Court News
Delhi High Court Rules: Employees Cannot Be Denied TDS Credit Due to Employer’s Default
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73 articles
Court News
Delhi High Court Orders Release of Seized Jewellery, Cash After Family Agrees to Pay ₹25 Crore Advance Tax
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Court News
Calcutta High Court Quashes IT Order: No Opportunity to Furnish Documents Violates Natural Justice
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Court News
Delhi High Court Quashes Income Tax Notices Against NDTV Founders, Calls Them Arbitrary
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Court News
High Court Rules: Taxpayers Can Correct Bona Fide Errors in GST Returns Without Penalty
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Court News
Tripura High Court Rules ITC Cannot Be Denied to Bona Fide Purchasers Despite Supplier Default
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Andhra Pradesh High Court: ITC Reversal Invalid After GST Registration Restoration
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Court News
ITAT Chandigarh Rules Section 269SS Not Applicable to One-Time Cash Sale Payments
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Court News
ITAT Remands Section 69A Case: AO Faulted for Not Verifying Donors’ Creditworthiness
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Court News
Budget 2026 Must Fix Harsh Penalties and Faceless Appeals in India’s New Tax Law
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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
Old Income Tax Demands Resurface Online: What Rules Say and How Taxpayers Can Respond
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