Court News
Madras High Court: Directors Cannot Be Directly Targeted for GST Dues During Liquidation
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64 articles
Court News
Buying a House with Equity Gains: How Section 54F Helps Investors Save Tax
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Court News
Capital Gains and Dividends: How NRIs in Dubai Are Taxed on Indian Income
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Court News
Supreme Court’s Tiger Global Ruling Shakes Foreign Funds in India’s F&O Market
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Court News
ITAT Rules Leasing of Educational Infrastructure Taxable as Business Income, Not House Property
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Court News
Karnataka High Court Quashes GST Demand: Services to US Parent Held Outside India’s Tax Net
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Court News
GST Inspector Named in ₹100-Crore Scam: How Fake Firms Exploit Tax System
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Court News
ITAT Remands Section 69A Case: AO Faulted for Not Verifying Donors’ Creditworthiness
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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
Ignorance of Indian Tax Law Not a Valid Reason, Delhi High Court Rules; Rejects Canadian Citizen’s Plea to Accept Late ITR Filing
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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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