Provisions of Section 13 are applicable at the time of assessment, not during grant of registration.

The respondent-assessee is a public charitable trust registered under the Bombay Public Trust Act, 1950.

In May 2021, the CIT(E) granted provisional registration under the Income Tax Act for AY 2020-21 to 2023-24.

When the trust applied for final registration under Section 12AB on April 5, 2023, the CIT(E) rejected it and cancelled the provisional registration.

The rejection was based on the ground that the trust's fund-raising activities—specifically coupon sales and a "mega lucky draw"—constituted business activities not incidental to its objects, violating Section 12AB(4).

The Income Tax Appellate Tribunal (ITAT) reversed this decision, holding that one-time fund-raising for medical equipment (Blood/Skin Banks) is not "business" and that Section 13 violations are relevant only during assessment, not registration.

The Court applied Section 12AB(4) of the Income Tax Act, which outlines the procedure for cancelling registration upon "specified violations".

It relied heavily on the precedent CIT (Exemption) v. United Way of Baroda (Tax Appeal No. 95 of 2020), which established that activities like organizing Garba events via ticket sales are not "trade, commerce, or business" if the dominant object is charitable and profit is not the driving force.

It further applied the principle from CIT (Exemption) v. Bayath Kutchhi Dasha Oswal Jain Mahajan Trust (2016), stating that the prohibitive provisions of Section 13 are to be examined by the Assessing Officer during assessment and are not grounds for denying registration by the Commissioner.

The Court affirmed the ITAT’s findings that the trust’s activities were not business ventures. It reasoned that because the surplus funds from the "lucky draw" were utilized for buying medical equipment and establishing Blood and Skin Banks in Gujarat and Rajasthan, the activity remained incidental to the charitable objects.

Applying the United Way of Baroda test, the Court found no "profit motive" or "sound business principle" that would transform a one-time fund-raiser into a commercial enterprise.

Regarding the legal timing of such inquiries, the Court held that the CIT(E) overstepped by invoking Section 12AB(4) violations at the registration stage; such scrutiny is reserved for the assessment process where the application of income is verified.

The Court answered the issues by affirming that a one-time fund-raising event for charitable purposes does not constitute a "specified violation" of business activity.

It upheld the holding that the eligibility for registration under Section 12AB must focus on the objects and genuineness of the trust, while statutory disqualifications under Section 13 or business-related exemptions are matters for the Assessing Officer.