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Delhi HC: No Affect on Charitable Trust’s Status for Making Payments for Services by Related Party - (25 Apr 2025)

DIRECT TAXATION

Delhi High Court has observed that the status of a charitable trust shall not be affected by citing violation of Section 13 of the Income Tax Act, 1961 merely on the ground that the trust made reasonable payments for services rendered by a related party.

Tags : DELHI HIGH COURT   CHARITABLE TRUST   RELATED PARTY  

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