Court News
Madras High Court Clarifies: Section 80IA and 80HHC Deductions Can Be Claimed Together, But Not Beyond 100% of Profits
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Income Tax JudgmentClear topic ×
5 articles
Court News
ITAT Rules: Salary Arrears of Deceased Cannot Be Taxed on Legal Heir’s Personal Income
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Court News
Madras High Court: Property Attachment Must End Once ITAT Order Final and Tax Dues Cleared
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Court News
Chhattisgarh High Court Rules Survey Statements Have No Evidentiary Value, Quashes Additions on Excess Stock and Cash
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Court News
ITAT Kolkata Rules: Gifts from Brother-in-Law Are Tax-Free Under Income Tax Act
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