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Section 145(3)Clear topic ×

2 articles

Supreme Court: Suspicion Not Enough for Tax Additions

Court News

Supreme Court: Suspicion Not Enough for Tax Additions

13 May 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 ↗