp2545.11­1.2 
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O. O.C. J.
WRIT PETITION NO2545 OF 2011
Sinhagad Technical Education Society. ...Petitioner.
Versus
Commissioner of Income Tax 
(Central), Pune & Anr.   ...Respondents.
.......
Mr.Jehangir D.Mistri, Senior Advocate with Mr.Niraj Sheth and 
Mr.Nitin Dhumal  for the Petitioner.
Mr.Vimal Gupta for the  Respondents.
......
CORAM : DR. D.Y. CHANDRACHUD & 
 M.S.SANKLECHA, JJ.
 February 1,  2012.
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proposed   to   be   withdrawn   with   effect   from     Assessment   Year 
::: Downloaded on - 01/04/2024 15:37:11 :::

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 
::: Downloaded on - 01/04/2024 15:37:11 :::

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).
::: Downloaded on - 01/04/2024 15:37:11 :::

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 
::: Downloaded on - 01/04/2024 15:37:11 :::

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 
1
Tax .    
5. There is no merit in the   challenge to the constitutional 
validity of the provision.   As a result of the amendment, which has 
been brought about by the Finance Act of 2010, Sub­section (3) of 
Section   12AA   has   been   amended   specifically   to   empower   the 
Commissioner to cancel a registration obtained under Section  12A as 
it stood prior to its amendment by the Finance (No.2) Act, 1996.  Sub­
Section (3) was inserted into the provisions of Section 12AA by the 
Finance (No.2) Act, 2004 with effect from   1 October 2004.   As it 
originally stood, under sub­section (3), a power to cancel registration 
was conferred upon the Commissioner where a trust or an institution 
1 (2005) 279 ITR 310 (SC)
::: Downloaded on - 01/04/2024 15:37:11 :::

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 
::: Downloaded on - 01/04/2024 15:37:11 :::

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 
::: Downloaded on - 01/04/2024 15:37:11 :::

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.
6. In   our   view,   the   decision   in   Sedco   Forex   (supra)   is 
inapplicable to the facts of the present case. The issue involved in 
Sedco Forex  was whether the substituted explanation to Section 9(1)
(ii), brought  in by the Finance Act, 1999 was retrospective in nature. 
The   Finance   Act,   1999   specifically   provided   that   the   substituted 
explanation  would come into effect from 1 April 2000. In the above 
case, it was contended by the appellant that the explanation would 
not   apply   while   assessing     income   for   the   years     1992­93   and 
1993­94. The Supreme Court observed that the High Court had while 
::: Downloaded on - 01/04/2024 15:37:11 :::

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. 
7. In the present case, the issue is not with regard to the 
assessment of  income of the petitioners as in the case of  Sedco Forex 
(supra).  The issue in this case is with regard to the power to cancel 
registration   of   the   trust   under   Section     12AA   in   view   of   the 
amendment to sub section (3) to Section 12AA brought about with 
effect from 1 June 2010. The amendment to Sub Section 3 of Section 
12AA empowers the Commissioner to cancel the registration of a trust 
which   has   been  obtained   at   any   time   under   Section   12A  .   The 
::: Downloaded on - 01/04/2024 15:37:11 :::

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 
::: Downloaded on - 01/04/2024 15:37:11 :::

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.
8. In the present case, by and as a result of the amendment by 
the Finance Act of 2010, the Commissioner has been empowered to 
initiate steps for the cancellation  of the registration of a trust or 
institution where the activities of the trust/institution are not genuine 
or are not being carried out in accordance with the objects thereof 
even in relation to a trust which was registered under Section  12A as 
it then stood.     Such an amendment cannot be regarded as taking 
away a vested right retrospectively. Alternately, even if it is construed 
to be retrospective, it cannot be held to be violative of Article 14. 
9. In so far as the merits of the present matter are concerned, 
the earlier notice to show cause that was issued to the Petitioner on 
31   July   2007,   culminated   in   an   order   cancelling   the   registration 
::: Downloaded on - 01/04/2024 15:37:11 :::

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 
::: Downloaded on - 01/04/2024 15:37:11 :::

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. 
10. The Petition is accordingly rejected.   No  order as to costs. 
      ( Dr.D.Y.Chandrachud, J.)
         ( M.S.Sanklecha, J.)
 
::: Downloaded on - 01/04/2024 15:37:11 :::