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Navigating India's Corporate Taxation: Direct and Indirect Taxes Explained
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Corporate TaxationClear topic ×
18 articles
Court News
Income Tax Act 2025 Removes One-Time Capital Gains Set-Off: What It Means for Your Tax Bill
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Court News
Budget 2026: Buybacks to Be Taxed as Capital Gains, Ending Company-Level Tax
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Yes Bank ESOP Allotment: Understanding Employee Stock Options and Tax Implications Before Selling
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ITAT Quashes Penalty on Axis Bank: Bona Fide Lease Rental Claim Under AS-19 Not Grounds for Tax Levy
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Court News
ITAT Quashes Income Tax Order Against Struck-Off Company, Calls It a Legal Nullity
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Court News
Hindustan Unilever Faces ₹1,560 Crore Tax Demand: What It Means for Investors and FMCG Sector
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Karnataka High Court Quashes GST Demand: Services to US Parent Held Outside India’s Tax Net
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ITAT Mumbai Rules: No Profit in Intra-Group Sales, Not Liable for Commission Income
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Court News
Budget 2026 Must Fix Harsh Penalties and Faceless Appeals in India’s New Tax Law
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Court News
Gujarat High Court Quashes Faceless Tax Assessment: Assessee’s Bona Fide Error Cannot Deny Justice
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Court News
Yes Bank’s ₹345 Crore Tax Refund Brings Spotlight on Income Tax Refund Rules for Individuals and Corporates
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