Court News
ITAT Pune Remands ₹75.33 Lakh Addition: Stamp Duty vs Ready Reckoner Value Confusion in Property Sale
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Income Tax ActClear topic ×
133 articles
Court News
Madras High Court: Property Attachment Must End Once ITAT Order Final and Tax Dues Cleared
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Court News
Delhi ITAT Rules Farmhouse is a Residential House, Grants Section 54F Tax Relief
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Court News
ITAT Rules CA’s Defective Valuation Certificate Invalid, Upholds Tax on Excess Share Premium Under Section 56(2) (viib)
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Court News
ITAT Deletes Section 68 Additions on Penny Stock Gains, Says No Proof of Price Rigging Nexus
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Court News
Kerala High Court Halts Tax Recovery, Directs Income Tax Authority to Decide Stay Petition in Two Months
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Court News
Gujarat High Court Grants Relief to 82-Year-Old Woman in Income Tax Case
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Court News
Delhi ITAT Rules: Partners’ Business Expenses Are Tax-Deductible, Relief Granted to Former ICAI President Atul Gupta
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Court News
Delhi High Court Declares Reassessment Notice Time-Barred: Portal Glitch Cannot Extend Limitation Period
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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
Punjab & Haryana High Court Limits Legal Heirs’ Tax Liability, Quashes Attachment of Property
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Court News
ITAT Rules Capital Gains Must Reflect Real Sale Value, Quashes Section 263 Revision Orders
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