-1-

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

ITA No.270 of 2011 (O&M)

Reserved on : 29.11.2025

Pronounced on : 27.02.2026

Whether full judgment is pronounced

or

operative part thereof : Full

The Commissioner of Income Tax, Patiala             ...Appellant

Versus

Baba Gandha Singh Education Trust, Barnala                    ...Respondent

CORAM: HON’BLE MRS. JUSTICE LISA GILL

HON’BLE MR. JUSTICE PARMOD GOYAL

Present: Ms. Pridhi J. Sandhu, Advocate

for appellant.

Ms. Radhika Suri, Senior Advocate with

Ms. Pranika Singla, Advocate

for respondent.

***

PARMOD GOYAL, J.

Present appeal has been filed against the order dated 29.09.2010

(Annexure A-3) passed by Income Tax Appellate Tribunal, whereby appeal

against order dated 16.03.2010 (Annexure A-2) passed by Commissioner of

Income Tax cancelling registration under Section 12AA of Income Tax Act,

1961 in favour of respondent-Trust, was allowed.

2. Factual matrix required to appreciate and decide controversy arising in

present   case   is   being   noticed   herein.   Respondent–Baba   Gandha   Singh

Educational Trust on application dated 11.04.2007 was granted registration

under section 12AA of the Income Tax Act, 1961 (hereinafter referred to as

ITA No.270 of 2011 (O&M) -2-

‘1961 Act’) vide order dated 29.08.2007 (Annexure A-1) w.e.f. 01.04.2007

for pursuing educational activities. On 05.11.2009, the Commissioner of

Income Tax, Patiala issued a notice under Section 12AA(3) of 1961 Act

proposing to cancel the registration of the respondent-Trust on the ground

that it was generating surplus for assessment year 2002-03 to assessment year

2007-08 and therefore went beyond the purpose for which registration was

accorded to it. 

3. Respondent in its reply to the show cause notice pleaded that it

was imparting education and the surplus generated was ploughed back by

way of investment in capital assets. In furtherance of its stated object

generation of surplus by running educational institution and its utilization for

education purpose would not disentitle it from exemption/cancellation of

registration u/s 12AA(3) of 1961 Act.

4. The Commissioner of Income Tax vide order dated 16.03.2010

(Annexure A-2) after review of copies of accounts filed by ITO, Barnala for

assessment years 2002-2003 to 2007-2008 held that respondent-Trust was

generating huge surplus year after year, which shows that the Trust was not

carrying on activity as per Section 2(15) of 1961 Act wherein charitable

activity has been defined. While cancelling the registration under Section

12AA(3) of 1961 Act, reliance was placed upon judgment of Supreme Court

in Municipal Corporation of Delhi Vs. Children Book Trust, (1992) 3

SCC 390 and the judgment of the Hon’ble Uttarakhand High Court in

ITA No.270 of 2011 (O&M) -3-

Commissioner of Income Tax Vs. Queens’ Educational Society and Anr.,

2009 (319) ITR 160.

5. On appeal filed by respondent–Trust before the Income Tax

Appellate  Tribunal,   Chandigarh   (hereinafter   referred   to   as   ‘Tribunal’),

learned Tribunal noticed that pertinently the Commissioner does not dispute

that  the assessee/Trust  was  carrying  on  educational  activities which  is

admittedly   the   dominant   objective   of   the   assessee/Trust.   Notably   the

assessee/Trust is engaged in running schools and the Commissioner of

Income Tax has not pointed out any other activity being carried out by the

assessee/Trust. The learned Tribunal thereafter allowed the appeal and set

aside the cancellation of registration under Section 12AA of 1961 Act in

favour of respondent-Trust.

6. While setting aside order of Commissioner of Income Tax,

learned Tribunal vide interim order dated 29.09.2010 placed reliance upon

judgment of this Court in Pinegrove International Charitable Trust Vs.

Union of India and Ors., 2010 (327) ITR 73. Aggrieved therefrom present

appeal was filed by the Department.

