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Judgment
These are a batch of two appeals pertaining to the same assessee. In ITA No. 1786, through an order u/s 12A of the Income Tax Act, 1961 (hereafter as “the Act”), dated 24.12.2025, the application seeking registration u/s 12A of the Act was rejected on the basis of a detailed finding of fact, whereby the activities of the assessee-society have been treated as exclusively meant for the mutual benefit of the members of the Association and not for the public at large.
ITA No.1787 has been filed against the order dated 24.12.2025, through which an application seeking registration u/s 80G(5)(ii) of the Act has been rejected on the same grounds as in the impugned order for ITA 1786.
The aggrieved assessee has filed appeals against both the impugned orders challenging the action of Ld. CIT(E), Delhi by stating that the assessee society has been in existence since 1951 and has been allowed the benefit of registration u/s 12A/80G of the Act in the past.
Before us the Ld. AR argued with the help of a paper book and several case laws. It was the argument that at the stage of considering registration us/ 12A/80G, the Ld. CIT(E) is supposed to examine the objectives of the assessee as contained in the Memorandum of Association and thereafter in case the activities are in line with such objects then the registration asked for should necessarily be granted. It was the submission that the Ld. CIT(E) has exceeded his brief in terms of going beyond the mandate provided to him and has stepped into the shoes of an Assessing Officer while giving the impugned findings. The Ld. AR stated that it has long since been settled that Trade Associations, like the assessee, are supposed to discharge functions conforming to the “advancement of any other object of general public utility” as contained in Section 2(15) of the Act. The Ld. AR relied on the case of Andhra Chamber of Commerce reported in 55 ITR 722 (SC) to canvass the point that the clause “objects of general public utility” has to be seen in a wider sense since promotion of trade, commerce and industry is vitally important for the public at large. The Ld. AR also relied on several coordinate bench decisions on similar issues.
The Ld. DR argued by relying on the impugned orders and stated that since the society was existing since long hence, the objects mentioned in the MOA deserved to be tested against the actual ground level activities of the trust. It was pointed out that in this case the assessee was primarily acting in the interest of its members only and therefore was actually a mutual benefit society, where the public interest was at best a secondary objective.
We have considered the rival submissions and have gone through the records before us. Right at the outset, it needs to be mentioned that the Andhra Chamber of Commerce case (supra) is a locus classicus on the issue of whether Trade Associations deserve to be a registered u/s 12A or not. The judgment delivered way back on 01.10.1964 has emphatically laid down the law that Trade Associations by their very nature promote public utility. We may also refer to the case of Fertilizers Association of India reported in 399 ITR 209 (Del.) for this proposition. In this case, the assessee was seen to be receiving money on account of registration charges etc. for seminars and workshops being held for information of its members. There were also activities like training being conducted on payment basis. The Hon’ble Delhi High Court, following earlier decisions in the case of Surat Art Silk Cloth MFGR reported in 121 ITR 1 (SC) and other decisions of the Hon’ble Delhi High Court, held that once the dominant object of the assessee remained charitable then other activities deserved to be treated as incidental to the main activity of the assessee. An important point that has been emphasized is that in case the nature of activities has not changed over a period of time then certainly it would be in favour of the assessee for considering registration u/s 12A of the Act in later years also, on grounds of consistency. We also find that in the case of International Healthcare Education and Research Institute, reported in 482 ITR 287 (SC), the following position has been clarified: -
“14.We may agree to a certain extent with the Ld. ASG that the very purpose for any assessee to seek registration u/s 12AA of the Act is to claim exemption under Sections 10 and 11 respectively of the Act, as the case may be. Therefore, before seeking registration, it is essential that the Trust should adduce cogent material to the satisfaction of the Commissioner that the activities are genuinely charitable in nature.
15.To the aforesaid extent there is no problem. We may only say that mere registration under Section 12AA of the Act automatically does not entitle any charitable trust to claim exemption under Sections 10 and 11 respectively of the Act, 1961. When a return is filed by any trust claiming exemption it is for the Assessing Officer to look into all the materials and satisfy itself whether the exemption has been claimed genuinely or not. If the Assessing Officer is not convinced it is always open for him to decline grant of exemption.” We also find that registration was granted u/s 12A of the Act on 23.09.1994 and registration u/s 12A(1)(ac)(i) of the Act dated 24.09.2021, in the past. We also find that approval u/s 80G(5) of the Act was granted vide order dated 10.07.2008 and again vide order dated 24.09.2021. Admittedly, while granting registration in the past the case of the assessee would have been examined on merits and only thereafter, the registration would have been granted. It deserves to be held that the assessee is eligible for registration u/s 12A & 80G of the Act on the ground that the activities described in the impugned orders are incidental to the dominant objectives contained in the MOA. We are also conscious of the fact that the Revenue has ample opportunity to examine whether, over a period of years, the activities of the assessee have deviated in any way from the objects contained in the MOA or not. For this purpose, there is ample opportunity available with Revenue for examination during regular assessment proceedings. For the present matter, suffice it to say, that the assessee deserves registration under both Section 12A & 80G of the Act as was applied for initially before the Ld. CIT(E).
In the result, both the appeals are allowed.