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Accommodation EntriesClear topic ×

2 articles

Reopening Based on a Search That Exposed Accommodation-Entry Operators Was Valid: Delhi High Court Overturns ITAT’s ‘Borrowed Satisfaction’ Ruling

Court News

Reopening Based on a Search That Exposed Accommodation-Entry Operators Was Valid: Delhi High Court Overturns ITAT’s ‘Borrowed Satisfaction’ Ruling

10 Nov 2026Read article ↗

ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation

Court News

ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation

13 Dec 2025Read article ↗