Court News
A Surplus Is Not Profit Motive: Bombay High Court Restores Breach Candy Hospital's Tax Exemption for Two Decades
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Charitable TrustsClear topic ×
8 articles
Court News
Trust Formation in India: Legal Framework and Governance Challenges
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Court News
Trustees for Life, Religion as Eligibility: Legal Faultlines in Indian Trusts
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Court News
Kerala High Court Rules: Income from Public Religious and Charitable Trusts Not Eligible for Tax Exemption under Section 10(23BBA)
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Court News
ITAT: Trusts Giving Financial Aid to Students Eligible for Section 80G, Even for Studies Abroad
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Court News
ITAT: Trusts Giving Financial Aid to Students Eligible for Section 80G, Even for Studies Abroad
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Court News
ITAT Rules Ramkatha and Yagnas Are Welfare Activities, Not Religious Propagation, Grants Tax Exemption
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Court News
Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
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