Court News
Avoiding Tax Traps Abroad: Strategic Playbook for Indian Businesses
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Cross Border TaxClear topic ×
8 articles
Court News
PoEM (Place of effective management) and Corporate Residence: India’s Tax Net Tightens on Global Entrepreneurs
Read article ↗
Court News
Taxation & DTAA: Navigating EU Startup Hubs for Indian Entrepreneurs
Read article ↗
Story
Taxation Impact Along with FEMA Rules for Indian Residents investing in US
Read article ↗
Key Wills Judgement
Capital Gains of Spanish Investor Not Taxable in India under India–Spain DTAA: ITAT in Merrill Lynch Case
Read article ↗
Key Wills Judgement
Supreme Court Rules Coursera Income Not Taxable Under India-US DTAA
Read article ↗
Court News
CESTAT Quashes Service Tax Demand Against IBM India: Warranty Reimbursements Not Taxable
Read article ↗
Court News
ITAT Mumbai: Ancillary Software Support Not FTS, ₹482.7 Cr Tax Addition Dropped
Read article ↗