Court News
ITAT Mumbai Says Stock Write-Down Cannot Be Disallowed Without Evidence, Remands Case for Fresh Hearing
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29 articles
Court News
ITAT Mumbai Grants Delta Air Lines Tax Exemption: Code-Sharing Revenues Covered Under India-USA DTAA Article 8
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Court News
ITAT Mumbai Rules Sterling Holidays Must Recognize Club Membership Fees Over Service Period, Not Entirely Upfront
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Court News
ITAT Mumbai Ends 6-Year Tax Battle: Flat, FDs Worth ₹69 Lakh Spark Landmark Ruling on Fair Tax Assessments
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Court News
Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
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