7. Learned counsel for appellant has defended order of cancellation

passed by Commissioner of Income Tax on the ground that respondent-Trust

was found involved in activities other than charitable activities as defined in

Section 2 (15) of 1961 Act and was generating huge surplus since assessment

year 2002-2003 to 2007-2008. Learned counsel further argued that since case

of  Commissioner of Income Tax Vs. Queens’ Educational Society and

ITA No.270 of 2011 (O&M) -4-

Anr. (supra) (vide which judgment of this Court in Pinegrove International

Charitable Trust Vs. Union of India and Ors. (supra) was approved) has

been overruled by Hon’ble Supreme Court in M/s. New Noble Educational

Society Vs. The Chief Commissioner of Income Tax I and Anr., 2023 (6)

SCC 649, therefore, order of learned Tribunal be set aside and appeal be

allowed   by   restoring   order   of   cancellation   of   registration   passed   by

Commissioner of Income Tax.

8. Learned   counsel   for   respondent-Trust,   however,   defended

impugned order dated 16.03.2010 passed by Learned Tribunal and argued

that mere generation of surplus income year after year by educational

activities would not lead to the conclusion that assessee/Trust is not carrying

on activity in accordance with its objects. It is argued that basis of the order

of cancellation under Section 12AA(3) of 1961 Act does not exist as pre-

condition to invoke 12AA(3)  of 1961 Act is not present. Cancellation is

justified under Section 12AA(3) of 1961 Act if genuineness of the activities

of the registered Trust or society are beyond its object. However, in present

case, this situation does not exist as Commissioner of Income Tax has not

doubted the genuineness of activities or they being against objects of

respondent-Trust.

9. Findings of fact recorded by learned Tribunal indicate that

since genuineness of the educational activities was never doubted by the

Commissioner  of Income Tax  while passing the order of cancellation,

therefore,   learned   Tribunal   held   order   of   cancellation   passed   by

ITA No.270 of 2011 (O&M) -5-

Commissioner of Income Tax not justified, merely because the activities

were generating surpluses. Dismissal is appeal is sought.

10. The appeal was admitted on 14.02.2012 for consideration of

following questions of law:-

“(A) Whether an education institution would cease to exist

society for educational purposes and not for purposes

of profit merely because it has generated surplus

income over a period of 4/5 years after meeting its

expenditure?

(B) Whether the amount spent on acquiring/constructing

capital assets wholly and exclusively becomes part of

the total income or it becomes entitled to exemption

under s. 10(23C)(vi) of the Act?

(C) Whether an institution registered as a society under

the Societies Registration Act, 1860, lose its character

as an educational institution eligible to apply for

exemption under section 10(23C)(vi) of the Act?”

11. Section   12AA   of   1961   Act   is   reproduced   for   ready

reference:-

“12AA. (1) The Principal Commissioner or Commissioner,

on receipt of an application for registration of a trust or

institution made under clause (a) or clause (aa) or clause

(ab) of sub-section (1)] of section 12A, shall— 

ITA No.270 of 2011 (O&M) -6-

(a) call for such documents or information from the

trust or institution as he  thinks necessary in

order to satisfy himself about,— 

(i) the genuineness of activities of the trust or

institution; and 

(ii) the compliance of such requirements of any

other law for the time being in force by the trust

or institution as are material for the purpose of

achieving its objects,

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  as  required   under   sub-clause   (i)  of

clause (a) and compliance of the requirements

under sub-clause (ii) of the said clause, 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. 

(1A) All applications, pending before the Principal Chief

Commissioner or Chief Commissioner on which no order

ITA No.270 of 2011 (O&M) -7-

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) or clause (aa) or

clause (ab) of sub-section (1) of section 12A. 

(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 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.

(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— 

ITA No.270 of 2011 (O&M) -8-

(a) 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; or 

(b)   the   trust   or   institution   has   not   complied   with  the

requirement of any other law, as referred to in sub-clause

(ii) of clause (a) of sub-section (1), and the order, direction

or decree, by whatever name called, holding that such non-

compliance has occurred, has either not been disputed or

has attained finality, 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 that there

was a reasonable cause for the activities to be carried out in

the said manner. 

