Karnataka High Court
M/S Sitaram Jindal Foundation vs The Deputy Secretary on 23 January, 2026
Author: B M Shyam Prasad
Bench: B M Shyam Prasad
-1-
NC: 2026:KHC:4036
WP No. 39055 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 39055 OF 2025 (GM-RES)
BETWEEN:
M/S SITARAM JINDAL FOUNDATION
16TH KM, TUMKUR ROAD
JINDAL NAGAR, BENGALURU 560 073,
KARNATAKA.
NATURE OF BUSINESS CHARITABLE,
PROVIDING SCHOLARSHIPS TO
MERITORIOUS AND NEEDY
STUDENTS ACROSS INDIA
Digitally
signed by FOREIGN CONTRIBUTION
VANAMALA (REGULATION) ACT, 1976
N
Location:
REPRESENTED BY ITS TRUSTEE,
HIGH SRI. DHIRAJ SINGH,
COURT OF AGED ABOUT 49 YEARS,
KARNATAKA
S/O. SRI. OMPAL SINGH THAKUR,
...PETITIONER
(BY SRI. S PARTHASARATHI.,ADVOCATE A/W
SMT. JINITA CHATRJEE.,ADVOCATE)
-2-
NC: 2026:KHC:4036
WP No. 39055 of 2025
HC-KAR
AND:
1. THE DEPUTY SECRETARY
GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
FOREIGNERS DIVISION, (FCRA WING)
NATIONAL STADIUM,
NEAR PRAGATI MAIDAN
NEW DELHI-110001.
2. THE JOINT DIRECTOR
(FCRA)
GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS,
FOREIGNERS DIVISION, (FCRA WING)
MDCNS, INDIA GATE,
NEW DELHI-110 001.
...RESPONDENTS
(BY SRI. KUMAR M N.,ADVOCATE FOR R1 & R2)
THIS WP IS FILED UNDER ARTICLES 226 AND
227 OF CONSTITUTION OF INDIA PRAYING TO-
A) QUASHING THE NOTICE RECEIVED THROUGH
E-MAIL DATED 20.11.2025 ISSUED BY THE 1ST
RESPONDENT (ANNEXURE-H); B) DIRECTING THE
2ND RESPONDENT TO GRANT RENEWAL OF
REGISTRATION UNDER SECTION 16 OF THE ACT
DATED 29.08.2025 (ANNEXURE-G); C) ISSUE A
WRIT OF PROHIBITION RESTRAINING THE 1ST
RESPONDENT TO PROCEED FURTHER IN
PURSUANCE OF THE NOTICE RECEIVED THROUGH
E-MAIL DATED 20.11.2025 (ANNEXURE- H).
-3-
NC: 2026:KHC:4036
WP No. 39055 of 2025
HC-KAR
THIS PETITION, COMING ON FOR
PRELIMINARY HEARING, THIS DAY, ORDER WAS
MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
The petitioner is aggrieved by the Notice issued by the Deputy Secretary, Foreigners Division (FCRA Wing), Ministry of Home Affairs, Government of India, and the petitioner is informed by this impugned notice that, upon scrutiny, certain irregularities as enumerated in the notice are observed and that if the petitioner intends to compound the offence constituted by such irregularities may apply to the Ministry under Rule 21 of Foreign Contribution (Regulation) Rules 2011 [FCRR 2011] within 30 days of issuance of this notice.
-4-
NC: 2026:KHC:4036 WP No. 39055 of 2025 HC-KAR
2. Sri Kumar M.N., a learned Standing Counsel who is permitted to enter appearance for the first and second respondents accepting the Memo of Appearance filed, submits that the petitioner cannot have any objections with this communication because the petitioner's revision application has been allowed by the competent authority subject to the condition that if any foreign contribution is received or utilized during the intervening period without a valid registration, the relevant office must compound the offence before disposing of the revision application. Sri M. N. Kumar submits that the petitioner has not placed these circumstances or documents to support these circumstances before the competent authority.
3. Sri.S.Parthasarathi in refutal underscores the following.
-5-
NC: 2026:KHC:4036 WP No. 39055 of 2025 HC-KAR [a] The petitioner has not received any foreign contribution from the year 2017 till the renewal of the registration in the month of May 2025, and the amount in the petitioner's account is an accumulation from the investments made earlier or from other contributions.
[b] If the petitioner has not received any foreign contribution during the afore intervening period, the notice lacks jurisdiction.
4. This Court has considered these circumstances. If the petitioner has received any financial contribution during the relevant period, despite its protestation as aforesaid, an offence is constituted, and that could also be a cause for compounding under Rules 21 of FCRR 2011. There should be comprehensive proceedings for compounding instead of two separate proceedings. -6-
NC: 2026:KHC:4036 WP No. 39055 of 2025 HC-KAR As such, this Court is of the view that the Deputy Secretary, Ministry of Home Affairs, Foreigners Division [FCRA Wing], Government of India must first examine whether the petitioner could be justified in the stand as is presented before the petitioner can be called upon to file an application under Rule 21 of the FCRR 2011 and as such, the following:
ORDER The petition stands disposed of reserving liberty to the petitioner to file a representation with the competent authority [Foreigners' Division (FCRA Wing), Ministry of Home Affairs, Government of India within four [4] weeks from today along with the documents to substantiate its case that it has not received any foreign contributions during the relevant period observing that if the petitioner, in exercise of this liberty, files such representation and documents, the proceedings in terms of the -7- NC: 2026:KHC:4036 WP No. 39055 of 2025 HC-KAR impugned notice dated 20.11.2025 [Annexure- H] shall be deferred until there is such due consideration.
SD/-
(B M SHYAM PRASAD) JUDGE SA ct:sr