SC: Entities Involved in Trade Would Cease to be a Charitable Institution - (20 Oct 2022)
TRUSTS AND SOCIETIES
Supreme Court has ruled that any entity or institution involved in any trade or commerce under the guise of ‘general public utility’ will cease to be a ‘charitable institution’ and therefore, cannot claim tax exemption under the Income-Tax Act, 1961.
Tags : SUPREME COURT TRADE CHARITABLE INSTITUTION
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