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Corporate Tax IndiaClear topic ×

5 articles

Supreme Court Rules Coursera Income Not Taxable Under India-US DTAA

Key Wills Judgement

Supreme Court Rules Coursera Income Not Taxable Under India-US DTAA

4 Apr 2026Read article ↗

CESTAT Quashes Service Tax Demand Against IBM India: Warranty Reimbursements Not Taxable

Court News

CESTAT Quashes Service Tax Demand Against IBM India: Warranty Reimbursements Not Taxable

17 Mar 2026Read article ↗

ITAT Rules in Favor of Dream11 Parent: Advance Tax Delay Based on Payment Date, Not Credit Date

Court News

ITAT Rules in Favor of Dream11 Parent: Advance Tax Delay Based on Payment Date, Not Credit Date

12 Feb 2026Read article ↗

India Issues Tax Notices to Foreign Digital Firms Over Permanent Establishment Dispute

Court News

India Issues Tax Notices to Foreign Digital Firms Over Permanent Establishment Dispute

17 Jan 2026Read article ↗

Supreme Court Caps TDS on Foreign Remittances at 10%: Income Tax Act Cannot Override Global Tax Treaties

Court News

Supreme Court Caps TDS on Foreign Remittances at 10%: Income Tax Act Cannot Override Global Tax Treaties

28 Nov 2025Read article ↗