(5) Nothing contained in this section shall apply on or after

the 1st day of April, 2021.”

12. From plain reading of Section 12AA(3) of 1961 Act, it is

apparent that registration can be cancelled when the Commissioner  of

Income Tax  is satisfied that activities of Trust or Institution are not

genuine and are not being carried out in accordance with objects of Trust

or Institution as the case may be. The bare reading of Section 12AA(3) of

1961 Act, therefore, makes it mandatory for Commissioner of Income Tax

to conclude that the trust/institution is not carrying out its activities in line

with objects of the trust.

ITA No.270 of 2011 (O&M) -9-

13. In present case, the Commissioner  of Income Tax,  while

cancelling the registration under Section 12AA of 1961 Act vide order

dated 16.03.2010 (Annexure A-2), had recorded that (1) respondent-Trust

is generating surplus since 2002-2003 to 2007-2008 and (2) that the Trust

has not waived fee of large number of students as only fee of 56 students

was waived off out of 2901 students, which is 2% of total students

showing absence of any subsidy for the poor and needy.

14. On the other hand, case of respondent-Trust by way of reply

to show cause notice was that surplus so generated by it was being

ploughed back into educational infrastructure of the trust and therefore, it

was being used for educational purposes as per objects of respondent-

Trust. The Commissioner of Income Tax has no power to dictate the trust

in what manner it should use its funds. The activity of trust has to be in

line with the objects of society. There can be thousands of way in which

object of society can be achieved. One way is to grant waiver of fee to

students, another way to provide free books and uniform to the students

and yet another way can be by way of strengthening school infrastructure

by investing in laboratories, library or other infrastructure for providing

quality education. All the purposes would be in line with object of the

trust/society if are being conducted as such. Therefore, merely because

trust/society, has used its surplus money for strengthening educational

infrastructure and has not used the surplus money to waive off fee of

ITA No.270 of 2011 (O&M) -10-

students, it cannot be held that trust/society was not working in pursuance

of its activities.

15. In fact, in present case, Commissioner of Income Tax has

failed to find any deviation on the part of respondent-society from the

objects for which it was registered. There is no finding that trust/society

has generated surplus by indulging in any activity which is not as per its

object. The manner in which surplus money has been used cannot be

dictated by Commissioner of Income Tax but can only be adjudged in

accordance with objects of the society. However, there is no such finding

by Commissioner of Income Tax as to attract provisions of Section

12AA(3) of 1961 Act. Therefore, in present case, the sole ground on

which certificate under Section 12AA of 1961 Act was cancelled by

Commissioner of Income Tax is generation of surplus money.

16. The question whether mere generation of surplus money

would amount to violation of objects attracting cancellation of registration

is no more  res integra.  Hon’ble Supreme Court in  M/s. New Noble

Educational Society Vs. The Chief Commissioner of Income Tax 1

and Anr (supra) while concluding in paragraph 76 under Clause (b) had

held:-

“b. Where the objective of the institution appears to be

profit-oriented, such institutions would not be entitled to

approval under Section 10(23C) of the IT Act. At the same

time, where surplus accrues in a given year or set of years

ITA No.270 of 2011 (O&M) -11-

per se, it is not a bar, provided such surplus is generated in

the course of providing education or educational activities.”

17. Therefore, mere generation of surplus money, if the same is

in course of providing education or education activities or for object for

which registration under Section 12AA of 1961 Act has been accorded, in

that   case,   surplus   money   by   itself   cannot   be   a   ground   to   cancel

registration.   In   present   case,   there   is   total   absence   of   finding   by

Commissioner of Income Tax that respondent-Trust had generated surplus

money by indulging in activities other than objects for which it was

registered or that surplus amount was used for activities other than its

objects.

