Court News
Ignorance of Indian Tax Law Not a Valid Reason, Delhi High Court Rules; Rejects Canadian Citizen’s Plea to Accept Late ITR Filing
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Income Tax ActClear topic ×
133 articles
Court News
ITAT Bengaluru: Meals, Transport & Courier Costs Not Deductible In-House Property Transfer for NRIs
Read article ↗
Court News
Delhi High Court Quashes ₹50 Crore Tax Reassessment Against MakeMyTrip Over Vague Section 148A Notices
Read article ↗
Court News
Delhi High Court: 20% Pre-Deposit Not Mandatory for Stay of Tax Demand, AO Must Use Discretion
Read article ↗
Court News
Supreme Court Clarifies Tax Treatment of Non-Compete Fees: Revenue Expenditure, Not Capital
Read article ↗
Court News
ITAT Fixes 8% Tax Rate on Unexplained Cash in Alleged Accommodation Entry Business
Read article ↗
Court News
ITAT Delhi: Company Entitled to TDS Credit Even if Income Taxed Elsewhere
Read article ↗
Court News
Madras High Court Quashes 11-Year-Old Tax Case: Time Limit Under Section 153(2A) Expired
Read article ↗
Court News
ITAT Mumbai: Ancillary Software Support Not FTS, ₹482.7 Cr Tax Addition Dropped
Read article ↗
Court News
ITAT Rules Rental Income from Trailers and Exhibition Space is Business Income, Not House Property
Read article ↗
Court News
Punjab & Haryana High Court Upholds Transfer of Tax Assessment Jurisdiction to Goa
Read article ↗
Court News
Section 54 Tax Relief: ITAT Says Delay in Property Registration Cannot Deny Exemption
Read article ↗