R.B. Shreeram Religious & Charitable Trust v. CIT (SC)
233 ITR 53Supreme Court of India1998#6918 most cited
What is R.B. Shreeram Religious & Charitable Trust v. CIT (SC) authority for?
Voluntary contributions received by a public charitable or religious trust are considered income, unless specifically designated for its corpus. This income is deemed to be derived from property held under the trust.
16
judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2015 to 2018.
Also referred to as
R.B. Shreeram Religious & Charitable Trust v. CIT · voluntary contributions · charitable trust · religious trust · income · corpus · Section 12 · deemed income