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Allahabad HC: Activity of Running Hostel by Charitable Institution Not Separate Business - (05 Jul 2021)

DIRECT TAXATION

Allahabad High Court has held that the activity of running hostel by a charitable institution engaged in the business of imparting education is not a separate business activity and as such the surplus income cannot be treated as profit or gains arising out of a separate business or commercial activity.

Tags : ALLAHABAD HIGH COURT   ACTIVITY OF RUNNING HOSTEL BY CHARITABLE INSTITUTION  

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