Court News
Buying a House with Equity Gains: How Section 54F Helps Investors Save Tax
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Capital Gains TaxClear topic ×
53 articles
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
Supreme Court Rules Flipkart Stake Sale Taxable: Tiger Global Faces ₹14,500 Crore Blow
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Court News
Residential Status Under Scrutiny: ITAT Ruling on Founder Exit Sparks Debate on NRI Tax Rules
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Court News
ITAT Rejects Binny Bansal’s Non-Resident Status Claim
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Court News
India Plans Tax Exemption on Equity Gains for Sovereign Wealth Funds to Boost Foreign Investment
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Court News
Budget 2026: Fixing Section 87A Rebate Gap Could Boost Relief for Small Taxpayers with Capital Gains
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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
Section 54 Tax Relief: ITAT Says Delay in Property Registration Cannot Deny Exemption
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Court News
ITAT Clarifies Section 54F: Owning Multiple Houses Blocks Capital Gains Exemption
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Court News
Can home loan interest reduce capital gains tax under India’s new tax regime?
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