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ITAT, Mumbai: Incidental Activities of Trust of Charitable Purpose Not Commercial Activities - (06 Apr 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has held that where the purpose of the trust is relief to poor, education, or medical relief, the other activities carried on by the Trust in furtherance of its common objective shall not be deemed as a commercial activity for the purpose of granting tax benefits to such entities under the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   INCIDENTAL ACTIVITIES OF TRUST OF CHARITABLE PURPOSE  

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