Court News
Budget 2026: Buybacks to Be Taxed as Capital Gains, Ending Company-Level Tax
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Income Tax ActClear topic ×
133 articles
Court News
Supreme Court Quashes HC Order on CBDT Software Changes for TDS Relief
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Court News
ITAT Ahmedabad Rules: No Deemed Rent for Vacant Flats if Genuine Efforts Made
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Court News
ITAT Delhi Allows Section 54F Deduction Despite Builder’s Delay in Possession
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Court News
TDS on Real Estate Brokerage: What Sellers and Brokers Must Know Before Payment
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Court News
Delhi High Court Rules: Employees Cannot Be Denied TDS Credit Due to Employer’s Default
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Court News
Delhi High Court Orders Release of Seized Jewellery, Cash After Family Agrees to Pay ₹25 Crore Advance Tax
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Court News
Calcutta High Court Quashes IT Order: No Opportunity to Furnish Documents Violates Natural Justice
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Court News
Buying a House with Equity Gains: How Section 54F Helps Investors Save Tax
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Court News
Gifting Money to NRIs: Understanding Tax Rules and How to Stay Compliant
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Court News
Save Big on Home Loans: Experts Clarifies IT Rules on Prepayment, Tax Benefits Under Sections 80C and 24(b)
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Court News
How to Save Over ₹2 Lakh in Tax Beyond Section 80C
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