Court News
Kerala High Court Rules: Income from Public Religious and Charitable Trusts Not Eligible for Tax Exemption under Section 10(23BBA)
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Income Tax Act 1961Clear topic ×
57 articles
Court News
ITAT Mumbai: No Section 69 Addition When Property Investment Explained from Foreign Salary Savings
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Court News
Kerala High Court: Income Tax Appeals Cannot Be Dismissed Just for Non-Appearance of Assessee
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ITAT Kolkata: Purchases Valid When Books Accepted and Payments Made Through Banks
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Court News
Supreme Court Caps TDS on Foreign Remittances at 10%: Income Tax Act Cannot Override Global Tax Treaties
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Court News
Allahabad High Court Upholds AO’s Decision: ₹122.31 Lakh Cash Deposits Treated as Business Sales
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Court News
Hindu Undivided Family: Tax Benefits, Structure, and Compliance Under Income Tax Act, 1961
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Court News
Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
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Court News
Bombay High Court Warns Against Blind Use of AI in Tax Cases
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