Court News
ITAT Ruling: Landlord Wins Relief as Co-Tenants’ Bank Records Prove Rent Payment
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49 articles
Court News
ITAT Rules Offshore Supply of Equipment and Designs Not Taxable in India
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Court News
JK Ladakh High Court: ITAT Can Stay Cancellation of Charitable Registration Even Without Tax Demand
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Court News
ITAT Rules Rental Income from Trailers and Exhibition Space is Business Income, Not House Property
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Court News
ITAT Ruling: No Section 69C Additions on Property Deals Based on Unsigned Draft Agreements
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Court News
Kerala High Court Clarifies Section 263: Tribunal Cannot Add New Grounds Beyond Commissioner’s Order
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Court News
ITAT: Trusts Giving Financial Aid to Students Eligible for Section 80G, Even for Studies Abroad
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Court News
ITAT Slams Sexist Assumptions in Tax Order, Upholds Women’s Expertise in Business Commission Case
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Court News
ITAT: Trusts Giving Financial Aid to Students Eligible for Section 80G, Even for Studies Abroad
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Court News
ITAT Rules Ramkatha and Yagnas Are Welfare Activities, Not Religious Propagation, Grants Tax Exemption
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Court News
ITAT Protects Differently Abled Taxpayer: Consultant’s Negligence Leads to 600-Day Delay, Tribunal Remands ₹1.85 Lakh Addition
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Court News
ITAT Upholds Jeweller’s Cash Sales on Demonetisation Day, Deletes Tax Addition
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