Court News
Supreme Court Clarifies Section 36(1)(viii): ‘Derived From’ Means First-Degree Nexus, Rejects NCDC’s Deduction Claim
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Income Tax ActClear topic ×
133 articles
Court News
ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
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Court News
ESOPs at Concessional Price: Experts Clarifies Taxability Under Income-tax Act
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Court News
Supreme Court: Wrong Sanction Under Section 151 Invalidates Income Tax Reassessment Proceedings
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Court News
Karnataka High Court Quashes Income Tax Notices Against Actor Yash, Declares Him a ‘Searched Person’
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Court News
Kerala High Court Clarifies Section 263: Tribunal Cannot Add New Grounds Beyond Commissioner’s Order
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Court News
ITAT Ahmedabad: Assessment Order Invalid Without DVO Report, Property Valuation Additions Quashed
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Court News
ITAT Bangalore: Sales Commission to Directors’ Relatives Allowed When Services Proven, ₹35.38 Lakh Disallowance Deleted
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Court News
High Courts Clarify: Section 153C Cannot Be Triggered by Mere Observations Without Incriminating Material
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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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Court News
ITAT Upholds Jeweller’s Cash Sales on Demonetisation Day, Deletes Tax Addition
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Court News
Preity Zinta Wins ₹10 Crore Tax Battle: ITAT Mumbai Flags Major Reassessment Flaw
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