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ITAT: No Addition Towards Anonymous Deduction if Identity of Donors is Established - (19 Jul 2022)

DIRECT TAXATION

Income Tax Appellant Tribunal (ITAT), Visakhapatnam Bench has held that if the identity of donors is established under Section 115BBC of Income-Tax Act, 1961, money received cannot be considered as anonymous donations.

Tags : ITAT   DONATION   IDENTITY  

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