18. In fact, impugned order of learned Tribunal goes to show that

learned Tribunal had rightly concluded that no basis for which registration

can be cancelled under Section 12AA(3) of 1961 Act has been given by

Commissioner of Income Tax and mere generation of surplus money

cannot lead to the conclusion that Trust had not earned the same by

running activities as per its object. Learned Tribunal has rightly held that

this   needs   to   be   proved   with   material   on   record.   In Pinegrove

International Charitable Trust Vs. Union of India and Ors. (supra)

case also, it was held that generation of surplus by itself is not a ground

for cancellation of registration, therefore, the learned Tribunal had applied

the same. In  M/s. New Noble Educational Society Vs. The Chief

Commissioner of Income Tax I and Anr. (supra), it is held that surplus

amount   by   itself   would   not   result   in   a   conclusion   that

ITA No.270 of 2011 (O&M) -12-

society/trust/institution had deviated from its objects. Hon’ble Supreme

Court   in  Commissioner  of   Income  Tax  Vs.   Queens’  Educational

Society and Anr. (supra) [wherein judgment of this Court in Pinegrove

International Charitable Trust Vs. Union of India and Ors. (supra)

was approved], considered provisions of Section 10(23C) and not Section

12AA of 1961 Act. In M/s. New Noble Educational Society Vs. The

Chief Commissioner of Income Tax I and Anr (supra) also provisions

of Section 10(23C) were in question.

19. It was held by Hon’ble Supreme Court in M/s. New Noble

Educational Society Vs. The Chief Commissioner of Income Tax I and

Anr (supra) as under:-

“76.  The conclusions of this court are summarized as  

follows:

a.  It is held that the requirement of the charitable

institution,   society   or   trust   etc.,   to   ‘solely’

engage   itself   in   education   or   educational

activities, and  not engage in any  activity of

profit, means that such institutions cannot have

objects which are unrelated to education. In

other words, all objects of the society, trust etc.,

must relate to imparting  education or be in

relation to educational activities.

b.  Where the objective of the institution appears to

be profit-oriented, such institutions would not be

entitled to approval under Section 10(23C) of

the IT Act. At the same time, where surplus

ITA No.270 of 2011 (O&M) -13-

accrues in a given year or set of years per se, it

is not a bar, provided such surplus is generated

in   the   course   of   providing   education   or

educational activities.

c.  The seventh proviso to Section 10(23C), as well

as Section 11(4A) refer to profits which may be

‘incidentally’   generated   or   earned   by   the

charitable institution. In the present case, the

same  is  applicable  only  to  those   institutions

which   impart   education   or   are   engaged   in

activities connected to education.

d.  The reference to ‘business’ and ‘profits’ in the

seventh proviso to Section 10(23C) and Section

11(4A) merely means that the profits of business

which is ‘incidental’ to educational activity – as

explained in the earlier part of the judgment i.e.,

relating to education such as sale of text books,

providing school bus facilities, hostel facilities,

etc.

e.  The   reasoning   and   conclusions   in   American

Hotel (supra) and Queen’s Education Society

(supra)   so   far   as   they   pertain   to   the

interpretation of expression ‘solely’ are hereby

disapproved.   The   judgments   are   accordingly

overruled to that extent.

f.  While   considering   applications   for   approval

under Section 10(23C), the Commissioner or the

concerned authority as the case may be under

the second proviso is not bound to examine only

the objects of the institution. To ascertain the

ITA No.270 of 2011 (O&M) -14-

genuineness of the institution and the manner of

its   functioning,   the   Commissioner   or   other

authority is free to call for the audited accounts

or   other   such   documents   for   recording

satisfaction where the society, trust or institution

genuinely seeks to achieve the objects which it

professes. The observations made in American

Hotel (supra) suggest that the Commissioner

could   not   call   for  the   records   and   that  the

examination of such accounts would be at the

stage   of   assessment.   Whilst   that   reasoning

undoubtedly applies to newly set up charities,

trusts etc. the proviso under Section 10(23C) is

not confined to newly set up trusts – it also

applies to existing ones. The Commissioner or

other authority is not in any manner constrained

from   examining   accounts   and   other   related

documents to see the pattern of income and

expenditure.

