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ITAT Delhi: Corpus Fund Received for Capital Expenditure Not Taxable If Trust Not Registered - (23 May 2017)

Delhi ITAT has held that corpus fund which is meant for specific purpose to meet out capital expenditure could not be part of annual receipts of educational institution, even if trust is not registered under section 12AA of Income Tax Act.

Tags : DELHI ITAT   CAPITAL EXPENDITURE  

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