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ITAT, Mumbai: Corpus Donations Received by Trust Not Taxable, Even If Trust Is unregistered - (18 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Mumbai has held that the corpus donations received by a Trust for a specific purpose are not taxable, even if the Trust is unregistered under Section 12 A of the Income Tax Act, 1961 since they are in the nature of a capital receipt.

Tags : INCOME TAX APPELLATE TRIBUNAL   SECTION 12 A OF THE INCOME TAX ACT   1961   CAPITAL RECEIPT  

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