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Delhi HC: Scholarship by Hamdard Foundation Eligible for Exemption Under Income Tax Act - (12 Apr 2022)

DIRECT TAXATION

Delhi High Court has upheld the factual findings that the merit-cum scholarship/financial assistance provided by Hamdard National Foundation was not confined to students of a particular religious community, and exemption under Section 11 of Income Tax Act, 1961 can’t be denied to it.

Tags : DELHI HIGH COURT   FACTUAL FINDINGS   MERIT-CUM SCHOLARSHIP   FINANCIAL ASSISTANCE   HAMDARD NATIONAL FOUNDATION   SECTION 11 OF INCOME TAX ACT   1961  

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