Court News
JK Ladakh High Court: ITAT Can Stay Cancellation of Charitable Registration Even Without Tax Demand
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74 articles
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
Karnataka High Court Rules: No GST on Liquidated Damages, Orders ₹5 Crore Refund
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Court News
ITAT Delhi Orders Fresh Verification in Section 56(2) (viia) Share Valuation Dispute
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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
Bombay High Court: GST Clearance Certificate Must Come from Department, Not Chartered Accountant, in Service Tenders
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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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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 Rental Income from Trailers and Exhibition Space is Business Income, Not House Property
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Court News
ITAT Rules Stock-in-Trade Investments Must Be Excluded in Section 14A Disallowance
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Court News
ITAT Rules: Depreciation on Genuine Fixed Assets Cannot Be Denied for Source Deficiency
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