Delhi High Court: Exemption can be Claimed by Assessee for Organising Spiritual Lectures - (05 Dec 2019)
DIRECT TAXATION
Delhi High Court has ruled that the religious institutions are also engaged in charitable activities which are very much part of religious activities and such activities along with organising spiritual lectures are held to be religious. Therefore the Assessee cannot be denied the benefit of exemption since no personal benefit has arisen out of these lectures.
Tags : DELHI HIGH COURT EXEMPTION
Share : 
|