Court News
VDIS Declaration Does Not Bar Income Tax Scrutiny, Rules Madhya Pradesh High Court
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71 articles
Court News
Budget 2026 Must Fix Harsh Penalties and Faceless Appeals in India’s New Tax Law
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Court News
Delhi High Court Quashes ₹50 Crore Tax Reassessment Against MakeMyTrip Over Vague Section 148A Notices
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Can father and son both have separate HUFs and file ITRs? What the law says, how to do it, and common tax traps
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Court News
Income Tax Department Issues ‘Nudge’ Alerts: What Taxpayers Must Know About ITR–AIS Mismatches and High-Value Transactions
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CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
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Capital Gains and Gifting in India: What Taxpayers Must Know to Avoid Surprises
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ITAT Kolkata Protects Employee: No Tax Burden if Employer Fails to Deposit TDS
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Supreme Court Upholds 100% GST Penalty for Wilful Suppression: AP High Court Order Confirmed
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Court News
Delhi ITAT Rules in Favor of UAE Taxpayer: No Income Escapement When TDS Already Deducted on ₹4 Crore Income
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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
ITAT: Trusts Giving Financial Aid to Students Eligible for Section 80G, Even for Studies Abroad
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