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Capital Gains of Spanish Investor Not Taxable in India under India–Spain DTAA: ITAT in Merrill Lynch Case
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Capital Gains Tax IndiaClear topic ×
10 articles
Court News
Sold Land for ₹3.21 Crore, Paid Zero Tax: ITAT Pune Ruling Redefines Section 54F Relief
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Court News
NSE IX Global Access App Opens Door for Indians to Invest in US Stocks: Tax Rules You Must Know
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Court News
Redeveloped Inherited Property: Tax Rules You Must Know Before Selling
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Court News
ITAT Mumbai Grants Rs 83 Lakh Capital Gains Tax Relief, Flags Jurisdiction Error by Tax Officer
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Court News
Supreme Court’s Tiger Global Ruling Sparks Tax Scrutiny of Foreign VC and PE Funds
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Court News
Selling Ancestral Property: Why April 1, 2001, Fair Value Matters for Capital Gains
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Court News
Bought an Under-Construction Flat? How Section 54 Helps You Save LTCG Tax
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Court News
Capital Gains Tax on Inherited Property: What Families Must Know Before Selling Homes in India
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Court News
New Tax Regime 2025: ₹60,000 Rebate Limited to Normal Income, Not Short-Term Capital Gains
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