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Direct Tax LawClear topic ×

5 articles

Income Tax Act 2025 Removes One-Time Capital Gains Set-Off: What It Means for Your Tax Bill

Court News

Income Tax Act 2025 Removes One-Time Capital Gains Set-Off: What It Means for Your Tax Bill

15 Feb 2026Read article ↗

VDIS Declaration Does Not Bar Income Tax Scrutiny, Rules Madhya Pradesh High Court

Court News

VDIS Declaration Does Not Bar Income Tax Scrutiny, Rules Madhya Pradesh High Court

8 Jan 2026Read article ↗

India’s New Income Tax Act 2025: No Tax Up to ₹12 Lakh from April 2026, Big Relief for Middle Class

Court News

India’s New Income Tax Act 2025: No Tax Up to ₹12 Lakh from April 2026, Big Relief for Middle Class

31 Dec 2025Read article ↗

Patna High Court Rules: Taxpayer Not Required to Prove “Source of Source” Under Section 68

Court News

Patna High Court Rules: Taxpayer Not Required to Prove “Source of Source” Under Section 68

30 Dec 2025Read article ↗

ITAT Rules: Depreciation on Genuine Fixed Assets Cannot Be Denied for Source Deficiency

Court News

ITAT Rules: Depreciation on Genuine Fixed Assets Cannot Be Denied for Source Deficiency

24 Dec 2025Read article ↗