Court News
No Evidence, No Reopening: Apex Court Protects Non-Resident GE Firms
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Section 148Clear topic ×
18 articles
Court News
Supreme Court Declares Reassessment Notices Beyond Six-Year Limit Invalid
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Court News
Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion
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Court News
Gujarat High Court Rules Faceless Scheme Not Applicable to Section 148 Notices
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Court News
Delhi High Court Quashes Income Tax Reassessment: No Evidence of Loan or Advance Transactions Found
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Court News
Delhi High Court Declares Reassessment Notice Time-Barred: Portal Glitch Cannot Extend Limitation Period
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