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Burden of Proof Tax LawClear topic ×

2 articles

ITAT Rules Assessee Not Required to Prove “Source of Source” When Loan Repaid via Bank

Court News

ITAT Rules Assessee Not Required to Prove “Source of Source” When Loan Repaid via Bank

2 Mar 2026Read article ↗

CESTAT Rules Unauthenticated Electronic Data Cannot Prove Clandestine Removal

Court News

CESTAT Rules Unauthenticated Electronic Data Cannot Prove Clandestine Removal

19 Feb 2026Read article ↗