Court News
Budget 2026: New Income Tax Act Brings Major Changes in Deductions, Exemptions, and Capital Gains Rules for Taxpayers
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Tax Compliance IndiaClear topic ×
25 articles
Court News
Gold Rules in India: How Much Jewellery Families Can Keep Without Proof and What Penalties Apply
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Court News
Yes Bank’s ₹345 Crore Tax Refund Brings Spotlight on Income Tax Refund Rules for Individuals and Corporates
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Court News
Ignorance of Indian Tax Law Not a Valid Reason, Delhi High Court Rules; Rejects Canadian Citizen’s Plea to Accept Late ITR Filing
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Court News
Got an Income Tax Notice? Reasons, Legal Steps, and How to Respond Under IT Act
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Court News
Delhi High Court: 20% Pre-Deposit Not Mandatory for Stay of Tax Demand, AO Must Use Discretion
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Court News
ESOP Tax Trouble: Why MNC Employees Face Legal Risks and How to Stay Compliant
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Court News
Income Tax Dept Tracks High-Value Deals: Know the Laws Before You Spend Big Without Filing ITR
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Court News
Cash Transactions Between Husband and Wife May Trigger Income Tax Notice: What You Must Know
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Court News
ITAT Delhi Rules in Favor of UAE-Based Taxpayer: No Penalty for Not Filing ITR When TDS Already Deducted
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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 Bangalore Ruling Highlights: How Taxpayers Can Avoid Clerical Errors in ITR Filing
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