g.  It is held that wherever registration of trust or

charities is obligatory under state or local laws,

the concerned trust, society, other institution

etc. seeking approval under Section 10(23C)

should also comply with provisions of such state

laws. This would enable the Commissioner or

concerned   authority   to   ascertain   the

genuineness   of   the   trust,   society   etc.   This

reasoning is reinforced by the recent insertion of

another proviso of Section 10(23C) with effect

from 01.04.2021.

ITA No.270 of 2011 (O&M) -15-

77.  In a knowledge based, information driven society, true

wealth is education- and access to it. Every social

order accommodates, and even cherishes, charitable

endeavour, since it is impelled by the desire to give

back, what one has taken or benefitted from society.

Our   Constitution   reflects   a   value   which   equates

education with charity. That it is to be treated as

neither   business,   trade,   nor   commerce,   has   been

declared   by   one   of   the   most   authoritative

pronouncements of this court in T.M.A Pai Foundation

(supra). The interpretation of education being the

‘sole’ object of every trust or organization which seeks

to propagate it, through the decision, accords with the

constitutional   understanding   and,   what   is   more,

maintains its pristine and unsullied nature”

20. Learned   counsel   for   appellant   had   argued   that   both   the

provisions, one under Section 10(23C) of 1961 Act and provisions under

Section 12AA of 1961 Act are different in their scope and applicability. We

are in agreement with contention raised by learned counsel for appellant

that scope of Section 10(23C) of 1961 Act and Section 12AA of 1961 Act in

its   applicability,   purpose,   manner   in   which   donations   are   exempted,

condition of exemption and registration process altogether are different.

Therefore, interpretation of Section 10(23C) of 1961 Act as made in M/s.

New Noble Educational Society Vs. The Chief Commissioner of Income

Tax 1 and Anr (supra) shall not be applicable per se in facts of present case

which is under Section 12AA of 1961 Act. The provisions of Section

10(23C)   of  1961 Act  are   narrow  in  nature  as  it  covers   university  or

ITA No.270 of 2011 (O&M) -16-

educational institutions existing solely for the purposes of profit as well as

hospital or other institutions for the reception and treatment of persons

suffering from illness or mental defectiveness or for the reception and

treatment of persons during convalescence or of persons requiring medical

attention or rehabilitation, existing solely for philanthropic purposes and not

for purposes of profit, if the aggregate annual receipts of the person from

such hospital or hospitals or institution or institutions do not exceed five

crore rupees.

21. Whereas provisions of Section 12AA of 1961 Act are wider and

includes all charitable purposes as defined under Section 2(15) of 1961 Act

and is available to trust or institution or society. Therefore, interpretation of

Section 10(23C) of 1961 Act cannot be read in place of provisions of Section

12AA of 1961 Act. The judgment of Hon’ble Supreme Court in M/s. New

Noble Educational Society Vs. The Chief Commissioner of Income Tax 1

and Anr. (supra) is applicable to the facts of the present case to a limited

extent   that   mere   surplus   income   would   not   result   in  conclusion   that

institution had not generated the same for the purpose for which it is

registered thus leading to cancellation of its registration.

22. Learned Tribunal has rightly concluded that no violation of

Section 12AA(3) of 1961 Act has been made by the respondent and mere

generation of surplus continuously would not result in assumption that

respondent had earned the same by violating its objects.

ITA No.270 of 2011 (O&M) -17-

23. Questions of law are thus answered in favour of respondent and

against the appellant in view of above discussion. No other argument was

addressed.

24. In view of above discussion, we do not find any merit in present

appeal and the same is accordingly dismissed.

25. Pending application(s), if any, stand disposed of.

     (LISA GILL) (PARMOD GOYAL)

                      JUDGE JUDGE

27.02.2026

Sunil Chander

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Uploaded on : 27.02.2026