Court News
ITAT Grants Relief to Charitable Trust: Section 12A and 80G Rejection Set Aside
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Section 12AClear topic ×
4 articles
Court News
Supreme Court Clarifies Section 12A: Pre-Institution Mediation Mandatory, But Rejection of Suits Applies Prospectively
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Court News
Supreme Court Mandates Pre-Litigation Mediation: Patil Automation vs Rakheja Engineers Case Redefines Commercial Disputes in India
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Court News
JK Ladakh High Court: ITAT Can Stay Cancellation of Charitable Registration Even Without Tax Demand
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