Court News
ITAT Delhi Ruling: Reassessment Cannot Withhold Legitimate TDS Refunds
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4 articles
Court News
Delhi ITAT Ruling: No Penalty for Non-Filing if Income Disclosed
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Court News
ITAT Delhi Clears the Air: Real Estate Firms Not Shell Entities for Low Early Profits
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Court News
Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
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