Court News
ICAI Suspends Chartered Accountant for Three Months Over Income Tax Refund Fraud
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26 articles
Court News
ITAT Quashes Penalty on Axis Bank: Bona Fide Lease Rental Claim Under AS-19 Not Grounds for Tax Levy
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Court News
Delhi High Court Upholds ICAI Action Against CA for Concealing Liabilities and Asset Ever-Greening
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Court News
ICAI Makes E-Diary Mandatory for CA Students From 2026: A Step Towards Digital Accounting Future
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Court News
Indian Chartered Accountants Transform into AI-Powered Financial Strategists: A New Era in Business Advisory
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Court News
ICAI Clarifies: Chartered Accountants Not Liable for Misconduct Simply for Differing Opinions
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Court News
Future-Ready Chartered Accountants: Skills Needed for FinTech, M&A and Global Finance
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Court News
ICAI Allows CA Firms to Advertise: A Game-Changer for Young Chartered Accountants and Emerging Practices
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Court News
ICAI Warns: Failure to Communicate with Previous Auditor is Professional Misconduct
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Court News
ICAI Clears Chartered Accountant in DIR-12 Certification Case Involving Foreign National Director
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Court News
ICAI Finds Chartered Accountant Guilty of Misconduct in NBFC Audit Linked to Loan App Scam
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Court News
ICAI Clears Chartered Accountants in ₹849 Crore Remittance Case: No Lapse in Form 15CB Certification
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