Court News
ITAT Clarifies: Assessing Officers Cannot Use FMV for Capital Gains While Using Book Value for Business Profits
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Tax Tribunal RulingClear topic ×
5 articles
Court News
CESTAT Rules Windmills Not Immovable Property, Quashes Service Tax Demand on Sundaram Fasteners
Read article ↗
Court News
ITAT Rules Leasing of Educational Infrastructure Taxable as Business Income, Not House Property
Read article ↗
Court News
ITAT Delhi Rules: Overseas Property Investment Eligible for Capital Gains Exemption, Rs 40 Lakh Cash Credit Deleted
Read article ↗
Court News
ITAT: Schools Without Statutory Approval and Excessive Profits Not Eligible for Section 12A Tax Exemption
Read article ↗