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2 articles

ITAT Grants Relief to Charitable Trust: Section 12A and 80G Rejection Set Aside

Court News

ITAT Grants Relief to Charitable Trust: Section 12A and 80G Rejection Set Aside

10 Feb 2026Read article ↗

JK Ladakh High Court: ITAT Can Stay Cancellation of Charitable Registration Even Without Tax Demand

Court News

JK Ladakh High Court: ITAT Can Stay Cancellation of Charitable Registration Even Without Tax Demand

5 Jan 2026Read article ↗