Adarsh Kumar Goel, J.

1. The Commissioner of Income Tax, Ludhiana, has preferred this appeal under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal, Amritsar Bench, Amritsar, passed in I. T. A. Nos. 194 and 195 (ASR)/2006 on June 15, 2007, (with effect from April 1, 2002, and April 1, 2003) proposing to raise following substantial question of law:

Whether the honble Income Tax Appellate Tribunal is justified to declare the assessee as charitable institution entitled for registration under Section 12AA disregarding the fact that the activities of the institution are not of charitable nature and that the income of the assessee is not the income as described in Sections 11 and 12 of the Income Tax Act, 1961

2. The respondent is an improvement trust constituted under the provisions of the Punjab Town Improvement Trust Act, 1922. The principal object of the trust is to bring about improvement in the town by providing streets, housing facilities or making provision for drinking water, etc. The trust was earlier granted exemption under Section 10(20A). On account of the amendment dated April 1, 2003, the assessee applied for registration under Section 12A(b)(ii), which was declined. The Tribunal upheld the claim of the assessee and held that the activities of the trust were charitable. The finding recorded by the Tribunal is as hereunder:

A perusal of the above Section 22 of the Punjab Town Improvement Trust Act, 1922, shows that it empowers the trust, when the conditions prescribed in the said section are prevailing, to frame a general improvement scheme for the public utility of a local area or part thereof. It is in pursuance of this provision, that the assessee is undisputedly carrying on its activities. Sections 23 - 26 of the said Act provided for street schemes, development and expansion scheme, housing accommodation schemes and rehousing scheme. The activities of the assessee-trust are also in consonance with these statutory schemes. It is evident from this that the object of the assessee-trust is to provide benefit to the public with its local limits, rather than to itself. This apart, it is on record, that the same learned Commissioner of Income Tax who has passed the impugned order, has, on similar facts and circumstances, granted registration to the Improvement Trust, Jalandhar, vide order dated April 12/13, 2006, holding that the activities of that trust were with an object of general public utility. Similarly, registration was also granted to the Improvement Trust, Sangrur, and the Improvement Trust, Patiala.

3. We have heard learned Counsel for the parties and perused the record.

Learned counsel for the assessee has drawn our attention to the judgment of the honble apex court in the case of CIT v. Gujarat Maritime Board [2007] : 295 ITR 561 [LQ/SC/2007/1483] , wherein the question for consideration was the meaning to be assigned to the expression "any other object of general public utility" in Section 2(15) of the Act. It was held that the said expression includes all objects which promote welfare of general public. Gujarat Maritime Board, for development of minor ports in the State of Gujarat, was held to be a charitable institution.

4. Learned counsel for the assessee has also drawn our attention to a Division Bench judgment of this Court in the case of CIT v. Market Committee [2007] : 294 ITR 563 [LQ/PunjHC/2007/438] . It was held that even if the assessee was not a trust, if its objective was to promote general public interest, Section 2(15) of the Act was attracted and the assessee is entitled to registration under Section 12A of the Act.

5. It is not the case of the appellant-Commissioner of Income Tax that the assessee is not carrying on the activities of general welfare covered by the expression "any other object of general public utility" in Section 2(15) of the Act.

6. In view of the judgment of the honble Supreme Court in the case of Gujarat Maritime Board [2007] : 295 ITR 561 [LQ/SC/2007/1483] and the Division Bench judgment of this Court in the case of Market Committee [2007] : 294 ITR 563 [LQ/PunjHC/2007/438] , we are of the view that the question sought to be raised is covered against the Revenue.

7. The appeal is accordingly dismissed.