Court News
Meesho Faces ₹1,500 Crore Tax Demand: To Challenge Income Tax Order
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Tax Litigation IndiaClear topic ×
41 articles
Court News
Allahabad High Court Flags Risk of Malpractices in Temporary ID System for GST Appeals
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Court News
ITAT Rules Assessee Not Required to Prove “Source of Source” When Loan Repaid via Bank
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Court News
ITAT Pune Rules in Favor of Taxpayer: Rs 91.45 Lakh Capital Gains Deduction Restored
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Court News
Rajasthan High Court Quashes 9-Year-Old Service Tax Demand
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Court News
Supreme Court to Examine Condonation of 30-Month ITR Delay
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Court News
CESTAT Rules Service Tax Penalty under Section 78 Unsustainable When Liability Was Unclear
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Court News
AP High Court Quashes Combined GST Notice Against Uber India, Orders Separate Notices for Each Financial Year
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Court News
Allahabad High Court Grants Bail to Chinese National in CGST Case, Says Economic Offences Don’t Automatically Justify Prolonged Custody
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Court News
ITAT Delhi Deletes Transfer Pricing Adjustment, Rejects Ad-Hoc Benchmarking by TPO
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Court News
ITAT Ahmedabad Rules: No Deemed Rent for Vacant Flats if Genuine Efforts Made
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Court News
Supreme Court Upholds Odisha Entry Tax Act, Dismisses Tata Sponge Iron’s Challenge
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