- (1.) This order shall dispose of ITA No. 701 of 2010 and ITA No. 189 of 2011, wherein the learned Income Tax Appellate Tribunal, Chandigarh (for short 'the Tribunal'), granting registration to the respondent under Section 12AA of the Income Tax Act, 1961 (for short 'the Act'), for carrying on its object of establishing educational Institutions.
(2.) The question raised in both the appeals is identical, but for the facility of reference, the facts are taken from ITA No. 701 of 2010.
(3.) The respondent-assessee applied for registration under Section 12A of the Act on 19.8.2008, after registration of the Society on 12.8.2008. The learned Commissioner of Income Tax, the competent authority to grant of registration, sought explanation from the respondent, as to why registration has been sought when it is still in the process of acquiring land; construction of building of educational Institution is yet to start; various other steps for raising the appropriate infrastructure have yet not been taken and that the approval of the All India Council for Technical Education has yet not been received.;