Court News
ITAT Quashes Income Tax Order Against Struck-Off Company, Calls It a Legal Nullity
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Tax Litigation IndiaClear topic ×
41 articles
Court News
NRI Wins Tax Relief in ₹66 Lakh Property Case: ITAT Rules TDS Payment Valid Despite No ITR Filing
Read article ↗
Court News
Share Valuation Must Follow Rule 11UA: Courts Stress Compliance in Isolated Transactions
Read article ↗
Court News
ITAT Bengaluru: Meals, Transport & Courier Costs Not Deductible In-House Property Transfer for NRIs
Read article ↗
Court News
Supreme Court Clarifies Tax Treatment of Non-Compete Fees: Revenue Expenditure, Not Capital
Read article ↗
Court News
Allahabad High Court Clarifies GST Notice Rules: IT Act Provisions Not Applicable
Read article ↗
Court News
ITAT: Books Must Be Rejected Under Section 145(3) Before Adding Unexplained Cash, Deletes ₹64 Lakh Addition
Read article ↗
Court News
ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition
Read article ↗
Court News
Section 54 Tax Relief: ITAT Says Delay in Property Registration Cannot Deny Exemption
Read article ↗
Court News
ESOP tax in India: Why the bill starts at exercise and smart ways to cut it
Read article ↗
Court News
ITAT Clarifies: Capital Loss Can Be Set Off Against Capital Gain Despite Different Tax Rates
Read article ↗
Court News
Kerala High Court: Income Tax Appeals Cannot Be Dismissed Just for Non-Appearance of Assessee
Read article ↗