Court News
Section 54 Tax Relief: ITAT Says Delay in Property Registration Cannot Deny Exemption
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
ITAT JudgmentClear topic ×
21 articles
Court News
ITAT Rules: High Jewellery Tag Prices Are Sales Strategy, Not Tax Evasion
Read article ↗
Court News
ITAT Ruling: No Section 69C Additions on Property Deals Based on Unsigned Draft Agreements
Read article ↗
Court News
ITAT Clarifies: Capital Loss Can Be Set Off Against Capital Gain Despite Different Tax Rates
Read article ↗
Court News
ITAT Kolkata Protects Employee: No Tax Burden if Employer Fails to Deposit TDS
Read article ↗
Court News
ITAT Quashes AY 2013–14 Reopening: Old Limitation Law Prevails Over New 10-Year Rule
Read article ↗
Court News
ITAT Rules CA’s Defective Valuation Certificate Invalid, Upholds Tax on Excess Share Premium Under Section 56(2) (viib)
Read article ↗
Court News
ITAT: Schools Without Statutory Approval and Excessive Profits Not Eligible for Section 12A Tax Exemption
Read article ↗
Court News
ITAT Deletes Section 68 Additions on Penny Stock Gains, Says No Proof of Price Rigging Nexus
Read article ↗