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Delhi ITAT Sets Evidentiary Standards in Black Money Act Ruling

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Delhi ITAT Ruling: No Penalty for Non-Filing if Income Disclosed

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Delhi ITAT Rules in Favor of UAE Taxpayer: No Income Escapement When TDS Already Deducted on ₹4 Crore Income

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Delhi ITAT Rules Farmhouse is a Residential House, Grants Section 54F Tax Relief

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ITAT Deletes Section 68 Additions on Penny Stock Gains, Says No Proof of Price Rigging Nexus

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Delhi ITAT Rules: Partners’ Business Expenses Are Tax-Deductible, Relief Granted to Former ICAI President Atul Gupta