Court News
Supreme Court: Share Substitution in Amalgamation Taxable as Business Income Under Section 28
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Income Tax Act 1961Clear topic ×
57 articles
Court News
ITAT Mumbai Rules: No Profit in Intra-Group Sales, Not Liable for Commission Income
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Court News
ITAT Remands Section 69A Case: AO Faulted for Not Verifying Donors’ Creditworthiness
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Court News
Section 80D Tax Deduction: Can Senior Citizens Claim Dental Treatment Expenses?
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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
Gujarat High Court Quashes Faceless Tax Assessment: Assessee’s Bona Fide Error Cannot Deny Justice
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Court News
Bombay High Court: Sale of Mother’s Flat Reinvested in Multiple Homes Eligible for Section 54 Tax Exemption
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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
ITAT Delhi Orders Fresh Verification in Section 56(2) (viia) Share Valuation Dispute
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Court News
Patna High Court Rules: Taxpayer Not Required to Prove “Source of Source” Under Section 68
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Court News
ITAT: Books Must Be Rejected Under Section 145(3) Before Adding Unexplained Cash, Deletes ₹64 Lakh Addition
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Court News
ITAT Mumbai Upholds Deletion of Share Premium Addition: Verification of Investors Satisfied
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