Court News
Delhi High Court Restores GST Registration Cancelled Due to CA-Assessee Dispute and GSTR Default
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Taxpayer RightsClear topic ×
73 articles
Court News
Kerala High Court Clarifies Section 263: Tribunal Cannot Add New Grounds Beyond Commissioner’s Order
Read article ↗
Court News
ITAT Ahmedabad: Assessment Order Invalid Without DVO Report, Property Valuation Additions Quashed
Read article ↗
Court News
High Courts Clarify: Section 153C Cannot Be Triggered by Mere Observations Without Incriminating Material
Read article ↗
Court News
Haryana Tightens GST Audit Rules: Suo Moto Scrutiny Only with Clear Evidence
Read article ↗
Court News
Punjab & Haryana High Court: Re-Blocking ITC Beyond One Year Without New Evidence Is Illegal
Read article ↗
Court News
Kerala High Court: Income Tax Appeals Cannot Be Dismissed Just for Non-Appearance of Assessee
Read article ↗
Court News
ITAT Protects Differently Abled Taxpayer: Consultant’s Negligence Leads to 600-Day Delay, Tribunal Remands ₹1.85 Lakh Addition
Read article ↗
Court News
Preity Zinta Wins ₹10 Crore Tax Battle: ITAT Mumbai Flags Major Reassessment Flaw
Read article ↗
Court News
Madras High Court: Property Attachment Must End Once ITAT Order Final and Tax Dues Cleared
Read article ↗
Court News
Madras High Court Orders New PAN After Duplicate Allotment Damages Original Holder’s Credit Score
Read article ↗
Court News
Surat Chartered Accountants Drag CBDT to Gujarat High Court Over Income Tax Portal Failures
Read article ↗