ITAT: Cess Received By Trust From Milk Societies, Not Voluntary; Can't Be Corpus Donation - (17 Oct 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Ahmedabad has held that the Cess received by a trust from the milk supplying societies, against the sales made by them to the Cooperative Milk Producers Union, cannot qualify as a "Corpus Donation" under the Income Tax Act, 1961, since they are not voluntary in nature.
Tags : INCOME TAX APPELLATE TRIBUNAL CESS CORPUS DONATION
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