ITAT Delhi Orders Withdrawal of Tax Exemption to Congress-Controlled Young Indian - (18 Nov 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has ruled that the withdrawal of income tax exemption to Young Indian, an entity controlled by Congress president Sonia Gandhi, her family and others, by the tax department is correct and that it cannot be called a charitable organisation.
Tags : ITAT DELHI YOUNG INDIA
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