Court News
Delhi High Court Quashes ₹50 Crore Tax Reassessment Against MakeMyTrip Over Vague Section 148A Notices
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64 articles
Court News
High Court Clarifies GST Law: Personal Hearing Details Must Be Clearly Communicated Before Adverse Orders
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Court News
ITAT Fixes 8% Tax Rate on Unexplained Cash in Alleged Accommodation Entry Business
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Court News
Allahabad High Court Clarifies GST Notice Rules: IT Act Provisions Not Applicable
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Court News
Delhi High Court to Decide if Customs Can Recover IGST Refunds Already Granted by GST Authorities
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Court News
ITAT Mumbai Upholds Deletion of Share Premium Addition: Verification of Investors Satisfied
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Court News
ITAT Delhi: Company Entitled to TDS Credit Even if Income Taxed Elsewhere
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Jharkhand High Court: GST Refund Cannot Be Denied Without 15-Day Reply Time and Personal Hearing
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Jharkhand High Court: GST Refund Cannot Be Denied Without 15-Day Reply Time and Personal Hearing
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Court News
Calcutta High Court: Medical Grounds Can Justify Delay in GST Appeals Beyond Statutory Limit
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Court News
ITAT Rules: High Jewellery Tag Prices Are Sales Strategy, Not Tax Evasion
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Court News
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
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Court News
ITAT Ruling: No Section 69C Additions on Property Deals Based on Unsigned Draft Agreements
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