In a significant development, the Delhi High Court has intervened to grant respite to the Centre for Policy Research (CPR), a renowned public policy think tank, by staying the Income Tax department's decision to revoke its tax exemption status. The order was issued by a division bench comprising Justices Rajiv Shakdher and Girish Kathpalia. The court's decision is expected to safeguard CPR's ability to accept contributions from domestic donors.
The order, dated June 30, 2023, revoking CPR's tax exemption had raised concerns about its financial operations. The high court noted that the cancellation of CPR's registration would have far-reaching consequences, as it relies heavily on donations to support its research and initiatives. The court emphasized that CPR's inability to accept contributions might hinder its ongoing programs.
The bench highlighted the crucial role CPR plays in shaping public policy by conducting research on India's 21st-century challenges since its inception in 1973. The think tank, headed by Meenakshi Gopinath and with key members like Yamini Aiyar, Shyam Saran, and Shyam Divan on its governing board, serves as a vital platform for informed discussions and analysis.
The court's decision to grant a stay on the cancellation order stems from its recognition of CPR's reliance on donations to function effectively. The court instructed CPR to maintain detailed records of received contributions and contributors' information. These records, along with information on how contributions were utilized, are to be presented in the form of an affidavit before the court. Furthermore, the court directed CPR to ensure that the received contributions align with the organization's objectives.
The court underlined that public officials, including think tanks, should be prepared to handle criticism and controversy while maintaining their integrity and commitment to their roles. The case also involves allegations that CPR diverted funds for legal action rather than research, triggering the tax exemption cancellation.
The next hearing on the matter is scheduled for November 30, providing both parties with time to present their perspectives.
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