Court News
Hitachi Energy India Faces ₹9.92 Crore GST Demand Over TDS-GST Return Mismatch
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64 articles
Court News
Allahabad High Court Rules GST Notices Cannot Be Deemed Served Only by Portal Upload
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Court News
ITAT Mumbai Upholds Assessee’s 70:30 Expense Allocation Between Revenue and Capital Work-in-Progress
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Court News
Delhi High Court Restores GST Registration Cancelled Due to CA-Assessee Dispute and GSTR Default
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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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Court News
CESTAT Rules 999-Year Lease Is Permanent Transfer, No Service Tax on One-Time Premium
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Court News
Delhi High Court: GST Bank Account Attachment Lapses After One Year, Orders Release with ₹10 Lakh Minimum Balance
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ITAT: Schools Without Statutory Approval and Excessive Profits Not Eligible for Section 12A Tax Exemption
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Court News
Karnataka High Court Orders Refund of ₹10 Crore, Rules DRC-03 Payments During GST Search Not Voluntary
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Court News
ITAT Ahmedabad Rules: Calculation Error in Section 54F Exemption Not Tax Misreporting
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Court News
Bombay High Court: Crocin Trademark Sale to UK Firm Is Export, Exempt from Maharashtra Sales Tax
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Court News
ITAT Rules: Purchases Backed by E-Way Bills Are Genuine, Not Bogus
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