ITAT Pune: Deities Are Assessable According to Tax Rates Applicable to Individuals - (20 Jun 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT Pune) has held that the tax rates applicable to individuals are also applicable to deities under the Income Tax Act, 1961. The Tribunal noted that the trust has been created in the year 1968 and as per the trust deed, the entire income is to be used for the upkeep of Deity.
Tags : ITAT PUNE DEITIES
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