Court News
NRE vs NRO: FEMA Rules, RBI Regulations, and Tax Implications for NRI Mutual Fund Investors
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Income Tax ActClear topic ×
133 articles
Court News
Delhi High Court: Draft Income Tax Assessment Issued Post-Amalgamation Invalid, Fresh Action Allowed Against SMS India
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Court News
Madras High Court Clarifies: Section 80IA and 80HHC Deductions Can Be Claimed Together, But Not Beyond 100% of Profits
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Court News
Delhi High Court: Draft Income Tax Assessment Issued Post-Amalgamation Invalid, Fresh Action Allowed Against SMS India
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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
Cash Transactions Between Husband and Wife May Trigger Income Tax Notice: What You Must Know
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ITAT Mumbai Rules: Excess Repayment by Karta to HUF Is Capital Receipt, Not Taxable
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Capital Gains and Gifting in India: What Taxpayers Must Know to Avoid Surprises
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ITAT Ruling: No Section 69C Additions on Property Deals Based on Unsigned Draft Agreements
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ITAT Clarifies: Capital Loss Can Be Set Off Against Capital Gain Despite Different Tax Rates
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ITAT Hyderabad Rules Severance Pay is Taxable: How Employees Can Avoid Costly Tax Mistakes
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ITAT Kolkata Protects Employee: No Tax Burden if Employer Fails to Deposit TDS
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