ITAT, Cochin Denies Tax Exemption to Trust on Micro Finance Activity - (12 Mar 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Cochin has held that micro finance activity cannot be treated as charitable in nature for the purpose of allowing tax exemptions to a Trust under the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL MICRO FINANCE ACTIVITY
Share : 
|