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Section 143(3)Clear topic ×

3 articles

PhysicsWallah’s Tax Relief: I-T Demand Cut, Appeal Filed

Court News

PhysicsWallah’s Tax Relief: I-T Demand Cut, Appeal Filed

17 Apr 2026Read article ↗

ITAT Quashes Income Tax Revision Against Mukul Rohatgi: PCIT Cannot Rely on AI Rental Yield Reports

Court News

ITAT Quashes Income Tax Revision Against Mukul Rohatgi: PCIT Cannot Rely on AI Rental Yield Reports

26 Feb 2026Read article ↗

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment

Court News

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment

13 Nov 2025Read article ↗