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Income Tax AssessmentClear topic ×

3 articles

ITAT Delhi Restricts Profit Estimate in Milk Trading Case to 5%, Rejects Arbitrary 20% Addition

Court News

ITAT Delhi Restricts Profit Estimate in Milk Trading Case to 5%, Rejects Arbitrary 20% Addition

4 Feb 2026Read article ↗

ITAT: Books Must Be Rejected Under Section 145(3) Before Adding Unexplained Cash, Deletes ₹64 Lakh Addition

Court News

ITAT: Books Must Be Rejected Under Section 145(3) Before Adding Unexplained Cash, Deletes ₹64 Lakh Addition

28 Dec 2025Read article ↗

Delhi High Court: Draft Income Tax Assessment Issued Post-Amalgamation Invalid, Fresh Action Allowed Against SMS India

Court News

Delhi High Court: Draft Income Tax Assessment Issued Post-Amalgamation Invalid, Fresh Action Allowed Against SMS India

20 Dec 2025Read article ↗