Court News
ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition
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73 articles
Court News
ITAT Delhi: Company Entitled to TDS Credit Even if Income Taxed Elsewhere
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Court News
Madras High Court Quashes 11-Year-Old Tax Case: Time Limit Under Section 153(2A) Expired
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Court News
ITAT Rules: Depreciation on Genuine Fixed Assets Cannot Be Denied for Source Deficiency
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Jharkhand High Court: GST Refund Cannot Be Denied Without 15-Day Reply Time and Personal Hearing
Court News
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
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
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Court News
ITAT Bangalore Ruling Highlights: How Taxpayers Can Avoid Clerical Errors in ITR Filing
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Court News
ITAT Ruling: No Section 69C Additions on Property Deals Based on Unsigned Draft Agreements
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Court News
Allahabad High Court Rules GST Notices Cannot Be Deemed Served Only by Portal Upload
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Court News
Supreme Court: Wrong Sanction Under Section 151 Invalidates Income Tax Reassessment Proceedings
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Court News
Allahabad High Court Rules ITC Reversal Invalid When Supplier Was Registered and Paid GST
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