Court News
ITAT Mumbai Upholds Deletion of Share Premium Addition: Verification of Investors Satisfied
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29 articles
Court News
ITAT Mumbai: Ancillary Software Support Not FTS, ₹482.7 Cr Tax Addition Dropped
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Court News
Section 54 Tax Relief: ITAT Says Delay in Property Registration Cannot Deny Exemption
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Court News
ITAT Rules: High Jewellery Tag Prices Are Sales Strategy, Not Tax Evasion
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Court News
ITAT Mumbai Grants Relief to Vodafone West: Roaming Charges Disallowance Deleted
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Court News
ITAT Mumbai Rules: Excess Repayment by Karta to HUF Is Capital Receipt, Not Taxable
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Court News
ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
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Court News
ITAT Mumbai Rules: Capital Gains on SAL & MHSL Shares Cannot Be Called Bogus Without Proof
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Court News
ITAT Mumbai Upholds Assessee’s 70:30 Expense Allocation Between Revenue and Capital Work-in-Progress
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ITAT Mumbai: No Section 69 Addition When Property Investment Explained from Foreign Salary Savings
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Court News
Preity Zinta Wins ₹10 Crore Tax Battle: ITAT Mumbai Flags Major Reassessment Flaw
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Court News
Mumbai ITAT Rules: WhatsApp Chats Not Valid Evidence Without Section 65B Certificate, Deletes ₹3.16 Crore Addition
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