Court News
A Surplus Is Not Profit Motive: Bombay High Court Restores Breach Candy Hospital's Tax Exemption for Two Decades
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48 articles
Court News
No Revised Return, No Fresh Claim in Section 264 Revision: Supreme Court Dismisses Housing Corporation's Appeals
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Court News
Power Subsidy Linked to Production Is Taxable Income: Supreme Court Applies the Purpose Test
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Court News
“The Crust and the Crumb”: Supreme Court Says a Settled Tax Case Cannot Be Reopened by an Assessing Officer
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Court News
ITAT Ruling: Wrong ITR Form Selection Leads to ₹26.69 Lakh Tax Demand
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Court News
ITAT Delhi Ruling: Reassessment Cannot Withhold Legitimate TDS Refunds
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Court News
Optimize Tech Freelance Income with Section 44ADA Tax Benefits
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Court News
Decoding ITAT Rulings on Spousal Transfers and Foreign Policies
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Court News
Delhi ITAT Ruling: No Penalty for Non-Filing if Income Disclosed
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Court News
ITAT Ruling: ESOP Repurchases as Long-Term Capital Gains
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Court News
Bombay High Court Enforces 90-Day Limit on ITAT Judgments
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Court News
Understanding Section 10(14)(i): Avoiding Penalties on Tax-Free Allowances
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